High Courts04 Oct 1996Dismissed
Badal Gomes Vs Martin Arinda and Another
Calcutta High Court · (1997) CriLJ 561
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146(1)
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 4 of 22
High Courts04 Oct 1996
Sri Manikeswar Roy and Others Vs The State of West Bengal and Others
Calcutta High Court · (1996) 10 CAL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 144West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1)
High Courts04 Oct 1996
Prasanna Kumar Roy Karmakar Vs State of West Bengal and Others
Calcutta High Court · (1997) CriLJ 999
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Penal Code, 1860 (IPC) — Section 182, 191, 192, 193, 199
High Courts01 Oct 1996Dismissed
Samsuddin Mohalat
Calcutta High Court · (1997) 2 DMC 212 : (1997) 1 RCR(Criminal) 787
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts01 Oct 1996Dismissed
Partha Sarathi Rej and Another Vs State of West Bengal and Others
Calcutta High Court · (1997) 2 CALLT 400 : (1999) 3 LLJ 1324
Industrial Disputes Act, 1947 — Section 18(3)West Bengal Shops and Establishments Act, 1963 — Section 24West Bengal Shops and Establishments Rules, 1964 — Rule 57
High Courts01 Oct 1996Dismissed
In Re: Samsuddin Mohalat
Calcutta High Court · (1997) 1 DMC 584
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482
High Courts30 Sept 1996
M/s. Pratap Ch. Dey and others Vs Allahabad Bank and others
Calcutta High Court · AIR 1997 Cal 96 : (1998) 94 CompCas 642
Banks and Financial Institutions Act, 1993 — Section 10, 11, 12, 13, 14Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 34 Rule 4, 60Constitution of India, 1950 — Article 226, 227
High Courts30 Sept 1996Dismissed
Uma Dutta Vs S.F. Mazda
Calcutta High Court · (1996) 2 ILR (Cal) 319
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 108, 108PWest Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts30 Sept 1996Dismissed
Malaya Das (Nee) Ghosh Vs Basudeb Das
Calcutta High Court · (1997) 1 CALLT 512 : (1997) 2 DMC 176
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24
High Courts30 Sept 1996Allowed
Director of School Education Vs Amarendra Nath Mukherjee
Calcutta High Court · (1997) 2 ILR (Cal) 281
Constitution of India, 1950 — Article 162West Bengal Services (Revision of Pay and Allowances) Rules, 1990 — Rule 23, 28
High Courts29 Sept 1996Partly Allowed
The Indian Iron and Steel Co. Ltd. Vs The 9th Industrial Tribunal and Others
Calcutta High Court · 101 CWN 124 : (1997) 2 LLJ 883
High Courts27 Sept 1996Dismissed
Sudhir Chakraborty and Another Vs The State and Another
Calcutta High Court · (1997) CriLJ 1022
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 397, 401, 482Penal Code, 1860 (IPC) — Section 114, 323, 379, 429, 435
High Courts27 Sept 1996
University of Calcutta and others Vs Ram Prosad Ghosh and others
Calcutta High Court · AIR 1997 Cal 163
Calcutta High Court (Appellate Side) Rules — Rule 2, 3, 48, 53Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100A, 148Constitution of India, 1950 — Article 226
High Courts27 Sept 1996Allowed
M/s. Serajuddin and Company and Others Vs Union of India and Others
Calcutta High Court · (1996) 09 CAL CK 0031
High Courts26 Sept 1996Dismissed
Baidya Nath Mukherjee Vs Amarendra Nath Singh and Others
Calcutta High Court · (1997) 2 CALLT 433
Civil Procedure Code, 1908 (CPC) — Section 92Trusts Act, 1882 — Section 34
High Courts26 Sept 1996Dismissed
Hrishikesh Panda and Others Vs Ram Narayan Panda and Others
Calcutta High Court · (1996) 09 CAL CK 0005
Civil Procedure Code, 1908 (CPC) — Section 80General Clauses Act, 1897 — Section 3(42)West Bengal Estates Acquisition Act, 1953 — Section 6, 6(1)
High Courts25 Sept 1996
Purna Theatre Vs State of West Bengal and Others
Calcutta High Court · (1998) 1 CALLT 135 : (1997) LabIC 997
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 25(D), 25(G)West Bengal Industrial Disputes Rules, 1958 — Rule 77A
High Courts25 Sept 1996
Jogol Kishore Ghosh Vs Sankar Roy
Calcutta High Court · (1997) 2 ILR (Cal) 327
Civil Procedure Code, 1908 (CPC) — Section 115, 151West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(2)(A), 17(2)(B)
High Courts24 Sept 1996Partly Allowed
State of West Bengal and Others Vs Sisir Kumar Paria
Calcutta High Court · (1997) 1 LLJ 1085
West Bengal Services Rules — Rule 9
High Courts20 Sept 1996
Haran Chandra Ghosh Vs State of West Bengal and Ors
Calcutta High Court · (1998) 1 CALLT 113 : 101 CWN 288
Constitution of India, 1950 — Article 226West Bengal Municipal Act, 1993 — Section 3, 354, 533, 9West Bengal Panchayat Act, 1973 — Section 11, 197B, 197B(2), 2, 2(10)