High Courts09 Feb 1995
Tapas Mondal and Others Vs Eastern Coalfields Ltd.
Calcutta High Court · (1997) 3 LLJ 1066
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,314 of 3,204
High Courts09 Feb 1995
G.V.S. Packaging P. Ltd. Vs Vinode Textile Industries P. Ltd.
Calcutta High Court · AIR 1995 Cal 260 : (1995) 1 CALLT 413
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 439West Bengal Premises Tenancy Act, 1956 — Section 2, 3, 30, 31, 5
High Courts08 Feb 1995Allowed
Beni Madhab Poddar Vs State of West Bengal and Others
Calcutta High Court · (1996) 1 CALLT 36 : (1996) 2 LLJ 589
High Courts08 Feb 1995
Bijan Bihari Gupta Vs State of West Bengal and Others
Calcutta High Court · (1995) 1 CALLT 266 : 99 CWN 831
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1947 — Section 5(2)
High Courts08 Feb 1995Allowed
S.T.P. Limited Vs First Industrial Tribunal of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 271 : (1995) LabIC 1517 : (1996) 2 LLJ 584
Industrial Disputes Act, 1947 — Section 10, 12, 12(3), 18(1), 18(3)
High Courts08 Feb 1995Allowed
S.T.P. Limited Vs The First Industrial Tribunal of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 271 : (1995) LabIC 1517 : (1996) 2 LLJ 584
Industrial Disputes Act, 1947 — Section 12, 18, 18(1), 18(3), 2(p)
High Courts08 Feb 1995Allowed
Guest Keen Willams Ltd. Vs The Fifth Industrial Tribunal and Others
Calcutta High Court · (1996) 3 LLJ 825
Industrial Disputes Act, 1947 — Section 25F
High Courts06 Feb 1995
Prasanta Kumar Dey Vs Calcutta Municipal Corporation and others
Calcutta High Court · AIR 1995 Cal 314 : (1995) 2 ILR (Cal) 294
Calcutta Municipal Corporation Act, 1980 — Section 400, 400(1), 400(3), 415
High Courts06 Feb 1995Allowed
Kesab Ranjan Sur Vs The State of West Bengal
Calcutta High Court · (1995) CriLJ 2989
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200
High Courts03 Feb 1995
Rabindra Parida alias Rabindra Pariza alias Aurn and Others Vs State of West Bengal
Calcutta High Court · (1995) CriLJ 2256 : 100 CWN 57
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(2), 313, 354(3), 366Penal Code, 1860 (IPC) — Section 302, 34, 392, 394, 411
High Courts03 Feb 1995Dismissed
Bengal Tools Ltd. Vs Additional D.G.R.I.
Calcutta High Court · (1995) 77 ELT 858
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 111, 112, 113, 124
High Courts01 Feb 1995Dismissed
Andhra Cement Ltd. Vs Union of India (UOI)
Calcutta High Court · (1995) 2 ILR (Cal) 275
High Courts01 Feb 1995
Manju (Sarkar) Mitra Vs District Inspector of Schools
Calcutta High Court · (1996) 1 ILR (Cal) 440
Bengal (Rural) Primary Education Act, 1930 — Section 66(2)Bengal (Rural) Primary Education Recruitment Rules, 1940 — Rule 3, 30, 3A, 3B, 3CConstitution of India, 1950 — Article 14, 226
High Courts28 Jan 1995
Beni Madhab Dass Vs Sadasook Kotary
Calcutta High Court · 9 CWN 305
Contract Act, 1872 — Section 30Evidence Act, 1872 — Section 92
High Courts27 Jan 1995Dismissed
Essar Oil Limited and Another Vs The Owners and Parties Interestd in the Barge "Pegah"
Calcutta High Court · (1995) 2 CALLT 411
Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 10, 11, 2, 3
High Courts27 Jan 1995Allowed
Dilip Kumar Biswas Vs Sm. Susmita Biswas
Calcutta High Court · (1995) 1 CALLT 254
Hindu Marriage Act, 1955 — Section 13
High Courts27 Jan 1995Allowed
Dilip Kumar Biswas Vs Susmita Biswas
Calcutta High Court · (1995) 2 DMC 255
Hindu Marriage Act, 1955 — Section 13(1)
High Courts25 Jan 1995Allowed
In Re: Motahar Hossain
Calcutta High Court · (1995) 1 CALLT 163 : (1995) 2 RCR(Criminal) 268
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 498A
High Courts25 Jan 1995
G.S. Cherra Vs Hindustan Steelworks Construction Limited
Calcutta High Court · (1995) 2 CALLT 1
Arbitration Act, 1940 — Section 28, 5