COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,207 of 3,204

High Courts17 Feb 2000Allowed

Headmaster, Loulara Radha Charan Academy Vs Harihar Mukherjee

Calcutta High Court · 105 CWN 68 : (2000) 1 ILR (Cal) 343

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Specific Relief Act, 1963 — Section 34West Bengal Board of Secondary Education Act, 1963 — Section 19(A)

Read judgment

High Courts16 Feb 2000

Central Bank of India Vs Vikram Singh Baxla

Calcutta High Court · (2000) 2 CALLT 39 : (2000) 86 FLR 15 : (2000) 2 LLJ 349

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

Read judgment

High Courts16 Feb 2000

Md. Roushan Ali Shaikh Vs The State of West Bengal and Others

Calcutta High Court · (2000) 2 CALLT 480

Bengal Tenancy Act, 1885 — Section 48(C)Civil Procedure Code, 1908 (CPC) — Section 100Estates Acquisition Act — Section 4

Read judgment

High Courts16 Feb 2000

Nissho Iwai Corporation Vs Veejay Impex and Others

Calcutta High Court · AIR 2000 Cal 207 : (2000) 2 CALLT 238

Arbitration and Conciliation Act, 1996 — Section 16(1), 42, 5, 9

Read judgment

High Courts16 Feb 2000Dismissed

Killick Nixon Limited Vs State of West Bengal

Calcutta High Court · (2000) 1 ILR (Cal) 433

Read judgment

High Courts16 Feb 2000Allowed

Rekha Ghosh Vs Chanchal Sinha Roy

Calcutta High Court · (2000) 1 ILR (Cal) 363

Civil Procedure Code, 1908 (CPC) — Section 115, 151

Read judgment

High Courts15 Feb 2000

Gajanand Commercial Pvt. Ltd. Vs Shree Krishna Trading Co.

Calcutta High Court · (2000) 2 CALLT 323

Companies Act, 1956 — Section 433

Read judgment

High Courts15 Feb 2000

M/s. Inland Construction Company Vs Union of India

Calcutta High Court · (2000) 2 CALLT 374

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11(2), 11(6), 5Civil Procedure Code, 1908 (CPC) — Section 16, 21

Read judgment

High Courts15 Feb 2000

Swapan Kumar Mukherjee Vs State of West Bengal and Others Samir Kumar Samanta Vs State of West Bengal and Others

Calcutta High Court · (2000) 3 CALLT 62

Bengal (Rural) Primary Education Rules, 1930 — Rule 3A, 3B, 3C, 3D, 4AConstitution of India, 1950 — Article 14, 16(2), 21, 226

Read judgment

High Courts14 Feb 2000

Chandra Kanti Bag and Others Vs Chandidas Mitra and Others

Calcutta High Court · (2000) 2 ACC 508 : (2000) 2 CALLT 427

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 69, 69(1), 80, 80(3), 81West Bengal Motor Vehicles Rules, 1989 — Rule 103

Read judgment

High Courts14 Feb 2000

Debjani Bose Vs State of West Bengal and Others

Calcutta High Court · (2000) 2 CALLT 435 : (2000) 1 ILR (Cal) 249

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

Read judgment

High Courts14 Feb 2000Dismissed

Md. Mefiz Vs District Primary School Council, Burdwan

Calcutta High Court · (2001) 1 ILR (Cal) 542

Read judgment

High Courts14 Feb 2000Dismissed

C.F. Andrews Memorial Education Society and Others Vs Council for Indian School Certificate Examination, New Delhi, and Others

Calcutta High Court · 105 CWN 147

Constitution of India, 1950 — Article 14, 21

Read judgment

High Courts09 Feb 2000Dismissed

Statesman Limited Vs First Industrial Tribunal

Calcutta High Court · (2000) 1 ILR (Cal) 438

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 18(1), 19(2)Industrial Disputes Rules, 1958 — Rule 68

Read judgment

High Courts08 Feb 2000Allowed

Shyamal Kr. Ghosh Vs Anjali Das

Calcutta High Court · (2000) 1 ILR (Cal) 214

Bengal Tenancy Act, 1885 — Section 49(K)West Bengal Land Reforms Act, 1955 — Section 14(A), 14(B), 14(C)

Read judgment

High Courts03 Feb 2000

Ispat Industries Ltd. and Another Vs Union of India and Others

Calcutta High Court · (2000) 2 CALLT 333

Constitution of India, 1950 — Article 14, 19(6), 21, 226Essential Commodities Act, 1955 — Section 3Rice Milling Industry (Regulation) Act, 1958 — Section 8(3)

Read judgment

High Courts03 Feb 2000