High Courts13 Feb 1996Allowed
In Re: Mrs. A.M. Somersetts
Calcutta High Court · (1996) 2 CALLT 109
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Limitation Act, 1963 — Article 137Succession Act, 1925 — Section 283
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,295 of 3,204
High Courts12 Feb 1996
Bina Tewari Vs Chandra Prakash Munshi
Calcutta High Court · (1996) 1 DMC 606 : (1998) 1 ILR (Cal) 359
Special Marriage Act, 1954 — Section 25, 27(1), 27A
High Courts12 Feb 1996
Manimala Ghosh Vs Prafulla Kumar Ghosh and Another
Calcutta High Court · (1996) 1 CALLT 349
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5, Order 43 Rule 1, 115
High Courts08 Feb 1996
Sushil Kumar Jaiswal and another Vs Bank of India
Calcutta High Court · AIR 1996 Cal 323 : 100 CWN 627
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 20, 21
High Courts07 Feb 1996Dismissed
Ramesh Kumar Gupta Vs Sandhya Chakraborty
Calcutta High Court · (1996) 1 CALLT 337
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 115, 15West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts07 Feb 1996
Smt. Gouri Manna Vs Sri Swapan Manna
Calcutta High Court · (1996) 2 CALLT 23 : (1998) 1 ILR (Cal) 244
Civil Procedure Code, 1908 (CPC) — Section 107Evidence Act, 1872 — Section 134Hindu Marriage Act, 1955 — Section 13(1)
High Courts07 Feb 1996
Sudhir Jalan and Another Vs Presiding Officer, Debts Recovery Tribunal and Others
Calcutta High Court · 100 CWN 721
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 2, 22
High Courts06 Feb 1996Allowed
Kumar Sankar Chakraborty Vs Juthika Chakraborty
Calcutta High Court · (1996) 2 DMC 2
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Feb 1996Allowed
Electric Lamp Manufacturers (India) Ltd. and Another Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (1998) 3 LLJ 765
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17
High Courts05 Feb 1996Dismissed
Smt. Manju Rani Ghosh and Another Vs Smt. Santi Rani Hazra and Others
Calcutta High Court · (1996) 1 CALLT 330 : 100 CWN 333
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 105, Order 21 Rule 97, Order 21 Rule 99, Order 5 Rule 11
High Courts02 Feb 1996
Mrs. Uma Basu Vs Swapan Chatterjee and others
Calcutta High Court · AIR 1996 Cal 311 : 100 CWN 419
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 32(1), Order 23 Rule 3, Order 7 Rule 11, 115Specific Relief Act, 1963 — Section 28
High Courts02 Feb 1996Dismissed
Swapan Kumar Jana and Others Vs Asok Kumar Malty
Calcutta High Court · 100 CWN 711
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 115Constitution of India, 1950 — Article 227
High Courts02 Feb 1996Allowed
In Re: Uma Bose
Calcutta High Court · 100 CWN 419
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 32(1), Order 23 Rule 3A, Order 7 Rule 11, 115Specific Relief Act, 1963 — Section 28, 28(1)
High Courts01 Feb 1996Allowed
Smt Kankana Rani Das Vs Samir Kumar Das
Calcutta High Court · (1996) 2 CALLT 42
Hindu Marriage Act, 1955 — Section 10, 13(1)
High Courts01 Feb 1996
Panchanan Mondal and others Vs West Bengal Board of Secondary Education and others
Calcutta High Court · AIR 1996 Cal 240
West Bengal Board of Secondary Education Act, 1963 — Section 28, 45
High Courts01 Feb 1996
Commissioner of Income Tax Vs Ballabh Prasad Agarwalla
Calcutta High Court · (1998) 233 ITR 354 : (1997) 90 TAXMAN 283
Income Tax Act, 1961 — Section 154, 254(1), 254(2), 256, 50A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts01 Feb 1996
Gobinda Chandra Bhunia Vs District Employment Exchange Officer and Others
Calcutta High Court · 100 CWN 330 : (1996) 74 FLR 2446 : (1997) 1 LLJ 993
High Courts31 Jan 1996
Pratiksha Bhatia and others Vs University of Calcuttta and others
Calcutta High Court · AIR 1996 Cal 237 : 100 CWN 642 : 100 CWN 542 : (1998) 2 ILR (Cal) 91
Constitution of India, 1950 — Article 226
High Courts31 Jan 1996
Miss Sharmistha Gangopadhyay Vs State of West Bengal and others
Calcutta High Court · AIR 1996 Cal 239
Constitution of India, 1950 — Article 226
High Courts22 Jan 1996
Dr. Mrs. Mridula Purakastha Vs Kalika Singh and another
Calcutta High Court · AIR 1996 Cal 234
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 12, 15, 17