High Courts08 Apr 1996Allowed
Barindra Nath Jha Vs Coal India Ltd. and Others
Calcutta High Court · (1996) 2 CALLT 411
Common Coal Cadre Rules, 1974 — Rule 4.7Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,291 of 3,204
High Courts04 Apr 1996
Dr. Amal Kumar Samanta and Others Vs State of West Bengal and Others
Calcutta High Court · (1996) 2 CALLT 494
Burdwan University Act, 1981 — Section 2(21), 2(22)Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Apr 1996
CESC Ltd. and another Vs The State of West Bengal and others
Calcutta High Court · AIR 1996 Cal 384
Constitution of India, 1950 — Article 136, 226, 227, 25, 26West Bengal Taxation Tribunal Act, 1987 — Section 14, 5, 6
High Courts04 Apr 1996
Shalimar Paints Ltd. Vs Metal Box India Ltd.
Calcutta High Court · AIR 1996 Cal 363
Companies Act, 1956 — Section 442
High Courts02 Apr 1996
Smt. Sankari Maity and Others Vs Birendra Nath Maity
Calcutta High Court · (1998) 1 CALLT 174
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 4(2), 4(3), 5(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(1), Order 20 Rule 18(2), Order 26 Rule 14, Order 43 Rule 1, 2(2)Consolidation Act, 1948 — Section 4
High Courts02 Apr 1996Dismissed
International Blending and Warehousing Corporation and Another Vs Poddar Services Ltd.
Calcutta High Court · (1996) 2 CALLT 344
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9West Bengal Premises Tenancy Act, 1956 — Section 13, 17(2), 2(A)
High Courts01 Apr 1996Dismissed
Khalid Riaz Vs I.G.P. and Others
Calcutta High Court · (1996) 2 CALLT 445
Constitution of India, 1950 — Article 14, 19, 226Penal Code, 1860 (IPC) — Section 109, 365, 366
High Courts01 Apr 1996
Om Birangana Religious Society Vs The State and Others
Calcutta High Court · (1996) 2 CALLT 474 : 100 CWN 617 : (1997) 1 ILR (Cal) 404
Constitution of India, 1950 — Article 19(1), 19(2), 25Police Act, 1861 — Section 34A, 7
High Courts29 Mar 1996Dismissed
Steel Authority of India Ltd. Vs Santosh Kumar Joardar and Others
Calcutta High Court · (1996) 2 CALLT 392
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151
High Courts29 Mar 1996Dismissed
Renukana Sengupta Vs Debjani Sengupta
Calcutta High Court · (1996) CriLJ 2839 : (1997) 2 DMC 551
Penal Code, 1860 (IPC) — Section 406
High Courts28 Mar 1996Allowed
Gopal Maity Vs The State
Calcutta High Court · (1996) 2 CALLT 250
Criminal Procedure Code, 1973 (CrPC) — Section 374, 386, 401, 408, 464(2)Penal Code, 1860 (IPC) — Section 148, 326
High Courts28 Mar 1996Dismissed
I.C.P.A. Health Product Pvt. Ltd. Vs State of West Bengal
Calcutta High Court · (1996) CriLJ 2804
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 362, 482
High Courts27 Mar 1996
Madhusudhan Das and Others Vs Appropriate Authority of Income Tax and Others
Calcutta High Court · (1997) 223 ITR 351
Income Tax Act, 1961 — Section 269UD, 269UE, 269UG, 269UG(2), 269UG(3)
High Courts27 Mar 1996Allowed
Dayem Ali S.K. and Others Vs The State of West Bengal and Others
Calcutta High Court · 100 CWN 1147
West Bengal Estates Acquisition Act, 1953 — Section 6(1)
High Courts27 Mar 1996
MADHUSUDHAN DAS and Others Vs APPROPRIATE AUTHORITY and Others
Calcutta High Court · (1997) 143 CTR 342 : (1997) 95 TAXMAN 180
Income Tax Act, 1961 — Section 269UE, 269UG(2), 269UG(3), 269UH, 269UH(1)Land Acquisition Act, 1894 — Section 30
High Courts26 Mar 1996Dismissed
Indian Airlines Ltd. and Others Vs Amarnath Halder and Others
Calcutta High Court · (1996) 2 CALLT 261
Constitution of India, 1950 — Article 226
High Courts25 Mar 1996
Aparna Mukherjee Vs State of West Bengal
Calcutta High Court · (1997) 2 ILR (Cal) 401
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227, 329(B)West Bengal Municipal Election Act, 1994 — Section 64
High Courts25 Mar 1996
Smt. Nilima Bose Vs Santosh Kumar Ghosh
Calcutta High Court · AIR 1997 Cal 202
Benami Transactions (Prohibition) Act, 1988 — Section 4(1)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 10Specific Relief Act, 1963 — Section 34
High Courts22 Mar 1996
Kishamat Adabari High School Vs Sri Bikash Chandra Roy
Calcutta High Court · (1996) 2 CALLT 170
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts22 Mar 1996Allowed
Rejeshwar Mahato Vs The Eighth Industrial Tribunal, West Bengal
Calcutta High Court · (1998) 1 CALLT 297 : (1998) 79 FLR 406 : (1998) 3 LLJ 777
Constitution of India, 1950 — Article 226, 254, 254(1)Industrial Disputes Act, 1947 — Section 10, 2(A)