CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2016

1,186 judgments · page 32 of 60

High Courts28 Apr 2016Disposed off

Netai Das Vs The State of West Bengal and Anr.

Calcutta High Court · (2016) 3 AICLR 1 : (2016) 2 CalCriLR 553 : (2016) 3 CalLT 185 : (2016) 3 CriCC 343 : (2016) 3 RCRCriminal 250

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 40, 41
Read judgment
High Courts28 Apr 2016Allowed

Nirmal Kumar Batabyal Vs The State of West Bengal and Anr.

Calcutta High Court · (2016) 3 AICLR 661 : (2016) 2 CalCriLR 534 : (2016) 3 CalHCN 304 : (2016) 3 CalLT 164 : (2017) 1 CriCC 186 : (2016) CriLJ 3527 : (2016) 3 RCRCriminal 238

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 2(wa), 372, 378(3)
Read judgment
High Courts25 Apr 2016Allowed

In the matter of : Aptabuddin Munsi

Calcutta High Court · (2017) 1 CalCriLR 437

Criminal Procedure Code, 1973 (CrPC) - Section 389Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 15Penal Code, 1860 (IPC) - Section 302, Section 34, Section 498A
Read judgment
High Courts25 Apr 2016Dismissed

Krishna Shaw & Ors. Vs Netai Pandit

Calcutta High Court · (2016) 3 CalHCN 1 : (2016) 4 WBLR 72

Civil Procedure Code, 1908 (CPC) - Section 100West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001 - Section 3, 8
Read judgment