CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments

67,757 judgments · page 83 of 3,388

High Courts21 May 2024Dismissed

Alauddin Sheikh & Ors. Vs Santu Sheikh & Ors

Calcutta High Court · (2024) 05 CAL CK 0050

Limitation Act, 1963 — Article 134Code Of Civil Procedure, 1908 — Section 65, 100, 103, Order 6 Rule 2, Order 21 Rule 94, Order 21 Rule 95West Bengal Estate Acquistion Act, 1953 — Section 57
Read judgment
High Courts20 May 2024Disposed Of

Susanta Sengupta Vs Canara Bank, Burrabazar Branch & Ors.

Calcutta High Court · (2024) 05 CAL CK 0055

Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(4), 14, 14(1)Indian Penal Code, 1860 — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
Read judgment
High Courts20 May 2024Disposed Of

Aniruddha Mondal Vs Mousumi Mondal

Calcutta High Court · (2024) 05 CAL CK 0053

Constitution Of India, 1950 — Article 141, 142Code Of Civil Procedure, 1908 — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 13, 13(1)(ia)
Read judgment
High Courts17 May 2024Dismissed

Anjan Kumar Das Vs Arati Ash & Ors.

Calcutta High Court · (2024) 05 CAL CK 0033

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 2(2), Order 22 Rule 1, Order 22 Rule 3West Bengal Premises Tenancy Act, 1997 — Section 2(g)
Read judgment
High Courts16 May 2024Allowed

Amitava De Bhowmick Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 05 CAL CK 0036

Indian Penal Code, 1860 — Section 34, 323, 341, 363, 378, 403, 406, 415, 420, 425, 504, 506, 511Code Of Criminal Procedure, 1973 — Section 250, 482Arms Act, 1959 — Section 25(1B)(a), 27
Read judgment