High Courts20 Dec 2022Dismissed
Madhusudan Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 12 CAL CK 0058
COURT ARCHIVE
Calcutta High Court judgments, 2022
1,101 judgments · page 2 of 56
High Courts20 Dec 2022Allowed
Amitava Roy Chowdhury Vs State Of West Bengal
Calcutta High Court · (2022) 12 CAL CK 0057
Constitution Of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 7(1), 7(1)(A)(ii)
High Courts20 Dec 2022Dismissed
Khusboo Singhania Vs Praveen Singhania
Calcutta High Court · (2022) 12 CAL CK 0056
Indian Penal Code, 1860 — Section 341, 406, 498ACode Of Criminal Procedure, 1973 — Section 125, 125(4), 156(3)Dowry Prohibition Act, 1961 — Section 3, 4
High Courts20 Dec 2022Allowed
Uttam Ghosh Vs State Of West Bengal & Anr
Calcutta High Court · (2022) 12 CAL CK 0055
Negotiable Instruments Act, 1881 — Section 138
High Courts19 Dec 2022Disposed Of
Rabindra Nath Coondoo Vs Land Acquisition Collector Hooghly
Calcutta High Court · (2022) 12 CAL CK 0054
Land Acquisition Act, 1894 — Section 18
High Courts19 Dec 2022Disposed Of
Cossipore Kanch Sangh And Another Vs Union Of India And Others
Calcutta High Court · (2022) 12 CAL CK 0053
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 9 Rule 4, Order 9 Rule 9Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(g), 4, 5, 7, 9
High Courts19 Dec 2022Disposed Of
M/S. BGM And M-NS)JV) & Ors. Vs Eastern Coalfields Limited & Ors.
Calcutta High Court · (2022) 12 CAL CK 0052
High Courts16 Dec 2022
Sonam Tenzing Bhutia Vs State Of West Bengal & Anr
Calcutta High Court · (2022) 12 CAL CK 0051
Negotiable Instruments Act, 1881 — Section 138, 138(b), 142
High Courts16 Dec 2022Dismissed
Professor Dr. Tapan Kumar Biswas & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 12 CAL CK 0050
Indian Penal Code, 1860 — Section 34, 354, 376, 376A, 376B, 376C, 376D, 504, 509Code Of Criminal Procedure, 1973 — Section 173(2), 173(8), 190, 209, 216, 217, 227, 228, 327, 482Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2(n)
High Courts16 Dec 2022Dismissed
Kashinath Ghosh Vs Bhagirathi Mondal & Others
Calcutta High Court · (2022) 12 CAL CK 0049
Indian Succession Act, 1925 — Section 63(c), 276
High Courts16 Dec 2022Dismissed
Shivnarayan Gope Vs Kuldeep Saraf & Ors.
Calcutta High Court · (2022) 12 CAL CK 0048
Specific Relief Act, 1963 — Section 34
High Courts16 Dec 2022Dismissed
Sk. Liton & Others Vs Sk. Jomrul Islam & Others
Calcutta High Court · (2022) 12 CAL CK 0047
Evidence Act, 1872 — Section 91, 92
High Courts15 Dec 2022
Zaniak Innovation India Limited & Anr Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 12 CAL CK 0046
Constitution Of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2(a), 3, 5
High Courts15 Dec 2022Dismissed
Avneet Bedi Vs State Of West Bengal & Anr
Calcutta High Court · (2022) 12 CAL CK 0045
Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 145Code Of Criminal Procedure, 1973 — Section 205, 251, 305, 482
High Courts15 Dec 2022Disposed Of
Shahnawaz Mir @ Mir Shahnawaz And Anr. Vs Gulsan Hazra And Anr.
Calcutta High Court · (2022) 12 CAL CK 0044
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts15 Dec 2022Disposed Of
Chinmoy Banerjee Vs Soma Banerjee
Calcutta High Court · (2022) 12 CAL CK 0043
Code Of Criminal Procedure, 1973 — Section 125Hindu Marriage Act, 1955 — Section 9Hindu Adoptions and Maintenance Act, 1956 — Section 23
High Courts15 Dec 2022Disposed Of
Development Consultants Private Limited & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 12 CAL CK 0042
Employees� State Insurance Act, 1948 — Section 87, 88, 89Employees State Insurance (Amending) Act, 2010 — Section 91ARepealing and Amendment Act, 2016 — Section 4
High Courts15 Dec 2022Dismissed
Central Model School, Barrackpore & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 12 CAL CK 0041
Payment of Gratuity Act, 1972 — Section 2(e)General Clauses Act, 1897 — Section 6ARepealing and Amendment Act, 2016 — Section 4
High Courts15 Dec 2022Disposed Of
Krishna Kumar Gurung Vs State Of West Bengal
Calcutta High Court · (2022) 12 CAL CK 0040
Indian Penal Code, 1860 — Section 376(2)(g)Code Of Criminal Procedure, 1973 — Section 164, 313, 428
High Courts15 Dec 2022Dismissed/Allowed
Sukumar Ghosh @ Bishu Vs State Of West Bengal
Calcutta High Court · (2022) 12 CAL CK 0039
Protection of Children from Sexual Offences Act, 2012 — Section 6, 12, 29, 30Indian Penal Code, 1860 — Section 377Code Of Criminal Procedure, 1973 — Section 164, 313, 437A