High Courts22 Dec 1995
Commissioner of Income Tax Vs P.K. Engg. and Forging (P.) Ltd.
Calcutta High Court · (1996) 87 TAXMAN 101
Income Tax Act, 1961 — Section 119, 119(1), 256(2), 80J, 80J(4)(ii)
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 1 of 22
High Courts22 Dec 1995Dismissed
Ramapada Sinha Vs Union of India (UOI) and Others
Calcutta High Court · (1997) 3 LLJ 14
Constitution of India, 1950 — Article 14, 16, 21
High Courts22 Dec 1995
Bowreah Cotton Mills Co. Ltd. Vs Commissioner of Customs
Calcutta High Court · (1996) 1 CALLT 397 : (1996) 86 ELT 28
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 105, 106, 107, 108, 109
High Courts22 Dec 1995
Dr. Ranjit Kumar Bhattacharyya Vs Smt. Sabita Bhattacharyya
Calcutta High Court · AIR 1996 Cal 301
Christian Marriage Act, 1872 — Section 37, 5, 5(1), 5(2), 5(3)Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 50, 91
High Courts21 Dec 1995
Lakshmi Narayan Kathgola (Firm) and Others Vs State of West Bengal and Another
Calcutta High Court · (1996) 132 CTR 517 : (1996) 218 ITR 627
Income Tax Act, 1961 — Section 276C, 277, 278
High Courts21 Dec 1995Dismissed
Bridge and Roof Co. (India) Ltd. Vs K.K. Mazumdar and Others
Calcutta High Court · (1996) 2 CALLT 269
Constitution of India, 1950 — Article 12, 14, 16, 309, 310Contract Act, 1872 — Section 23Road Transport Corporations Act, 1950 — Section 53
High Courts21 Dec 1995
Bridge and Roof and Co. (India) Ltd. and Union of India (UOI) Vs K.K. Mazumdar and Others
Calcutta High Court · (1996) 2 CALLT 269
Constitution of India, 1950 — Article 226, 309, 311(2)Evidence Act, 1872 — Section 115
High Courts20 Dec 1995
Puran Chandra Burman Vs Deepak Bhargava
Calcutta High Court · (1996) 1 ILR (Cal) 355
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5(1)Limitation Act, 1963 — Article 19, 18, 18(1), 19
High Courts20 Dec 1995Dismissed
Babu Ram Pandey Vs Mining and Allied Machinery Corporation and Others
Calcutta High Court · 100 CWN 231 : 100 CWN 230 : (1996) 74 FLR 2027 : (1996) 1 ILR (Cal) 141 : (1997) 3 LLJ 1295
Constitution of India, 1950 — Article 226
High Courts19 Dec 1995
Dr. Arun Kumar Ghosh Vs University of Burdwan
Calcutta High Court · (1997) 2 ILR (Cal) 42
Burdwan University Act, 1981 — Section 29(2), 30(2)
High Courts19 Dec 1995
Sneha Khemka Vs K.L. Verma, J.S. GOI and Others
Calcutta High Court · (1996) 63 ECR 533
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
High Courts19 Dec 1995Allowed
A.K. Nsyogs Vs Trustees of Port Trust and Others
Calcutta High Court · (1996) 1 ILR (Cal) 125
Calcutta Port Trust Employees (Classification, Control and Appeal) Regulations, 1987 — Regulation 8A(1)Constitution of India, 1950 — Article 14, 21, 226, 311(2)
High Courts15 Dec 1995
UCO Bank Vs Concast Products Ltd. (Now in Liquidation)
Calcutta High Court · (1996) 1 CALLT 266 : 100 CWN 717
Companies Act, 1956 — Section 446(1), 446(2), 446(3)
High Courts15 Dec 1995Allowed
Kanji Bibi Vs Md. Siddique
Calcutta High Court · (1996) 1 CALLT 460
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Evidence Act, 1872 — Section 114
High Courts15 Dec 1995
Hindustan Lever Ltd. and Another Vs State Consumer Redressal Forum and Others
Calcutta High Court · (1996) 1 CALLT 254
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 13(3), 151Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 11, 12, 13, 14, 14(1)
High Courts14 Dec 1995
Dilip Kumar Dey Vs The State of West Bengal
Calcutta High Court · (1996) 1 CALLT 307
Constitution of India, 1950 — Article 226West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3(2)
High Courts14 Dec 1995
Ajoy Narayan Ghosh Vs Feroz Alam
Calcutta High Court · (1996) 2 CALLT 99
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 6(4)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts14 Dec 1995Allowed
Hindustan Lever Ltd. Vs Tata Oil Mills and Allied Companies Karmachari Union
Calcutta High Court · (1996) 1 CALLT 178 : (1996) LabIC 1446 : (1996) 2 LLJ 416
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 2A
High Courts14 Dec 1995
Sri Haradhan Chandra Das Vs Madhusudan Das and Another
Calcutta High Court · (1996) 1 CALLT 326 : 100 CWN 152
Constitution of India, 1950 — Article 227West Bengal Restoration of Alienated Land Act, 1973 — Section 4(5)
High Courts14 Dec 1995Allowed
M/s. Hindustan Lever Limited Vs Tata Oil Mills and Allied Companies Karmachari Union
Calcutta High Court · (1996) 1 CALLT 178 : (1996) LabIC 1446 : (1996) 2 LLJ 416
Civil Procedure Code, 1908 (CPC) — Section 115, 115(2), 151, 4, 6Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 12, 17(4), 2(k), 2(ra)