High Courts15 Nov 2000
Lytton Hotel (P) Ltd. Vs Appropriate Authority and Others
Calcutta High Court · (2001) 166 CTR 437
Income Tax Act, 1961 — Section 269UD(2), 269UL(3)
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 5 of 30
High Courts14 Nov 2000
Managing Committee, Darawa Gandhi Smriti Junior High School and Others Vs The State of West Bengal and Others
Calcutta High Court · (2001) 1 CALLT 492
Constitution of India, 1950 — Article 19, 21, 226
High Courts13 Nov 2000
Commissioner of Income Tax Vs E.L. Properties (P.) Ltd.
Calcutta High Court · (2001) 166 CTR 485 : (2001) 248 ITR 14
Income Tax Act, 1961 — Section 37, 43B
High Courts13 Nov 2000
Sm. Sangita Moitra Vs State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 173
Recruitment and Leave of Teachers of Primary Schools of West Bengal Rules, 1991 — Rule 8, 9West Bengal Primary Education Act, 1973 — Section 106
High Courts13 Nov 2000
Hari Sadhan Mondal Vs State of West Bengal
Calcutta High Court · (2001) 2 ILR (Cal) 179
High Courts11 Nov 2000
Utpal Das Vs State of West Bengal and Others
Calcutta High Court · (2001) 1 CALLT 49
Constitution of India, 1950 — Article 226, 227
High Courts10 Nov 2000Dismissed
Bhagbat Chandra Saa Amanta Vs State of West Bengal
Calcutta High Court · (2001) 2 ILR (Cal) 194
West Bengal Panchayat (Gram Panchayat Miscellaneous Accounts and Audit) Rules, 1990 — Rule 33West Bengal Panchayat (Recruitment and conditions of service of Gram Panchayat Karmi) Rules, 1995 — Rule 7(3)
High Courts10 Nov 2000Dismissed
Umesh Kumar Gupta Vs State of West Bengal and Others
Calcutta High Court · 105 CWN 807
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 438, 482Essential Commodities Act, 1955 — Section 3, 7(i)(a)(ii), 7(I)(ii), 8
High Courts09 Nov 2000
Amal K. Bhattacharji and Arun Kumar Bhutoria Vs State of West Bengal and Others
Calcutta High Court · (2000) 11 CAL CK 0056
Penal Code, 1860 (IPC) — Section 239, 240, 34, 405, 406
High Courts09 Nov 2000
Zee Telefilms Limited Vs M/s. Sahara India Commercial Corporation Ltd. and Another
Calcutta High Court · (2001) 1 CALLT 262
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 278B(1)Penal Code, 1860 (IPC) — Section 34, 499, 500
High Courts09 Nov 2000
Nayan Gobinda Goppi Vs State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 442
Constitution of India, 1950 — Article 14, 16(4), 21, 226
High Courts09 Nov 2000Allowed
Swati Halder Vs D.P.S.C. North. 24-Parganas
Calcutta High Court · (2001) 1 ILR (Cal) 436
Constitution of India, 1950 — Article 14
High Courts08 Nov 2000
M.D. Jamal Vs State of West Bengal
Calcutta High Court · (2001) 1 ILR (Cal) 206
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts08 Nov 2000
Mst. Saida Begam Vs Nazrul Khan and Others
Calcutta High Court · (2001) 1 CALLT 173
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2), 482Penal Code, 1860 (IPC) — Section 302, 326, 34, 380, 435
High Courts08 Nov 2000Allowed
Sambhu Biswas Vs State of West Bengal
Calcutta High Court · 105 CWN 761
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 389Evidence Act, 1872 — Section 27
High Courts07 Nov 2000Allowed
Assistant CCE Vs East India Pharmaceutical Works Ltd.
Calcutta High Court · (2003) 90 ECC 474
High Courts07 Nov 2000Allowed
Assistant Collector of C. Ex. Vs East India Pharmaceutical Works Ltd.
Calcutta High Court · (2002) 141 ELT 57
Central Excises and Salt Act, 1944 — Section 35KConstitution of India, 1950 — Article 226
High Courts07 Nov 2000
Commissioner of Income Tax Vs Kanoria Chemicals and Industries Ltd.
Calcutta High Court · (2001) 165 CTR 35
Income Tax Act, 1961 — Section 260A, 41(2)
High Courts06 Nov 2000Dismissed
Chandra Dhar Saha Vs State of West Bengal
Calcutta High Court · (2001) 2 ILR (Cal) 7
Constitution of India, 1950 — Article 14, 16
High Courts03 Nov 2000Dismissed
Bejoy Chandra Saha and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 2001 Cal 1
Constitution of India, 1950 — Article 14