High Courts29 Jun 1995
State of West Bengal and Others Vs Tapan Kanti Roy
Calcutta High Court · 99 CWN 1118
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,308 of 3,204
High Courts29 Jun 1995
Arun Kumar Sinha Vs The State
Calcutta High Court · (1996) 1 CALLT 4 : 99 CWN 1043
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 161, 21
High Courts29 Jun 1995Allowed
Jyoti Prakash Mukherjee Vs State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 129
Constitution of India, 1950 — Article 226
High Courts28 Jun 1995Allowed
Sri Asoke Kumar Kabra Vs Smt. Kamala Devi Shaw and Others
Calcutta High Court · (1996) 1 CALLT 41
Criminal Procedure Code, 1973 (CrPC) — Section 401, 437, 438, 482
High Courts28 Jun 1995Allowed
Ashoke Kumar Kabra Vs Smt. Kamala Devi Shaw and Others
Calcutta High Court · (1996) CriLJ 38
Criminal Procedure Code, 1973 (CrPC) — Section 340, 401, 437, 438, 482Penal Code, 1860 (IPC) — Section 120B, 409, 420
High Courts28 Jun 1995
Raghubirsaran Jain and Another Vs The State and Another
Calcutta High Court · (1995) CriLJ 4117 : 99 CWN 1150
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 173, 173(2), 173(5)Essential Commodities Act, 1955 — Section 11
High Courts28 Jun 1995
Union of India (UOI) and Others Vs Sahadeo Singh and Others
Calcutta High Court · (1995) 2 CALLT 280
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 3Railway Protection Force Rules, 1987 — Rule 47
High Courts28 Jun 1995
Raghubir Saran Jain and Another Vs State and Another
Calcutta High Court · (1995) 2 CALLT 445 : 99 CWN 1150 : (1997) 1 ILR (Cal) 20 : (1996) 2 ILR (Cal) 20
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(5), 173(7), 401, 428Penal Code, 1860 (IPC) — Section 420, 468, 47
High Courts26 Jun 1995
Puram Chand Ranga and Others Vs Calcutta Electric Supply Corporation Ltd.
Calcutta High Court · (1995) 2 ILR (Cal) 247
Civil Procedure Code, 1908 (CPC) — Section 151Electricity Act, 1910 — Section 12, 12(1), 12(2), 12(6), 2Electricity Rules, 1956 — Rule 2, 30, 31
High Courts26 Jun 1995
Punam Chand Ranga Vs C.E.S.C. Limited
Calcutta High Court · (1995) 2 ILR (Cal) 247
Civil Procedure Code, 1908 (CPC) — Section 151Electricity Act, 1910 — Section 12, 12(1), 12(2), 12(6), 2Electricity Rules, 1956 — Rule 2, 30, 31
High Courts24 Jun 1995
In the Goods of: Arun Ch. Mitra (deceased)
Calcutta High Court · AIR 1996 Cal 159
Succession Act, 1925 — Section 222, 63
High Courts23 Jun 1995Allowed
Prasenjit Saha Vs The State of West Bengal and Others
Calcutta High Court · (1995) 06 CAL CK 0028
Constitution of India, 1950 — Article 226
High Courts21 Jun 1995Allowed
Santi Ranjan Gangully Vs The State of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 154 : 99 CWN 936
Calcutta Police Regulations, 1968 — Regulation 28, 30, 31Constitution of India, 1950 — Article 14, 16, 226
High Courts21 Jun 1995Allowed
Harminder Singh Atwal Vs D.P. Majumder and Others
Calcutta High Court · (1996) CriLJ 815
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 395
High Courts19 Jun 1995Allowed
Himangsu Kumar Sett and Others Vs Special Land Acquisition Officer, Government of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 227
Bidhan Chandra Krishi Viswavidyalaya Act, 1974 — Section 41, 42, 47, 48Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 16, 23, 4, 6, 9
High Courts19 Jun 1995
Shyamraj Vs The State
Calcutta High Court · (1995) CriLJ 3363
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 363, 376, 376(2)
High Courts19 Jun 1995Dismissed
P.C. Bhattacharya Vs State
Calcutta High Court · (1996) CriLJ 41
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144
High Courts16 Jun 1995Allowed
In Re: Sri Arabinda Saha
Calcutta High Court · (1996) 1 CALLT 17
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 7, Order 39 Rule 8(3)
High Courts15 Jun 1995Dismissed
Calcutta Municipal Corporation and Others Vs Arunendra Nath Banerjee
Calcutta High Court · (1996) 2 CALLT 81 : 101 CWN 223 : (1996) 1 ILR (Cal) 1
Calcutta Municipal Corporation Act, 1980 — Section 391, 393, 394, 396, 396(1)
High Courts13 Jun 1995Allowed
Satyanaran Bari and Others Vs Smt. Protima Banerjee Molla Sirajul Haque Vs Samsunne and Others
Calcutta High Court · (1995) 2 CALLT 165 : (1995) 2 ILR (Cal) 306
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151Limitation Act, 1908 — Article 166, 181, 18Limitation Act, 1963 — Article 127, 137