CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2019

1,681 judgments · page 1 of 85

High Courts24 Dec 2019Allowed

Union Of India & Ors Vs G. Tulsi Das

Calcutta High Court · (2019) 12 CAL CK 0152

Constitution Of India, 1950 — Article 14Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Administrative Tribunals Act, 1985 — Section 3(q), 14, 19, 28
Read judgment
High Courts24 Dec 2019Dismissed

Basanta Das Vs Shyamali Das

Calcutta High Court · (2019) 12 CAL CK 0140

Hindu Marriage Act, 1955 — Section 13(1), 13(1)(ib)Code Of Criminal Procedure, 1973 — Section 125Indian Penal Code, 1860 — Section 498A
Read judgment
High Courts24 Dec 2019

Bhaskar Ghosh Vs State Of West Bengal And Others

Calcutta High Court · (2019) 12 CAL CK 0137

Constitution Of India, 1950 — Article 226West Bengal Municipal (Building) Rules, 2007 — Section 2AWest Bengal Clinical Establishment (Registration, Regulation And Transparency) Act, 2017 — Section 7
Read judgment
High Courts24 Dec 2019Disposed Of

Latika Ghosh Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 12 CAL CK 0134

Constitution Of India, 1950 — Article 21, 32, 136, 226Indian Penal Code, 1860 — Section 304Code Of Criminal Procedure, 1973 — Section 2(wa), 154, 154(3), 156(1), 156(3), 164, 173(2), 173(3), 173(4), 173(5), 173(6), 173(8), 190, 482
Read judgment