High Courts14 Jun 2021Allowed
Animesh Bar Vs State Of West Bengal
Calcutta High Court · (2021) 06 CAL CK 0026
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 307, 326, 341
COURT ARCHIVE
Calcutta High Court judgments, 2021
573 judgments · page 25 of 29
High Courts14 Jun 2021Disposed Of
Nirmal Kumar Ray Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 06 CAL CK 0025
High Courts14 Jun 2021Disposed Of
Ashoke Kumar Biswas Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 06 CAL CK 0024
High Courts14 Jun 2021Disposed Of
Jugal Chandra Samanta Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 06 CAL CK 0023
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High Courts14 Jun 2021Allowed
Satish Chandra Pandit @ Sisir Pandit & Ors Vs State Of West Bengal
Calcutta High Court · (2021) 06 CAL CK 0022
Indian Penal Code, 1860 — Section 34, 302, 304B, 306, 498AEvidence Act, 1872 — Section 32(1), 113B
High Courts14 Jun 2021Disposed Of
Octavius Tea And Industries Limited Vs Kanoi Tea Private Limited
Calcutta High Court · (2021) 06 CAL CK 0021
Arbitration and Conciliation Act, 1996 — Section 9
High Courts11 Jun 2021Disposed Of
Manash Kumar Ghosh @ Manas Ghosh Vs State Of West Bengal
Calcutta High Court · (2021) 06 CAL CK 0030
Prevention Of Food Adulteration Act, 1954 — Section 7, 16Code Of Criminal Procedure, 1973 — Section 482
High Courts11 Jun 2021Allowed
Dr. Mrs. Chandana Mondal Vs State Of West Bengal & Anr.
Calcutta High Court · (2021) 06 CAL CK 0029
Code Of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 34, 201, 304
High Courts11 Jun 2021Dismissed
Ashabuddin Alias Soukat Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 06 CAL CK 0028
High Courts11 Jun 2021Allowed
Kartick Chandra Mahish & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2021) 06 CAL CK 0020
Constitution Of India, 1950 — Article 226Contract Labour (Regulation And Abolition) Central Rules, 1971 — Rule 64Contract Labour (Regulation And Abolition) Act, 1970 — Section 2(1)(b), 21, 21(4)
High Courts11 Jun 2021Dismissed
Archon Powerinfra India Private Limited Vs Indian Oil Corporation And Others
Calcutta High Court · (2021) 06 CAL CK 0019
Insolvency And Bankruptcy Code, 2016 — Section 7
High Courts11 Jun 2021
Sheetal Amit Patil & Anr. Vs State Of West Bengal
Calcutta High Court · (2021) 06 CAL CK 0018
Negotiable Instruments Act, 1881 — Section 138, 141, 141(2), 145Code Of Criminal Procedure, 1973 — Section 200, 202, 202(1)
High Courts11 Jun 2021Dismissed
Sahakar Global Limited And Another Vs State Of West Bengal And Others
Calcutta High Court · (2021) 06 CAL CK 0017
Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 32, 226Indian Contract Act, 1872 — Section 37, 39, 51, 52, 53, 54, 56, 63
High Courts11 Jun 2021
Pannalal Mahabir Prasad & Ors. Vs India Infoline Finance Ltd.
Calcutta High Court · (2021) 06 CAL CK 0011
Arbitration And Conciliation Act, 1996 — Section 21, 34
High Courts11 Jun 2021Disposed Of
SREI Equipment Finance Limited Vs Ecogreen Envirotech Solution Limited And Anr.
Calcutta High Court · (2021) 06 CAL CK 0010
Arbitration And Conciliation Act, 1996 — Section 9, 9(1), 9(1)(ii)(c), 9(1)(ii)(d), 9(2), 17
High Courts10 Jun 2021Allowed
Union Of India Vs Subrata Ranjan Das
Calcutta High Court · (2021) 06 CAL CK 0036
High Courts10 Jun 2021Dismissed
Sujit Dalui Vs Principal Secretary, Public Works Department, Government Of West Bengal & Ors
Calcutta High Court · (2021) 06 CAL CK 0035
Constitution Of India, 1950 — Article 309
High Courts10 Jun 2021Dismissed
Kanai Chandra Ghosh Vs State Of West Bengal & Ors.
Calcutta High Court · (2021) 06 CAL CK 0034
Administrative Tribunal Act, 1985 — Section 20Police Regulations, Of Bengal, 1943 — Regulation 361(f), 857, 861, 861(f), 883
High Courts10 Jun 2021Allowed
Principal Secretary, Department Of Finance, Government Of West Bengal Vs Amalendu Bikas Mohapatra & Ors.
Calcutta High Court · (2021) 06 CAL CK 0033
West Bengal Service Rules, Part I, 1971 — Rule 168, 168A, 168A(2), 176Administrative Tribunal Act, 1985 — Section 21Limitation Act, 1963 — Section 21
High Courts10 Jun 2021Dismissed
Nillesh Parrekh Vs Assistant Director, Enforcement Directorate, Kolkata & Ors
Calcutta High Court · (2021) 06 CAL CK 0032
Prevention Of Money Laundering Act, 2002 — Section 2(c), 2(s), 8, 26, 26(1), 42, 48, 68, 71Foreign Exchange Regulation Act, 1973 — Section 54Code of Civil Procedure, 1908 — Section 79