Bengal Excise Act, 1909 — Section 27, 46ACriminal Procedure Code, 1973 (CrPC) — Section 397, 401, 452, 482West Bengal Excise (Foreign Liquor) Rules, 1998 — Rule 117A, 166

Read judgment

High Courts08 Aug 2000

Dinabandhu Bandyopadhyay Vs State of West Bengal and Others

Calcutta High Court · 105 CWN 30 : (2002) 4 LLJ 269

Constitution of India, 1950 — Article 23

Read judgment

High Courts08 Aug 2000

United Bank of India Vs B.T.W. Industries

Calcutta High Court · (2001) 1 CALLT 377 : (2002) 108 CompCas 624

Arbitration Act, 1940 — Section 21Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 11, 34

Read judgment

High Courts07 Aug 2000Dismissed

Shivnath Singh Vs State of West Bengal

Calcutta High Court · (2000) 2 ILR (Cal) 199

Constitution of India, 1950 — Article 341

Read judgment

High Courts07 Aug 2000

Smt. Kaushalya Khatri and Another Vs Calcutta Municipal Corporation

Calcutta High Court · AIR 2000 Cal 265 : 105 CWN 1037

Calcutta Municipal Corporation Act, 1980 — Section 189, 189(6)Constitution of India, 1950 — Article 226

Read judgment

High Courts04 Aug 2000Allowed

Smt. Sunita Gupta Vs Sanjeeb Nandan

Calcutta High Court · 105 CWN 111

Read judgment

High Courts04 Aug 2000

National Insurance Company Ltd. Vs New Darjeeling Union Tea Co. Ltd.

Calcutta High Court · (2001) 1 CALLT 218

Constitution of India, 1950 — Article 12Evidence Act, 1872 — Section 101, 102, 3Insurance Act, 1938 — Section 64VB, 65VB

Read judgment

High Courts04 Aug 2000

Indian Bank Vs Manisha Shikha Tani Welfare Trust and Others

Calcutta High Court · (2001) 1 CALLT 358

Banking Regulation Act, 1949 — Section 21, 21ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 4, 34

Read judgment

High Courts04 Aug 2000Dismissed

Syndicate Bank Vs Vidya G. Naik

Calcutta High Court · (2001) 2 LLJ 897

Constitution of India, 1950 — Article 15(4), 16(4), 21, 342

Read judgment

High Courts04 Aug 2000

Secretary (Policy), Regional Director (Food) Employees Association Vs Food Corporation of India and Others

Calcutta High Court · (2001) 1 LLJ 203

Industrial Disputes Act, 1947 — Section 10, 12, 25F

Read judgment

High Courts03 Aug 2000

Dr. Debi Prasad Pal Vs General Manager, Calcutta Telephones (South) and Others

Calcutta High Court · (2001) 1 CALLT 34

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 27Housing and Telephone Facilities (Members of Parliament) Rules, 1956 — Rule 4A

Read judgment

High Courts02 Aug 2000

Angshuman Roy and Another Vs State of West Bengal and Others

Calcutta High Court · (2000) 3 CALLT 486

Constitution of India, 1950 — Article 226, 26Land Acquisition Act, 1894 — Section 10, 11, 11A, 17, 17(1)

Read judgment

High Courts02 Aug 2000

Corporation of Calcutta Vs Prodyat Kumar Chowdhury and Another

Calcutta High Court · (2001) 1 CALLT 279

Calcutta Municipal Act, 1951 — Section 180, 236(3)Calcutta Municipal Corporation Act, 1980 — Section 168(2), 180, 182, 236Constitution of India, 1950 — Article 12, 19, 226, 24

Read judgment