High Courts22 Jan 2001
Sanatan Bowri Vs Union of India (UOI) and Others
Calcutta High Court · (2001) 2 CALLT 42
Constitution of India, 1950 — Article 14, 16, 19, 21, 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,181 of 3,204
High Courts21 Jan 2001
Gopal Singh Vs Food Corporation of India and Others
Calcutta High Court · (2001) 3 CALLT 1
Constitution of India, 1950 — Article 12, 14, 16, 21, 226
High Courts19 Jan 2001
Dulal Kar Modak Vs State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 336 : (2002) 2 ILR (Cal) 33
Requisitioned Land (Continuance of Powers) Act, 1947 — Section 24Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 23, 3, 5, 6, 6(1)
High Courts19 Jan 2001Dismissed
Indofer Society and Others Vs Director General of Foreign Trade and Others
Calcutta High Court · (2001) 2 CALLT 257 : (2001) 134 ELT 356
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Constitution of India, 1950 — Article 14, 19, 21, 226Foreign Trade (Development and Regulation) Act, 1992 — Section 5
High Courts19 Jan 2001Dismissed
Subimal Mukherjee and Others Vs Union of India and Others
Calcutta High Court · (2001) 2 CALLT 270
Constitution of India, 1950 — Article 14, 16, 19, 21, 226Limitation Act, 1963 — Section 5
High Courts19 Jan 2001
Ganapati Exports Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2001) CriLJ 3777
Foreign Trade (Development And Regulation) Act, 1992 — Section 9(1)
High Courts19 Jan 2001
Ganapati Exports Ltd. Vs Union of India (UOI)
Calcutta High Court · 105 CWN 553 : (2001) 75 ECC 748 : (2001) 129 ELT 571
Foreign Exchange Regulation Act, 1973 — Section 52, 57, 68, 9(1)
High Courts18 Jan 2001Dismissed
Daisy Mantosh Vs Nemchand Saraogi and Another
Calcutta High Court · 105 CWN 383
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 41 Rule 1, Order 7 Rule 11, 151, 2(2)
High Courts18 Jan 2001
IOC Yarn Agency Vs Samsons Processing Industries
Calcutta High Court · (2001) 01 CAL CK 0030
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3, 5Sales of Goods Act, 1930 — Section 32, 61(2)
High Courts18 Jan 2001Allowed
Sushanta Kumar Nandy Vs Prasanta Kumar Nandy
Calcutta High Court · (2001) 2 CALLT 307
Succession Act, 1925 — Section 247
High Courts18 Jan 2001
Santosh Kumar Agarwal Vs Oriental Bank of Commerce and Others
Calcutta High Court · (2001) 105 CompCas 976
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts18 Jan 2001
Prabir Kumar Dutta Vs Union of India (UOI) and Others
Calcutta High Court · (2001) 2 CALLT 54
Constitution of India, 1950 — Article 14, 21, 226
High Courts17 Jan 2001Dismissed
Union of India (UOI) and Another Vs Central Government Industrial Tribunal and Another
Calcutta High Court · (2001) 1 LLJ 1557
Industrial Disputes Act, 1947 — Section 2
High Courts17 Jan 2001Allowed
Sristidhar Biswas and Another Vs The State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 22
Constitution of India, 1950 — Article 14, 21, 226
High Courts16 Jan 2001Dismissed
Bibhuti Bhusan Kundagrami Vs Durgapur Notified Area Authority and Another
Calcutta High Court · 105 CWN 475
Arbitration Act, 1940 — Section 11, 28, 31(4), 5, 9
High Courts15 Jan 2001
Dr. Md. Ketab Ali Vs State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 293 : (2001) 2 CHN 389
West Bengal University of Animal and Fishery Sciences Act, 1935 — Section 34(1)
High Courts12 Jan 2001Allowed
Madhusudan Konar Vs State of West Bengal and Others
Calcutta High Court · (2002) 4 LLJ 870
Industrial Disputes Act, 1947 — Section 2
High Courts11 Jan 2001Allowed
Terai Overseas Limited Vs Union of India (UOI)
Calcutta High Court · (2001) 75 ECC 751 : (2001) 129 ELT 574
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 2(18), 32, 51, 75, 75(1)Customs and Central Excise Duties (Drawback) Rules, 1971 — Rule 2
High Courts11 Jan 2001Allowed
Babu Das Vs State of West Bengal
Calcutta High Court · (2001) 2 ILR (Cal) 466
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts10 Jan 2001
Siliguri Hindi High School and Others Vs State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 169
Constitution of India, 1950 — Article 226, 30West Bengal Board of Secondary Education Act, 1963 — Section 28(2)