COURT ARCHIVE

Calcutta High Court judgments, 1994

358 judgments · page 8 of 18

High Courts08 Aug 1994

Kalyani Spinning Mills Ltd. and others Vs Smt. Sudha Sashikant Shroff and another

Calcutta High Court · AIR 1995 Cal 48

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 19(1), 226, 298Contract Act, 1872 — Section 32, 51, 52, 53, 54

High Courts05 Aug 1994

Bipadtaran Patra Vs State of West Bengal

Calcutta High Court · (1994) 2 CALLT 363 : (1995) 2 ILR (Cal) 321

Constitution of India, 1950 — Article 14, 226

High Courts05 Aug 1994Dismissed

Dilip Kumar Das Vs Tanusree Das and Another

Calcutta High Court · 99 CWN 360

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts05 Aug 1994Dismissed

State of West Bengal Vs Bijoy Kumar Ukil

Calcutta High Court · 99 CWN 166 : (1994) 2 ILR (Cal) 209

High Courts05 Aug 1994Dismissed

Mausumi Nandi Vs University of Calcutta and Others

Calcutta High Court · (1995) 1 CALLT 198

Constitution of India, 1950 — Article 14, 19(1), 21, 226

High Courts05 Aug 1994Dismissed

Abdul Kader Hamdan Vs Union of India (UOI) and Others

Calcutta High Court · (1994) 2 CALLT 392

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5), 226Customs Act, 1962 — Section 104, 108

High Courts05 Aug 1994

Bipad Ttaran Patra Vs State of West Bengal

Calcutta High Court · (1994) 2 CALLT 363 : (1995) 2 ILR (Cal) 321

High Courts04 Aug 1994

Ainal Haque and Others Vs State of West Bengal and Others

Calcutta High Court · 99 CWN 193

Constitution of India, 1950 — Article 14, 16

High Courts04 Aug 1994Dismissed

Gopal Chandra Pal and Others, etc Vs State of West Bengal and Others

Calcutta High Court · (1995) 2 LLJ 249

Constitution of India, 1950 — Article 14, 16

High Courts04 Aug 1994

Rabindra Nath Das Vs Niloy Kumar Moitra

Calcutta High Court · (1994) 2 CALLT 370

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 25Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)

High Courts04 Aug 1994

In Re: Sri Biman Bose, Mr. Harasit Ghosh and Mr. Idris Ali

Calcutta High Court · (1994) 2 CALLT 231 : 99 CWN 42

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15(3), 2

High Courts04 Aug 1994

Monika Sen Vs Salil Kumar Mitteft

Calcutta High Court · (1995) 1 ILR (Cal) 390

High Courts03 Aug 1994

USG Financial Services (Pvt.) Ltd. and Another Vs The Calcutta Municipal Corpn. and Another

Calcutta High Court · (1994) 2 CALLT 160

Calcutta Municipal Corporation Act, 1980 — Section 193, 199, 200, 200(3), 200(4)Constitution of India, 1950 — Article 226

High Courts01 Aug 1994Allowed

Power Tools and Appliances Co. Ltd. Vs Union of India (UOI)

Calcutta High Court · 99 CWN 181 : (1995) 70 FLR 770 : (1995) 2 LLJ 148

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2(12), 75

High Courts29 Jul 1994Allowed

Manick Chand Jajodia Vs Lalchand Agarwal

Calcutta High Court · (1994) 2 CALLT 402

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

High Courts28 Jul 1994

Gopal Mahato Vs Divisional Forest Officer

Calcutta High Court · (1994) 2 ILR (Cal) 373

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 20, 29, 44, 44(1), 44(2)

High Courts28 Jul 1994

MELLUISH (INSPECTOR OF TAXES) Vs B. M. I (NO. 3) LTD. MELLUISH (INSPECTOR OF TAXES) v. B. M. I. (NO. 6) LTD. MELLUISH (INSPECTOR OF TAXES) v. B. M. I. (NO. 9) LTD. MELLUISH (INSPECTOR OF TAXES) v. FITZROY FINANCE LTD. MELLUISH (INSPECTOR OF TAXES) v. BARCLAYS MERCANTILE BUSINESS FINANCE LTD.

Calcutta High Court · (1995) 213 ITR 236

Finance Act, 1985 — Section 59(2)

High Courts28 Jul 1994Dismissed

Ram Prit Prasad Vs Dist. Engineer, South W. Dist., CESC and Others

Calcutta High Court · 99 CWN 265

High Courts27 Jul 1994Allowed

Bhakti Ballabh Tirtha Maharaj Vs Sri Bhakti Hriday Mangal Maharaj and Others

Calcutta High Court · (1994) 2 CALLT 194

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2West Bengal Societies Registration Act, 1961 — Section 19

High Courts21 Jul 1994Dismissed

In Re: Rabindra Nath Roy

Calcutta High Court · (1994) 2 CALLT 205 : (1995) 2 DMC 91

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)