CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2016

1,186 judgments · page 41 of 60

High Courts17 Mar 2016Dismissed

Tarak Singha Roy Vs The State of West Bengal

Calcutta High Court · (2016) 3 CalCriLR 680 : (2016) 3 CriCC 167 : (2016) CriLJ 3109 : (2016) 2 Crimes 406 : (2016) 3 DMC 566

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 306, 34
Read judgment
High Courts16 Mar 2016Allowed

Sahadat Hossain Vs Sabiha Begum

Calcutta High Court · (2016) 168 AIC 283 : (2016) 3 CalHCN 622 : (2016) 3 CalLJ 411 : (2016) 3 CalLT 452 : (2016) 4 CivilLJ 846 : (2017) 1 HLR 121 : (2016) 5 WBLR 576

Read judgment
High Courts16 Mar 2016Disposed off

Bidhan Roy Vs The State of West Bengal and Others

Calcutta High Court · (2016) 03 CAL CK 0051

Criminal Procedure Code, 1973 (CrPC) - Section 173(8), Section 319, Section 401, Section 482Penal Code, 1860 (IPC) - Section 120B, Section 34, Section 409, Section 420, Section 468, Section 471
Read judgment
High Courts15 Mar 2016Allowed

Umapada Jati and Others Vs Manas Jati and Others

Calcutta High Court · (2016) 3 CalHCN 196 : (2016) 3 CalLJ 552 : (2016) 2 CalLT 1 : (2016) 2 ICC 811 : (2016) 4 WBLR 553

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Section 151Court Fees Act, 1870 - Section 11Suits Valuation Act, 1887 - Section 8
Read judgment