High Courts07 Jun 2000Allowed
ABN Amro Bank Vs Saswata Sen
Calcutta High Court · (2002) 111 CompCas 328 : 104 CWN 751
Arbitration and Conciliation Act, 1996 — Section 9
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 18 of 30
High Courts06 Jun 2000Dismissed
The New India Assurance Co. Ltd. Vs Menaka Roy and Others
Calcutta High Court · 105 CWN 467
High Courts06 Jun 2000Allowed
Kothari Marketing Pvt. Ltd. Vs Ramesh Doshi
Calcutta High Court · (2003) 115 CompCas 272 : 104 CWN 663
Companies Act, 1956 — Section 433, 434, 439
High Courts06 Jun 2000
Smt. Dolly Saha Vs The CESC Ltd. and Others Smt. Laxmi Rani Saha Vs The CESC Ltd. and Others
Calcutta High Court · (2000) 3 CALLT 284 : 104 CWN 1160
Constitution of India, 1950 — Article 14, 21, 226
High Courts05 Jun 2000Dismissed
Rama Dutta and Another Vs State of West Bengal
Calcutta High Court · 104 CWN 671
Industrial Disputes Act, 1947 — Section 25F
High Courts05 Jun 2000Dismissed
Rama Dutta and Another Vs State of West Bengal State
Calcutta High Court · 105 CWN 1011
Constitution of India, 1950 — Article 14, 309Industrial Disputes Act, 1947 — Section 25F
High Courts19 May 2000
Pradip Kumar Banerjee and Others Vs Union of India and Others
Calcutta High Court · (2000) 3 CALLT 185 : (2002) 108 CompCas 692 : (2001) 89 FLR 820
Companies Act, 1956 — Section 287, 300Constitution of India, 1950 — Article 107, 14, 16, 21, 226
High Courts19 May 2000
Steel Authority of India Limited Vs Susanta Kr. Ganguly and Others
Calcutta High Court · 106 CWN 938
Constitution of India, 1950 — Article 12, 14, 16, 2Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 7
High Courts19 May 2000
Satya Charan Chaunder and Others Vs Sm. Kamala Dey and Others
Calcutta High Court · (2000) 3 CALLT 539
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Hindu Succession Act, 1956 — Section 14, 14(1), 2, 8Official Trustees Act, 1913 — Section 7
High Courts19 May 2000
Indian Oil Corporation Ltd. and Another Vs Indian Oil Corporation Maintenance Contractor''s Workers'' Union and Others Union of India Vs Indian Oil Corporation Maintenance Contractor''s Workers'' Union and Others
Calcutta High Court · (2000) 3 CALLT 288 : (2001) 88 FLR 850 : (2001) 1 LLJ 643
Constitution of India, 1950 — Article 136, 226, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 10(2), 20, 21Industrial Disputes Act, 1947 — Section 18, 2
High Courts19 May 2000Allowed
Govinda Dhara and Others Vs Ramkrishna Bera and Others
Calcutta High Court · 107 CWN 270
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), 11Specific Relief Act, 1963 — Section 34
High Courts18 May 2000Allowed
Dukhishyam Benupani Vs State of West Bengal and Another
Calcutta High Court · (2000) CriLJ 4086 : (2000) 1 ILR (Cal) 520
Criminal Procedure Code, 1973 (CrPC) — Section 205, 244, 245, 245(1), 245(2)Foreign Exchange Regulation Act, 1973 — Section 56, 9(1)Limitation Act, 1963 — Section 5
High Courts18 May 2000
M/s. Tanusree Art Printers and Another Vs Rabindra Nath Pal
Calcutta High Court · (2000) 3 CALLT 412 : 104 CWN 1198
Arbitration Act, 1940 — Section 39, 39(1), 39(2)Civil Procedure Code, 1908 (CPC) — Order 37 Rule 5, Order 43 Rule 1, 100, 104, 104(1)Government of India Act, 1915 — Section 107, 108
High Courts18 May 2000
Manohar Rajaram Chhabaria Vs Union of India and Others Shaw Wallace and Co. Ltd. Vs Union of India and Others Manohar Rajaram Chhabaria Vs All India Shaw Wallace Employees'' Federation and Others Shaw Wallace and Co. Ltd. Vs All India Shaw Wallace Employees'' Federation and Others All India Shaw Wallace Employees'' Federation Vs Shaw Wallace and Co. Ltd. and Others
Calcutta High Court · (2000) 3 CALLT 434 : (2002) 110 CompCas 162
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 41 Rule 1, Order 41 Rule 22, Order 41 Rule 33, 33Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 10(F), 143, 209(2), 209(A), 211(2)
High Courts18 May 2000
Bihar State Industrial Development Corporation Ltd. and Another Vs Asiatic Oxygen Ltd. and Others Bihar Air Products Ltd. and Another Vs Asiatic Oxygen Ltd. Ors.
Calcutta High Court · (2000) 3 CALLT 499 : 104 CWN 1084
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 2 Rule 2, 20, 21
High Courts18 May 2000
Narayan Prasad Lohia Vs Nikunj Kumar Lohia and Others
Calcutta High Court · (2000) 3 CALLT 177 : (2000) 2 CHN 250 : 104 CWN 884
Arbitration and Conciliation Act, 1996 — Section 10, 11(3), 2, 30, 30(3)
High Courts18 May 2000Allowed
Mcdowell and Company Limited Vs Kanchan Udyog Limited
Calcutta High Court · 104 CWN 623
Contract Act, 1872 — Section 73
High Courts18 May 2000
M/s. Thisa (India) Private Ltd. and Another Vs Smt. Anjali Devi Jajodia
Calcutta High Court · (2000) 3 CALLT 331 : 105 CWN 343
Civil Procedure Code, 1908 (CPC) — Section 115, 151Evidence Act, 1872 — Section 101West Bengal Premises Tenancy Act, 1956 — Section 17(2A), 17(3)
High Courts18 May 2000
Bhag Narayan Ram Vs Sri Manik Sarkar and Another
Calcutta High Court · (2001) 1 ACC 215 : (2001) ACJ 1235 : (2000) 3 CALLT 350 : (2001) 88 FLR 722 : (2001) 1 LLJ 660
Workmens Compensation Act, 1923 — Section 4, 4A
High Courts18 May 2000
Nurul Islam Vs The State of West Bengal and Others
Calcutta High Court · (2000) 3 CALLT 355
Administrative Tribunals Act, 1985 — Section 29Constitution of India, 1950 — Article 309Legal Services Authorities (Amendment) Act, 1994 — Section 9