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
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,273 of 3,204
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 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
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
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
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