High Courts10 Jan 2001
Hindustan Development Corporation Ltd. Vs Shaw Wallace and Co. Ltd.
Calcutta High Court · (2001) 1 CALLT 519 : (2001) 107 CompCas 30 : 105 CWN 429
Companies Act, 1956 — Section 434, 443
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,182 of 3,204
High Courts09 Jan 2001Dismissed
Sibco Investment Pvt. Ltd. and Another Vs Small Industries Development Bank of India and Others
Calcutta High Court · (2001) 105 CompCas 786
Companies Act, 1956 — Section 531, 531A, 532Reserve Bank of India Act, 1934 — Section 45MC
High Courts09 Jan 2001Dismissed
Sarla Gems Ltd. and Another Vs Board for Industrial and Financial Reconstruction and Others
Calcutta High Court · (2002) 108 CompCas 663
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 18, 18(1), 3(1)
High Courts08 Jan 2001Dismissed
Naihati Cinema Pvt. Ltd. and Others Vs District Magistrate and Collector and Others
Calcutta High Court · (2001) 123 STC 532
Constitution of India, 1950 — Article 323BWest Bengal Taxation Tribunal Act, 1987 — Section 6, 7, 8
High Courts05 Jan 2001Dismissed
West Bengal S.T.D./I.S.D. Owners'' Association Vs Union of India (UOI)
Calcutta High Court · (2001) 1 ILR (Cal) 456
Constitution of India, 1950 — Article 32
High Courts04 Jan 2001Dismissed
Eastern Coalfields Limited and Another Vs Assistant Labour Commissioner (Central) and Others
Calcutta High Court · 105 CWN 914 : (2001) 2 LLJ 1467
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 7, 7(2)Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 19(2), 20
High Courts03 Jan 2001Dismissed
Bomkesh Chandra Jana and Others Vs State of West Bengal and Others
Calcutta High Court · (2001) CriLJ 1336
Constitution of India, 1950 — Article 129, 215, 226(3)Contempt of Courts Act, 1971 — Section 20, 23Limitation Act, 1963 — Section 5
High Courts21 Dec 2000
Goutam Chatterjee Vs State of West Bengal and Others
Calcutta High Court · (2001) 89 FLR 181 : (2001) 2 LLJ 282
Industrial Disputes Act, 1947 — Section 2, 25FWest Bengal Industrial Disputes Rules, 1958 — Rule 68
High Courts21 Dec 2000Dismissed
The New India Assurance Co. Ltd. Vs Bidyut Kumar Mukherjee and Others
Calcutta High Court · (2001) ACJ 1891 : (2001) 2 CALLT 281
Civil Procedure Code, 1908 (CPC) — Section 11Motor Vehicles Act, 1988 — Section 113B, 140, 149(2), 158, 158(6)
High Courts21 Dec 2000
Taparindra Nath Tagore Vs Anima Biswas and Others
Calcutta High Court · 105 CWN 1085
Civil Procedure Code, 1908 (CPC) — Section 100Succession Act, 1925 — Section 211, 213West Bengal Premises Tenancy Act, 1956 — Section 13(l)(ff)
High Courts21 Dec 2000
Skanska International Civil Engineering AB and Another Vs West Bengal State Electricity Board and Others
Calcutta High Court · (2001) 2 CALLT 133
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts21 Dec 2000Dismissed
Harisons Malayalam Limited and Another Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2001) 89 FLR 990 : (2001) 1 LLJ 1160
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts21 Dec 2000Allowed
Gouranga Acharjee Vs Third Industrial Tribunal and Others
Calcutta High Court · 105 CWN 901 : (2001) 90 FLR 1008 : (2002) 4 LLJ 260
Industrial Disputes Act, 1947 — Section 10
High Courts21 Dec 2000
Dipak Kumar Mitra Vs Basanta Kumar Misra
Calcutta High Court · 105 CWN 695
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts20 Dec 2000Allowed
Nemai Hait Vs CESC Limited
Calcutta High Court · 105 CWN 845
Constitution of India, 1950 — Article 21Electricity Act, 1910 — Section 12, 12(2), 12(6), 12(b), 22Hindu Succession Act, 1956 — Section 23
High Courts20 Dec 2000
Mecon Limited Vs State of West Bengal and Others
Calcutta High Court · (2001) 1 LLJ 1383
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts19 Dec 2000Dismissed
Sonatan Mahato Vs State of W.B.
Calcutta High Court · (2001) CriLJ 3470
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302
High Courts18 Dec 2000
City Express Super Market and Others Vs Commissioner of Income Tax and Others
Calcutta High Court · (2001) 167 CTR 427 : (2001) 248 ITR 728 : (2001) 118 TAXMAN 248
Income Tax Act, 1961 — Section 264
High Courts15 Dec 2000
Santosh Kumar Sardar Vs Nil Ratan Sardar
Calcutta High Court · (2001) 1 CALLT 396
Bengal Money Lenders Act, 1937 — Section 1(12), 2(12), 36, 37, 37Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 58, 59
High Courts15 Dec 2000Allowed
Indian Drilling and Mining (Private) Ltd. and Another Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2001) 1 ILR (Cal) 433 : (2001) 2 LLJ 450
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8B