CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 256 of 3,203

High Courts17 Jun 2020Dismissed

Bhambal Maity Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0112

Indian Penal Code, 1860 — Section 300, 302Code Of Criminal Procedure, 1973 — Section 100, 114(g), 154, 162, 173(6), 211, 212, 273, 313Evidence Act, 1872 — Section 27
Read judgment
High Courts17 Jun 2020Disposed Of

Jewel Sk @ Juel Sk Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0111

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b), 20(b)(ii)(b), 22, 29, 37, 42, 42(2), 43, 54, 67Code Of Criminal Procedure, 1973 — Section 161, 313
Read judgment
High Courts17 Jun 2020Allowed

CESC Limited & Ors Vs Prem Chand Jaiswal

Calcutta High Court · (2020) 06 CAL CK 0108

Electricity Act 2003 — Section 126, 127, 145, 185(2), 185(2)(a)Code Of Civil Procedure, 1908 — Section 104(2), Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 — Article 141, 227
Read judgment
High Courts17 Jun 2020Disposed Of

United Bank Of India Vs Swapan Kumar Mullick & Ors.

Calcutta High Court · (2020) 06 CAL CK 0104

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(2)(f)Central Civil Services (Pension) Rules, 1972 — Rule 26Constitution Of India, 1950 — Article 14
Read judgment
High Courts17 Jun 2020Disposed Of

Atul Kumar Pandey Vs Kumar Avinash

Calcutta High Court · (2020) 06 CAL CK 0068

Constitution Of India, 1950 — Article 19(1)(a), 19(2), 20(2), 372Code Of Civil Procedure, 1908 — Section 9, Order 7 Rule 11Hindu Marriage Act, 1955 — Section 11, 12(1-b), 12(1-d)
Read judgment
High Courts12 Jun 2020Disposed Of

Subal @ Bhola Patra Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0067

Protection Of Children From Sexual Offences Act, 2012 — Section 3, 3(b), 3(d), 4, 6, 7, 29Indian Penal Code, 1860 — Section 376, 376(2)(h)Code Of Criminal Procedure, 1973 — Section 164, 313
Read judgment
High Courts12 Jun 2020Allowed

Abed Ali Biswas Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0066

Indian Penal Code, 1860 — Section 375, 376, 376(2)(i), 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 29Code Of Criminal Procedure, 1973 — Section 161, 164, 313
Read judgment
High Courts12 Jun 2020Allowed

Abdul Habib Sk Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0065

Indian Penal Code, 1860 — Section 34, 361, 363, 366, 376, 498ACode Of Criminal Procedure, 1973 — Section 163, 164, 313Indian Contract Act, 1872 — Section 64
Read judgment
High Courts12 Jun 2020Dismissed

Ajit Barman Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0064

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 164Evidence Act, 1872 — Section 154
Read judgment
High Courts12 Jun 2020Disposed Of

Gulu Santra @ Ghunu Santra Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0056

Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5(m), 6, 7, 26(1), 29Code Of Criminal Procedure, 1973 — Section 157, 164. 294, 313Evidence Act, 1872— Section 80
Read judgment
High Courts11 Jun 2020Dismissed

Uttam Gayen And Another Vs State Of West Bengal And Others

Calcutta High Court · (2020) 06 CAL CK 0059

West Bengal Juvenile Justice (Care And Protection Of Children) Rules, 2017 — Rule 23(3), 23(8), 44(1), 44(5)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 2(14), 2(14)(iii)(a), 2(30), 3(iv), 31, 31(1), 32, 33, 34, 37, 44
Read judgment
High Courts11 Jun 2020Allowed

Pawan Kishore Harlalka Vs State Of West Bengal And Others

Calcutta High Court · (2020) 06 CAL CK 0058

West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001 — Rule 2(1), 3, 3(2), 3(8), 3(9), 4(1), 5, 10(1)Indian Stamp Act, 1899 — Section 27(2)(1), 29, 47A(2), 47(5), 47(6), 47(8)(5), 47A, 47A(3), 47A(5), 47B, 47C
Read judgment
High Courts11 Jun 2020Dismissed

Kartick Paul Vs State Of West Bengal And Others

Calcutta High Court · (2020) 06 CAL CK 0057

Constitution Of India, 1950 — Article 21, 23Madhya Pradesh Prisons Rules, 1968 — Rule 2(J), 647A(4), 647B, 647B(1), 647B(3), 647B(4)Indian Penal Code, 1860 — Section 304(I)Code Of Criminal Procedure, 1973 — Section 428
Read judgment