CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2020

884 judgments · page 22 of 45

High Courts06 Mar 2020Allowed

Basumati Corporation Ltd. & Ors Vs Kaberi Maitra & Ors

Calcutta High Court · (2020) 03 CAL CK 0037

Constitution Of India, 1950 — Article 162Industrial Employment (Standing Orders) Act, 1946 — Section 7Basumati Private Limited (Acquisition of Undertaking) Act, 1974 — Section 3, 3(a), 4(1), 4(2), 5, 6,6(1), 6(3)
Read judgment
High Courts06 Mar 2020Disposed Of

Rabindra Nath Pal Vs Ratikanta Paul & Ors

Calcutta High Court · (2020) 03 CAL CK 0036

Indian Penal Code, 1860 — Section 34, 109, 109B, 147, 190B, 323, 380, 451, 499, 500, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 248(1), 482Limitation Act, 1963 — Section 5
Read judgment
High Courts06 Mar 2020Dismissed

Nityananda Paul & Ors Vs State Of West Bengal & Anr

Calcutta High Court · (2020) 03 CAL CK 0035

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 — Rule 7Indian Penal Code, 1860 — Section 34, 114, 120B, 153A, 295A, 323, 341, 498A, 506(ii)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(XV), 3(X), 23(1)
Read judgment
High Courts06 Mar 2020Disposed Of

Ajay Paul Vs Vinay Jha

Calcutta High Court · (2020) 03 CAL CK 0019

Code Of Criminal Procedure, 1973 — Section 94, 244, 245, 246, 388, 401, 405, 468, 468(1)(c), 469 (1)(b), 482Indian Penal Code, 1860 — Section 406, 407
Read judgment
High Courts06 Mar 2020Disposed Of

Kartick Mondol @ Baha Vs State Of West Bengal

Calcutta High Court · (2020) 03 CAL CK 0017

Indian Penal Code, 1860 — Section 375, 376(2)(f), 377, 506Code Of Criminal Procedure, 1973 — Section 164, 313Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 4
Read judgment
High Courts06 Mar 2020Dismissed

Krishna Enterprise & Ors Vs Axis Bank Limited & Anr

Calcutta High Court · (2020) 03 CAL CK 0013

Constitution Of India, 1950 — Article 227Debts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 22Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 17, 18, 18(1), 18(2), 19(12)
Read judgment
High Courts06 Mar 2020Allowed

B.B.R. Construction Company Vs Union Of India

Calcutta High Court · (2020) 03 CAL CK 0010

Arbitration And Conciliation Act, 1996 — Section 31(3), 31(7)(b), 34, 34(2)(b)(ii), 34(2)(b)(iii), 34(2)(b)Indian Contract Act, 1872 — Section 20, 28, 28(3), 55, 56, 74Mines And Minerals (Development And Regulation) Act, 1957 — Section 3(e)
Read judgment
High Courts04 Mar 2020Dismissed

Marzina Bibi Vs State Of West Bengal

Calcutta High Court · (2020) 03 CAL CK 0005

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313, 432, 433Evidence Act, 1872 — Section 114(g)
Read judgment