High Courts28 May 1996Allowed
State of West Bengal and Others Vs Bibhuti Bhusan De and Others
Calcutta High Court · (1997) 1 CALLT 309 : 100 CWN 1111
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,289 of 3,204
High Courts24 May 1996Dismissed
Sarama Das and Others Vs The Superintendent Sub-Divisional Hospital and Others
Calcutta High Court · 100 CWN 1026
Constitution of India, 1950 — Article 162, 309Industrial Disputes Act, 1947 — Section 25F
High Courts10 May 1996
Kalidas Gangopadhyay and Others, Ajai Kr. Rai and Another and Sri Surendra Rai Vs State of West Bengal and Others
Calcutta High Court · (1997) 1 CALLT 373
Constitution of India, 1950 — Article 14, 16, 226, 41
High Courts10 May 1996Allowed
Manju Roy Sarkar Vs Narendranath Roy Sarkar
Calcutta High Court · (1996) 2 DMC 659 : (1996) 3 RCR(Criminal) 594
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 May 1996Dismissed
State of West Bengal and Others Vs B.K. Goswami and Bijoy Krishna Goswami and Others
Calcutta High Court · (1996) 2 CALLT 132
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 120B, 465, 475, 511
High Courts10 May 1996Allowed
West Bengal Financial Corporation Vs Metcoke (India) Private Ltd.
Calcutta High Court · (1996) 2 ILR (Cal) 13
State Financial Corporations Act, 1951 — Section 29, 30
High Courts10 May 1996Allowed
West Bengal Financial Corporation and Others Vs Metcocke (India) Private Ltd. and Another
Calcutta High Court · (1997) 1 CALLT 499 : (1997) 1 ILR (Cal) 13
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 226
High Courts09 May 1996
Ashoka Machine Tools Corporation and Another Vs Union of India and Others
Calcutta High Court · (1998) 3 CALLT 197
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Foreign Exchange Regulation Act, 1973 — Section 13(2), 17, 18, 19(1), 19(4)
High Courts09 May 1996
Goutam Shantilal Shah Vs State of West Bengal
Calcutta High Court · (1996) 2 CALLT 437 : (1997) 1 ILR (Cal) 1 : (1996) 2 ILR (Cal) 1
Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 265, 26A, 270, 271, 272
High Courts06 May 1996Dismissed
Dwijabar alias Dwijapada Halder (deceased) represented by legal heir son Vs The State
Calcutta High Court · (1997) 1 CALLT 114
Criminal Procedure Code, 1973 (CrPC) — Section 222(2), 237, 394(2), 423Penal Code, 1860 (IPC) — Section 24, 307, 326, 34
High Courts06 May 1996
Dr. Subodh Ranjan Saha Vs State of West Bengal and others
Calcutta High Court · AIR 1997 Cal 55
Bengal Medical Act, 1914 — Section 17, 21, 25, 26(1)Constitution of India, 1950 — Article 226
High Courts06 May 1996Allowed
M. P. Singh Vs Union of India and Others
Calcutta High Court · 100 CWN 1166
High Courts06 May 1996Allowed
Tarun Kanti China Vs The State
Calcutta High Court · (1998) 1 ILR (Cal) 541
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 162, 162(1)Evidence Act, 1872 — Section 113A, 32, 32(1)Penal Code, 1860 (IPC) — Section 306, 34, 398A, 498A
High Courts06 May 1996Allowed
Sri Satyapada Halder Vs State of West Bengal and Others
Calcutta High Court · (1997) 1 CALLT 1
Constitution of India, 1950 — Article 14, 16, 226, 227, 235
High Courts06 May 1996Dismissed
Abdur Rahim Mir Vs The State of West Bengal and Others
Calcutta High Court · (1996) 05 CAL CK 0001
High Courts02 May 1996Allowed
Nandita Roy (Nee Ghosh) Vs Asish Kumar Roy
Calcutta High Court · (1996) 2 DMC 688
Hindu Marriage Act, 1955 — Section 13(1), 2, 2(3), 7Special Marriage Act, 1954 — Section 13, 15
High Courts02 May 1996
Sm. Nandita Roy (Nee Ghosh) Vs Sri Asish Kumar Roy
Calcutta High Court · (1996) 2 CALLT 237
Hindu Marriage Act, 1955 — Section 13, 15, 2, 2(3), 7Special Marriage Act, 1954 — Section 13, 15
High Courts02 May 1996Dismissed
Saroj Kumar Gupta Vs Khaitan Consultants Ltd. and Another
Calcutta High Court · 100 CWN 881
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts30 Apr 1996
India Machinery Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1997) 1 ILR (Cal) 303
Constitution of India, 1950 — Article 226Industrial Reconstruction Bank of India Act, 1984 — Section 40Industries (Development and Regulation) Act, 1951 — Section 18A, 18A(2)
High Courts26 Apr 1996Dismissed
Paritosh Das Vs Smt. Kalyani Das
Calcutta High Court · (1996) 1 ILR (Cal) 448
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482