CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 1995

427 judgments · page 4 of 22

High Courts22 Nov 1995Dismissed

Bhola Nath Roy Vs State of West Bengal

Calcutta High Court · (1998) 1 ILR (Cal) 116

Bengal Police Regulations, 1943 — Regulation 865, 864, 865Constitution of India, 1950 — Article 311(2), 371(2)Penal Code, 1860 (IPC) — Section 376, 376(2)
Read judgment
High Courts14 Nov 1995

Bijoy Bahadur Singh Vs D. Ghosh

Calcutta High Court · (1997) 1 ILR (Cal) 438

Bengal (Rural) Primary Education Act, 1930 — Section 105, 2(15), 2(16), 23, 54Constitution of India, 1950 — Article 162, 215Contempt of Courts Act, 1971 — Section 11, 12
Read judgment
High Courts14 Nov 1995

Bijay Bahadur Singh Vs D. Ghosh

Calcutta High Court · (1998) 1 ILR (Cal) 269

Bengal (Rural) Primary Education Act, 1930 — Section 2(15), 2(16), 23, 54, 55Bengal (Rural) Primary Education Rules, 1930 — Rule 3BConstitution of India, 1950 — Article 162, 215
Read judgment
High Courts14 Nov 1995

Sk. Shamsuddin Vs State of West Bengal

Calcutta High Court · (1996) 1 ILR (Cal) 237

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68, 68D, 68D(2)Motor Vehicles Act, 1988 — Section 100, 100(3), 104, 68(3), 80
Read judgment
High Courts02 Nov 1995

In Re: Tusher Kanti Ghosh

Calcutta High Court · (1996) 1 CALLT 1

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 304, 326, 427
Read judgment