COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,286 of 3,204

High Courts07 Jul 1996Allowed

Tapan Kumar Chakraborty Vs Jyotsna Chakraborty

Calcutta High Court · (1996) 07 CAL CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 10(1), 10(1)(b), 13(1), 13(1)(ia)Penal Code, 1860 (IPC) — Section 307

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High Courts04 Jul 1996Dismissed

Ranjit Kumar De Chowdhury Vs State of West Bengal and Others

Calcutta High Court · (1998) 1 DMC 450 : (1998) 1 RCR(Criminal) 40

Penal Code, 1860 (IPC) — Section 494

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High Courts03 Jul 1996

United Bank of India Vs Official Liquidator

Calcutta High Court · (1999) 97 CompCas 861

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High Courts03 Jul 1996

Kolay Iron and Steel Co. Ltd. (In Liquidator) and another Vs Official Liquidator, High Court, Calcutta and others

Calcutta High Court · AIR 1997 Cal 244

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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High Courts03 Jul 1996Dismissed

Amit Kumar Banerjee Vs Sefali Banerjee

Calcutta High Court · (1996) 07 CAL CK 0007

Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 10, 10(1)(a), 11, 13, 13(1)(i)

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High Courts02 Jul 1996Dismissed

Anisha Dutta Vs The State of West Bengal and Others

Calcutta High Court · (1996) 2 CALLT 346

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 173(5), 190, 190(1)Penal Code, 1860 (IPC) — Section 120B, 304, 324, 326, 420

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High Courts02 Jul 1996Dismissed

Bombay Art Jewellers Vs Collector of Cus. (Preventive)

Calcutta High Court · (1998) 98 ELT 61

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High Courts02 Jul 1996Dismissed

Pradip Kumar Dey Vs Nirmal Kumar Santra

Calcutta High Court · (1997) 2 CALLT 317

Civil Procedure Code, 1908 (CPC) — Section 15West Bengal Premises Tenancy Act, 1956 — Section 13

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High Courts02 Jul 1996Allowed

Continental Profiles Limited Vs State of West Bengal and Others

Calcutta High Court · (1996) 73 FLR 1727 : (1997) 1 LLJ 25

Factories Act, 1948 — Section 2

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High Courts02 Jul 1996

Baid Organisation (P) Ltd. Vs Union of India (UOI)

Calcutta High Court · (1997) 94 ELT 64

Customs House Agents Licensing Regulations, 1984 — Regulation 8

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High Courts01 Jul 1996Dismissed

Pranbandhu Nag Vs P.K. Prodhan

Calcutta High Court · (1998) 1 ILR (Cal) 452

Contempt of Courts Act, 1971 — Section 2

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High Courts28 Jun 1996Dismissed

Krishna Pada Samanta Vs Jugal Kishore Mondal

Calcutta High Court · (1998) 1 ILR (Cal) 518

Evidence Act, 1872 — Section 116Stamp Act, 1899 — Article 31West Bengal Estates Acquisition Act, 1953 — Section 6(2)

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High Courts28 Jun 1996Allowed

Sri Dilip Kumar Dey Vs Vishwamitra Ramkumar

Calcutta High Court · (1997) 1 CALLT 10 : (1997) 1 ILR (Cal) 203 : (1996) 2 ILR (Cal) 203

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 144, 151

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High Courts28 Jun 1996Dismissed

Nilopam Das Vs Central Bureau of Investigation and Another

Calcutta High Court · (1996) 2 CALLT 245

Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Foreign Exchange Regulation Act, 1973 — Section 3, 50, 56Prevention of Corruption Act, 1947 — Section 5(1)

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High Courts27 Jun 1996

Nemai Samanta Vs Mahadev Das

Calcutta High Court · (1997) 2 ILR (Cal) 382

Civil Procedure Code, 1908 (CPC) — Section 11, 115

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High Courts26 Jun 1996

Punam Chand Ranga and Others Vs The C.E.S.C. Limited

Calcutta High Court · 100 CWN 90

Civil Procedure Code, 1908 (CPC) — Section 151Electricity Act, 1910 — Section 12, 12(2), 2(c), 2(h), 20West Bengal Premises Tenancy Act, 1956 — Section 36

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High Courts25 Jun 1996