High Courts26 Jul 1995
Neera Gupta Vs Sukumar Shankar, Collr. of Customs
Calcutta High Court · (1995) 60 ECR 369 : (1995) 79 ELT 27
Customs Act, 1962 — Section 18(1), 49
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 10 of 22
High Courts26 Jul 1995
Jagmohan Singh and Partha Sarathi Chakraborty Vs State of West Bengal
Calcutta High Court · (1995) CriLJ 3735
Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(2)Penal Code, 1860 (IPC) — Section 245Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 13(2B), 13(3), 13(5)
High Courts26 Jul 1995Allowed
Barragkpore Central Zone Wholesale Consumers'' Co-operative Society Ltd. Vs Indian Oil Corporation
Calcutta High Court · (1996) 1 ILR (Cal) 452
Arbitration Act, 1940 — Section 34Arms Act, 1959 — Section 15Constitution of India, 1950 — Article 12, 14, 217, 226
High Courts25 Jul 1995
Surendra Vikram Singh Agarwala Vs Kanhaya Lal Agarwalla and Others
Calcutta High Court · (1999) 3 LLJ 404
Civil Procedure Code, 1908 (CPC) — Section 92Payment of Gratuity Act, 1972 — Section 1(3), 14
High Courts25 Jul 1995
Rajendra Prasad Singh Vs Union of India (UOI) and Others
Calcutta High Court · (1996) 1 LLJ 1003
Railway Protection Force Rules, 1987 — Rule 135
High Courts24 Jul 1995
Business Forms Ltd. and Ashoka Agencies
Calcutta High Court · AIR 1996 Cal 153 : (1999) 95 CompCas 172
Companies Act, 1956 — Section 439Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 14, 18, 19
High Courts24 Jul 1995
S.M. Sajjad Vs The Calcutta Municipal Corporation
Calcutta High Court · (1998) 2 ILR (Cal) 310
Calcutta Municipal Act, 1951 — Section 173Calcutta Municipal Corporation Act, 1980 — Section 131(3), 173, 401, 401(5), 602
High Courts24 Jul 1995Dismissed
In Re: Nebu Lal Shaw
Calcutta High Court · (1995) 2 CALLT 278
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173(8)Penal Code, 1860 (IPC) — Section 120B, 302, 307, 326
High Courts21 Jul 1995Allowed
The Hearst Corporation Vs Dalal Street Communications Ltd.
Calcutta High Court · (1995) 2 CALLT 346 : 101 CWN 211
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 106, 111(1), 2, 28, 29
High Courts21 Jul 1995
Smt. Anjula Pal (Roy) Vs State of West Bengal and Others
Calcutta High Court · (1996) 1 CALLT 88
High Courts20 Jul 1995
Alok Sarkar Vs Anindita Sarkar
Calcutta High Court · (1996) CriLJ 126
Hindu Marriage Act, 1955 — Section 26
High Courts19 Jul 1995Dismissed
Gayatri Mahapatra and Others Vs Pijus Kanti Das Roy and Others
Calcutta High Court · (1996) 1 CALLT 78 : (1996) 1 ILR (Cal) 28
West Bengal Estates Acquisition Act, 1953 — Section 5, 6, 6(1)
High Courts19 Jul 1995
Peoples'' Union for Liberties and others Vs Union of India and others
Calcutta High Court · AIR 1996 Cal 89 : 100 CWN 357 : (1995) 2 ILR (Cal) 453
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(2)Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 1, 1(2), 1(3), 11, 11(1)
High Courts19 Jul 1995Dismissed
Sri Amiya Mukherjee Vs Sri Panchkari Nandy and Others
Calcutta High Court · (1996) 1 CALLT 48
Succession Act, 1925 — Section 370Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 13(2)
High Courts19 Jul 1995Allowed
Mihir Kumar Dutta Vs B. Mukherjee and Another
Calcutta High Court · 99 CWN 1065 : (1996) 3 LLJ 136
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1)(A), 14(A)(1), 14A(2)
High Courts19 Jul 1995Allowed
Union of India (UOI) Vs Pawan Kumar Didwanian
Calcutta High Court · (1995) 2 ILR (Cal) 340
Customs Act, 1962 — Section 112, 125, 153, 28
High Courts19 Jul 1995Dismissed
Ardhendu Sarkar Vs Subhas Chandra Chowdhury and Another
Calcutta High Court · (1996) CriLJ 195
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 167(6), 482Penal Code, 1860 (IPC) — Section 409
High Courts19 Jul 1995Dismissed
Anil Kumar Didwania Vs Collector of Customs
Calcutta High Court · (1995) 2 ILR (Cal) 379
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 125, 129, 153Income Tax Act, 1961 — Section 33B
High Courts19 Jul 1995
Proshanta Guha and Monorath Pandey Vs The Indian Inst. of Tech., Kharagpur and Others
Calcutta High Court · 99 CWN 1160
Constitution of India, 1950 — Article 14Institutes of Technology Act, 1961 — Section 22, 35, 6(1), 6(l)(b)
High Courts17 Jul 1995
Tapan Kumar Biswas Vs Union of India (UOI) and Others
Calcutta High Court · (1996) 63 ECR 546
Customs Act, 1962 — Section 124