High Courts17 Jun 1996
Ad-Hoc Committee, Uttar Jhapardah Saradamoni Balika Vidyalaya Vs Sanghamitra Ghosh (De) (Smt.)
Calcutta High Court · (1999) 2 ILR (Cal) 63
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 12 of 22
High Courts14 Jun 1996Allowed
Smt. Kusum Daga Vs Smt. Niva Rani Biswas and Another
Calcutta High Court · (1997) 1 CALLT 105
Civil Procedure Code, 1908 (CPC) — Section 115, 115AConstitution of India, 1950 — Article 227
High Courts14 Jun 1996Allowed
In Re: Smt. Manju Devi Mahensaria
Calcutta High Court · (1996) 06 CAL CK 0038
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(i)(ii)Constitution of India, 1950 — Article 22(5)
High Courts14 Jun 1996Allowed
Pradip Kumar Patra Vs State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 545
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(5), 173(7), 190(1), 193Penal Code, 1860 (IPC) — Section 113, 120B, 304, 468, 471
High Courts13 Jun 1996Allowed
The Regional Director, Employees'' State Insurance Corporation and Others Vs The Peerless General Finance and Investment Company Ltd. and Others
Calcutta High Court · (1996) 74 FLR 2253 : (1997) 1 LLJ 82
Employees State Insurance Act, 1948 — Section 1(5)
High Courts13 Jun 1996Allowed
Bijon Behari Bose and Others Vs Brij Mohan Arora and Another
Calcutta High Court · (1996) 2 CALLT 460
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 30, 31
High Courts13 Jun 1996
Hindusthan Forgings Vs Board of Trustees for the Port of Calcutta and others
Calcutta High Court · AIR 1997 Cal 93 : (1996) 2 CALLT 399 : 101 CWN 1
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 6 Rule 17Major Port Trusts Act, 1963 — Section 120, 122
High Courts13 Jun 1996Allowed
Doli Banerjee Vs Prabir Banerjee
Calcutta High Court · (1997) 2 DMC 352
Hindu Marriage Act, 1955 — Section 26
High Courts13 Jun 1996Allowed
Indian Airlines Limited and Others Vs Sankar Sengupta and Others
Calcutta High Court · (1996) 2 CALLT 129
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts12 Jun 1996Dismissed
Kanailal Mondal and Others Vs Bishu Chowdhury and Others
Calcutta High Court · (1996) 2 CALLT 450
Specific Relief Act, 1963 — Section 34
High Courts12 Jun 1996Allowed
Santosh Kumar Banerjee Vs Sm. Tanushree Mukherjee (Banerjee) and Another
Calcutta High Court · (1997) 1 DMC 333
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Jun 1996
Birbhum Zilla Parishad and Others Vs Nitya Hari Chatterjee and Others
Calcutta High Court · 100 CWN 752 : 100 CWN 748 : (1997) 75 FLR 482 : (1997) 3 LLJ 1293
Constitution of India, 1950 — Article 12, 14, 16
High Courts12 Jun 1996Allowed
Santosh Kumar Banerjee Vs Smt. Tanushree Mukherjee (Banerjee)
Calcutta High Court · (1997) 1 DMC 611 : (1997) 1 RCR(Criminal) 711
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Jun 1996Dismissed
Bimal Kumar Ghosh Vs District Inspector of Schools (P.E.) and Others
Calcutta High Court · (1996) 06 CAL CK 0002
Bengal (Rural) Primary Education Act, 1930 — Section 23(i)(g)
High Courts11 Jun 1996Dismissed
Sur D.K. Vs Tata Iron and Steel Co. Ltd. and Others
Calcutta High Court · 100 CWN 1003 : (1998) 3 LLJ 429
Constitution of India, 1950 — Article 311
High Courts10 Jun 1996
Union of India and Others Vs Sri. Deshraj
Calcutta High Court · (1996) 06 CAL CK 0051
High Courts10 Jun 1996Allowed
Arun Sankar Chatterjee Vs State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 368
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 173(5), 251Penal Code, 1860 (IPC) — Section 120B, 420
High Courts07 Jun 1996
Sancheti Food Products Ltd. Vs Registrar of Ships and Others
Calcutta High Court · 100 CWN 760
Constitution of India, 1950 — Article 86Customs Act, 1962 — Section 155Essential Commodities Act, 1955 — Section 15(1), 15(2)
High Courts07 Jun 1996Dismissed
West Bengal Housing Board Vs Bharwarlal Mundhra and Others
Calcutta High Court · (1996) 06 CAL CK 0013
West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 3(2)
High Courts06 Jun 1996Dismissed
S.M. Enterprises Pvt. Ltd. Vs Sanpaolo Hambro Nicco Finance Ltd.
Calcutta High Court · (1997) 2 CALLT 60 : (1999) 96 CompCas 691
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 433, 434, 439