Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, 115, 115(1), 115(2)Constitution of India, 1950 — Article 133Criminal Procedure Code, 1973 (CrPC) — Section 397(2)

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High Courts11 Mar 1996

Smt. Ajanta Basu Vs State of West Bengal and others

Calcutta High Court · AIR 1996 Cal 309 : 100 CWN 636

Government Grants Act, 1895 — Section 2Transfer of Property Act, 1882 — Section 108

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High Courts11 Mar 1996Dismissed

Indo Swiss Trading Company Vs Ghatal Steam Navigation Company Limited

Calcutta High Court · (1997) 1 CALLT 233

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), 115

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High Courts09 Mar 1996

Baleswar Singh Vs Comminisioners for the Port of Calcutta and Others

Calcutta High Court · (1968) 1 LLJ 314

Constitution of India, 1950 — Article 19, 226, 311DOCK WORKERS (REGULATION OF EMPLOYMENT) ACT, 1948 — Section 4Penal Code, 1860 (IPC) — Section 147, 323

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High Courts07 Mar 1996Dismissed

Nazirul Haque Vs General Manger, Hindustan Petroleum Corpn. Ltd. and Others

Calcutta High Court · (1996) 1 CALLT 375

Constitution of India, 1950 — Article 226West Bengal Services Rules — Rule 9(1), 9(5)

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High Courts07 Mar 1996

Babulal Satanalika Vs Satya Narain Agarwalla and Others

Calcutta High Court · (1996) 1 CALLT 468

West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6), 17(2), 21

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High Courts06 Mar 1996

M/s. Bengal Iron Trading Co. and others Vs Appellate Authority and Dy. Secretary to the Government of West Bengal and others

Calcutta High Court · AIR 1997 Cal 1 : (1996) 2 CALLT 155 : (1997) 3 CivCC 482 : (1997) 3 CivCC 482 : (1997) 1 RCR(Civil) 3

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10A, 75Consumer Protection Act, 1986 — Section 12Electricity Act, 1910 — Section 13(2), 16(3), 19(2), 21(4), 22(A)(2)

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High Courts04 Mar 1996Allowed

Anath Bandhu Kundu Vs The State of West Bengal and Others

Calcutta High Court · (1996) 2 CALLT 293 : (1997) 1 RCR(Criminal) 35

Criminal Procedure Code, 1973 (CrPC) — Section 154, 167(5)Evidence Act, 1872 — Section 3, 45, 60Penal Code, 1860 (IPC) — Section 376, 506

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High Courts04 Mar 1996

Saber Ali (Sk.) Vs Sahmim Banu (Smt.)

Calcutta High Court · (1996) CriLJ 2791 : (1997) 2 DMC 192 : (1998) 1 ILR (Cal) 98

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 7

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High Courts03 Mar 1996Allowed

Director, Indian Institute of Management and Others Vs Basudeb Patra and Others

Calcutta High Court · 100 CWN 475 : (1998) 3 LLJ 130

Constitution of India, 1950 — Article 12, 14, 39

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High Courts01 Mar 1996

Karunaketan Ganguly Vs Allahabad Bank

Calcutta High Court · (1996) 73 FLR 1452 : (1996) 1 ILR (Cal) 273 : (1997) 1 LLJ 147

Allahabad Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 12, 17, 18, 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 226

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High Courts01 Mar 1996