High Courts31 Jul 1996Allowed
Steel Authority of India Ltd. Vs Ninth Industrial Tribunal and Others
Calcutta High Court · 100 CWN 1096 : (1998) 3 LLJ 363
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 8 of 22
High Courts31 Jul 1996
Anwar Hossain Sheikh and others Vs Santi Kumar Mondal and others
Calcutta High Court · AIR 1997 Cal 120 : (1997) 1 CALLT 210 : 101 CWN 309 : (1999) 1 ILR (Cal) 152
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114Registration Act, 1908 — Section 73
High Courts31 Jul 1996Allowed
Jitendra Nath Kundu Vs State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 140
Criminal Procedure Code, 1973 (CrPC) — Section 250, 482Penal Code, 1860 (IPC) — Section 164, 203, 363, 365, 366
High Courts30 Jul 1996
Smt. Madhabi Dey and Others Vs Basudeb Bakuli and Others
Calcutta High Court · (1997) 1 CALLT 290
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 115A, 47Constitution of India, 1950 — Article 227
High Courts26 Jul 1996
Moynul Haque alias Moynul Haque Chowdhury Vs The State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 159
Calcutta Municipal Corporation Act, 1951 — Section 29, 364, 365, 390, 392Calcutta Municipal Corporation Building Rules, 1990 — Rule 2(9), 3, 4Constitution of India, 1950 — Article 21, 226
High Courts26 Jul 1996Allowed
Ajit Sinha Ray Vs State of West Bengal
Calcutta High Court · (1997) 2 ILR (Cal) 564
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 313, 420Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
High Courts26 Jul 1996
Moynul Haque Alias Moynul Haque Chowdhury Vs The State of West Bengal
Calcutta High Court · (1997) 1 ILR (Cal) 159
Calcutta Municipal Corporation Act, 1951 — Section 29, 404, 599, 600Calcutta Municipal Corporation Building Rules, 1990 — Rule 2(9), 3, 4, 4(1)Constitution of India, 1950 — Article 21, 226
High Courts26 Jul 1996
Paschimbanga Bhumijibi Krishak Samiti and Others Vs State of West Bengal and Others Abdul Hai Vs Revenue Officer Tarapada Das Palit Vs Revenue Officer
Calcutta High Court · (1996) 2 CALLT 183 : 100 CWN 900 : (1997) 2 ILR (Cal) 447
Constitution of India, 1950 — Article 14, 19, 20, 25, 26West Bengal Estates Acquisition Act, 1953 — Section 4, 5, 6West Bengal Land Reforms (Amendment) Act, 1981 — Section 26, 4(4), 4(5)
High Courts26 Jul 1996
Navneet Spinning Mills Vs Union of India (UOI)
Calcutta High Court · (1996) 87 ELT 36
Customs Act, 1962 — Section 24
High Courts26 Jul 1996Allowed
Ajit Saha Ray Vs State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 276
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 313, 429Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
High Courts26 Jul 1996Dismissed
Dablu Sheikh and Another Vs State of West Bengal
Calcutta High Court · (1997) CriLJ 3228
Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
High Courts25 Jul 1996
Ashok Kumar Kochar Vs Commissioner of Customs
Calcutta High Court · (1997) 94 ELT 62
High Courts25 Jul 1996
In Re: Dipak Jain
Calcutta High Court · (1998) 1 ILR (Cal) 427
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 37, 41, 41(2)
High Courts25 Jul 1996
Grml Exports Ltd. Vs Directorate of Revenue Intelligence
Calcutta High Court · (1998) 97 ELT 414
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 105, 108, 110, 111, 113
High Courts25 Jul 1996Dismissed
Parameswar Bera Vs Bhagabat Chandra Maity
Calcutta High Court · (1997) 2 ILR (Cal) 156
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13(1), 19Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Land Reforms Act, 1955 — Section 14M, 16A, 17, 18, 18(2)
High Courts25 Jul 1996
Arabinda Ghosh Vs Tapas Ghosh
Calcutta High Court · (1997) 2 ILR (Cal) 240
Constitution of India, 1950 — Article 226
High Courts25 Jul 1996Allowed
Manik Lal Mitra Vs State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 388
Civil Procedure Code, 1908 (CPC) — Section 152Land Acquisition (Amendment) Act, 1984 — Section 23(1A), 28, 30, 30(1)Land Acquisition Act, 1894 — Section 15, 18, 20, 23, 23(1)
High Courts24 Jul 1996Dismissed
Sri Barini Kumar Das Vs Sri Manindra Nath Das
Calcutta High Court · (1996) 2 CALLT 396
Bengal Tenancy Act, 1885 — Section 26FCivil Procedure Code, 1908 (CPC) — Section 115, 144
High Courts24 Jul 1996
Donald and Macarthy (P) Ltd. Vs Union of India (UOI)
Calcutta High Court · (1997) 71 ECR 275 : (1997) 89 ELT 53
Customs Act, 1962 — Section 17, 17(3), 17(4)Major Port Trusts Act, 1963 — Section 111, 48, 49, 52, 59
High Courts24 Jul 1996Allowed
Sukumar Mukherjee and Others Vs Union of India and Others
Calcutta High Court · 100 CWN 1170
Aluminium Corporation of India Limited (Acquisition and Transfer of Aluminium Undertaking) Act, 1984 — Section 12, 12(2), 14, 3, 6Constitution of India, 1950 — Article 14Industries (Development and Regulation) Act, 1951 — Section 18AA