High Courts07 Apr 2000Dismissed
Rajat Kanti Aditya Vs Collector, Land Acquisition
Calcutta High Court · (2000) 04 CAL CK 0002
Land Acquisition Act, 1894 — Section 5A, 6
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 22 of 30
High Courts07 Apr 2000Allowed
Land Acquisition Collector, Birbhum Vs Arun Kumar Ghosh
Calcutta High Court · 104 CWN 1164
Land Acquisition Act, 1894 — Section 18
High Courts06 Apr 2000
Commissioner of Wealth Tax Vs P.P. Ghosh (Decd.) (through executrix Smt. Jayanti Ghosh)
Calcutta High Court · (2000) 244 ITR 574 : (2001) 115 TAXMAN 606
Wealth Tax Act, 1957 — Section 25
High Courts06 Apr 2000
COMMISSIONER OF WEALTH TAX Vs P.P. GHOSH (DECD)
Calcutta High Court · (2000) 161 CTR 365
Wealth Tax Act, 1957 — Section 25(2), 27(I)
High Courts04 Apr 2000
Berger Paints India Ltd. and Others Vs Assistant Commissioner of Income Tax and Others
Calcutta High Court · (2000) 164 CTR 637 : (2000) 246 ITR 133
Income Tax Act, 1961 — Section 116, 120, 120(1), 120(2), 124Income Tax Rules, 1962 — Rule 36A
High Courts04 Apr 2000
Vidyasagar Samabay Abasan Samiti Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2000) 161 CTR 517 : (2000) 244 ITR 841 : (2000) 113 TAXMAN 35
Income Tax Act, 1961 — Section 256(1)
High Courts03 Apr 2000Allowed
Commissioner of Commercial Taxes Vs West Bengal Taxation Tribunal and Others
Calcutta High Court · (2000) 120 STC 453
Constitution of India, 1950 — Article 323BCriminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 471
High Courts03 Apr 2000
Ashim Kumar Bose Vs Atinlal Ganguly
Calcutta High Court · (2001) 1 ILR (Cal) 72
High Courts31 Mar 2000
Calcutta Municipal Corporation Vs Sibamoy Chakraborty
Calcutta High Court · (2000) 3 CALLT 303
Calcutta Municipal Act, 1951 — Section 586Calcutta Municipal Corporation Act, 1980 — Section 124, 5, 568, 585, 586Civil Procedure Code, 1908 (CPC) — Section 80
High Courts31 Mar 2000
Sri Dinendra Kumar Bose Vs Sri Tapan Kumar Bose and Others
Calcutta High Court · (2000) 3 CALLT 249 : 104 CWN 656 : (2000) 3 RCR(Criminal) 292
Hindu Succession Act, 1956 — Section 14, 30Succession Act, 1925 — Section 2
High Courts31 Mar 2000
Indian Oil Corporation Ltd., Haldia Oil Refinery Vs Haldia Refinery Canteen Employees Union and Others
Calcutta High Court · (2000) 3 CALLT 19
Constitution of India, 1950 — Article 14, 21, 226Factories Act, 1948 — Section 2(1), 46
High Courts31 Mar 2000
Commissioner of Income Tax Vs Jayantilal Meghani
Calcutta High Court · (2000) 161 CTR 357 : (2000) 244 ITR 468 : (2001) 116 TAXMAN 183
Income Tax Act, 1961 — Section 271(1)
High Courts31 Mar 2000
Kailash Nath and Associates and Another Vs Vijay Kumar Seth
Calcutta High Court · (2000) 2 CALLT 227 : 104 CWN 1028
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 — Section 34Transfer of Property Act, 1882 — Section 53A
High Courts31 Mar 2000Allowed
State Bank of India Staff Association Vs Popal and Kotech Property
Calcutta High Court · (2001) 2 CALLT 34
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 113, 54, 55, 57, 58Specific Relief Act, 1963 — Section 34
High Courts29 Mar 2000Allowed
Amitava Mitra Vs State of West Bengal and Others
Calcutta High Court · (2001) 123 STC 129
Bengal Amusements Tax Act, 1922 — Section 11, 11(4), 11BBengal Finance (Sales Tax) Act, 1941 — Section 19A, 3(1)Constitution of India, 1950 — Article 226, 323B
High Courts29 Mar 2000Dismissed
Stockman Boarding House Vs Life Insurance Corpn. of India and Others
Calcutta High Court · AIR 2000 Cal 219 : 104 CWN 914
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6)
High Courts28 Mar 2000Dismissed
Ananda Swarup Agarwal and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 2000 Cal 222 : (2000) 119 ELT 536
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts27 Mar 2000
Pacific Carriers Limited Vs M/s. Singhee Marine Services Pvt. Ltd. and Others
Calcutta High Court · (2000) 3 CALLT 216
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 109, 111(2), 112, 112(1)Constitution of India, 1950 — Article 136
High Courts27 Mar 2000
Turner Morrison and Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2001) 165 CTR 451 : (2000) 245 ITR 724
Income Tax Act, 1961 — Section 36, 37
High Courts27 Mar 2000Dismissed
Everett (India) Private Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 LLJ 477
Employees State Insurance Act, 1948 — Section 87, 91A