CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2024

476 judgments · page 4 of 24

High Courts20 May 2024Disposed Of

Aniruddha Mondal Vs Mousumi Mondal

Calcutta High Court · (2024) 05 CAL CK 0053

Constitution Of India, 1950 — Article 141, 142Code Of Civil Procedure, 1908 — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 13, 13(1)(ia)
Read judgment
High Courts17 May 2024Dismissed

Anjan Kumar Das Vs Arati Ash & Ors.

Calcutta High Court · (2024) 05 CAL CK 0033

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 2(2), Order 22 Rule 1, Order 22 Rule 3West Bengal Premises Tenancy Act, 1997 — Section 2(g)
Read judgment
High Courts16 May 2024Allowed

Amitava De Bhowmick Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 05 CAL CK 0036

Indian Penal Code, 1860 — Section 34, 323, 341, 363, 378, 403, 406, 415, 420, 425, 504, 506, 511Code Of Criminal Procedure, 1973 — Section 250, 482Arms Act, 1959 — Section 25(1B)(a), 27
Read judgment
High Courts14 May 2024Allowed

Kolkata Municipal Corporation Vs Surama Singh

Calcutta High Court · (2024) 05 CAL CK 0019

Constitution Of India, 1950 — Article 227Kolkata Municipal Corporation (Taxation) Rules, 1987 — Rule 15, 19, 20Kolkata Municipal Corporation Act, 1980 — Section 174, 180, 184, 188, 189
Read judgment