COURT ARCHIVE

Calcutta High Court judgments, 1994

358 judgments · page 5 of 18

High Courts26 Sept 1994

Probodh Kumar Bhowmick Vs University of Calcutta and Others Dilara Begum Vs State of West Bengal

Calcutta High Court · (1994) 2 CompLJ 456

Bengal General Clauses Act, 1899 — Section 17Calcutta University Act, 1979 — Section 2(23), 22, 51, 52, 53Central Civil Services (Conduct) Rules, 1964 — Rule 3(1), 4, 4(1)

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High Courts21 Sept 1994

Amal Kumar Ghatak Vs M/s. S.K. Enterprises Pvt. Ltd. and others

Calcutta High Court · AIR 1995 Cal 91 : (1994) 2 CALLT 455

Civil Procedure Code, 1908 (CPC) — Order 49 Rule 3, Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 11Income Tax Act, 1961 — Section 230ASpecific Relief Act, 1963 — Section 10

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High Courts21 Sept 1994Dismissed

In Re: Rajendra Prasad Agarwal

Calcutta High Court · 99 CWN 307

Constitution of India, 1950 — Article 226

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High Courts20 Sept 1994

State of West Bengal and others etc. Vs Shefali Roy and others etc.

Calcutta High Court · AIR 1995 Cal 86

Constitution of India, 1950 — Article 136West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 3(2)West Bengal Premises Tenancy Act, 1956 — Section 17(3)

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High Courts20 Sept 1994Dismissed

Gautam Ranjan Basu and Others Vs Smt. Shanta Mukherjee and Another

Calcutta High Court · (1995) CriLJ 1131

Criminal Procedure Code, 1973 (CrPC) — Section 200, 247, 256, 256(1), 256(2)

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High Courts19 Sept 1994

Coates of India Ltd. Vs Deputy Commissioner of Income Tax and Others (No. 2)

Calcutta High Court · (1995) 214 ITR 504

Income Tax Act, 1961 — Section 143, 143(1), 143(3), 154, 154(1A)

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High Courts19 Sept 1994

Coates of India Ltd. Vs Deputy Commissioner of Income Tax and Others (No. 1)

Calcutta High Court · (1995) 129 CTR 473 : (1995) 128 CTR 30 : (1995) 214 ITR 498

Income Tax Act, 1961 — Section 142(1), 143, 143(1), 143(2), 143(3)

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High Courts16 Sept 1994

Sri Dilip Kumar Dey, Adv. Vs Mrs. Vishwa Mitra Ram Kumar and others

Calcutta High Court · AIR 1995 Cal 31 : (1995) 1 CALLT 43

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(4), Order 1 Rule 8(5), Order 23 Rule 1(2), Order 23 Rule 1(5), Order 41 Rule 22(4)Specific Relief Act, 1963 — Section 6

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High Courts16 Sept 1994

Oyatape Fibres Pvt. Ltd. Vs Collector of Customs

Calcutta High Court · (1994) 74 ELT 509

Customs Act, 1962 — Section 110, 110(1), 110(2), 123, 124General Clauses Act, 1897 — Section 27Gold (Control) Act, 1968 — Section 113, 79

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High Courts16 Sept 1994

Oyatape Fibres Pvt. Ltd. and Another Vs Collector of Customs

Calcutta High Court · (1995) CriLJ 1

Customs Act, 1962 — Section 110, 110(1), 110(2), 123, 124General Clauses Act, 1897 — Section 27Gold (Control) Act, 1968 — Section 113, 79

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High Courts16 Sept 1994Allowed

Swaraj Kumar Banerjee Vs State of West Bengal

Calcutta High Court · 99 CWN 333

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306

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High Courts14 Sept 1994Allowed

Associated Design Planning Group Private Limited Vs Prodosh Kumar Mullick

Calcutta High Court · (1995) 1 CALLT 54

Companies Act, 1956 — Section 499

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High Courts13 Sept 1994Allowed

Kartick Chandra Dutta Vs Nepal Chandra Mondal

Calcutta High Court · (1995) 1 ILR (Cal) 61

Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 4(2), 4(3), 5

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High Courts12 Sept 1994

In Re: Renu Singh

Calcutta High Court · (1995) 1 ALT(Cri) 13 : (1994) 2 CALLT 335 : 99 CWN 19

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 302, 306, 34

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High Courts12 Sept 1994

Collector of Customs Vs Kussum Marodia

Calcutta High Court · (1995) 77 ELT 808

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 124, 17, 17(4)

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High Courts10 Sept 1994

Dr. Subhash Chandra Pratihar Vs Mrs. Leena Chakraborty and Others

Calcutta High Court · (1995) CriLJ 707

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High Courts09 Sept 1994Allowed

Birbhum District Central Cooperative Bank Ltd. Vs All Bengal Cooperative Bank Employees Federation and Others Burdwan Central Cooperative Bank Limited and Others Vs The Fifth Industrial Tribunal and Others

Calcutta High Court · (1996) 1 LLJ 138

Industrial Disputes Act, 1947 — Section 17

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High Courts08 Sept 1994Allowed

Prabir Kumar Chatterjee Vs The State of West Bengal and Others

Calcutta High Court · (1995) 2 CALLT 332

Bengal Excise Act, 1909 — Section 1(C), 42, 86Constitution of India, 1950 — Article 226

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High Courts08 Sept 1994

Pankaj Guljarilal Gupta Vs Collector of Customs

Calcutta High Court · (1995) 56 ECR 654 : (1995) 75 ELT 47

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High Courts07 Sept 1994

Subrtapatra and Others Vs Director of Panchayat and Others

Calcutta High Court · (1995) CriLJ 115

Constitution of India, 1950 — Article 21Criminal Procedure (West Bengal Amendment) Act, 1988 — Section 167(5)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 167(6), 173, 173(2)

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