High Courts05 May 2000
M/s. Sumit Chemicals Vs Sri Gyan Nath Zutshi
Calcutta High Court · (2000) 3 CALLT 346 : (2000) 2 ILR (Cal) 441
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 20 of 30
High Courts05 May 2000
Lagan Jute Machinaries Co. Ltd. Vs Candlewood Holdings Ltd.
Calcutta High Court · (2000) 3 CALLT 70
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 11, 47
High Courts04 May 2000
Pioneer Spring and Steel Concern (P) Ltd. Vs Delta International Ltd. and Another
Calcutta High Court · (2000) 3 CALLT 259
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 7 Rule 11, 151Limitation Act, 1963 — Article 137Specific Relief Act, 1963 — Section 34, 37
High Courts04 May 2000Allowed
Punjab National Bank Vs Commissioner, Sanchaita Investments and Another
Calcutta High Court · (2002) 112 CompCas 80
Constitution of India, 1950 — Article 136
High Courts03 May 2000
Kartick Chandra Ghosh Vs West Bengal State Electricity Board and Others
Calcutta High Court · AIR 2000 Cal 218
Electricity (Supply) Act, 1948 — Section 41, 41
High Courts03 May 2000Dismissed
Union of India (UOI) and Others Vs Dilip Bhusan
Calcutta High Court · 104 CWN 894 : (2000) 3 LLJ 955
Constitution of India, 1950 — Article 26
High Courts28 Apr 2000
Smt. Mira De Vs Shri Mahendra Nath Biswas and Another
Calcutta High Court · (2000) 3 CALLT 208
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 107, 10BWest Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(1)
High Courts28 Apr 2000
Govinda Mout Vs Tarak Nath Shah
Calcutta High Court · (2000) 3 CALLT 254
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2West Bengal Premises Tenancy Act, 1956 — Section 13, 4
High Courts28 Apr 2000Allowed
State of West Bengal Vs Dr. Somnath Chatterjee
Calcutta High Court · (2001) 1 ILR (Cal) 66
High Courts28 Apr 2000Dismissed
Smt. Promila Sundari Devi and Others Vs Bijoy Ghosal and Others
Calcutta High Court · 105 CWN 713
Evidence Act, 1872 — Section 45, 47, 67, 68Succession Act, 1925 — Section 59, 63, 63(b), 63(c)
High Courts27 Apr 2000Dismissed
Nantu Bag and Another Vs Smt. Rasana Bala Dasi and Others
Calcutta High Court · AIR 2001 Cal 53 : 105 CWN 938
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Limitation Act, 1963 — Article 64, 65
High Courts27 Apr 2000
Maruti Equipments Pvt. Limited and Another Vs State of West Bengal and Another
Calcutta High Court · (2000) 3 CALLT 37 : (2000) 1 CHN 903
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts27 Apr 2000Allowed
Amarendra Nath Das Vs Dhiraj Bhattacharjee
Calcutta High Court · (2001) 2 CALLT 92
Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 468(1), 469Penal Code, 1860 (IPC) — Section 120B, 379, 411
High Courts27 Apr 2000
Commissioner of Income Tax Vs Kwality Ice Creams (P.) Ltd.
Calcutta High Court · (2000) 163 CTR 341 : (2000) 245 ITR 252 : (2001) 115 TAXMAN 287
Income Tax Act, 1961 — Section 147
High Courts27 Apr 2000
Abu Taher Ali Vs Seta Chand, Chairman, Ad hoc Committee
Calcutta High Court · (2001) CriLJ 202
High Courts26 Apr 2000
Mohanlal Bazaz Vs Controller of Estate Duty
Calcutta High Court · (2000) 162 CTR 9 : (2000) 244 ITR 646 : (2001) 116 TAXMAN 584
Estate Duty Act, 1953 — Section 74
High Courts26 Apr 2000Allowed
Darshan Singh Vs State of West Bengal
Calcutta High Court · (2000) 2 ILR (Cal) 303
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Apr 2000
Commissioner of Income Tax Vs General Fibre Dealers (P.) Ltd.
Calcutta High Court · (2000) 164 CTR 392 : (2001) 248 ITR 622 : (2000) 246 ITR 686 : (2001) 118 TAXMAN 176
Income Tax Act, 1961 — Section 144, 256(1), 32, 32A, 35CIncome Tax Rules, 1962 — Rule 5
High Courts25 Apr 2000
COMMISSIONER OF INCOME TAX Vs GENERAL FIBRE DEALERS (P) LTD.
Calcutta High Court · (2000) 164 CTR 396
Income Tax Act, 1961 — Section 145, 28, 36
High Courts24 Apr 2000
Shrimati Nupur Agarwal Vs Amit Agarwal
Calcutta High Court · (2000) 3 CALLT 202
Civil Procedure Code, 1908 (CPC) — Section 115, 24Hindu Marriage Act, 1955 — Section 13B