High Courts12 Dec 2000
Leonhardt Andra Und Partner, GmbH Vs Commissioner of Income Tax
Calcutta High Court · (2001) 167 CTR 576 : (2001) 249 ITR 418 : (2002) 122 TAXMAN 223
Income Tax Act, 1961 — Section 256(1), 9(1), 90
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 2 of 30
High Courts12 Dec 2000
SAHANA MUKHERJEE Vs UNION BANK OF INDIA and Others
Calcutta High Court · (2001) 166 CTR 532 : (2001) 118 TAXMAN 118
Income Tax Act, 1961 — Section 226(3)
High Courts12 Dec 2000
ANITA MUKHERJEE Vs UNION BANK OF INDIA and Others
Calcutta High Court · (2001) 166 CTR 531 : (2001) 118 TAXMAN 121
Income Tax Act, 1961 — Section 226(3)
High Courts12 Dec 2000Dismissed
Ranjit Kumar Jain Vs Kamal Kumar Chowdhury
Calcutta High Court · 105 CWN 510 : (2001) 1 ILR (Cal) 485
Succession Act, 1925 — Section 57
High Courts12 Dec 2000Allowed
Seth Soorajmal Jalan Balika Vidyalaya (Secondary School) and Another Vs Controlling Authority and Others
Calcutta High Court · 106 CWN 1177 : (2001) 89 FLR 372 : (2001) 1 LLJ 1249
Payment of Gratuity Act, 1972 — Section 2
High Courts12 Dec 2000
PRABIR KUMAR MUKHERJEE Vs UNION BANK OF INDIA and Others
Calcutta High Court · (2001) 166 CTR 530 : (2001) 118 TAXMAN 119
High Courts12 Dec 2000
Peerless Consultancy Service (P.) Ltd. Vs Ashoka Agencies
Calcutta High Court · 106 CWN 157
Companies Act, 1956 — Section 433, 434, 439
High Courts12 Dec 2000Allowed
Seth Soorajmal Jalan Balika Vidyalaya (Secondary School) Vs The Controlling Authority
Calcutta High Court · (2001) 1 ILR (Cal) 156
Payment of Gratuity Act, 1972 — Section 2(e)
High Courts08 Dec 2000Dismissed
Air India Ltd. Vs Union of India (UOI)
Calcutta High Court · (2001) 91 FLR 94 : (2002) 4 LLJ 266
Industrial Disputes Act, 1947 — Section 10(1), 33(2)
High Courts08 Dec 2000
Samsher Dorji Vs Chammadadi Dorji and Others
Calcutta High Court · (2001) 1 CALLT 431
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Estates Acquisition Act, 1953 — Section 42A, 44(3C), 44(4), 45
High Courts08 Dec 2000
Bata India Ltd. Vs Inspecting Assistant Commissioner of Income Tax and Others
Calcutta High Court · (2001) 249 ITR 491 : (2002) 122 TAXMAN 44
Income Tax Act, 1961 — Section 143, 143(3), 154, 155, 36
High Courts08 Dec 2000
Bata India Ltd. Vs IAC and Others
Calcutta High Court · (2001) 167 CTR 14
Income Tax Act, 1961 — Section 143(2), 154, 155
High Courts08 Dec 2000Allowed
Kartick Chandra Pradhan and Others Vs The State of W.B. and Others
Calcutta High Court · (2001) CriLJ 3825
Criminal Procedure Code, 1973 (CrPC) — Section 161, 226, 227Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts07 Dec 2000
Sri Shyamananda Jha Vs State of West Bengal and Others
Calcutta High Court · (2001) 1 CALLT 205 : (2001) 1 CHN 424 : 105 CWN 487
West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 10(10), 16, 17, 18, 19
High Courts06 Dec 2000
Sk. Allauddin Vs The Union of India and Others
Calcutta High Court · (2001) 1 CALLT 514 : (2001) 90 FLR 134
Army Act, 1950 — Section 20, 20(3), 38, 39, 50Constitution of India, 1950 — Article 226
High Courts06 Dec 2000
Muktaram Panja Vs Nitarendu Das and Others
Calcutta High Court · (2001) 1 CALLT 530
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 5 Rule 17Evidence Act, 1872 — Section 114, 16General Clauses Act, 1897 — Section 27
High Courts06 Dec 2000
Shree Azad Transport Co. Pvt. Ltd. Vs Commercial Tax Officer, Duburdih Check-Post and Others
Calcutta High Court · (2001) 123 STC 13
West Bengal Sales Tax Act, 1994 — Section 68, 70West Bengal Sales Tax Rules, 1995 — Rule 212(10), 212(3), 212(9)
High Courts05 Dec 2000
Smt. Nazban Nissa Vs The State of West Bengal
Calcutta High Court · (2001) 1 CALLT 442
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest (West Bengal Amendment) Act, 1988 — Section 56(2), 59(A(3), 59(B)(2)
High Courts05 Dec 2000
Shantiniketan Society and Another Vs State and Others
Calcutta High Court · (2001) 1 CALLT 231 : (2001) 1 CHN 259 : 105 CWN 654
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23, 24Mineral Concession Rules, 1949 — Rule 57(2), 59
High Courts05 Dec 2000
Monindra Nath Das Vs State and Others
Calcutta High Court · (2001) 1 CALLT 471
West Bengal Land Reforms Act, 1955 — Section 14T(3), 14T(5), 14T(8), 14T(9), 54