High Courts12 Aug 1996Dismissed
Netai Mukherjee and Another Vs Calcutta District Forum and Others
Calcutta High Court · (1996) 08 CAL CK 0014
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 12, 15, 19, 23
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,283 of 3,204
High Courts12 Aug 1996
Surajmull Nagarmull Vs Dilip Kumar Das, Advocate
Calcutta High Court · (1996) 08 CAL CK 0001
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Aug 1996
Suresh Kumar Balani and Champalal Purohit Vs Assistant Commissioner of Customs and Others
Calcutta High Court · (1997) 1 CALLT 188
Constitution of India, 1950 — Article 226
High Courts07 Aug 1996
Raj Narain Singh Vs Union of India (UOI)
Calcutta High Court · (1998) 1 ILR (Cal) 507
Constitution of India, 1950 — Article 226, 311(2)Railway Protection Force Rules, 1959 — Rule 44, 46, 47
High Courts07 Aug 1996
Snehangshu Majumdar and Another Vs State of West Bengal and Others
Calcutta High Court · (1998) 3 CALLT 234
Constitution of India, 1950 — Article 226Land Reforms Act, 1955 — Section 40Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1), 21(2)
High Courts05 Aug 1996Dismissed
Mahananda Das Karmakar Vs Biswanath Dey
Calcutta High Court · (1998) 1 ILR (Cal) 446
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 13(1), 18A, 18A(1), 18A(2)
High Courts05 Aug 1996Allowed
Cycle Corporation of India Ltd. (Raleigh Division) Employees Union and Others Vs Cycle Corporation of India Ltd. and Others
Calcutta High Court · (1996) 3 LLJ 1183
Hind Cycles Ltd. and Sen Raileigh Ltd. (Nationalisation) Act, 1980 — Section 13
High Courts05 Aug 1996Dismissed
Lee Wan Shang Vs Lee Thou Sen
Calcutta High Court · (1997) 2 ILR (Cal) 94
Arbitration Act, 1940 — Section 15, 30, 33Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Aug 1996Allowed
T.A. Thomas Vs The Chairman, Andaman Adim Janajati Vikas Samiti
Calcutta High Court · (1998) 1 ILR (Cal) 78
Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 23
High Courts01 Aug 1996
D.K. Corporation Vs Union of India (UOI)
Calcutta High Court · (1996) 88 ELT 330
Constitution of India, 1950 — Article 226
High Courts31 Jul 1996Allowed
Howrah Municipal Corporation Shramik Union Karmachari and Others Vs Howrah Municipal Corporation
Calcutta High Court · (1996) 2 CALLT 255
Constitution of India, 1950 — Article 14, 16, 21, 226, 39
High Courts31 Jul 1996
V. Ravi Vs M/s. New India Assurance Company Ltd. and others
Calcutta High Court · (1998) ACJ 598 : AIR 1997 Cal 242
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 8 Rule 2Motor Vehicles Act, 1988 — Section 147(3), 149
High Courts31 Jul 1996Allowed
Steel Authority of India Ltd. Vs Ninth Industrial Tribunal and Others
Calcutta High Court · 100 CWN 1096 : (1998) 3 LLJ 363
High Courts31 Jul 1996
Anwar Hossain Sheikh and others Vs Santi Kumar Mondal and others
Calcutta High Court · AIR 1997 Cal 120 : (1997) 1 CALLT 210 : 101 CWN 309 : (1999) 1 ILR (Cal) 152
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114Registration Act, 1908 — Section 73
High Courts31 Jul 1996Allowed
Jitendra Nath Kundu Vs State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 140
Criminal Procedure Code, 1973 (CrPC) — Section 250, 482Penal Code, 1860 (IPC) — Section 164, 203, 363, 365, 366
High Courts30 Jul 1996
Smt. Madhabi Dey and Others Vs Basudeb Bakuli and Others
Calcutta High Court · (1997) 1 CALLT 290
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 115A, 47Constitution of India, 1950 — Article 227
High Courts26 Jul 1996
Moynul Haque alias Moynul Haque Chowdhury Vs The State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 159
Calcutta Municipal Corporation Act, 1951 — Section 29, 364, 365, 390, 392Calcutta Municipal Corporation Building Rules, 1990 — Rule 2(9), 3, 4Constitution of India, 1950 — Article 21, 226
High Courts26 Jul 1996Allowed
Ajit Sinha Ray Vs State of West Bengal
Calcutta High Court · (1997) 2 ILR (Cal) 564
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 313, 420Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
High Courts26 Jul 1996
Moynul Haque Alias Moynul Haque Chowdhury Vs The State of West Bengal
Calcutta High Court · (1997) 1 ILR (Cal) 159
Calcutta Municipal Corporation Act, 1951 — Section 29, 404, 599, 600Calcutta Municipal Corporation Building Rules, 1990 — Rule 2(9), 3, 4, 4(1)Constitution of India, 1950 — Article 21, 226
High Courts26 Jul 1996
Paschimbanga Bhumijibi Krishak Samiti and Others Vs State of West Bengal and Others Abdul Hai Vs Revenue Officer Tarapada Das Palit Vs Revenue Officer
Calcutta High Court · (1996) 2 CALLT 183 : 100 CWN 900 : (1997) 2 ILR (Cal) 447
Constitution of India, 1950 — Article 14, 19, 20, 25, 26West Bengal Estates Acquisition Act, 1953 — Section 4, 5, 6West Bengal Land Reforms (Amendment) Act, 1981 — Section 26, 4(4), 4(5)