COURT ARCHIVE

Calcutta High Court judgments, 2021

573 judgments · page 10 of 29

High Courts08 Oct 2021Dismissed

Ashfaque Ahamed Vs State Of West Bengal

Calcutta High Court · (2021) 10 CAL CK 0026

Central Excise Rule, 1944 — Rule 56Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37, 79, 80Drugs And Cosmetic Act, 1940 — Section 25(4)

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High Courts08 Oct 2021

Maple Hotels & Resorts Ltd. (Formerly Known As Darjeeling Plantation Industries Limited) Vs Assistant Labour Commissioner, Plantation, Birpara, Jalpaiguri & Anr.

Calcutta High Court · (2021) 10 CAL CK 0024

Constitution Of India, 1950 — Article 21, 226, 227Code Of Criminal Procedure, 1973 — Section 258, 309, 311, 482Plantation Labour Act, 1951 — Section 2(e), 36

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High Courts08 Oct 2021Disposed Of

Mritunjoy Mondal Vs State Of West Bengal

Calcutta High Court · (2021) 10 CAL CK 0023

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 361, 363, 366Code Of Criminal Procedure, 1973 — Section 164

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High Courts08 Oct 2021Allowed

Rampada Sardar Vs State Of West Bengal & Ors.

Calcutta High Court · (2021) 10 CAL CK 0022

Payment Of Gratuity Act, 1972 — Section 7, 7(3), 8Bengal Public Demands Recovery Act, 1913 — Section 2(3), 5, 6, 14, 37, 51, 57

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High Courts08 Oct 2021Allowed

Santosh Pathak Vs State Of West Bengal & Ors

Calcutta High Court · (2021) 10 CAL CK 0021

Payment Of Gratuity Act, 1972 — Section 7, 7(3), 8Bengal Public Demands Recovery Act, 1913 — Section 2(3), 5, 6, 14, 37, 51, 57

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High Courts07 Oct 2021Disposed Of

Hiranmaye Energy Limited & Anr. Vs West Bengal Electricity Regulatory Commission & Ors.

Calcutta High Court · (2021) 10 CAL CK 0040

Constitution Of India, 1950 — Article 19, 137, 142, 226Insolvency And Bankruptcy Code, 2016 — Section 7

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High Courts07 Oct 2021Disposed Of

Sonu Ansari @ Jamshed Ansri Vs State Of West Bengal

Calcutta High Court · (2021) 10 CAL CK 0039

Code Of Criminal Procedure, 1973 — Section 436A, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20(b)(ii), 20(b)(ii)(B)(C), 21(b)(ii)(C), 27A, 29, 37, 37(1)(b), 37(1)(b)(ii)

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High Courts07 Oct 2021Allowed

Md. Mohsin @ Meghu Bhai & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2021) 10 CAL CK 0037

Indian Penal Code, 1860 — Section 34, 420, 506Code Of Criminal Procedure, 1973 — Section 251, 313, 482

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High Courts07 Oct 2021Dismissed

Kanhaiya Dusad Alias Kanailal Dusad Vs Babita Devi Dusad & Anr.

Calcutta High Court · (2021) 10 CAL CK 0036

Code Of Criminal Procedure, 1973 — Section 125Indian Penal Code, 1860 — Section 120B, 323, 406, 498A, 506

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High Courts07 Oct 2021Disposed Of

Sujit Kumar Ghosh & Ors. Vs State Of West Bengal & Anr

Calcutta High Court · (2021) 10 CAL CK 0035

Indian Penal Code, 1860 — Section 34, 498A

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High Courts07 Oct 2021Dismissed

Sudharshan Kumar Birla Vs Raiganj Properties Pvt. Ltd. & Ors.

Calcutta High Court · (2021) 10 CAL CK 0034

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2

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High Courts07 Oct 2021Dismissed

Suman Bhattacharyya & Anr. Vs Indian Bank & Ors.

Calcutta High Court · (2021) 10 CAL CK 0033

Constitution Of India, 1950 — Article 227Recovery Of Debts due to Banks And Bankruptcy Act, 1993 — Section 17A(2)Code Of Civil Procedure, 1908 — Section 24

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High Courts07 Oct 2021Disposed Of/Dismissed

Soumen Charbi Vs Registrar Co-Operation Directorate & Ors.

Calcutta High Court · (2021) 10 CAL CK 0032

Constitution Of India, 1950 — Article 227West Bengal Co-operative Societies Act, 2006 — Section 52, 102(1), 102(1)(b), 102(1)(c), 102(2), 102(3), 102(4), 103, 103(4), 147

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High Courts07 Oct 2021Allowed

M/S. K.B. Consortium Vs Crystal Processors Pvt.Ltd. & Anr.

Calcutta High Court · (2021) 10 CAL CK 0031

Code Of Civil Procedure, 1908 — Section 9, Order 7 Rule 10Commercial Courts Act, 2015 — Section 2(1)(c), 2(1)(c)(vii), 12(1)(c)West Bengal Court-Fees Act, 1970 — Section 7(vii)(b)

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High Courts07 Oct 2021Allowed

Bhagwati Prasad Jhunjhunwala (Huf) & Ors. Vs Uco Bank & Anr

Calcutta High Court · (2021) 10 CAL CK 0030

Code Of Civil Procedure, 1908 — Section 2(12), 36, 39, Order 20 Rule 12Commercial Courts Act, 2015 — Section 2(1)(c), 2(1)(c)(vii), 15(2)

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High Courts07 Oct 2021Partly Allowed

Samir Sardar & Anr. Vs State Of West Bengal

Calcutta High Court · (2021) 10 CAL CK 0029

Code Of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 34, 120B, 346, 364, 367, 370, 498A

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High Courts07 Oct 2021Disposed Of

Dollar Industries Limited Vs Estate Officer, Kolkata Port Trust And Others

Calcutta High Court · (2021) 10 CAL CK 0020

Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 4, 4(1), 5

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High Courts05 Oct 2021Allowed

Bechu Sekh Vs State Of West Bengal

Calcutta High Court · (2021) 10 CAL CK 0005

Constitution Of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 36A, 36A(4), 50Code Of Criminal Procedure, 1973 — Section 50, 57, 161, 167, 167(2)

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High Courts05 Oct 2021Dismissed

Dr. Md. Iqbal Alam Vs State Of West Bengal & Ors.

Calcutta High Court · (2021) 10 CAL CK 0004

Constitution Of India, 1950 — Article 226Bihar State Universities (Patna, University Of Bihar, Bhagalpur and Ranchi) Act, 1960 — Section 10(14)

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High Courts04 Oct 2021

Suvendu Adhikari And Another Vs State Of West Bengal And Another

Calcutta High Court · (2021) 10 CAL CK 0007

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 379, 409, 448Disaster Management Act, 2005 — Section 51, 53

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