CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments

64,078 judgments · page 769 of 3,204

High Courts15 Sept 2011Allowed

Basudeb Guchait and Others Vs State of West Bengal

Calcutta High Court · (2012) 1 CALLT 380 : (2012) 5 CHN 266

West Bengal Acquisition of Homestead Land for Agricultural Labourers, Artisans and Fishermen Act, 1975 — Section 4, 7, 9West Bengal Acquisition of Homestead Land for Agricultural Labourers, Artisans and Fishermen Rules, 1976 — Rule 8West Bengal Land Reforms Act, 1955 — Section 5, 57
Read judgment
High Courts14 Sept 2011Allowed

Canara Bank Vs Rajesh Kumar Jaiswal and Another

Calcutta High Court · (2012) 2 CALLT 150 : (2012) 5 CHN 253

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17(1), 18, 34
Read judgment
High Courts14 Sept 2011Dismissed

Chinmoy Dutta Vs Smt. Patralekha Dutta

Calcutta High Court · (2012) 1 CALLT 11 : (2012) 1 CHN 74 : (2012) 1 DMC 13

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Family Courts Act, 1984 — Section 18, 20, 7Hindu Marriage Act, 1955 — Section 24
Read judgment
High Courts14 Sept 2011Allowed

Bimal Gorai Vs State of West Bengal

Calcutta High Court · (2012) 1 CHN 352 : (2012) CriLJ 200

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 3(1), 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 9
Read judgment