High Courts12 Jul 2000Dismissed
Madan Theatres Limited Vs Rupali Cinema and Co.
Calcutta High Court · (2000) 2 ILR (Cal) 448
Specific Relief Act, 1963 — Section 28
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 15 of 30
High Courts12 Jul 2000Dismissed
Bharat Exports (M/S.) Vs State of West Bengal
Calcutta High Court · 107 CWN 365 : (2000) 2 ILR (Cal) 236
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 157, 41(1)(a)
High Courts12 Jul 2000Allowed
Nirmal Kumar Dasgupta Vs Board of Trustees for the Port of Calcutta
Calcutta High Court · 105 CWN 122 : (2001) 1 LLJ 939
Payment of Wages Act, 1936 — Section 15, 15(2), 15(3)
High Courts12 Jul 2000Allowed
In the Goods of : Bikramjit Roy (deceased) and In the Matter of Debi Ann Pemerentz Vs Seema Roy and Others
Calcutta High Court · (2000) 3 CALLT 387
Succession Act, 1925 — Section 228, 276
High Courts12 Jul 2000
VIPER ESTATE and INVESTMENT LTD. and Another Vs APPROPRIATE AUTHORITY and Others
Calcutta High Court · (2001) 246 ITR 11
Income Tax Act, 1961 — Section 269UD
High Courts11 Jul 2000Dismissed
Sharad Narula (H.U.F.) Vs State of West Bengal and Others
Calcutta High Court · AIR 2001 Cal 18
Limitation Act, 1963 — Section 5West Bengal Entertainments and Luxuries (Hotels and Restaurants) Tax Act, 1972 — Section 5A
High Courts11 Jul 2000Allowed
Laxmi Narayan Neogi Vs State of West Bengal
Calcutta High Court · (2000) 2 ILR (Cal) 249
Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28
High Courts10 Jul 2000Allowed
Subrata Deb Vs Rina Deb
Calcutta High Court · 104 CWN 1184
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Jul 2000
Bibhuti Mahato Vs State of West Bengal
Calcutta High Court · (2000) 3 CALLT 115
Criminal Procedure Code, 1973 (CrPC) — Section 329Evidence Act, 1872 — Section 137, 145, 3Penal Code, 1860 (IPC) — Section 302, 323, 324, 84
High Courts10 Jul 2000Allowed
Nibesh Bala and Another Vs Municipal Service Commissioner and Others
Calcutta High Court · 104 CWN 1006
Constitution of India, 1950 — Article 14
High Courts07 Jul 2000
State of West Bengal Vs M/s. Shrey Marcentile Pvt. Ltd. and Others
Calcutta High Court · (2001) 1 CALLT 58 : 104 CWN 1138
Calcutta Municipal Corporation Act, 1980 — Section 170, 171, 183, 193, 602Constitution of India, 1950 — Article 110(2), 119(2), 14, 19(2), 246
High Courts07 Jul 2000
Nandlal Rander Vs Commissioner of Customs and Others
Calcutta High Court · (2001) 1 CALLT 1 : (2000) 164 CTR 554 : (2001) 115 TAXMAN 193
Finance Act, 1997 — Section 62, 63, 64, 64(1), 65Income Tax Act, 1961 — Section 113, 131, 132A, 133A, 13A
High Courts05 Jul 2000Dismissed
Tarun Kundu and Others Vs State of West Bengal and Others
Calcutta High Court · 104 CWN 921 : (2000) 87 FLR 987 : (2001) 1 LLJ 258
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 25
High Courts05 Jul 2000
Raj Chowdhury Vs Union of India and Others
Calcutta High Court · AIR 2000 Cal 232 : (2000) 3 CALLT 376 : 105 CWN 98
Arbitration Act, 1940 — Section 20Constitution of India, 1950 — Article 14, 21, 226, 299, 32Evidence Act, 1872 — Section 115
High Courts04 Jul 2000Dismissed
Union of India (UOI) Vs Kumar Trading Co.
Calcutta High Court · (2000) 72 ECC 748 : (2000) 121 ELT 18
Customs Act, 1962 — Section 111, 124
High Courts03 Jul 2000Allowed
Rupali Chowdhury Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 LLJ 302
Constitution of India, 1950 — Article 16
High Courts03 Jul 2000Dismissed
Sakal Gore Vs Secretary, Bar Library Club, High Court
Calcutta High Court · (2001) 1 LLJ 1594
West Bengal Shops and Establishments Act, 1963 — Section 2(13), 2(5)
High Courts03 Jul 2000Dismissed
Subal Mondal alias Bapi Mondal and Others Vs State and Another
Calcutta High Court · (2001) 2 CALLT 438 : (2000) 2 ILR (Cal) 95
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 192, 192(1), 2(0), 202Penal Code, 1860 (IPC) — Section 406, 420
High Courts03 Jul 2000
Nirmala Das and Ors Vs Panchanan Banerjee and Others Biresh Kanti Das Vs Panchanan Banerjee and Others
Calcutta High Court · AIR 2001 Cal 37 : (2001) 2 CALLT 154 : 105 CWN 956
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 100(4)Evidence Act, 1872 — Section 13, 32(7)Limitation Act, 1963 — Section 25, 26
High Courts30 Jun 2000Dismissed
Adarsh Mahila Siksha Pratisthan and Others Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · (2001) 2 CALLT 47
Calcutta Municipal Corporation Act, 1980 — Section 184(3), 189, 193, 194, 6Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 80G