High Courts28 Apr 1995
Kanai Mistry and Others Vs State
Calcutta High Court · (1995) CriLJ 2615
Criminal Procedure Code, 1973 (CrPC) — Section 233, 313, 535, 537Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 16 of 22
High Courts28 Apr 1995
Commissioner of Income Tax Vs Octavious Steel and Co. Ltd.
Calcutta High Court · (1996) 221 ITR 810 : (1995) 82 TAXMAN 79
Income Tax Act, 1961 — Section 45, 55(2)
High Courts28 Apr 1995Dismissed
Westinghouse Saxby Farmer Ltd. Vs Raj Behari Ram and Others and K.B. Dalrami and Others
Calcutta High Court · (1995) 2 CALLT 103 : (1995) 71 FLR 1064 : (1996) 3 LLJ 122 : (1995) 7 SLR 281
Industrial Disputes Act, 1947 — Section 11(1)
High Courts28 Apr 1995
COMMISSIONER OF INCOME TAX Vs OCTAVIOUS STEEL and CO. LTD.
Calcutta High Court · (1997) 137 CTR 257
Income Tax Act, 1961 — Section 36(1)(ii), 37(1)
High Courts27 Apr 1995
Mrs. Malabika Dhar and others Vs University of North Bengal and others
Calcutta High Court · AIR 1995 Cal 303
Advocates Act, 1961 — Section 49Constitution of India, 1950 — Article 226
High Courts27 Apr 1995
New Tobacco Co. Ltd. Vs Official Liquidator
Calcutta High Court · (1995) 2 ILR (Cal) 226
High Courts26 Apr 1995Dismissed
C. Kamraj and Others Vs The State and Another
Calcutta High Court · (1995) 2 CALLT 173
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 57
High Courts26 Apr 1995
Pran Gopal Roy Vs Lakmi Banerjee
Calcutta High Court · (1995) 2 ILR (Cal) 373
Constitution of India, 1950 — Article 300A
High Courts26 Apr 1995
Ram Chandra Singh and Another Vs State
Calcutta High Court · (1996) CriLJ 839
Criminal Procedure Code, 1973 (CrPC) — Section 446, 446(2)
High Courts25 Apr 1995Allowed
Benoy Kumar Uraon Vs The State
Calcutta High Court · (1995) 2 CALLT 100
Juvenile Justice Act, 1986 — Section 63Penal Code, 1860 (IPC) — Section 302West Bengal Children Act, 1959 — Section 2
High Courts25 Apr 1995Dismissed
Netai Chand Paul Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (1995) 2 CALLT 132 : (1995) 71 FLR 996 : (1997) 3 LLJ 800
Constitution of India, 1950 — Article 311
High Courts24 Apr 1995
In Re: Bidhan Nagar (Salt Lake) Welfare Association and Others
Calcutta High Court · (1995) 04 CAL CK 0023
Companies Act, 1956 — Section 237(b)Constitution of India, 1950 — Article 226, 243P, 243Q
High Courts24 Apr 1995
Ajoy Kumar Rit Vs Iswar Dharma Thakur and others
Calcutta High Court · AIR 1995 Cal 370 : (1995) 1 CALLT 432
Civil Procedure Code, 1908 (CPC) — Section 115, 141, 151
High Courts24 Apr 1995Dismissed
Hadis Khan Vs Commissioner of Police
Calcutta High Court · (1995) 2 ILR (Cal) 265
Evidence Act, 1872 — Section 35West Bengal Services Rules — Rule 9(1), 9(2), 9(3), 9(5)
High Courts21 Apr 1995
Smith Stanistreet Pharmaceuticals Ltd. Vs Prabir Kumar Sengupta
Calcutta High Court · (1995) 2 ILR (Cal) 389
Constitution of India, 1950 — Article 12, 133(1)(AJ), 134A, 311, 311(2)
High Courts21 Apr 1995
Food Corporation of India and Another Vs District Consumers'' Forum and Others
Calcutta High Court · (1998) 91 CompCas 518
Constitution of India, 1950 — Article 226
High Courts21 Apr 1995
Commissioner of Income Tax Vs National Insurance Co. Ltd.
Calcutta High Court · (1997) 137 CTR 326 : (1996) 221 ITR 778 : (1995) 81 TAXMAN 449
Income Tax Act, 1961 — Section 30, 43B, 44
High Courts21 Apr 1995
Jagannath Jana and Others Vs State of West Bengal and Others
Calcutta High Court · 99 CWN 816
Constitution of India, 1950 — Article 14, 226, 309
High Courts21 Apr 1995Dismissed
Thaneswar Gayen Vs The State of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 150
Criminal Procedure Code, 1973 (CrPC) — Section 154, 248(2), 360, 361Penal Code, 1860 (IPC) — Section 235, 323, 325, 448
High Courts20 Apr 1995Allowed
N.T.C. (W.B.A.BR.) Ltd. Vs Sudhanya Biswas
Calcutta High Court · (1995) 2 CALLT 358 : (1997) 3 LLJ 135
Constitution of India, 1950 — Article 114, 14, 16Evidence Act, 1872 — Section 114