High Courts08 Sept 1995
A.K. Saxena Vs Union of India (UOI)
Calcutta High Court · (1995) 2 ILR (Cal) 442
Constitution of India, 1950 — Article 14, 16, 21
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 7 of 22
High Courts07 Sept 1995
In Re: Amar Chand Baid
Calcutta High Court · (1996) 1 CALLT 314 : (1997) CriLJ 867 : (1996) 2 RCR(Criminal) 84
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(1), 401
High Courts07 Sept 1995Dismissed
Union of India (UOI) Vs Kanti Tarafdar
Calcutta High Court · (1996) 53 ECC 16 : (1996) 63 ECR 160 : (1997) 91 ELT 51
Customs Act, 1962 — Section 108, 110, 110(1), 110(2), 124Foreign Exchange Regulation Act, 1973 — Section 67General Clauses Act, 1897 — Section 27
High Courts07 Sept 1995Dismissed
Gitgobinda Nad Vs Prova Das
Calcutta High Court · (1996) 1 ILR (Cal) 227
Limitation Act, 1963 — Section 5West Bengal Panchayat Act, 1973 — Section 119, 119(1), 119(2), 119(3), 36(1)
High Courts06 Sept 1995Allowed
G. Artherton and Company (P) Ltd. Vs Shri Abhijit Bose and Another
Calcutta High Court · (1995) 2 CALLT 370
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 9 Rule 13Limitation Act, 1963 — Article 123
High Courts05 Sept 1995Allowed
Tapas Chowdhury Vs Union of India (UOI) and Others
Calcutta High Court · (1996) CriLJ 579
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22, 22(5), 226Customs Act, 1962 — Section 108
High Courts03 Sept 1995Dismissed
J. Tewari Vs Union of India (UOI)
Calcutta High Court · (1995) 2 CALLT 467 : (1997) 89 CompCas 415 : (1997) 225 ITR 858 : (1996) 86 TAXMAN 151
Criminal Procedure Code, 1973 (CrPC) — Section 204, 245, 245(2)Income Tax Act, 1961 — Section 194A, 2, 276B, 278B, 278E
High Courts01 Sept 1995
KRISHAN PRASAD SINGHI and Others Vs TAX RECOVERY OFFICER and Others
Calcutta High Court · (1997) 137 CTR 154
Income Tax Act, 1961 — Rule 26(1)(ii)
High Courts01 Sept 1995
Krishan Prasad Singhi and Others Vs Tax Recovery Officer-II (Income Tax) and Others
Calcutta High Court · (1996) 2 CALLT 115 : (1996) 221 ITR 720
Constitution of India, 1950 — Article 226, 226(2)Income Tax Act, 1961 — Rule 26(1), 226
High Courts31 Aug 1995
Dipak Sikdar Vs The State of West Bengal and Another
Calcutta High Court · (1996) 1 CALLT 246 : (1996) 1 ILR (Cal) 260
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 91, 93(1)
High Courts31 Aug 1995Dismissed
In Re: Smt. Krishna Sengupta and Another
Calcutta High Court · (1996) 1 CALLT 46 : (1996) 1 DMC 270 : (1995) 2 ILR (Cal) 368
Criminal Procedure Code, 1973 (CrPC) — Section 300Penal Code, 1860 (IPC) — Section 494
High Courts31 Aug 1995Allowed
S.K. Abdur Rahim Vs Amal Kr. Banerjee and Another
Calcutta High Court · (1996) CriLJ 555 : (1996) 2 RCR(Criminal) 279
Criminal Procedure Code, 1973 (CrPC) — Section 173, 210(1), 210(2), 210(3), 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Aug 1995Dismissed
Srimati Krishna Sengupta and Another Vs Srimati Monjula Mukherjee and Another
Calcutta High Court · (1995) 08 CAL CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 200, 300Penal Code, 1860 (IPC) — Section 34, 494
High Courts30 Aug 1995
Murali Export House and Others Vs Commissioner of Income Tax
Calcutta High Court · (1996) 2 CALLT 141 : (2000) 159 CTR 427 : (1999) 238 ITR 257
Income Tax Act, 1961 — Section 139, 139(5), 139(9), 143(1), 264
High Courts30 Aug 1995Allowed
Arindam Chatterjee Vs Coal India Ltd. and Others
Calcutta High Court · (1997) 3 LLJ 1070
Constitution of India, 1950 — Article 14, 226
High Courts30 Aug 1995
Nilkanta Kolay Vs The Official Liquidator
Calcutta High Court · AIR 1996 Cal 171
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 12, Order 9 Rule 13Companies Act, 1956 — Section 173, 454, 466
High Courts30 Aug 1995Dismissed
Eastern Scales (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1996) 88 TAXMAN 363
Income Tax Act, 1961 — Section 142(1), 143(1)(a), 143(3), 144(9), 144A
High Courts29 Aug 1995
APJ Lines Vs Mrs. Sabita Mitra and Another
Calcutta High Court · (1996) CriLJ 1617 : 100 CWN 339
Criminal Procedure Code, 1973 (CrPC) — Section 482Merchant Shipping Act, 1958 — Section 145, 145(1), 436, 436(1), 436(2)
High Courts28 Aug 1995Dismissed
Shibu Chakraborty Vs Arati Poddar and Another
Calcutta High Court · 100 CWN 415
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Evidence Act, 1872 — Section 114(e)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Aug 1995Dismissed
Shbavani Ghosh (Miss) Vs The West Bengal Board of Examination for Admission Engineering, Medical and Technological Degree Colleges
Calcutta High Court · (1996) 1 ILR (Cal) 433
Constitution of India, 1950 — Article 226