CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 323 of 3,203

High Courts30 Aug 2019Dismissed

Prasenjit Mondal Vs State of West Bengal & Ors

Calcutta High Court · (2019) 08 CAL CK 0319

Management Of Recognised Non-Government Institution (Aided And Unaided) Rules, 1969 — Rule 33Management Of Sponsored Institutions (Secondary) Rules, 1972 — Rule 7 (i)Constitution Of India, 1950 — Article 30
Read judgment
High Courts30 Aug 2019Dismissed

Kamal Singh Vs Pushpa Devi Gupta & Ors

Calcutta High Court · (2019) 08 CAL CK 0316

Specific Relief Act, 1963 — Section 6, 6(3)Code Of Civil Procedure, 1908 — Section 115Constitution Of India, 1950 — Article 227
Read judgment
High Courts30 Aug 2019Disposed Of

Allahabad Bank Vs Sandipta Gangopadhyay

Calcutta High Court · (2019) 08 CAL CK 0311

Prevention Of Corruption Act, 1988 — Section 7Allahabad Bank Officer Employees’ (Discipline And Appeal) Regulation, 1976 — Rule 12(2)(a)Constitution Of India, 1950 — Article 21
Read judgment
High Courts30 Aug 2019Disposed Of

Chitra Das & Ors Vs Kashi Nath Chakraborty

Calcutta High Court · (2019) 08 CAL CK 0308

West Bengal Premises Tenancy Act, 1997 — Section 6(1), 7, 7(2), 7(3)Code Of Civil Procedure, 1908 — Section 115, 115A, 115(1), 115(2), 148, 151Limitation Act, 1963 — Section 5
Read judgment