High Courts19 Apr 1996Allowed
Shri Guru Prosad Lal and Sri Arun Kumar Jha Vs Coal India Limited and Others
Calcutta High Court · (1996) 2 CALLT 70
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 15 of 22
High Courts19 Apr 1996
Terai Overseas Limited Vs Assistant Collector of Customs
Calcutta High Court · 100 CWN 702 : (1996) 88 ELT 324
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 106A
High Courts18 Apr 1996
Milan Sen Vs Guardian Plasticote Ltd.
Calcutta High Court · (1998) 91 CompCas 105
Companies Act, 1956 — Section 81
High Courts17 Apr 1996Allowed
Dipak Saha and Others Vs Jatindra Mohan Roy and Another
Calcutta High Court · (1997) 1 CALLT 277 : (1997) 1 CALLT 27
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6
High Courts16 Apr 1996Allowed
Shri Sudarsan Sanki Vs The State of West Bengal
Calcutta High Court · (1996) 2 CALLT 5
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313West Bengal Lubricating Oil Licensing Order, 1967 — Section 8
High Courts16 Apr 1996Allowed
Sudarsan Sanki Vs State of West Bengal
Calcutta High Court · (1996) CriLJ 2785
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313West Bengal Lubricating Oil Licensing Order, 1967 — Section 8
High Courts12 Apr 1996Dismissed
Maloy Biswas Vs Shefali Biswas
Calcutta High Court · (1996) 2 ILR (Cal) 242
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Apr 1996
Sri Hanuman Steel Rolling Mill and another Vs C.E.S.C. Ltd.
Calcutta High Court · AIR 1996 Cal 449 : 101 CWN 130
Constitution of India, 1950 — Article 12, 14, 311(2)Contract Act, 1872 — Section 148, 154, 193, 9Electricity (Supply) Act, 1948 — Section 22A, 49(1), 79(1)
High Courts12 Apr 1996Allowed
Phulchand Viswakarma Vs Union of India (UOI) and Others
Calcutta High Court · (1997) 1 CALLT 57
Constitution of India, 1950 — Article 14, 16, 215, 226Contempt of Courts Act, 1971 — Section 12
High Courts12 Apr 1996Allowed
Md. Nural Islam Vs The Ad-hoc Committee, Primary School Council and Others
Calcutta High Court · (1996) 2 CALLT 136 : 100 CWN 736 : 100 CWN 726
Constitution of India, 1950 — Article 226
High Courts11 Apr 1996
The Workmen of Food Corporation of India and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1997) 2 LLJ 462
Industrial Disputes Act, 1947 — Section 11A
High Courts11 Apr 1996
Hindusthan Lever Limited Vs Godrej Soaps Limited and others
Calcutta High Court · AIR 1996 Cal 367 : (1997) 1 CALLT 123 : 100 CWN 562
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Patents Act, 1970 — Section 107, 13(4), 27, 3, 43Patents and Designs Act, 1911 — Section 12(1)
High Courts08 Apr 1996Dismissed
Sm. Debirani Bhattacharjee and Another Vs District Inspector of Schools (S.E.) and Others
Calcutta High Court · (1997) 2 LLJ 477
Constitution of India, 1950 — Article 14, 141, 16
High Courts08 Apr 1996Allowed
Barindra Nath Jha Vs Coal India Ltd. and Others
Calcutta High Court · (1996) 2 CALLT 411
Common Coal Cadre Rules, 1974 — Rule 4.7Constitution of India, 1950 — Article 226
High Courts04 Apr 1996
Dr. Amal Kumar Samanta and Others Vs State of West Bengal and Others
Calcutta High Court · (1996) 2 CALLT 494
Burdwan University Act, 1981 — Section 2(21), 2(22)Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Apr 1996
CESC Ltd. and another Vs The State of West Bengal and others
Calcutta High Court · AIR 1996 Cal 384
Constitution of India, 1950 — Article 136, 226, 227, 25, 26West Bengal Taxation Tribunal Act, 1987 — Section 14, 5, 6
High Courts04 Apr 1996
Shalimar Paints Ltd. Vs Metal Box India Ltd.
Calcutta High Court · AIR 1996 Cal 363
Companies Act, 1956 — Section 442
High Courts02 Apr 1996
Smt. Sankari Maity and Others Vs Birendra Nath Maity
Calcutta High Court · (1998) 1 CALLT 174
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 4(2), 4(3), 5(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(1), Order 20 Rule 18(2), Order 26 Rule 14, Order 43 Rule 1, 2(2)Consolidation Act, 1948 — Section 4
High Courts02 Apr 1996Dismissed
International Blending and Warehousing Corporation and Another Vs Poddar Services Ltd.
Calcutta High Court · (1996) 2 CALLT 344
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9West Bengal Premises Tenancy Act, 1956 — Section 13, 17(2), 2(A)
High Courts01 Apr 1996Dismissed
Khalid Riaz Vs I.G.P. and Others
Calcutta High Court · (1996) 2 CALLT 445
Constitution of India, 1950 — Article 14, 19, 226Penal Code, 1860 (IPC) — Section 109, 365, 366