High Courts25 Aug 1994Allowed
Hari Narayan Shaw and Others Vs Sunil Kumar Ghosh
Calcutta High Court · 99 CWN 160
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 1(i), 13(1), 13(1)(ff), 13(6), 2(h)
COURT ARCHIVE
Calcutta High Court judgments, 1994
358 judgments · page 7 of 18
High Courts24 Aug 1994
Lift Engineering Services Pvt. Ltd. and Another Vs P.K. Bhattacharyay and Another
Calcutta High Court · (1995) 2 LLJ 246
Contract Labour (Regulation and Abolition) Act, 1970 — Section 23, 24, 26
High Courts22 Aug 1994
Indubhusan Das Gupta Vs State (Inspector of Police, C.B.I.)
Calcutta High Court · (1995) CriLJ 1180
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Prevention of Corruption Act, 1947 — Section 3, 4, 5, 5(1), 5(2)
High Courts22 Aug 1994Dismissed
Dr. Narayan Mukherjee Vs Smt. Krishna Dey (Mukherjee)
Calcutta High Court · (1996) 2 CALLT 28
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Evidence Act, 1872 — Section 45, 73Limitation Act, 1963 — Section 5
High Courts22 Aug 1994Dismissed
Shri Indubhusan Das Gupta Vs The State
Calcutta High Court · (1994) 2 CALLT 351
Constitution of India, 1950 — Article 21Criminal Law (Amendment) Act, 1952 — Section 10, 6, 7, 8, 9Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482
High Courts22 Aug 1994
M/s. Electro Metal Industries and another Vs Smt. Rukmani Devi and others
Calcutta High Court · AIR 1995 Cal 84 : (1995) 1 CALLT 147 : 99 CWN 267 : 101 CWN 183
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 2(1), 21, 22, 3Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Constitution of India, 1950 — Article 227, 233, 236
High Courts22 Aug 1994
Haryana Plywood Industries Vs Collector of Customs
Calcutta High Court · (1994) 74 ELT 224
Central Excises and Salt Act, 1944 — Section 11B, 11B(3), 35Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 15, 27, 27(2), 27(3), 28
High Courts18 Aug 1994Dismissed
Sankar Thakur Vs Union of India (UOI) and Others
Calcutta High Court · (1995) 2 CALLT 287
Constitution of India, 1950 — Article 226, 311(2)Industrial Disputes Act, 1947 — Section 11ARailway Protection Force Rules, 1987 — Rule 152(2), 153(8)
High Courts17 Aug 1994Allowed
Dr. H.R. Othmording alias Dr. Henizo Othmording Vs Sri Amar Sinha and Others
Calcutta High Court · (1994) 2 CALLT 320
Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 482Penal Code, 1860 (IPC) — Section 34, 500, 501
High Courts17 Aug 1994
Bablu Sheikh and Anarul Sheikh Vs The State West Bengal
Calcutta High Court · (1994) 2 CALLT 218
Criminal Procedure Code, 1973 (CrPC) — Section 228, 233, 313Evidence Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Aug 1994Allowed
In Re: Ranjit Adhikari and Others
Calcutta High Court · 99 CWN 271
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9
High Courts12 Aug 1994Allowed
Magnum Enterprises Vs The State and Sanjib Kisore Basu
Calcutta High Court · (1994) 2 CALLT 326
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Partnership Act, 1932 — Section 4Penal Code, 1860 (IPC) — Section 500
High Courts11 Aug 1994
Smt. Kalyani Roy Vs Mannujan Bewa and Others
Calcutta High Court · (1994) 2 CALLT 427
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 14 Rule 2, Order 20 Rule 6A, Order 41 Rule 10, 2
High Courts11 Aug 1994
Poysha Industrial Company Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 2 CALLT 330 : (1995) 70 FLR 154 : (1995) 2 LLJ 137
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BSick Industrial Companies (Special Provisions) Act, 1985 — Section 14, 17, 17(2), 22(1), 3(1)(2)
High Courts11 Aug 1994
Suresh Chandra Ghosh Vs Dilip Kumar Ghosh and Others
Calcutta High Court · (1994) 2 CALLT 408 : 99 CWN 108 : (1994) 2 ILR (Cal) 409
Arbitration Act, 1940 — Section 34
High Courts11 Aug 1994Dismissed
Dr. Banipada Saha Vs Union of India (UOI) and Others
Calcutta High Court · (1995) 1 CALLT 337 : 99 CWN 455 : 99 CWN 399
Administrative Tribunals Act, 1985 — Section 2Constitution of India, 1950 — Article 14, 16, 226(2), 309Police Service (Pay) Rules, 1954 — Rule 8
High Courts11 Aug 1994Dismissed
Sri Suresh Chandra Sarkar Vs State of West Bengal and Others
Calcutta High Court · (1997) 1 CALLT 81
Constitution of India, 1950 — Article 14, 16, 226Police Regulations of Bengal, 1943 — Regulation 835, 836, 838
High Courts09 Aug 1994Allowed
Boeing Company Vs R.M. Investment and Trading Co. Pvt. Ltd.
Calcutta High Court · (1994) 2 CALLT 300 : 99 CWN 1
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, 151Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3Limitation Act, 1963 — Section 12
High Courts08 Aug 1994
Suprakash Sen Vs State
Calcutta High Court · (1995) 1 ILR (Cal) 181
Criminal Procedure Code, 1973 (CrPC) — Section 165, 402, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts08 Aug 1994Allowed
Ashok Bairagya Vs State of West Bengal
Calcutta High Court · (1995) CriLJ 2467
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302