High Courts10 May 1995
Dilip Kumar Mishra Vs State of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 420
Constitution of India, 1950 — Article 14, 16Motor Vehicles Act, 1988 — Section 80(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,310 of 3,204
High Courts10 May 1995
Sir Nirmal Kumar Dey alias N.K. Dey Vs Sri J.M. Lyngdon, Managing Director of FCI and Others
Calcutta High Court · (1995) 2 CALLT 246
Constitution of India, 1950 — Article 226Food Corporations Act, 1964 — Section 14
High Courts09 May 1995
Ashoke Kumar Maiti Vs State of West Bengal
Calcutta High Court · (1995) 1 ILR (Cal) 558
High Courts08 May 1995Allowed
Smt. Chander Mohini Khuller Vs State of West Bengal and Another
Calcutta High Court · (1995) 2 CALLT 56
Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Penal Code, 1860 (IPC) — Section 114, 120, 120B, 448
High Courts08 May 1995Allowed
Gopa Debi Ozha Vs Sujit Paul
Calcutta High Court · (1995) 2 CALLT 94 : (1997) 1 CivCC 603 : (1995) CriLJ 3412 : (1995) 3 RCR(Criminal) 640
General Clauses Act, 1897 — Section 13(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 7, 8
High Courts08 May 1995
Kashinath Tapuriah Vs Incab Industries Limited and Others
Calcutta High Court · (1998) 93 CompCas 725 : 99 CWN 1178
Companies Act, 1956 — Section 172, 173, 175, 255, 286Industrial Finance Corporation Act, 1948 — Section 25Specific Relief Act, 1963 — Section 14, 15, 38, 38(2)
High Courts08 May 1995
Ratanlal Garg alias Agarwal Vs State
Calcutta High Court · (1996) 1 CALLT 165
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 397, 401, 482Essential Commodities Act, 1955 — Section 7(1)
High Courts08 May 1995Allowed
Pam Development Pvt. Ltd. Vs Calcutta Port Trust and Another
Calcutta High Court · (1995) 2 CALLT 84
Arbitration Act, 1940 — Section 20, 20(1), 20(3), 20(4)
High Courts08 May 1995Allowed
The State Vs Ratan Garg alias Agarwala
Calcutta High Court · (1996) CriLJ 2138
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 482Essential Commodities Act, 1955 — Section 7(1)
High Courts05 May 1995Dismissed
Niranjan Ghosh Vs Ananda Mondal
Calcutta High Court · (1995) CriLJ 4086
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 326, 34
High Courts05 May 1995Dismissed
Smt. Sunita Sharma Vs Smt. Ratna Das (Ghosal)
Calcutta High Court · (1995) 2 CALLT 147
Evidence Act, 1872 — Section 41Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 494
High Courts05 May 1995
Gour Sankar Pani and others Vs State of West Bengal and others
Calcutta High Court · AIR 1996 Cal 13 : 100 CWN 275
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 27West Bengal Secondary Education Act, 1950 — Section 10, 38
High Courts05 May 1995Dismissed
Mohammad Ali Vs Safiqul and Others
Calcutta High Court · (1995) 2 CALLT 402
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(4), 146, 146(1)
High Courts05 May 1995
Vijay Pahwa Vs Samir Mukhopadhyay, Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1995) 129 CTR 64 : (2001) 250 ITR 354 : (1996) 84 TAXMAN 416
Income Tax Act, 1961 — Section 131, 131(1), 133A
High Courts05 May 1995Allowed
Birendra Kumar Roy and Another Vs Hindustan Fertilizer Corporation Ltd. and Another
Calcutta High Court · (1995) 2 CALLT 77 : 101 CWN 383
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(5), 192, 207Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts05 May 1995Dismissed
Central Bank of India Vs Usha Aluminium Industries
Calcutta High Court · (1995) 2 CALLT 336 : 100 CWN 408 : (1995) 2 ILR (Cal) 46
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94Specific Relief Act, 1963 — Section 34
High Courts05 May 1995Allowed
The Indian Iron and Steel Co. Ltd. Vs United Contract Workers'' Union (C.I.T.U.) Burnpur, Burdwan W.B. and Others
Calcutta High Court · 100 CWN 171
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 30
High Courts04 May 1995Allowed
Indrajit Mukherjee Vs The State of West Bengal and Others
Calcutta High Court · (1995) CriLJ 3250
Criminal Procedure Code, 1973 (CrPC) — Section 164, 401, 482, 53, 54Evidence Act, 1872 — Section 24, 28Penal Code, 1860 (IPC) — Section 346, 498A
High Courts04 May 1995Allowed
Sridhar Das Vs State of West Bengal
Calcutta High Court · (1996) CriLJ 813
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 302
High Courts03 May 1995Dismissed
Sailendra Nath Roy Vs State of West Bengal
Calcutta High Court · (1995) 2 CALLT 144
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(2), 156(3), 159, 173