COURT ARCHIVE

Calcutta High Court judgments, 2000

582 judgments · page 16 of 30

High Courts30 Jun 2000Dismissed

Promod Kumar Saraf Vs Union of India

Calcutta High Court · 105 CWN 534

Constitution of India, 1950 — Article 14, 226, 229(3), 246(1), 246(2)Finance Act, 1990 — Section 58Income Tax Act, 1961 — Section 253(6), 260A, 260A(2)(b)

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High Courts29 Jun 2000Allowed

Chairman, Midnapore Municipality Vs Prabir Kumar Nag and Others

Calcutta High Court · (2001) 2 LLJ 1153

Industrial Disputes Act, 1947 — Section 25F

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High Courts29 Jun 2000

United India Insurance Co. Ltd. Vs Smt. Gita Rani Mondal and Others

Calcutta High Court · (2001) 1 ACC 438 : (2001) ACJ 1692 : (2001) 1 CALLT 85 : (2000) 2 CHN 389 : (2000) 2 ILR (Cal) 532

Contract Act, 1872 — Section 41Motor Vehicles Act, 1939 — Section 110CMotor Vehicles Act, 1988 — Section 149, 151, 168, 170, 96

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High Courts29 Jun 2000Dismissed

Sweta Chandra Vs Abu Taher Ali

Calcutta High Court · (2001) 2 ILR (Cal) 242

Contempt of Courts Act, 1971 — Section 19Writ Proceedings Rules, 1977 — Rule 27

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High Courts28 Jun 2000

State of West Bengal Vs Bikash Sengupta

Calcutta High Court · (2000) 2 ILR (Cal) 147

West Bengal Services Rules — Rule 54(b)

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High Courts28 Jun 2000Dismissed

Phundan Singh Vs Sree Jain Swetamber Terapanthi Vidyalaya

Calcutta High Court · (2000) 2 ILR (Cal) 139

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 115

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High Courts28 Jun 2000

Tapan Kumar Sil Vs Bank of India

Calcutta High Court · (2001) 2 ILR (Cal) 383

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High Courts28 Jun 2000

Shree Krishna Engineering Industries and Another Vs CCE, Commissioner and Others

Calcutta High Court · (2000) 72 ECC 270 : (2000) 122 ELT 682 : (2000) 2 ILR (Cal) 426

Central Excises and Salt Act, 1944 — Section 11A, 35FCustoms Act, 1962 — Section 129E

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High Courts26 Jun 2000

The Rampuria Estates Pvt. Ltd. Vs M/s. Bijay Tractor Spares Pvt. Ltd.

Calcutta High Court · (2000) 3 CALLT 119 : (2000) 2 CHN 530 : 105 CWN 141

Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(2A), 2

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High Courts26 Jun 2000

The Oriental Insurance Company Limited Vs Sri Banamali Ghosh and Another

Calcutta High Court · (2001) 1 ACC 411 : (2001) ACJ 1169 : AIR 2000 Cal 276 : (2000) 3 CALLT 271 : (2000) 2 CHN 416

Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 12, 14Motor Vehicles Act, 1939 — Section 105, 110(A), 95(1), 95(1)(b), 95(4)

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High Courts23 Jun 2000Dismissed

Parle Products Limited Vs Subir Mukherjee

Calcutta High Court · 105 CWN 480 : (2000) 2 ILR (Cal) 320 : (2001) 1 LLJ 964

Workmens Compensation Act, 1923 — Section 2(1), 3

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High Courts23 Jun 2000Allowed

State of West Bengal and Others Vs Nripendra Nath Biswas and Others

Calcutta High Court · (2001) 1 CALLT 17 : (2000) 2 CHN 257 : (2000) 2 ILR (Cal) 260 : (2001) 1 LLJ 260

Constitution of India, 1950 — Article 14, 19, 21, 226, 49West Bengal Government Servants Conduct Rules, 1959 — Rule 3, 4West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 10(5)

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High Courts23 Jun 2000Allowed

Subodh Lal Samaddar Vs Swapan Samaddar and Others

Calcutta High Court · 105 CWN 306

Civil Procedure Code, 1908 (CPC) — Section 115, 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(1)(2), 17(1)(2A), 17(2)

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High Courts23 Jun 2000Dismissed