High Courts02 Aug 2000Dismissed
Smt. Rinkoo Mitra Vs State of West Bengal and Others
Calcutta High Court · (2003) 2 CALLT 588
Constitution of India, 1950 — Article 14, 19, 21, 226West Bengal Municipal Act, 1993 — Section 203, 204, 205, 207(2), 210
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 13 of 30
High Courts02 Aug 2000Allowed
Smt. Anita Sen Vs Sri Raj Kumar Sen
Calcutta High Court · 105 CWN 410
Hindu Marriage Act, 1955 — Section 12, 13, 13(1), 13(1)(1b)
High Courts02 Aug 2000Allowed
Lakshmi Jaiswal Vs Sanjay Jaiswal and Others
Calcutta High Court · 105 CWN 442
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 11, 12, 17, 3, 3(4)Constitution of India, 1950 — Article 226, 227, 39Howrah Municipal Corporation Act, 1980 — Section 173, 174, 179, 183, 184
High Courts28 Jul 2000
Vijaya Bank Vs Smt. Sulochana Devi Jalan
Calcutta High Court · (2001) 1 CALLT 466 : (2001) 1 CHN 93
Civil Procedure Code, 1908 (CPC) — Section 10, 105, 151, 19Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19(22), 2, 31
High Courts28 Jul 2000Allowed
State of West Bengal and Others Vs Tulsi Kumar Mukherjee
Calcutta High Court · (2001) 2 CALLT 380
Constitution of India, 1950 — Article 14, 21, 226
High Courts28 Jul 2000Partly Allowed
Sk. Saidur Rahaman and Others Vs Sk. Khajo Box
Calcutta High Court · (2000) 3 CALLT 429
High Courts28 Jul 2000Dismissed
Phundan Singh and Another Vs Sree Jain Swetamber Terapanthi Vidyalaya
Calcutta High Court · 105 CWN 135
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7, 115, 151
High Courts27 Jul 2000
Samir Ghosh Vs State of West Bengal
Calcutta High Court · (2000) 3 CALLT 566 : (2000) 2 CHN 583
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 52A, 53
High Courts27 Jul 2000
Susanta Mukherjee Vs The State of West Bengal
Calcutta High Court · (2001) 1 CALLT 81
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 201, 420, 468, 471
High Courts27 Jul 2000
Nitya Hari Kundu and Others Vs State of W.B. and Others
Calcutta High Court · AIR 2001 Cal 76 : 105 CWN 1061
Stamp Act, 1899 — Section 47A
High Courts27 Jul 2000Allowed
Atul Chandra Roy Vs Sk. Ramjan Ali
Calcutta High Court · (2000) 2 ILR (Cal) 269
High Courts27 Jul 2000
S.M. Mira Tamang Vs State of West Bengal
Calcutta High Court · (2001) 1 ILR (Cal) 329
Criminal Procedure Code, 1973 (CrPC) — Section 211(5)Penal Code, 1860 (IPC) — Section 307
High Courts27 Jul 2000Allowed
Kalyani Bera Vs Sudhir Ch. Khatua
Calcutta High Court · (2000) 2 ILR (Cal) 129
West Bengal Estates Acquisition Act, 1953 — Section 57B
High Courts26 Jul 2000Dismissed
Manimala Dutta Vs State of West Bengal
Calcutta High Court · (2000) 2 ILR (Cal) 311
High Courts26 Jul 2000Allowed
Castle Wood (India) Vs Life Insurance Corporation of India
Calcutta High Court · AIR 2001 Cal 15
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7, 7(1), 7(2A), 7(3)
High Courts26 Jul 2000Allowed
Sushama Banerjee and Another Vs Calcutta Municipal Corporation and Others
Calcutta High Court · 105 CWN 289
Calcutta Municipal Corporation Act, 1980 — Section 390, 390(1)(b), 394, 401, 48(3)(b)
High Courts25 Jul 2000
Hari Har Chowdhury Vs Union of India (UOI)
Calcutta High Court · (2001) 74 ECC 81 : (2000) 122 ELT 23
Customs Act, 1962 — Section 45(1), 63International Airports Authority Act, 1971 — Section 37(1)
High Courts24 Jul 2000
S.B.I. HOME FINANCE LTD. Vs COMMISSIONER OF INCOME TAX
Calcutta High Court · (2000) 163 CTR 382
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 100, 103, 151Income Tax Act, 1961 — Section 260A, 260A(6), 260A(7), 271(1)(c), 275
High Courts24 Jul 2000
S.B.I. Home Finance Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2001) 249 ITR 438
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 100, 103, 144, 151Income Tax Act, 1961 — Section 129, 246, 246A, 249, 256(1)
High Courts21 Jul 2000Allowed
D.P. Bajoria Vs Register of Companies
Calcutta High Court · (2000) 2 ILR (Cal) 329
Companies Act, 1956 — Section 58(5)(b)Criminal Procedure Code, 1973 (CrPC) — Section 2(x)