High Courts16 Feb 1995Allowed
Tarun Chakraborty Vs State of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 309 : (1995) 1 ILR (Cal) 362
Constitution of India, 1950 — Article 12, 14, 16, 162
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 19 of 22
High Courts16 Feb 1995
Siben Kumar Mondal Vs Hindustan Petroleum Corporation Ltd. and another
Calcutta High Court · AIR 1995 Cal 327 : (1995) 1 ILR (Cal) 323
Arbitration Act, 1940 — Section 34Constitution of India, 1950 — Article 12, 138, 14, 141, 143(1)Contract Act, 1872 — Section 23
High Courts16 Feb 1995
Badal Kumar Sahu and others Vs West Bengal Board of Secondary Education and others
Calcutta High Court · AIR 1996 Cal 7
Constitution of India, 1950 — Article 226, 227West Bengal Secondary Education Act, 1950 — Section 10
High Courts14 Feb 1995Dismissed
Thakur Majhi and Another Vs Chairman-cum-Managing Director, Eastern Coalfields Ltd. and Others
Calcutta High Court · (1996) 3 LLJ 95
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts13 Feb 1995
Hooghly River Bridge Commissioners Vs Bhagirathi Bridge Construction Co. Ltd.
Calcutta High Court · AIR 1995 Cal 274
Arbitration Act, 1940 — Section 13, 30, 33Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, 11
High Courts13 Feb 1995Dismissed
Calcutta Industries and Others Vs The Regional Provident Fund Commissioner and Others
Calcutta High Court · (1995) 1 CALLT 419a
Constitution of India, 1950 — Article 142, 21, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17(A)Penal Code, 1860 (IPC) — Section 406, 409
High Courts13 Feb 1995
In Re: Maknam Investments Ltd. and Others
Calcutta High Court · (1996) 87 CompCas 689
Companies Act, 1956 — Section 163, 163(2), 163(4), 172(3), 391
High Courts13 Feb 1995Dismissed
Monordas Shah Vs State of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 35
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 39 Rule 7Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts10 Feb 1995Dismissed
Steel Authority of India Ltd. Vs Santosh Kumar Joardar and Others
Calcutta High Court · (1995) 1 CALLT 472 : (1996) 3 LLJ 808
High Courts09 Feb 1995
Tapas Mondal and Others Vs Eastern Coalfields Ltd.
Calcutta High Court · (1997) 3 LLJ 1066
Constitution of India, 1950 — Article 226
High Courts09 Feb 1995
G.V.S. Packaging P. Ltd. Vs Vinode Textile Industries P. Ltd.
Calcutta High Court · AIR 1995 Cal 260 : (1995) 1 CALLT 413
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 439West Bengal Premises Tenancy Act, 1956 — Section 2, 3, 30, 31, 5
High Courts08 Feb 1995Allowed
Beni Madhab Poddar Vs State of West Bengal and Others
Calcutta High Court · (1996) 1 CALLT 36 : (1996) 2 LLJ 589
High Courts08 Feb 1995
Bijan Bihari Gupta Vs State of West Bengal and Others
Calcutta High Court · (1995) 1 CALLT 266 : 99 CWN 831
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1947 — Section 5(2)
High Courts08 Feb 1995Allowed
S.T.P. Limited Vs First Industrial Tribunal of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 271 : (1995) LabIC 1517 : (1996) 2 LLJ 584
Industrial Disputes Act, 1947 — Section 10, 12, 12(3), 18(1), 18(3)
High Courts08 Feb 1995Allowed
S.T.P. Limited Vs The First Industrial Tribunal of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 271 : (1995) LabIC 1517 : (1996) 2 LLJ 584
Industrial Disputes Act, 1947 — Section 12, 18, 18(1), 18(3), 2(p)
High Courts08 Feb 1995Allowed
Guest Keen Willams Ltd. Vs The Fifth Industrial Tribunal and Others
Calcutta High Court · (1996) 3 LLJ 825
Industrial Disputes Act, 1947 — Section 25F
High Courts06 Feb 1995
Prasanta Kumar Dey Vs Calcutta Municipal Corporation and others
Calcutta High Court · AIR 1995 Cal 314 : (1995) 2 ILR (Cal) 294
Calcutta Municipal Corporation Act, 1980 — Section 400, 400(1), 400(3), 415
High Courts06 Feb 1995Allowed
Kesab Ranjan Sur Vs The State of West Bengal
Calcutta High Court · (1995) CriLJ 2989
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200
High Courts03 Feb 1995
Rabindra Parida alias Rabindra Pariza alias Aurn and Others Vs State of West Bengal
Calcutta High Court · (1995) CriLJ 2256 : 100 CWN 57
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(2), 313, 354(3), 366Penal Code, 1860 (IPC) — Section 302, 34, 392, 394, 411
High Courts03 Feb 1995
Sunil Kumar Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (1995) CriLJ 2179