High Courts01 Apr 1996
Om Birangana Religious Society Vs The State and Others
Calcutta High Court · (1996) 2 CALLT 474 : 100 CWN 617 : (1997) 1 ILR (Cal) 404
Constitution of India, 1950 — Article 19(1), 19(2), 25Police Act, 1861 — Section 34A, 7
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 16 of 22
High Courts29 Mar 1996Dismissed
Steel Authority of India Ltd. Vs Santosh Kumar Joardar and Others
Calcutta High Court · (1996) 2 CALLT 392
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151
High Courts29 Mar 1996Dismissed
Renukana Sengupta Vs Debjani Sengupta
Calcutta High Court · (1996) CriLJ 2839 : (1997) 2 DMC 551
Penal Code, 1860 (IPC) — Section 406
High Courts28 Mar 1996Allowed
Gopal Maity Vs The State
Calcutta High Court · (1996) 2 CALLT 250
Criminal Procedure Code, 1973 (CrPC) — Section 374, 386, 401, 408, 464(2)Penal Code, 1860 (IPC) — Section 148, 326
High Courts28 Mar 1996
D. Wren International Ltd. and another Vs Engineers India Ltd. and others
Calcutta High Court · AIR 1996 Cal 424
Arbitration Act, 1940 — Section 2Constitution of India, 1950 — Article 12, 14, 226, 226(2)Contract Act, 1872 — Section 28, 4, 7
High Courts28 Mar 1996Dismissed
I.C.P.A. Health Product Pvt. Ltd. Vs State of West Bengal
Calcutta High Court · (1996) CriLJ 2804
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 362, 482
High Courts27 Mar 1996
Madhusudhan Das and Others Vs Appropriate Authority of Income Tax and Others
Calcutta High Court · (1997) 223 ITR 351
Income Tax Act, 1961 — Section 269UD, 269UE, 269UG, 269UG(2), 269UG(3)
High Courts27 Mar 1996Allowed
Dayem Ali S.K. and Others Vs The State of West Bengal and Others
Calcutta High Court · 100 CWN 1147
West Bengal Estates Acquisition Act, 1953 — Section 6(1)
High Courts27 Mar 1996
MADHUSUDHAN DAS and Others Vs APPROPRIATE AUTHORITY and Others
Calcutta High Court · (1997) 143 CTR 342 : (1997) 95 TAXMAN 180
Income Tax Act, 1961 — Section 269UE, 269UG(2), 269UG(3), 269UH, 269UH(1)Land Acquisition Act, 1894 — Section 30
High Courts26 Mar 1996Dismissed
Indian Airlines Ltd. and Others Vs Amarnath Halder and Others
Calcutta High Court · (1996) 2 CALLT 261
Constitution of India, 1950 — Article 226
High Courts25 Mar 1996
Aparna Mukherjee Vs State of West Bengal
Calcutta High Court · (1997) 2 ILR (Cal) 401
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227, 329(B)West Bengal Municipal Election Act, 1994 — Section 64
High Courts25 Mar 1996
Smt. Nilima Bose Vs Santosh Kumar Ghosh
Calcutta High Court · AIR 1997 Cal 202
Benami Transactions (Prohibition) Act, 1988 — Section 4(1)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 10Specific Relief Act, 1963 — Section 34
High Courts22 Mar 1996
Kishamat Adabari High School Vs Sri Bikash Chandra Roy
Calcutta High Court · (1996) 2 CALLT 170
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts22 Mar 1996Allowed
Rejeshwar Mahato Vs The Eighth Industrial Tribunal, West Bengal
Calcutta High Court · (1998) 1 CALLT 297 : (1998) 79 FLR 406 : (1998) 3 LLJ 777
Constitution of India, 1950 — Article 226, 254, 254(1)Industrial Disputes Act, 1947 — Section 10, 2(A)
High Courts22 Mar 1996Allowed
In Re: Sm. Puspa Soni
Calcutta High Court · (1996) CriLJ 2801 : (1996) 2 RCR(Criminal) 809
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 22(5)
High Courts22 Mar 1996Allowed
Swapratik Mukherjee Vs Third Industrial Tribunal and Others
Calcutta High Court · (1996) 2 CALLT 427 : (1997) 75 FLR 429 : (1997) 3 LLJ 847
Industrial Disputes Act, 1947 — Section 10, 11A
High Courts21 Mar 1996Allowed
Anwarul Islam Vs State of West Bengal
Calcutta High Court · (1996) CriLJ 2912
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1A), 191(A), 200, 204Penal Code, 1860 (IPC) — Section 406, 420
High Courts21 Mar 1996Allowed
Anwarul Islam Vs The State of West Bengal
Calcutta High Court · (1996) 2 CALLT 19
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 190(1), 200, 204
High Courts21 Mar 1996Dismissed
Mohonlal Khemchand and Others Vs Pawan Kumar Mohanka and Others
Calcutta High Court · (1996) CriLJ 2927
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts21 Mar 1996Dismissed
Arun Kumar Bose Vs State of West Bengal
Calcutta High Court · (1996) CriLJ 2900
Criminal Procedure Code, 1973 (CrPC) — Section 167(5)Penal Code, 1860 (IPC) — Section 406, 420