High Courts06 Jan 1995
Rohit Kumar Modwel Vs Sudipa R. Modwel
Calcutta High Court · (1995) 2 DMC 7
Guardians and Wards Act, 1890 — Section 25, 4(2)Hindu Minority and Guardianship Act, 1956 — Section 6
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,316 of 3,204
High Courts05 Jan 1995
ANZ Grindlays Bank and another Vs President, District Consumer Disputes Redressal Forum and others
Calcutta High Court · AIR 1995 Cal 104 : 99 CWN 483
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 2, 2(1)
High Courts05 Jan 1995
Probhat Chandra Ghosh Vs Damodar Valley Corporation and Others
Calcutta High Court · 99 CWN 346
Central Excises and Salt Act, 1944 — Section 33A, 35, 4Constitution of India, 1950 — Article 226
High Courts04 Jan 1995
In Re: Shree Bajarang Electric Steel Private Ltd.
Calcutta High Court · (1995) 2 CALLT 198
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20
High Courts04 Jan 1995Dismissed
Smt. Urmila Bharuka Vs Coventry Spring and Engineering Co. Ltd. and Others
Calcutta High Court · (1997) 88 CompCas 197
Companies Act, 1956 — Section 73(1A)
High Courts04 Jan 1995Allowed
M.S. Natarajan Vs Ramasis Shaw and Another
Calcutta High Court · (1995) CriLJ 2011
Penal Code, 1860 (IPC) — Section 420
High Courts04 Jan 1995Allowed
Gour Mohan Chowdhury and Others Vs State of West Bengal
Calcutta High Court · (1995) CriLJ 1214
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts03 Jan 1995Allowed
Prodyut Kumar Baidya Vs Chaya Rani Baidya and Another
Calcutta High Court · (1995) 2 DMC 69
Criminal Procedure Code, 1973 (CrPC) — Section 125, 87
High Courts03 Jan 1995Allowed
Prodyut Kumar Baidya Vs Smt. Chaya Rani Baidya and Another
Calcutta High Court · (1995) CriLJ 3155
Criminal Procedure Code, 1973 (CrPC) — Section 125, 87
High Courts02 Jan 1995
In Re: Nebu Lal Shaw (in Jail)
Calcutta High Court · (1995) CriLJ 4084
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 167(2), 173(8), 439Penal Code, 1860 (IPC) — Section 120B, 201, 302, 307, 326
High Courts01 Jan 1995Allowed
Prodyut Kumar Baidya Vs Smt. Chaya Rani Baidya and Another
Calcutta High Court · (1995) 1 CALLT 335 : (1995) 3 RCR(Criminal) 324
Criminal Procedure Code, 1973 (CrPC) — Section 125, 87
High Courts01 Jan 1995Allowed
Gour Mohan Chowdhury and Others Vs The State of West Bengal
Calcutta High Court · (1995) 1 CALLT 251
Criminal Procedure Code, 1973 (CrPC) — Section 482Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts23 Dec 1994Dismissed
Krishna Mohan Mukherjee Vs The Chief General Manager, State Bank of India
Calcutta High Court · (1995) 1 CALLT 150 : (1995) 2 ILR (Cal) 179
Civil Procedure Code, 1908 (CPC) — Section 11, 141Constitution of India, 1950 — Article 136, 226
High Courts23 Dec 1994Dismissed
Kisto Majhi Vs The State
Calcutta High Court · (1995) 1 CALLT 179
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 152, 307, 452
High Courts23 Dec 1994Dismissed
Aloke Sarkar Vs Anindita Sarkar Nee Basu
Calcutta High Court · (1995) 2 DMC 426
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 26
High Courts23 Dec 1994
M/s. Abhijit Tea Company Pvt. Ltd. Vs M/s. Terai Tea Company Pvt. Ltd. and others
Calcutta High Court · AIR 1995 Cal 316
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 47 Rule 1, Order 47 Rule 1(2), 114, 152Land Acquisition Act, 1984 — Section 23(2), 28, 28(2), 4
High Courts23 Dec 1994
Coach Bihar Dist. Deed Writers'' Assn. and another Vs District Registrar of Coach of Bihar and others
Calcutta High Court · AIR 1995 Cal 372 : (1995) 1 CALLT 120 : (1995) 1 CHN 444 : 99 CWN 314
Constitution of India, 1950 — Article 226Deed Writers Rules, 1982 — Rule 5Registration Act, 1908 — Section 32, 34, 36, 52, 57(1)
High Courts23 Dec 1994Dismissed
Sri Aloke Sarkar Vs Smt. Anindita Sarkar nee Basu
Calcutta High Court · (1995) 1 CALLT 436
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 26
High Courts23 Dec 1994Dismissed
Coach Bihar Dist. Deed Writers'' Assn. and Another Vs District Registrar of Coach Bihar and Others
Calcutta High Court · AIR 1995 Cal 372 : (1995) 1 CALLT 120 : (1995) 1 CHN 444 : 99 CWN 314
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 32, 36, 52, 57, 61
High Courts23 Dec 1994Allowed
Smt. Ratna Sen nee Roy Vs The State of West Bengal and Others
Calcutta High Court · (1995) 1 CALLT 462
Constitution of India, 1950 — Article 14, 16, 226, 41