CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 329 of 3,203

High Courts21 Aug 2019Allowed

West Bengal State Electricity Distribution Company Limted Vs Sudarshan Pahari & Another

Calcutta High Court · (2019) 08 CAL CK 0036

Electricity Act, 2003 — Section 2, 14, 14(1), 14(2), 14(3), 14(4), 14(5), 15(1), 15(2), 16, 18(2)(a), 18(2)(c), 29, 32(3), 33, 36, 39(2)(d)(ii), 40(c)(ii), 41, 42, 42(2), 42(4), 42(5), 42(6), 42(7), 43, 43(1), 43(3), 45(2), 47(1), 47(4), 47(5), 50, 51, 52(2), 57, 57(1), 57(2), 57(3), 59(1), 61, 61(g), 62(2), 62(5), 64(1), 64(3), 66, 77, 79, 79(1), 79(1)(f), 84, 85, 86, 86(i), 86(1)(f), 86(f), 91(1), 91(2), 92(1), 94, 95, 96, 97, 111, 125, 126, 127, 127(1), 128(1), 128(5), 128(8), 130, 135, 136, 137, 138, 139, 143, 178, 181, 181(1), 181(2)(za), 181(2)(zb)Code Of Criminal Procedure, 1973 — Section 100, 345, 346Indian Penal Code, 1860 — Section 193, 228
Read judgment
High Courts20 Aug 2019Dismissed

J. Sankar Rao Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0219

Unlawful Activities (Prevention) Act, 1967 — Section 15, 15(1), 16, 16A, 23, 23Code Of Criminal Procedure, 1973 — Section 161
Read judgment
High Courts20 Aug 2019Dismissed

Ashok Majumdar Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0215

Indian Penal Code, 1860 — Section 90, 375, 376, 417Code Of Criminal Procedure, 1973 — Section 161, 164, 313Evidence Act, 1872 — Section 114
Read judgment
High Courts20 Aug 2019Allowed

Manashi Das (Nandi) Vs Ajoy Nandi

Calcutta High Court · (2019) 08 CAL CK 0214

Code Of Civil Procedure, 1908 — Section 24Hindu Marriage Act, 1955 — Section 13, 24Code Of Criminal Procedure, 1973 — Section 125
Read judgment
High Courts20 Aug 2019Disposed Of

Nazrul Khan Vs State

Calcutta High Court · (2019) 08 CAL CK 0211

Indian Penal Code, 1860 — Section 363, 366, 370, 372, 373Immoral Traffic (Prevention) Act, 1956 — Section 13Code Of Criminal Procedure, 1973 — Section 164, 357A, 357B, 438
Read judgment
High Courts20 Aug 2019Allowed

Sukumar Pal Vs Union Of India & Ors

Calcutta High Court · (2019) 08 CAL CK 0210

Railway Protection Force Act, 1957 — Section 9(1)(i)Railway Protection Force Rules, 1987 — Rule 153Railway Servants (Discipline And Appeal) Rules, 1968 — Rule 8, 9
Read judgment