High Courts08 May 1995
Ratanlal Garg alias Agarwal Vs State
Calcutta High Court · (1996) 1 CALLT 165
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 397, 401, 482Essential Commodities Act, 1955 — Section 7(1)
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 15 of 22
High Courts08 May 1995Allowed
Pam Development Pvt. Ltd. Vs Calcutta Port Trust and Another
Calcutta High Court · (1995) 2 CALLT 84
Arbitration Act, 1940 — Section 20, 20(1), 20(3), 20(4)
High Courts08 May 1995Allowed
The State Vs Ratan Garg alias Agarwala
Calcutta High Court · (1996) CriLJ 2138
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 482Essential Commodities Act, 1955 — Section 7(1)
High Courts05 May 1995Dismissed
Niranjan Ghosh Vs Ananda Mondal
Calcutta High Court · (1995) CriLJ 4086
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 326, 34
High Courts05 May 1995Dismissed
Smt. Sunita Sharma Vs Smt. Ratna Das (Ghosal)
Calcutta High Court · (1995) 2 CALLT 147
Evidence Act, 1872 — Section 41Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 494
High Courts05 May 1995Dismissed
Hindustan Steelworks Construction Ltd. Vs G.S. Cherra and Company and Others
Calcutta High Court · (1996) 1 CALLT 120
Arbitration Act, 1940 — Section 11, 12, 28, 5
High Courts05 May 1995
Gour Sankar Pani and others Vs State of West Bengal and others
Calcutta High Court · AIR 1996 Cal 13 : 100 CWN 275
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 27West Bengal Secondary Education Act, 1950 — Section 10, 38
High Courts05 May 1995Dismissed
Mohammad Ali Vs Safiqul and Others
Calcutta High Court · (1995) 2 CALLT 402
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(4), 146, 146(1)
High Courts05 May 1995
Vijay Pahwa Vs Samir Mukhopadhyay, Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1995) 129 CTR 64 : (2001) 250 ITR 354 : (1996) 84 TAXMAN 416
Income Tax Act, 1961 — Section 131, 131(1), 133A
High Courts05 May 1995Allowed
Birendra Kumar Roy and Another Vs Hindustan Fertilizer Corporation Ltd. and Another
Calcutta High Court · (1995) 2 CALLT 77 : 101 CWN 383
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(5), 192, 207Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts05 May 1995Dismissed
Central Bank of India Vs Usha Aluminium Industries
Calcutta High Court · (1995) 2 CALLT 336 : 100 CWN 408 : (1995) 2 ILR (Cal) 46
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94Specific Relief Act, 1963 — Section 34
High Courts05 May 1995Allowed
The Indian Iron and Steel Co. Ltd. Vs United Contract Workers'' Union (C.I.T.U.) Burnpur, Burdwan W.B. and Others
Calcutta High Court · 100 CWN 171
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 30
High Courts04 May 1995Allowed
Indrajit Mukherjee Vs The State of West Bengal and Others
Calcutta High Court · (1995) CriLJ 3250
Criminal Procedure Code, 1973 (CrPC) — Section 164, 401, 482, 53, 54Evidence Act, 1872 — Section 24, 28Penal Code, 1860 (IPC) — Section 346, 498A
High Courts04 May 1995Allowed
Sridhar Das Vs State of West Bengal
Calcutta High Court · (1996) CriLJ 813
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 302
High Courts04 May 1995
Narayan Das Bhaiya Vs Union of India (UOI) and Others
Calcutta High Court · (1998) 60 ECC 518
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22, 226Customs Act, 1962 — Section 108, 111, 2, 25
High Courts03 May 1995
Peerless General Finance and Investment Co. Ltd. and Another Vs Reserve Bank of India and Others
Calcutta High Court · (1996) 85 CompCas 808
Reserve Bank of India Act, 1934 — Section 45J, 45K, 45K(3), 45L
High Courts03 May 1995Dismissed
Sailendra Nath Roy Vs State of West Bengal
Calcutta High Court · (1995) 2 CALLT 144
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(2), 156(3), 159, 173
High Courts02 May 1995Dismissed
Union of India (UOI) Vs Sri Kedar Somani
Calcutta High Court · (1995) 2 CALLT 323
Arbitration Act, 1940 — Section 13, 30, 31, 33
High Courts28 Apr 1995Dismissed
Ashutosh Chowdhury Vs State and Another
Calcutta High Court · (1996) CriLJ 2231
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 401, 468, 473Penal Code, 1860 (IPC) — Section 120B, 406, 494, 498A
High Courts28 Apr 1995
Kenaram alias Kinuram Majhi Vs The State
Calcutta High Court · (1995) 2 CALLT 296
Criminal Procedure Code, 1973 (CrPC) — Section 211, 313Penal Code, 1860 (IPC) — Section 1, 304, 304(1), 306