CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,275 of 3,204

High Courts31 Jan 1997

UCO Bank Vs Sm. Ratni Devi Jain and Others

Calcutta High Court · (1997) 2 CALLT 321

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 2 Rule 2, Order 7 Rule 10Specific Relief Act, 1963 — Section 22, 22(1), 22(3), 22(4), 28Transfer of Property Act, 1882 — Section 54, 55(1)
Read judgment
High Courts30 Jan 1997

Anand Damani Vs Union of India and Others

Calcutta High Court · (1998) 2 CALLT 52 : (1997) 2 CHN 119 : (1997) CriLJ 1599 : (1998) 59 ECC 105

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 21, 22, 22(5), 226
Read judgment
High Courts29 Jan 1997Dismissed

Chinta Devi and Others Vs The State

Calcutta High Court · (1997) 1 CALLT 367

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 42, 50
Read judgment
High Courts20 Jan 1997Dismissed

Suresh Mahato Vs State of West Bengal

Calcutta High Court · (1997) CriLJ 1798 : (1997) 2 RCR(Criminal) 487

Criminal Procedure Code, 1973 (CrPC) — Section 161, 167(2), 167(5), 173(2), 173(5)Penal Code, 1860 (IPC) — Section 302
Read judgment