High Courts28 Sept 2000Allowed
Mayejuddin Mondal Vs Ali Box Mondal
Calcutta High Court · (2000) 2 ILR (Cal) 342
Bengal Tenancy Act, 1885 — Section 88
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 7 of 30
High Courts26 Sept 2000
Pidilite Industries Limited Vs Rathi Adhesive Industries
Calcutta High Court · 105 CWN 947 : (2001) 1 ILR (Cal) 473
High Courts26 Sept 2000
Manindralal Karmakar Vs Akhil Kumar Chandra
Calcutta High Court · (2001) 1 CALLT 428
Civil Procedure Code, 1908 (CPC) — Section 115, 148, 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2A)
High Courts26 Sept 2000
Bijan Kumar Barman and Others Vs Bhaskar chandra Barman and Others
Calcutta High Court · AIR 2001 Cal 98 : (2001) 1 CALLT 409
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts26 Sept 2000
Shyamal Chowdhury Vs Smt. Jyotsna Dutta
Calcutta High Court · (2001) 1 CALLT 337
Civil Procedure Code, 1908 (CPC) — Section 115, 115AConstitution of India, 1950 — Article 227Oaths Act, 1873 — Section 12, 8, 9
High Courts26 Sept 2000
Smt. Punit Das and others Vs Kanailal Das and others
Calcutta High Court · AIR 2001 Cal 110
Easements Act, 1882 — Section 15
High Courts26 Sept 2000Allowed
State of West Bengal and Others Vs Krishna Kumar Majumdar and Others
Calcutta High Court · 105 CWN 794
Constitution of India, 1950 — Article 12, 14, 142, 16West Bengal Panchayat Act, 1973 — Section 37, 6
High Courts25 Sept 2000
Kalyan Banerjee Vs Kamarhati Municipality and Others
Calcutta High Court · AIR 2001 Cal 21 : (2001) 3 ARBLR 146
Constitution of India, 1950 — Article 14, 19(1)
High Courts25 Sept 2000
Jannabi Kumar Santra and Others Vs Dr. K.M. Hossain, C.M.O.H., Midnapore and Others
Calcutta High Court · (2001) 1 CALLT 367
Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 3
High Courts25 Sept 2000
Basanti Devi Halder Vs Howrah Municipal Corporation
Calcutta High Court · (2001) 2 ILR (Cal) 74
Howrah Municipal Corporation Act, 1980 — Section 28, 28(3), 28(4)
High Courts25 Sept 2000
Vikram Poddar Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2001) 2 LLJ 518
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7, 7A, 8GIncome Tax Rules, 1962 — Rule 73
High Courts22 Sept 2000Allowed
Bata India Limited Vs The Learned Commissioner, Workmen''s Compensation, 2nd Court and Another
Calcutta High Court · (2001) 2 ACC 4 : (2001) ACJ 1074 : (2001) 1 CALLT 268 : (2001) 89 FLR 525 : (2001) 1 LLJ 670
Workmens Compensation Act, 1923 — Section 4A
High Courts22 Sept 2000Allowed
Pankaj Lall Roy Vs State of West Bengal and Another
Calcutta High Court · 105 CWN 627
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2), 482Penal Code, 1860 (IPC) — Section 120B, 406, 417, 420, 464
High Courts21 Sept 2000
Bimalendu De and etc. Vs Union of India (UOI) and Others
Calcutta High Court · AIR 2001 Cal 30
Cable Television Networks (Regulation) Act, 1995 — Section 5Constitution of India, 1950 — Article 226West Bengal Gambling and Prize Competitions Act, 1957 — Section 12, 2
High Courts20 Sept 2000Dismissed
Nandini Chatterjee Vs Arup Hari Chatterjee
Calcutta High Court · AIR 2001 Cal 26 : 106 CWN 1169 : 105 CWN 597 : (2001) 2 RCR(Civil) 609
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts18 Sept 2000Dismissed
Andaman Wood Products India Pvt. Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 2001 Cal 61
Constitution of India, 1950 — Article 239B, 240
High Courts18 Sept 2000
Commissioner of Income Tax Vs Agarwal Hardware Works Pvt. Ltd.
Calcutta High Court · (2001) 166 CTR 558 : (2001) 248 ITR 155 : (2001) 117 TAXMAN 249
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 253(3), 253(4), 253(5), 260A, 260A(1)
High Courts18 Sept 2000
Falakata Industries Ltd. and Others Vs Addl. District Magistrate and Director of Land and Land Reforms Officer, Jalpaiguri and Others,
Calcutta High Court · (2001) 1 CALLT 226 : (2001) 1 ILR (Cal) 175
Constitution of India, 1950 — Article 226, 227West Bengal Estates Acquisition Act, 1953 — Section 5, 5AWest Bengal Land Reforms (Amendment) Act, 1981 — Section 14V, 2(6), 2(7), 3A, 50
High Courts18 Sept 2000
T. Poppan and Another Vs Karia Gounder and Others Karia Gounder and Others Vs T. Poppan and Another
Calcutta High Court · AIR 2001 Cal 42 : (2001) 1 CALLT 389
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 106, 114Specific Relief Act, 1963 — Section 14, 16, 19, 20
High Courts15 Sept 2000Allowed
United Bank of India Vs Central Government Industrial Tribunal and Others
Calcutta High Court · (2001) 1 LLJ 1193
Industrial Disputes Act, 1947 — Section 11A