COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,318 of 3,204

High Courts05 Dec 1994Allowed

Kanhailal Chowhan Vs State of West Bengal

Calcutta High Court · (1995) CriLJ 3283 : 99 CWN 675

Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 42(1), 42(2)

Read judgment

High Courts02 Dec 1994Allowed

S. Mukhopadhyay Vs T.D. Karamchandani

Calcutta High Court · (1995) 56 ECR 433 : (1995) 75 ELT 39

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Contempt of Courts Act, 1971 — Section 19

Read judgment

High Courts30 Nov 1994Dismissed

Sm. Usha Doshi and Another Vs Sm. Suprava Sundari Devi and Others

Calcutta High Court · (1994) 2 CALLT 483 : 99 CWN 260 : (1994) 2 ILR (Cal) 571

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 9 Rule 13, 151West Bengal Premises Tenancy Act, 1956 — Section 13

Read judgment

High Courts30 Nov 1994Dismissed

Haradhan Mitra Vs State of West Bengal and Others

Calcutta High Court · (1996) 1 LLJ 550

Constitution of India, 1950 — Article 16(2)

Read judgment

High Courts30 Nov 1994Dismissed

Chittaranjan Mondal Vs State of West Bengal

Calcutta High Court · (1994) 2 ILR (Cal) 559

Constitution of India, 1950 — Article 14, 142, 16, 226

Read judgment

High Courts30 Nov 1994Dismissed

Ajit Kumar Bose Vs State of West Bengal and Others

Calcutta High Court · 100 CWN 7

Bengal Municipal Act, 1932 — Section 129(b), 134, 14, 144, 3(21)Companies Act, 1956 — Section 391(2), 394, 394(1)(i), 394(2), 394(4)Constitution of India, 1950 — Article 226

Read judgment

High Courts29 Nov 1994Allowed

Mona Das Vs The State of West Bengal

Calcutta High Court · (1995) 1 CALLT 136 : 99 CWN 1000

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 43, 50

Read judgment

High Courts29 Nov 1994

Regional, Provident Fund Commissioner Vs Raj Kumar Nemani

Calcutta High Court · 99 CWN 141 : (1994) 2 ILR (Cal) 512

Companies (Court) Rules, 1959 — Rule 232, 233Companies Act, 1956 — Section 391, 446, 446(2)Constitution of India, 1950 — Article 21, 226

Read judgment

High Courts29 Nov 1994

Commissioner of Income Tax Vs Shankar Ghosh

Calcutta High Court · (1995) 214 ITR 349

Income Tax Act, 1961 — Section 256, 271(1)

Read judgment

High Courts25 Nov 1994Dismissed

Kitabuddin Seikh Vs Daud Hossain and Others

Calcutta High Court · (1994) 11 CAL CK 0019

Constitution of India, 1950 — Article 226West Bengal Panchayat Act, 1957 — Section 22, 28West Bengal Panchayat Act, 1973 — Section 12, 16, 18

Read judgment

High Courts25 Nov 1994

M/s. Sree Gopikrishan Engineering Pvt. Ltd. and Another Vs United India Insurance Co. Ltd.

Calcutta High Court · 100 CWN 1011

Arbitration Act, 1940 — Section 13(b), 14(3), 3, 32, 41Civil Procedure Code, 1908 (CPC) — Section 34

Read judgment

High Courts24 Nov 1994Dismissed

Allahabad Bank and Others Vs All India Allahabad Bank Officers'' Asson. and Others

Calcutta High Court · 99 CWN 741

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12, 12(2)Banking Regulation Act, 1949 — Section 45Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts22 Nov 1994Allowed

Nitin V. Bhimani and Another Vs A.R. Basu

Calcutta High Court · (1995) CriLJ 1974

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 192, 200Penal Code, 1860 (IPC) — Section 120B, 420

Read judgment

High Courts22 Nov 1994Dismissed

Pawan Kr. Ruia Vs S.P.C.B.I. (Economic Offence Wing)

Calcutta High Court · (1995) CriLJ 3726 : 99 CWN 444

Banking Regulation Act, 1949 — Section 46ACriminal Procedure (West Bengal Amendment) Act, 1988 — Section 167(5)Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156, 156(1), 157, 482

Read judgment

High Courts17 Nov 1994

Allahabad Bank Workers'' Union and Others Vs Union of India (UOI) and Others

Calcutta High Court · (1996) 3 LLJ 182

Banking Regulation Act, 1949 — Section 45(1)Industrial Disputes Act, 1947 — Section 10(1)

Read judgment

High Courts15 Nov 1994

Raghunath and Sons P. Ltd. Vs Bijoy K. Goenka and Another

Calcutta High Court · 99 CWN 554

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 4, Order 9 Rule 13, 151Limitation Act, 1963 — Section 5

Read judgment

High Courts15 Nov 1994

Mohan Lal Pandit Vs Collector of Customs

Calcutta High Court · (1995) 77 ELT 57

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(5)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129(1), 129A, 129B

Read judgment

High Courts14 Nov 1994

Calcutta Goods Transport Association and Another Vs Union of India (UOI) and Others

Calcutta High Court · (1996) 134 CTR 132 : (1996) 219 ITR 486

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 194C

Read judgment

High Courts11 Nov 1994Allowed

Surendra Nath Kundu, being dead, his heirs and Legal Representatives--Sm. Niharika Kundu and Others Vs Kalipada Dey and Others

Calcutta High Court · (1995) 1 CALLT 141

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 22 Rule 3, Order 22 Rule 9Limitation Act, 1963 — Section 5

Read judgment

High Courts10 Nov 1994Dismissed

Omraomal Goyal Vs State of West Bengal and Others

Calcutta High Court · (1995) CriLJ 2611 : 99 CWN 883

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 14, 2, 3, 3(2), 5

Read judgment