High Courts25 Aug 1995Allowed
Swapan Bose Vs Ram Krishna Co-operative Bank Ltd. and Others
Calcutta High Court · 100 CWN 29 : (1996) 1 LLJ 1180
Constitution of India, 1950 — Article 12, 226, 311(2)
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 8 of 22
High Courts24 Aug 1995
Sanjit Kumar Sardar and others Vs State of West Bengal and others
Calcutta High Court · AIR 1996 Cal 135 : (1996) 1 CALLT 25 : 100 CWN 489
Constitution of India, 1950 — Article 12, 14, 226Motor Vehicles Act, 1988 — Section 62, 80, 87West Bengal Motor Vehicles Rules, 1989 — Rule 123, 123(1), 123(2)
High Courts24 Aug 1995Allowed
In Re: Aran Ch. Mitra (deceased)
Calcutta High Court · (1995) 08 CAL CK 0013
Succession Act, 1925 — Section 63
High Courts23 Aug 1995
Sankar Kumar Das and another Vs Superintendent, Jawaharlal Nehru Memorial Hospital, Kalyani and others
Calcutta High Court · AIR 1996 Cal 264 : 100 CWN 689
Guardians and Wards Act, 1890 — Section 7Hindu Adoptions and Maintenance Act, 1956 — Section 6, 7, 8, 9, 9(1)Juvenile Justice Act, 1986 — Section 15, 16, 18
High Courts23 Aug 1995
Great Gopalpur Tea Company Ltd. Vs The Collector and Deputy Collector
Calcutta High Court · (1996) 1 CALLT 136
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts22 Aug 1995
Smt. Sima Bhattacharya alias Chakraborty Vs State of West Bengal and Others
Calcutta High Court · (1996) 1 CALLT 21
Constitution of India, 1950 — Article 226
High Courts22 Aug 1995Dismissed
Parimal Mondal and Another Vs The State
Calcutta High Court · 99 CWN 1096
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 173, 302, 34
High Courts22 Aug 1995
Aurobindo Karuri and Another Vs Vishnu Prasad Karuri
Calcutta High Court · 99 CWN 1016
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, 100, 100(1)(c)Urban Land (Ceiling and Regulation) Act, 1976 — Section 26, 27, 27(1)West Bengal Land Reforms Act, 1955 — Section 27, 4E
High Courts22 Aug 1995
Gouranga Dhar and Others Vs State of West Bengal and Others
Calcutta High Court · 99 CWN 1078 : (1997) 3 LLJ 827
Constitution of India, 1950 — Article 12, 226
High Courts22 Aug 1995Allowed
Smt. Dipali Gupta Vs The Chairman Panihati Municipality and Others
Calcutta High Court · 100 CWN 39
West Bengal Town And Country (planning And Development) Act, 1979 — Section 102, 103, 104(1), 104(2), 105
High Courts21 Aug 1995
Panchi Bala Midda Vs Srimati Namita Rani Dey Chowdhury
Calcutta High Court · AIR 1996 Cal 133
High Courts18 Aug 1995
M/s. J. Patel and Company Vs National Federation of Industrial Co-operative Limited
Calcutta High Court · AIR 1996 Cal 253
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 6Evidence Act, 1872 — Section 63Limitation Act, 1963 — Section 18, 3
High Courts13 Aug 1995Dismissed
Krishna Sengupta Vs Manjula Mukherjee
Calcutta High Court · (1996) 2 DMC 622 : (1996) 1 RCR(Criminal) 324
Criminal Procedure Code, 1973 (CrPC) — Section 200, 300Penal Code, 1860 (IPC) — Section 494
High Courts11 Aug 1995Allowed
Protima Ghosh Vs The State of West Bengal
Calcutta High Court · (1995) 2 CALLT 366
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 43, 50
High Courts11 Aug 1995
Muchha Mondal Vs State of West Bengal and others
Calcutta High Court · AIR 1996 Cal 132 : 100 CWN 472 : (1997) 75 FLR 620
Constitution of India, 1950 — Article 226
High Courts11 Aug 1995Allowed
Yukub Ali Saranj and Others Vs The State of West Bengal
Calcutta High Court · (1995) 2 CALLT 461
Criminal Procedure Code, 1973 (CrPC) — Section 144, 468, 473, 482Penal Code, 1860 (IPC) — Section 147, 323, 379, 427
High Courts09 Aug 1995
Alguddin Mallick Vs State
Calcutta High Court · AIR 1996 Cal 130
Constitution of India, 1950 — Article 226
High Courts09 Aug 1995
Happy Home, Fiscal Service Pvt. Ltd. and Paharpur Cooling Towers Ltd. Vs The State and Others
Calcutta High Court · (1995) CriLJ 4235
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128, 134, 144, 144(2)Penal Code, 1860 (IPC) — Section 188
High Courts08 Aug 1995
Promode Ranjan Sarkar and others Vs Life Insurance Corporation of India
Calcutta High Court · AIR 1996 Cal 140
Civil Procedure Code, 1908 (CPC) — Section 9Life Insurance (Emergency Provisions) Act, 1956 — Section 3Life Insurance Corporation Act, 1956 — Section 17, 41, 48
High Courts08 Aug 1995
Smt. Nirupama Sarkar and others Vs Life Insurance Corporation of India
Calcutta High Court · AIR 1996 Cal 417
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 9Life Insurance (emergency Provisions) Act, 1956 — Section 3Life Insurance Corporation Act, 1956 — Section 17, 41