High Courts27 Mar 1995Allowed
S. Briguram Roy Vs Seventh Industrial Tribunal and Others
Calcutta High Court · (1995) 2 CALLT 354 : (1996) 3 LLJ 835
Industrial Disputes Act, 1947 — Section 10, 10(2), 10(2A), 15, 33(2)
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 18 of 22
High Courts24 Mar 1995
Prasanta Kumar Dey Vs Bhadreswar Municipality and Another
Calcutta High Court · (1996) 1 CALLT 191
Bengal Municipal Act, 1932 — Section 533Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482
High Courts22 Mar 1995Dismissed
Utpal Sikdar Vs Assistant Commissioner, Kendriya Vidyalaya Sangathan
Calcutta High Court · (1995) 2 ILR (Cal) 351
Constitution of India, 1950 — Article 14, 142, 16, 16(1), 162Kendriya Vidyalay Sangathan Rules — Rule 14, 6, 7, 9
High Courts21 Mar 1995
State of West Bengal Vs Union of India and others
Calcutta High Court · AIR 1996 Cal 181
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Companies Act, 1956 — Section 58Constitution of India, 1950 — Article 12, 14, 21, 32, 37
High Courts21 Mar 1995Allowed
Texmaco Limited and O.P. Jhunjhunwalla Vs Deputy Director, Enforcement Directorate
Calcutta High Court · (1997) 88 CompCas 228 : (1998) 60 ECC 504
Foreign Exchange Regulation Act, 1973 — Section 16, 16(1)
High Courts21 Mar 1995
Coal Mines Officers Association of India and others Vs Union of India and others
Calcutta High Court · AIR 1996 Cal 28 : 100 CWN 197 : (1995) 2 ILR (Cal) 1
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10Constitution of India, 1950 — Article 136, 14, 161, 20, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 342A, 401, 94
High Courts20 Mar 1995
Madhusudan Pal and Others Vs State of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 302
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts20 Mar 1995Allowed
Pancha Mayurakshi Cotton Mills Employees Union and Others Vs The State of West Bengal and Others
Calcutta High Court · (1995) 71 FLR 507 : (1996) 1 LLJ 132
Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts20 Mar 1995
Buddhadev Das Vs The State of West Bengal and Others
Calcutta High Court · 99 CWN 797
Constitution of India, 1950 — Article 311, 311(2)
High Courts16 Mar 1995
Mahendra Kumar Roongta Vs The Official Liquidator
Calcutta High Court · AIR 1996 Cal 146 : (1995) 2 CALLT 217
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Companies Act, 1956 — Section 457, 471Contract Act, 1872 — Section 20, 65
High Courts15 Mar 1995
Pranab Kumar Mukherjee Vs State of West Bengal and Others
Calcutta High Court · (1995) 2 ILR (Cal) 430 : (1996) 3 LLJ 71
Constitution of India, 1950 — Article 226
High Courts15 Mar 1995Dismissed
Sibdas Mukherjee Vs Chief General Manager-I, Eastern Coalfields
Calcutta High Court · (1997) 3 LLJ 862
High Courts15 Mar 1995Dismissed
G. Kalyan Sundaram Vs UCO Bank and Another
Calcutta High Court · (1995) 2 CALLT 201 : (1995) 1 ILR (Cal) 540
Constitution of India, 1950 — Article 14, 16, 226
High Courts06 Mar 1995Allowed
M/s Bengal Iron Trading Co. and Another Vs Appellate Authority and Others
Calcutta High Court · (1995) 03 CAL CK 0015
Electricity Act, 1910 — Section 36(1), 36(2)
High Courts01 Mar 1995
Calcutta Municipal Corporation and Others Vs Amanulla Halder and Others
Calcutta High Court · (1996) 1 CALLT 207 : (1995) 2 ILR (Cal) 287
Calcutta Municipal Corporation Act, 1980 — Section 635(2), 637(2)Constitution of India, 1950 — Article 226
High Courts28 Feb 1995
Dr. Ganesh Dubey Vs Indian Iron and Steel Co. Ltd. and Others
Calcutta High Court · (1995) 2 CALLT 51 : 99 CWN 562
Constitution of India, 1950 — Article 226, 309
High Courts27 Feb 1995
Radha Ketchap Vs Union of India
Calcutta High Court · AIR 1995 Cal 267
Andaman and Nicobar Islands Regulations, 1876 — Section 14AConstitution (Seventh Amendment) Act, 1956 — Article 230, 231, 232Constitution of India, 1950 — Article 213, 214, 225, 226, 227
High Courts22 Feb 1995Dismissed
Smt. Urmila Bharuka Vs Union of India (UOI) and Others
Calcutta High Court · (1999) 97 CompCas 16
Companies Act, 1956 — Section 73Constitution of India, 1950 — Article 226Securities Contracts (Regulation) Act, 1956 — Section 22
High Courts21 Feb 1995Dismissed
Birendra Nath Sankhari Vs State of West Bengal
Calcutta High Court · (1995) 2 ILR (Cal) 53
Bengal Municipal Act, 1932 — Section 322, 326, 329, 34, 3ACivil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11, 141Constitution of India, 1950 — Article 114, 12, 226, 32
High Courts20 Feb 1995
A.C. Roy Co. and others Vs Union of India and others
Calcutta High Court · AIR 1995 Cal 246
Arbitration Act, 1940 — Section 20Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 126