High Courts23 Dec 2021Disposed Of
Deepak Mehra And Others Vs Sujoy Kumar Nag And Others
Calcutta High Court · (2021) 12 CAL CK 0074
Arbitration And Conciliation Act, 1996 — Section 11, 12(1)
COURT ARCHIVE
Calcutta High Court judgments, 2021
573 judgments · page 2 of 29
High Courts22 Dec 2021Dismissed
Ajet Baidya And Others Vs State Of West Bengal And Others.
Calcutta High Court · (2021) 12 CAL CK 0097
Land Acquisition Act, 1894 — Section 11, 11A, 12(2), 18Land Acquisition (West Bengal Amendment) Act, 1997 — Section 9(3A)West Bengal Land (Requisition And Acquisition) Act, 1948 — Section 3(1), 4
High Courts22 Dec 2021Dismissed
Aparajita Chakroborty Vs State Of West Bengal & Anr.
Calcutta High Court · (2021) 12 CAL CK 0096
Indian Penal Code, 1860 — Section 498A
High Courts22 Dec 2021Dismissed
Jagannath Hansda Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 12 CAL CK 0095
Constitution Of India, 1950 — Article 226West Bengal Minor Minerals Concession Rules, 2016 — Rule 43, 43(1), 44, 48, 51, 62(2)
High Courts22 Dec 2021Dismissed
Firoj Sk. Vs State Of West Bengal.
Calcutta High Court · (2021) 12 CAL CK 0094
Indian Penal Code, 1860 — Section 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
High Courts22 Dec 2021Dismissed
Masiur Rahaman Vs State Of West Bengal
Calcutta High Court · (2021) 12 CAL CK 0093
Indian Penal Code, 1860 — Section 34, 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 176, 313
High Courts22 Dec 2021Dismissed
Sirshendu Ghosh Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 12 CAL CK 0092
Constitution Of India, 1950 — Article 14
High Courts22 Dec 2021Disposed Of
Medima LLC Vs Balasore Alloys Ltd.
Calcutta High Court · (2021) 12 CAL CK 0076
Arbitration And Conciliation Act, 1996 — Section 9, 36
High Courts20 Dec 2021Dismissed
Sankar Chatterjee Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 12 CAL CK 0069
Indian Penal Code, 1860 — Section 34, 120, 120B, 299, 304Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts20 Dec 2021Partly Allowed
Usman @ Luba Ansary Vs State Of West Bengal
Calcutta High Court · (2021) 12 CAL CK 0068
Indian Penal Code, 1860 — Section 308, 323, 324, 341, 354, 458, 506, 506(2)Code Of Criminal Procedure, 1973 — Section 428
High Courts20 Dec 2021
Ganesh Movers & Logistics (P) Ltd. Vs Indian Oil Corporation Limited & Ors.
Calcutta High Court · (2021) 12 CAL CK 0067
Constitution Of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 41, 41(6)
High Courts20 Dec 2021Disposed Of
Mercantile Building Tenants Associations Vs CESC Ltd. And Ors
Calcutta High Court · (2021) 12 CAL CK 0055
High Courts20 Dec 2021Dismissed
Madho Das Mundhra Vs Railtel Corporation Of India Limited And Another
Calcutta High Court · (2021) 12 CAL CK 0054
Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 226
High Courts17 Dec 2021Allowed
Abu Sahid Gazi And Others Vs State Of West Bengal And Others
Calcutta High Court · (2021) 12 CAL CK 0061
West Bengal Panchayat Act, 1973 — Section 12, 12(1), 12(3), 12(11)
High Courts17 Dec 2021
Sarosij Bandhopadhyay Vs Pranati Banerjee & Ors.
Calcutta High Court · (2021) 12 CAL CK 0060
Code Of Civil Procedure, 1908 — Section 24Code Of Criminal Procedure, 1973 — Section 438, 439
High Courts17 Dec 2021Allowed
Debabrata Saha @ Debobrata Saha Vs State Of West Bengal
Calcutta High Court · (2021) 12 CAL CK 0059
Indian Penal Code, 1860 — Section 272, 273Prevention Of Food Adulteration Act, 1954 — Section 16West Bengal Municipal Act, 1994 — Section 284
High Courts17 Dec 2021Disposed Of
Johorul Haque Vs State Of West Bengal
Calcutta High Court · (2021) 12 CAL CK 0058
Indian Penal Code, 1860 — Section 34, 313, 323, 406, 498A, 498A(b), 511Dowry Prohibition Act, 1961 — Section 4
High Courts17 Dec 2021Disposed Of
Kolkata Municipal Corporation & Ors. Vs AI-Sumama Agro Foods Pvt. Ltd. & Ors.
Calcutta High Court · (2021) 12 CAL CK 0051
Constitution Of India, 1950 — Article 226Government of India Act, 1915 — Section 108(2)
High Courts17 Dec 2021
Murari Mohan Kejriwal & Anr. Vs Ramesh
Calcutta High Court · (2021) 12 CAL CK 0049
Code Of Civil Procedure, 1908 — Order 1 Rule 8
High Courts16 Dec 2021Disposed Of
Beauty Panja Vs General Manager, Eastern Railway & Ors.
Calcutta High Court · (2021) 12 CAL CK 0066
Constitution Of India, 1950 — Article 226Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9(a)(ii)Railway Service Conduct Rules, 1966 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii)]