High Courts13 Jan 1995Allowed
Gayaram Mondal Vs State and Another
Calcutta High Court · (1995) CriLJ 1730
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 307
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 21 of 22
High Courts13 Jan 1995Dismissed
Surabala Saha Vs Collector of Customs
Calcutta High Court · (1995) 1 ILR (Cal) 292
Administrative Tribunals Act, 1985 — Section 14, 28, 29, 3Constitution of India, 1950 — Article 136, 226, 323A
High Courts12 Jan 1995Dismissed
Maa Kali Motors and Others Vs State of West Bengal and Others
Calcutta High Court · (1995) 1 CALLT 333
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 104, 71
High Courts12 Jan 1995
Dilip Shaw alias Dula Vs Swarup Daw and Another
Calcutta High Court · (1995) 1 CALLT 327
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 145(6), 146, 482
High Courts12 Jan 1995
Commissioner of Income Tax Vs General Marketing and Manufacturing Co. Ltd.
Calcutta High Court · (1996) 222 ITR 574
Income Tax Act, 1961 — Section 32
High Courts12 Jan 1995
COMMISSIONER OF INCOME TAX Vs GENERAL MARKETING and MANUFACTURING CO. LTD.
Calcutta High Court · (1996) 132 CTR 50
Income Tax Act, 1961 — Section 32
High Courts12 Jan 1995
State Transport Authority, W.B. and others Vs Asis Kumar Roy and others
Calcutta High Court · AIR 1995 Cal 42 : (1995) 1 CALLT 86 : 100 CWN 591
Constitution of India, 1950 — Article 19(1), 226Motor Vehicles Act, 1988 — Section 47, 47(3), 57, 71, 71(1)
High Courts12 Jan 1995Allowed
Lieutenant Governor Vs P.R. Ganeshan
Calcutta High Court · (1995) 1 ILR (Cal) 265
Andaman and Nicobar Islands (Municipal Board) Act, 1957 — Section 13(1), 13(5), 15(1), 199, 43Andaman and Nicobar Islands (Municipal Board) Act, 1994 — Section 10, 10(1)Constitution of India, 1950 — Article 243R
High Courts12 Jan 1995Allowed
Dipak Bose Vs State of West Bengal
Calcutta High Court · (1995) 1 ILR (Cal) 513
Constitution of India, 1950 — Article 14, 16, 16(1), 226, 37
High Courts11 Jan 1995
Smt. Archana Devi Vs Kaji Majibur Rahaman and another
Calcutta High Court · AIR 1996 Cal 118
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1Evidence Act, 1872 — Section 114, 42, 62
High Courts11 Jan 1995
Punalur Paper Mills Limited Vs Central Bank of India
Calcutta High Court · AIR 1995 Cal 154 : (1995) 1 CALLT 241 : (1995) 1 CHN 468 : 99 CWN 729
Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 107, 110, 111West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 5
High Courts10 Jan 1995
Brojo Gopal Mallick Vs Registrar of Firms, Societies and Non-trading Corporation
Calcutta High Court · (1996) 1 ILR (Cal) 501
Trade Unions Act, 1926 — Section 3, 8West Bengal Societies Registration Act, 1961 — Regulation 14, 14, 15, 15(2), 17
High Courts06 Jan 1995
Hindusthan Seals Ltd. Vs Rajendra Somani
Calcutta High Court · 99 CWN 637 : (1995) 1 ILR (Cal) 1
Designs Act, 1911 — Section 49, 51, 51A
High Courts06 Jan 1995
Rohit Kumar Modwel Vs Sudipa R. Modwel
Calcutta High Court · (1995) 2 DMC 7
Guardians and Wards Act, 1890 — Section 25, 4(2)Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts05 Jan 1995
ANZ Grindlays Bank and another Vs President, District Consumer Disputes Redressal Forum and others
Calcutta High Court · AIR 1995 Cal 104 : 99 CWN 483
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 2, 2(1)
High Courts05 Jan 1995
Probhat Chandra Ghosh Vs Damodar Valley Corporation and Others
Calcutta High Court · 99 CWN 346
Central Excises and Salt Act, 1944 — Section 33A, 35, 4Constitution of India, 1950 — Article 226
High Courts04 Jan 1995
In Re: Shree Bajarang Electric Steel Private Ltd.
Calcutta High Court · (1995) 2 CALLT 198
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20
High Courts04 Jan 1995Dismissed
Smt. Urmila Bharuka Vs Coventry Spring and Engineering Co. Ltd. and Others
Calcutta High Court · (1997) 88 CompCas 197
Companies Act, 1956 — Section 73(1A)
High Courts04 Jan 1995Allowed
M.S. Natarajan Vs Ramasis Shaw and Another
Calcutta High Court · (1995) CriLJ 2011
Penal Code, 1860 (IPC) — Section 420
High Courts04 Jan 1995Allowed
Debendra Nath Das Vs Bibhuti Paul and Others
Calcutta High Court · (1995) CriLJ 2010
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397General (Criminal) Rules, 1980 — Rule 118, 118(1), 118(2)