High Courts06 Dec 2000
Sk. Allauddin Vs The Union of India and Others
Calcutta High Court · (2001) 1 CALLT 514 : (2001) 90 FLR 134
Army Act, 1950 — Section 20, 20(3), 38, 39, 50Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,184 of 3,204
High Courts06 Dec 2000
Muktaram Panja Vs Nitarendu Das and Others
Calcutta High Court · (2001) 1 CALLT 530
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 5 Rule 17Evidence Act, 1872 — Section 114, 16General Clauses Act, 1897 — Section 27
High Courts06 Dec 2000
Shree Azad Transport Co. Pvt. Ltd. Vs Commercial Tax Officer, Duburdih Check-Post and Others
Calcutta High Court · (2001) 123 STC 13
West Bengal Sales Tax Act, 1994 — Section 68, 70West Bengal Sales Tax Rules, 1995 — Rule 212(10), 212(3), 212(9)
High Courts05 Dec 2000
Smt. Nazban Nissa Vs The State of West Bengal
Calcutta High Court · (2001) 1 CALLT 442
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest (West Bengal Amendment) Act, 1988 — Section 56(2), 59(A(3), 59(B)(2)
High Courts05 Dec 2000
Shantiniketan Society and Another Vs State and Others
Calcutta High Court · (2001) 1 CALLT 231 : (2001) 1 CHN 259 : 105 CWN 654
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23, 24Mineral Concession Rules, 1949 — Rule 57(2), 59
High Courts05 Dec 2000
Monindra Nath Das Vs State and Others
Calcutta High Court · (2001) 1 CALLT 471
West Bengal Land Reforms Act, 1955 — Section 14T(3), 14T(5), 14T(8), 14T(9), 54
High Courts05 Dec 2000Dismissed
Mrinal Kanti Pal and Another Vs State of West Bengal and Others
Calcutta High Court · 105 CWN 503
Constitution of India, 1950 — Article 254West Bengal Land Reforms Act, 1955 — Section 14C, 14T, 14T(3), 14T(6), 14T(7)
High Courts05 Dec 2000Allowed
Tata Tea Ltd. Vs Fazlur Rahman
Calcutta High Court · (2001) 104 CompCas 718
Companies Act, 1956 — Section 630, 630(1), 630(2)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 205, 482
High Courts05 Dec 2000Allowed
Israil Vs The State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 70
Constitution of India, 1950 — Article 16, 19, 21, 226West Bengal Panchayat Act, 1973 — Section 213A(3)
High Courts04 Dec 2000
Bhabaneswar Singh Vs Commercial Tax Officer, Central Section and Others
Calcutta High Court · (2001) 122 STC 494
Constitution of India, 1950 — Article 226, 301West Bengal Sales Tax Act, 1994 — Section 68West Bengal Sales Tax Rules, 1995 — Rule 212
High Courts04 Dec 2000Allowed
Makali Engg. Works Pvt. Ltd. Vs Dalhousie Properties Ltd.
Calcutta High Court · (2006) 1 CHN 419
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 7Leasehold Reform Act, 1967 — Section 3(1)Registration Act, 1908 — Section 1, 1(1), 1(3), 47
High Courts01 Dec 2000
Supratik Ghosh and Another Vs Pasari Housing Development (P) Ltd.
Calcutta High Court · (2001) 1 CALLT 341 : (2000) 3 CALLT 97
Arbitration and Conciliation Act, 1996 — Section 11(4), 21, 34(2), 36, 7Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Constitution of India, 1950 — Article 11, 12
High Courts30 Nov 2000Allowed
Ashima Dey (Dutta) Vs State of West Bengal and Others
Calcutta High Court · 105 CWN 638
High Courts30 Nov 2000
Prafulla Service Station Vs State of West Bengal
Calcutta High Court · (2002) 1 ILR (Cal) 326
Constitution of India, 1950 — Article 246(1), 258, 258(1), 53, 53(1)National Highways Act, 1956 — Section 2, 4, 5, 9(2)
High Courts30 Nov 2000
Lakshmi Kanta Kahar Vs State of West Bengal and Others
Calcutta High Court · (2001) 1 CALLT 324 : (2000) 2 CHN 880
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 16, 21, 215, 226
High Courts30 Nov 2000
Nitin Das and Roma Das Vs The State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 96
Registration Act, 1908 — Section 23, 28, 34, 35, 71
High Courts29 Nov 2000
Dilip Kr. Roy Vs State and Another
Calcutta High Court · 105 CWN 855
Criminal Procedure Code, 1973 (CrPC) — Section 360, 397, 401, 482Penal Code, 1860 (IPC) — Section 323Probation of Offenders Act, 1958 — Section 4
High Courts29 Nov 2000
Chandi Charan Mahato Vs The State
Calcutta High Court · (2001) 1 CALLT 405
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 302, 34, 380
High Courts29 Nov 2000Dismissed
Employer in relation to the Management of Calcutta Telephones and Another Vs Presiding Officer, Central Government Industrial Tribunal and Others
Calcutta High Court · (2001) 89 FLR 979 : (2001) 2 LLJ 165
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts29 Nov 2000Allowed
Raja Ram Mohan Roy Children''s Academy Vs State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 119
Constitution of India, 1950 — Article 19, 19(1), 21, 226, 243West Bengal Municipal Act, 1993 — Section 64(2)