COURT ARCHIVE

Calcutta High Court judgments, 2001

634 judgments · page 30 of 32

High Courts14 Feb 2001Allowed

Rainbow Production Pvt. Ltd. Vs Programme Executive (Sponsored Section), Prasar Bharati (Broadcasting Corporation of India)

Calcutta High Court · (2001) 1 ILR (Cal) 360

Constitution of India, 1950 — Article 14Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 3(1)

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High Courts13 Feb 2001Dismissed

Rabi Narayan Mohanty and Others Vs The State and Another

Calcutta High Court · 105 CWN 456

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 162, 172, 173Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 415, 420

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High Courts13 Feb 2001Allowed

Kalipada Tribedi Vs State of West Bengal

Calcutta High Court · (2001) 1 ILR (Cal) 237

Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 34West Bengal Estates Acquisition Act, 1953 — Section 57B

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High Courts12 Feb 2001Dismissed

Arun Kumar Chamaria Vs Corporation Bank

Calcutta High Court · (2001) 2 CALLT 63

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 2, 31

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High Courts09 Feb 2001Allowed

Chanda Engineers (I) Limited and Others Vs UCO Bank

Calcutta High Court · 105 CWN 985

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 227

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High Courts08 Feb 2001Dismissed

Sri Sri Radha Raman Jew and Others Vs Shaligram Subha Karan Kemani and Another

Calcutta High Court · AIR 2001 Cal 78 : (2001) 3 CALLT 202 : 105 CWN 1067

Calcutta Municipal (Amendment) Act, 1951 — Section 5(10)Calcutta Municipal Act, 1923 — Section 4Calcutta Municipal Corporation Act, 1980 — Section 2(8)

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High Courts08 Feb 2001Dismissed

Rajnikant and Co. Vs Shipping Corporation of India Ltd.

Calcutta High Court · (2001) 131 ELT 552

Limitation Act, 1963 — Article 137

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High Courts08 Feb 2001Partly Allowed

The Chairman, Bolpur Municipal Corporation and Others Vs The Chairman, Ad hoc Committee, Bolpur District Primary School Council and Others

Calcutta High Court · AIR 2001 Cal 68 : 105 CWN 1032

Constitution of India, 1950 — Article 31, 31(2)West Bengal Primary Education Act, 1973 — Section 64, 65, 66

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High Courts08 Feb 2001Dismissed

Asish Mondal Vs State of West Bengal and Others

Calcutta High Court · (2001) 3 CALLT 111

Constitution of India, 1950 — Article 12, 14, 16, 19, 20Contract Act, 1872 — Section 23

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High Courts07 Feb 2001Dismissed

Calcutta Metropolitan Development Authority Vs State of West Bengal and Others

Calcutta High Court · AIR 2001 Cal 117 : 105 CWN 1015

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 41, 50, 54West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 4, 4(2)

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High Courts07 Feb 2001

Rameshlal Saha Vs Sambhunath Roy

Calcutta High Court · 105 CWN 918 : (2001) 1 ILR (Cal) 266

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts07 Feb 2001Dismissed

Asit Dey Vs Bratin Sarkar

Calcutta High Court · (2001) 1 ILR (Cal) 223

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts07 Feb 2001Allowed

Andrew Yule and Co. Ltd. Vs Regional Provident Fund Commissioner and Others

Calcutta High Court · (2001) 1 LLJ 1385

Constitution of India, 1950 — Article 20(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BGeneral Clauses Act, 1897 — Section 6

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High Courts07 Feb 2001Dismissed