COURT ARCHIVE

Calcutta High Court judgments

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

High Courts24 Mar 2000

Kousher Ali Laskar Vs Moslema Bibi and Another

Calcutta High Court · (2001) 1 DMC 350 : (2000) 2 ILR (Cal) 350

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2A

Read judgment

High Courts23 Mar 2000Allowed

Jahar Dey Vs Smt. Brojeshwari Saha

Calcutta High Court · AIR 2000 Cal 280 : (2001) 1 CivCC 184 : (2001) 3 RCR(Civil) 96

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

Read judgment

High Courts23 Mar 2000Dismissed

Nawal Kishor Singh Vs Sanjib Gupta

Calcutta High Court · (2001) 2 CALLT 29

Constitution of India, 1950 — Article 14, 16, 21, 226

Read judgment

High Courts22 Mar 2000

M/s. Tata Engineering and Locomotive Ltd. Vs Samir Biswas and Others

Calcutta High Court · (2000) 3 CALLT 42 : (2001) 2 RCR(Civil) 10

Arbitration and Conciliation Act, 1996 — Section 36, 9

Read judgment

High Courts21 Mar 2000Dismissed

Bhaswati Sarkar (nee Mukhopadhyay) Vs Angshuman Sarkar

Calcutta High Court · AIR 2000 Cal 210 : (2001) 2 DMC 237 : (2001) 1 RCR(Civil) 586

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Special Marriage Act, 1954 — Section 27

Read judgment

High Courts21 Mar 2000

Soma Finance and Leasing Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2000) 161 CTR 291 : (2000) 244 ITR 440 : (2001) 116 TAXMAN 173

Income Tax Act, 1961 — Section 154

Read judgment

High Courts16 Mar 2000

Salkia Businessmen''s Association Vs Howrah Municipal Corporation and Others

Calcutta High Court · (2000) 3 CALLT 76 : (2000) 2 CHN 400

Constitution of India, 1950 — Article 14, 19, 19(1), 20, 21Specific Relief Act, 1963 — Section 20

Read judgment

High Courts16 Mar 2000Allowed

Shiraz Golden Restaurant Vs State of West Bengal and Others

Calcutta High Court · (2000) 86 FLR 978 : (2000) 2 LLJ 1101

Industrial Disputes Act, 1947 — Section 36(4)

Read judgment

High Courts15 Mar 2000

Smt. Jolly Paul Vs Ram Chandra Paul

Calcutta High Court · (2000) 3 CALLT 226

Constitution of India, 1950 — Article 15, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3), 401, 482Evidence Act, 1872 — Section 134

Read judgment

High Courts15 Mar 2000

Madan Lal Patodia Vs District Inspector of Schools (SE), Calcutta and Others

Calcutta High Court · (2000) 2 CALLT 523 : (2000) LabIC 3523

Constitution of India, 1950 — Article 12, 19, 21, 226West Bengal Board of Secondary Education Act, 1963 — Section 24, 45

Read judgment

High Courts15 Mar 2000

Prantosh Sinha Vs State of West Bengal and Others Kusum Products Limited and Another Vs State of West Bengal and Others

Calcutta High Court · (2000) 2 CALLT 208 : (2000) 87 FLR 162 : (2000) LabIC 1536

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 19, 21, 226, 32Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33

Read judgment

High Courts15 Mar 2000

Jamat Ali Mondal alias Mego alias Tapan Das Vs Union of India and Others

Calcutta High Court · (2000) 2 CALLT 563 : (2000) 1 CHN 580 : (2000) 72 ECC 42

Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 3(1)

Read judgment

High Courts15 Mar 2000Dismissed

Sahajan Molla Vs State and Another

Calcutta High Court · 104 CWN 1047 : (2001) 1 DMC 422

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 304B, 498A

Read judgment

High Courts15 Mar 2000

W.B. Financial Corporation Vs C.T. Colour Laboratories and Others

Calcutta High Court · 104 CWN 667

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11

Read judgment

High Courts14 Mar 2000

Amby Properties Pvt. Ltd. Vs The State of West Bengal and Others D.P.S. (India) Pvt. Ltd. Vs Amby Properties Pvt. Ltd.

Calcutta High Court · (2000) 3 CALLT 31

Calcutta Municipal Corporation Act, 1980 — Section 214, 232Constitution of India, 1950 — Article 226West Bengal and (Requisition and Acquisition) Act, 1948 — Section 3(1)

Read judgment

High Courts14 Mar 2000