High Courts21 Jul 1994Allowed
Rabindra Nath Roy Vs Anjana Roy
Calcutta High Court · (1994) 2 CALLT 205 : (1995) 1 DMC 39 : (1995) 2 RCR(Criminal) 125
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401
COURT ARCHIVE
Calcutta High Court judgments, 1994
358 judgments · page 9 of 18
High Courts21 Jul 1994
In Re : Nirmal Kumar Chakraborty
Calcutta High Court · AIR 1995 Cal 25 : (1994) 2 CALLT 214
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 13, Order 21 Rule 2, Order 21 Rule 2(3)Limitation (Amendment) Act, 1972 — Article 125
High Courts19 Jul 1994
Sisir Kumar Banerjee Vs State of West Bengal
Calcutta High Court · (1995) 2 ILR (Cal) 330
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts18 Jul 1994
Mahiuddin Tarafdar Vs Buddhadev Halder and Others
Calcutta High Court · 99 CWN 65
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts15 Jul 1994
In Re : Prabha Tankha
Calcutta High Court · 99 CWN 61
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25West Bengal Premises Tenancy Act, 1956 — Section 29, 29B, 29B(9), 31, 34
High Courts15 Jul 1994Dismissed
Tapan Kumar Mukherjee Vs State of West Bengal and Others
Calcutta High Court · (1995) CriLJ 1985
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 173, 173(2), 173(3), 190(2)Penal Code, 1860 (IPC) — Section 34, 364, 405, 406, 498
High Courts14 Jul 1994Allowed
Bibuti Bhusan Nandy Vs The State
Calcutta High Court · (1995) 2 CALLT 305
Essential Commodities Act, 1955 — Section 7(1)
High Courts14 Jul 1994
State Trading Corporation and Others Vs Anjan Banerjee and Others
Calcutta High Court · 98 CWN 1159
Constitution of India, 1950 — Article 226
High Courts12 Jul 1994
Andhra Steel Corporation Ltd. Vs Bank of Baroda
Calcutta High Court · AIR 1995 Cal 367
Companies Act, 1956 — Section 433, 434, 439Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18
High Courts11 Jul 1994Dismissed
Joydel Kumar Biswas Vs Maduri Biswas
Calcutta High Court · (1994) CriLJ 3342 : (1996) 1 DMC 12
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1)
High Courts11 Jul 1994
Dunlop India Ltd. and Others Vs Arun Chandra Sinha, Assistant Commissioner of Income Tax and Others
Calcutta High Court · (1995) 124 CTR 201 : (1995) 211 ITR 79
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 277, 278, 278B, 278B(1)
High Courts11 Jul 1994
Multi Rise Towers (P.) Ltd. Vs Appropriate Authority and Others
Calcutta High Court · (1995) 124 CTR 391 : (1995) 211 ITR 102 : (1995) 81 TAXMAN 577
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269A, 269AB, 269AB(1), 269RR, 269UDTransfer of Property Act, 1882 — Section 40
High Courts07 Jul 1994
Calcutta Municipal Corporation and others Vs Ganesh Chandra Naskar
Calcutta High Court · AIR 1995 Cal 1 : 99 CWN 336
Calcutta Municipal Corporation Act, 1980 — Section 364, 365, 490, 496, 496(1)Constitution of India, 1950 — Article 133West Bengal Land Reforms Act, 1955 — Section 1(2)
High Courts07 Jul 1994Allowed
Darjeeling Dooars Plantation Ltd. and Another Vs Regional P.F. Commissioner and Others
Calcutta High Court · (1995) 70 FLR 573 : (1995) 1 LLJ 939
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17B
High Courts06 Jul 1994
Naru Gopal Dutta Vs The State of West Bengal
Calcutta High Court · (1995) 2 CALLT 211
Criminal Procedure Code, 1973 (CrPC) — Section 167(5)Essential Commodities Act, 1955 — Section 7
High Courts05 Jul 1994Allowed
Dilip Kumar Roy Vs The State and Another
Calcutta High Court · (1994) CriLJ 3489
Constitution of India, 1950 — Article 13, 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(2), 173(8), 187(5)Penal Code, 1860 (IPC) — Section 120B, 409, 420
High Courts05 Jul 1994
Shyamal kumar Ghosh Vs State Transport Authority, West Bengal
Calcutta High Court · (1995) 1 ILR (Cal) 401
Motor Vehicles Act, 1988 — Section 71(3), 80
High Courts05 Jul 1994
Shyamal Kumar Ghosh Vs State Transport Authority
Calcutta High Court · (1994) 2 ILR (Cal) 310
Motor Vehicles Act, 1988 — Section 71(3), 80
High Courts04 Jul 1994
Ekkari Ghosh alias Jitendra Vs The State
Calcutta High Court · (1994) 2 CALLT 117 : 98 CWN 999
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
High Courts30 Jun 1994Allowed
Canara Bank Vs E.K. Madhavan
Calcutta High Court · (1994) 2 ILR (Cal) 103