COURT ARCHIVE

Calcutta High Court judgments, 2000

582 judgments · page 4 of 30

High Courts24 Nov 2000

Sri S.N. Chowdhury Vs The State of West Bengal

Calcutta High Court · (2001) 1 CALLT 502 : (2001) 1 CHN 326 : (2001) 3 RCR(Criminal) 30

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 101, 482Penal Code, 1860 (IPC) — Section 120B

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High Courts24 Nov 2000

Rajesh Kothari and Another Vs A.S. Bandopadhyay, Superintendent of Customs (Preventive)

Calcutta High Court · (2001) 1 CALLT 485

Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 401, 482Customs Act, 1962 — Section 108, 129, 135(1)Income Tax Act, 1961 — Section 276C, 277

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High Courts23 Nov 2000

C.E.S.C. Limited Vs Union of India (UOI)

Calcutta High Court · (2001) 1 ILR (Cal) 499

Constitution of India, 1950 — Article 226(2)Electricity (Supply) Act, 1948 — Section 57Electricity Rules, 1956 — Rule 26

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High Courts22 Nov 2000Dismissed

Emamuddin and Others Vs Calcutta Municipal Corporation and Others

Calcutta High Court · (2001) 2 CALLT 325

Calcutta Municipal Corporation Act, 1980 — Section 396, 403, 411, 411(1), 411(4)

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High Courts22 Nov 2000Allowed

Banarsi Prasad and Others Vs Coal India Ltd.

Calcutta High Court · (2002) 4 LLJ 835

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High Courts22 Nov 2000Dismissed

Jagat Kumar Saha Banik Vs Sachindra Lal Saha Banik (Deceased)

Calcutta High Court · (2001) 2 ILR (Cal) 45

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High Courts22 Nov 2000Dismissed

Kalyanashish Saha Vs District Inspector Schools (S.E.), Birbhum and Others

Calcutta High Court · 105 CWN 620

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High Courts22 Nov 2000

Badal Choudhury Vs Income Tax Officer and Others

Calcutta High Court · (2001) 168 CTR 587 : (2001) 119 TAXMAN 952

Income Tax Act, 1961 — Section 139, 147(a), 148

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High Courts22 Nov 2000

Debapriya Chakraborty Vs Amita Chakraborty

Calcutta High Court · (2000) 11 CAL CK 0003

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts17 Nov 2000Dismissed

Biswanath Majumdar Vs State of West Bengal

Calcutta High Court · (2001) 2 ILR (Cal) 1

Constitution of India, 1950 — Article 14, 16, 19

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High Courts17 Nov 2000

Deputy Commissioner of Income Tax and Others Vs Shaw Wallace and Co. Ltd.

Calcutta High Court · (2001) 165 CTR 489 : (2001) 248 ITR 81 : (2001) 114 TAXMAN 366

Income Tax Act, 1961 — Section 132, 139, 142, 142(1), 143

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High Courts17 Nov 2000

Bank of India Vs Laldhar Tiwari and Others

Calcutta High Court · (2001) 1 CALLT 415

Banking Regulation Act, 1949 — Section 21A

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High Courts17 Nov 2000

Akbar Sk. Vs The State of West Bengal

Calcutta High Court · (2001) 1 CALLT 459

Essential Commodities Act, 1955 — Section 2, 7(1)A

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High Courts17 Nov 2000

Ranjit Kumar Mondal and Another Vs The State of West Bengal

Calcutta High Court · (2001) 1 CALLT 446 : (2001) 2 RCR(Criminal) 312

Criminal Procedure Code, 1973 (CrPC) — Section 313, 420Essential Commodities Act, 1955 — Section 7(1)(a)(ii)

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High Courts17 Nov 2000Dismissed

Pandit Kanahyalal Punj Vs Jawish Girls'' School

Calcutta High Court · (2001) 2 ILR (Cal) 214

Evidence Act, 1872 — Section 92Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 111

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High Courts17 Nov 2000Dismissed

Sk. Safique Vs Papia Bibi

Calcutta High Court · (2001) 2 DMC 336

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts16 Nov 2000

Asok Gupta Vs Chanda Ghosh (Mrs.)

Calcutta High Court · (2001) 2 ILR (Cal) 359

Constitution of India, 1950 — Article 14, 16

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High Courts16 Nov 2000Dismissed

Madan Mohan Wadhawan Vs Rama Devi

Calcutta High Court · (2001) 1 ILR (Cal) 98

West Bengal Premises Tenancy Act, 1956 — Section 13(6)

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High Courts16 Nov 2000Dismissed

Archana Bag (Smt.) Vs Madan Mohan Bag

Calcutta High Court · 105 CWN 702 : (2001) 2 ILR (Cal) 267

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts15 Nov 2000

Lytton Hotel Pvt. Ltd. Vs Appropriate Authority and Others

Calcutta High Court · (2001) 248 ITR 541 : (2001) 119 TAXMAN 912

Income Tax Act, 1961 — Section 269UA, 269UD, 269UD(1), 269UD(2), 269ULIncome Tax Rules, 1962 — Rule 48

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