Calcutta High Court Judgments 1994

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 47 Rule 1, Order 47 Rule 1(2), 114, 152Land Acquisition Act, 1984 — Section 23(2), 28, 28(2), 4

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High Courts23 Dec 1994

Coach Bihar Dist. Deed Writers'' Assn. and another Vs District Registrar of Coach of Bihar and others

Calcutta High Court · AIR 1995 Cal 372 : (1995) 1 CALLT 120 : (1995) 1 CHN 444 : 99 CWN 314

Constitution of India, 1950 — Article 226Deed Writers Rules, 1982 — Rule 5Registration Act, 1908 — Section 32, 34, 36, 52, 57(1)

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High Courts23 Dec 1994Dismissed

Sri Aloke Sarkar Vs Smt. Anindita Sarkar nee Basu

Calcutta High Court · (1995) 1 CALLT 436

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 26

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High Courts23 Dec 1994Dismissed

Coach Bihar Dist. Deed Writers'' Assn. and Another Vs District Registrar of Coach Bihar and Others

Calcutta High Court · AIR 1995 Cal 372 : (1995) 1 CALLT 120 : (1995) 1 CHN 444 : 99 CWN 314

Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 32, 36, 52, 57, 61

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High Courts23 Dec 1994Allowed

Smt. Ratna Sen nee Roy Vs The State of West Bengal and Others

Calcutta High Court · (1995) 1 CALLT 462

Constitution of India, 1950 — Article 14, 16, 226, 41

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High Courts22 Dec 1994Dismissed

Hiranmoy Nandi Vs State of West Bengal

Calcutta High Court · 99 CWN 309 : (1995) 2 ILR (Cal) 300

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High Courts21 Dec 1994Dismissed

Shree Nathji International Vs Bharat Aluminium Co. Ltd. and Others

Calcutta High Court · (1995) 1 CALLT 286

Constitution of India, 1950 — Article 12, 226

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High Courts21 Dec 1994Dismissed

Chittaranjan Das Vs Durgapore Project Ltd. and Others

Calcutta High Court · 99 CWN 897 : (1996) 3 LLJ 188

Apprentices Act, 1961 — Section 18Constitution of India, 1950 — Article 226

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High Courts21 Dec 1994Dismissed

State of West Bengal and Others Vs Sri Ashok Roy Chowdhury

Calcutta High Court · 99 CWN 375

Constitution of India, 1950 — Article 14, 16(1), 162, 166(3), 226

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High Courts21 Dec 1994

Kumar V.K. Sinha Roy Vs Union of India

Calcutta High Court · AIR 1995 Cal 128 : (1995) 1 CALLT 188 : (1995) 1 ILR (Cal) 163

Arbitration Act, 1940 — Section 29Civil Procedure Code, 1908 (CPC) — Section 2(14), 36

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High Courts21 Dec 1994

Pratul Kumar Sinha Vs The State of West Bengal and Others

Calcutta High Court · (1995) 1 CALLT 223

Constitution of India, 1950 — Article 226, 32

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High Courts21 Dec 1994

Asis Kumar Maity and others Vs State of West Bengal and others

Calcutta High Court · AIR 1995 Cal 160

Constitution of India, 1950 — Article 14, 15, 16, 162, 17Finance Act, 1963 — Section 4

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High Courts19 Dec 1994

Jawahar Vs The State

Calcutta High Court · (1995) 2 ALT(Cri) 8 : (1995) 1 CALLT 194

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 454Probation of Offenders Act, 1958 — Section 4, 6

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High Courts19 Dec 1994Allowed

Syndicate Bank Vs Venkatarama Muralidhar Shenoy

Calcutta High Court · (1997) 1 ILR (Cal) 87

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Civil Services (Conduct and Appeal) Rules, 1955 — Rule 15(2), 25, 7

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High Courts16 Dec 1994Dismissed