High Courts06 Sept 2023Allowed
West Bengal Financial Corporation Vs State Of West Bengal & Ors
Calcutta High Court · (2023) 09 CAL CK 0023
Code Of Criminal Procedure, 1973 — Section 256, 311Negotiable Instrument Act, 1881 — Section 138, 138(b)
COURT ARCHIVE
Calcutta High Court judgments, 2023
1,064 judgments · page 16 of 54
High Courts06 Sept 2023Dismissed
Paramananda Mukherjee Vs Kaberi Das & Anr.
Calcutta High Court · (2023) 09 CAL CK 0022
West Bengal Gram Panchayat Administration Rule, 2004 — Rule 19(3)West Bengal Panchayat Act,1973 — Section 23
High Courts06 Sept 2023Dismissed
Rajiv Kumar Sing Alias Chotu Sing Vs State Of West Bengal
Calcutta High Court · (2023) 09 CAL CK 0021
Indian Penal Code, 1860 — Section 306Evidence Act, 1872 — Section 113ACode Of Criminal Procedure, 1973 — Section 482
High Courts06 Sept 2023Allowed
Ruitu Mahato @ Ranjit Mahato Vs State Of West Bengal
Calcutta High Court · (2023) 09 CAL CK 0020
Indian Penal Code, 1860 — Section 307, 324, 326, 506
High Courts06 Sept 2023Dismissed
Nidhi Kedia Nee Chokhani Vs Abhyudaya Kedia
Calcutta High Court · (2023) 09 CAL CK 0019
Constitution Of India, 1950 — Article 136Hindu Marriage Act, 1955 — Section 13(1A), 13(1)(i-a)Indian Penal Code, 1860 — Section 34, 307, 406, 498A
High Courts06 Sept 2023Disposed Of
Sudarshan Maiti & Anr. Vs National Insurance Co. Ltd. & Anr.
Calcutta High Court · (2023) 09 CAL CK 0018
Motor Vehicles Act, 1988 — Section 163A, 173(1)
High Courts05 Sept 2023Disposed Of
Animesh Biswas Vs State Of West Bengal Anr.
Calcutta High Court · (2023) 09 CAL CK 0017
Protection of Children from Sexual Offence Act, 2012 — Section 6, 9, 10, 29Indian Penal Code, 1860 — Section 376ABCode Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts05 Sept 2023Allowed
Kalyan Panda & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 09 CAL CK 0016
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1)Indian Penal Code, 1860 — Section 34, 323, 325, 498A, 506
High Courts05 Sept 2023Dismissed
Ajoy Mudi @Mithu Mudi Vs State Of West Bengal
Calcutta High Court · (2023) 09 CAL CK 0015
Code Of Criminal Procedure, 1973 — Section 428Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 101, 106
High Courts05 Sept 2023
Avik Ghosh & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 09 CAL CK 0014
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420Consumer Protection Act, 1986 — Section 12
High Courts05 Sept 2023Allowed
Prashant Bothra And Another Vs Bureau Of Immigrations And Others
Calcutta High Court · (2023) 09 CAL CK 0013
Constitution Of India, 1950 — Article 19, 21Companies Act, 2013 — Section 212, 212(1), 212(1)(c), 212(4), 212(6), 212(8), 212(12), 212(15), 217, 217(1), 217(2), 217(6)(i), 219, 241(2), 435, 447Insolvency and Bankruptcy Code, 2016 — Section 43
High Courts05 Sept 2023Disposed Of
Monu Kumar @ Abhimanyu Kumar & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 09 CAL CK 0012
Indian Penal Code, 1860 — Section 34, 120B, 323, 363, 364, 365, 366, 376, 379, 506
High Courts05 Sept 2023Dismissed
Raman Saha & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 09 CAL CK 0011
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 157, 173(8), 228, 397, 482Indian Penal Code, 1860 — Section 120B, 406, 418, 420, 423, 469, 504
High Courts05 Sept 2023Allowed
Samir Parua Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 09 CAL CK 0010
Constitution Of India, 1950 — Article 226
High Courts04 Sept 2023Dismissed
Rahima Bibi Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 09 CAL CK 0029
Constitution Of India, 1950 — Article 14, 16, 226
High Courts04 Sept 2023Disposed Of
Nandini Bharadwaj Nanjundaswamy @ Nandini Gupta & Anr. Vs Union Of India & Ors
Calcutta High Court · (2023) 09 CAL CK 0028
Constitution Of India, 1950 — Article 226Prevention of Money Laundering Act, 2002 — Section 50
High Courts04 Sept 2023Disposed Of
Partha Dey & Ors. Vs State Of West Bengal & Ors
Calcutta High Court · (2023) 09 CAL CK 0027
Constitution Of India, 1950 — Article 226Midnapore Homoepathic Medical College and Hospital (Take Over of Management and subsequent Acquisition) Act, 1984 — Section 3, 3(1), 3(2), 4, 4(1)Administrative Tribunal Act, 1985 — Section 21, 21(2)
High Courts04 Sept 2023Disposed Of
Bazlur Rahaman Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 09 CAL CK 0026
High Courts04 Sept 2023Dismissed
Samsuddin Sk. & Ors. Vs State Of West Bengal
Calcutta High Court · (2023) 09 CAL CK 0025
Indian Penal Code, 1860 — Section 34, 302, 376(2)(g)Code Of Criminal Procedure, 1973 — Section 428
High Courts04 Sept 2023Allowed
Abhijit Das Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 09 CAL CK 0009
Constitution Of India, 1950 — Article 21, 226Indian Penal Code, 1860 — Section 120B, 313, 323, 376, 417, 506Code Of Criminal Procedure, 1973 — Section 167, 173(2)(h), 482