COURT ARCHIVE

Calcutta High Court judgments, 1995

427 judgments · page 17 of 22

High Courts20 Apr 1995

M/s. D.R.M. Steel Industries Private Ltd. Vs Board for Industrial and Financial Reconstruction and others

Calcutta High Court · AIR 1996 Cal 54 : (1995) 2 CALLT 181 : (1998) 93 CompCas 667 : 100 CWN 257

Constitution of India, 1950 — Article 136, 14, 226Industries (Development and Regulation) Act, 1951 — Section 3Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17, 17(3)

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High Courts20 Apr 1995Dismissed

Punjab and Sind Bank Employees Vs Indian Banks Association and Others

Calcutta High Court · (1995) 2 CALLT 138

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10(2), Order 1 Rule 2, Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 34

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High Courts20 Apr 1995

Samir Sarkar Vs State of West Bengal and Others

Calcutta High Court · (1995) 2 CALLT 315 : 99 CWN 872

Constitution of India, 1950 — Article 226, 311, 311(2)West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 2(1), 7(3)

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High Courts19 Apr 1995

Electrosteel Castings Ltd. Vs Apurba Kumar Dewan and others

Calcutta High Court · AIR 1995 Cal 369 : (1995) 2 CALLT 81 : 100 CWN 254

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 7, Order 39 Rule 8, 115

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High Courts19 Apr 1995Allowed

Shri T.K. Dutta Vs Pawan Kumar Didwani and Another

Calcutta High Court · (1995) CriLJ 3274

Foreign Exchange Regulation Act, 1973 — Section 35

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High Courts19 Apr 1995

T.K. Dutta Vs Pawan Kumar Didwania

Calcutta High Court · (1995) 78 ELT 424

Foreign Exchange Regulation Act, 1973 — Section 35

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High Courts18 Apr 1995Dismissed

Ranabir Sengupta Vs Union of India (UOI)

Calcutta High Court · (1996) 1 ILR (Cal) 513

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High Courts18 Apr 1995Dismissed

Bhim Das alias Bhim Chandra Das Vs The State

Calcutta High Court · (1995) 2 CALLT 46 : (1995) 3 RCR(Criminal) 304

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302

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High Courts18 Apr 1995Dismissed

Bhim Das Vs State

Calcutta High Court · (1995) CriLJ 2618

Criminal Procedure Code, 1973 (CrPC) — Section 154, 164Penal Code, 1860 (IPC) — Section 302

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High Courts13 Apr 1995

Saikat Ghosh Vs The Institution of Engineers (India) and others

Calcutta High Court · AIR 1996 Cal 47 : (1996) 1 CALLT 152 : 99 CWN 842

Constitution of India, 1950 — Article 12, 226, 372

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High Courts07 Apr 1995Dismissed

Ranajit Kumar Banerjee Vs Panchanan Aditya and Others

Calcutta High Court · (1995) 2 CALLT 42 : 99 CWN 1006

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 115, 115AConstitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

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High Courts07 Apr 1995Dismissed

University of Calcutta Vs Soumit Chakraborty and Others

Calcutta High Court · (1995) 2 CALLT 27

Constitution of India, 1950 — Article 21, 226

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High Courts05 Apr 1995Allowed

Chandra Sekhar Banerjee Vs Union of India (UOI) and Others

Calcutta High Court · (1997) 3 LLJ 824

Constitution of India, 1950 — Article 14Payment of Wages Act, 1936 — Section 7

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High Courts05 Apr 1995Allowed

Baijnath Singh Vs Mining and Allied Machinery Corpn. Ltd. and Others

Calcutta High Court · (1998) 3 LLJ 593

Industrial Disputes Act, 1947 — Section 25F, 33(2)

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High Courts31 Mar 1995Dismissed

Chinta Haran Biswas Vs UCO Bank and Others

Calcutta High Court · (1995) 2 CALLT 167 : (1995) 71 FLR 933 : (1996) 3 LLJ 820

Constitution of India, 1950 — Article 12

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High Courts31 Mar 1995Allowed

R.B. Jeevan Lall Vs Municipal Board and Others

Calcutta High Court · (1996) 2 CALLT 384

Andaman and Nicobar Islands (Municipal Board), s, 1957 — Section 96Constitution of India, 1950 — Article 226

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High Courts30 Mar 1995

Bimalendu Mondal Vs United Bank of India

Calcutta High Court · (1998) 1 ILR (Cal) 489

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High Courts29 Mar 1995

J.M.D. Medicare Ltd. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (1996) 132 CTR 29 : (1996) 218 ITR 184

Income Tax Act, 1961 — Section 10(15)

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High Courts29 Mar 1995Allowed

Bay View Shipping Corporation Vs Sarana Trading Co.

Calcutta High Court · (1995) 2 CALLT 18

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 48 Rule 3, Order 6 Rule 1, Order 6 Rule 2

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High Courts29 Mar 1995

Subhendu Gupta and Another Vs Calcutta Vyapar Pratisthan Ltd. and Others

Calcutta High Court · (1995) 1 CALLT 427

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104

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