High Courts07 Feb 1996Dismissed
Ramesh Kumar Gupta Vs Sandhya Chakraborty
Calcutta High Court · (1996) 1 CALLT 337
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 115, 15West Bengal Premises Tenancy Act, 1956 — Section 13(1)
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 20 of 22
High Courts07 Feb 1996
Smt. Gouri Manna Vs Sri Swapan Manna
Calcutta High Court · (1996) 2 CALLT 23 : (1998) 1 ILR (Cal) 244
Civil Procedure Code, 1908 (CPC) — Section 107Evidence Act, 1872 — Section 134Hindu Marriage Act, 1955 — Section 13(1)
High Courts07 Feb 1996
Sudhir Jalan and Another Vs Presiding Officer, Debts Recovery Tribunal and Others
Calcutta High Court · 100 CWN 721
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 2, 22
High Courts06 Feb 1996Allowed
Kumar Sankar Chakraborty Vs Juthika Chakraborty
Calcutta High Court · (1996) 2 DMC 2
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Feb 1996Allowed
Electric Lamp Manufacturers (India) Ltd. and Another Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (1998) 3 LLJ 765
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17
High Courts05 Feb 1996Dismissed
Smt. Manju Rani Ghosh and Another Vs Smt. Santi Rani Hazra and Others
Calcutta High Court · (1996) 1 CALLT 330 : 100 CWN 333
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 105, Order 21 Rule 97, Order 21 Rule 99, Order 5 Rule 11
High Courts02 Feb 1996
Mrs. Uma Basu Vs Swapan Chatterjee and others
Calcutta High Court · AIR 1996 Cal 311 : 100 CWN 419
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 32(1), Order 23 Rule 3, Order 7 Rule 11, 115Specific Relief Act, 1963 — Section 28
High Courts02 Feb 1996Dismissed
Swapan Kumar Jana and Others Vs Asok Kumar Malty
Calcutta High Court · 100 CWN 711
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 115Constitution of India, 1950 — Article 227
High Courts02 Feb 1996Allowed
In Re: Uma Bose
Calcutta High Court · 100 CWN 419
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 32(1), Order 23 Rule 3A, Order 7 Rule 11, 115Specific Relief Act, 1963 — Section 28, 28(1)
High Courts01 Feb 1996Allowed
Smt Kankana Rani Das Vs Samir Kumar Das
Calcutta High Court · (1996) 2 CALLT 42
Hindu Marriage Act, 1955 — Section 10, 13(1)
High Courts01 Feb 1996
Panchanan Mondal and others Vs West Bengal Board of Secondary Education and others
Calcutta High Court · AIR 1996 Cal 240
West Bengal Board of Secondary Education Act, 1963 — Section 28, 45
High Courts01 Feb 1996
Commissioner of Income Tax Vs Ballabh Prasad Agarwalla
Calcutta High Court · (1998) 233 ITR 354 : (1997) 90 TAXMAN 283
Income Tax Act, 1961 — Section 154, 254(1), 254(2), 256, 50A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts01 Feb 1996
Gobinda Chandra Bhunia Vs District Employment Exchange Officer and Others
Calcutta High Court · 100 CWN 330 : (1996) 74 FLR 2446 : (1997) 1 LLJ 993
High Courts31 Jan 1996
Pratiksha Bhatia and others Vs University of Calcuttta and others
Calcutta High Court · AIR 1996 Cal 237 : 100 CWN 642 : 100 CWN 542 : (1998) 2 ILR (Cal) 91
Constitution of India, 1950 — Article 226
High Courts31 Jan 1996
Miss Sharmistha Gangopadhyay Vs State of West Bengal and others
Calcutta High Court · AIR 1996 Cal 239
Constitution of India, 1950 — Article 226
High Courts22 Jan 1996
Dr. Mrs. Mridula Purakastha Vs Kalika Singh and another
Calcutta High Court · AIR 1996 Cal 234
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 12, 15, 17
High Courts22 Jan 1996
M/s. Saraogi Industrial Corporation and another Vs Steel Authority of India Limited and others
Calcutta High Court · AIR 1996 Cal 325
Constitution of India, 1950 — Article 226
High Courts22 Jan 1996Allowed
Greaves Ltd. and Another Vs State of West Bengal and Another
Calcutta High Court · (1996) 87 CompCas 914
Factories Act, 1948 — Section 2
High Courts19 Jan 1996
Sm. Moitrali Mukherjee Vs Manik Chand Jojuri and another
Calcutta High Court · AIR 1996 Cal 226
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 108
High Courts19 Jan 1996Dismissed
University of Calcutta Vs Dr. Hasibul Hasan
Calcutta High Court · (1998) 1 ILR (Cal) 165
Calcutta University Rules — Rule 7Constitution of India, 1950 — Article 12, 226