High Courts24 Jul 1996
Phibro GMBH and Another Vs Consolidated Fibers and Chemicals Ltd.
Calcutta High Court · (1997) 1 CALLT 467
Specific Relief Act, 1963 — Section 41
COURT ARCHIVE
Calcutta High Court judgments, 1996
425 judgments · page 9 of 22
High Courts24 Jul 1996Dismissed
Nirmal Das Vs State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 250
West Bengal Panchayat (Amendment) Act, 1995 — Section 12West Bengal Panchayat (Panchayat Samiti Administration) Rules, 1984 — Rule 19, 3West Bengal Panchayat Act, 1973 — Section 101, 224, 94(2), 96(2), 97
High Courts23 Jul 1996
Ms. Anima Roy Vs Fourth Industrial Tribunal and Others
Calcutta High Court · (1998) 3 LLJ 1093
Industrial Disputes Act, 1947 — Section 15(2)West Bengal Industrial Disputes Rules, 1958 — Rule 208
High Courts23 Jul 1996Dismissed
Benoy Kr. Ghosh and Others Vs State of West Bengal and Others
Calcutta High Court · (1996) 2 CALLT 352
West Bengal Panchayat Act, 1973 — Section 106, 109, 109(1), 109(2), 94
High Courts23 Jul 1996
Nirmal Kumar Lahiri Vs The State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 149
Criminal Procedure Code, 1973 (CrPC) — Section 250, 482Penal Code, 1860 (IPC) — Section 164, 203, 363, 365, 366
High Courts23 Jul 1996
Haru Pal Vs Biswanath Roy
Calcutta High Court · (1998) 1 ILR (Cal) 226
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)
High Courts22 Jul 1996Allowed
Lakshmi Mukherjee Vs Tapan Kumar
Calcutta High Court · (1998) 1 ILR (Cal) 40
Constitution of India, 1950 — Article 227Representation of the People Act, 1951 — Section 73West Bengal Panchayat Act, 1973 — Section 141(1), 197A, 4(4), 7(1), 96(1)
High Courts19 Jul 1996Dismissed
Indian Iron and Steel Co. Ltd. Vs Sahadev Roy and Others
Calcutta High Court · (1997) 2 CALLT 319 : (1997) 2 CALLT 31 : (1997) 2 ILR (Cal) 196
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 41 Rule 27Partition Act, 1893 — Section 2, 3
High Courts19 Jul 1996
In Re: Madhab Chandra Saha
Calcutta High Court · AIR 1997 Cal 123
Constitution of India, 1950 — Article 226, 311(2)Hindu Marriage Act, 1955 — Section 13, 13(B)Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts19 Jul 1996
Lawab alias Labab Ali Molla Vs State of West Bengal
Calcutta High Court · (1996) 2 CALLT 420 : (1997) 1 ILR (Cal) 534 : (1996) 2 ILR (Cal) 534
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 137, 138, 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Jul 1996Allowed
Sri Arunava Dasgupta Vs The State of West Bengal
Calcutta High Court · (1996) 2 CALLT 388
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 482Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 306, 498A
High Courts18 Jul 1996Dismissed
Banshi Dhar Rai Vs Gadadhar Das
Calcutta High Court · 100 CWN 1035 : (1997) 75 FLR 867 : (1998) 3 LLJ 1091
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12(1)Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 76, 78, 79, 80, 81
High Courts18 Jul 1996Dismissed
Sukhdev Kaur (Grewal) Vs Ravinder Singh Grewal
Calcutta High Court · (1997) 2 DMC 69
Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 403, 406, 420
High Courts18 Jul 1996Allowed
Arunava Dasgupta Vs State of West Bengal
Calcutta High Court · (1997) 1 DMC 387
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 482Penal Code, 1860 (IPC) — Section 306, 498A
High Courts18 Jul 1996Dismissed
Sambhu Nath Srimani Vs Bulbul Srimani
Calcutta High Court · 100 CWN 1021
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Jul 1996
Anil Kumar Panda Vs State of West Bengal and others
Calcutta High Court · AIR 1997 Cal 125
Constitution of India, 1950 — Article 14, 166, 226Motor Vehicles Act, 1988 — Section 48(3), 72, 72(2), 83, 86
High Courts17 Jul 1996Dismissed
Sri Satyendra Nath Roy (deceased) substituted by Smt. Aruna Roy and Others Vs Smt. Chhabi Rani Mundra
Calcutta High Court · (1996) 2 CALLT 467
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 58West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts17 Jul 1996Dismissed
Union of India (UOI) Vs Bikaner Properties (Pvt) Ltd.
Calcutta High Court · (1996) 2 CALLT 368 : (1997) 2 CivCC 601 : (1997) 2 RCR(Civil) 46
Civil Procedure Code, 1908 (CPC) — Section 115Telegraph Act, 1885 — Section 7B, 7B(1)
High Courts12 Jul 1996Dismissed
Nirmal Kumar Chakraborty Vs Dulal Chandra Bhattacharjee and Others
Calcutta High Court · (1996) 2 CALLT 360
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, 115, 47