High Courts09 Nov 1994Dismissed
Shree Hanuman Jute Mills Ltd. and Another Vs Central Warehousing Corpn. and Others
Calcutta High Court · (1995) 1 CALLT 133
Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,319 of 3,204
High Courts10 Oct 1994Allowed
West Bengal Small Industries Corporation Ltd. Vs Sri Hazarilal Acharya
Calcutta High Court · (1996) 2 ILR (Cal) 296
Penal Code, 1860 (IPC) — Section 313, 405, 406
High Courts03 Oct 1994
Abdul Barek Vs State of West Bengal and Others
Calcutta High Court · (1996) CriLJ 1837 : (1997) 1 ILR (Cal) 311 : (1997) 1 ILR (Cal) 282 : (1996) 2 ILR (Cal) 311 : (1996) 2 ILR (Cal) 282
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302, 313, 498, 498A
High Courts03 Oct 1994Allowed
Kausar Ali Gazi Vs The State
Calcutta High Court · (1996) CriLJ 1745 : (1995) 2 ILR (Cal) 279
Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Oct 1994
Sushila Jaiswal Vs C.E.S.C. Ltd. and others
Calcutta High Court · AIR 1995 Cal 186
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 24, 24(1), 26, 26(6)
High Courts03 Oct 1994Allowed
Singhasan Chowdhury Vs State
Calcutta High Court · (1996) 2 ILR (Cal) 290
Bengal Excise Act, 1909 — Section 46ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts03 Oct 1994Allowed
West Bengal Small Industries Corporation Ltd. Vs Hazarilal Acharya
Calcutta High Court · (1995) 2 ILR (Cal) 173
Penal Code, 1860 (IPC) — Section 313, 405, 406
High Courts03 Oct 1994
Smt. Tara Sundari Ghosh Vs Smt. Chhayarani Dandapath
Calcutta High Court · AIR 1995 Cal 123
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 39 Rule 1, Order 39 Rule 2West Bengal Premises Tenancy Act, 1956 — Section 13, 17(3)
High Courts03 Oct 1994Allowed
Rekha Singha Roy Vs State of West Bengal
Calcutta High Court · (1996) 1 ILR (Cal) 247
Calcutta High Court Writ Rules — Rule 27Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts03 Oct 1994Dismissed
Salimar Paints Limited Vs Smt. Asoka Deb and Another
Calcutta High Court · 99 CWN 789
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts03 Oct 1994Dismissed
Sankar Gopal and Others Vs State of West Bengal and Others
Calcutta High Court · 99 CWN 1128
Chit Funds Act, 1982 — Section 12, 14, 19, 22Criminal Procedure Code, 1973 (CrPC) — Section 156, 157(1), 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts30 Sept 1994
Batuk Nath Bhattacharjee Vs Commissioner of Gift Tax and Others
Calcutta High Court · (1996) 131 CTR 187 : (1996) 217 ITR 434
Constitution of India, 1950 — Article 226Gift Tax Act, 1958 — Section 15(2), 24, 24(2)Gift Tax Rules, 1958 — Rule 10, 10(2)
High Courts30 Sept 1994
Dwarkanath Chatterjee and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1995) 127 CTR 116 : (1995) 213 ITR 470 : (1995) 82 TAXMAN 599
Income Tax Act, 1961 — Section 269UC, 269UL
High Courts30 Sept 1994Allowed
Andrew Yule and Company Limited and its Group (Calcutta Region) Clerical Staff Union Vs Andrew Yule and Company Ltd. and Others
Calcutta High Court · (1995) 71 FLR 518 : (1996) 1 LLJ 524
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 19(7)
High Courts30 Sept 1994Allowed
The United India Insurance Co. Ltd. Vs Partha Sarathi Banerjee and Others
Calcutta High Court · (1996) 1 CALLT 200
Constitution of India, 1950 — Article 226, 311(2)
High Courts27 Sept 1994
M/s. Indian Oil Corporation Limited Vs Mantu Ranjan Kuila
Calcutta High Court · 99 CWN 983
Constitution of India, 1950 — Article 14, 21, 226
High Courts27 Sept 1994
Union of India and others Vs M/s. Binani Consultants (P) Ltd. and another
Calcutta High Court · AIR 1995 Cal 234 : (1995) 1 CALLT 66 : (1995) 1 CHN 8 : 99 CWN 119
Constitution of India, 1950 — Article 13(2), 14, 19(1), 202, 226Telegraph Act, 1885 — Section 4, 4(1), 4(2), 7B
High Courts27 Sept 1994
Narayan Kumar Mitra and others Vs State of West Bengal and others
Calcutta High Court · AIR 1995 Cal 119 : (1995) 1 CALLT 166
Constitution of India, 1950 — Article 19(1), 226Motor Vehicles (Amendment) Act, 1972 — Section 47Motor Vehicles Act, 1988 — Section 80, 87
High Courts27 Sept 1994Dismissed
Suresh Chandra Sarkar Vs State of West Bengal
Calcutta High Court · (1995) 1 ILR (Cal) 439
Constitution of India, 1950 — Article 226
High Courts27 Sept 1994Allowed
Sri Panchanan Manna Vs Indian Oil Corporation Ltd. and Others
Calcutta High Court · (1996) 2 LLJ 410