COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,298 of 3,204

High Courts15 Dec 1995

Hindustan Lever Ltd. and Another Vs State Consumer Redressal Forum and Others

Calcutta High Court · (1996) 1 CALLT 254

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 13(3), 151Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 11, 12, 13, 14, 14(1)

High Courts14 Dec 1995

Dilip Kumar Dey Vs The State of West Bengal

Calcutta High Court · (1996) 1 CALLT 307

Constitution of India, 1950 — Article 226West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3(2)

High Courts14 Dec 1995

Ajoy Narayan Ghosh Vs Feroz Alam

Calcutta High Court · (1996) 2 CALLT 99

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 6(4)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

High Courts14 Dec 1995Allowed

Hindustan Lever Ltd. Vs Tata Oil Mills and Allied Companies Karmachari Union

Calcutta High Court · (1996) 1 CALLT 178 : (1996) LabIC 1446 : (1996) 2 LLJ 416

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 2A

High Courts14 Dec 1995

Sri Haradhan Chandra Das Vs Madhusudan Das and Another

Calcutta High Court · (1996) 1 CALLT 326 : 100 CWN 152

Constitution of India, 1950 — Article 227West Bengal Restoration of Alienated Land Act, 1973 — Section 4(5)

High Courts14 Dec 1995Allowed

M/s. Hindustan Lever Limited Vs Tata Oil Mills and Allied Companies Karmachari Union

Calcutta High Court · (1996) 1 CALLT 178 : (1996) LabIC 1446 : (1996) 2 LLJ 416

Civil Procedure Code, 1908 (CPC) — Section 115, 115(2), 151, 4, 6Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 12, 17(4), 2(k), 2(ra)

High Courts14 Dec 1995Allowed

Dhirendra Nath Nath Vs Mahadev Nath and Others

Calcutta High Court · 100 CWN 146

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 6

High Courts11 Dec 1995

Sunirmal Roy Chowdhury Vs Life Insurance Corporation of India and Others

Calcutta High Court · (1996) 73 FLR 1436 : (1997) 3 LLJ 892

Life Insurance Corporation Act, 1956 — Section 11

High Courts11 Dec 1995

Bishnoi K.K. Vs Employees'' State Insurance Corporation

Calcutta High Court · (1995) 3 LLJ 865

Employees State Insurance Act, 1948 — Section 2(17)

High Courts11 Dec 1995

Smt. Sipra Majumdar Vs State of West Bengal and Others

Calcutta High Court · (1996) 2 CALLT 58 : 100 CWN 248

Motor Vehicles Act, 1988 — Section 51(3), 51(5)

High Courts10 Dec 1995Allowed

Hindusthan Lever Limited Vs Tata Oil Mills and Allied Companies Karmachari Union

Calcutta High Court · 101 CWN 256 : (1996) 73 FLR 1154 : (1997) 3 LLJ 685

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2

High Courts08 Dec 1995Allowed

Subrata Guha Sarkar and Others Vs Second Labour Court and Others

Calcutta High Court · 100 CWN 182 : (1996) 73 FLR 992 : (1996) 1 ILR (Cal) 114 : (1996) 2 LLJ 116

Industrial Disputes Act, 1947 — Section 11

High Courts08 Dec 1995

A.K. Saxena Vs Union of India (UOI)

Calcutta High Court · (1996) 2 ILR (Cal) 265

Constitution of India, 1950 — Article 14, 16, 21

High Courts08 Dec 1995

Ajit Kumar Biswas Vs State of West Bengal and others

Calcutta High Court · AIR 1996 Cal 166

West Bengal Secondary Education Act, 1950 — Section 28(2)

High Courts07 Dec 1995Dismissed

Sunderlal Jain Vs Union of India (UOI) and Others

Calcutta High Court · (1996) CriLJ 962

Constitution of India, 1950 — Article 21, 22, 226, 32Foreign Exchange Regulation Act, 1973 — Section 9(1)

High Courts07 Dec 1995Allowed

Dulal Ranjan Biswas Vs State of West Bengal

Calcutta High Court · (1996) 2 ILR (Cal) 111

Army Act, 1950 — Section 164(20)Constitution of India, 1950 — Article 136, 226Passports Act, 1967 — Section 10(3)

High Courts06 Dec 1995Dismissed

Sk. Abu Salam Sarkar Vs State of West Bengal and Others Sk. Jia Alam Vs The State of West Bengal and Others

Calcutta High Court · 100 CWN 876

High Courts06 Dec 1995

Lilabati Dutta Vs State of West Bengal

Calcutta High Court · 100 CWN 241 : (1997) 2 ILR (Cal) 215

Constitution of India, 1950 — Article 226West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 2, 2(1), 3, 3(2)

High Courts06 Dec 1995Allowed

Smt. Sarida Bibi Vs Amar Prasad Gagari and Others

Calcutta High Court · (1996) 3 LLJ 97

Workmens Compensation Act, 1923 — Section 4, 4A

High Courts06 Dec 1995

Dipti Samaddar Vs Steel Authority of India Limited and Others

Calcutta High Court · 100 CWN 122

Constitution of India, 1950 — Article 16, 226