COURT ARCHIVE

Calcutta High Court judgments, 1996

425 judgments · page 19 of 22

High Courts28 Feb 1996Allowed

Collector of Customs (Preventive) Vs Mahindra Chandra Dey

Calcutta High Court · (1997) 57 ECC 93 : (1997) 89 ELT 478

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 103Customs Act, 1962 — Section 107, 108, 110, 111, 112

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High Courts28 Feb 1996Dismissed

Kumar Krishna Mondal Vs Anjali Mondal and Another

Calcutta High Court · (1996) CriLJ 3134

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(3), 482Penal Code, 1860 (IPC) — Section 493, 496

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High Courts28 Feb 1996

Sanjay Wasudeorao Etankar Vs Union of India (UOI)

Calcutta High Court · (1998) 1 ILR (Cal) 179

Constitution of India, 1950 — Article 226, 311, 311(2)Railway Protection Force Rules, 1987 — Rule 146, 57, 57.2, 57.3

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High Courts23 Feb 1996

Smt. Aloka Devi alias Aloka Sharma Sarkar Vs The State

Calcutta High Court · (1996) 1 CALLT 351

Constitution of India, 1950 — Article 245, 246Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 379

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High Courts23 Feb 1996

Arun Kumar Gupta Vs Jyoti Prasanna Das Thakur

Calcutta High Court · (1996) 1 ILR (Cal) 292

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 19(1), 19(2), 2Matrimonial Causes Rules, 1944 — Rule 62

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High Courts23 Feb 1996

Subal Swarnakar Vs Malati Swarnakar

Calcutta High Court · (1996) 1 CALLT 333 : (1996) 2 DMC 384 : (1996) 2 RCR(Criminal) 775

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Penal Code, 1860 (IPC) — Section 494, 495, 497, 498

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High Courts22 Feb 1996Dismissed

Sushil Kumar Kajaria Vs Gul Tara Chand Kripalani

Calcutta High Court · (1996) 1 CALLT 428

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Specific Relief Act, 1963 — Section 19

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High Courts20 Feb 1996

Bejoy Chand Mogha Vs The Calcutta Municipal Corporation

Calcutta High Court · (1996) 1 CALLT 342

Calcutta Municipal Corporation Act, 1980 — Section 189(6), 20(2), 215, 216, 217Constitution of India, 1950 — Article 227

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High Courts20 Feb 1996Dismissed

Sk. Daiyan Ali and Another Vs Sk. Sekabat Ali

Calcutta High Court · (1996) 2 CALLT 9 : (1997) 2 ILR (Cal) 233

Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Land Holding Revenue Act, 1979 — Section 2(6)West Bengal Land Reforms Act, 1955 — Section 8

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High Courts20 Feb 1996

Amena Bibi and others Vs Sk. Abdul Haque

Calcutta High Court · AIR 1997 Cal 59 : (1996) 2 CALLT 12 : 101 CWN 340

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Evidence Act, 1872 — Section 115Partition Act, 1893 — Section 2, 3, 4, 4(1)

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High Courts19 Feb 1996

Aloke Pramanik Vs State of West Bengal and Others

Calcutta High Court · 100 CWN 523

General Clauses Act, 1897 — Section 16, 27West Bengal Panchayat Act, 1973 — Section 101, 105, 105(1), 106, 12

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High Courts16 Feb 1996

Jhikira Howrah Bus Syndicate and Others Vs Regional Transport Authority, Howrah and Others Gout Byabarata Vs State of W.B. and Others

Calcutta High Court · 100 CWN 545

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 112, 59, 62, 62(1), 70

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High Courts16 Feb 1996

Nani Gopal Dutta and Others Vs State of West Bengal and Others

Calcutta High Court · 100 CWN 541

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High Courts16 Feb 1996

Radha Prosad Sharma Vs Sm. Bejoy Sett

Calcutta High Court · (1996) 2 CALLT 52 : (1995) 2 ILR (Cal) 536

Easements Act, 1882 — Section 52Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 105

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High Courts15 Feb 1996Dismissed

Joyanta Shit Vs Smt. Lakshmi Shit

Calcutta High Court · (1997) 1 CivCC 442 : (1997) 1 DMC 434 : (1997) 1 RCR(Criminal) 497

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts14 Feb 1996

Utpal Subarna Vs The State of W.B. and Others

Calcutta High Court · (1996) CriLJ 2189

Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 227, 228, 482Penal Code, 1860 (IPC) — Section 376, 420, 493

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High Courts13 Feb 1996Allowed

In Re: Mrs. A.M. Somersetts

Calcutta High Court · (1996) 2 CALLT 109

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Limitation Act, 1963 — Article 137Succession Act, 1925 — Section 283

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High Courts12 Feb 1996

Bina Tewari Vs Chandra Prakash Munshi

Calcutta High Court · (1996) 1 DMC 606 : (1998) 1 ILR (Cal) 359

Special Marriage Act, 1954 — Section 25, 27(1), 27A

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High Courts12 Feb 1996

Manimala Ghosh Vs Prafulla Kumar Ghosh and Another

Calcutta High Court · (1996) 1 CALLT 349

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5, Order 43 Rule 1, 115

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High Courts08 Feb 1996

Sushil Kumar Jaiswal and another Vs Bank of India

Calcutta High Court · AIR 1996 Cal 323 : 100 CWN 627

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 20, 21

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