High Courts29 Nov 1995Dismissed
In Re: Calpro Food (PVT.) Ltd.
Calcutta High Court · 100 CWN 322
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 28
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 3 of 22
High Courts29 Nov 1995Dismissed
B.N. Plywood and Saw Mill and Another Vs State of West Bengal and Others
Calcutta High Court · (1996) 1 CALLT 287
Constitution of India, 1950 — Article 226
High Courts29 Nov 1995Allowed
Malina Rani Saha Vs State of West Bengal and Others
Calcutta High Court · 100 CWN 502
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 11(3)(b), 17(1), 2West Bengal Inland Fisheries Act, 1984 — Section 17A, 20
High Courts29 Nov 1995
Assam Brooke Ltd. Vs Shasan Projects India Ltd. and Others
Calcutta High Court · (1996) 85 CompCas 665
Companies Act, 1956 — Section 247, 634A
High Courts29 Nov 1995
Mantu Naik Vs Bankim Chandra Maity and Another
Calcutta High Court · (1998) 3 CALLT 160
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), 115West Bengal Premises Tenancy Act, 1956 — Section 11, 13, 17, 17(2), 17(2A)
High Courts29 Nov 1995Dismissed
M/s. B.N. Plywood and Saw Mill and Another Vs State of West Bengal and Others
Calcutta High Court · (1996) 1 CALLT 287
Constitution of India, 1950 — Article 14, 226
High Courts28 Nov 1995Dismissed
Ram Balak Shaw Vs Ramanath Pandey
Calcutta High Court · (1997) 2 ILR (Cal) 542
Civil Procedure Code, 1908 (CPC) — Section 47, 47(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 13(2)West Bengal Premises Tenancy Act, 1956 — Section 12(1), 13(2), 13(3), 13(4), 14
High Courts28 Nov 1995
Commissioner of Income Tax Vs Carolina Investments Ltd.
Calcutta High Court · (1996) 87 TAXMAN 238
Income Tax Act, 1961 — Section 256(2), 80A(2), 80M, 80M(5)
High Courts24 Nov 1995
Bata India Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1996) 1 CALLT 97 : (1996) 1 CHN 9 : (1996) 217 ITR 871
Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 254(2)
High Courts24 Nov 1995Allowed
In Re : Bata India Limited
Calcutta High Court · (1995) 11 CAL CK 0030
Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 254(2)
High Courts23 Nov 1995
D.V.C. Canteen Workers'' Union and Others Vs The Damodar Valley Corporation and Others
Calcutta High Court · 100 CWN 609 : (1996) 73 FLR 1275 : (1996) 2 LLJ 36
High Courts23 Nov 1995Dismissed
Dev Dass alias Daweed Vs The State
Calcutta High Court · (1997) 1 CALLT 215
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27
High Courts23 Nov 1995Dismissed
Tata Construction and Projects Ltd. Vs Steel Authority of India Ltd. and Another
Calcutta High Court · (1997) 89 CompCas 161
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts23 Nov 1995Dismissed
Dev Dass @ Daweed Vs State
Calcutta High Court · (1996) CriLJ 1441
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 27
High Courts23 Nov 1995
Commissioner of Income Tax Vs Karnani Finance Enterprises Ltd.
Calcutta High Court · (1996) 87 TAXMAN 229
Income Tax Act, 1961 — Section 256(2)
High Courts23 Nov 1995Dismissed
India Sales International Vs Collector of Customs and Others
Calcutta High Court · 100 CWN 429
Criminal Procedure Code, 1973 (CrPC) — Section 165, 165(1), 165(5)Customs Act, 1962 — Section 10(2), 100(2), 105, 105(2), 110General Clauses Act, 1897 — Section 27
High Courts22 Nov 1995
Braithwatte and Co. Ltd. Vs D.T.M. Construction Pvt. Ltd.
Calcutta High Court · (1996) 1 CALLT 171
Arbitration Act, 1940 — Section 28Civil Procedure Code, 1908 (CPC) — Section 26Constitution of India, 1950 — Article 226, 227
High Courts22 Nov 1995Allowed
Nripendra Kishore Chakraborty and Another Vs State of West Bengal and Another
Calcutta High Court · (1997) 3 LLJ 897
High Courts22 Nov 1995
Patit Paban Ghosh and Others Vs Director of Fisheries, West Bengal and Others
Calcutta High Court · 100 CWN 48
Constitution of India, 1950 — Article 14, 16, 162, 226, 309
High Courts22 Nov 1995Allowed
Nirmal Kumar Jana Vs District Inspector of Schools (S.E.) and Others
Calcutta High Court · (1996) 1 CALLT 101 : (1996) 1 ILR (Cal) 407
Constitution of India, 1950 — Article 226