COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,323 of 3,204

High Courts09 Aug 1994Allowed

Boeing Company Vs R.M. Investment and Trading Co. Pvt. Ltd.

Calcutta High Court · (1994) 2 CALLT 300 : 99 CWN 1

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, 151Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3Limitation Act, 1963 — Section 12

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High Courts08 Aug 1994

Suprakash Sen Vs State

Calcutta High Court · (1995) 1 ILR (Cal) 181

Criminal Procedure Code, 1973 (CrPC) — Section 165, 402, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468

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High Courts08 Aug 1994Allowed

Ashok Bairagya Vs State of West Bengal

Calcutta High Court · (1995) CriLJ 2467

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302

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High Courts08 Aug 1994

Kalyani Spinning Mills Ltd. and others Vs Smt. Sudha Sashikant Shroff and another

Calcutta High Court · AIR 1995 Cal 48

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 19(1), 226, 298Contract Act, 1872 — Section 32, 51, 52, 53, 54

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High Courts05 Aug 1994

Bipadtaran Patra Vs State of West Bengal

Calcutta High Court · (1994) 2 CALLT 363 : (1995) 2 ILR (Cal) 321

Constitution of India, 1950 — Article 14, 226

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High Courts05 Aug 1994Dismissed

Dilip Kumar Das Vs Tanusree Das and Another

Calcutta High Court · 99 CWN 360

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts05 Aug 1994Dismissed

Mausumi Nandi Vs University of Calcutta and Others

Calcutta High Court · (1995) 1 CALLT 198

Constitution of India, 1950 — Article 14, 19(1), 21, 226

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High Courts05 Aug 1994Dismissed

Abdul Kader Hamdan Vs Union of India (UOI) and Others

Calcutta High Court · (1994) 2 CALLT 392

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5), 226Customs Act, 1962 — Section 104, 108

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High Courts05 Aug 1994

Bipad Ttaran Patra Vs State of West Bengal

Calcutta High Court · (1994) 2 CALLT 363 : (1995) 2 ILR (Cal) 321

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High Courts04 Aug 1994

Ainal Haque and Others Vs State of West Bengal and Others

Calcutta High Court · 99 CWN 193

Constitution of India, 1950 — Article 14, 16

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High Courts04 Aug 1994Dismissed

Gopal Chandra Pal and Others, etc Vs State of West Bengal and Others

Calcutta High Court · (1995) 2 LLJ 249

Constitution of India, 1950 — Article 14, 16

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High Courts04 Aug 1994

Rabindra Nath Das Vs Niloy Kumar Moitra

Calcutta High Court · (1994) 2 CALLT 370

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 25Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)

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High Courts04 Aug 1994