High Courts03 Oct 1994Allowed
West Bengal Small Industries Corporation Ltd. Vs Hazarilal Acharya
Calcutta High Court · (1995) 2 ILR (Cal) 173
Penal Code, 1860 (IPC) — Section 313, 405, 406
COURT ARCHIVE
Calcutta High Court judgments, 1994
358 judgments · page 4 of 18
High Courts03 Oct 1994
Smt. Tara Sundari Ghosh Vs Smt. Chhayarani Dandapath
Calcutta High Court · AIR 1995 Cal 123
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 39 Rule 1, Order 39 Rule 2West Bengal Premises Tenancy Act, 1956 — Section 13, 17(3)
High Courts03 Oct 1994Allowed
Sukumar Mukhopadhyay Vs T.D. Karamchandani
Calcutta High Court · (1995) CriLJ 1610
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Contempt of Courts Act, 1971 — Section 19
High Courts03 Oct 1994Allowed
Rekha Singha Roy Vs State of West Bengal
Calcutta High Court · (1996) 1 ILR (Cal) 247
Calcutta High Court Writ Rules — Rule 27Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts03 Oct 1994Dismissed
Salimar Paints Limited Vs Smt. Asoka Deb and Another
Calcutta High Court · 99 CWN 789
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts03 Oct 1994Dismissed
Sankar Gopal and Others Vs State of West Bengal and Others
Calcutta High Court · 99 CWN 1128
Chit Funds Act, 1982 — Section 12, 14, 19, 22Criminal Procedure Code, 1973 (CrPC) — Section 156, 157(1), 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts30 Sept 1994
Batuk Nath Bhattacharjee Vs Commissioner of Gift Tax and Others
Calcutta High Court · (1996) 131 CTR 187 : (1996) 217 ITR 434
Constitution of India, 1950 — Article 226Gift Tax Act, 1958 — Section 15(2), 24, 24(2)Gift Tax Rules, 1958 — Rule 10, 10(2)
High Courts30 Sept 1994
Dwarkanath Chatterjee and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1995) 127 CTR 116 : (1995) 213 ITR 470 : (1995) 82 TAXMAN 599
Income Tax Act, 1961 — Section 269UC, 269UL
High Courts30 Sept 1994Allowed
Andrew Yule and Company Limited and its Group (Calcutta Region) Clerical Staff Union Vs Andrew Yule and Company Ltd. and Others
Calcutta High Court · (1995) 71 FLR 518 : (1996) 1 LLJ 524
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 19(7)
High Courts30 Sept 1994Allowed
The United India Insurance Co. Ltd. Vs Partha Sarathi Banerjee and Others
Calcutta High Court · (1996) 1 CALLT 200
Constitution of India, 1950 — Article 226, 311(2)
High Courts27 Sept 1994
M/s. Indian Oil Corporation Limited Vs Mantu Ranjan Kuila
Calcutta High Court · 99 CWN 983
Constitution of India, 1950 — Article 14, 21, 226
High Courts27 Sept 1994
Union of India and others Vs M/s. Binani Consultants (P) Ltd. and another
Calcutta High Court · AIR 1995 Cal 234 : (1995) 1 CALLT 66 : (1995) 1 CHN 8 : 99 CWN 119
Constitution of India, 1950 — Article 13(2), 14, 19(1), 202, 226Telegraph Act, 1885 — Section 4, 4(1), 4(2), 7B
High Courts27 Sept 1994
Narayan Kumar Mitra and others Vs State of West Bengal and others
Calcutta High Court · AIR 1995 Cal 119 : (1995) 1 CALLT 166
Constitution of India, 1950 — Article 19(1), 226Motor Vehicles (Amendment) Act, 1972 — Section 47Motor Vehicles Act, 1988 — Section 80, 87
High Courts27 Sept 1994Dismissed
Suresh Chandra Sarkar Vs State of West Bengal
Calcutta High Court · (1995) 1 ILR (Cal) 439
Constitution of India, 1950 — Article 226
High Courts27 Sept 1994Allowed
Sri Panchanan Manna Vs Indian Oil Corporation Ltd. and Others
Calcutta High Court · (1996) 2 LLJ 410
High Courts27 Sept 1994Dismissed
Collector of Nadia and Others Vs Subir Kumar Ghosh and Another
Calcutta High Court · 99 CWN 298
High Courts26 Sept 1994
Bimal Kumar Gayen and Another Vs The State and Others
Calcutta High Court · (1995) 1 CALLT 23 : (1994) 2 ILR (Cal) 449
Constitution of India, 1950 — Article 226
High Courts26 Sept 1994
Debabrato Chakraborty and Satadal Bakshi and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (1996) 2 CALLT 371
Constitution of India, 1950 — Article 14, 226
High Courts26 Sept 1994Allowed
Arunendra Nath Banerjee Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (1995) 1 CALLT 1
Calcutta Municipal Building Rules, 1988 — Rule 55Calcutta Municipal Corporation (Amendment) Ordinance, 1989 — Ordinance 9Calcutta Municipal Corporation Act, 1980 — Section 396, 398, 398A
High Courts26 Sept 1994
Gautam Kundu Vs State of West Bengal and Another
Calcutta High Court · (1995) CriLJ 3376 : 99 CWN 859
Criminal Procedure Code, 1973 (CrPC) — Section 12(1), 12(2), 12(3), 15, 15(1)Penal Code, 1860 (IPC) — Section 406, 498A