High Courts06 Dec 2022Disposed Of
Ramraj Choudhury Vs State Of West Bengal
Calcutta High Court · (2022) 12 CAL CK 0080
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2, 2(xi)(a), 2(xvi)(c), 8, 22, 80
COURT ARCHIVE
Calcutta High Court judgments, 2022
1,101 judgments · page 4 of 56
High Courts06 Dec 2022Dismissed
Subrata Dash Vs State Of West Bengal And Anr
Calcutta High Court · (2022) 12 CAL CK 0079
Constitution Of India, 1950 — Article 136, 226Indian Penal Code, 1860 — Section 3, 120B, 406, 498ACode Of Criminal Procedure, 1973 — Section 155(2), 156(1), 177, 178, 482
High Courts06 Dec 2022Allowed
Kanchan Oil Industries Limited Vs State Of West Bengal & Others
Calcutta High Court · (2022) 12 CAL CK 0015
Constitution Of India, 1950 — Article 226
High Courts06 Dec 2022Dismissed
Ajay Kumar Gupta Vs Radheshyam Shaw & Ors.
Calcutta High Court · (2022) 12 CAL CK 0014
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151
High Courts06 Dec 2022Dismissed
Cesc Limited Vs Ombudsman And Another
Calcutta High Court · (2022) 12 CAL CK 0013
Electricity Act, 2003 — Section 42(6), 56, 56(1), 56(3)
High Courts06 Dec 2022Disposed Of
Swarnendu Banerjee Vs Union Of India & Ors.
Calcutta High Court · (2022) 12 CAL CK 0012
Constitution Of India, 1950 — Article 12, 226
High Courts06 Dec 2022Disposed Of
Sk. Irsad Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 12 CAL CK 0011
Constitution Of India, 1950 — Article 14, 16
High Courts06 Dec 2022Dismissed
Motilal Mondal & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2022) 12 CAL CK 0010
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 6, 9, 11, 11ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24
High Courts06 Dec 2022Disposed Of
Kalyan Kumar Bera Vs Milan Kumar Khutia & Ors.
Calcutta High Court · (2022) 12 CAL CK 0009
Code Of Civil Procedure, 1908 — Section 99, Order 1 Rule 3, Order 1 Rule 7, Order 1 Rule 8, Order 1 Rule 9, Order 1 Rule 13, Order 41 Rule 23, Order 41 Rule 23ACode Of Criminal Procedure, 1973 — Section 99, 144(2)
High Courts05 Dec 2022Disposed Of
Tista Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 12 CAL CK 0082
Constitution Of India, 1950 — Article 15, 15(4), 15(5), 16, 16(4), 16(6), 145(3), 226Supreme Court Rules, 2013 — Order 38 Rule 1(1)
High Courts05 Dec 2022Dismissed
Santu Molla Vs State Of West Bengal
Calcutta High Court · (2022) 12 CAL CK 0081
Indian Penal Code, 1860 — Section 375, 376, 493Code Of Criminal Procedure, 1973 — Section 164Evidence Act, 1872 — Section 114
High Courts05 Dec 2022Disposed Of
Arindam Mitra Vs Subhosree Mitra (Nee Ghosh)
Calcutta High Court · (2022) 12 CAL CK 0019
Code Of Criminal Procedure, 1973 — Section 125, 125(3)
High Courts05 Dec 2022Allowed
Union Of India & Anr. Vs Railway Contractor Labour Union (West Bengal) & Ors
Calcutta High Court · (2022) 12 CAL CK 0018
Constitution Of India, 1950 — Article 226Contract Labours (Regulation & Abolition) Act, 1970 — Section 2(a), 10, 10(1)
High Courts05 Dec 2022
M/S. United Paint Industries. Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 12 CAL CK 0017
Industrial Disputes Act, 1947 — Section 17B
High Courts05 Dec 2022Allowed
Shiv Siddhant Narayan Kaul Vs Inslovency And Bankruptcy Board Of India
Calcutta High Court · (2022) 12 CAL CK 0016
Indian Penal Code, 1860 — Section 120B, 409, 420Code Of Criminal Procedure, 1973 — Section 205, 317Insolvency and Bankruptcy Code, 2016 — Section 19(1), 34(3), 70(1)(b), 236
High Courts02 Dec 2022
Manish Gupta Vs State Of West Bengal
Calcutta High Court · (2022) 12 CAL CK 0084
Indian Penal Code, 1860 — Section 120B, 361, 362, 363, 366A, 375, 376, 376(2)(n), 506Code Of Criminal Procedure, 1973 — Section 161, 164, 207, 428, 482Prevention Of Children from Sexual Offences Act, 2012 — Section 2(1)(d), 3, 5, 6, 7, 17, 29
High Courts02 Dec 2022Dismissed
Raja Goswami Vs State Of West Bengal
Calcutta High Court · (2022) 12 CAL CK 0008
Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 25(i)(a), 27(i)Code Of Criminal Procedure, 1973 — Section 313
High Courts02 Dec 2022Disposed Of
Rafik Sekh Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 12 CAL CK 0007
High Courts02 Dec 2022Disposed Of
Rupsuna Bibi &Ors Vs New India Assurance Company Limited & Ors.
Calcutta High Court · (2022) 12 CAL CK 0006
Motor Vehicles Act, 1988 — Section 128, 166
High Courts01 Dec 2022Disposed Of
Banasri Banerjee Alias Banasree Banerjee And Another Vs New India Assurance Company Limited & Another
Calcutta High Court · (2022) 12 CAL CK 0005
Constitution Of India, 1950 — Article 141, 142Motor Vehicles Act, 1988 — Section 166, 173