High Courts06 May 1996
Dr. Subodh Ranjan Saha Vs State of West Bengal and others
Calcutta High Court · AIR 1997 Cal 55
Bengal Medical Act, 1914 — Section 17, 21, 25, 26(1)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 14 of 22
High Courts06 May 1996Allowed
M. P. Singh Vs Union of India and Others
Calcutta High Court · 100 CWN 1166
High Courts06 May 1996Allowed
Tarun Kanti China Vs The State
Calcutta High Court · (1998) 1 ILR (Cal) 541
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 162, 162(1)Evidence Act, 1872 — Section 113A, 32, 32(1)Penal Code, 1860 (IPC) — Section 306, 34, 398A, 498A
High Courts06 May 1996Allowed
Sri Satyapada Halder Vs State of West Bengal and Others
Calcutta High Court · (1997) 1 CALLT 1
Constitution of India, 1950 — Article 14, 16, 226, 227, 235
High Courts06 May 1996Dismissed
Abdur Rahim Mir Vs The State of West Bengal and Others
Calcutta High Court · (1996) 05 CAL CK 0001
High Courts02 May 1996Allowed
Nandita Roy (Nee Ghosh) Vs Asish Kumar Roy
Calcutta High Court · (1996) 2 DMC 688
Hindu Marriage Act, 1955 — Section 13(1), 2, 2(3), 7Special Marriage Act, 1954 — Section 13, 15
High Courts02 May 1996Dismissed
Dilip Kumar Sett Vs Ratna Sett
Calcutta High Court · (1996) 1 ILR (Cal) 549
Hindu Marriage Act, 1955 — Section 13, 13(1), 24
High Courts02 May 1996
Gramophone Company of India Limited Vs Shanti Films Corporation and others
Calcutta High Court · AIR 1997 Cal 63
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4Contract Act, 1872 — Section 53Copyright Act, 1957 — Section 14, 18, 19, 2, 30
High Courts02 May 1996
Sm. Nandita Roy (Nee Ghosh) Vs Sri Asish Kumar Roy
Calcutta High Court · (1996) 2 CALLT 237
Hindu Marriage Act, 1955 — Section 13, 15, 2, 2(3), 7Special Marriage Act, 1954 — Section 13, 15
High Courts02 May 1996Dismissed
Saroj Kumar Gupta Vs Khaitan Consultants Ltd. and Another
Calcutta High Court · 100 CWN 881
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts30 Apr 1996
India Machinery Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1997) 1 ILR (Cal) 303
Constitution of India, 1950 — Article 226Industrial Reconstruction Bank of India Act, 1984 — Section 40Industries (Development and Regulation) Act, 1951 — Section 18A, 18A(2)
High Courts26 Apr 1996Dismissed
Paritosh Das Vs Smt. Kalyani Das
Calcutta High Court · (1996) 1 ILR (Cal) 448
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts26 Apr 1996
Dilip Bhattacharya Vs State of West Bengal
Calcutta High Court · (1997) 2 ILR (Cal) 224
West Bengal Panchayat (Amendment) Act, 1995 — Section 5West Bengal Panchayat (Gram Panchayat Administration) Rules, 1981 — Rule 13West Bengal Panchayat Act, 1971 — Section 12
High Courts25 Apr 1996Dismissed
Coal India Ltd. Vs Coal Linkers Ltd.
Calcutta High Court · (1998) 2 ILR (Cal) 250
Arbitration Act, 1940 — Section 30, 33Evidence Act, 1872 — Section 65
High Courts24 Apr 1996Dismissed
Smt. Santi Rani Dalal Vs Thika Tenancy Controller and Others
Calcutta High Court · (1996) 2 CALLT 247
Constitution of India, 1950 — Article 226
High Courts23 Apr 1996
Taiping International Vs Collector of Customs
Calcutta High Court · (1997) 68 ECR 414 : (1997) 89 ELT 457
Customs Act, 1962 — Section 111, 112, 24
High Courts23 Apr 1996Dismissed
Ganesh Chandra Saha Vs Union of India (UOI) and Others
Calcutta High Court · (1996) 2 CALLT 325 : 100 CWN 1138 : (1997) 75 FLR 862 : (1996) 1 ILR (Cal) 423 : (1997) 3 LLJ 843
Industrial Disputes Act, 1947 — Section 10, 2A, 33(2)
High Courts22 Apr 1996
Mrs. Raushan Ara alias Suraiya Vs The State of West Bengal and Others
Calcutta High Court · (1997) 1 CALLT 89
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 7, 9
High Courts22 Apr 1996
Sri Sri Kantha Dhari Math Trust and Others Vs Sona Biswas and Others
Calcutta High Court · (1996) 2 CALLT 458
Civil Procedure Code, 1908 (CPC) — Section 115, 92West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts22 Apr 1996
Shyam Sundar Mal Vs The State of West Bengal
Calcutta High Court · 100 CWN 633
Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6A, 6A(1A), 6B(11), 7(1)(a)(ii)