COURT ARCHIVE

Calcutta High Court judgments, 2000

582 judgments · page 21 of 30

High Courts20 Apr 2000

M/s. S.G. Tin Printers Private Ltd. Vs R.P.F. Commissioner and Others

Calcutta High Court · (2000) 3 CALLT 364 : (2001) 88 FLR 844 : (2001) 1 LLJ 628

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(17), 2(9), 7(1)Partnership Act, 1932 — Section 13

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High Courts20 Apr 2000

Gopal Chandra Bhattacharjee (deceased by LRs) and Others Vs Dilip Kumar Bhattacharyya and Others

Calcutta High Court · AIR 2000 Cal 239

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 114

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High Courts20 Apr 2000Dismissed

Jash Karan Rathi Vs State of West Bengal

Calcutta High Court · (2001) CriLJ 182

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 6A, 6C

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High Courts19 Apr 2000Allowed

Kartick Das Bandopadhyay Vs Chairman / Managing Director Dena Bank and Others

Calcutta High Court · 104 CWN 1067

Industrial Disputes Act, 1947 — Section 2(p), 36A

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High Courts19 Apr 2000

Mahendra Kumar Pareek Vs R.M. Biswas

Calcutta High Court · (2000) 3 CALLT 238

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13

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High Courts19 Apr 2000Partly Allowed

Daroga Thakur and Others Vs Damodar Valley Corporation and Others

Calcutta High Court · 104 CWN 962 : (2001) 88 FLR 21 : (2000) 2 LLJ 1445

Constitution of India, 1950 — Article 226Damodar Valley Corporation Act, 1948 — Section 60, 7Industrial Disputes Act, 1947 — Section 25N

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High Courts19 Apr 2000Allowed

Deb Dutt Khetawat and Others Vs State and Others

Calcutta High Court · 104 CWN 731

Essential Commodities Act, 1955 — Section 7(1)(a)(ii)

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High Courts18 Apr 2000Dismissed

Mihir Saha Vs Madhu Chhanda Saha and Another

Calcutta High Court · (2001) 1 DMC 432 : (2000) 3 RCR(Criminal) 379

Criminal Procedure Code, 1973 (CrPC) — Section 407(1)Penal Code, 1860 (IPC) — Section 120, 406, 497, 498A

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High Courts18 Apr 2000

Commissioner of Income Tax Vs Chhindwara Fuels

Calcutta High Court · (2000) 163 CTR 601 : (2000) 245 ITR 9 : (2001) 114 TAXMAN 707

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High Courts17 Apr 2000

Smt. Jayanti Mukherjee Vs Hindusthan Fertilizer Corporation Limited and Others

Calcutta High Court · AIR 2000 Cal 244 : (2000) 3 CALLT 232 : (2000) 1 CHN 734 : 105 CWN 7

Civil Procedure Code, 1908 (CPC) — Section 12(1), 144, 2(2), 96Specific Relief Act, 1963 — Section 34West Bengal Premises Tenancy Act, 1956 — Section 13

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High Courts17 Apr 2000Dismissed