High Courts29 Nov 1994Allowed
Mona Das Vs State of West Bengal
Calcutta High Court · (1995) 2 ALT(Cri) 10 : (1995) CriLJ 2990
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 43, 50
COURT ARCHIVE
Calcutta High Court judgments, 1994
358 judgments · page 3 of 18
High Courts29 Nov 1994
Regional, Provident Fund Commissioner Vs Raj Kumar Nemani
Calcutta High Court · 99 CWN 141 : (1994) 2 ILR (Cal) 512
Companies (Court) Rules, 1959 — Rule 232, 233Companies Act, 1956 — Section 391, 446, 446(2)Constitution of India, 1950 — Article 21, 226
High Courts29 Nov 1994
Commissioner of Income Tax Vs Shankar Ghosh
Calcutta High Court · (1995) 214 ITR 349
Income Tax Act, 1961 — Section 256, 271(1)
High Courts25 Nov 1994Dismissed
Kitabuddin Seikh Vs Daud Hossain and Others
Calcutta High Court · (1994) 11 CAL CK 0019
Constitution of India, 1950 — Article 226West Bengal Panchayat Act, 1957 — Section 22, 28West Bengal Panchayat Act, 1973 — Section 12, 16, 18
High Courts25 Nov 1994
M/s. Sree Gopikrishan Engineering Pvt. Ltd. and Another Vs United India Insurance Co. Ltd.
Calcutta High Court · 100 CWN 1011
Arbitration Act, 1940 — Section 13(b), 14(3), 3, 32, 41Civil Procedure Code, 1908 (CPC) — Section 34
High Courts24 Nov 1994Dismissed
Allahabad Bank and Others Vs All India Allahabad Bank Officers'' Asson. and Others
Calcutta High Court · 99 CWN 741
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12, 12(2)Banking Regulation Act, 1949 — Section 45Constitution of India, 1950 — Article 14, 16
High Courts22 Nov 1994Allowed
Nitin V. Bhimani and Another Vs A.R. Basu
Calcutta High Court · (1995) CriLJ 1974
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 192, 200Penal Code, 1860 (IPC) — Section 120B, 420
High Courts22 Nov 1994Dismissed
Pawan Kr. Ruia Vs S.P.C.B.I. (Economic Offence Wing)
Calcutta High Court · (1995) CriLJ 3726 : 99 CWN 444
Banking Regulation Act, 1949 — Section 46ACriminal Procedure (West Bengal Amendment) Act, 1988 — Section 167(5)Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156, 156(1), 157, 482
High Courts17 Nov 1994
Allahabad Bank Workers'' Union and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1996) 3 LLJ 182
Banking Regulation Act, 1949 — Section 45(1)Industrial Disputes Act, 1947 — Section 10(1)
High Courts15 Nov 1994
Raghunath and Sons P. Ltd. Vs Bijoy K. Goenka and Another
Calcutta High Court · 99 CWN 554
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 4, Order 9 Rule 13, 151Limitation Act, 1963 — Section 5
High Courts15 Nov 1994
Mohan Lal Pandit Vs Collector of Customs
Calcutta High Court · (1995) 77 ELT 57
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(5)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129(1), 129A, 129B
High Courts14 Nov 1994
Calcutta Goods Transport Association and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1996) 134 CTR 132 : (1996) 219 ITR 486
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 194C
High Courts11 Nov 1994Allowed
Surendra Nath Kundu, being dead, his heirs and Legal Representatives--Sm. Niharika Kundu and Others Vs Kalipada Dey and Others
Calcutta High Court · (1995) 1 CALLT 141
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 22 Rule 3, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts10 Nov 1994Dismissed
Omraomal Goyal Vs State of West Bengal and Others
Calcutta High Court · (1995) CriLJ 2611 : 99 CWN 883
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 14, 2, 3, 3(2), 5
High Courts09 Nov 1994Dismissed
Shree Hanuman Jute Mills Ltd. and Another Vs Central Warehousing Corpn. and Others
Calcutta High Court · (1995) 1 CALLT 133
Constitution of India, 1950 — Article 12, 226
High Courts10 Oct 1994Allowed
West Bengal Small Industries Corporation Ltd. Vs Sri Hazarilal Acharya
Calcutta High Court · (1996) 2 ILR (Cal) 296
Penal Code, 1860 (IPC) — Section 313, 405, 406
High Courts03 Oct 1994
Abdul Barek Vs State of West Bengal and Others
Calcutta High Court · (1996) CriLJ 1837 : (1997) 1 ILR (Cal) 311 : (1997) 1 ILR (Cal) 282 : (1996) 2 ILR (Cal) 311 : (1996) 2 ILR (Cal) 282
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302, 313, 498, 498A
High Courts03 Oct 1994Allowed
Kausar Ali Gazi Vs The State
Calcutta High Court · (1996) CriLJ 1745 : (1995) 2 ILR (Cal) 279
Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Oct 1994
Sushila Jaiswal Vs C.E.S.C. Ltd. and others
Calcutta High Court · AIR 1995 Cal 186
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 24, 24(1), 26, 26(6)
High Courts03 Oct 1994Allowed
Singhasan Chowdhury Vs State
Calcutta High Court · (1996) 2 ILR (Cal) 290
Bengal Excise Act, 1909 — Section 46ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50