COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,290 of 3,204

High Courts26 Apr 1996

Dilip Bhattacharya Vs State of West Bengal

Calcutta High Court · (1997) 2 ILR (Cal) 224

West Bengal Panchayat (Amendment) Act, 1995 — Section 5West Bengal Panchayat (Gram Panchayat Administration) Rules, 1981 — Rule 13West Bengal Panchayat Act, 1971 — Section 12

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High Courts25 Apr 1996Dismissed

Coal India Ltd. Vs Coal Linkers Ltd.

Calcutta High Court · (1998) 2 ILR (Cal) 250

Arbitration Act, 1940 — Section 30, 33Evidence Act, 1872 — Section 65

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High Courts24 Apr 1996Dismissed

Smt. Santi Rani Dalal Vs Thika Tenancy Controller and Others

Calcutta High Court · (1996) 2 CALLT 247

Constitution of India, 1950 — Article 226

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High Courts23 Apr 1996

Taiping International Vs Collector of Customs

Calcutta High Court · (1997) 68 ECR 414 : (1997) 89 ELT 457

Customs Act, 1962 — Section 111, 112, 24

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High Courts23 Apr 1996Dismissed

Ganesh Chandra Saha Vs Union of India (UOI) and Others

Calcutta High Court · (1996) 2 CALLT 325 : 100 CWN 1138 : (1997) 75 FLR 862 : (1996) 1 ILR (Cal) 423 : (1997) 3 LLJ 843

Industrial Disputes Act, 1947 — Section 10, 2A, 33(2)

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High Courts22 Apr 1996

Mrs. Raushan Ara alias Suraiya Vs The State of West Bengal and Others

Calcutta High Court · (1997) 1 CALLT 89

Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 7, 9

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High Courts22 Apr 1996

Sri Sri Kantha Dhari Math Trust and Others Vs Sona Biswas and Others

Calcutta High Court · (1996) 2 CALLT 458

Civil Procedure Code, 1908 (CPC) — Section 115, 92West Bengal Premises Tenancy Act, 1956 — Section 13

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High Courts22 Apr 1996

Shyam Sundar Mal Vs The State of West Bengal

Calcutta High Court · 100 CWN 633

Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6A, 6A(1A), 6B(11), 7(1)(a)(ii)

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High Courts19 Apr 1996Allowed

Shri Guru Prosad Lal and Sri Arun Kumar Jha Vs Coal India Limited and Others

Calcutta High Court · (1996) 2 CALLT 70

Constitution of India, 1950 — Article 14, 16, 226

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High Courts19 Apr 1996

Terai Overseas Limited Vs Assistant Collector of Customs

Calcutta High Court · 100 CWN 702 : (1996) 88 ELT 324

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 106A

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High Courts17 Apr 1996Allowed

Dipak Saha and Others Vs Jatindra Mohan Roy and Another

Calcutta High Court · (1997) 1 CALLT 277 : (1997) 1 CALLT 27

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6

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High Courts16 Apr 1996Allowed

Shri Sudarsan Sanki Vs The State of West Bengal

Calcutta High Court · (1996) 2 CALLT 5

Criminal Procedure Code, 1973 (CrPC) — Section 251, 313West Bengal Lubricating Oil Licensing Order, 1967 — Section 8

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High Courts16 Apr 1996Allowed

Sudarsan Sanki Vs State of West Bengal

Calcutta High Court · (1996) CriLJ 2785

Criminal Procedure Code, 1973 (CrPC) — Section 251, 313West Bengal Lubricating Oil Licensing Order, 1967 — Section 8

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High Courts12 Apr 1996Dismissed

Maloy Biswas Vs Shefali Biswas

Calcutta High Court · (1996) 2 ILR (Cal) 242

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts12 Apr 1996

Sri Hanuman Steel Rolling Mill and another Vs C.E.S.C. Ltd.

Calcutta High Court · AIR 1996 Cal 449 : 101 CWN 130

Constitution of India, 1950 — Article 12, 14, 311(2)Contract Act, 1872 — Section 148, 154, 193, 9Electricity (Supply) Act, 1948 — Section 22A, 49(1), 79(1)

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High Courts12 Apr 1996Allowed

Phulchand Viswakarma Vs Union of India (UOI) and Others

Calcutta High Court · (1997) 1 CALLT 57

Constitution of India, 1950 — Article 14, 16, 215, 226Contempt of Courts Act, 1971 — Section 12

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High Courts12 Apr 1996Allowed

Md. Nural Islam Vs The Ad-hoc Committee, Primary School Council and Others

Calcutta High Court · (1996) 2 CALLT 136 : 100 CWN 736 : 100 CWN 726

Constitution of India, 1950 — Article 226

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High Courts11 Apr 1996

The Workmen of Food Corporation of India and Others Vs Union of India (UOI) and Others

Calcutta High Court · (1997) 2 LLJ 462

Industrial Disputes Act, 1947 — Section 11A

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High Courts11 Apr 1996

Hindusthan Lever Limited Vs Godrej Soaps Limited and others

Calcutta High Court · AIR 1996 Cal 367 : (1997) 1 CALLT 123 : 100 CWN 562

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Patents Act, 1970 — Section 107, 13(4), 27, 3, 43Patents and Designs Act, 1911 — Section 12(1)

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High Courts08 Apr 1996Dismissed

Sm. Debirani Bhattacharjee and Another Vs District Inspector of Schools (S.E.) and Others

Calcutta High Court · (1997) 2 LLJ 477

Constitution of India, 1950 — Article 14, 141, 16

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