CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 343 of 3,203

High Courts04 Jul 2019

Kajal Roy Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 07 CAL CK 0023

Code Of Criminal Procedure, 1973 — Section 144, 156(3)Indian Penal Code, 1860 — Section 34, 302, 506Code Of Civil Procedure, 1908 — Order 1 Rule 10
Read judgment
High Courts04 Jul 2019Disposed Off

Santosh Kumar Dwivedi & Ors Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 07 CAL CK 0017

Code Of Criminal Procedure, 1973 — Section 82, 155(2), 156(1), 438, 482West Bengal Protection Of Interest Of Depositors In Financial Establishments Act, 2013 — Section 3(1)(a), 21AIndian Penal Code, 1860 — Section 120B, 406, 409, 420
Read judgment
High Courts04 Jul 2019Disposed Off/Dismissed, Respectively

Dipika Agarwal @ Dipika Khaitan Vs Rishi Agarwal

Calcutta High Court · (2019) 07 CAL CK 0016

Code Of Civil Procedure, 1908 — Section 24, Order 39 Rule 1, Order 39 Rule 2Guardians And Wards Act, 1890 — Section 9, 9(1), 12, 25Hindu Minority And Guardianship Act, 1956 — Section 6, 6(a)
Read judgment
High Courts02 Jul 2019Disposed Off

Rabi Besra & Ors Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 07 CAL CK 0012

Scheduled Tribes And Other Traditional Forest Dwellers (Recognition Of Forest Rights) Act, 2006 — Section 2(g), 3, 3(2)Constitution Of India, 1950 — Article 12
Read judgment
High Courts02 Jul 2019Allowed

Nirmalendu Das Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 07 CAL CK 0005

Protection Of Women From Domestic Violence Act, 2005 — Section 2(a), 2(f), 2(g), 2(s), 3, 12, 12(3), 12(3)(1), 23(2)Protection Of Women From Domestic Violence Rules, 2006 — Rule 6(4)
Read judgment
High Courts02 Jul 2019Allowed

SamiranBasak Vs State Of West Bengal

Calcutta High Court · (2019) 07 CAL CK 0002

Indian Penal Code, 1860 — Section 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 161, 176, 313Evidence Act, 1872 — Section 4, 113, 113A, 113B, 114
Read judgment