High Courts08 Nov 1995Dismissed
In Re: Alok Coal Agency and Another
Calcutta High Court · (1996) 1 CALLT 167
Constitution of India, 1950 — Article 226(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,301 of 3,204
High Courts08 Nov 1995Allowed
All India Allahabad Bank Officers'' Association Vs Sri Surya Kumar Ghosh and Others
Calcutta High Court · (1996) 1 CALLT 66 : (1996) 1 ILR (Cal) 51
City Civil Court Act, 1953 — Section 5(4)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 20, 6, 9
High Courts03 Nov 1995
Circular Properties (P) Limited and others Vs Calcutta Municipal Corporation and others
Calcutta High Court · AIR 1996 Cal 271
Calcutta Municipal Corporation Act, 1980 — Section 393, 396, 399Calcutta Municipal Rules, 1951 — Rule 62AConstitution of India, 1950 — Article 14, 226
High Courts02 Nov 1995
In Re: Tusher Kanti Ghosh
Calcutta High Court · (1996) 1 CALLT 1
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 304, 326, 427
High Courts02 Nov 1995
In Re: Ananda Gopal Saha and Others
Calcutta High Court · (1996) 1 CALLT 15
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts02 Nov 1995
In Re: Tushar Kanti Ghosh
Calcutta High Court · (1996) CriLJ 1557
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 304, 326, 427
High Courts02 Nov 1995
In Re: Tushar Knati Ghosh
Calcutta High Court · (1996) 1 CALLT 1
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 304, 326, 427
High Courts02 Nov 1995Dismissed
Ananda Gopal Saha and Others Vs State of West Bengal
Calcutta High Court · (1996) CriLJ 1784
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 404B, 498A
High Courts31 Oct 1995
Rup Chand Jain Vs Collector of Customs (Preventive)
Calcutta High Court · (1996) 88 ELT 335
Customs (Amendment) Act, 1989 — Section 123(2)Customs Act, 1962 — Section 123, 123(1)
High Courts31 Oct 1995Dismissed
Collr. of Cus. Vs Narayani Trading Concern (Pvt.) Ltd.
Calcutta High Court · (1997) 89 ELT 668
Customs Act, 1962 — Section 110, 110(1), 110(3), 111, 2(16)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2
High Courts26 Sept 1995Dismissed
Central Bank of India Vs Panalur Paper Mills and Another
Calcutta High Court · (1997) 1 CALLT 51
Transfer of Property Act, 1882 — Section 110West Bengal Premises Tenancy Act, 1956 — Section 3, 3(2)
High Courts25 Sept 1995
Fylfot (I) Ltd. and another Vs Union of India and others
Calcutta High Court · AIR 1996 Cal 291
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 299
High Courts25 Sept 1995
Smt. Gitika Bagchi Vs Subhabrota Bagchi
Calcutta High Court · AIR 1996 Cal 246 : 100 CWN 646 : (1997) 1 RCR(Civil) 115
Contract Act, 1872 — Section 17Evidence Act, 1872 — Section 114, 4Special Marriage Act, 1954 — Section 25, 25(1)
High Courts25 Sept 1995
Ashok Kumar Kabra Vs Kamala Devi Shaw and Others
Calcutta High Court · (1996) CriLJ 876
Criminal Procedure Code, 1973 (CrPC) — Section 401, 438, 439(2), 482Penal Code, 1860 (IPC) — Section 120B, 409, 420
High Courts22 Sept 1995Dismissed
Abdul Hamid and Others Vs The State of West Bengal
Calcutta High Court · (1996) CriLJ 498
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 197, 465, 482Essential Commodities Act, 1955 — Section 7
High Courts22 Sept 1995Dismissed
Niranjan Dey Vs The Regional Provident Fund Commissioner and Others
Calcutta High Court · (1996) CriLJ 1424
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14(2), 14A(1), 14AA, 14AAC
High Courts21 Sept 1995Dismissed
Zahir Ahmed Vs Azam Khan
Calcutta High Court · (1996) CriLJ 290
Copyright Act, 1957 — Section 13, 14, 16, 17, 27Copyright Rules, 1958 — Rule 16, 17, 27Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
High Courts21 Sept 1995
Indian Cable Co. Ltd. Vs Collector of Customs
Calcutta High Court · (1997) 58 ECC 36 : (1997) 89 ELT 657
High Courts21 Sept 1995
Rashbehari United Club and others Vs Hazarimal Sharma
Calcutta High Court · AIR 1996 Cal 84 : (1996) 1 CALLT 194
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Limitation Act, 1963 — Article 64, 65Specific Relief Act, 1963 — Section 6
High Courts21 Sept 1995Dismissed
Sukhendu Bikash Chatterjee Vs Smt. Anjali Chatterjee
Calcutta High Court · (1995) 2 CALLT 464 : (1996) 1 DMC 388
Hindu Marriage Act, 1955 — Section 13(1), 9