High Courts04 Mar 2022Disposed Of
Canara Bank Vs IQ City Foundation And Others
Calcutta High Court · (2022) 03 CAL CK 0004
COURT ARCHIVE
Calcutta High Court judgments, 2022
1,101 judgments · page 47 of 56
High Courts04 Mar 2022Partly Allowed
Sujit Bhowmick Vs State Of West Bengal
Calcutta High Court · (2022) 03 CAL CK 0003
Indian Penal Code, 1860 — Section 323, 325, 354, 376, 379, 448, 511
High Courts04 Mar 2022Allowed
Abdul Barik Vs State Of West Bengal
Calcutta High Court · (2022) 03 CAL CK 0002
Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 164
High Courts03 Mar 2022
Agarwal Trading Company Private Limited Vs Union Of India And Ors.
Calcutta High Court · (2022) 03 CAL CK 0006
Income Tax Act, 1961 — Section 148, 148A, 149, 151
High Courts02 Mar 2022Allowed
State Bank Of India Vs Ravi Shankar Malani & Others.
Calcutta High Court · (2022) 03 CAL CK 0016
Payment of Gratuity Act, 1972 — Section 2(e), 4, 5, 14
High Courts02 Mar 2022
Tarak Das Vs State Of West Bengal & Anr
Calcutta High Court · (2022) 03 CAL CK 0015
Protection Of Children From Sexual Offences Act, 2012 — Section 10, 12, 29Indian Penal Code, 1860 — Section 109, 354, 506Code Of Criminal Procedure, 1973 — Section 428
High Courts02 Mar 2022Allowed
Sambhu Bhowmik @ Shambhu Bhowmick & Ors. Vs State Of West Bengal
Calcutta High Court · (2022) 03 CAL CK 0014
Indian Penal Code, 1860 — Section 34, 307, 320, 323, 325, 341, 379, 427, 506
High Courts02 Mar 2022Allowed
Sujit Kumar Pandey Vs C.B.I
Calcutta High Court · (2022) 03 CAL CK 0013
Prevention Of Corruption Act, 1988 — Section 7, 7(a), 7(c), 12, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Indian Penal Code, 1860 — Section 120B, 498ARailway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts02 Mar 2022Dismissed
Sashi Jain @ Shashi Jain Vs Sandip Sarkar
Calcutta High Court · (2022) 03 CAL CK 0012
High Courts02 Mar 2022Dismissed
Debabrata Biswas Vs Dr. Sudhangsu Sekhar Mitra, Since Deceased, His Legal Heirs Smt. Sushila Mitra And Others
Calcutta High Court · (2022) 03 CAL CK 0011
Code Of Civil Procedure, 1908 — Section 100Transfer Of Property Act, 1882 — Section 105
High Courts02 Mar 2022
Dipak Jamnadas Popat And Ors. Vs State Of West Bengal And Ors.
Calcutta High Court · (2022) 03 CAL CK 0005
Kolkata Municipal Corporation Act, 1980 — Section 178(6), 194, 195, 230West Bengal Premises Tenancy Act, 1997 — Section 5(8)
High Courts02 Mar 2022Dismissed
Arun Kumar Pattanayak Vs Partha Pratim Das
Calcutta High Court · (2022) 03 CAL CK 0001
West Bengal Premises Tenancy Act, 1997 — Section 21Indian Easements Act, 1882 — Section 52, 60Code Of Civil Procedure, 1908 — Section 100
High Courts01 Mar 2022Disposed Of
M/S. M. P. Khaitan Vs Designated Committee & Ors
Calcutta High Court · (2022) 03 CAL CK 0010
Constitution Of India, 1950 — Article 14, 226Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019 — Rule 3, 6, 6(4)
High Courts01 Mar 2022Disposed Of
Soma Dutta Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 03 CAL CK 0009
High Courts01 Mar 2022Disposed Of
Mallika Kar & Ors Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 03 CAL CK 0008
High Courts01 Mar 2022Disposed Of
Rita Biswas & Ors. Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 03 CAL CK 0007
High Courts25 Feb 2022Disposed Of
CESC Limited & Anr. Vs Ombudsman & Anr.
Calcutta High Court · (2022) 02 CAL CK 0060
High Courts25 Feb 2022Allowed
Bangiyo Bhugol Mancha And Another Vs State Of West Bengal And Others
Calcutta High Court · (2022) 02 CAL CK 0059
Constitution Of India, 1950 — Article 226, 227West Bengal Land Reforms Act, 1955 — Section 49, 49A, 49(a), 49(1A), 49(2), 49(3)Public Land (Eviction Of Unauthorised Occupants) Act, 1962 — Section 2(7), 2(8), 3
High Courts25 Feb 2022Dismissed
Niharkana Das Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 02 CAL CK 0058
High Courts25 Feb 2022Allowed
Kolkata Municipal Corporation Vs Prasun Banerjee
Calcutta High Court · (2022) 02 CAL CK 0057
Constitution Of India, 1950 — Article 227Kolkata Municipal Corporation Act, 1980 — Section 174, 174(2), 174(3)