High Courts25 Feb 1997
Bhaggo Dhar Manna Vs The State of West Bengal and Others
Calcutta High Court · (1997) 2 CALLT 380
Constitution of India, 1950 — Article 226Howrah Municipal Corporation Act, 1980 — Section 177, 177(1), 177(3), 177(4)
COURT ARCHIVE
Calcutta High Court judgments, 1997
391 judgments · page 16 of 20
High Courts25 Feb 1997
M/s. Mrityunjoy Transport Co. Vs State of West Bengal
Calcutta High Court · (1999) 1 ILR (Cal) 80
Motor Vehicles Act, 1988 — Section 89
High Courts25 Feb 1997
Ajoy Kumar Virmani Vs Union of India (UOI)
Calcutta High Court · (1999) 106 ELT 30
High Courts24 Feb 1997
Mrs. Krishna Gupta Vs State Bank of India and Others
Calcutta High Court · (1997) 2 CALLT 1 : (1997) 2 CHN 86 : (1998) 94 CompCas 247
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31, 31(1)
High Courts24 Feb 1997Dismissed
Ma Ananda Oil Mills Pvt. Ltd. and Others Vs W.B.F.C. and Others
Calcutta High Court · AIR 1998 Cal 285 : (1997) 2 CALLT 224
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 30
High Courts24 Feb 1997Allowed
Digambar Gope and Others Vs State of West Bengal
Calcutta High Court · (1997) CriLJ 2072
Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Feb 1997Allowed
Madhusudan Sen and Another Vs The State of West Bengal
Calcutta High Court · (1997) 2 CALLT 229
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 173Evidence Act, 1872 — Section 136, 137, 154, 3, 92Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Feb 1997Allowed
State of West Bengal Vs Ashoke Bose
Calcutta High Court · (1997) CriLJ 3436
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313(1)Penal Code, 1860 (IPC) — Section 302
High Courts21 Feb 1997
Dunlop India Ltd. Vs CEGAT, Eastern Bench
Calcutta High Court · (1997) 93 ELT 680
High Courts21 Feb 1997Dismissed
Road Transport Corporation and Another Vs Shri Satyanarayan Prasad Bhagat
Calcutta High Court · (1997) 2 CALLT 263
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6)
High Courts21 Feb 1997
Biman Bihari Poddar Vs The State and Another
Calcutta High Court · (1998) 1 CALLT 111
Penal Code, 1860 (IPC) — Section 120B, 2, 21, 409, 467Prevention of Corruption Act, 1988 — Section 5(1)(a), 5(2)
High Courts21 Feb 1997
Indra Narayana Ganguly Vs The State of West Bengal
Calcutta High Court · (1998) 1 CALLT 147 : (1997) CriLJ 2870
Constitution of India, 1950 — Article 254General Clauses Act, 1897 — Section 8Penal Code, 1860 (IPC) — Section 409
High Courts21 Feb 1997
Sadhan Kumar Boral and Another and Chittaranjan Das and Others Vs The State of West Bengal
Calcutta High Court · (1998) 1 CALLT 186 : (1997) CriLJ 2117
Constitution of India, 1950 — Article 254Criminal Law (Amendment) Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts21 Feb 1997Allowed
Indra Narayan Ganguly Vs The State of West Bengal
Calcutta High Court · (1998) 1 CALLT 147 : (1997) CriLJ 2870
Constitution of India, 1950 — Article 254Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 26, 3, 4
High Courts21 Feb 1997Dismissed
Biswanath Digar and Others Vs Gopal Digar and Others
Calcutta High Court · (1997) 2 CALLT 428
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 27, Order 6 Rule 14, 105(2)Specific Relief Act, 1963 — Section 34
High Courts20 Feb 1997Allowed
Secretary, Route No. 56 Bus Association Vs Champadanga Dakhineswar Bus Association
Calcutta High Court · (1998) 2 ILR (Cal) 391
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 2(31), 2(38), 66, 67, 68
High Courts20 Feb 1997
Jaykrishna Basu and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1997 Cal 253 : (1998) 1 CALLT 50
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 3, 4
High Courts20 Feb 1997Dismissed
Oil and Natural Gas Corporation Limited Vs Dowell Schlumberger (Western) S.A.
Calcutta High Court · (1997) 1 CALLT 486
Arbitration Act, 1940 — Section 30
High Courts20 Feb 1997Dismissed
Chandra Mohan Majhi Vs Smt. Kaushalya Majhi
Calcutta High Court · (1997) 2 DMC 214 : (1997) 3 RCR(Criminal) 460
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 2(2), 3
High Courts19 Feb 1997
Smt. Tara Devi Jalan Vs Radhesyam Ruia and others
Calcutta High Court · AIR 1997 Cal 271
Civil Procedure Code, 1908 (CPC) — Section 13, 2(12)West Bengal Premises Tenancy Act, 1956 — Section 3, 3(2), 31, 36