High Courts12 Jun 1996Allowed
Santosh Kumar Banerjee Vs Sm. Tanushree Mukherjee (Banerjee) and Another
Calcutta High Court · (1997) 1 DMC 333
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,288 of 3,204
High Courts12 Jun 1996
Birbhum Zilla Parishad and Others Vs Nitya Hari Chatterjee and Others
Calcutta High Court · 100 CWN 752 : 100 CWN 748 : (1997) 75 FLR 482 : (1997) 3 LLJ 1293
Constitution of India, 1950 — Article 12, 14, 16
High Courts12 Jun 1996Allowed
Santosh Kumar Banerjee Vs Smt. Tanushree Mukherjee (Banerjee)
Calcutta High Court · (1997) 1 DMC 611 : (1997) 1 RCR(Criminal) 711
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Jun 1996Dismissed
Bimal Kumar Ghosh Vs District Inspector of Schools (P.E.) and Others
Calcutta High Court · (1996) 06 CAL CK 0002
Bengal (Rural) Primary Education Act, 1930 — Section 23(i)(g)
High Courts11 Jun 1996Dismissed
Sur D.K. Vs Tata Iron and Steel Co. Ltd. and Others
Calcutta High Court · 100 CWN 1003 : (1998) 3 LLJ 429
Constitution of India, 1950 — Article 311
High Courts10 Jun 1996
Union of India and Others Vs Sri. Deshraj
Calcutta High Court · (1996) 06 CAL CK 0051
High Courts10 Jun 1996Allowed
Arun Sankar Chatterjee Vs State of West Bengal
Calcutta High Court · (1996) 2 ILR (Cal) 368
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 173(5), 251Penal Code, 1860 (IPC) — Section 120B, 420
High Courts07 Jun 1996
Sancheti Food Products Ltd. Vs Registrar of Ships and Others
Calcutta High Court · 100 CWN 760
Constitution of India, 1950 — Article 86Customs Act, 1962 — Section 155Essential Commodities Act, 1955 — Section 15(1), 15(2)
High Courts07 Jun 1996Dismissed
West Bengal Housing Board Vs Bharwarlal Mundhra and Others
Calcutta High Court · (1996) 06 CAL CK 0013
West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 3(2)
High Courts06 Jun 1996Dismissed
S.M. Enterprises Pvt. Ltd. Vs Sanpaolo Hambro Nicco Finance Ltd.
Calcutta High Court · (1997) 2 CALLT 60 : (1999) 96 CompCas 691
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 433, 434, 439
High Courts06 Jun 1996
Seth Enterprise Pvt. Ltd. Vs Commissioner of Customs
Calcutta High Court · (1997) 58 ECC 10 : (1996) 88 ELT 652
Customs Act, 1962 — Section 124
High Courts06 Jun 1996Allowed
C.M.D.A. and Another Vs Sudhir Brahma and Others
Calcutta High Court · 100 CWN 753
Calcutta Metropolitan Development Authority Act, 1972 — Section 22West Bengal Services (Provision for Promotion Prospects of Class IV Employees) Rules, 1974 — Rule 2
High Courts05 Jun 1996Allowed
Diamond Harbour Municipality and Others Vs State of West Bengal and Others
Calcutta High Court · 100 CWN 861
Bengal Municipal Act, 1932 — Section 66, 75, 76Constitution of India, 1950 — Article 12, 14, 16
High Courts05 Jun 1996Dismissed
Kanak Kumar Bar and Another Vs State of West Bengal and Others
Calcutta High Court · (1996) 2 CALLT 418 : 100 CWN 744
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151Constitution of India, 1950 — Article 226
High Courts05 Jun 1996Dismissed
The Chairman, Khardah Municipality and Another Vs Annapurna Bakery and Another
Calcutta High Court · (1997) 1 CALLT 32
Calcutta Municipal Corporation Act, 1980 — Section 202, 203Constitution of India, 1950 — Article 226West Bengal Municipal Act, 1993 — Section 118, 119, 120, 123, 19
High Courts05 Jun 1996
State of West Bengal and Others Vs M/s. Deekay Cocoanut Oil Industries and Another
Calcutta High Court · 100 CWN 988
Constitution of India, 1950 — Article 14, 265, 301, 304, 304(b)
High Courts04 Jun 1996
Shanti Debi Nai Vs Harikrishna Nathani
Calcutta High Court · (1996) 2 CALLT 161
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, Order 21 Rule 19, Order 21 Rule 35, Order 21 Rule 87, Order 21 Rule 97
High Courts04 Jun 1996
Ekam Chemical Vs Collector of Customs
Calcutta High Court · (1998) 98 ELT 46
Customs Act, 1962 — Section 124
High Courts04 Jun 1996Allowed
Jaganath Karmakar Vs Matrika Mohan Sarkar
Calcutta High Court · (1996) 2 CALLT 332
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6), 17, 17(2), 17(2A)
High Courts04 Jun 1996Dismissed
Subhasis Rana Vs The Chairman, Baidyabati Municipality and Others
Calcutta High Court · 100 CWN 1180