COURT ARCHIVE

Calcutta High Court judgments, 1996

425 judgments · page 21 of 22

High Courts18 Jan 1996

A. Bhaskaran Vs State of West Bengal and Others

Calcutta High Court · (1996) 1 CALLT 385

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 165(7), 167(5), 205, 206, 305Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471

Read judgment

High Courts18 Jan 1996Dismissed

Mina Devi Kedia Vs Sita Devi Kedia

Calcutta High Court · (1996) 1 CALLT 355

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97

Read judgment

High Courts18 Jan 1996Dismissed

Union of India (UOI) and Another Vs Ashim Kumar Acharya Chowdhury and Others

Calcutta High Court · (1996) 1 CALLT 473

Constitution of India, 1950 — Article 226

Read judgment

High Courts18 Jan 1996

Binod Behari Das Vs Smt. Soma Roy and others

Calcutta High Court · AIR 1996 Cal 231

Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 17, 21

Read judgment

High Courts18 Jan 1996Dismissed

Manoj Das and Others Vs Smt. Snehalata Mathuli and Others

Calcutta High Court · (1996) 1 CALLT 277

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7Limitation Act, 1963 — Section 5

Read judgment

High Courts17 Jan 1996

Satya Brata Shome and Others Vs West Bengal Industrial Development Corporation Ltd. and Others

Calcutta High Court · (1996) 2 CALLT 1

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Jan 1996

Swapan Kumar Nanda and Others Vs Dilip Kumar Sikdar and Others

Calcutta High Court · (1996) 1 CALLT 360

Constitution of India, 1950 — Article 226

Read judgment

High Courts15 Jan 1996

Md. Moktar Ali Molla Vs The State

Calcutta High Court · (1996) 1 CALLT 345

Constitution of India, 1950 — Article 226West Bengal Religious Building and Places Act, 1985 — Section 5, 5(1), 5(2), 6, 6(2)

Read judgment

High Courts12 Jan 1996

University of North Bengal and Others Vs Miss Malabika Dhar and Others

Calcutta High Court · (1996) 1 CALLT 370

Constitution of India, 1950 — Article 12, 14, 226

Read judgment

High Courts12 Jan 1996

Jitendra Kr. Khan and Another Vs The Presiding Officer, Debts Recovery Tribunal and Others

Calcutta High Court · (1996) 1 CALLT 319

Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22(1)

Read judgment

High Courts12 Jan 1996Dismissed

Western India Industries Ltd. Vs Central Coalfields Ltd. and Another

Calcutta High Court · (1997) 1 CALLT 434 : (1997) 1 ILR (Cal) 377 : (1996) 2 ILR (Cal) 377

Arbitration Act, 1940 — Section 2, 31

Read judgment

High Courts12 Jan 1996

Md. Abu Sattar Molla Vs State of West Bengal and Others

Calcutta High Court · 100 CWN 890

West Bengal Panchayat Act, 1973 — Section 11(1)(d), 213A, 9

Read judgment

High Courts09 Jan 1996Allowed

Om Birangana Religious Society Vs The State and Others

Calcutta High Court · (1996) 2 ILR (Cal) 404

Constitution of India, 1950 — Article 19(1), 19(2), 25, 25(1)

Read judgment

High Courts09 Jan 1996

Manmatha Nath Kayal Vs District Manager, 24 Parganas, Food Corporation of India and others

Calcutta High Court · AIR 1996 Cal 316 : (1996) 1 CALLT 433

Constitution of India, 1950 — Article 12, 14, 142, 21, 226

Read judgment

High Courts09 Jan 1996Dismissed

Narendra Parid Vs Smt. Champaden Kharowar

Calcutta High Court · (1996) 1 CALLT 302 : (1997) 1 ILR (Cal) 193

Civil Procedure Code, 1908 (CPC) — Section 115, 115(A), 151Limitation Act, 1963 — Article 137, 5West Bengal Premises Tenancy Act, 1956 — Section 17(2)

Read judgment

High Courts09 Jan 1996Dismissed

Narendra Parida Vs Smt. Champaden Kharowar

Calcutta High Court · (1996) 2 ILR (Cal) 193

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 115, 115A, 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(2)

Read judgment

High Courts08 Jan 1996