High Courts22 Jan 1996
M/s. Saraogi Industrial Corporation and another Vs Steel Authority of India Limited and others
Calcutta High Court · AIR 1996 Cal 325
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,296 of 3,204
High Courts22 Jan 1996Allowed
Greaves Ltd. and Another Vs State of West Bengal and Another
Calcutta High Court · (1996) 87 CompCas 914
Factories Act, 1948 — Section 2
High Courts19 Jan 1996
Sm. Moitrali Mukherjee Vs Manik Chand Jojuri and another
Calcutta High Court · AIR 1996 Cal 226
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 108
High Courts19 Jan 1996Dismissed
University of Calcutta Vs Dr. Hasibul Hasan
Calcutta High Court · (1998) 1 ILR (Cal) 165
Calcutta University Rules — Rule 7Constitution of India, 1950 — Article 12, 226
High Courts18 Jan 1996
A. Bhaskaran Vs State of West Bengal and Others
Calcutta High Court · (1996) 1 CALLT 385
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 165(7), 167(5), 205, 206, 305Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts18 Jan 1996Dismissed
Mina Devi Kedia Vs Sita Devi Kedia
Calcutta High Court · (1996) 1 CALLT 355
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97
High Courts18 Jan 1996Dismissed
Union of India (UOI) and Another Vs Ashim Kumar Acharya Chowdhury and Others
Calcutta High Court · (1996) 1 CALLT 473
Constitution of India, 1950 — Article 226
High Courts18 Jan 1996
Binod Behari Das Vs Smt. Soma Roy and others
Calcutta High Court · AIR 1996 Cal 231
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 17, 21
High Courts18 Jan 1996Dismissed
Manoj Das and Others Vs Smt. Snehalata Mathuli and Others
Calcutta High Court · (1996) 1 CALLT 277
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7Limitation Act, 1963 — Section 5
High Courts17 Jan 1996
Satya Brata Shome and Others Vs West Bengal Industrial Development Corporation Ltd. and Others
Calcutta High Court · (1996) 2 CALLT 1
Constitution of India, 1950 — Article 226
High Courts16 Jan 1996
Swapan Kumar Nanda and Others Vs Dilip Kumar Sikdar and Others
Calcutta High Court · (1996) 1 CALLT 360
Constitution of India, 1950 — Article 226
High Courts15 Jan 1996
Md. Moktar Ali Molla Vs The State
Calcutta High Court · (1996) 1 CALLT 345
Constitution of India, 1950 — Article 226West Bengal Religious Building and Places Act, 1985 — Section 5, 5(1), 5(2), 6, 6(2)
High Courts12 Jan 1996
University of North Bengal and Others Vs Miss Malabika Dhar and Others
Calcutta High Court · (1996) 1 CALLT 370
Constitution of India, 1950 — Article 12, 14, 226
High Courts12 Jan 1996
Jitendra Kr. Khan and Another Vs The Presiding Officer, Debts Recovery Tribunal and Others
Calcutta High Court · (1996) 1 CALLT 319
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22(1)
High Courts12 Jan 1996Dismissed
Western India Industries Ltd. Vs Central Coalfields Ltd. and Another
Calcutta High Court · (1997) 1 CALLT 434 : (1997) 1 ILR (Cal) 377 : (1996) 2 ILR (Cal) 377
Arbitration Act, 1940 — Section 2, 31
High Courts12 Jan 1996
Md. Abu Sattar Molla Vs State of West Bengal and Others
Calcutta High Court · 100 CWN 890
West Bengal Panchayat Act, 1973 — Section 11(1)(d), 213A, 9
High Courts09 Jan 1996Allowed
Om Birangana Religious Society Vs The State and Others
Calcutta High Court · (1996) 2 ILR (Cal) 404
Constitution of India, 1950 — Article 19(1), 19(2), 25, 25(1)
High Courts09 Jan 1996
Manmatha Nath Kayal Vs District Manager, 24 Parganas, Food Corporation of India and others
Calcutta High Court · AIR 1996 Cal 316 : (1996) 1 CALLT 433
Constitution of India, 1950 — Article 12, 14, 142, 21, 226
High Courts09 Jan 1996Dismissed
Narendra Parid Vs Smt. Champaden Kharowar
Calcutta High Court · (1996) 1 CALLT 302 : (1997) 1 ILR (Cal) 193
Civil Procedure Code, 1908 (CPC) — Section 115, 115(A), 151Limitation Act, 1963 — Article 137, 5West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts09 Jan 1996Dismissed
Narendra Parida Vs Smt. Champaden Kharowar
Calcutta High Court · (1996) 2 ILR (Cal) 193
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 115, 115A, 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(2)