CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 1996

425 judgments · page 1 of 22

High Courts20 Dec 1996Dismissed

Collector of Customs Vs Pankaj V. Sheth

Calcutta High Court · (1997) 69 ECR 519 : (1997) 90 ELT 31

Customs Act, 1962 — Section 11, 111, 113, 114, 12Foreign Exchange Regulation Act, 1973 — Section 18, 18(1), 67Foreign Trade (Development and Regulation) Act, 1992 — Section 11, 3, 4, 5
Read judgment
High Courts20 Dec 1996Dismissed

Puspa Mondal Vs Nirmala Mondal

Calcutta High Court · (1997) 1 DMC 222

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 9 Rule 13Succession Act, 1925 — Section 306
Read judgment
High Courts16 Dec 1996

Smt. Jyotsna Mal Vs The State of West Bengal

Calcutta High Court · (1997) 1 CALLT 346 : (1997) CriLJ 3156

Constitution of India, 1950 — Article 20(3), 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 313Penal Code, 1860 (IPC) — Section 201, 302, 34
Read judgment
High Courts09 Dec 1996

Ananda Damani Vs Union of India (UOI)

Calcutta High Court · (1998) 2 CALLT 52

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7, 7(1)Constitution of India, 1950 — Article 22
Read judgment