CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments

67,773 judgments · page 92 of 3,389

High Courts20 Mar 2024Dismissed

Rishikesh Meena Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 03 CAL CK 0054

Indian Penal Code, 1860 — Section 34, 307, 323, 336, 341, 494, 498A, 506IIDowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 26, 209, 216, 225, 237, 228, 228(1), 230, 231, 273, 319, 323, 326
Read judgment
High Courts19 Mar 2024Dismissed

Kartick Mondal Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 03 CAL CK 0065

Indian Penal Code, 1860 — Section 354B, 448Protection of Children from Sexual Offences Act, 2012 — Section 8, 12, 29Code Of Criminal Procedure, 1973 — Section 161, 164, 313
Read judgment
High Courts19 Mar 2024Allowed

Md. Hussain & Another Vs State Of West Bengal & Another

Calcutta High Court · (2024) 03 CAL CK 0064

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 191, 195, 195A, 307, 323, 324, 325, 341, 354A, 376D, 452, 498ACode Of Criminal Procedure, 1973 — Section 2(d), 155(2), 156(1), 161, 397, 401, 439, 482
Read judgment
High Courts19 Mar 2024Allowed

Paresh Manna Vs State Of West Bengal & Anr

Calcutta High Court · (2024) 03 CAL CK 0063

Negotiable Instruments Act, 1881 — Section 20, 87, 118(a), 138, 138(b), 139, 141, 143Code Of Criminal Procedure, 1973 — Section 251, 255(2), 326(3), 374
Read judgment
High Courts19 Mar 2024Dismissed

Bikash Sarkar & Others Vs State Of West Bengal & Another

Calcutta High Court · (2024) 03 CAL CK 0062

Indian Penal Code, 1860 — Section 34, 302, 307, 326, 341, 447Code Of Criminal Procedure, 1973 — Section 156(3), 161, 164, 173(2), 173(2)(i), 190, 190(1)(a), 190(1)(b), 190(2), 193, 200, 201, 202, 300, 319, 319(1), 398
Read judgment
High Courts19 Mar 2024Dismissed

Niyati Mahata Vs Santosh Das & Ors.

Calcutta High Court · (2024) 03 CAL CK 0060

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order Rule 148West Bengal Land Reforms Act 1955 — Section 8, 9, 14
Read judgment
High Courts15 Mar 2024Allowed

Rekha Ghosh Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 03 CAL CK 0047

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 307, 323, 325, 341, 353, 354, 379, 406, 452, 448, 503, 504, 505, 506, 565Code Of Criminal Procedure, 1973 — Section 156(3), 202, 203, 227
Read judgment