High Courts01 Mar 1996
Sirajuddin and Others Vs Union of India (UOI)
Calcutta High Court · (1996) 2 CALLT 102
Constitution of India, 1950 — Article 226(2)Mineral Concession Rules, 1960 — Rule 26
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,294 of 3,204
High Courts01 Mar 1996Allowed
Life Insurance Corporation of India and Another Vs Harmony House and Others and Govardhan Nopany and Others
Calcutta High Court · (1996) 1 CALLT 444
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
High Courts01 Mar 1996Allowed
Bisnupada Ghosh Vs Smt. Tara Ghosh and Another
Calcutta High Court · 100 CWN 1154
Bengal Money Lenders Act, 1940 — Section 36, 37A, 38Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3)
High Courts29 Feb 1996
Peerless General Finance and Investment Co. Ltd. and Another Vs District Consumer Redressal Forum and Others
Calcutta High Court · (1996) 87 CompCas 273
Constitution of India, 1950 — Article 133, 14, 33Consumer Protection Act, 1986 — Section 13(1), 13(2), 13(3), 24, 25
High Courts28 Feb 1996Allowed
Madan Mohan Kundu and Others Vs The State and Others
Calcutta High Court · (1996) 2 CALLT 77
Constitution of India, 1950 — Article 226
High Courts28 Feb 1996Allowed
Jitendra Nath Mukherjee Vs The State of West Bengal
Calcutta High Court · (1996) 2 CALLT 97
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Penal Code, 1860 (IPC) — Section 406
High Courts28 Feb 1996Dismissed
Kumar Krishna Mondal Vs Anjali Mondal and Another
Calcutta High Court · (1996) CriLJ 3134
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(3), 482Penal Code, 1860 (IPC) — Section 493, 496
High Courts28 Feb 1996
Sanjay Wasudeorao Etankar Vs Union of India (UOI)
Calcutta High Court · (1998) 1 ILR (Cal) 179
Constitution of India, 1950 — Article 226, 311, 311(2)Railway Protection Force Rules, 1987 — Rule 146, 57, 57.2, 57.3
High Courts23 Feb 1996
Smt. Aloka Devi alias Aloka Sharma Sarkar Vs The State
Calcutta High Court · (1996) 1 CALLT 351
Constitution of India, 1950 — Article 245, 246Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 379
High Courts23 Feb 1996
Subal Swarnakar Vs Malati Swarnakar
Calcutta High Court · (1996) 1 CALLT 333 : (1996) 2 DMC 384 : (1996) 2 RCR(Criminal) 775
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts22 Feb 1996Dismissed
Sushil Kumar Kajaria Vs Gul Tara Chand Kripalani
Calcutta High Court · (1996) 1 CALLT 428
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Specific Relief Act, 1963 — Section 19
High Courts20 Feb 1996
Bejoy Chand Mogha Vs The Calcutta Municipal Corporation
Calcutta High Court · (1996) 1 CALLT 342
Calcutta Municipal Corporation Act, 1980 — Section 189(6), 20(2), 215, 216, 217Constitution of India, 1950 — Article 227
High Courts20 Feb 1996Dismissed
Sk. Daiyan Ali and Another Vs Sk. Sekabat Ali
Calcutta High Court · (1996) 2 CALLT 9 : (1997) 2 ILR (Cal) 233
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Land Holding Revenue Act, 1979 — Section 2(6)West Bengal Land Reforms Act, 1955 — Section 8
High Courts20 Feb 1996
Amena Bibi and others Vs Sk. Abdul Haque
Calcutta High Court · AIR 1997 Cal 59 : (1996) 2 CALLT 12 : 101 CWN 340
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Evidence Act, 1872 — Section 115Partition Act, 1893 — Section 2, 3, 4, 4(1)
High Courts19 Feb 1996
Aloke Pramanik Vs State of West Bengal and Others
Calcutta High Court · 100 CWN 523
General Clauses Act, 1897 — Section 16, 27West Bengal Panchayat Act, 1973 — Section 101, 105, 105(1), 106, 12
High Courts16 Feb 1996
Jhikira Howrah Bus Syndicate and Others Vs Regional Transport Authority, Howrah and Others Gout Byabarata Vs State of W.B. and Others
Calcutta High Court · 100 CWN 545
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 112, 59, 62, 62(1), 70
High Courts16 Feb 1996
Nani Gopal Dutta and Others Vs State of West Bengal and Others
Calcutta High Court · 100 CWN 541
High Courts16 Feb 1996
Radha Prosad Sharma Vs Sm. Bejoy Sett
Calcutta High Court · (1996) 2 CALLT 52 : (1995) 2 ILR (Cal) 536
Easements Act, 1882 — Section 52Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 105
High Courts15 Feb 1996Dismissed
Joyanta Shit Vs Smt. Lakshmi Shit
Calcutta High Court · (1997) 1 CivCC 442 : (1997) 1 DMC 434 : (1997) 1 RCR(Criminal) 497
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 Feb 1996
Utpal Subarna Vs The State of W.B. and Others
Calcutta High Court · (1996) CriLJ 2189
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 227, 228, 482Penal Code, 1860 (IPC) — Section 376, 420, 493