High Courts06 Jun 1996
Seth Enterprise Pvt. Ltd. Vs Commissioner of Customs
Calcutta High Court · (1997) 58 ECC 10 : (1996) 88 ELT 652
Customs Act, 1962 — Section 124
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 13 of 22
High Courts06 Jun 1996Allowed
C.M.D.A. and Another Vs Sudhir Brahma and Others
Calcutta High Court · 100 CWN 753
Calcutta Metropolitan Development Authority Act, 1972 — Section 22West Bengal Services (Provision for Promotion Prospects of Class IV Employees) Rules, 1974 — Rule 2
High Courts05 Jun 1996Allowed
Diamond Harbour Municipality and Others Vs State of West Bengal and Others
Calcutta High Court · 100 CWN 861
Bengal Municipal Act, 1932 — Section 66, 75, 76Constitution of India, 1950 — Article 12, 14, 16
High Courts05 Jun 1996Dismissed
Kanak Kumar Bar and Another Vs State of West Bengal and Others
Calcutta High Court · (1996) 2 CALLT 418 : 100 CWN 744
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151Constitution of India, 1950 — Article 226
High Courts05 Jun 1996Dismissed
The Chairman, Khardah Municipality and Another Vs Annapurna Bakery and Another
Calcutta High Court · (1997) 1 CALLT 32
Calcutta Municipal Corporation Act, 1980 — Section 202, 203Constitution of India, 1950 — Article 226West Bengal Municipal Act, 1993 — Section 118, 119, 120, 123, 19
High Courts05 Jun 1996
State of West Bengal and Others Vs M/s. Deekay Cocoanut Oil Industries and Another
Calcutta High Court · 100 CWN 988
Constitution of India, 1950 — Article 14, 265, 301, 304, 304(b)
High Courts04 Jun 1996
Shanti Debi Nai Vs Harikrishna Nathani
Calcutta High Court · (1996) 2 CALLT 161
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, Order 21 Rule 19, Order 21 Rule 35, Order 21 Rule 87, Order 21 Rule 97
High Courts04 Jun 1996
Ekam Chemical Vs Collector of Customs
Calcutta High Court · (1998) 98 ELT 46
Customs Act, 1962 — Section 124
High Courts04 Jun 1996Allowed
Jaganath Karmakar Vs Matrika Mohan Sarkar
Calcutta High Court · (1996) 2 CALLT 332
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6), 17, 17(2), 17(2A)
High Courts04 Jun 1996Dismissed
Subhasis Rana Vs The Chairman, Baidyabati Municipality and Others
Calcutta High Court · 100 CWN 1180
High Courts28 May 1996Allowed
State of West Bengal and Others Vs Bibhuti Bhusan De and Others
Calcutta High Court · (1997) 1 CALLT 309 : 100 CWN 1111
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Constitution of India, 1950 — Article 14, 226
High Courts24 May 1996Dismissed
Sarama Das and Others Vs The Superintendent Sub-Divisional Hospital and Others
Calcutta High Court · 100 CWN 1026
Constitution of India, 1950 — Article 162, 309Industrial Disputes Act, 1947 — Section 25F
High Courts10 May 1996
Kalidas Gangopadhyay and Others, Ajai Kr. Rai and Another and Sri Surendra Rai Vs State of West Bengal and Others
Calcutta High Court · (1997) 1 CALLT 373
Constitution of India, 1950 — Article 14, 16, 226, 41
High Courts10 May 1996Allowed
Manju Roy Sarkar Vs Narendranath Roy Sarkar
Calcutta High Court · (1996) 2 DMC 659 : (1996) 3 RCR(Criminal) 594
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 May 1996Dismissed
State of West Bengal and Others Vs B.K. Goswami and Bijoy Krishna Goswami and Others
Calcutta High Court · (1996) 2 CALLT 132
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 120B, 465, 475, 511
High Courts10 May 1996Allowed
West Bengal Financial Corporation Vs Metcoke (India) Private Ltd.
Calcutta High Court · (1996) 2 ILR (Cal) 13
State Financial Corporations Act, 1951 — Section 29, 30
High Courts10 May 1996Allowed
West Bengal Financial Corporation and Others Vs Metcocke (India) Private Ltd. and Another
Calcutta High Court · (1997) 1 CALLT 499 : (1997) 1 ILR (Cal) 13
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 226
High Courts09 May 1996
Ashoka Machine Tools Corporation and Another Vs Union of India and Others
Calcutta High Court · (1998) 3 CALLT 197
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Foreign Exchange Regulation Act, 1973 — Section 13(2), 17, 18, 19(1), 19(4)
High Courts09 May 1996
Goutam Shantilal Shah Vs State of West Bengal
Calcutta High Court · (1996) 2 CALLT 437 : (1997) 1 ILR (Cal) 1 : (1996) 2 ILR (Cal) 1
Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 265, 26A, 270, 271, 272
High Courts06 May 1996Dismissed
Dwijabar alias Dwijapada Halder (deceased) represented by legal heir son Vs The State
Calcutta High Court · (1997) 1 CALLT 114
Criminal Procedure Code, 1973 (CrPC) — Section 222(2), 237, 394(2), 423Penal Code, 1860 (IPC) — Section 24, 307, 326, 34