High Courts03 Mar 2000
Gita Adhikary and Others Vs The State of West Bengal
Calcutta High Court · (2000) 2 CALLT 261
Criminal Procedure Code, 1973 (CrPC) — Section 207, 207A, 208, 209, 227Penal Code, 1860 (IPC) — Section 201, 328
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 25 of 30
High Courts03 Mar 2000
Smt. Rukmini Devi Todi and Another Vs Official Liquidator and Others
Calcutta High Court · (2000) 3 CALLT 158
Companies Act, 1956 — Section 391, 446(2)
High Courts02 Mar 2000
Mahesh Kumar Sarda alias Maheswari Vs Union of India (UOI)
Calcutta High Court · (2001) 1 ALD(Cri) 127 : (2000) CriLJ 2951 : 104 CWN 689 : (2000) 4 RCR(Criminal) 129
Constitution of India, 1950 — Article 214, 225Criminal Procedure Code, 1973 (CrPC) — Section 2, 438, 81General Clauses Act, 1897 — Section 3(25)
High Courts02 Mar 2000
Commissioner of Income Tax Vs Kesoram Industries Ltd.
Calcutta High Court · (2000) 161 CTR 320 : (2000) 243 ITR 575 : (2001) 117 TAXMAN 518
Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A
High Courts02 Mar 2000
Smt. Bula Kundu Vs Sri Nirmal Kumar Kundu and Another
Calcutta High Court · (2000) 2 CALLT 221 : (2000) 1 CHN 505 : 104 CWN 776
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Land Reforms Act, 1955 — Section 8, 9(3)
High Courts02 Mar 2000
Sundarmal Patesaria and Sons (HUF) and Others Vs Director of Income Tax (Investigation) and Others
Calcutta High Court · (2000) 163 CTR 306 : (2000) 244 ITR 810 : (2000) 113 TAXMAN 216
Income Tax Act, 1961 — Section 127
High Courts02 Mar 2000Dismissed
Sri Sudip Ghosh Vs The State
Calcutta High Court · (2001) 2 CALLT 432
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 120, 156(3), 347, 379, 387
High Courts01 Mar 2000
The Guardians Council and Sri Aurobindo Institute of Education and Another Vs The State of West Bengal and Others
Calcutta High Court · (2000) 3 CALLT 45 : 105 CWN 237 : (2000) 1 ILR (Cal) 350
Constitution of India, 1950 — Article 116, 14, 19, 21, 226
High Courts01 Mar 2000
Sukanta Mukherjee Vs Union of India and Others
Calcutta High Court · (2000) 3 CALLT 147 : (2000) 1 ILR (Cal) 313
Constitution of India, 1950 — Article 12, 14, 14(4), 15(1), 15(3)
High Courts01 Mar 2000
Omraomal Goel Vs Collector under E.C. Act and Another
Calcutta High Court · (2000) 2 CALLT 432
Constitution of India, 1950 — Article 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 167(5)Essential Commodities Act, 1955 — Section 3(3), 6A(3)
High Courts29 Feb 2000
Ballygunge Siksha Samity and Others Vs Ms. Susmita Basu and Others
Calcutta High Court · (2000) 2 CALLT 484 : (2000) 1 CHN 635
Constitution of India, 1950 — Article 12, 18, 226, 30, 30(1)Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 2, 6, 6West Bengal Board of Secondary Education Act, 1963 — Section 18
High Courts28 Feb 2000Allowed
Kalimur Rahaman Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · (1999) 3 CALLT 60 : 104 CWN 1053
Calcutta Municipal Corporation Act, 1980 — Section 18, 21, 21(3), 21(4)Constitution of India, 1950 — Article 226, 311
High Courts26 Feb 2000
Purna Sen Gupta Vs State of West Bengal
Calcutta High Court · (2001) 1 ILR (Cal) 557
High Courts24 Feb 2000Dismissed
Sm. Mina Bose Vs Miss Dali Ghosh
Calcutta High Court · 104 CWN 617
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts23 Feb 2000Dismissed
State of West Bengal and State Junior Fisheries Officers Asscn. and Others Vs W.B. Fishery Extension Officers'' Association
Calcutta High Court · 104 CWN 1058
High Courts22 Feb 2000
Mahadev Dhar and Others Vs The State of West Bengal
Calcutta High Court · (2000) 2 CALLT 264
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 151Constitution of India, 1950 — Article 226, 227
High Courts21 Feb 2000
Joseph Jeffery Soker Afcon Vs State of West Bengal
Calcutta High Court · (2000) 3 CALLT 28 : 105 CWN 247
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 8 Rule 5, Order 8 Rule 5(2), 151, 24West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts19 Feb 2000
National Project Construction Corporation Ltd. Vs Aroma Universal
Calcutta High Court · (2001) 2 CALLT 195 : (2001) 2 CHN 149
Arbitration Act, 1940 — Section 11, 12, 30, 33, 5Limitation Act, 1963 — Section 3
High Courts18 Feb 2000
M/s. Sree Gopal Emporium Vs The State of West Bengal and Others
Calcutta High Court · 104 CWN 903
West Bengal Kerosene Control Order, 1968 — Clause 12
High Courts17 Feb 2000
Harendra Nath Ghosh and Others Vs Subodh Kumar Ghosh and Others
Calcutta High Court · (2000) 2 CALLT 254 : (2000) 1 CHN 688 : (2000) 3 RCR(Civil) 708
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34