COURT ARCHIVE

Calcutta High Court judgments, 1995

427 judgments · page 9 of 22

High Courts08 Aug 1995Dismissed

Ranjan Kumar Haldar and Others Vs Calcutta Metropolitan Development Authority and Others

Calcutta High Court · (1995) 2 CALLT 406 : (1996) 1 ILR (Cal) 393 : (1995) 2 ILR (Cal) 435

Constitution of India, 1950 — Article 226

High Courts08 Aug 1995Allowed

Ashok Bairagya Vs The State of West Bengal

Calcutta High Court · (1995) 2 CALLT 424

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3, 8Penal Code, 1860 (IPC) — Section 302

High Courts08 Aug 1995

Hamidul Haque Vs State of West Bengal

Calcutta High Court · (1996) 1 CALLT 268

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 245(3)Penal Code, 1860 (IPC) — Section 409

High Courts08 Aug 1995Dismissed

Ranjan Kumar Halder and Others Vs C.M.D.A. and Others

Calcutta High Court · (1995) 08 CAL CK 0009

Specific Relief Act, 1963 — Section 9

High Courts07 Aug 1995Dismissed

Joydev Dutta and Another Vs State of West Bengal and Others

Calcutta High Court · (1995) 08 CAL CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 173, 186(3)Penal Code, 1860 (IPC) — Section 192, 379, 384, 403, 468

High Courts04 Aug 1995Allowed

Swapan Kumar Das Vs Soma Das (Smt.)

Calcutta High Court · (1998) 1 DMC 717

Hindu Marriage Act, 1955 — Section 24

High Courts03 Aug 1995

Pallav Goswami Vs Smt. Ava Rani Sinha

Calcutta High Court · (1995) 2 CALLT 452 : 100 CWN 20

Contempt of Courts Act, 1971 — Section 19, 3Motor Vehicles Act, 1939 — Section 100, 104, 71(2), 71(3), 72(1)

High Courts02 Aug 1995

Union of India (UOI) Vs Ashoke Industries

Calcutta High Court · (1997) 1 ILR (Cal) 340

Arbitration Act, 1940 — Section 41Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 23, 28, 31

High Courts01 Aug 1995Allowed

Sankay Wheels Limited Vs The Ninth Industrial Tribunals and Others

Calcutta High Court · 100 CWN 158

Constitution of India, 1950 — Article 226

High Courts01 Aug 1995Dismissed

C.M. Rajgarhia Vs Chief Controller of Imports and Exports

Calcutta High Court · (1997) 90 ELT 56

High Courts31 Jul 1995Dismissed

Nanku Hati Vs The State of West Bengal

Calcutta High Court · (1995) 2 CALLT 341

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 137, 138, 27, 3, 45Penal Code, 1860 (IPC) — Section 304

High Courts31 Jul 1995Allowed

I.T.C. Ltd. Vs Union of India (UOI)

Calcutta High Court · (1997) 1 ILR (Cal) 459

Central Excise Rules, 1944 — Rule 233, 233A, 8Central Excises and Salt Act, 1944 — Section 11A, 14Commissions of Inquiry Act, 1952 — Section 10(2), 4

High Courts31 Jul 1995

Industrial Reconstruction Bank of India Vs Bengal Potteries Ltd. (in Liquidation)

Calcutta High Court · (1995) 2 ILR (Cal) 417

Companies (Court) Rules, 1959 — Rule 273, 277

High Courts31 Jul 1995Allowed

Konnagar Samabaya Bank Ltd. Vs Nilmani Banerjee

Calcutta High Court · (1998) 2 ILR (Cal) 26

High Courts29 Jul 1995Dismissed

Purna Chandra Mukherjee Vs Corporation of Calcutta

Calcutta High Court · (1957) 2 ILR (Cal) 821

Bengal General Clauses Act, 1899 — Section 17Calcutta Municipal Act, 1923 — Section 468, 469, 470, 471, 472Calcutta Port Act, 1890 — Section 142

High Courts28 Jul 1995

Hindustan Motors Limited Vs Commissioner of Income Tax

Calcutta High Court · (1996) 132 CTR 472 : (1996) 218 ITR 450

Income Tax Act, 1961 — Section 28, 43B

High Courts28 Jul 1995Allowed

Phanindra Nath Maity Vs State of West Bengal

Calcutta High Court · (1996) CriLJ 590

Constitution of India, 1950 — Article 21Criminal Procedure (West Bengal Amendment) Act, 1988 — Section 4Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 167(6), 91

High Courts28 Jul 1995

Smt. Kalpana Ghosh Vs State and Others

Calcutta High Court · (1996) CriLJ 1406 : 100 CWN 603

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 173(5), 482Penal Code, 1860 (IPC) — Section 420, 465, 467, 471

High Courts28 Jul 1995

Madhu R.N. Panasuramka and etc. Vs State of West Bengal

Calcutta High Court · (1995) CriLJ 4207

Criminal Procedure Code, 1973 (CrPC) — Section 161, 190(1)Essential Commodities Act, 1955 — Section 10, 11, 7(1), 8, 9Penal Code, 1860 (IPC) — Section 21

High Courts27 Jul 1995

Somnath Sinha Vs State of West Bengal

Calcutta High Court · (1996) 1 CALLT 281

Contempt of Courts Act, 1971 — Section 3Motor Vehicles Act, 1988 — Section 2(30)