High Courts08 Jan 1996Allowed
State of West Bengal Vs Pradip Kumar Ganguly
Calcutta High Court · (1998) 2 ILR (Cal) 337
Constitution of India, 1950 — Article 14, 39
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,297 of 3,204
High Courts08 Jan 1996
Bejoy Paul Vs State
Calcutta High Court · (1998) 1 ILR (Cal) 85 : (1996) 1 RCR(Criminal) 581
Criminal Procedure Code, 1973 (CrPC) — Section 161, 437(1), 438, 438(1)Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts08 Jan 1996
In Re: Bejoy Paul
Calcutta High Court · (1996) 1 CALLT 59
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts04 Jan 1996Dismissed
Manjur Rahman Mondal Vs Sibnath Ghosh
Calcutta High Court · (1997) 2 ILR (Cal) 317
Constitution of India, 1950 — Article 162
High Courts01 Jan 1996Dismissed
Jagadiswari Debya Vs Koilash Chandra Lahiri and Monmohini Debya and others
Calcutta High Court · (1996) 01 CAL CK 0031
High Courts01 Jan 1996Allowed
Binode Kumar Laddha Vs The State of West Bengal
Calcutta High Court · (1996) CriLJ 992
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 3Essential Commodities Act, 1955 — Section 2, 7(1)
High Courts01 Jan 1996Dismissed
Andaman and Nicobar Co-Operative Bank Employees Union Vs Lieutenant Governor and Others
Calcutta High Court · (1996) 2 CALLT 287
Constitution of India, 1950 — Article 12, 226
High Courts22 Dec 1995
Commissioner of Income Tax Vs P.K. Engg. and Forging (P.) Ltd.
Calcutta High Court · (1996) 87 TAXMAN 101
Income Tax Act, 1961 — Section 119, 119(1), 256(2), 80J, 80J(4)(ii)
High Courts22 Dec 1995Dismissed
Ramapada Sinha Vs Union of India (UOI) and Others
Calcutta High Court · (1997) 3 LLJ 14
Constitution of India, 1950 — Article 14, 16, 21
High Courts22 Dec 1995
Bowreah Cotton Mills Co. Ltd. Vs Commissioner of Customs
Calcutta High Court · (1996) 1 CALLT 397 : (1996) 86 ELT 28
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 105, 106, 107, 108, 109
High Courts22 Dec 1995
Dr. Ranjit Kumar Bhattacharyya Vs Smt. Sabita Bhattacharyya
Calcutta High Court · AIR 1996 Cal 301
Christian Marriage Act, 1872 — Section 37, 5, 5(1), 5(2), 5(3)Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 50, 91
High Courts21 Dec 1995
Lakshmi Narayan Kathgola (Firm) and Others Vs State of West Bengal and Another
Calcutta High Court · (1996) 132 CTR 517 : (1996) 218 ITR 627
Income Tax Act, 1961 — Section 276C, 277, 278
High Courts21 Dec 1995Dismissed
Bridge and Roof Co. (India) Ltd. Vs K.K. Mazumdar and Others
Calcutta High Court · (1996) 2 CALLT 269
Constitution of India, 1950 — Article 12, 14, 16, 309, 310Contract Act, 1872 — Section 23Road Transport Corporations Act, 1950 — Section 53
High Courts21 Dec 1995
Bridge and Roof and Co. (India) Ltd. and Union of India (UOI) Vs K.K. Mazumdar and Others
Calcutta High Court · (1996) 2 CALLT 269
Constitution of India, 1950 — Article 226, 309, 311(2)Evidence Act, 1872 — Section 115
High Courts20 Dec 1995Dismissed
Babu Ram Pandey Vs Mining and Allied Machinery Corporation and Others
Calcutta High Court · 100 CWN 231 : 100 CWN 230 : (1996) 74 FLR 2027 : (1996) 1 ILR (Cal) 141 : (1997) 3 LLJ 1295
Constitution of India, 1950 — Article 226
High Courts19 Dec 1995
Dr. Arun Kumar Ghosh Vs University of Burdwan
Calcutta High Court · (1997) 2 ILR (Cal) 42
Burdwan University Act, 1981 — Section 29(2), 30(2)
High Courts19 Dec 1995
Sneha Khemka Vs K.L. Verma, J.S. GOI and Others
Calcutta High Court · (1996) 63 ECR 533
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
High Courts19 Dec 1995Allowed
A.K. Nsyogs Vs Trustees of Port Trust and Others
Calcutta High Court · (1996) 1 ILR (Cal) 125
Calcutta Port Trust Employees (Classification, Control and Appeal) Regulations, 1987 — Regulation 8A(1)Constitution of India, 1950 — Article 14, 21, 226, 311(2)
High Courts15 Dec 1995
UCO Bank Vs Concast Products Ltd. (Now in Liquidation)
Calcutta High Court · (1996) 1 CALLT 266 : 100 CWN 717
Companies Act, 1956 — Section 446(1), 446(2), 446(3)
High Courts15 Dec 1995Allowed
Kanji Bibi Vs Md. Siddique
Calcutta High Court · (1996) 1 CALLT 460
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Evidence Act, 1872 — Section 114