High Courts15 Oct 1996
Kalyan Kumar Mallick and Others Vs The State of West Bengal and Others
Calcutta High Court · (1998) 1 CALLT 272
Constitution of India, 1950 — Article 14, 227West Bengal Premises Tenancy Act, 1956 — Section 8
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 3 of 22
High Courts15 Oct 1996Dismissed
Metropolitan Co-operative Housing Society Ltd. and Others Vs Sri Santosh Kumar Poddar and Others In Re: Sri Jagadish Chandra Mitra and Others
Calcutta High Court · (1997) 2 CALLT 305
Constitution of India, 1950 — Article 226
High Courts15 Oct 1996Dismissed
State of West Bengal Vs Hindusthan Motors Limited
Calcutta High Court · (1997) 2 CALLT 171
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 22, 25West Bengal Motor Vehicles Tax Act, 1979 — Section 3
High Courts15 Oct 1996Allowed
Subrata Chakraborty Vs State of West Bengal
Calcutta High Court · (1997) CriLJ 1262
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 409
High Courts15 Oct 1996Allowed
Anil Kumar Parolia Vs Md. Shafique Khan and Others
Calcutta High Court · (1997) 2 CivCC 20 : (1997) CriLJ 717 : (1997) 2 RCR(Criminal) 314
Criminal Procedure Code, 1973 (CrPC) — Section 205, 305, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts14 Oct 1996
Union of India and Others Vs Gangadharan Mohandas and Another
Calcutta High Court · (1998) 1 CALLT 229
Andaman Excise Rules, 1934 — Rule 9Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 4, 5
High Courts14 Oct 1996
Smt. Sati Rani Sen Vs Indian Standard Casting Company
Calcutta High Court · (1997) 2 ILR (Cal) 11
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98, Order 21 Rule 99, Order 39 Rule 2A, 115, 151Specific Relief Act, 1963 — Section 41
High Courts14 Oct 1996Allowed
Arun Sekhar Banerjee Vs Pratima Rakshit (Smt.)
Calcutta High Court · (1997) 2 ILR (Cal) 387
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(1), 17(2), 17(2A)
High Courts14 Oct 1996
Managing Committee of Lakshi Avinaba Vidyalaya Vs State of West Bengal
Calcutta High Court · (1997) 2 ILR (Cal) 152
Constitution of India, 1950 — Article 226
High Courts11 Oct 1996
In Re: Kusum Products Limited and Another
Calcutta High Court · (1999) 98 CompCas 10
Companies Act, 1956 — Section 391
High Courts11 Oct 1996
Chotanagpur Industrial Gases (P.) Ltd. and Others Vs Commissioner of Income Tax and Others
Calcutta High Court · (1999) 151 CTR 180 : (1998) 233 ITR 377
Income Tax Act, 1961 — Section 127
High Courts09 Oct 1996Allowed
Ananda Manna Vs State of West Bengal
Calcutta High Court · (1997) CriLJ 310
Penal Code, 1860 (IPC) — Section 302
High Courts09 Oct 1996Allowed
Kishori Das Vs State of West Bengal
Calcutta High Court · (1997) CriLJ 315
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 201, 302, 307
High Courts08 Oct 1996Dismissed
Bimal Adak and Others Vs State
Calcutta High Court · (1997) 1 CALLT 94 : (1997) 1 ILR (Cal) 557 : (1996) 2 ILR (Cal) 557
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439
High Courts08 Oct 1996Allowed
Afzauddin Ansary and Others Vs The State
Calcutta High Court · (1997) 1 CALLT 415 : (1997) 1 CALLT 41 : (1997) 1 RCR(Criminal) 770
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Evidence Act, 1872 — Section 137, 138, 3Penal Code, 1860 (IPC) — Section 149, 302, 320, 323
High Courts08 Oct 1996
Kerala S. E. D. C. Ltd. Vs State of Bihar and Another
Calcutta High Court · 100 CWN 1124
Civil Procedure Code, 1908 (CPC) — Section 80, 80(1)Limitation Act, 1963 — Section 17(l)(a)
High Courts08 Oct 1996Dismissed
Bimaladak and Others Vs State
Calcutta High Court · (1997) CriLJ 1969
Criminal Procedure Code, 1973 (CrPC) — Section 433, 437, 438, 438(1), 439Penal Code, 1860 (IPC) — Section 379
High Courts08 Oct 1996Dismissed
Abdul Samad Sardar Vs Central Inland Water Transport Ltd.
Calcutta High Court · (1998) 2 ILR (Cal) 458
High Courts08 Oct 1996
Hungerford Investment Trust Ltd. Vs Turner Morrison Co. Ltd. and Others
Calcutta High Court · (1996) 10 CAL CK 0001
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 2, Order 47 Rule 1, Order 47 Rule 1, Order 47 Rule 1(c), Order 47 Rule 2Companies Act, 1956 — Section 11, 155, 21, 237, 251Constitution of India, 1950 — Article 113, 122, 133, 136
High Courts07 Oct 1996Dismissed
In Re: Smt. Tarulata Kala
Calcutta High Court · (1997) CriLJ 1401
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401, 407, 408, 408(1)Penal Code, 1860 (IPC) — Section 302, 34, 498