CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2002

571 judgments · page 25 of 29

High Courts25 Feb 2002Dismissed

Jasoda Debi Vs Ramchandra Shaw and Others

Calcutta High Court · (2002) 2 CALLT 367 : (2002) 4 CHN 49 : 107 CWN 144

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 3, 6Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226
Read judgment
High Courts22 Feb 2002

Nirmal Kumar Jana Vs The State

Calcutta High Court · (2002) 3 CALLT 270 : (2003) 1 DMC 495 : (2003) 1 RCR(Criminal) 275

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 127, 401, 482
Read judgment
High Courts20 Feb 2002

Sukomal Sarkar and Others Vs Sunil Behari Ghosh

Calcutta High Court · (2002) 3 CALLT 204 : 106 CWN 1057 : (2003) 2 DMC 410 : (2003) 1 RCR(Criminal) 354

Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Succession Act, 1956 — Section 15, 16Penal Code, 1860 (IPC) — Section 406
Read judgment
High Courts14 Feb 2002Allowed

Fabrimetals Vs United Bank of India

Calcutta High Court · (2002) 02 CAL CK 0022

Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22
Read judgment