COURT ARCHIVE

Calcutta High Court judgments, 2000

582 judgments · page 28 of 30

High Courts21 Jan 2000

Binod Kumar Biyala Vs The Regional Provident Fund Organisation, West Bengal

Calcutta High Court · (2000) 2 CALLT 443 : (2001) 88 FLR 216 : (2001) 1 LLJ 305

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, 17, 51Constitution of India, 1950 — Article 14, 21, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14C, 2E, 7A, 8(B)

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High Courts21 Jan 2000

Sri Kamlesh Purkait and Another Vs Sri Sambhunath Dey, Drug Inspector and Another

Calcutta High Court · (2000) 3 CALLT 424 : (2001) 1 RCR(Criminal) 525

Drugs and Cosmetics Act, 1940 — Section 18A, 23(4), 27(4), 28A(4)

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High Courts21 Jan 2000

The Union of India and Others Vs Poddar Udyog Limited and Another

Calcutta High Court · (2000) 2 CALLT 193

Central Boards of Revenue Act, 1963 — Section 3(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 299

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High Courts21 Jan 2000Dismissed

Eastern Coalfields Ltd. Vs Gour Chandra Sarkar

Calcutta High Court · (2000) 1 ILR (Cal) 118

Constitution of India, 1950 — Article 226

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High Courts20 Jan 2000Dismissed

Pragati Engineering (P) Ltd. Vs Indian Oil Corporation Limited

Calcutta High Court · 104 CWN 612

West Bengal Court Fees (Amendment) Act, 1974 — Section 7

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High Courts20 Jan 2000Dismissed

Biswa Ranjan Banerjee Vs Union of India (UOI)

Calcutta High Court · (2000) 1 ILR (Cal) 160

Constitution of India, 1950 — Article 14, 16Reserve Bank of India (Staff) Regulations, 1948 — Regulation 28, 4, 28

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High Courts20 Jan 2000Dismissed

Malay Roy Vs State of West Bengal

Calcutta High Court · (2000) 1 ILR (Cal) 156

Constitution of India, 1950 — Article 226

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High Courts20 Jan 2000Dismissed

Puspa Rani Chakrabarty and Others Vs Allahabad Bank and Others

Calcutta High Court · (2000) 85 FLR 931 : (2000) 1 ILR (Cal) 171 : (2000) 2 LLJ 681

Constitution of India, 1950 — Article 226

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High Courts19 Jan 2000

Ravi Maharia Vs Reliance Petroleum Limited and Others

Calcutta High Court · (2000) 1 CALLT 321 : (2000) 1 CHN 439

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4

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High Courts19 Jan 2000

Commissioner of Income Tax Vs Hari Finance and Trade (P.) Ltd.

Calcutta High Court · (2000) 160 CTR 435 : (2000) 243 ITR 465 : (2001) 117 TAXMAN 562

Income Tax Act, 1961 — Section 40A(8)

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High Courts18 Jan 2000

Griffen Laboratories Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2000) 161 CTR 98 : (2000) 244 ITR 68 : (2002) 123 TAXMAN 1084

Income Tax Act, 1961 — Section 37(3A), 37(3B)

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High Courts18 Jan 2000Dismissed

Bahauddin Ahmed Vs S.M. Zafrullah and Another

Calcutta High Court · (2000) CriLJ 3757 : (2001) 2 RCR(Criminal) 219

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Jan 2000Dismissed

Sk. Alhamdo Vs State of West Bengal

Calcutta High Court · (2000) 2 ILR (Cal) 413

West Bengal Panchayat Act, 1973 — Section 12

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High Courts17 Jan 2000Allowed

Smt. Pranati Biswas Vs Mantu Kumar Lai

Calcutta High Court · 105 CWN 377

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 47, 61

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High Courts17 Jan 2000Dismissed

Nanturam Naskar and Others Vs Ajit Kumar Mondal

Calcutta High Court · 104 CWN 987

Criminal Procedure Code, 1973 (CrPC) — Section 401

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High Courts14 Jan 2000

COMMISSIONER OF INCOME TAX Vs M.N. DASTUR and CO. (P) LTD.

Calcutta High Court · (2000) 159 CTR 417 : (2000) 243 ITR 10 : (2002) 124 TAXMAN 91

Income Tax Act, 1961 — Section 37(3A), 80AB, 80O

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High Courts14 Jan 2000

Commissioner of Income Tax Bengal-I, Calcutta Vs M/s. M.N. Dastur and Co. (P) Ltd.

Calcutta High Court · (2000) 2 CALLT 394

Income Tax Act, 1961 — Section 137(3A), 256(1), 263, 30, 31

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High Courts14 Jan 2000Allowed

Nirmal Kumar Bhattacharya Vs The Bengal Engineering College and Others

Calcutta High Court · AIR 2000 Cal 124

Constitution of India, 1950 — Article 226

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High Courts13 Jan 2000

Narendra Lohia Vs R.K. Sarkar and Others

Calcutta High Court · (2000) 68 ECC 460

Customs Act, 1962 — Section 108

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High Courts12 Jan 2000

Debashis Ganguly Vs State of West Bengal and Others

Calcutta High Court · AIR 2000 Cal 212

Motor Vehicles Act, 1988 — Section 72

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