High Courts25 Jan 2022Allowed
Cesc Limited Vs Md. Faisal Majid And Another
Calcutta High Court · (2022) 01 CAL CK 0083
Indian Electricity Act, 2003 — Section 43
COURT ARCHIVE
Calcutta High Court judgments, 2022
1,101 judgments · page 52 of 56
High Courts25 Jan 2022Dismissed
Noor Mohammed @ Sahabaz @ Sikendar Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 01 CAL CK 0082
Indian Penal Code, 1860 — Section 120B, 342West Bengal Services Correctional Act, 1992 — Section 62
High Courts25 Jan 2022Dismissed
Dr. Nazrul Islam Vs Basudeb Banerjee & Ors.
Calcutta High Court · (2022) 01 CAL CK 0081
Constitution Of India, 1950 — Article 14All India Services (Discipline And Appeal) Rules, 1969 — Rule 6(a), 8, 8(6)(a)All India Service (Conduct) Rules, 1968 — Rule 6
High Courts25 Jan 2022Dismissed
Asgar Ali Being Dead His Legal Representatives (Lrs) Syed Mahmudul Hasan Akbar [email protected]. Akbar Zaidi & Ors. Vs Mahmuda Begum (Dead), Her Legal Representatives Iqbal Hossain & Ors.
Calcutta High Court · (2022) 01 CAL CK 0080
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 17Evidence Act, 1872 — Section 114
High Courts25 Jan 2022Dismissed
Ashok Kumar Maity Vs West Bengal State Electricity Board Through Chairman, Wbsedcl & Others
Calcutta High Court · (2022) 01 CAL CK 0079
Indian Electricity Act, 2003 — Section 124(6), 126, 126(1), 127, 135, 135(1)(a), 135(1)(b), 145, 154, 154(5), 154(6)
High Courts25 Jan 2022Allowed
Ravi Prakash Vs Union Of India And Others
Calcutta High Court · (2022) 01 CAL CK 0078
Indian Railway Medical Manual, 2000 — Rule 559, 561, 561(3), 561(4)
High Courts25 Jan 2022Disposed Of
Sariful Ansari Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 01 CAL CK 0077
Constitution Of India, 1950 — Article 14, 16
High Courts24 Jan 2022Dismissed
Principal Commissioner Of Income Tax-4, Kolkata Vs Aachman Vanijya Pvt. Ltd.
Calcutta High Court · (2022) 01 CAL CK 0076
Income Tax Act, 1961 — Section 133(6), 143(1), 143(2), 143(3), 260A, 263
High Courts24 Jan 2022Disposed Of
Pawan Kumar Niroula Vs Union Of India And Others.
Calcutta High Court · (2022) 01 CAL CK 0075
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2), 14, 23Central Civil Services (Conduct) Rules, 1964 — Rule 3CProtection of Children from Sexual Offences Act, 2012 — Section 2(a), 4, 4(2), 10
High Courts24 Jan 2022Disposed Of
M/S. Special Steel & Wire Wings Vs Radhe Shyam Bhootra & Ors
Calcutta High Court · (2022) 01 CAL CK 0074
Constitution Of India, 1950 — Article 227
High Courts24 Jan 2022Disposed Of
Gagan Ferrotech Limited And Another Vs West Bengal Electricity Regulatory Commission And Others
Calcutta High Court · (2022) 01 CAL CK 0073
Constitution Of India, 1950 — Article 226Indian Electricity Act, 2003 — Section 42(5), 42(6), 42(8), 52(5), 56, 56(1), 56(2), 62, 62(6), 64, 79, 79(1)(a), 79(1)(b),79(1)(d),79(d), 86, 8(1)(a)Damodar Valley Corporation Act, 1948 — Section 20
High Courts21 Jan 2022Allowed
Lindsay International Private Limited & Ors. Vs Laxmi Niwas Mittal & Ors.
Calcutta High Court · (2022) 01 CAL CK 0047
Code Of Civil Procedure, 1908 — Order 6 Rule 4, Order 2 Rule 6Arbitration And Conciliation Act, 1996 — Section 2(3), 8, 8(1), 9, 11, 11(6), 21, 45
High Courts21 Jan 2022Dismissed
Ambala Sarabhai Enterprises Limited Vs Prem Lata Arya & Ors.
Calcutta High Court · (2022) 01 CAL CK 0046
High Courts21 Jan 2022Dismissed
Ambalal Sarabhai Enterprises Limited Vs Rajeev Daga & Anr.
Calcutta High Court · (2022) 01 CAL CK 0045
Code Of Civil Procedure, 1908 — Section 2(12), 11, 97, Order 20 Rule 12, Order 20 Rule 12(1)(c), Order 20 Rule 12(2)
High Courts21 Jan 2022Disposed Of
Chitra Adhikari Shroff Vs Gautam Shroff @ Gautam Roy Govind Shroff
Calcutta High Court · (2022) 01 CAL CK 0044
Constitution Of India, 1950 — Article 227Special Marriage Act, 1954 — Section 36Code of Criminal Procedure, 1973 — Section 313
High Courts21 Jan 2022
Bappa Karmakar & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2022) 01 CAL CK 0043
Code Of Civil Procedure, 1908 — Section 114, 151, 152, Orde 20 Rule 3
High Courts21 Jan 2022Disposed Of
Shriram Housing Finance Limited Vs Debasish Ghosh & Ors.
Calcutta High Court · (2022) 01 CAL CK 0042
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(14), 14, 17
High Courts21 Jan 2022Dismissed
Binda Devi Roy Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 01 CAL CK 0041
High Courts20 Jan 2022Disposed Of
Suhana Khatun & Others Vs State Of West Bengal
Calcutta High Court · (2022) 01 CAL CK 0072
Constitution Of India, 1950 — Article 15, 21, 39(e), 39(f), 45, 47Code of Criminal Procedure, 1973 — Section 4(2), 46, 57, 167, 438Indian Penal Code, 1860 — Section 34, 302, 307, 325, 326, 341
High Courts20 Jan 2022
Swarnajit Basu & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2022) 01 CAL CK 0071
Constitution Of India, 1950 — Article 14, 226(2)Right of Children to Free and Compulsory Education Act, 2009 — Section 3(1)