COURT ARCHIVE

Calcutta High Court judgments, 1997

391 judgments · page 11 of 20

High Courts23 May 1997

Sirsendu Mukherjee Vs Rahul Sircar

Calcutta High Court · (1998) 1 ILR (Cal) 370

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 99, Order 9 Rule 13, 151Criminal Procedure Code, 1973 (CrPC) — Section 144

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High Courts22 May 1997

Shree Shree Iswar Shiv Thakur and Ors Vs Amar Nath Daw and Anr

Calcutta High Court · (1998) 1 CALLT 58

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High Courts21 May 1997

Baidyabati Sheorafuli Cooperative Bank Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · (1998) 1 CALLT 219

Constitution of India, 1950 — Article 226West Bengal Co-operative Societies Act, 1983 — Section 96(1)

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High Courts21 May 1997Dismissed

Girish Chandra Pandey Vs Kanhaiyalal Chandak

Calcutta High Court · (1998) 4 RCR(Criminal) 123

Negotiable Instruments Act, 1881 (NI) — Section 138, 141(1)

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High Courts21 May 1997Dismissed

The Calcutta Jute Manufacturing Company Ltd. and Another Vs Jute Manufacturers Development Council and Others

Calcutta High Court · (1998) 59 ECC 92

Constitution of India, 1950 — Article 226Jute Manufactures Development Council Act, 1983 — Section 3(4)

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High Courts21 May 1997Dismissed

Madhab Banerjee Vs Dr. Dipak Chanda and Another

Calcutta High Court · (1997) CriLJ 3210

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Contempt of Courts Act, 1971 — Section 10, 15, 18(1), 2

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High Courts20 May 1997Dismissed

Rais Ahmed Vs The State

Calcutta High Court · (1997) 2 CALLT 483

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 379, 401, 482Penal Code, 1860 (IPC) — Section 409

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High Courts20 May 1997Allowed

Dr. Tapendro Mullick Vs Purnendra Mullick

Calcutta High Court · (1999) 1 DMC 523 : (1998) 1 RCR(Criminal) 518

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 193, 199, 34Special Marriage Act, 1954 — Section 45, 9

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High Courts20 May 1997Dismissed

Monaranjan Das and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1998 Cal 22 : (1998) 2 ILR (Cal) 72

Constitution of India, 1950 — Article 14West Bengal Board of Secondary Education Act, 1963 — Section 19

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High Courts20 May 1997

Mahananda Banerjee Vs Hasim Abdul Halim, West Bengal Legistative Assembly, Contemner

Calcutta High Court · (1998) 1 CALLT 39 : (1997) 2 CHN 562 : (1997) CriLJ 3676

Contempt of Courts Act, 1971 — Section 12, 2West Bengal Legislative Assembly Secretariat Rules, 1953 — Rule 7(1)West Bengal Services Rules — Rule 55(4)

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High Courts20 May 1997Allowed

Gita Rani Pramanik (Sm.) Vs Dhirendranath Pramanik

Calcutta High Court · (1998) 1 ILR (Cal) 237

Transfer of Property Act, 1882 — Section 57

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High Courts20 May 1997Dismissed

Harihar Nath Pandey Vs Bijoy Shankar Tewari

Calcutta High Court · (1998) 2 ILR (Cal) 1

Criminal Procedure Code, 1973 (CrPC) — Section 144Presidency Small Cause Courts Act, 1882 — Section 53, 54, 57, 60

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High Courts20 May 1997

Mahadevi Birla Girls'' School Vs State of West Bengal and Others

Calcutta High Court · (1997) 05 CAL CK 0005

Bengal General Clauses Act, 1899 — Section 22, 25Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 21, 226, 265, 32

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High Courts16 May 1997

Coastal Roadways Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · (1997) 05 CAL CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)

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High Courts16 May 1997Allowed

Regional Director, E.R., A.M.D., Department of Atomic Energy Vs Rabindra Nath Nandi

Calcutta High Court · 5 CWN 27 : (1999) 1 ILR (Cal) 325

Electricity (Supply) Act, 1948 — Section 49West Bengal Premises Tenancy Act, 1956 — Section 10, 2, 4

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High Courts16 May 1997

Hungerford Investment Trust Ltd. Vs Turner Morrision and Co. Ltd. and Others

Calcutta High Court · (1997) 05 CAL CK 0007

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High Courts15 May 1997

Coastal Roadways Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · (1997) 2 CALLT 259

Calcutta Municipal Corporation Act, 1980 — Section 390, 393, 400(8)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)

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High Courts15 May 1997Allowed