High Courts03 Nov 2000Dismissed
Sanjamaya Dukpa (Smt.) Vs State of West Bengal
Calcutta High Court · (2001) 2 ILR (Cal) 96
West Bengal Municipalities (Conduct of Election) Rules, 1995 — Rule 49, 49(1), 49(2), 49(3), 49(4)
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 6 of 30
High Courts02 Nov 2000
Sristidhar Sarkar Vs State of West Bengal
Calcutta High Court · (2001) 2 ILR (Cal) 346
West Bengal Estates Acquisition Act, 1953 — Section 5
High Courts31 Oct 2000
Chief Medical Officer of Health, Midnapore Vs Swapan Kumar Nayak and Others
Calcutta High Court · (2001) 1 CALLT 497
Constitution of India, 1950 — Article 14, 16, 21, 22, 226Evidence Act, 1872 — Section 57
High Courts29 Sept 2000
K.R. Steel Industries and Another Vs West Bengal Taxation Tribunal and Others
Calcutta High Court · (2001) 1 CALLT 310 : (2001) 1 CHN 132 : 105 CWN 823
Income Tax Act, 1961 — Section 271(1)West Bengal Sales Tax Act, 1994 — Section 104, 11, 20A, 3(4), 30West Bengal Sales Tax Rules, 1995 — Rule 236, 3
High Courts29 Sept 2000
Smt. Santosh Agarwal Vs Smt. Raja Devi Agarwal and Others
Calcutta High Court · (2001) 1 CALLT 99
Arbitration Act, 1940 — Section 20, 28, 37, 41, 8Limitation Act, 1963 — Section 3Trusts Act, 1882 — Section 88
High Courts29 Sept 2000
Maya Ganguly (Mrs.) Vs The State
Calcutta High Court · (2001) 2 ILR (Cal) 149
Criminal Procedure Code, 1973 (CrPC) — Section 161, 239, 240, 397, 401Dowry Prohibition Act, 1961 — Section 6(2)Penal Code, 1860 (IPC) — Section 323, 406, 498A, 506
High Courts29 Sept 2000Allowed
Prime Impex Limited and Another Vs Assistant Commissioner of Commercial Taxes and Others
Calcutta High Court · (2002) 127 STC 23
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 4Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 269(1), 286(3)
High Courts29 Sept 2000
The Chief Security Officer, S.E. Railway and Others Vs Rampati Singh
Calcutta High Court · (2001) 1 CALLT 158
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Constitution of India, 1950 — Article 16, 21, 226Railway Protection Force Rules, 1959 — Rule 44(9), 58(2)
High Courts29 Sept 2000
SBI Home Finance Ltd. Vs Sri Prabir Chatterjee
Calcutta High Court · (2001) 1 CALLT 166 : (2001) 1 CHN 48
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 39 Rule 7, Order 43 Rule 1Specific Relief Act, 1963 — Section 41
High Courts29 Sept 2000
Sarogi Industrial Corporation and Another Vs Subhadra Trading Company and Others
Calcutta High Court · (2001) 1 CALLT 119
Constitution of India, 1950 — Article 226
High Courts29 Sept 2000
The Board of Trustees for the Port of Calcuta Vs Swadesh Kumar Khatua and Others, Anil Kumar Sen and Others
Calcutta High Court · (2000) 3 CALLT 558
Major Port Trusts Act, 1963 — Section 64(1), 64(2)Merchant Shipping Act, 1958 — Section 139, 14, 146, 15, 16
High Courts29 Sept 2000Allowed
Birendra Nath Barman Vs State of West Bengal
Calcutta High Court · (2001) 1 ILR (Cal) 90
Constitution of India, 1950 — Article 226
High Courts28 Sept 2000Allowed
Phanindra Nath Das Vs Kali Bala Adhikary
Calcutta High Court · (2001) 2 ILR (Cal) 445
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 64, 65
High Courts28 Sept 2000
Appropriate Authority and Others Vs Chandravadan Desai and Others
Calcutta High Court · (2001) 168 CTR 73 : (2001) 249 ITR 114 : (2001) 117 TAXMAN 420
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269A, 269AB, 269AB(1), 269D, 269D(1)Income Tax Rules, 1962 — Rule 48DD, 48L
High Courts28 Sept 2000Dismissed
Indian Institute of Technology and Another Vs State of West Bengal and Others
Calcutta High Court · 107 CWN 218 : (2001) 1 LLJ 868
Industrial Disputes Act, 1947 — Section 10, 2
High Courts28 Sept 2000
Ram Krishna Paul and Others Vs Kamal Chandra Paul and Others
Calcutta High Court · 105 CWN 1153
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 9 Rule 13, 100(5)Evidence Act, 1872 — Section 44
High Courts28 Sept 2000Dismissed
Krishna Chandra Gupta Vs Bimal Kumar Dey
Calcutta High Court · (2001) 2 ILR (Cal) 17
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Evidence Act, 1872 — Section 44West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 17(2)
High Courts28 Sept 2000
Pankaj Kumar Ghosh Vs Chunilal Das and Others
Calcutta High Court · (2001) 1 CALLT 419
Civil Procedure Code, 1908 (CPC) — Section 115A, 47Constitution of India, 1950 — Article 227
High Courts28 Sept 2000
Sushil Saha and Others Vs West Bengal State Electricity Board and Others
Calcutta High Court · (2001) CriLJ 1019
High Courts28 Sept 2000Allowed
Vijaya Bank Vs Smt. Sulochana Devi Jalan
Calcutta High Court · 105 CWN 390
Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 19(22), 19(7)