High Courts22 Nov 1995
Braithwatte and Co. Ltd. Vs D.T.M. Construction Pvt. Ltd.
Calcutta High Court · (1996) 1 CALLT 171
Arbitration Act, 1940 — Section 28Civil Procedure Code, 1908 (CPC) — Section 26Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,300 of 3,204
High Courts22 Nov 1995Allowed
Nripendra Kishore Chakraborty and Another Vs State of West Bengal and Another
Calcutta High Court · (1997) 3 LLJ 897
High Courts22 Nov 1995
Patit Paban Ghosh and Others Vs Director of Fisheries, West Bengal and Others
Calcutta High Court · 100 CWN 48
Constitution of India, 1950 — Article 14, 16, 162, 226, 309
High Courts22 Nov 1995Allowed
Nirmal Kumar Jana Vs District Inspector of Schools (S.E.) and Others
Calcutta High Court · (1996) 1 CALLT 101 : (1996) 1 ILR (Cal) 407
Constitution of India, 1950 — Article 226
High Courts22 Nov 1995Dismissed
Bhola Nath Roy Vs State of West Bengal
Calcutta High Court · (1998) 1 ILR (Cal) 116
Bengal Police Regulations, 1943 — Regulation 865, 864, 865Constitution of India, 1950 — Article 311(2), 371(2)Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts22 Nov 1995Dismissed
Union of India (UOI) Vs Bharat Construction
Calcutta High Court · (1996) 1 CALLT 284
Arbitration Act, 1940 — Section 30, 33
High Courts21 Nov 1995Dismissed
Jagabandhu Pan Vs State of West Bengal
Calcutta High Court · (1997) 1 ILR (Cal) 226
High Courts21 Nov 1995
In Re: Kalidas Mullick and Others
Calcutta High Court · (1996) 1 CALLT 95
Income Tax Act, 1961 — Section 230A(1)
High Courts20 Nov 1995Dismissed
Sri Nandan Dutta and Others Vs The State of West Bengal and Others
Calcutta High Court · (1996) 2 CALLT 178
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 403, 439(2)Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts17 Nov 1995Allowed
Banerjee R.N Vs State Bank of India and Others
Calcutta High Court · 100 CWN 300 : (1997) 3 LLJ 1191
State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50A
High Courts17 Nov 1995Dismissed
Durgapur Projects Ltd. Vs State of West Bengal and Others
Calcutta High Court · (1997) 3 LLJ 1256
Industrial Disputes Act, 1947 — Section 15(2)
High Courts16 Nov 1995
Bengal Lamp Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · 100 CWN 343
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 23Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 25, 5(3)
High Courts15 Nov 1995Allowed
Sri Swapan Ray Vs Indian Airlines Ltd. and Others
Calcutta High Court · (1997) 1 ILR (Cal) 32 : (1996) 2 ILR (Cal) 32 : (1996) 1 LLJ 1211
Customs Act, 1962 — Section 4
High Courts15 Nov 1995Dismissed
The Industrial Gases Ltd. and Another Vs Kamrup Industrial Gases Ltd. and Another
Calcutta High Court · (1996) 2 CALLT 483
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Patents Act, 1970 — Section 13(4), 27, 3, 48(1), 64(1)
High Courts14 Nov 1995
Bijoy Bahadur Singh Vs D. Ghosh
Calcutta High Court · (1997) 1 ILR (Cal) 438
Bengal (Rural) Primary Education Act, 1930 — Section 105, 2(15), 2(16), 23, 54Constitution of India, 1950 — Article 162, 215Contempt of Courts Act, 1971 — Section 11, 12
High Courts14 Nov 1995
Bijay Bahadur Singh Vs D. Ghosh
Calcutta High Court · (1998) 1 ILR (Cal) 269
Bengal (Rural) Primary Education Act, 1930 — Section 2(15), 2(16), 23, 54, 55Bengal (Rural) Primary Education Rules, 1930 — Rule 3BConstitution of India, 1950 — Article 162, 215
High Courts14 Nov 1995
Sk. Shamsuddin Vs State of West Bengal
Calcutta High Court · (1996) 1 ILR (Cal) 237
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68, 68D, 68D(2)Motor Vehicles Act, 1988 — Section 100, 100(3), 104, 68(3), 80
High Courts10 Nov 1995
M/s. Mahalaxmi Rice Mills and others Vs State of W.B. and others
Calcutta High Court · AIR 1996 Cal 162 : (1996) 1 ILR (Cal) 39
Evidence Act, 1872 — Section 115Rice Milling Industry (Regulation) Act, 1958 — Section 5
High Courts10 Nov 1995
Ramdas Banerjee Vs State
Calcutta High Court · (1996) 1 ILR (Cal) 401
Constitution of India, 1950 — Article 226
High Courts09 Nov 1995Dismissed
Bholanath Roy and Others Vs State of West Bengal and Others
Calcutta High Court · 100 CWN 657 : (1996) 3 LLJ 165
Constitution of India, 1950 — Article 12, 226