CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments

64,043 judgments · page 362 of 3,203

High Courts20 Feb 2019Disposed Off

Shyam Kumar Saha Vs State

Calcutta High Court · (2019) 02 CAL CK 0056

Indian Penal Code, 1860 — Section 34, 323, 325, 420, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 82, 83
Read judgment
High Courts20 Feb 2019Disposed Off

Biswajit Sarkar Vs Biswarup Sarkar

Calcutta High Court · (2019) 02 CAL CK 0055

Indian Penal Code, 1860 — Section 363,366A, 376(2)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 4
Read judgment
High Courts18 Feb 2019

State Vs T.V.Ravichandran

Calcutta High Court · (2019) 02 CAL CK 0041

Code Of Criminal Procedure, 1973 — Section 377Indian Penal Code, 1860 — Section 307, 308, 309, 310, 311, 312, 313, 314, 315, 316, 317, 318, 319, 320, 321, 322, 323, 324, 325
Read judgment
High Courts15 Feb 2019Allowed

Jagadish Mazumder Vs State

Calcutta High Court · (2019) 02 CAL CK 0042

Indian Penal Code, 1860 — Section 302, 380, 449Evidence Act, 1872 — Section 25, 26, 27
Read judgment
High Courts15 Feb 2019Dismissed

Pranay Kumar Kundu Vs Rupanjana Kundu

Calcutta High Court · (2019) 02 CAL CK 0035

Indian Penal Code, 1860 — Section 323, 406, 498ASpecial Marriage Act, 1954 — Section 10, 13(1)(ia), 27(1)(d), 37Evidence Act, 1872 — Section 3
Read judgment
High Courts14 Feb 2019Dismissed

Tapan Pal Vs Pronab Pal

Calcutta High Court · (2019) 02 CAL CK 0049

Contempt Of Courts Act, 1971 — Section 2(b), 10, 12, 19, 20Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 2A(1)Limitation Act, 1963 — Section 5
Read judgment