High Courts19 Feb 1997
Calcutta Dioceasin Trust Association (P) and Another Vs Mrinal Chowdhury and Others
Calcutta High Court · (1997) 2 CALLT 88
Bengal Municipal Act, 1932 — Section 324, 333
COURT ARCHIVE
Calcutta High Court judgments, 1997
391 judgments · page 17 of 20
High Courts19 Feb 1997
Dalhousie Properties Ltd. Vs M/s. Kali Engg. Works (P.) Ltd.
Calcutta High Court · AIR 1997 Cal 348
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17West Bengal Premises Tenancy Act, 1956 — Section 11, 13(6), 3, 36
High Courts19 Feb 1997Allowed
Gobinda Prasad Das Vs State of West Bengal and Others
Calcutta High Court · (1997) 2 CALLT 490
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 325, 498AWest Bengal Panchayat (Gram Panchayat Administration) Rules, 1981 — Rule 37
High Courts18 Feb 1997
H.M. Brothers (Pvt.) Ltd. Vs Union of India (UOI)
Calcutta High Court · (1999) 65 ECC 847 : (1999) 112 ELT 36
Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 59Major Port Trusts Act, 1963 — Section 111
High Courts18 Feb 1997
Vikram Organics Pvt. Ltd. Vs Anirox Pigments Ltd.
Calcutta High Court · (1997) 88 CompCas 804
Companies Act, 1956 — Section 394, 394(1), 394A
High Courts18 Feb 1997
Rajindra Ram Vs Coal India Limited and others
Calcutta High Court · AIR 1997 Cal 289
Calcutta High Court (Original Side) Rules, 1914 — Rule 19, 2, 29, 3, 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Evidence Act, 1872 — Section 77
High Courts18 Feb 1997
Pravat Kumar Saha Vs Dilip Pramanick
Calcutta High Court · AIR 1997 Cal 326 : (1997) 2 DMC 587
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Guardians and Wards Act, 1890 — Section 7Hindu Minority and Guardianship Act, 1956 — Section 10, 13(1), 2, 5, 6
High Courts18 Feb 1997Dismissed
Niranjan Nath Vs State of West Bengal and Others
Calcutta High Court · AIR 1998 Cal 16
Constitution of India, 1950 — Article 226
High Courts18 Feb 1997
Webel Nicco Electronics Limited Vs Mrs. Anima Roy
Calcutta High Court · (1997) 1 CALLT 243 : (1997) 1 CHN 454 : (1998) 2 ILR (Cal) 103 : (1997) 2 LLJ 80
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15(2)
High Courts17 Feb 1997
Santosh Kumar Roy and others etc. Vs State of West Bengal and others
Calcutta High Court · AIR 1997 Cal 168
Constitution of India, 1950 — Article 14, 226, 299Contract Act, 1872 — Section 23
High Courts14 Feb 1997Dismissed
Jas Enterprises Vs The Karanpara Development Co. Ltd. and Another
Calcutta High Court · (1997) 2 CALLT 277 : (1997) 2 ILR (Cal) 142
Arbitration and Conciliation Act, 1996 — Section 12, 12(3), 13, 14, 15
High Courts14 Feb 1997
Ananda Bauri Vs State
Calcutta High Court · (1997) CriLJ 2188
Criminal Procedure Code, 1973 (CrPC) — Section 313Explosives Act, 1884 — Section 9B(1)Penal Code, 1860 (IPC) — Section 109, 395
High Courts14 Feb 1997
West Bengal Small Scale Pharmaceutical Manufacturer''s Association and others Vs Union fo India and others
Calcutta High Court · AIR 1997 Cal 186
Drugs and Cosmetics Act, 1940 — Section 26, 5, 6, 7
High Courts14 Feb 1997Allowed
Md. Habib Vs The State
Calcutta High Court · (1997) CriLJ 1734
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50
High Courts14 Feb 1997Dismissed
R. Rajeshwaran Vs The State and Others
Calcutta High Court · (1997) 2 CALLT 287 : (1997) CriLJ 3072
Civil Procedure Code, 1908 (CPC) — Section 97Constitution of India, 1950 — Article 226
High Courts11 Feb 1997
Santal alias Tarapada Kapri Vs The State
Calcutta High Court · (1998) 1 ILR (Cal) 529
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts10 Feb 1997
Debasis Dhabal Vs Union of India and Others
Calcutta High Court · AIR 1997 Cal 296 : (1997) 2 CALLT 187
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 17Motor Vehicles Act, 1939 — Section 47(1H)
High Courts10 Feb 1997
Buddheswar Ghosh and Others Vs Ekkari Ghosh and Others
Calcutta High Court · (1997) 2 CALLT 43
High Courts10 Feb 1997Allowed
Satyanarayan Vs Calcutta Electricity Supply Corporation Ltd.
Calcutta High Court · (1997) 2 ILR (Cal) 53
Electricity Act, 1910 — Section 19A, 2, 21(2), 22, 3Electricity Rules, 1956 — Rule 58
High Courts07 Feb 1997
In re Vivekananada Nidhi and others
Calcutta High Court · AIR 1997 Cal 340 : (1997) 2 CALLT 48 : (1997) 1 CHN 418
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 11, 151, 24Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 120