High Courts05 Dec 2000Dismissed
Mrinal Kanti Pal and Another Vs State of West Bengal and Others
Calcutta High Court · 105 CWN 503
Constitution of India, 1950 — Article 254West Bengal Land Reforms Act, 1955 — Section 14C, 14T, 14T(3), 14T(6), 14T(7)
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 3 of 30
High Courts05 Dec 2000Allowed
Tata Tea Ltd. Vs Fazlur Rahman
Calcutta High Court · (2001) 104 CompCas 718
Companies Act, 1956 — Section 630, 630(1), 630(2)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 205, 482
High Courts05 Dec 2000Allowed
Israil Vs The State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 70
Constitution of India, 1950 — Article 16, 19, 21, 226West Bengal Panchayat Act, 1973 — Section 213A(3)
High Courts04 Dec 2000
Bhabaneswar Singh Vs Commercial Tax Officer, Central Section and Others
Calcutta High Court · (2001) 122 STC 494
Constitution of India, 1950 — Article 226, 301West Bengal Sales Tax Act, 1994 — Section 68West Bengal Sales Tax Rules, 1995 — Rule 212
High Courts04 Dec 2000Allowed
Makali Engg. Works Pvt. Ltd. Vs Dalhousie Properties Ltd.
Calcutta High Court · (2006) 1 CHN 419
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 7Leasehold Reform Act, 1967 — Section 3(1)Registration Act, 1908 — Section 1, 1(1), 1(3), 47
High Courts01 Dec 2000
Supratik Ghosh and Another Vs Pasari Housing Development (P) Ltd.
Calcutta High Court · (2001) 1 CALLT 341 : (2000) 3 CALLT 97
Arbitration and Conciliation Act, 1996 — Section 11(4), 21, 34(2), 36, 7Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Constitution of India, 1950 — Article 11, 12
High Courts30 Nov 2000Allowed
Ashima Dey (Dutta) Vs State of West Bengal and Others
Calcutta High Court · 105 CWN 638
High Courts30 Nov 2000
Prafulla Service Station Vs State of West Bengal
Calcutta High Court · (2002) 1 ILR (Cal) 326
Constitution of India, 1950 — Article 246(1), 258, 258(1), 53, 53(1)National Highways Act, 1956 — Section 2, 4, 5, 9(2)
High Courts30 Nov 2000
Lakshmi Kanta Kahar Vs State of West Bengal and Others
Calcutta High Court · (2001) 1 CALLT 324 : (2000) 2 CHN 880
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 16, 21, 215, 226
High Courts30 Nov 2000
Nitin Das and Roma Das Vs The State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 96
Registration Act, 1908 — Section 23, 28, 34, 35, 71
High Courts29 Nov 2000
Dilip Kr. Roy Vs State and Another
Calcutta High Court · 105 CWN 855
Criminal Procedure Code, 1973 (CrPC) — Section 360, 397, 401, 482Penal Code, 1860 (IPC) — Section 323Probation of Offenders Act, 1958 — Section 4
High Courts29 Nov 2000
Chandi Charan Mahato Vs The State
Calcutta High Court · (2001) 1 CALLT 405
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 302, 34, 380
High Courts29 Nov 2000Dismissed
Employer in relation to the Management of Calcutta Telephones and Another Vs Presiding Officer, Central Government Industrial Tribunal and Others
Calcutta High Court · (2001) 89 FLR 979 : (2001) 2 LLJ 165
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts29 Nov 2000Allowed
Raja Ram Mohan Roy Children''s Academy Vs State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 119
Constitution of India, 1950 — Article 19, 19(1), 21, 226, 243West Bengal Municipal Act, 1993 — Section 64(2)
High Courts29 Nov 2000Dismissed
Saibal Kundu Vs Archana Talukdar
Calcutta High Court · (2001) 1 ILR (Cal) 193
Arbitration Act, 1940 — Section 34Constitution of India, 1950 — Article 227
High Courts28 Nov 2000
Commissioner of Income Tax and Others Vs B.K. Roy Pvt. Ltd.
Calcutta High Court · (2001) 248 ITR 245 : (2003) 127 TAXMAN 507
Finance Act, 1994 — Section 55Income Tax Act, 1961 — Section 10(3), 263, 45, 55
High Courts28 Nov 2000Allowed
Texmaco Ltd. Vs Appellate Authority and Others
Calcutta High Court · 107 CWN 383 : (2003) 2 LLJ 567
Industrial Disputes Act, 1947 — Section 18, 25FFPayment of Gratuity Act, 1972 — Section 2A, 7
High Courts28 Nov 2000
Commissioner of Income Tax and Others Vs B.K. Roy (P) Ltd.
Calcutta High Court · (2001) 165 CTR 500
Income Tax Act, 1961 — Section 263
High Courts27 Nov 2000
Gouranga Lal Chatterjee and Others Vs Income Tax Officer and Others
Calcutta High Court · (2001) 167 CTR 108 : (2001) 247 ITR 737 : (2001) 115 TAXMAN 653
Income Tax Act, 1961 — Section 139(2), 2(31), 4
High Courts27 Nov 2000Dismissed
Asstt. Collector of C. Ex. Vs Naffar Chandra Jute Mills Ltd.
Calcutta High Court · (2002) 141 ELT 330
Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226