High Courts21 Jun 1996
Union of India (UOI) Vs Sigma Electronics
Calcutta High Court · (1996) 87 ELT 26
Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 110, 111, 113, 18
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,287 of 3,204
High Courts21 Jun 1996Dismissed
Babloo Das alias Pranab Kumar Das Vs The State
Calcutta High Court · (1997) CriLJ 1025
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 307
High Courts20 Jun 1996
Ranjit Kumar Banerjee Vs Appropriate Authority of Income Tax Department and Others
Calcutta High Court · (1997) 223 ITR 664
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD, 269UD(2)
High Courts20 Jun 1996
Smt. Sari Mahanti Vs Ghauiram Mahata
Calcutta High Court · AIR 1997 Cal 151 : (1996) 2 CALLT 405
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 50, 50(e)West Bengal Land Reforms Rules, 1965 — Rule 21, 21(2)
High Courts20 Jun 1996Allowed
Santi Mahanti Vs Ghaniram Mahata
Calcutta High Court · (1997) 2 ILR (Cal) 1
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 50West Bengal Land Reforms Rules, 1965 — Rule 21
High Courts20 Jun 1996
RANJIT KUMAR BANERJEE Vs APPROPRIATE AUTHORITY and Others
Calcutta High Court · (1997) 139 CTR 157 : (1997) 94 TAXMAN 517
Income Tax Act, 1961 — Section 269UA(b)(2)(iii)
High Courts19 Jun 1996Dismissed
Oriental Insurance Co. Ltd. Vs Sabita Roy
Calcutta High Court · (1996) 06 CAL CK 0049
Limitation Act, 1963 — Section 5
High Courts19 Jun 1996Dismissed
The Oriental Insurance Co. Ltd. Vs Sabita Roy
Calcutta High Court · (1997) 1 CALLT 24
Limitation Act, 1963 — Section 5
High Courts19 Jun 1996
Apeejay Private Limited Vs Raghavachari Narasinhan and Others
Calcutta High Court · (1997) 1 CALLT 255 : (1997) 1 RCR(Criminal) 472
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 34, 409Evidence Act, 1872 — Section 132, 40, 41, 42, 43
High Courts17 Jun 1996Dismissed
Coal India Ltd. Vs Lakshman Singh
Calcutta High Court · (1998) 1 ILR (Cal) 1
Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 2(6), 29.8, 40.4, 43, 5(27)Coal Mines (Nationalisation) Act, 1973 — Section 14Constitution of India, 1950 — Article 12, 21, 311
High Courts17 Jun 1996
Ad-Hoc Committee, Uttar Jhapardah Saradamoni Balika Vidyalaya Vs Sanghamitra Ghosh (De) (Smt.)
Calcutta High Court · (1999) 2 ILR (Cal) 63
Constitution of India, 1950 — Article 226
High Courts14 Jun 1996Allowed
Smt. Kusum Daga Vs Smt. Niva Rani Biswas and Another
Calcutta High Court · (1997) 1 CALLT 105
Civil Procedure Code, 1908 (CPC) — Section 115, 115AConstitution of India, 1950 — Article 227
High Courts14 Jun 1996Allowed
In Re: Smt. Manju Devi Mahensaria
Calcutta High Court · (1996) 06 CAL CK 0038
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(i)(ii)Constitution of India, 1950 — Article 22(5)
High Courts14 Jun 1996Allowed
Pradip Kumar Patra Vs State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 545
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(5), 173(7), 190(1), 193Penal Code, 1860 (IPC) — Section 113, 120B, 304, 468, 471
High Courts13 Jun 1996Allowed
The Regional Director, Employees'' State Insurance Corporation and Others Vs The Peerless General Finance and Investment Company Ltd. and Others
Calcutta High Court · (1996) 74 FLR 2253 : (1997) 1 LLJ 82
Employees State Insurance Act, 1948 — Section 1(5)
High Courts13 Jun 1996Allowed
Bijon Behari Bose and Others Vs Brij Mohan Arora and Another
Calcutta High Court · (1996) 2 CALLT 460
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 30, 31
High Courts13 Jun 1996
Hindusthan Forgings Vs Board of Trustees for the Port of Calcutta and others
Calcutta High Court · AIR 1997 Cal 93 : (1996) 2 CALLT 399 : 101 CWN 1
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 6 Rule 17Major Port Trusts Act, 1963 — Section 120, 122
High Courts13 Jun 1996Allowed
Doli Banerjee Vs Prabir Banerjee
Calcutta High Court · (1997) 2 DMC 352
Hindu Marriage Act, 1955 — Section 26
High Courts13 Jun 1996Allowed
Indian Airlines Limited and Others Vs Sankar Sengupta and Others
Calcutta High Court · (1996) 2 CALLT 129
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts12 Jun 1996Dismissed
Kanailal Mondal and Others Vs Bishu Chowdhury and Others
Calcutta High Court · (1996) 2 CALLT 450
Specific Relief Act, 1963 — Section 34