High Courts18 May 2000
Sisir Kumar Das and Others Vs Central Administrative Tribunal and Others
Calcutta High Court · 104 CWN 994 : (2001) 88 FLR 133 : (2000) 2 LLJ 1618
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 19 of 30
High Courts18 May 2000Dismissed
Radhe Shyam Ruia and Others Vs Smt. Tara Devi Jalan
Calcutta High Court · (2001) 2 CALLT 9
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts17 May 2000
United India Insurance Co. Ltd. Vs Smt. Draupadi Devi and Others
Calcutta High Court · 104 CWN 1020
Motor Vehicles Act, 1988 — Section 147
High Courts17 May 2000Dismissed
Daynand Prosad Sinha and Co. Vs Hindustan Steel Works Construction Ltd.
Calcutta High Court · AIR 2001 Cal 71
Arbitration and Conciliation Act, 1996 — Section 11
High Courts16 May 2000
United India Insurance Co. Ltd. Vs Smt. Draupadi Devi and Others
Calcutta High Court · (2001) ACJ 1591 : (2000) 3 CALLT 369 : (2001) 88 FLR 290 : (2000) 2 LLJ 1337
Motor Vehicles Act, 1988 — Section 146, 147, 147(1), 147(2), 47Penal Code, 1860 (IPC) — Section 279, 304AWorkmens Compensation Act, 1923 — Section 27
High Courts16 May 2000
Berger Paints India Ltd. and Others Vs Joint Commissioner of Income Tax and Others
Calcutta High Court · (2000) 164 CTR 587 : (2000) 245 ITR 645 : (2001) 115 TAXMAN 3
Income Tax Act, 1961 — Section 147, 43B
High Courts16 May 2000
Gaurav Goel Vs Commissioner of Income Tax and Others
Calcutta High Court · (2000) 164 CTR 358 : (2000) 245 ITR 169 : (2001) 116 TAXMAN 46
Income Tax Act, 1961 — Section 281B, 281B(1), 281B(2)
High Courts16 May 2000
Bhailal Shaw Vs Gobindaram Nagar and Others
Calcutta High Court · (2001) 1 CALLT 95
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 60
High Courts16 May 2000
Jaymac Lasetron (P.) Ltd. and Another Vs Commissioner of Income Tax and Others
Calcutta High Court · (2000) 164 CTR 366 : (2000) 245 ITR 734 : (2001) 116 TAXMAN 231
Income Tax Act, 1961 — Section 281Transfer of Property Act, 1882 — Section 53
High Courts16 May 2000Dismissed
Burn Standard Co. Ltd. Vs Oil and Natural Gas Corporation Limited
Calcutta High Court · AIR 2000 Cal 283 : (2001) 103 CompCas 541 : 105 CWN 317
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 126
High Courts16 May 2000Dismissed
Sirajul Islam Ghorami and Others Vs State of West Bengal and Others
Calcutta High Court · 105 CWN 15
West Bengal Land Reforms Act, 1955 — Section 21D, 50, 51
High Courts16 May 2000Dismissed
Pravash Prasun Pandey Vs Union of India and Others
Calcutta High Court · 105 CWN 908
High Courts15 May 2000
State of West Bengal and Others Vs Amarnath Hait
Calcutta High Court · (2000) 3 CALLT 195 : 105 CWN 36
Constitution of India, 1950 — Article 14, 16, 21, 226Limitation Act, 1963 — Section 5West Bengal Public Service Commission Rules, 1982 — Rule 17
High Courts15 May 2000Dismissed
INFAR (India) Ltd. Vs Madan Mohan Ghosh and Others
Calcutta High Court · 104 CWN 1189 : (2001) 88 FLR 1019 : (2001) 1 LLJ 453
Industrial Disputes Act, 1947 — Section 36
High Courts12 May 2000
Abu Bakkar Gazi, Adv. Vs Md. Atiar Mollah and Others
Calcutta High Court · (2000) 3 CALLT 53
Contempt of Courts Act, 1971 — Section 3Contempt of Courts Rules, 1980 — Rule 3, 30
High Courts12 May 2000Allowed
Asim Das and Others Vs State of West Bengal and Others
Calcutta High Court · 104 CWN 1004
High Courts12 May 2000Dismissed
Sankar Prasad Basu and Another Vs General Manager, Burn Standard Co. Ltd. and Others
Calcutta High Court · (2001) 90 FLR 855 : (2001) 1 LLJ 1371
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts10 May 2000Allowed
Mohd. Mia Vs State of West Bengal and Others
Calcutta High Court · (2000) 86 FLR 1 : (2000) 3 LLJ 1147
High Courts09 May 2000
O.N.G.C. Mazdoor Union and Others Vs Oil and Natural Gas Commission and Others
Calcutta High Court · (2000) 3 CALLT 318 : (2000) LabIC 2571
Constitution of India, 1950 — Article 12, 14, 16, 21, 226Trade Unions Act, 1926 — Section 10(1), 10(2)
High Courts09 May 2000Dismissed
Bijoyesh Ghosh and Another Vs State of West Bengal
Calcutta High Court · (2000) CriLJ 4311 : (2000) 2 ILR (Cal) 551
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(5), 207, 209