High Courts13 Sept 2023Dismissed
Kalyan Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 09 CAL CK 0054
COURT ARCHIVE
Calcutta High Court judgments, 2023
1,064 judgments · page 15 of 54
High Courts13 Sept 2023Allowed
Shrimati Sarathi Samanta @ Sarathi Rani Samanta Vs Manoranjan Samanta
Calcutta High Court · (2023) 09 CAL CK 0053
Transfer of Property Act, 1882 — Section 122Indian Contract Act, 1872 — Section 2(a), 11, 12, 25(2)Hindu Marriage Act, 1955 — Section 13B
High Courts13 Sept 2023Dismissed
Bhagabati M Ondal (Since Deceased) Dwipchand Mondal & Ors Vs Ram Hari Mondal
Calcutta High Court · (2023) 09 CAL CK 0052
Code of Civil Procedure, 1908 — Order 9 Rule 4Limitation Act, 1963 — Section 5
High Courts13 Sept 2023Dismissed
Sahim Hossain & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 09 CAL CK 0041
Constitution Of India, 1950 — Article 16(4), 226, 315, 335West Bengal Scheduled Caste and Scheduled Tribes (Reservation of Vacancies in Services and Post) Act, 1976 — Section 4, 4(1), 4(1)(b), 4(1)(c), 4(2), 5UP Public Service (Reservation for Schedule Caste Schedule, Tribe and Other Backward Class) Act, 1994 — Section 3, 8
High Courts13 Sept 2023Dismissed
Satyajit Das & Ors Vs Subrata Naha & Ors
Calcutta High Court · (2023) 09 CAL CK 0040
Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Article 116West Bengal Premises Tenancy Act, 1997 — Section 2(g)
High Courts12 Sept 2023Allowed
Lalita Das Nandi Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 09 CAL CK 0058
West Bengal Municipalities (Procedure and Conduct of Business) Rules, 1995 — Rule 9, 9(3)(b), 9(3)(b)(ii), 9(3)(b)(iii)West Bengal Municipal Act, 1993 — Section 18, 18(3)
High Courts12 Sept 2023Disposed Of
Bipad Bhanjan Sarkar & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2023) 09 CAL CK 0057
Industrial Disputes Central Rules, 1957 — Rule 61Industrial Disputes Act, 1947 — Section 2(k), 10, 12(5), 33, 33A
High Courts12 Sept 2023Dismissed
Shah Alam Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 09 CAL CK 0056
Constitution Of India, 1950 — Article 14, 19(1)(g), 21
High Courts12 Sept 2023Allowed
Prodyut Kumar Chakravorty Vs State Of West Bengal And Others
Calcutta High Court · (2023) 09 CAL CK 0055
Code of Civil Procedure, 1908 — Order 30 Rule 1, Order 30 Rule 2Indian Partnership Act, 1932 — Section 4
High Courts12 Sept 2023Disposed Of
Sunil Kumar Manna Vs Gaffar Molla & Anr.
Calcutta High Court · (2023) 09 CAL CK 0039
Constitution Of India, 1950 — Article 226Limitation Act, 1963 — Section 4, 5, 7, 12, 14, 24, 29(2)Code Of Criminal Procedure, 1973 — Section 2(wa), 255(1), 372, 378, 378(4), 378(5)
High Courts12 Sept 2023Disposed Of
Rita Nandi Vs State Of West Bengal
Calcutta High Court · (2023) 09 CAL CK 0038
High Courts11 Sept 2023Disposed Of
Bela Rani Saha Vs Deity Shri Shri Brojajugal And Shri Shri Radha Krishna Bigraha Represented By The Trustees Sri Manindra Kumar Roy And Others
Calcutta High Court · (2023) 09 CAL CK 0031
Code of Civil Procedure, 1908 — Section 92Evidence Act, 1872 — Section 63, 64, 65, 65(a), 66, 67Hindu Succession Act, 1956 — Section 15
High Courts11 Sept 2023Allowed
Dipankar Dasgupta & Ors. Vs State Of West Bengal & Ors
Calcutta High Court · (2023) 09 CAL CK 0030
Constitution Of India, 1950 — Article 141West Bengal Town and Country (Planning and Development) (Amendment) Act, 2017 — Section 27A(2)(f)
High Courts08 Sept 2023
Ashoke Ghosh Vs Shyamal Roy
Calcutta High Court · (2023) 09 CAL CK 0037
Constitution Of India, 1950 — Article 215Kolkata Municipal Corporation Act, 1980 — Section 401
High Courts08 Sept 2023Allowed
Proloy Kumar Dey & Ors. Vs Kolkata Municipal Corporation & Ors
Calcutta High Court · (2023) 09 CAL CK 0036
High Courts08 Sept 2023Allowed
Sougata Narayan Nag And Anr. Vs Koushik Mandal @ Mitra And Anr.
Calcutta High Court · (2023) 09 CAL CK 0035
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 41 Rule 5(1), Order 41 Rule 5(2), Order 41 Rule 6(1)
High Courts08 Sept 2023Dismissed
Kab Food Agency And Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 09 CAL CK 0034
High Courts08 Sept 2023Partly Allowed
Sukalyan Haldar Vs State Of West Bengal And Others
Calcutta High Court · (2023) 09 CAL CK 0033
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2(b), 2(b)(ii), 2(g), 2(g)(ii), 2(k), 2(o), 4, 4(1), 4(2)(c), 6, 6(1), 9, 13, 18, 18(1), 26, 26(1)(a), 29Industrial Employment (Standing Orders) Act, 1946 — Section 2(a)
High Courts08 Sept 2023Disposed Of
Paramita Bera & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2023) 09 CAL CK 0032
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 357A
High Courts08 Sept 2023Dismissed
Kolkata Metropolitan Development Authority & Anr. Vs Prof. M Siddiqi & Ors.
Calcutta High Court · (2023) 09 CAL CK 0024
Constitution Of India, 1950 — Article 226, 300Land Acquisition, 1894 — Section 3(b), 4(1), 11, 11A, 16, 31, 31(1), 31(2), 31(3), 34, 54West Bengal Land Development and Planning Act, 1948 — Section 2(d), 4, 6, 8, 8(1), 8(1)(b), 9