High Courts19 Jul 1996
In Re: Madhab Chandra Saha
Calcutta High Court · AIR 1997 Cal 123
Constitution of India, 1950 — Article 226, 311(2)Hindu Marriage Act, 1955 — Section 13, 13(B)Hindu Minority and Guardianship Act, 1956 — Section 6
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,285 of 3,204
High Courts19 Jul 1996
Lawab alias Labab Ali Molla Vs State of West Bengal
Calcutta High Court · (1996) 2 CALLT 420 : (1997) 1 ILR (Cal) 534 : (1996) 2 ILR (Cal) 534
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 137, 138, 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Jul 1996Allowed
Sri Arunava Dasgupta Vs The State of West Bengal
Calcutta High Court · (1996) 2 CALLT 388
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 482Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 306, 498A
High Courts18 Jul 1996Dismissed
Banshi Dhar Rai Vs Gadadhar Das
Calcutta High Court · 100 CWN 1035 : (1997) 75 FLR 867 : (1998) 3 LLJ 1091
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12(1)Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 76, 78, 79, 80, 81
High Courts18 Jul 1996Dismissed
Sukhdev Kaur (Grewal) Vs Ravinder Singh Grewal
Calcutta High Court · (1997) 2 DMC 69
Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 403, 406, 420
High Courts18 Jul 1996Allowed
Arunava Dasgupta Vs State of West Bengal
Calcutta High Court · (1997) 1 DMC 387
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 482Penal Code, 1860 (IPC) — Section 306, 498A
High Courts18 Jul 1996Dismissed
Sambhu Nath Srimani Vs Bulbul Srimani
Calcutta High Court · 100 CWN 1021
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Jul 1996
Anil Kumar Panda Vs State of West Bengal and others
Calcutta High Court · AIR 1997 Cal 125
Constitution of India, 1950 — Article 14, 166, 226Motor Vehicles Act, 1988 — Section 48(3), 72, 72(2), 83, 86
High Courts17 Jul 1996Dismissed
Sri Satyendra Nath Roy (deceased) substituted by Smt. Aruna Roy and Others Vs Smt. Chhabi Rani Mundra
Calcutta High Court · (1996) 2 CALLT 467
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 58West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts17 Jul 1996Dismissed
Union of India (UOI) Vs Bikaner Properties (Pvt) Ltd.
Calcutta High Court · (1996) 2 CALLT 368 : (1997) 2 CivCC 601 : (1997) 2 RCR(Civil) 46
Civil Procedure Code, 1908 (CPC) — Section 115Telegraph Act, 1885 — Section 7B, 7B(1)
High Courts12 Jul 1996Dismissed
Nirmal Kumar Chakraborty Vs Dulal Chandra Bhattacharjee and Others
Calcutta High Court · (1996) 2 CALLT 360
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, 115, 47
High Courts10 Jul 1996Allowed
State of West Bengal Vs Kalipada Paul
Calcutta High Court · (1996) 2 ILR (Cal) 153
High Courts10 Jul 1996
Feroze Ahmed Vs State of West Bengal
Calcutta High Court · (1997) 2 ILR (Cal) 207
Calcutta Municipal Corporation Act, 1980 — Section 400(1), 400(8)
High Courts10 Jul 1996
Krishna Chowdhury and others Vs State of West Bengal and others
Calcutta High Court · AIR 1997 Cal 38 : 101 CWN 197 : (1997) 1 ILR (Cal) 419
Calcutta Metropolitan Development Authority Act, 1972 — Section 97Constitution of India, 1950 — Article 141, 226
High Courts10 Jul 1996Allowed
State of West Benga Vs Kalipada Paul
Calcutta High Court · (1997) 1 ILR (Cal) 153
High Courts09 Jul 1996Dismissed
Prafulla Bala Biswas Vs Smt. Ila Das and Another
Calcutta High Court · (1996) 2 CALLT 315 : (1997) 1 DMC 448
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Special Marriage Act, 1954 — Section 13(2), 24, 24(1), 4Specific Relief Act, 1963 — Section 34
High Courts09 Jul 1996Dismissed
Smt. Prafulla Bala Biswas Vs Smt. Ila Das and Another
Calcutta High Court · (1996) 2 CALLT 315
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Special Marriage Act, 1954 — Section 13(2), 24, 24(1), 25, 4Specific Relief Act, 1963 — Section 34
High Courts09 Jul 1996
Tapan Kumar Chakraborty Vs Smt. Jyotsna Chakraborty
Calcutta High Court · AIR 1997 Cal 134
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 10(1), 13, 13Penal Code, 1860 (IPC) — Section 307
High Courts08 Jul 1996
Sri K.C. Roy Vs Bank of Baroda
Calcutta High Court · (1997) 2 ILR (Cal) 178
Bank of Baroda Officers Employees (Conduct) Regulations, 1976 — Regulation 24, 4, 5, 7Constitution of India, 1950 — Article 14, 21, 226