High Courts30 Jun 1994
Hamida Ali and Others Vs Calcutta Telephones
Calcutta High Court · (1994) 2 CALLT 125
Civil Procedure Code, 1908 (CPC) — Section 115Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4(1), 5(1)
COURT ARCHIVE
Calcutta High Court judgments, 1994
358 judgments · page 10 of 18
High Courts28 Jun 1994
A.S. Overseas Private Limited Vs Sri Sri Iswar Chinta Haran Shiv Thakur and Others
Calcutta High Court · (1994) 2 CALLT 166
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts28 Jun 1994
Balaram Chowdhury and Others Vs New Era Fabrics Ltd. and Others
Calcutta High Court · (1994) 2 CALLT 200 : 99 CWN 114
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 19(2), 25
High Courts24 Jun 1994Allowed
Tapas Roy Vs State of West Bengal and Another
Calcutta High Court · (1994) 2 DMC 350
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A(2)Criminal Procedure Code, 1973 (CrPC) — Section 126, 126(2)Limitation Act, 1963 — Section 5
High Courts17 Jun 1994
Subhas Chandra Dey and another Vs State of West Bengal and others
Calcutta High Court · AIR 1995 Cal 189 : (1995) 1 CALLT 374 : 99 CWN 497
Constitution of India, 1950 — Article 166, 72
High Courts14 Jun 1994Dismissed
Bimal Chandra Behara Vs Sasadhar Ghosh and Another
Calcutta High Court · 98 CWN 908
Arbitration Act, 1940 — Section 5Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 43 Rule 1, Order 43 Rule 1(d), Order 43 Rule 1A, Order 9 Rule 13Constitution of India, 1950 — Article 14, 226, 227
High Courts10 Jun 1994
In Re: Pioneer Tubewell Industries Pvt. Ltd. and Shivmoni and Co.
Calcutta High Court · (1995) 1 ILR (Cal) 411
Arbitration Act, 1940 — Section 8Companies Act, 1956 — Section 433(1)Negotiable Instruments Act, 1881 (NI) — Section 20
High Courts09 Jun 1994Dismissed
Narendranath Palai Vs State of West Bengal and Others
Calcutta High Court · 99 CWN 440
Constitution of India, 1950 — Article 14, 16, 309
High Courts08 Jun 1994Dismissed
In Re: Khalilur Rahaman
Calcutta High Court · (1995) 2 CALLT 62
West Bengal Land Holding Revenue Act, 1979 — Section 10, 11, 12, 13, 14West Bengal Land Reforms Act, 1955 — Section 11(1), 2(6), 8
High Courts08 Jun 1994
Asis Maity and others Vs State of West Bengal and others
Calcutta High Court · AIR 1995 Cal 38 : (1994) 2 CALLT 134
Constitution of India, 1950 — Article 14, 15, 16, 162, 17West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976 — Section 5
High Courts08 Jun 1994Allowed
Pranbandhu Nag and Another Vs C.M.D.A. and Others
Calcutta High Court · 98 CWN 1071
Penal Code, 1860 (IPC) — Section 120(B), 420
High Courts07 Jun 1994
Commissioner of Income Tax Vs Hindusthan Motors Ltd.
Calcutta High Court · (1995) 214 ITR 379 : (1996) 84 TAXMAN 573
Factories Act, 1948 — Section 79
High Courts07 Jun 1994Dismissed
Lt. Col. K.B. Sethi Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 2 CALLT 207
Constitution of India, 1950 — Article 226
High Courts03 Jun 1994Dismissed
Bankim Chandra Das Vs Chairman, Calcutta Port Trust and Others
Calcutta High Court · (1994) 2 CALLT 279
Constitution of India, 1950 — Article 226
High Courts03 Jun 1994
S. P. JAISWAL ESTATES (P) LTD. Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1996) 130 CTR 338
Income Tax Act, 1961 — Section 256(1)
High Courts03 Jun 1994
Cycle Coporation of India Ltd. Vs T.I. Releigh Industries Pvt. Ltd. and others
Calcutta High Court · AIR 1995 Cal 73
Foreign Exchange Regulation Act, 1973 — Section 28(1)Trade and Merchandise Marks Act, 1958 — Section 46, 46(1), 46(3), 48(2), 49
High Courts02 Jun 1994
Sri. Adhir Kumar Das Vs Smt. Juthika Sen
Calcutta High Court · AIR 1995 Cal 129
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 103, 103(B)West Bengal Premises Tenancy Act, 1956 — Section 13(1), 21
High Courts20 May 1994Dismissed
Mansural Hasan Vs Sri Balaram Dey
Calcutta High Court · (1995) 1 CALLT 331 : (1994) 2 ILR (Cal) 315
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
High Courts19 May 1994
Smt. Mira Sur Vs State of West Bengal and others
Calcutta High Court · AIR 1994 Cal 212
Constitution of India, 1950 — Article 141, 144Motor Vehicles Act, 1939 — Section 47, 47(3), 57Motor Vehicles Act, 1988 — Section 71(1), 71(3)(a), 71(4), 80(2)
High Courts19 May 1994
S.P. Jaiswal Estates (P.) Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs S.P. Jaiswal Estates (P.) Ltd.
Calcutta High Court · (1996) 55 ECC 26 : (1995) 216 ITR 145
Income Tax Act, 1961 — Section 32, 32A, 37, 43(3)