COURT ARCHIVE

Calcutta High Court judgments, 1995

427 judgments · page 11 of 22

High Courts14 Jul 1995Dismissed

Dahyalal and Company and Another Vs The Calcutta Municipal Corporation and Others

Calcutta High Court · (1995) 2 CALLT 284

Calcutta Municipal Corporation Act, 1980 — Section 620Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 21(18)

High Courts14 Jul 1995

Tandra Mondal Vs State of West Bengal and Others

Calcutta High Court · 99 CWN 1063

High Courts14 Jul 1995Dismissed

Prabir Roy Vs State of West Bengal

Calcutta High Court · (1996) 1 CivCC 41 : 99 CWN 1032 : (1995) 3 RCR(Criminal) 770

Arbitration Act, 1940 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts13 Jul 1995Allowed

Gostha Behari Das Vs State of West Bengal and Others

Calcutta High Court · 99 CWN 1037 : (1996) 3 LLJ 74

High Courts13 Jul 1995

Miss Srumoyu Ghosh Vs The State of W. B. and others

Calcutta High Court · AIR 1996 Cal 1

Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 114West Bengal Council of Higher Secondary Education Act, 1975 — Section 40

High Courts13 Jul 1995Allowed

Sambhu Pal Vs State of West Bengal

Calcutta High Court · (1995) 2 ILR (Cal) 403

Constitution of India, 1950 — Article 14, 19(1), 21, 300A, 31

High Courts13 Jul 1995Dismissed

Md. Aslam Vs Union of India and Others

Calcutta High Court · 100 CWN 732

Constitution of India, 1950 — Article 12, 226

High Courts12 Jul 1995Allowed

Dilip Kumar Ghosh and Others Vs The State

Calcutta High Court · 99 CWN 1109

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 304, 323, 324

High Courts12 Jul 1995

Akhil Tikadar Vs Union of India (UOI)

Calcutta High Court · (1996) 1 ILR (Cal) 82

Army Rules, 1954 — Rule 13Citizenship Act, 1955 — Section 3

High Courts11 Jul 1995

Krishna Chandra Singha Vs State of West Bengal and Others

Calcutta High Court · (1996) 1 CALLT 118

Constitution of India, 1950 — Article 226

High Courts11 Jul 1995

Sailen Kumar Mandal and Others Vs The State of West Bengal and Others

Calcutta High Court · (1996) 1 CALLT 93 : (1996) 73 FLR 1183 : (1996) 3 LLJ 78

Constitution of India, 1950 — Article 14, 39

High Courts11 Jul 1995Allowed

Pratic Kumar Sen Vs Union of India (UOI) and Others

Calcutta High Court · (1995) 2 CALLT 376 : 99 CWN 953

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8BConstitution of India, 1950 — Article 22, 22(4), 22(5)

High Courts11 Jul 1995Dismissed

Navneet Kumar Vs Collector of Customs

Calcutta High Court · (1996) 84 ELT 19

Customs Act, 1962 — Section 129

High Courts11 Jul 1995

Registrar, High Court Original Side, Calcutta Vs Bijoy Ghosh and others

Calcutta High Court · AIR 1995 Cal 376

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226

High Courts10 Jul 1995Dismissed

Bikash Chandra Deb Vs Vijaya Minerals Pvt. Ltd.

Calcutta High Court · (2005) 1 CHN 582

Specific Relief Act, 1963 — Section 20

High Courts07 Jul 1995Dismissed

Pratul Kr. Mukherjee Vs Steel Authority of India and Others

Calcutta High Court · (1996) 2 LLJ 869

Constitution of India, 1950 — Article 226

High Courts06 Jul 1995Dismissed

M/s. B.D. Motors and Others Vs State of West Bengal and Others

Calcutta High Court · (1995) 2 CALLT 433

Constitution of India, 1950 — Article 226

High Courts06 Jul 1995Dismissed

B.D. Motors and Others Vs State of West Bengal and Others

Calcutta High Court · (1995) 2 CALLT 433

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68D(3)

High Courts06 Jul 1995Allowed

Association for The Officers of The State Audit and Accounts Services Vs State of West Bengal

Calcutta High Court · (1995) 2 ILR (Cal) 335

Constitution of India, 1950 — Article 14, 16

High Courts05 Jul 1995

Jahed alias Jiad Shah Vs State

Calcutta High Court · (1995) CriLJ 3451

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34, 498A