High Courts09 Nov 2022Allowed
Shyamdas Mondal Vs State Of West Bengal.
Calcutta High Court · (2022) 11 CAL CK 0013
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
COURT ARCHIVE
Calcutta High Court judgments, 2022
1,101 judgments · page 10 of 56
High Courts09 Nov 2022Allowed
Latifur Rahaman Vs State Of West Bengal
Calcutta High Court · (2022) 11 CAL CK 0012
Indian Penal Code, 1860 — Section 90, 109, 376, 417Code Of Criminal Procedure, 1973 — Section 156(3), 164Evidence Act, 1872 — Section 113A, 113B, 114A
High Courts07 Nov 2022Allowed
Subrata Bose Vs Mithu Ghosh
Calcutta High Court · (2022) 11 CAL CK 0022
Negotiable Instruments Act, 1881 — Section 20, 87, 118, 138, 139, 145Code Of Criminal Procedure, 1973 — Section 200, 251
High Courts07 Nov 2022Disposed Of
Dr. Dilip Kumar Pahari Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 11 CAL CK 0021
Constitution Of India, 1950 — Article 14, 19(1)(g), 226Transplantation of Human Organs and Tissues Act, 1994 — Section 2(c), 3(1A), 9, 10(1)(b), 12, 14, 15, 15(2), 16, 17, 18, 19
High Courts07 Nov 2022Allowed
Suchita Dinodiya Vs Union Of India And Others
Calcutta High Court · (2022) 11 CAL CK 0020
Constitution Of India, 1950 — Article 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interests (SARFAESI) Act, 2002 — Section 13(2), 13(13)Recovery of Debts due to Banks and Financial Institutions Act, 1993 — Section 19(4)
High Courts07 Nov 2022Allowed
Akshay Lodha Vs West Bengal State Electricity Distribution Company Limited And Others
Calcutta High Court · (2022) 11 CAL CK 0019
High Courts07 Nov 2022Dismissed
Suvendu Adhikari Vs Manoj Malaviya, IPS And Others
Calcutta High Court · (2022) 11 CAL CK 0018
Constitution Of India, 1950 — Article 215Calcutta High Court Contempt of Courts Rules, 1975 — Rule 4, 6, 7, 9, 15, 29Evidence Act, 1872 — Section 65B
High Courts04 Nov 2022Dismissed
Raja @ Raju @ Manab Bose Vs State Of West Bengal
Calcutta High Court · (2022) 11 CAL CK 0007
Indian Penal Code, 1860 — Section 354, 376(2)(f), 511Code Of Criminal Procedure, 1973 — Section 161, 164, 207Evidence Act, 1872 — Section 118
High Courts04 Nov 2022Allowed
M/S Somadhan Properties Vs Pulak Kumar Bera
Calcutta High Court · (2022) 11 CAL CK 0006
Code Of Civil Procedure, 1908 — Order 21 Rule 41 To 106Consumer protection Act, 1986 — Section 13(5), 13(3B), 25, 25(1), 27Indian Penal Code, 1860 — Section 193, 228
High Courts04 Nov 2022Dismissed
David Mantosh & Ors. Vs Apollo Gleneagles Hospitals Ltd. & Ors.
Calcutta High Court · (2022) 11 CAL CK 0005
Constitution Of India, 1950 — Article 227Urban Land (Ceiling & Regulation) Act, 1976 — Section 2(i), 4, 6(1), 9, 10(1), 10(3), 33, 33(1)Limitation Act, 1963 — Section 5, 14
High Courts04 Nov 2022Disposed Of
State Of West Bengal And Ors. Vs Shree Gouri Shankar Jute Mills Ltd.
Calcutta High Court · (2022) 11 CAL CK 0004
Land Acquisition Act, 1894 — Section 4, 4(1)Land Acquisition (Amendment) Act, 1984 — Section 8, 11AEvidence Act, 1872 — Section 106
High Courts03 Nov 2022Disposed Of
Rishi Agarwal Vs State Of West Bengal And Anr
Calcutta High Court · (2022) 11 CAL CK 0011
Indian Penal Code, 1860 — Section 34, 323, 325, 354, 406, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts03 Nov 2022Partly Allowed
Tipu Sultan Vs State Of West Bengal
Calcutta High Court · (2022) 11 CAL CK 0010
Indian Penal Code, 1860 — Section 489B, 489CCode Of Criminal Procedure, 1973 — Section 313
High Courts03 Nov 2022
Morian Bibi Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 11 CAL CK 0009
Indian Penal Code, 1860 — Section 120B, 363, 366A, 370, 370(4), 373, 376(2)Immoral Traffic (Prevention) Act, 1956 — Section 5, 6Protection of Children from Sexual Offences Act, 2012 — Section 4, 6
High Courts03 Nov 2022Allowed
Ms. Todi Investors Vs Ashis Kr. Dutta & Anr.
Calcutta High Court · (2022) 11 CAL CK 0008
Code Of Criminal Procedure, 1973 — Section 2(wa), 255(1), 255(2), 372, 378(4), 397Negotiable Instrument Act, 1881 — Section 138
High Courts01 Nov 2022Dismissed
Srikant Ray Vs State Of West Bengal And Anr.
Calcutta High Court · (2022) 11 CAL CK 0003
Code Of Civil Procedure, 1908 — Order 32 Rule 2Protection of Women from Domestic Violence Act, 2005 — Section 12, 29
High Courts01 Nov 2022Allowed
Budhadeb Mondal And Anr. Vs State Of West Bengal.
Calcutta High Court · (2022) 11 CAL CK 0002
West Bengal Imported Vegetable Oils (Prohibition of unauthorized sale) Order, 1984 — Section 5Code Of Criminal Procedure, 1973 — Section 100, 100(4), 251 Essential Commodities Act of 1955 — Section 6D, 7(1)(a)(ii)
High Courts01 Nov 2022Dismissed
Sk Mahatab Vs State Of West Bengal
Calcutta High Court · (2022) 11 CAL CK 0001
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 29, 52ACode Of Criminal Procedure, 1973 — Section 161
High Courts31 Oct 2022Dismissed
Regional Provident Fund Commissioner - Ii, Howrah & Ors. Vs HDFC Bank Limited & Ors.
Calcutta High Court · (2022) 10 CAL CK 0002
High Courts31 Oct 2022Allowed
Central Board Of Trustees Employees� Provident Fund Organisation. Vs M/S. Durgapur Chemicals Limited & Anr.
Calcutta High Court · (2022) 10 CAL CK 0001