High Courts17 Feb 2000Dismissed
Santosh Kumar Mitra and Another Vs Smt. Snehalata Roy and Others
Calcutta High Court · 104 CWN 1038
West Bengal Premises Tenancy Act, 1956 — Section 17(2)(2A)
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 26 of 30
High Courts17 Feb 2000
John Paterson and Co. (India) Limited Vs Tri-Star Soya Products Limited
Calcutta High Court · (2001) 104 CompCas 596 : (2000) 3 CompLJ 15 : (2000) 3 RCR(Civil) 75
Companies Act, 1956 — Section 433, 434Interest Act, 1978 — Section 2
High Courts17 Feb 2000Allowed
Headmaster, Loulara Radha Charan Academy Vs Harihar Mukherjee
Calcutta High Court · 105 CWN 68 : (2000) 1 ILR (Cal) 343
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Specific Relief Act, 1963 — Section 34West Bengal Board of Secondary Education Act, 1963 — Section 19(A)
High Courts16 Feb 2000
Central Bank of India Vs Vikram Singh Baxla
Calcutta High Court · (2000) 2 CALLT 39 : (2000) 86 FLR 15 : (2000) 2 LLJ 349
Constitution of India, 1950 — Article 14, 21, 226
High Courts16 Feb 2000
Md. Roushan Ali Shaikh Vs The State of West Bengal and Others
Calcutta High Court · (2000) 2 CALLT 480
Bengal Tenancy Act, 1885 — Section 48(C)Civil Procedure Code, 1908 (CPC) — Section 100Estates Acquisition Act — Section 4
High Courts16 Feb 2000
Nissho Iwai Corporation Vs Veejay Impex and Others
Calcutta High Court · AIR 2000 Cal 207 : (2000) 2 CALLT 238
Arbitration and Conciliation Act, 1996 — Section 16(1), 42, 5, 9
High Courts16 Feb 2000Dismissed
Killick Nixon Limited Vs State of West Bengal
Calcutta High Court · (2000) 1 ILR (Cal) 433
High Courts16 Feb 2000Allowed
Rekha Ghosh Vs Chanchal Sinha Roy
Calcutta High Court · (2000) 1 ILR (Cal) 363
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts15 Feb 2000
Gajanand Commercial Pvt. Ltd. Vs Shree Krishna Trading Co.
Calcutta High Court · (2000) 2 CALLT 323
Companies Act, 1956 — Section 433
High Courts15 Feb 2000
Dr. S.K. Shom alias Subodh Kumar Shome Vs Sri Jagadish Chakraborty
Calcutta High Court · (2000) 3 CALLT 15
Civil Procedure Code, 1908 (CPC) — Section 10, 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts15 Feb 2000
M/s. Inland Construction Company Vs Union of India
Calcutta High Court · (2000) 2 CALLT 374
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11(2), 11(6), 5Civil Procedure Code, 1908 (CPC) — Section 16, 21
High Courts15 Feb 2000
Swapan Kumar Mukherjee Vs State of West Bengal and Others Samir Kumar Samanta Vs State of West Bengal and Others
Calcutta High Court · (2000) 3 CALLT 62
Bengal (Rural) Primary Education Rules, 1930 — Rule 3A, 3B, 3C, 3D, 4AConstitution of India, 1950 — Article 14, 16(2), 21, 226
High Courts14 Feb 2000
Chandra Kanti Bag and Others Vs Chandidas Mitra and Others
Calcutta High Court · (2000) 2 ACC 508 : (2000) 2 CALLT 427
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 69, 69(1), 80, 80(3), 81West Bengal Motor Vehicles Rules, 1989 — Rule 103
High Courts14 Feb 2000
Debjani Bose Vs State of West Bengal and Others
Calcutta High Court · (2000) 2 CALLT 435 : (2000) 1 ILR (Cal) 249
Constitution of India, 1950 — Article 14, 21, 226
High Courts14 Feb 2000Dismissed
Md. Mefiz Vs District Primary School Council, Burdwan
Calcutta High Court · (2001) 1 ILR (Cal) 542
High Courts14 Feb 2000Dismissed
C.F. Andrews Memorial Education Society and Others Vs Council for Indian School Certificate Examination, New Delhi, and Others
Calcutta High Court · 105 CWN 147
Constitution of India, 1950 — Article 14, 21
High Courts09 Feb 2000Dismissed
Statesman Limited Vs First Industrial Tribunal
Calcutta High Court · (2000) 1 ILR (Cal) 438
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 18(1), 19(2)Industrial Disputes Rules, 1958 — Rule 68
High Courts08 Feb 2000Allowed
Shyamal Kr. Ghosh Vs Anjali Das
Calcutta High Court · (2000) 1 ILR (Cal) 214
Bengal Tenancy Act, 1885 — Section 49(K)West Bengal Land Reforms Act, 1955 — Section 14(A), 14(B), 14(C)
High Courts03 Feb 2000
Ispat Industries Ltd. and Another Vs Union of India and Others
Calcutta High Court · (2000) 2 CALLT 333
Constitution of India, 1950 — Article 14, 19(6), 21, 226Essential Commodities Act, 1955 — Section 3Rice Milling Industry (Regulation) Act, 1958 — Section 8(3)
High Courts03 Feb 2000
APPROPRIATE AUTHORITY and Others Vs VYSYA BANK LTD. and Another
Calcutta High Court · (2000) 161 CTR 293
Income Tax Act, 1961 — Section 269UD, 269UD(1)