COURT ARCHIVE

Calcutta High Court judgments, 2022

1,101 judgments · page 7 of 56

High Courts22 Nov 2022Disposed Of

Environ Energy � Tech Service Ltd. Vs State Of West Bengal & Ors

Calcutta High Court · (2022) 11 CAL CK 0079

Negotiable Instrument Act, 1881 — Section 118, 138, 139, 141General Clauses Act, 1897 — Section 27Evidence Act, 1872 — Section 114

High Courts22 Nov 2022Disposed Of

Amjad Ansari & Ors. Vs State Of West Bengal

Calcutta High Court · (2022) 11 CAL CK 0078

Indian Penal Code, 1860 — Section 34, 300, 304, 326, 341Code Of Criminal Procedure, 1973 — Section 161, 164, 313

High Courts22 Nov 2022Dismissed

Md. Anikul Islam Vs State Of West Bengal

Calcutta High Court · (2022) 11 CAL CK 0077

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21C, 50, 52ACode Of Criminal Procedure, 1973 — Section 482

High Courts22 Nov 2022Allowed

Raju Sekh Vs West Bengal State Electricity Distribution Company Limited And Others

Calcutta High Court · (2022) 11 CAL CK 0076

Electricity Act, 2003 — Section 53, 161, 161(1), 161(2)

High Courts22 Nov 2022Dismissed

Association Of Supervisors, GRSE Ltd (WB) & Anr. Vs Union Of India & Ors.

Calcutta High Court · (2022) 11 CAL CK 0075

Constitution Of India, 1950 — Article 226

High Courts22 Nov 2022Allowed

IFB Agro Industries Limited & Anr. Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 11 CAL CK 0074

West Bengal Excise (Change in Management) Rules, 2009 — Rule 5, 5(1), 5(1)(e)Bengal Excise Act, 1909 — Section 85

High Courts22 Nov 2022Dismissed

Provat Saha & Ors. Vs Soma Ghosh & Ors.

Calcutta High Court · (2022) 11 CAL CK 0073

Constitution Of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8

High Courts22 Nov 2022Disposed Of

National Insurance Company Limited Vs Mantu Khanra & Ors.

Calcutta High Court · (2022) 11 CAL CK 0072

Motor Vehicles Act, 1988 — Section 166, 168

High Courts22 Nov 2022Disposed Of

Graphic Aids. Vs Sales Tax Officer, Princep Street Charge & Ors.

Calcutta High Court · (2022) 11 CAL CK 0071

High Courts21 Nov 2022Disposed Of

Thakur Dayal Seth Vs Debabrata Porel Ors.

Calcutta High Court · (2022) 11 CAL CK 0095

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7

High Courts21 Nov 2022Allowed

Sourav Banerjee Vs Jaba Poral & Ors.

Calcutta High Court · (2022) 11 CAL CK 0094

Constitution Of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8, 8(1), 9

High Courts21 Nov 2022Allowed

M/S. Anupriya Agro Industry Vs West Bengal State Electricity Distribution Company Limited And Others

Calcutta High Court · (2022) 11 CAL CK 0093

High Courts21 Nov 2022Disposed Of

Prajnaparamita Bhowmik Vs State Of West Bengal & Ors

Calcutta High Court · (2022) 11 CAL CK 0092

High Courts18 Nov 2022Disposed Of

Nurjahan Khatoon And Others Vs Cholamandalam Ms General Insurance Company Limited & Another

Calcutta High Court · (2022) 11 CAL CK 0058

Motor Vehicles Act, 1988 — Section 166

High Courts18 Nov 2022Disposed Of

Prabhabati Devi & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 11 CAL CK 0057

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 378, 401(3), 470, 482Negotiable Instruments Act, 1881 — Section 138, 141

High Courts18 Nov 2022Allowed

Swapan Sarkar Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 11 CAL CK 0056

Indian Penal Code, 1860 — Section 354, 376, 441, 448, 511Code Of Criminal Procedure, 1973 — Section 448

High Courts18 Nov 2022Disposed Of

Dipali Jana On Behalf Of Injured Ramapada Jana Vs United India Insurance Company Limited & Another

Calcutta High Court · (2022) 11 CAL CK 0055

Motor Vehicles Act, 1988 — Section 166

High Courts17 Nov 2022Disposed Of

Aveek Sarkar & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 11 CAL CK 0062

Indian Penal Code, 1860 — Section 34, 44, 499, 500, 501Code Of Criminal Procedure, 1973 — Section 200, 482

High Courts17 Nov 2022Disposed Of

M/S Arcelormittal Nippon Steel India Limited Vs M/S. Odisha Slurry Pipeline Infrastructure Ltd. & Ors.

Calcutta High Court · (2022) 11 CAL CK 0061

Code Of Civil Procedure, 1908 — Section 151, Order 8 Rule 1, Order 4 Rule 3, Order 11 Rule 4Commercial Courts Act, 2015 — Section 8, 12A

High Courts17 Nov 2022Allowed

Ordnance Factories Permanent Workers Union & Ors. Vs Union Of India & Ors.

Calcutta High Court · (2022) 11 CAL CK 0060

Industrial Disputes (Central) Rules, 1957 — Rule 9Trade Unions Act, 1926 — Section 28