High Courts21 Mar 1996Dismissed
Kuruna Krishna Biswas Vs State of West Bengal
Calcutta High Court · (1996) CriLJ 2823
Penal Code, 1860 (IPC) — Section 170, 34, 392, 411
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 17 of 22
High Courts21 Mar 1996
Smt. Lilabati Dash Vs Shyama Pada Nath
Calcutta High Court · (1996) 1 CALLT 477 : (1998) 1 ILR (Cal) 465
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 23, Order 41 Rule 23ATransfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(2), 17(3)
High Courts21 Mar 1996Allowed
Smt. Rama De Vs Sri Tapan Kumar De and Another
Calcutta High Court · (1996) 2 CALLT 303
Hindu Marriage Act, 1955 — Section 13, 13B
High Courts21 Mar 1996
Pashupati Haldar Vs State of West Bengal and Others
Calcutta High Court · (1996) 1 CALLT 448
Constitution of India, 1950 — Article 226West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 10, 15(2)
High Courts21 Mar 1996Allowed
Swapan Kumar Shaw and Others Vs State of West Bengal
Calcutta High Court · (1996) CriLJ 2825
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 420
High Courts21 Mar 1996Dismissed
Pashupati Halder Vs State of West Bengal and Others
Calcutta High Court · (1996) 1 CALLT 448
High Courts20 Mar 1996Allowed
National Jute Manufacturers Corporation Vs State of West Bengal
Calcutta High Court · (1999) 1 ILR (Cal) 456
High Courts20 Mar 1996Dismissed
State of West Bengal Vs Wali Ahmed
Calcutta High Court · (1998) 1 ILR (Cal) 93
High Courts20 Mar 1996
E.I.T.A. India Limited and others
Calcutta High Court · AIR 1997 Cal 208 : (1997) 1 CALLT 414 : (1996) 2 ILR (Cal) 352
Companies Act, 1956 — Section 17, 17(1), 172(3), 39(2), 391
High Courts20 Mar 1996
Burn Standard Company Ltd. Vs Mc Dermott International Inc. and others
Calcutta High Court · AIR 1997 Cal 45 : (1997) 2 CALLT 95 : (1996) 2 ILR (Cal) 419
Arbitration (Amendment) Act, 1950 — Section 12(6)Arbitration Act, 1940 — Section 10, 11, 12, 12(2), 30Constitution of India, 1950 — Article 136
High Courts20 Mar 1996
Smt. Bithika Ray and Others Vs Industrial Reconstruction Bank of India and Others
Calcutta High Court · (1997) 2 CALLT 205
Constitution of India, 1950 — Article 226Investment Centre Service Rules — Rule 13
High Courts20 Mar 1996
E.I.T.A. India Limited Vs Narayan Prasad Lohia
Calcutta High Court · (2000) 99 CompCas 276 : (1997) 1 ILR (Cal) 352
Companies Act, 1956 — Section 17, 17(1), 172(3), 391, 391(1)
High Courts19 Mar 1996Allowed
Estate Manager, Estate Directorate Ex-Officio, Deputy Secretary, Housing Department Vs Dilip Kumar De and Others
Calcutta High Court · (1997) 2 CALLT 151
Constitution of India, 1950 — Article 226West Bengal Apartment Ownership Act, 1972 — Section 3A, 4, 4(1)West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3(2)
High Courts15 Mar 1996Allowed
Smt. Manju Mohanka and Others Vs Smt. Renuka Banerjee and Others
Calcutta High Court · (1996) 2 CALLT 166
Criminal Procedure Code, 1973 (CrPC) — Section 144, 205, 251, 482, 94Penal Code, 1860 (IPC) — Section 120B, 499, 500
High Courts15 Mar 1996
State (C.B.I.) Vs Klichine Aleksandre and Seven Ors.
Calcutta High Court · (1996) 2 CALLT 61
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 139A, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 154, 407, 407(1)
High Courts15 Mar 1996Dismissed
R.S. Construction Company Vs Calcutta Municipal Corporation
Calcutta High Court · 100 CWN 1161
High Courts13 Mar 1996
GAJENDRA KUMAR BANTHIA Vs UNION OF INDIA
Calcutta High Court · (1997) 140 CTR 150
Income Tax Act, 1961 — Section 222
High Courts13 Mar 1996Dismissed
Sujit Banerjee Vs Smt. Anita Banerjee
Calcutta High Court · (1996) 1 CALLT 417 : (1999) 1 DMC 383
Hindu Marriage Act, 1955 — Section 13(1)
High Courts13 Mar 1996
Gajendra Kumar Banthia Vs Union of India (UOI)
Calcutta High Court · (1996) 222 ITR 632
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 222, 282, 292BIncome Tax Rules, 1962 — Rule 2, 73, 74, 75, 76
High Courts13 Mar 1996Dismissed
Sujit Banerjee Vs Anita Banerjee
Calcutta High Court · (1997) 2 DMC 48
Hindu Marriage Act, 1955 — Section 13(1)