CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2019

1,681 judgments · page 33 of 85

High Courts04 Sept 2019Dismissed

Subh Karan Sharma @ Ridh Karan Sharma And Another Vs Iswar Lakshmi Narayan Jew And Iswar Chandi Thakurani Represented By And Through Its Sole Shebait Dr. Sushanta Chatterjee

Calcutta High Court · (2019) 09 CAL CK 0010

West Bengal Premises Tenancy Act, 1997 — Section 2(g), 6, 6(4), 7West Bengal Premises Tenancy Act, 1956 — Section 13(6)Code Of Civil Procedure, 1908 — Section 11, Order 2 Rule 2, Order 7 Rule 7, Order 9 Rule 9, Order 14 Rule 2, Order 22 Rule 9, Order 23 Rule 1, Order 23 Rule 1(4), Order 23 Rule 1(4)(b)
Read judgment
High Courts04 Sept 2019Party Allowed

Kotulpur Farmers’ Service Co-operative Society Ltd Vs Sayera Bibi And Others

Calcutta High Court · (2019) 09 CAL CK 0009

Evidence Act, 1872 — Section 35, 63(1), 65, 65B, 65(e), 74, 74(2), 76, 77, 79, 139, 167Code Of Civil Procedure, 1908 — Section 151, Order 13 Rule 3, Order 13 Rule 4, Order 16 Rule 1, Order 16 Rule 1(2), Order 16 Rule 2, Order 16 Rule 5, Order 16 Rule 6, Order 16 Rule 7, Order 18 Rule 17, Order 18 Rule 17AConstitution Of India, 1950 — Article 227
Read judgment
High Courts03 Sept 2019Disposed Of

Md. Abdus Sukur And Others Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 09 CAL CK 0167

West Bengal Madrasah Service Commission Act, 2008 — Section 8, 10West Bengal School Service Commission (Selection Of Persons For Appointment To The Post Of Teachers) Rules, 2007 — Rule 12(2)(a), 12(8)(2), 12(8)(4Constitution Of India, 1950 — Article 226
Read judgment
High Courts03 Sept 2019Dismissed

Santu Biswas @ Sujit Vs State Of West Bengal

Calcutta High Court · (2019) 09 CAL CK 0165

Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 3, 4, 5, 7, 8, 9, 29Indian Penal Code, 1860 — Section 376(2)(f)Code Of Criminal Procedure, 1973 — Section 161, 212, 215, 313, 464
Read judgment
High Courts03 Sept 2019Dismissed

Corporation Bank & Another Vs Dr. Jayesh Kumar Jha

Calcutta High Court · (2020) 1 BC 14 (DB) (Cal.)

Kolkata Municipal Corporation Act, 1980 — Section 232Transfer of Property Act, 1882 — Section 55(1)(g), 100Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17(1)
Read judgment
High Courts03 Sept 2019Dismissed

Jamal Sekh Vs State Of West Bengal & Others

Calcutta High Court · (2019) 09 CAL CK 0003

Code Of Criminal Procedure, 1973 — Section 161, 164, 173(8), 401, 482Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 324, 325, 326, 342, 354, 379, 427Arms Act, 1959 — Section 25(i)(a), 173(2)(i)
Read judgment