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Calcutta High Court judgments

64,079 judgments · page 1,180 of 3,204

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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

Birla Technical Services Vs Nirmal Kumar Chakraborty

Calcutta High Court · (2001) 88 FLR 1095 : (2001) 1 LLJ 1077

Industrial Disputes Act, 1947 — Section 11AWest Bengal Industrial Disputes Rules, 1958 — Rule 15
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High Courts05 Feb 2001

Commissioner of Income Tax Vs Badulipur Tea Co. Ltd.

Calcutta High Court · (2001) 249 ITR 483 : (2001) 118 TAXMAN 832

Income Tax Act, 1961 — Section 144, 256(2)
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High Courts05 Feb 2001Allowed

Venkatarama Murlidhar Shenoy Vs Syndicate Bank and Others

Calcutta High Court · (2001) 2 CALLT 316 : (2001) 91 FLR 66 : (2001) 2 LLJ 1540

Constitution of India, 1950 — Article 14, 19, 21, 226, 226Syndicate Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 3, 3(1)
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High Courts05 Feb 2001Dismissed

Officer-on-Special Duty, Calcutta Improvement Trust and Others Vs Pranab Kumar Marik and Others

Calcutta High Court · (2001) 2 CALLT 562 : (2001) 2 CHN 57 : (2002) 1 ILR (Cal) 258

Calcutta Improvement Act, 1911 — Section 78, 78AConstitution of India, 1950 — Article 226Evidence Act, 1872 — Section 91, 92
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High Courts05 Feb 2001

Commissioner of Income Tax Vs Mahalaxmi Rice Mill

Calcutta High Court · (2001) 168 CTR 194 : (2001) 249 ITR 456 : (2001) 118 TAXMAN 663

Income Tax Act, 1961 — Section 132, 143, 143(3), 144, 147
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High Courts05 Feb 2001

Commissioner of Income Tax Vs BADULIPUR TEA CO. LTD.

Calcutta High Court · (2001) 167 CTR 582

Income Tax Act, 1961 — Section 256(2)
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High Courts02 Feb 2001

Gajanand Harlalka and Sons Vs Commissioner of Wealth Tax and Others

Calcutta High Court · (2001) 249 ITR 9 : (2002) 120 TAXMAN 285

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High Courts01 Feb 2001

Sankar Kar Vs State of West Bengal and Others

Calcutta High Court · 105 CWN 790

Motor Vehicles Act, 1988 — Section 66, 71, 74, 80
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High Courts31 Jan 2001Dismissed

Siddheswar Das and Others Vs Smt. Maya Das and Others

Calcutta High Court · 107 CWN 929

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High Courts24 Jan 2001Dismissed

Union of India (UOI) Vs Sachindra Nath Sur and Others and Bijan Kumar Ghosh and Others

Calcutta High Court · (2001) 2 CALLT 127

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 8, 8(1), 8(7)
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High Courts24 Jan 2001Dismissed

Badal Chandra Jana Vs State of West Bengal

Calcutta High Court · (2001) 2 ILR (Cal) 350

Bengal Wakf Act, 1934 — Section 112, 112(3), 46A
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High Courts22 Jan 2001

Cycle Corporation of India Ltd. Vs T.I. Raleign Industries Limited and Others

Calcutta High Court · (2001) 2 CALLT 58

Civil Procedure Code, 1908 (CPC) — Section 151Trade and Merchandise Marks Act, 1958 — Section 32, 46, 49, 56
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