COURT ARCHIVE

Calcutta High Court judgments, 1987

325 judgments · page 17 of 17

High Courts12 Jan 1987Allowed

Prasanta Chandra Sen Vs Union of India (UOI) and Others

Calcutta High Court · (1990) 67 CompCas 87

Constitution of India, 1950 — Article 226

High Courts08 Jan 1987Partly Allowed

Calcutta High Court · AIR 1988 Cal 312

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41

High Courts08 Jan 1987Dismissed

Calcutta High Court · 91 CWN 928

Arbitration Act, 1940 — Section 14(2), 16, 17, 30, 33Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152

High Courts07 Jan 1987

Calcutta High Court · (1987) CriLJ 1287 : 91 CWN 818

Criminal Procedure Code, 1973 (CrPC) — Section 167, 362Essential Commodities Act, 1955 — Section 7

High Courts01 Jan 1987

Calcutta High Court · AIR 1987 Cal 147

Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 412(2), 436, 443