High Courts20 Jul 2000
Mussamat Ashia Khatun Vs Karuna Singh and Others
Calcutta High Court · (2000) 3 CALLT 124 : 105 CWN 251
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, 115
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 14 of 30
High Courts20 Jul 2000Allowed
C. Rudra Vs France Indian Pharmaceuticals Ltd.
Calcutta High Court · (2000) 2 ILR (Cal) 179
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20, 21
High Courts20 Jul 2000
Salauddin Miah Vs State of West Bengal and Others
Calcutta High Court · (2000) 3 CALLT 518 : (2000) 2 CHN 788
Constitution of India, 1950 — Article 19, 21, 226, 30West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976 — Section 6(2)
High Courts20 Jul 2000Allowed
Minati Ghosh Vs Kankali Chattopadhyay
Calcutta High Court · (2000) 2 ILR (Cal) 374
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts20 Jul 2000Allowed
Doyamoyee Manna Vs Sadhan Ch. Das and Others
Calcutta High Court · 105 CWN 614
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 103West Bengal Premises Tenancy Act, 1956 — Section 13(1), 2
High Courts20 Jul 2000Dismissed
India Brush Works (P) Ltd. Vs Biman Bhattacharjee
Calcutta High Court · (2001) 1 ILR (Cal) 249
Criminal Procedure Code, 1973 (CrPC) — Section 465Income Tax Act, 1961 — Section 279(1)
High Courts20 Jul 2000Allowed
Sushana Minj and Others Vs M/s. Duncon Agro Industries Ltd.
Calcutta High Court · 105 CWN 198
Motor Vehicles Act, 1988 — Section 158, 166
High Courts20 Jul 2000
Damodar Vally Corporation and Others Vs Patit Pawan Tewary and Others
Calcutta High Court · 107 CWN 426
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts19 Jul 2000
Ranajit Naskar Vs State of West Bengal and Others
Calcutta High Court · 105 CWN 49 : (2001) 88 FLR 631 : (2000) 2 ILR (Cal) 227 : (2000) 2 LLJ 1534
Industrial Disputes Act, 1947 — Section 15(2)
High Courts18 Jul 2000
Pulak Kumar Mondal Vs State of West Bengal and Others
Calcutta High Court · 107 CWN 413
West Bengal Cinemas (Regulation) Act, 1954 — Section 3, 4, 5, 5(1), 7
High Courts18 Jul 2000
Smt. Panchubala Dassi Vs Monmotho Nath Mondal and Others
Calcutta High Court · (2000) 3 CALLT 508
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
High Courts17 Jul 2000Allowed
Namita Ganguly Vs Manik Chand Jain
Calcutta High Court · 105 CWN 45 : (2000) 2 ILR (Cal) 368
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts17 Jul 2000Dismissed
S.K. Golam Gous Vs State of West Bengal
Calcutta High Court · (2001) 1 ILR (Cal) 323
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 147, 342
High Courts14 Jul 2000
Kartick Bagdi and Others Vs Bidyut Kumar Ray and Others
Calcutta High Court · 105 CWN 33
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 54
High Courts14 Jul 2000
Rabeya Bibi and Others Vs The State of West Bengal
Calcutta High Court · (2000) 3 CALLT 460 : 105 CWN 24 : (2001) 2 DMC 198
Criminal Procedure Code, 1973 (CrPC) — Section 301, 397, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498
High Courts14 Jul 2000
Doyamoyee Manna Vs Sadhan Ch. Das and Others
Calcutta High Court · (2000) 3 CALLT 339
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 103West Bengal Premises Tenancy Act, 1956 — Section 13(1), 2
High Courts13 Jul 2000
Alapan Bandopadhayay and Another Vs Nirala Properties Pvt. Ltd., Santosh Kumar Moitra and Another, Manindra Roy and Another and Bulu Mondal and Another
Calcutta High Court · (2000) 3 CALLT 472 : (2000) 2 CHN 478 : 104 CWN 1173
Constitution of India, 1950 — Article 136, 21, 226, 32Contempt of Courts Act, 1971 — Section 19(1), 3Limitation Act, 1963 — Section 5
High Courts13 Jul 2000
Waldies Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (2000) 164 CTR 385 : (2000) 246 ITR 29 : (2001) 114 TAXMAN 713
Income Tax Act, 1961 — Section 147
High Courts12 Jul 2000
Viper Estate and Investment Ltd. and Another Vs Appropriate Authority and Others
Calcutta High Court · (2000) 246 ITR 11 : (2002) 120 TAXMAN 806
Income Tax Act, 1961 — Section 269UD
High Courts12 Jul 2000
In the Goods of : Bikramjit Roy (deceased) Vs In the Matter of : Debi Ann Pemerentz In the Goods of : Bikramjit Roy (deceased) Vs Seema Roy and Others
Calcutta High Court · (2000) 3 CALLT 387
Calcutta High Court (Original Side) Rules, 1914 — Rule 5ASuccession Act, 1925 — Section 228, 278