High Courts14 Feb 1994
Gopal Chandra Ghosh Vs State of West Bengal and Others
Calcutta High Court · (1994) 2 CALLT 63 : (1995) 1 LLJ 339
COURT ARCHIVE
Calcutta High Court judgments, 1994
358 judgments · page 16 of 18
High Courts14 Feb 1994
Ramola Banerjee Vs Sandip Banerjee
Calcutta High Court · 99 CWN 274
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 4, 151
High Courts11 Feb 1994Dismissed
Sri Pijush Kanti Sen Vs Sri Guiram Pan and Others
Calcutta High Court · (1994) 1 CALLT 478 : 98 CWN 779
Constitution of India, 1950 — Article 161, 226, 72Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Feb 1994
Mrs. K. Saroja Nakshatri Vs Sadasukh Kabra and Company
Calcutta High Court · AIR 1995 Cal 80 : (1995) 1 CALLT 27
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 6, Order 41 Rule 6(1), Order 41 Rule 6(2), 144
High Courts10 Feb 1994Allowed
Thakkar Estate and Finance Co. Pvt. Ltd. and Another Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · (1995) 1 CALLT 382 : (1995) 2 ILR (Cal) 131
Calcutta Municipal Corporation Act, 1951 — Section 393A, 635
High Courts10 Feb 1994
West Bengal Board of Secondary Education Vs Chandidas Chatterji
Calcutta High Court · (1994) 1 ILR (Cal) 441
Constitution of India, 1950 — Article 226, 32
High Courts10 Feb 1994
S.P. Jaiswal Estates Pvt. Ltd. Vs Commissioner of Income Tax (No. 2) Commissioner of Income Tax (No. 2) Vs S.P. Jaiswal Estates Pvt. Ltd.
Calcutta High Court · (1994) 122 CTR 7 : (1994) 121 CTR 482 : (1994) 209 ITR 307 : (1994) 75 TAXMAN 298
Finance Act, 1983 — Section 2(7)Income Tax Act, 1961 — Section 32, 32(1), 32A
High Courts09 Feb 1994Dismissed
Ramola Banerjee Vs Sandip Banerjee
Calcutta High Court · (1996) 2 ILR (Cal) 83
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 4, 151Hindu Marriage Act, 1955 — Section 24
High Courts09 Feb 1994
Joyce Marine Jacobs Vs Basil Genald Jacobs
Calcutta High Court · (1994) 2 CALLT 314 : (1995) 1 DMC 65
Guardians and Wards Act, 1890 — Section 25
High Courts08 Feb 1994Allowed
Suttons and Sons (India) Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1995) 75 ELT 229
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 11, 11A, 11A(1), 11A(3), 28
High Courts04 Feb 1994Allowed
Rati Kanta Giri Vs State of West Bengal and Others
Calcutta High Court · 98 CWN 989
West Bengal Panchayat Act, 1973 — Section 12
High Courts03 Feb 1994
Mahabir Prasad Sharma Vs Sri Kedar Nath Pandey and Others
Calcutta High Court · (1994) 1 CALLT 297
Criminal Procedure Code, 1973 (CrPC) — Section 245, 401, 482Penal Code, 1860 (IPC) — Section 405, 409, 420
High Courts03 Feb 1994Allowed
Samir Kr. Ghosh Vs The State of West Bengal
Calcutta High Court · (1994) 1 CALLT 356
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 167(6), 401, 482Penal Code, 1860 (IPC) — Section 120B, 408, 466
High Courts02 Feb 1994
Commissioner of Wealth Tax Vs Aditya Vikram Birla
Calcutta High Court · (1994) 209 ITR 558 : (1994) 75 TAXMAN 308
Wealth Tax Act, 1957 — Section 21, 21(3)
High Courts01 Feb 1994Allowed
Kalindi Woollen Mills (P) Ltd. Vs Union of India (UOI)
Calcutta High Court · (1994) 74 ELT 827
Constitution of India, 1950 — Article 14, 19(1), 19(6), 301, 302Customs Act, 1962 — Section 11, 111Defence of India Rules, 1971 — Rule 126, 126(2), 126(3)
High Courts01 Feb 1994
Shakuntala Devi Prahladka and Another Vs Punjab National Bank
Calcutta High Court · 98 CWN 1125
High Courts01 Feb 1994Allowed
Narayan Ch. Das Vs Aswini Kr. Singha
Calcutta High Court · (1994) 1 ILR (Cal) 304
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 227West Bengal Land Reforms (Amendment) Act, 1965 — Section 9
High Courts01 Feb 1994
Lina Sengupta and another Vs Sovarani Guha
Calcutta High Court · AIR 1995 Cal 152
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, 115West Bengal Court Fees Act, 1970 — Section 11, 16, 16(1), 7
High Courts31 Jan 1994Dismissed
Chittaranjan Mondal Vs Eastern Coal Fields Ltd.
Calcutta High Court · 98 CWN 835 : (1994) 1 ILR (Cal) 161
Industrial Disputes Act, 1947 — Section 2(K), 36A
High Courts31 Jan 1994
Pranab Hazra Vs Ratna Hazra
Calcutta High Court · 98 CWN 931 : (1994) 2 DMC 651
Hindu Marriage Act, 1955 — Section 13B, 13B(2), 23