High Courts26 Aug 1996Allowed
Uma Shankar Prosad Gupta Vs The State of West Bengal
Calcutta High Court · (1997) 1 CALLT 318
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 50
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 7 of 22
High Courts24 Aug 1996Dismissed
Nirmal Das Vs State of West Bengal
Calcutta High Court · (1998) 1 ILR (Cal) 143
West Bengal Panchayat (Amendment) Act, 1994 — Section 27West Bengal Panchayat (Amendment) Act, 1995 — Section 12West Bengal Panchayat (Panchayat Samiti Administration) Rules, 1984 — Rule 19, 3
High Courts23 Aug 1996
Sita Devi Vs Chandra Singh
Calcutta High Court · (1997) 2 ILR (Cal) 25
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 107, 116
High Courts22 Aug 1996
Union Builders Vs Union of India (UOI)
Calcutta High Court · (1997) 1 CALLT 197
Arbitration Act, 1940 — Section 14(2)
High Courts20 Aug 1996
Ved Kumari Vs Commissioner of Customs
Calcutta High Court · (1997) 94 ELT 73
Customs Act, 1962 — Section 110, 112, 115(2), 125, 126
High Courts19 Aug 1996Dismissed
Arun Kumar Mukherjee and Others Vs State of West Bengal and Others
Calcutta High Court · (1997) 1 CALLT 181
Bengal General Clauses Act, 1899 — Section 14(2)
High Courts13 Aug 1996
Allahabad Bank Vs Sourendra Nath Shaw and another
Calcutta High Court · AIR 1997 Cal 80 : 101 CWN 348
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7, 96Transfer of Property Act, 1882 — Section 106, 108, 111, 114West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts12 Aug 1996Dismissed
Netai Mukherjee and Another Vs Calcutta District Forum and Others
Calcutta High Court · (1996) 08 CAL CK 0014
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 12, 15, 19, 23
High Courts12 Aug 1996
Surajmull Nagarmull Vs Dilip Kumar Das, Advocate
Calcutta High Court · (1996) 08 CAL CK 0001
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Aug 1996
Suresh Kumar Balani and Champalal Purohit Vs Assistant Commissioner of Customs and Others
Calcutta High Court · (1997) 1 CALLT 188
Constitution of India, 1950 — Article 226
High Courts07 Aug 1996
Raj Narain Singh Vs Union of India (UOI)
Calcutta High Court · (1998) 1 ILR (Cal) 507
Constitution of India, 1950 — Article 226, 311(2)Railway Protection Force Rules, 1959 — Rule 44, 46, 47
High Courts07 Aug 1996
Snehangshu Majumdar and Another Vs State of West Bengal and Others
Calcutta High Court · (1998) 3 CALLT 234
Constitution of India, 1950 — Article 226Land Reforms Act, 1955 — Section 40Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1), 21(2)
High Courts06 Aug 1996
Rishi Gases Pvt. Ltd. Vs Collector of Customs
Calcutta High Court · (1997) 94 ELT 50
Customs Act, 1962 — Section 27A
High Courts05 Aug 1996Dismissed
Mahananda Das Karmakar Vs Biswanath Dey
Calcutta High Court · (1998) 1 ILR (Cal) 446
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 13(1), 18A, 18A(1), 18A(2)
High Courts05 Aug 1996Allowed
Cycle Corporation of India Ltd. (Raleigh Division) Employees Union and Others Vs Cycle Corporation of India Ltd. and Others
Calcutta High Court · (1996) 3 LLJ 1183
Hind Cycles Ltd. and Sen Raileigh Ltd. (Nationalisation) Act, 1980 — Section 13
High Courts05 Aug 1996Dismissed
Lee Wan Shang Vs Lee Thou Sen
Calcutta High Court · (1997) 2 ILR (Cal) 94
Arbitration Act, 1940 — Section 15, 30, 33Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Aug 1996Allowed
T.A. Thomas Vs The Chairman, Andaman Adim Janajati Vikas Samiti
Calcutta High Court · (1998) 1 ILR (Cal) 78
Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 23
High Courts01 Aug 1996
D.K. Corporation Vs Union of India (UOI)
Calcutta High Court · (1996) 88 ELT 330
Constitution of India, 1950 — Article 226
High Courts31 Jul 1996Allowed
Howrah Municipal Corporation Shramik Union Karmachari and Others Vs Howrah Municipal Corporation
Calcutta High Court · (1996) 2 CALLT 255
Constitution of India, 1950 — Article 14, 16, 21, 226, 39
High Courts31 Jul 1996
V. Ravi Vs M/s. New India Assurance Company Ltd. and others
Calcutta High Court · (1998) ACJ 598 : AIR 1997 Cal 242
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 8 Rule 2Motor Vehicles Act, 1988 — Section 147(3), 149