High Courts10 Jul 1996Allowed
State of West Bengal Vs Kalipada Paul
Calcutta High Court · (1996) 2 ILR (Cal) 153
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 10 of 22
High Courts10 Jul 1996
Feroze Ahmed Vs State of West Bengal
Calcutta High Court · (1997) 2 ILR (Cal) 207
Calcutta Municipal Corporation Act, 1980 — Section 400(1), 400(8)
High Courts10 Jul 1996
Krishna Chowdhury and others Vs State of West Bengal and others
Calcutta High Court · AIR 1997 Cal 38 : 101 CWN 197 : (1997) 1 ILR (Cal) 419
Calcutta Metropolitan Development Authority Act, 1972 — Section 97Constitution of India, 1950 — Article 141, 226
High Courts10 Jul 1996Allowed
State of West Benga Vs Kalipada Paul
Calcutta High Court · (1997) 1 ILR (Cal) 153
High Courts09 Jul 1996Dismissed
Prafulla Bala Biswas Vs Smt. Ila Das and Another
Calcutta High Court · (1996) 2 CALLT 315 : (1997) 1 DMC 448
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Special Marriage Act, 1954 — Section 13(2), 24, 24(1), 4Specific Relief Act, 1963 — Section 34
High Courts09 Jul 1996Dismissed
Smt. Prafulla Bala Biswas Vs Smt. Ila Das and Another
Calcutta High Court · (1996) 2 CALLT 315
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Special Marriage Act, 1954 — Section 13(2), 24, 24(1), 25, 4Specific Relief Act, 1963 — Section 34
High Courts09 Jul 1996
Tapan Kumar Chakraborty Vs Smt. Jyotsna Chakraborty
Calcutta High Court · AIR 1997 Cal 134
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 10(1), 13, 13Penal Code, 1860 (IPC) — Section 307
High Courts08 Jul 1996
Sri K.C. Roy Vs Bank of Baroda
Calcutta High Court · (1997) 2 ILR (Cal) 178
Bank of Baroda Officers Employees (Conduct) Regulations, 1976 — Regulation 24, 4, 5, 7Constitution of India, 1950 — Article 14, 21, 226
High Courts07 Jul 1996Allowed
Tapan Kumar Chakraborty Vs Jyotsna Chakraborty
Calcutta High Court · (1996) 07 CAL CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 10(1), 10(1)(b), 13(1), 13(1)(ia)Penal Code, 1860 (IPC) — Section 307
High Courts04 Jul 1996Dismissed
Ranjit Kumar De Chowdhury Vs State of West Bengal and Others
Calcutta High Court · (1998) 1 DMC 450 : (1998) 1 RCR(Criminal) 40
Penal Code, 1860 (IPC) — Section 494
High Courts03 Jul 1996
United Bank of India Vs Official Liquidator
Calcutta High Court · (1999) 97 CompCas 861
High Courts03 Jul 1996
Kolay Iron and Steel Co. Ltd. (In Liquidator) and another Vs Official Liquidator, High Court, Calcutta and others
Calcutta High Court · AIR 1997 Cal 244
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts03 Jul 1996
Anil Kumar Banerjee Vs Smt. Sefali Banerjee
Calcutta High Court · AIR 1997 Cal 6 : (1998) 1 DMC 37
Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 10, 10(1), 13, 13(1), 23
High Courts03 Jul 1996Dismissed
Amit Kumar Banerjee Vs Sefali Banerjee
Calcutta High Court · (1996) 07 CAL CK 0007
Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 10, 10(1)(a), 11, 13, 13(1)(i)
High Courts02 Jul 1996Dismissed
Anisha Dutta Vs The State of West Bengal and Others
Calcutta High Court · (1996) 2 CALLT 346
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 173(5), 190, 190(1)Penal Code, 1860 (IPC) — Section 120B, 304, 324, 326, 420
High Courts02 Jul 1996Dismissed
Bombay Art Jewellers Vs Collector of Cus. (Preventive)
Calcutta High Court · (1998) 98 ELT 61
High Courts02 Jul 1996Dismissed
Pradip Kumar Dey Vs Nirmal Kumar Santra
Calcutta High Court · (1997) 2 CALLT 317
Civil Procedure Code, 1908 (CPC) — Section 15West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts02 Jul 1996Allowed
Continental Profiles Limited Vs State of West Bengal and Others
Calcutta High Court · (1996) 73 FLR 1727 : (1997) 1 LLJ 25
Factories Act, 1948 — Section 2
High Courts02 Jul 1996
Baid Organisation (P) Ltd. Vs Union of India (UOI)
Calcutta High Court · (1997) 94 ELT 64
Customs House Agents Licensing Regulations, 1984 — Regulation 8
High Courts01 Jul 1996Dismissed
Pranbandhu Nag Vs P.K. Prodhan
Calcutta High Court · (1998) 1 ILR (Cal) 452
Contempt of Courts Act, 1971 — Section 2