High Courts11 Jul 1995
Krishna Chandra Singha Vs State of West Bengal and Others
Calcutta High Court · (1996) 1 CALLT 118
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,307 of 3,204
High Courts11 Jul 1995
Sailen Kumar Mandal and Others Vs The State of West Bengal and Others
Calcutta High Court · (1996) 1 CALLT 93 : (1996) 73 FLR 1183 : (1996) 3 LLJ 78
Constitution of India, 1950 — Article 14, 39
High Courts11 Jul 1995Allowed
Pratic Kumar Sen Vs Union of India (UOI) and Others
Calcutta High Court · (1995) 2 CALLT 376 : 99 CWN 953
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8BConstitution of India, 1950 — Article 22, 22(4), 22(5)
High Courts11 Jul 1995Dismissed
Navneet Kumar Vs Collector of Customs
Calcutta High Court · (1996) 84 ELT 19
Customs Act, 1962 — Section 129
High Courts11 Jul 1995
Registrar, High Court Original Side, Calcutta Vs Bijoy Ghosh and others
Calcutta High Court · AIR 1995 Cal 376
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226
High Courts10 Jul 1995Dismissed
Bikash Chandra Deb Vs Vijaya Minerals Pvt. Ltd.
Calcutta High Court · (2005) 1 CHN 582
Specific Relief Act, 1963 — Section 20
High Courts07 Jul 1995Dismissed
Pratul Kr. Mukherjee Vs Steel Authority of India and Others
Calcutta High Court · (1996) 2 LLJ 869
Constitution of India, 1950 — Article 226
High Courts06 Jul 1995Dismissed
M/s. B.D. Motors and Others Vs State of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 433
Constitution of India, 1950 — Article 226
High Courts06 Jul 1995Dismissed
B.D. Motors and Others Vs State of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 433
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68D(3)
High Courts05 Jul 1995
Jahed alias Jiad Shah Vs State
Calcutta High Court · (1995) CriLJ 3451
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts05 Jul 1995
Ajit Kumar Bandapadhyay Vs Smt. Jayshree Chowdhury
Calcutta High Court · (1995) CriLJ 3449
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2
High Courts05 Jul 1995Allowed
State Vs Bhola Pal alias Salil Pal
Calcutta High Court · (1995) CriLJ 3717
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 164(2), 298, 313Evidence Act, 1872 — Section 60, 74Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts04 Jul 1995
In Re: Rosell Industries Ltd.; In Re: Rossell Tea Ltd.
Calcutta High Court · (1995) 2 CALLT 393 : 100 CWN 677
Companies Act, 1956 — Section 390, 391, 392, 393, 394
High Courts04 Jul 1995Dismissed
In Re: Jyoti Lal Adhikari
Calcutta High Court · (1996) 1 CALLT 84 : (1995) 2 ILR (Cal) 565
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115
High Courts04 Jul 1995
Sri Santosh Kumar Hui Vs Sri Prakash Kumar Palit and others
Calcutta High Court · AIR 1995 Cal 381
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 21, 21(1), 22
High Courts04 Jul 1995Dismissed
Visva Bharati Vs Smt. Rakhi Debnath and Others
Calcutta High Court · (1996) 1 CALLT 51
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 15, 2, 21
High Courts04 Jul 1995
Rossell Industries Ltd. and another
Calcutta High Court · AIR 1996 Cal 257 : (1998) 91 CompCas 333 : 100 CWN 677
Companies Act, 1913 — Section 153Companies Act, 1956 — Section 390, 391, 394, 397(2), 433English Companies (Amendment) Act, 1907 — Section 58
High Courts30 Jun 1995Allowed
Ajit Kumar Burman Vs The State of West Bengal
Calcutta High Court · (1995) CriLJ 4052
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Essential Commodities Act, 1955 — Section 7
High Courts30 Jun 1995
The State of West Bengal Vs Bejoyesh Ghosh and Another
Calcutta High Court · (1996) 1 CALLT 63
Criminal Procedure Code, 1973 (CrPC) — Section 311, 407(1), 482
High Courts30 Jun 1995
Uttam Ghosh alias Uttam Kumar Ghosh Vs The State of West Bengal
Calcutta High Court · (1995) CriLJ 4079
Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 34