CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,554 of 3,204

High Courts15 Nov 1983

Benoy Chandra Dey Vs The State and Another

Calcutta High Court · (1984) 2 ACC 309 : (1984) ACJ 783 : (1984) CriLJ 1038 : 88 CWN 329

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Electricity (Supply) Act, 1948 — Section 39Penal Code, 1860 (IPC) — Section 304A, 32, 379
Read judgment
High Courts09 Nov 1983Dismissed

Shankarlal Shaw Vs The State

Calcutta High Court · 88 CWN 205

Civil Procedure Code, 1908 (CPC) — Section 155(2), 78, 79Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(5)
Read judgment
High Courts10 Oct 1983

Saktipada Sinha Vs State of West Bengal and Others

Calcutta High Court · 88 CWN 384

West Bengal Estates Acquisition Act, 1953 — Section 2(g), 2(j), 2(k), 47West Bengal Land Reforms Act, 1955 — Section 14M, 14S, 14T, 2, 2(10)West Bengal Non-Agricultural Tenancy Act, 1949 — Section 24
Read judgment
High Courts27 Sept 1983Dismissed

Deb Prokash Set Vs Hariprosad Mallick

Calcutta High Court · 88 CWN 222

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, 115General Clauses Act, 1897 — Section 6
Read judgment