High Courts28 Jun 1996Dismissed
Krishna Pada Samanta Vs Jugal Kishore Mondal
Calcutta High Court · (1998) 1 ILR (Cal) 518
Evidence Act, 1872 — Section 116Stamp Act, 1899 — Article 31West Bengal Estates Acquisition Act, 1953 — Section 6(2)
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 11 of 22
High Courts28 Jun 1996Allowed
Sri Dilip Kumar Dey Vs Vishwamitra Ramkumar
Calcutta High Court · (1997) 1 CALLT 10 : (1997) 1 ILR (Cal) 203 : (1996) 2 ILR (Cal) 203
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 144, 151
High Courts28 Jun 1996Dismissed
Nilopam Das Vs Central Bureau of Investigation and Another
Calcutta High Court · (1996) 2 CALLT 245
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Foreign Exchange Regulation Act, 1973 — Section 3, 50, 56Prevention of Corruption Act, 1947 — Section 5(1)
High Courts27 Jun 1996
Nemai Samanta Vs Mahadev Das
Calcutta High Court · (1997) 2 ILR (Cal) 382
Civil Procedure Code, 1908 (CPC) — Section 11, 115
High Courts26 Jun 1996
Punam Chand Ranga and Others Vs The C.E.S.C. Limited
Calcutta High Court · 100 CWN 90
Civil Procedure Code, 1908 (CPC) — Section 151Electricity Act, 1910 — Section 12, 12(2), 2(c), 2(h), 20West Bengal Premises Tenancy Act, 1956 — Section 36
High Courts26 Jun 1996Allowed
Hooghly District Central Co-operative Bank Ltd. Vs Anoj Kumar Roy
Calcutta High Court · (1997) CriLJ 864
Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 19(1), 19(1A)
High Courts25 Jun 1996
Garg Sales Co. (Pvt.) Ltd. Vs Commissioner of Customs
Calcutta High Court · (1996) 87 ELT 341
Constitution of India, 1950 — Article 32Customs Act, 1962 — Section 111, 112
High Courts24 Jun 1996Allowed
Shri G. Mohandas Vs Union of India (UOI) and Others
Calcutta High Court · (1997) 1 CALLT 146
Andaman and Nicobar Islands Regulations, 1876 — Regulation 13Constitution of India, 1950 — Article 226
High Courts21 Jun 1996Dismissed
Smt. Sova Mukherjee Vs Rajiv Mehra
Calcutta High Court · (1998) 2 ALD(Cri) 171 : (1996) 2 CALLT 339 : (1997) 1 CivCC 276 : (1998) 2 RCR(Criminal) 474
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts21 Jun 1996
Commissioner of Income Tax Vs Graphite India Ltd.
Calcutta High Court · (1997) 137 CTR 123 : (1996) 221 ITR 420
Income Tax Act, 1961 — Section 35B, 35B(1), 37
High Courts21 Jun 1996
Union of India (UOI) Vs Sigma Electronics
Calcutta High Court · (1996) 87 ELT 26
Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 110, 111, 113, 18
High Courts21 Jun 1996Dismissed
Babloo Das alias Pranab Kumar Das Vs The State
Calcutta High Court · (1997) CriLJ 1025
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 307
High Courts20 Jun 1996
Ranjit Kumar Banerjee Vs Appropriate Authority of Income Tax Department and Others
Calcutta High Court · (1997) 223 ITR 664
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD, 269UD(2)
High Courts20 Jun 1996
Smt. Sari Mahanti Vs Ghauiram Mahata
Calcutta High Court · AIR 1997 Cal 151 : (1996) 2 CALLT 405
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 50, 50(e)West Bengal Land Reforms Rules, 1965 — Rule 21, 21(2)
High Courts20 Jun 1996Allowed
Santi Mahanti Vs Ghaniram Mahata
Calcutta High Court · (1997) 2 ILR (Cal) 1
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 50West Bengal Land Reforms Rules, 1965 — Rule 21
High Courts20 Jun 1996
RANJIT KUMAR BANERJEE Vs APPROPRIATE AUTHORITY and Others
Calcutta High Court · (1997) 139 CTR 157 : (1997) 94 TAXMAN 517
Income Tax Act, 1961 — Section 269UA(b)(2)(iii)
High Courts19 Jun 1996Dismissed
Oriental Insurance Co. Ltd. Vs Sabita Roy
Calcutta High Court · (1996) 06 CAL CK 0049
Limitation Act, 1963 — Section 5
High Courts19 Jun 1996Dismissed
The Oriental Insurance Co. Ltd. Vs Sabita Roy
Calcutta High Court · (1997) 1 CALLT 24
Limitation Act, 1963 — Section 5
High Courts19 Jun 1996
Apeejay Private Limited Vs Raghavachari Narasinhan and Others
Calcutta High Court · (1997) 1 CALLT 255 : (1997) 1 RCR(Criminal) 472
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 34, 409Evidence Act, 1872 — Section 132, 40, 41, 42, 43
High Courts17 Jun 1996Dismissed
Coal India Ltd. Vs Lakshman Singh
Calcutta High Court · (1998) 1 ILR (Cal) 1
Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 2(6), 29.8, 40.4, 43, 5(27)Coal Mines (Nationalisation) Act, 1973 — Section 14Constitution of India, 1950 — Article 12, 21, 311