CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2015

1,046 judgments · page 17 of 53

High Courts31 Jul 2015Allowed

Laxmi Sardar and Others Vs The State of West Bengal

Calcutta High Court · (2015) 3 CALLT 623

Criminal Procedure Code, 1973 (CrPC) - Section 100, 161, 164, 313, 364Evidence Act, 1872 - Section 45Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21(b), 21(c), 29, 41, 42
Read judgment
High Courts30 Jul 2015Dismissed

Mangal Hembram Vs The State of West Bengal

Calcutta High Court · (2015) 07 CAL CK 0026

Criminal Procedure Code, 1973 (CrPC) - Section 164, 212, 215, 24, 294Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 300, 302, 304, 307, 326
Read judgment
High Courts29 Jul 2015Disposed off

Sakti Manna Vs Gayatri Manna

Calcutta High Court · (2015) 07 CAL CK 0098

Criminal Procedure Code, 1973 (CrPC) - Section 125, 482Protection of Women From Domestic Violence Act, 2005 - Section 12, 18, 19, 21, 23Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2)
Read judgment
High Courts29 Jul 2015Dismissed

Bikash Lakra Vs The State of West Bengal

Calcutta High Court · (2015) 4 CHN 456

Criminal Procedure Code, 1973 (CrPC) - Section 164, 203, 207, 209, 313Evidence Act, 1872 - Section 114, 60Penal Code, 1860 (IPC) - Section 300, 302, 307, 326, 85
Read judgment