High Courts12 Jun 1995Allowed
Pradip Kumar Chatterjee Vs State of West Bengal and Others
Calcutta High Court · (1997) 2 CALLT 4
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,309 of 3,204
High Courts12 Jun 1995
The Ganges Manufacturing Co. Ltd. and Others Vs The State of West Bengal and Others
Calcutta High Court · 100 CWN 129 : 100 CWN 128 : (1996) 2 LLJ 904
Industrial Disputes Act, 1947 — Section 10, 30, 33
High Courts08 Jun 1995
Oyatape Fibres Pvt. Ltd. Vs Collector of Customs
Calcutta High Court · (1995) 79 ELT 4
High Courts19 May 1995Dismissed
Safique Alam @ Safi Vs The State
Calcutta High Court · (1996) 63 ECR 537
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts19 May 1995
Sujit Kumar Guha Thakurata Vs The State of West Bengal and Others
Calcutta High Court · (1995) 05 CAL CK 0035
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts19 May 1995Dismissed
Ila Sarkar Vs State of West Bengal and Others
Calcutta High Court · 100 CWN 483 : (1996) 74 FLR 1993 : (1996) 2 LLJ 1122
High Courts19 May 1995Dismissed
Safique Alam alias Safi Vs The State
Calcutta High Court · (1995) 2 CALLT 125
Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 164, 165Evidence Act, 1872 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 57
High Courts19 May 1995Dismissed
Ashoke Kumar Maiti Vs State of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 176 : (1995) 71 FLR 986 : (1996) 1 ILR (Cal) 251 : (1995) LabIC 2175 : (1997) 3 LLJ 901
Constitution of India, 1950 — Article 21, 226
High Courts19 May 1995Dismissed
Panchanan Karmakar and Others Vs Anandamoy Karmakar and Others
Calcutta High Court · (1995) 2 CALLT 121 : 99 CWN 1059
Civil Procedure Code, 1908 (CPC) — Section 115, 115A
High Courts19 May 1995
Narayani Trading Concern Pvt. Ltd. Vs Collector of Customs
Calcutta High Court · (1995) 80 ELT 263
Customs Act, 1962 — Section 111, 112, 46
High Courts18 May 1995Dismissed
Kedar Nath Shaw Vs Sultan Sheik alias Sultan Ahmed
Calcutta High Court · (1995) 2 CALLT 265
Calcutta Presidency Small Causes Court Rules — Rule 1(6)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 144, 144(1), 151Presidency Small Cause Courts Act, 1882 — Section 47, 47, 48
High Courts17 May 1995
Subhajit Banerjee and others Vs State of West Bengal and others
Calcutta High Court · AIR 1995 Cal 365 : 99 CWN 1090
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 2, 25(F), 25N, 25O
High Courts17 May 1995Dismissed
In Re: S.P. Singh and Brothers and Others
Calcutta High Court · (1995) CriLJ 2903
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Customs Act, 1962 — Section 135Essential Commodities Act, 1955 — Section 6A, 7, 7(1), 8
High Courts16 May 1995
Chaitnya Charan Das Vs State of West Bengal and others
Calcutta High Court · AIR 1995 Cal 336
Constitution of India, 1950 — Article 14, 143(1), 16, 217, 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 86Evidence Act, 1872 — Section 115
High Courts16 May 1995Dismissed
Pradip Kumar Mukherjee Vs Smt. Chaitali @ Moli Mukherjee and Another
Calcutta High Court · (1995) 2 CALLT 440 : (1996) 1 DMC 516
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482
High Courts16 May 1995Dismissed
Pradip Kumar Mukherjee Vs Smt. Chaitali @ Moli Mukherjee and Others
Calcutta High Court · (1996) CriLJ 1161 : (1996) 2 DMC 321 : (1996) 1 RCR(Criminal) 447
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 May 1995Allowed
Mohammad Nur Baksh Vs Mst. Sahanara Begum
Calcutta High Court · (1996) 2 DMC 14
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5, 7
High Courts16 May 1995Dismissed
Sat Paul Vs Inspector of Police and Another
Calcutta High Court · (1995) 2 CALLT 256 : (1997) 1 RCR(Criminal) 444
Criminal Procedure Code, 1973 (CrPC) — Section 197, 395, 482Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6
High Courts15 May 1995Dismissed
Nandadulal Dey and Others Vs Putul Dey
Calcutta High Court · (1995) CriLJ 3821
Criminal Procedure Code, 1973 (CrPC) — Section 179, 397, 401, 406, 482Penal Code, 1860 (IPC) — Section 498A
High Courts12 May 1995
Santi Kumar Jain and others Vs Anil Kumar Datta
Calcutta High Court · AIR 1996 Cal 4 : (1995) 2 CALLT 23
Civil Procedure Code, 1882 — Section 627Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 5, 109Constitution of India, 1950 — Article 133