High Courts27 Sept 1994Dismissed
Collector of Nadia and Others Vs Subir Kumar Ghosh and Another
Calcutta High Court · 99 CWN 298
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,320 of 3,204
High Courts26 Sept 1994
Bimal Kumar Gayen and Another Vs The State and Others
Calcutta High Court · (1995) 1 CALLT 23 : (1994) 2 ILR (Cal) 449
Constitution of India, 1950 — Article 226
High Courts26 Sept 1994
Debabrato Chakraborty and Satadal Bakshi and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (1996) 2 CALLT 371
Constitution of India, 1950 — Article 14, 226
High Courts26 Sept 1994Allowed
Arunendra Nath Banerjee Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (1995) 1 CALLT 1
Calcutta Municipal Building Rules, 1988 — Rule 55Calcutta Municipal Corporation (Amendment) Ordinance, 1989 — Ordinance 9Calcutta Municipal Corporation Act, 1980 — Section 396, 398, 398A
High Courts26 Sept 1994
Gautam Kundu Vs State of West Bengal and Another
Calcutta High Court · (1995) CriLJ 3376 : 99 CWN 859
Criminal Procedure Code, 1973 (CrPC) — Section 12(1), 12(2), 12(3), 15, 15(1)Penal Code, 1860 (IPC) — Section 406, 498A
High Courts26 Sept 1994
Probodh Kumar Bhowmick Vs University of Calcutta and Others Dilara Begum Vs State of West Bengal
Calcutta High Court · (1994) 2 CompLJ 456
Bengal General Clauses Act, 1899 — Section 17Calcutta University Act, 1979 — Section 2(23), 22, 51, 52, 53Central Civil Services (Conduct) Rules, 1964 — Rule 3(1), 4, 4(1)
High Courts21 Sept 1994
Amal Kumar Ghatak Vs M/s. S.K. Enterprises Pvt. Ltd. and others
Calcutta High Court · AIR 1995 Cal 91 : (1994) 2 CALLT 455
Civil Procedure Code, 1908 (CPC) — Order 49 Rule 3, Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 11Income Tax Act, 1961 — Section 230ASpecific Relief Act, 1963 — Section 10
High Courts21 Sept 1994Dismissed
In Re: Rajendra Prasad Agarwal
Calcutta High Court · 99 CWN 307
Constitution of India, 1950 — Article 226
High Courts20 Sept 1994
State of West Bengal and others etc. Vs Shefali Roy and others etc.
Calcutta High Court · AIR 1995 Cal 86
Constitution of India, 1950 — Article 136West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 3(2)West Bengal Premises Tenancy Act, 1956 — Section 17(3)
High Courts20 Sept 1994Dismissed
Gautam Ranjan Basu and Others Vs Smt. Shanta Mukherjee and Another
Calcutta High Court · (1995) CriLJ 1131
Criminal Procedure Code, 1973 (CrPC) — Section 200, 247, 256, 256(1), 256(2)
High Courts19 Sept 1994
Coates of India Ltd. Vs Deputy Commissioner of Income Tax and Others (No. 2)
Calcutta High Court · (1995) 214 ITR 504
Income Tax Act, 1961 — Section 143, 143(1), 143(3), 154, 154(1A)
High Courts19 Sept 1994
Coates of India Ltd. Vs Deputy Commissioner of Income Tax and Others (No. 1)
Calcutta High Court · (1995) 129 CTR 473 : (1995) 128 CTR 30 : (1995) 214 ITR 498
Income Tax Act, 1961 — Section 142(1), 143, 143(1), 143(2), 143(3)
High Courts16 Sept 1994
Sri Dilip Kumar Dey, Adv. Vs Mrs. Vishwa Mitra Ram Kumar and others
Calcutta High Court · AIR 1995 Cal 31 : (1995) 1 CALLT 43
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(4), Order 1 Rule 8(5), Order 23 Rule 1(2), Order 23 Rule 1(5), Order 41 Rule 22(4)Specific Relief Act, 1963 — Section 6
High Courts16 Sept 1994
Oyatape Fibres Pvt. Ltd. Vs Collector of Customs
Calcutta High Court · (1994) 74 ELT 509
Customs Act, 1962 — Section 110, 110(1), 110(2), 123, 124General Clauses Act, 1897 — Section 27Gold (Control) Act, 1968 — Section 113, 79
High Courts16 Sept 1994
Oyatape Fibres Pvt. Ltd. and Another Vs Collector of Customs
Calcutta High Court · (1995) CriLJ 1
Customs Act, 1962 — Section 110, 110(1), 110(2), 123, 124General Clauses Act, 1897 — Section 27Gold (Control) Act, 1968 — Section 113, 79
High Courts16 Sept 1994Allowed
Swaraj Kumar Banerjee Vs State of West Bengal
Calcutta High Court · 99 CWN 333
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306
High Courts14 Sept 1994Allowed
Associated Design Planning Group Private Limited Vs Prodosh Kumar Mullick
Calcutta High Court · (1995) 1 CALLT 54
Companies Act, 1956 — Section 499
High Courts13 Sept 1994Allowed
Kartick Chandra Dutta Vs Nepal Chandra Mondal
Calcutta High Court · (1995) 1 ILR (Cal) 61
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 4(2), 4(3), 5
High Courts12 Sept 1994
In Re: Renu Singh
Calcutta High Court · (1995) 1 ALT(Cri) 13 : (1994) 2 CALLT 335 : 99 CWN 19
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 302, 306, 34
High Courts12 Sept 1994
Collector of Customs Vs Kussum Marodia
Calcutta High Court · (1995) 77 ELT 808
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 124, 17, 17(4)