COURT ARCHIVE

Calcutta High Court judgments, 1994

358 judgments · page 11 of 18

High Courts18 May 1994Dismissed

Kanailal Majhi and Others Vs State of West Bengal and Others

Calcutta High Court · (1995) 1 CALLT 297 : 99 CWN 218

Bengal Municipal Act, 1932 — Section 67AGram Panchayat (Administration) Act — Section 20, 21, 35, 35A, 37Gram Panchayat (Administration) Rules, 1981 — Rule 30, 31, 32, 33, 34

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High Courts18 May 1994

Birla Vidya Vihar Trust and others Vs State of West Bengal and others

Calcutta High Court · AIR 1994 Cal 245

Bengal General Clauses Act, 1899 — Section 15, 22, 25Constitution of India, 1950 — Article 14, 145, 226, 245Motor Vehicles Act, 1939 — Section 42(1), 42(3)

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High Courts18 May 1994Dismissed

Rina Sarkar Vs Paritosh Sarkar and Another

Calcutta High Court · (1994) 2 DMC 392

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 422

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High Courts18 May 1994Allowed

Kanti Bhusan Bhowmick Vs Kalyani University and Others

Calcutta High Court · (1994) 2 CALLT 103

Kalyani University Act, 1981 — Section 10(6), 29(3)Kalyani University Ordinances — Ordinance 4ESC(1), Ordinance 78(USC), Ordinance 79(USC), Ordinance 80(USC), Ordinance 83(USC)

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High Courts17 May 1994Allowed

Raghunath Manna and Others Vs State of West Bengal

Calcutta High Court · 99 CWN 93

Criminal Procedure Code, 1973 (CrPC) — Section 172, 172(2), 311, 313, 401Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 148, 149, 302, 379

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High Courts17 May 1994

Lalu Mondal Vs State of West Bengal and Another

Calcutta High Court · (1994) 2 CALLT 87

Criminal Procedure Code, 1973 (CrPC) — Section 362, 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 360, 406

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High Courts16 May 1994

Md. Farooque Vs State of West Bengal and others

Calcutta High Court · AIR 1995 Cal 98 : 99 CWN 31

Calcutta Municipal Act, 1951 — Section 174(4), 183(3A)Calcutta Municipal Corporation (Taxation) Rules, 1987 — Rule 12, 16Calcutta Municipal Corporation Act, 1980 — Section 188, 189(6), 197(2)

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High Courts16 May 1994Allowed

Dhirendra Majumder Vs The State and Another

Calcutta High Court · 99 CWN 190

Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420

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High Courts13 May 1994Dismissed

Sanyal Lahiri and Co. Ltd. and Others Vs C.B. Paul and Others

Calcutta High Court · (1995) CriLJ 3945

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14A(1), 6

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High Courts12 May 1994

Commissioner of Income Tax Vs Rexor India Ltd.

Calcutta High Court · (1995) 214 ITR 532

Income Tax Act, 1961 — Section 32, 32(1)Income Tax Rules, 1962 — Rule 5

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High Courts12 May 1994

Commissioner of Income Tax Vs Balmer Lawrie and Co. Ltd.

Calcutta High Court · (1995) 215 ITR 249

Income Tax Act, 1961 — Section 80HH, 80I

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High Courts06 May 1994Dismissed

Shri Goutam Chatterjee Vs State of West Bengal and Others

Calcutta High Court · (1994) 2 CALLT 130

Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Penal Code, 1860 (IPC) — Section 461, 463, 464, 468, 471

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High Courts06 May 1994