High Courts25 Feb 2022
Shail Kumari Singh Vs Girija Shankar Shaw @ Jaiswal & Others
Calcutta High Court · (2022) 02 CAL CK 0056
Howrah Municipal Corporation Act, 1980 — Section 177(1)
COURT ARCHIVE
Calcutta High Court judgments, 2022
1,101 judgments · page 48 of 56
High Courts24 Feb 2022Dismissed
Anandlok Welfare Association & Another Vs Kolkata Municipal Corporation & Others
Calcutta High Court · (2022) 02 CAL CK 0063
Constitution Of India, 1950 — Article 226
High Courts24 Feb 2022Allowed
Ashwika Kapur Vs Union Of India & Others.
Calcutta High Court · (2022) 02 CAL CK 0062
Constitution Of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 269UD, 269UD(1), 269ULWest Bengal Premises Tenancy Act, 1956 — Section 3
High Courts24 Feb 2022Dismissed
Rifle Factory, Ishapur & Others Vs M/S. TAL Manufacturing & Solutions Ltd.
Calcutta High Court · (2022) 02 CAL CK 0061
Arbitration And Conciliation Act, 1996 — Section 34
High Courts23 Feb 2022Disposed Of
West Bengal State Election Commission Vs Arup Dey & Ors.
Calcutta High Court · (2022) 02 CAL CK 0077
Constitution Of India, 1950 — Article 243TWest Bengal Municipal Elections (Reservation Of Seats) Rules, 1994 — Rule 3, 3(1)(a), 3(1A), 3(1A)(i), 3(1A)(ii), 3(1A)(iii), 3(1)(a)(iii), 3(1)(b), 3(1)(b)(i), 3(2)(a), 3(3), 3(3)(a)West Bengal Municipal Act, 1994 — Section 29, 29(1), 29(2), 29(3)
High Courts23 Feb 2022Dismissed
Kushal Agarwal Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0076
Indian Penal Code, 1860 — Section 34, 120B, 304B, 306, 388, 404, 406, 409, 498A, 506Code Of Civil Procedure, 1908 — Section 151Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts23 Feb 2022Allowed
Jayanti Bose Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 02 CAL CK 0075
Registration Act, 1908 — Section 32, 32(a), 32(c), 33
High Courts23 Feb 2022Dismissed
M/S. Sonai Food Marketing Pvt. Ltd. & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 02 CAL CK 0074
Essential Commodities Act, 1955 — Section 3
High Courts23 Feb 2022Dismissed
Bimal Debnath Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 02 CAL CK 0073
High Courts23 Feb 2022Disposed Of
Swaminath Roy & Ors. Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0072
Indian Penal Code, 1860 — Section 34, 302, 498ACode Of Criminal Procedure, 1973 — Section 313, 437A
High Courts22 Feb 2022Allowed
Sujit Kumar Ghosh Vs State Of West Bengal And Others
Calcutta High Court · (2022) 02 CAL CK 0071
Constitution Of India, 1950 — Article 21Electricity Act, 2003 — Section 43, 43(1)
High Courts22 Feb 2022Allowed/Disposed Of
Budhin Soren Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0070
Indian Penal Code, 1860 — Section 34, 304B, 306, 498AEvidence Act, 1872 — Section 113ACode Of Criminal Procedure, 1973 — Section 428, 437A
High Courts22 Feb 2022Dismissed
Principal Commissioner Of Income Tax, Central 1, Kolkata Vs M/S. Shalimar Pellet Feeds Ltd.
Calcutta High Court · (2022) 02 CAL CK 0064
Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 10B, 14A, 80IB, 80IB(4), 80IB(5), 143(3), 153A, 260A
High Courts21 Feb 2022Dismissed
Swapan Molla Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0069
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 8, 27
High Courts21 Feb 2022Allowed
Pinky Singh Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0068
Indian Penal Code, 1860 — Section 34, 107, 306Evidence Act, 1872 — Section 113ACode Of Criminal Procedure, 1973 — Section 428
High Courts21 Feb 2022Dismissed
Raj Kumar Pal @ Palan Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0067
Indian Penal Code, 1860 — Section 376(3)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 428
High Courts21 Feb 2022Allowed
Sulekha Das Vs Kalpana Sarkar & Anr.
Calcutta High Court · (2022) 02 CAL CK 0066
Code Of Civil Procedure, 1908 — Section 100, 100(5), Order 6 Rule 4, Order 8 Rule 5, Order 8 Rule 5(2), Order 8 Rule 10Evidence Act, 1872 — Section 65, 65(c)
High Courts21 Feb 2022Dismissed
Principal Commissioner Of Income Tax Central -1 Vs M/S Inland Road Transport Ltd.
Calcutta High Court · (2022) 02 CAL CK 0065
Income Tax Act, 1961 — Section 145(3), 260A
High Courts21 Feb 2022Disposed Of
Surajit Bhunia Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 02 CAL CK 0052
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 141, 146, 147, 148, 307, 323, 325, 379Code Of Criminal Procedure, 1973 — Section 156(3), 313, 372, 374(3), 378(4), 401, 482
High Courts18 Feb 2022Dismissed
Sourav Jha Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 02 CAL CK 0051
Limitation Act, 1963 — Section 6, 6(1)