High Courts20 Sept 1995
Travel Corporation (India) Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (1996) 1 CALLT 187
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 6 of 22
High Courts20 Sept 1995Allowed
Islam Molla Vs The State of West Bengal
Calcutta High Court · (1996) CriLJ 724
Penal Code, 1860 (IPC) — Section 392, 395, 397
High Courts20 Sept 1995Dismissed
Joytirmoy Ghosh Vs U.B.I. and Others
Calcutta High Court · (1997) 3 LLJ 876
Industrial Disputes Act, 1947 — Section 2
High Courts20 Sept 1995Dismissed
Man Mohan Goswamy Vs Andaman and Nicobar Administration and Others
Calcutta High Court · (1996) 1 CALLT 162
Constitution of India, 1950 — Article 226
High Courts20 Sept 1995Allowed
S.K. Dogra Vs Union of India (UOI) and Others
Calcutta High Court · (1996) 1 CALLT 73
Constitution of India, 1950 — Article 14, 226, 311(2)Navy Order, 1968 — Order 190Navy Regulations — Regulation 234, 234(1)
High Courts19 Sept 1995
Rabindra Nath Moorty Naidu Vs State of West Bengal
Calcutta High Court · (1996) 1 CALLT 297
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 307
High Courts19 Sept 1995Dismissed
Rabindra Nath Moorthy Naidu Vs State of West Bengal
Calcutta High Court · (1996) CriLJ 2928
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 300, 307
High Courts18 Sept 1995
Surendra Kumar Grover Vs Jayanta Roy
Calcutta High Court · AIR 1996 Cal 88 : (1995) 2 CALLT 457
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 20 Rule 12, Order 7 Rule 10, 15, 151
High Courts15 Sept 1995
Kamla Bala Biswas Vs Kalachand Sarkar
Calcutta High Court · AIR 1996 Cal 81
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Sept 1995Allowed
Nandalal Jana Vs State
Calcutta High Court · (1997) 1 ILR (Cal) 261
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111
High Courts13 Sept 1995Dismissed
The Deputy Commissioner, Andaman District, Port Blair Vs Chidambaram and Others
Calcutta High Court · (1996) 1 CALLT 169
Constitution of India, 1950 — Article 226
High Courts13 Sept 1995Dismissed
The Deputy Commissioner Vs Chidambaram and Others
Calcutta High Court · (1996) 1 CALLT 169
Constitution of India, 1950 — Article 14, 18, 21, 226
High Courts13 Sept 1995Dismissed
Range Officer and Another Vs Sukumar Mirdha
Calcutta High Court · (1996) 1 CALLT 211
Forest Act, 1927 — Section 26, 26(1), 62, 63, 68
High Courts13 Sept 1995Allowed
Sushil Dhali Vs A and N Administration
Calcutta High Court · (1996) 1 ILR (Cal) 204
Constitution of India, 1950 — Article 12, 14, 162, 21, 226Forest (Conservation) Act, 1980 — Section 4Forest (Conservation) Rules, 1981 — Rule 2A
High Courts12 Sept 1995Dismissed
Ratneswar Bose Vs National Instrument Limited
Calcutta High Court · (1997) 1 ILR (Cal) 60
Constitution of India, 1950 — Article 226
High Courts11 Sept 1995Dismissed
Dipta Kumar Sinha Chowdhury Vs The State of West Bengal and Others
Calcutta High Court · (1996) 2 CALLT 377 : 100 CWN 113
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Sept 1995Dismissed
Radheshyam Khemka Vs M.S. Puri and Another
Calcutta High Court · (1996) CriLJ 871
Constitution of India, 1950 — Article 21, 22, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 177, 178, 179, 180General Clauses Act, 1897 — Section 26
High Courts11 Sept 1995
Mohd. Abdul Bari Vs Dist. Inspector of Secondary Education of Schools and Others
Calcutta High Court · (1996) 1 CALLT 32 : 100 CWN 1
Constitution of India, 1950 — Article 226
High Courts09 Sept 1995
Mohd. Abdul Bari Vs District Inspector of Schools Secondary Education, Murshidabad and Others
Calcutta High Court · 100 CWN 1
High Courts08 Sept 1995
Subal Sakha Mondal and Others Vs The State of West Bengal and Others
Calcutta High Court · (1996) 1 CALLT 144
Constitution of India, 1950 — Article 14, 16, 16(4), 162, 226