High Courts07 Apr 1994Allowed
Ramkrishan Shaw Vs Smt. Lachmania Devi and Others
Calcutta High Court · (1994) 2 CALLT 67
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 5West Bengal Estates Acquisition Act, 1953 — Section 4
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,328 of 3,204
High Courts07 Apr 1994
Surendra Enterprises Pvt. Ltd. Vs Calcutta Municipal Corpn. and others
Calcutta High Court · AIR 1995 Cal 26 : 99 CWN 324 : 98 CWN 1116
Calcutta Municipal Corporation Act, 1980 — Section 185, 188, 189(5), 189(6)Constitution of India, 1950 — Article 226
High Courts07 Apr 1994
In Re : Pagali Debi
Calcutta High Court · 99 CWN 77
Constitution of India, 1950 — Article 15, 16
High Courts06 Apr 1994
Bridge and Building Construction Co. Pvt. Ltd. Vs Cemindia Co. Ltd. and others
Calcutta High Court · AIR 1994 Cal 219 : (1994) 2 CALLT 7 : (1995) 84 CompCas 514
Arbitration Act, 1940 — Section 20, 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 126
High Courts05 Apr 1994Dismissed
J. Sengupta alias Jahar Sengupta and Another Vs State of West Bengal and Another
Calcutta High Court · (1995) CriLJ 9 : 99 CWN 80
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 205, 251, 362, 401, 465Factories Act, 1948 — Section 108, 21, 61, 92
High Courts05 Apr 1994Dismissed
Sadhana Pal and Others Vs Jagadish Bhar and Another
Calcutta High Court · 98 CWN 981
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts05 Apr 1994Dismissed
Bhasin Associates Limited Vs The Punjab and Sind Bank and Others
Calcutta High Court · 98 CWN 788
High Courts04 Apr 1994
Ashok Kumar Laha and Another Vs Mahendra Prasad and Others
Calcutta High Court · (1995) CriLJ 1551
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 22(5), 226
High Courts31 Mar 1994Dismissed
Himangshu Sekhar Bera Vs State of West Bengal
Calcutta High Court · (1994) 1 ILR (Cal) 452
Constitution of India, 1950 — Article 21Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 21, 25(1), 28(VIIA)
High Courts31 Mar 1994
Nitai Chandra Jana Vs State of West Bengal
Calcutta High Court · (1994) 1 ILR (Cal) 473
High Courts30 Mar 1994
Midnapore Zilla Nimna Buniyadi Shikshak Shikshan Prapta Bekar Sikshak Samity and Others Vs State of West Bengal and Others
Calcutta High Court · 98 CWN 793
High Courts21 Mar 1994
Amitabha Ghosh
Calcutta High Court · 98 CWN 808 : (1994) 1 DMC 638
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 13(1), 13B
High Courts18 Mar 1994
Malaykumar Banerjee Vs Union of India and others
Calcutta High Court · AIR 1995 Cal 126
Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(2), 4(3), 5, 5(1)
High Courts18 Mar 1994
Arjun Kumar Biswas Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 2 CALLT 173
Constitution of India, 1950 — Article 311(2)
High Courts17 Mar 1994
Provat Kumar Chatterjee Vs Sm. Gita Chatterjee
Calcutta High Court · (1994) 2 CALLT 53
Hindu Marriage Act, 1955 — Section 12, 12(1)
High Courts17 Mar 1994Dismissed
Malay Kumar Banerjee Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 2 CALLT 100
Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(2), 5(1)
High Courts17 Mar 1994Dismissed
Provat Kumar Chatterjee Vs Smt. Gita Chatterjee
Calcutta High Court · 98 CWN 1133 : (1994) 2 DMC 248
Contract Act, 1872 — Section 17Hindu Marriage Act, 1955 — Section 12, 12(1)
High Courts17 Mar 1994
Nemat Nag Choudhury Vs State of West Bengal
Calcutta High Court · (1994) 1 ILR (Cal) 553
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 170, 420
High Courts16 Mar 1994
Calvin Klein Inc. Vs International Apparel Syndicate
Calcutta High Court · (1994) 03 CAL CK 0021
High Courts16 Mar 1994
Smt. Avarani Sinha Vs State of W.B. and others
Calcutta High Court · AIR 1994 Cal 222
Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 72, 87