High Courts11 Nov 2022Allowed
Jharna Gope Vs State Of West Bengal & Anr
Calcutta High Court · (2022) 11 CAL CK 0029
Indian Penal Code, 1860 — Section 34, 302, 342, 498Code Of Criminal Procedure, 1973 — Section 161, 164, 207
COURT ARCHIVE
Calcutta High Court judgments, 2022
1,101 judgments · page 9 of 56
High Courts11 Nov 2022Disposed Of
Sunil Kumar Jain Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 11 CAL CK 0028
Indian Penal Code, 1860 — Section 114, 324Code Of Criminal Procedure, 1973 — Section 161, 173(8)
High Courts11 Nov 2022Dismissed
Amit Bhagat Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 11 CAL CK 0027
Indian Penal Code, 1860 — Section 328, 376Code Of Criminal Procedure, 1973 — Section 161, 173(2), 173(8), 190, 209, 216, 217, 227, 228, 401, 482
High Courts11 Nov 2022Dismissed
Dibakar Roy Vs Mahadeb Samanta
Calcutta High Court · (2022) 11 CAL CK 0026
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 41 Rule 27West Bengal Land Reforms Act, 1955 — Section 8
High Courts11 Nov 2022Disposed Of
Subrata Goswami Vs Insurance Ombudsman & Ors.
Calcutta High Court · (2022) 11 CAL CK 0025
Constitution Of India, 1950 — Article 226Insurance Ombudsman Rules, 2017 — Rule 13(1)(b)Limitation Act, 1963 — Section 12(1)
High Courts11 Nov 2022Disposed Of
Tandra Maity(Das). Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 11 CAL CK 0024
High Courts11 Nov 2022Dismissed
Banani Chattopadhyay Vs Union Of India & Ors.
Calcutta High Court · (2022) 11 CAL CK 0023
Constitution Of India, 1950 — Article 226Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2(g), 2(g)(i), 2(m), 4, 4(2), 4(2)(a), 4(2)(b), 4(2)(c), 6, 9, 13(3), 18
High Courts10 Nov 2022Dismissed
Neelam Agarwal & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 11 CAL CK 0113
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 161, 165, 304B, 406, 498ACode Of Criminal Procedure, 1973 — Section 2(r), 154, 156(3), 161, 167(b), 170, 170(1), 172, 172(2), 173, 173(2), 173(5), 173(78), 176, 190, 190(1), 190(1)(a), 190(1)(b), 190(1)(c), 197, 200, 202, 204, 438(1)
High Courts10 Nov 2022
Jhumjhum Halder & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 11 CAL CK 0112
Constitution Of India, 1950 — Article 14, 254West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 6, 10, 13U.P. Basic Education (Teachers) Service Rules, 1981 — Rule 8
High Courts10 Nov 2022
Kartick Chandra Pal & Ors. Vs State Of West Bengal & Others
Calcutta High Court · (2022) 11 CAL CK 0036
Indian Penal Code, 1860 — Section 226
High Courts10 Nov 2022Dismissed
Sk. Rahmatullah. Vs Board Of Auqaf West Bengal And Anr.
Calcutta High Court · (2022) 11 CAL CK 0035
Indian Penal Code, 1860 — Section 226, 227Waqf Act, 1995 — Section 83, 83(2), 83(9)Waqf Act, 1954 — Section 32, 63, 70, 71, 83
High Courts10 Nov 2022Partly Allowed
Kajal Bandyopadhyay & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 11 CAL CK 0034
Indian Penal Code, 1860 — Section 304B, 307, 323, 325, 498ACode Of Criminal Procedure, 1973 — Section 161, 207
High Courts10 Nov 2022Dismissed
Md. Asif @ Mohammed Asif Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 11 CAL CK 0033
Indian Penal Code, 1860 — Section 226West Bengal Land Reforms Act, 1955 — Section 4C(5) 4DMines and Minerals Management Act, 1995 — Section 21
High Courts10 Nov 2022Dismissed
District Inspector Of Schools (SE) Nadia Vs Buddhiswar Pramanik & Ors.
Calcutta High Court · (2022) 11 CAL CK 0032
Indian Penal Code, 1860 — Section 136, 215, 226Code Of Civil Procedure, 1908 — Order 41 Rule 1, Order 43 Rule 1Contempt of Courts Act, 1971 — Section 20
High Courts10 Nov 2022Allowed
Bharatiya Reserve Bank Note Mudran (P) Limited And Others Vs Shristi And Others
Calcutta High Court · (2022) 11 CAL CK 0031
Indian Penal Code, 1860 — Section 12, 226
High Courts10 Nov 2022Allowed
Green Fizz Beverages Private Limited. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 11 CAL CK 0030
Indian Penal Code, 1860 — Section 226
High Courts09 Nov 2022Dismissed
Indrajit Moulik And Anr. Vs State Of West Bengal And Anr.
Calcutta High Court · (2022) 11 CAL CK 0017
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 383, 384, 409Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 200, 201(a), 202, 204, 397, 482
High Courts09 Nov 2022Disposed Of
Luna Sil & Ors. Vs Nararyan Chandra Ghosh
Calcutta High Court · (2022) 11 CAL CK 0016
Code Of Civil Procedure, 1908 — Order 14 Rule 1, Order 14 Rule 2West Bengal Premises Tenancy Act, 1997 — Section 2(g), 7(1), 7(2), 7(3)Limitation Act, 1963— Section 5
High Courts09 Nov 2022Disposed Of
Vinay Kumar Singh Vs Kolkata Port Trust & Others
Calcutta High Court · (2022) 11 CAL CK 0015
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(g), 4(1)
High Courts09 Nov 2022Dismissed
Damodar Valley Corporation Vs Ombudsman And Others
Calcutta High Court · (2022) 11 CAL CK 0014
Electricity Act, 2003 — Section 42