High Courts05 Jul 1995
Ajit Kumar Bandapadhyay Vs Smt. Jayshree Chowdhury
Calcutta High Court · (1995) CriLJ 3449
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 12 of 22
High Courts05 Jul 1995Allowed
State Vs Bhola Pal alias Salil Pal
Calcutta High Court · (1995) CriLJ 3717
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 164(2), 298, 313Evidence Act, 1872 — Section 60, 74Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts04 Jul 1995
In Re: Rosell Industries Ltd.; In Re: Rossell Tea Ltd.
Calcutta High Court · (1995) 2 CALLT 393 : 100 CWN 677
Companies Act, 1956 — Section 390, 391, 392, 393, 394
High Courts04 Jul 1995Dismissed
In Re: Jyoti Lal Adhikari
Calcutta High Court · (1996) 1 CALLT 84 : (1995) 2 ILR (Cal) 565
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115
High Courts04 Jul 1995
Sri Santosh Kumar Hui Vs Sri Prakash Kumar Palit and others
Calcutta High Court · AIR 1995 Cal 381
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 21, 21(1), 22
High Courts04 Jul 1995Dismissed
Visva Bharati Vs Smt. Rakhi Debnath and Others
Calcutta High Court · (1996) 1 CALLT 51
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 15, 2, 21
High Courts04 Jul 1995
Rossell Industries Ltd. and another
Calcutta High Court · AIR 1996 Cal 257 : (1998) 91 CompCas 333 : 100 CWN 677
Companies Act, 1913 — Section 153Companies Act, 1956 — Section 390, 391, 394, 397(2), 433English Companies (Amendment) Act, 1907 — Section 58
High Courts30 Jun 1995Allowed
Ajit Kumar Burman Vs The State of West Bengal
Calcutta High Court · (1995) CriLJ 4052
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Essential Commodities Act, 1955 — Section 7
High Courts30 Jun 1995
The State of West Bengal Vs Bejoyesh Ghosh and Another
Calcutta High Court · (1996) 1 CALLT 63
Criminal Procedure Code, 1973 (CrPC) — Section 311, 407(1), 482
High Courts30 Jun 1995
Uttam Ghosh alias Uttam Kumar Ghosh Vs The State of West Bengal
Calcutta High Court · (1995) CriLJ 4079
Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 34
High Courts29 Jun 1995
State of West Bengal and Others Vs Tapan Kanti Roy
Calcutta High Court · 99 CWN 1118
High Courts29 Jun 1995
Arun Kumar Sinha Vs The State
Calcutta High Court · (1996) 1 CALLT 4 : 99 CWN 1043
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 161, 21
High Courts29 Jun 1995Allowed
Jyoti Prakash Mukherjee Vs State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 129
Constitution of India, 1950 — Article 226
High Courts28 Jun 1995Allowed
Sri Asoke Kumar Kabra Vs Smt. Kamala Devi Shaw and Others
Calcutta High Court · (1996) 1 CALLT 41
Criminal Procedure Code, 1973 (CrPC) — Section 401, 437, 438, 482
High Courts28 Jun 1995Allowed
Ashoke Kumar Kabra Vs Smt. Kamala Devi Shaw and Others
Calcutta High Court · (1996) CriLJ 38
Criminal Procedure Code, 1973 (CrPC) — Section 340, 401, 437, 438, 482Penal Code, 1860 (IPC) — Section 120B, 409, 420
High Courts28 Jun 1995
Raghubirsaran Jain and Another Vs The State and Another
Calcutta High Court · (1995) CriLJ 4117 : 99 CWN 1150
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 173, 173(2), 173(5)Essential Commodities Act, 1955 — Section 11
High Courts28 Jun 1995
Union of India (UOI) and Others Vs Sahadeo Singh and Others
Calcutta High Court · (1995) 2 CALLT 280
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 3Railway Protection Force Rules, 1987 — Rule 47
High Courts28 Jun 1995
Raghubir Saran Jain and Another Vs State and Another
Calcutta High Court · (1995) 2 CALLT 445 : 99 CWN 1150 : (1997) 1 ILR (Cal) 20 : (1996) 2 ILR (Cal) 20
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(5), 173(7), 401, 428Penal Code, 1860 (IPC) — Section 420, 468, 47
High Courts27 Jun 1995
Vijay Minerals Pvt. Ltd. Vs Bikash Chandra Deb
Calcutta High Court · AIR 1996 Cal 67
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 39Contract Act, 1872 — Section 16, 2, 25, 52, 54Sales of Goods Act, 1930 — Section 58
High Courts26 Jun 1995
Puram Chand Ranga and Others Vs Calcutta Electric Supply Corporation Ltd.
Calcutta High Court · (1995) 2 ILR (Cal) 247
Civil Procedure Code, 1908 (CPC) — Section 151Electricity Act, 1910 — Section 12, 12(1), 12(2), 12(6), 2Electricity Rules, 1956 — Rule 2, 30, 31