High Courts03 Jan 1997
Gulam Murtaja @ Patal Vs The State of West Bengal
Calcutta High Court · (1997) 01 CAL CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 324
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,277 of 3,204
High Courts24 Dec 1996Allowed
Soumen Kumar Ghosh and Others Vs Rajendra Kr. Bagaria
Calcutta High Court · (1997) 2 CALLT 269 : (1997) 2 CALLT 26
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2)
High Courts24 Dec 1996Allowed
Titan Engineering Co. Ltd. and Others Vs Pradip Kumar Sengupta and Others
Calcutta High Court · (1997) 2 CALLT 219 : (1997) 2 CALLT 21
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 7 Rule 11, 115Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts24 Dec 1996
Bata India Ltd. Vs Suptd. of Central Excise
Calcutta High Court · (1997) 94 ELT 45
Central Excises and Salt Act, 1944 — Section 9, 9(1)
High Courts23 Dec 1996Dismissed
Subhendu Mishra Vs Smt. Runu Mishra
Calcutta High Court · (1996) 12 CAL CK 0003
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 12, 12(2)(b)(iii)
High Courts20 Dec 1996Dismissed
Promode Kr. Banerjee and Another Vs Anusuya Dhiraj Lal Kamakia
Calcutta High Court · (1997) 1 CALLT 523 : (1998) 1 RCR(Civil) 368
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 9 Rule 13, 115, 151, 94Limitation Act, 1963 — Section 5
High Courts20 Dec 1996
The State of West Bengal Vs Nebulal Shaw
Calcutta High Court · (1997) 1 CALLT 302 : (1997) 3 RCR(Criminal) 39
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 161, 439(2), 482
High Courts20 Dec 1996
South Calcutta Hawkers Association Vs Government of West Bengal and others
Calcutta High Court · AIR 1997 Cal 234 : (1997) 1 CALLT 453
Calcutta Municipal Corporation Act, 1980 — Section 372Constitution of India, 1950 — Article 122, 14, 19(1) , 19(6), 21
High Courts20 Dec 1996Dismissed
Collector of Customs Vs Pankaj V. Sheth
Calcutta High Court · (1997) 69 ECR 519 : (1997) 90 ELT 31
Customs Act, 1962 — Section 11, 111, 113, 114, 12Foreign Exchange Regulation Act, 1973 — Section 18, 18(1), 67Foreign Trade (Development and Regulation) Act, 1992 — Section 11, 3, 4, 5
High Courts20 Dec 1996Dismissed
Puspa Mondal Vs Nirmala Mondal
Calcutta High Court · (1997) 1 DMC 222
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 9 Rule 13Succession Act, 1925 — Section 306
High Courts20 Dec 1996
South Calcutta Hawkers Assoc. Vs C.M.C. and Others
Calcutta High Court · AIR 1997 Cal 234 : (1997) 1 CALLT 453
Constitution of India, 1950 — Article 19, 19(1)(g), 19(6)
High Courts18 Dec 1996
Bhoirab Chandra Shaw Vs The State of West Bengal
Calcutta High Court · (1998) 1 ILR (Cal) 496
Essential Commodities Act, 1955 — Section 5, 7
High Courts18 Dec 1996
Pinaki Ranjan Bharati Vs State of West Bengal and Others
Calcutta High Court · (1996) 12 CAL CK 0001
High Courts16 Dec 1996
Smt. Jyotsna Mal Vs The State of West Bengal
Calcutta High Court · (1997) 1 CALLT 346 : (1997) CriLJ 3156
Constitution of India, 1950 — Article 20(3), 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts13 Dec 1996Dismissed
Mahadev Dhara Vs State of West Bengal and Others
Calcutta High Court · (1996) 12 CAL CK 0004
Constitution of India, 1950 — Article 12, 226
High Courts11 Dec 1996
Ashit Ghosh and Others Vs State of West Bengal
Calcutta High Court · (1997) CriLJ 1318
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 208, 209, 437
High Courts10 Dec 1996
Dr Niranjan Sahu Vs State of West Bengal and Others
Calcutta High Court · (1996) 12 CAL CK 0006
High Courts09 Dec 1996
Ananda Damani Vs Union of India (UOI)
Calcutta High Court · (1998) 2 CALLT 52
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7, 7(1)Constitution of India, 1950 — Article 22
High Courts09 Dec 1996
In Re: Brooke Bond Lipton India Ltd.
Calcutta High Court · (1999) 98 CompCas 496
Companies Act, 1956 — Section 391, 48
High Courts06 Dec 1996Dismissed
Moothedath G. Jaipalan and Another Vs Sanjit K. Roy and Others
Calcutta High Court · (1996) 12 CAL CK 0005
Arbitration Act, 1940 — Section 30, 35Calcutta Thika Tenancy Act, 1949 — Section 10, 2(5), 20(4), 3, 4Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 97