High Courts18 Feb 2022Dismissed
Rama Prasad Sarkar Vs Union Of India and Others
Calcutta High Court · (2022) 02 CAL CK 0050
Constitution Of India, 1950 — Article 12, 74(1), 155, 156, 156(1), 226, 361, 361(1)
COURT ARCHIVE
Calcutta High Court judgments, 2022
1,101 judgments · page 49 of 56
High Courts17 Feb 2022Disposed Of
Jalaluddin Mollah And Anr. Vs Board Of Auqaf, West Bengal And Ors.
Calcutta High Court · (2022) 02 CAL CK 0047
West Bengal Wakf Rule, 2001 — Rule 5Wakf (Amendment) Act, 2013 — Section 14(c), 14(e)Waqf Act, 1995 — Section 14, 14(2), 15, 109, 109(iv)
High Courts17 Feb 2022Disposed Of
Md Ilias Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0044
High Courts17 Feb 2022Dismissed
Jahangir Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0043
Indian Penal Code, 1860 — Section 376, 506, 511
High Courts17 Feb 2022Partly Allowed
Rahima Bibi Vs Md. Pentu Sekh
Calcutta High Court · (2022) 02 CAL CK 0042
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17
High Courts17 Feb 2022Allowed
Kolkata Municipal Corporation Vs Anurag Jalan
Calcutta High Court · (2022) 02 CAL CK 0041
Constitution Of India, 1950 — Article 227Kolkata Municipal Corporation Act, 1980 — Section 174, 175, 176, 177, 178, 180, 189, 189(5), 189(10A)
High Courts17 Feb 2022Allowed
Haripada Santra & Ors. Vs Madan Santra & Ors.
Calcutta High Court · (2022) 02 CAL CK 0040
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 10, 151West Bengal Land Reforms Act, 1955 — Section 14
High Courts16 Feb 2022Disposed Of
Manav Investment And Trading Co. Ltd. Vs DBS Bank India Ltd.
Calcutta High Court · (2022) 02 CAL CK 0048
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 4Indian Contract Act, 1872 — Section 163, 171, 173, 174, 176, 177Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 10
High Courts16 Feb 2022Dismissed
Syed Mahzar Alam Vs Shagufta Ismail & Anr.
Calcutta High Court · (2022) 02 CAL CK 0046
Protection of Women from Domestic Violence Act, 2005 — Section 29Indian Penal Code, 1860 — Section 498A
High Courts16 Feb 2022Allowed
Sakim Ali Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0045
Indian Penal Code, 1860 — Section 341, 376, 506Code Of Criminal Procedure, 1973 — Section 164, 313, 437A
High Courts15 Feb 2022Dismissed
India Media Services Private Limited Vs Indian Express Newspapers [Bombay] Limited And Anr.
Calcutta High Court · (2022) 02 CAL CK 0049
Commercial Courts Act, 2015 — Section 2(1)(c), 2(1)(c)(i), 2(1)(c)(xviii), 2(1)(c)(xxii), 2(2), 15(1), 15(5)
High Courts15 Feb 2022Dismissed
Bikash Singh @ Vikash Kumar Singh Vs Narcotics Control Bureau, Kolkata Zonal Unit
Calcutta High Court · (2022) 02 CAL CK 0039
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 29, 35, 37, 67
High Courts15 Feb 2022Dismissed
Ramesh Kumar Kejriwal And Others Vs Mahesh Kumar Kejriwal And Others
Calcutta High Court · (2022) 02 CAL CK 0038
Code Of Civil Procedure, 1908 — Section 114, Order 23, Order 23 Rule 1, Order 7 Rule 11, Order 6 Rule 17
High Courts15 Feb 2022Dismissed
Dbar Code Restro Bar & Club LLP And Another Vs CESC Limited And Others
Calcutta High Court · (2022) 02 CAL CK 0037
Indian Electricity Act, 2003 — Section 43
High Courts15 Feb 2022Allowed
Sukumar Das Vs West Bengal State Electricity Distribution Company Limited And Others
Calcutta High Court · (2022) 02 CAL CK 0036
Constitution Of India, 1950 — Article 226Indian Electricity Act, 2003 — Section 56(3), 126, 126(1), 126(2), 127, 134, 135, 136, 137, 138, 139, 140, 150, 154, 154(5), 154(6)
High Courts14 Feb 2022Dismissed
Ashoke Ghosh Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0055
Code Of Criminal Procedure, 1973 — Section 161, 428Indian Penal Code, 1860 — Section 34, 302, 498A
High Courts14 Feb 2022Disposed Of
Dipak Singha Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0054
Indian Penal Code, 1860 — Section 376(2)(f), 511Code Of Criminal Procedure, 1973 — Section 164, 428
High Courts14 Feb 2022Allowed
Sk. Saibul & Ors. Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0053
Indian Penal Code, 1860 — Section 120B, 302, 498ACode Of Criminal Procedure, 1973 — Section 161Dowry Prohibition Act, 1961 — Section 4
High Courts11 Feb 2022Disposed Of
Sk. Golam Murshed&Ors Vs State Of West Bengal &Ors.
Calcutta High Court · (2022) 02 CAL CK 0035
Constitution Of India, 1950 — Article 14, 21Code Of Criminal Procedure, 1973 — Section 161, 438, 438(2)Indian Penal Code, 1860 — Section 34, 325, 354, 423, 427, 448, 506
High Courts11 Feb 2022Dismissed
Md. Sadrul Alam Khan & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 02 CAL CK 0034
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 482