High Courts10 Sept 1994
Dr. Subhash Chandra Pratihar Vs Mrs. Leena Chakraborty and Others
Calcutta High Court · (1995) CriLJ 707
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,321 of 3,204
High Courts08 Sept 1994Allowed
Prabir Kumar Chatterjee Vs The State of West Bengal and Others
Calcutta High Court · (1995) 2 CALLT 332
Bengal Excise Act, 1909 — Section 1(C), 42, 86Constitution of India, 1950 — Article 226
High Courts08 Sept 1994
Pankaj Guljarilal Gupta Vs Collector of Customs
Calcutta High Court · (1995) 56 ECR 654 : (1995) 75 ELT 47
High Courts07 Sept 1994
Subrtapatra and Others Vs Director of Panchayat and Others
Calcutta High Court · (1995) CriLJ 115
Constitution of India, 1950 — Article 21Criminal Procedure (West Bengal Amendment) Act, 1988 — Section 167(5)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 167(6), 173, 173(2)
High Courts07 Sept 1994
Al-Amin Seatrans Ltd. Vs Owners and Party interested in Vessel M.V. ''Loyal Bird''
Calcutta High Court · AIR 1995 Cal 169 : (1995) 1 CALLT 98
Admiralty Jurisdiction (India) Act, 1860 — Section 2Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Companies Act, 1913 — Section 14, 26, 28, 78
High Courts07 Sept 1994Allowed
Menoka Halder and Others Vs The State and Others
Calcutta High Court · 99 CWN 427
West Bengal Panchayat Act, 1973 — Section 12, 16
High Courts07 Sept 1994Allowed
Hindalco Industries Ltd. Vs Collector of Customs
Calcutta High Court · (1994) 74 ELT 233
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 112, 28
High Courts02 Sept 1994
West Bengal National Volunteer Force Members Association Vs State of West Bengal and Others
Calcutta High Court · (1994) 2 CALLT 374
Constitution of India, 1950 — Article 226
High Courts02 Sept 1994
Paresh Biswas and Another Vs The State of West Bengal and Others
Calcutta High Court · (1994) 2 CALLT 345
Constitution of India, 1950 — Article 14, 226
High Courts02 Sept 1994Allowed
Sudeshna Kar Vs Dr. Abhijit Kar
Calcutta High Court · (1994) 2 CALLT 472 : (1995) 1 DMC 401
Hindu Marriage (Amendment) Act, 1956 — Section 10Hindu Minority and Guardianship Act, 1956 — Section 13
High Courts01 Sept 1994
Uday Mohanto Vs State of West Bengal
Calcutta High Court · (1995) 2 ILR (Cal) 204
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 304, 326
High Courts01 Sept 1994Dismissed
Collr. of C. Ex. Vs ESBI Transmission Private Limited
Calcutta High Court · (1997) 91 ELT 292
Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 28
High Courts31 Aug 1994Dismissed
Bijoy Kumar Das Vs Registrar, Original Side and Others
Calcutta High Court · (1996) 1 CALLT 365
Constitution of India, 1950 — Article 14, 16, 226Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts30 Aug 1994Dismissed
Pawan Kumar Didwani Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 48 ECC 177 : (1995) 57 ECR 268
Constitution of India, 1950 — Article 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 167Customs Act, 1962 — Section 104
High Courts26 Aug 1994Dismissed
Lt. Col. Dr. S.K. Mitra (Retd.) Vs Smt. Ramola Bose
Calcutta High Court · (1995) 1 CALLT 84 : 99 CWN 372
Transfer of Property Act, 1882 — Section 107West Bengal Premises Tenancy Act, 1956 — Section 13, 17(2), 17(2A)
High Courts26 Aug 1994Allowed
In Re: Sankar Gope
Calcutta High Court · (1994) 2 CALLT 254 : (1995) CriLJ 1358
Companies Act, 1956 — Section 235, 237, 239, 240, 241Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 157, 161, 41(1)
High Courts26 Aug 1994
V.R. Murthy Vs State
Calcutta High Court · (1995) CriLJ 1819
Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(4), 361, 374Penal Code, 1860 (IPC) — Section 320, 323, 324, 332, 333Probation of Offenders Act, 1958 — Section 12, 3, 4, 4(1)(2)
High Courts26 Aug 1994
V.R. Murthy Vs The State
Calcutta High Court · (1995) 1 CALLT 33
Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(4), 361Penal Code, 1860 (IPC) — Section 332, 333Probation of Offenders Act, 1958 — Section 12, 4(1)(2)
High Courts26 Aug 1994Allowed
Md. Rashedur Rahaman Vs The Collector of Customs
Calcutta High Court · (1994) 2 CALLT 468 : (1995) 59 ECR 46 : (1995) 75 ELT 774 : (1995) 1 RCR(Criminal) 531
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 4(2), 439Customs Act, 1962 — Section 104
High Courts26 Aug 1994Dismissed
Joytilal Chakraborty Vs Dipak Dutta and Others
Calcutta High Court · (1995) CriLJ 930
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 306, 489A