High Courts22 Dec 1994Dismissed
Hiranmoy Nandi Vs State of West Bengal
Calcutta High Court · 99 CWN 309 : (1995) 2 ILR (Cal) 300
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,317 of 3,204
High Courts21 Dec 1994Dismissed
Shree Nathji International Vs Bharat Aluminium Co. Ltd. and Others
Calcutta High Court · (1995) 1 CALLT 286
Constitution of India, 1950 — Article 12, 226
High Courts21 Dec 1994Dismissed
Chittaranjan Das Vs Durgapore Project Ltd. and Others
Calcutta High Court · 99 CWN 897 : (1996) 3 LLJ 188
Apprentices Act, 1961 — Section 18Constitution of India, 1950 — Article 226
High Courts21 Dec 1994Dismissed
State of West Bengal and Others Vs Sri Ashok Roy Chowdhury
Calcutta High Court · 99 CWN 375
Constitution of India, 1950 — Article 14, 16(1), 162, 166(3), 226
High Courts21 Dec 1994
Kumar V.K. Sinha Roy Vs Union of India
Calcutta High Court · AIR 1995 Cal 128 : (1995) 1 CALLT 188 : (1995) 1 ILR (Cal) 163
Arbitration Act, 1940 — Section 29Civil Procedure Code, 1908 (CPC) — Section 2(14), 36
High Courts21 Dec 1994
Pratul Kumar Sinha Vs The State of West Bengal and Others
Calcutta High Court · (1995) 1 CALLT 223
Constitution of India, 1950 — Article 226, 32
High Courts21 Dec 1994
Asis Kumar Maity and others Vs State of West Bengal and others
Calcutta High Court · AIR 1995 Cal 160
Constitution of India, 1950 — Article 14, 15, 16, 162, 17Finance Act, 1963 — Section 4
High Courts19 Dec 1994
Jawahar Vs The State
Calcutta High Court · (1995) 2 ALT(Cri) 8 : (1995) 1 CALLT 194
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 454Probation of Offenders Act, 1958 — Section 4, 6
High Courts19 Dec 1994Allowed
Syndicate Bank Vs Venkatarama Muralidhar Shenoy
Calcutta High Court · (1997) 1 ILR (Cal) 87
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Civil Services (Conduct and Appeal) Rules, 1955 — Rule 15(2), 25, 7
High Courts16 Dec 1994Dismissed
Biswanath alias Debkumar Pathak Vs Shyamal Kumar Pathak and Others
Calcutta High Court · (1995) 1 CALLT 127 : (2001) 103 CompCas 479
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 14(3), 15
High Courts16 Dec 1994Dismissed
Biswanath Alias Deb Kumar Pathak Vs Shymal Kumar Pathak
Calcutta High Court · (1995) 1 CALLT 127 : (2001) 103 CompCas 479
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 14(3), 15
High Courts13 Dec 1994Allowed
In Re: Smt. Sukla Mukherjee
Calcutta High Court · (1995) 1 CALLT 284
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 205Penal Code, 1860 (IPC) — Section 120B, 406, 420, 498A
High Courts12 Dec 1994
Swapan Kumar Chakravorti Vs State of West Bengal and Others
Calcutta High Court · (1995) CriLJ 3090
Banking Regulation Act, 1949 — Section 35ADConstitution of India, 1950 — Article 19(1), 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Dec 1994Allowed
Syndicate Bank Vs Venkatarama Muralidhar Shenoy
Calcutta High Court · (1996) 2 ILR (Cal) 87
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Civil Services (Conduct and Appeal) Rules, 1955 — Rule 15(2)
High Courts09 Dec 1994
Brojo Bhusan Mishra Vs State of West Bengal and Others
Calcutta High Court · 99 CWN 1134
Constitution of India, 1950 — Article 14, 30, 30(1), 30(2)
High Courts08 Dec 1994
M/s. Vinayak Conclave Private Ltd. and others Vs Life Insurance Corporation and others
Calcutta High Court · AIR 1995 Cal 113
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 115, 115(1)Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 10
High Courts08 Dec 1994
Damodar Valley Corporation Vs Mrityunjoy Basu and Others
Calcutta High Court · (1995) 1 CALLT 275 : (1995) 1 ILR (Cal) 314 : (1995) 1 ILR (Cal) 142
Civil Procedure Code, 1908 (CPC) — Section 107Evidence Act, 1872 — Section 115, 141
High Courts07 Dec 1994Dismissed
Puskar Malhotra Vs The State of West Bengal
Calcutta High Court · 99 CWN 662
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 173, 173(1), 173(2)Imports and Exports (Control) Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts07 Dec 1994Allowed
Smt. Seema Sarkar Vs The State
Calcutta High Court · (1995) 1 CALLT 95
Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(2)Penal Code, 1860 (IPC) — Section 379
High Courts06 Dec 1994
Rohit Kumar Modwel Vs Sudipa R. Modwel
Calcutta High Court · (1995) 1 CALLT 359 : (1995) 2 DMC 157
Guardians and Wards Act, 1890 — Section 10, 11, 12, 13, 14