High Courts03 Feb 2000
Appropriate Authority of Income Tax and Others Vs Vysya Bank Ltd. and Another
Calcutta High Court · (2000) 244 ITR 318 : (2001) 114 TAXMAN 85
Income Tax Act, 1961 — Section 269UD
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 27 of 30
High Courts02 Feb 2000
Park Hotel (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2000) 161 CTR 104 : (2000) 243 ITR 514 : (2000) 113 TAXMAN 86
High Courts02 Feb 2000Dismissed
Debi Prosad Das Vs Gobinda Chandra Das
Calcutta High Court · (2001) 2 ILR (Cal) 58
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 17(2)(2A), 17(4)
High Courts02 Feb 2000Allowed
Ramananda Mondal and Others Vs C.E.S.C. Limited
Calcutta High Court · 105 CWN 82
Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 144, 151
High Courts02 Feb 2000
Haridas Bhattacharjee Vs Smt. Suparna Bhattacharjee and Others
Calcutta High Court · (2000) 2 DMC 611
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts02 Feb 2000
Prokriti Kumar Ghosh Vs Anita Ghosh
Calcutta High Court · 107 CWN 30
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts01 Feb 2000Allowed
Niranjan Sarkar Vs Amar Krishna Ghosh
Calcutta High Court · 104 CWN 444 : (2000) 1 ILR (Cal) 332
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 4, Order 22 Rule 4(4), Order 22 Rule 9, 115Specific Relief Act, 1963 — Section 6
High Courts01 Feb 2000Allowed
Sisir Kumar Das Vs Badri Prosad Gupta
Calcutta High Court · 104 CWN 491 : (2000) 1 ILR (Cal) 297
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Court Fees Act, 1970 — Section 7
High Courts31 Jan 2000
Supratik Ghosh and Another Vs M/s. Pasari Housing Development Pvt. Ltd.
Calcutta High Court · (2000) 3 CALLT 97
Arbitration and Conciliation Act, 1996 — Section 2, 21, 36, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 141Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
High Courts31 Jan 2000
Shrey Mercantiles Pvt. Ltd. and Others Vs Calcutta Municipal Corporation
Calcutta High Court · AIR 2000 Cal 193 : 104 CWN 452 : (2000) 1 ILR (Cal) 374
Calcutta Municipal Corporation (Taxation) Regulations, 1989 — Regulation 1Calcutta Municipal Corporation Act, 1980 — Section 183, 602
High Courts28 Jan 2000
Shrimati Sakhi Sona Chandra and Others Vs Gour Mohan Auddy and Others
Calcutta High Court · 104 CWN 747
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Jan 2000
Swapan Kumar Chatterjee Vs Calcutta District Primary School Council and Others
Calcutta High Court · (2000) 2 CALLT 231 : (2000) LabIC 2049
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts28 Jan 2000
Mohinuddin Biswas Vs The State of West Bengal and Others
Calcutta High Court · (2000) 2 CALLT 347
Constitution of India, 1950 — Article 14, 19, 26West Bengal (Panchayat Samiti Administrative) Rules, 1984 — Rule 19, 3West Bengal Gram Panchayat Act, 1973 — Section 105, 11, 14, 16(2)
High Courts27 Jan 2000Dismissed
The Deputy Secretary (Mart), Dept. of Health and Family Welfare Vs Miss Sanchita Biswas and Others
Calcutta High Court · AIR 2000 Cal 202 : 104 CWN 678
Constitution of India, 1950 — Article 15(4), 226, 256Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 39
High Courts27 Jan 2000
Oriental Insurance Co. Ltd. Vs Gurdial Singh and Another
Calcutta High Court · (2000) 2 ACC 537 : (2001) ACJ 94 : AIR 2000 Cal 226 : (2000) 2 CALLT 288
Motor Vehicles Act, 1988 — Section 149, 149(2), 170Penal Code, 1860 (IPC) — Section 279, 304A
High Courts27 Jan 2000
M/s. Andamans Timber Industries Ltd. Vs Union of India and Others
Calcutta High Court · (2000) 2 CALLT 121 : (2000) 86 FLR 427 : (2000) 2 LLJ 347
Industrial Disputes Act, 1947 — Section 10(3), 7
High Courts27 Jan 2000Allowed
Union of India (UOI) Vs Bhola Samanta
Calcutta High Court · (2000) 1 ILR (Cal) 177
Constitution of India, 1950 — Article 226Railway Protection Force Act, 1957 — Section 21(2), 3, 5Railway Protection Force Rules, 1959 — Rule 28
High Courts25 Jan 2000
Bolyichand De Trust and Another Vs State of West Bengal and Others
Calcutta High Court · (2000) 2 CALLT 549
Constitution of India, 1950 — Article 14, 19, 21, 226R.G. Kar Medical College Act, 1958 — Section 3(2)
High Courts24 Jan 2000
Income Tax Officer and Others Vs Jiyajeerao Cotton Mills Ltd.
Calcutta High Court · (2000) 164 CTR 619 : (2001) 247 ITR 122 : (2001) 116 TAXMAN 16
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 37, 80
High Courts21 Jan 2000Dismissed
Sri Naresh Chandra Saha and Another Vs The State and Others
Calcutta High Court · (2000) CriLJ 4793
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 156(3), 173(5), 323, 498A