High Courts03 Feb 1995Dismissed
Bengal Tools Ltd. Vs Additional D.G.R.I.
Calcutta High Court · (1995) 77 ELT 858
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 111, 112, 113, 124
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 20 of 22
High Courts01 Feb 1995Dismissed
Andhra Cement Ltd. Vs Union of India (UOI)
Calcutta High Court · (1995) 2 ILR (Cal) 275
High Courts01 Feb 1995
Manju (Sarkar) Mitra Vs District Inspector of Schools
Calcutta High Court · (1996) 1 ILR (Cal) 440
Bengal (Rural) Primary Education Act, 1930 — Section 66(2)Bengal (Rural) Primary Education Recruitment Rules, 1940 — Rule 3, 30, 3A, 3B, 3CConstitution of India, 1950 — Article 14, 226
High Courts28 Jan 1995
Beni Madhab Dass Vs Sadasook Kotary
Calcutta High Court · 9 CWN 305
Contract Act, 1872 — Section 30Evidence Act, 1872 — Section 92
High Courts27 Jan 1995Dismissed
Essar Oil Limited and Another Vs The Owners and Parties Interestd in the Barge "Pegah"
Calcutta High Court · (1995) 2 CALLT 411
Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 10, 11, 2, 3
High Courts27 Jan 1995Allowed
Dilip Kumar Biswas Vs Sm. Susmita Biswas
Calcutta High Court · (1995) 1 CALLT 254
Hindu Marriage Act, 1955 — Section 13
High Courts27 Jan 1995Allowed
Dilip Kumar Biswas Vs Susmita Biswas
Calcutta High Court · (1995) 2 DMC 255
Hindu Marriage Act, 1955 — Section 13(1)
High Courts25 Jan 1995Allowed
In Re: Motahar Hossain
Calcutta High Court · (1995) 1 CALLT 163 : (1995) 2 RCR(Criminal) 268
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 498A
High Courts25 Jan 1995
G.S. Cherra Vs Hindustan Steelworks Construction Limited
Calcutta High Court · (1995) 2 CALLT 1
Arbitration Act, 1940 — Section 28, 5
High Courts24 Jan 1995Dismissed
Madhabilata Dutta and Others Vs Rameswar Prasad Gupta and Others
Calcutta High Court · 99 CWN 1010
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 115
High Courts24 Jan 1995Allowed
Asstt. Collr. of Customs Vs Everett (India) Private Ltd.
Calcutta High Court · (1995) 80 ELT 788
High Courts20 Jan 1995Dismissed
Kutubuddin Ahmed and Another Vs Board of Wakfs and Others
Calcutta High Court · (1995) 1 CALLT 451
Bengal Wakf Act, 1934 — Section 12, 21, 53, 6(8), 60Constitution of India, 1950 — Article 226Writ Applications of Calcutta High Court Rules — Rule 12
High Courts20 Jan 1995Dismissed
Sachindra Nath Das Vs State of West Bengal
Calcutta High Court · (1995) 1 CALLT 272 : 99 CWN 1071
West Bengal Panchayat Act, 1973 — Section 12, 16(1)
High Courts20 Jan 1995Dismissed
Bengal Ingot Company Limited Vs The Regional Provident Fund Commissioner and Others
Calcutta High Court · (1996) 3 LLJ 176
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts20 Jan 1995
Indian Charge Chrome Ltd. Vs Tata Iron and Steel Co. Ltd.
Calcutta High Court · (1996) 1 CALLT 214
Arbitration Act, 1940 — Section 14, 20, 41Specific Relief Act, 1963 — Section 38, 39, 40, 41, 42
High Courts19 Jan 1995
Gopi Krishna Maji Vs Judhistir Dey and others
Calcutta High Court · AIR 1995 Cal 263 : (1995) 1 CALLT 260 : 100 CWN 190
Calcutta High Court Civil Rules, 1935 — Rule 208, 208(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 35, Order 21 Rule 35(1), Order 21 Rule 36, Order 21 Rule 95Constitution of India, 1950 — Article 14
High Courts19 Jan 1995Dismissed
Kalipado Saha Vs Lila Rani Saha
Calcutta High Court · (1995) 1 CALLT 204 : (1995) 1 DMC 594
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 61Hindu Marriage Act, 1955 — Section 9
High Courts16 Jan 1995Allowed
Hindusthan Tobacco Company Vs The First Labour Court and Others
Calcutta High Court · (1995) 1 CALLT 172 : (1995) 1 CHN 398 : 99 CWN 391 : (1995) 70 FLR 895 : (1995) 1 ILR (Cal) 566 : (1995) 2 LLJ 904
Industrial Disputes Act, 1947 — Section 33(2)West Bengal Industrial Disputes Rules, 1958 — Rule 27
High Courts16 Jan 1995Allowed
Ramen Majumdar Vs Nandita Goswami
Calcutta High Court · (1995) 1 ILR (Cal) 169