COURT ARCHIVE

Calcutta High Court judgments, 2023

1,064 judgments · page 18 of 54

High Courts29 Aug 2023Allowed

Puskar Sarkar Vs State Of West Bengal

Calcutta High Court · (2023) 08 CAL CK 0091

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 406, 408, 420Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 438, 482

Read judgment

High Courts29 Aug 2023Dismissed

Ashadullah Biswas @ Asadulla Biswas Vs Union Of India & Anr.

Calcutta High Court · (2023) 08 CAL CK 0090

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 15(c), 29, 37, 67Evidence Act, 1872 — Section 25

Read judgment

High Courts29 Aug 2023Allowed

Global Casting Pvt. Ltd. & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 08 CAL CK 0089

Indian Penal Code, 1860 — Section 405, 406, 420, 468Code Of Criminal Procedure, 1973 — Section 200, 202, 245(1), 305, 379, 401, 482Negotiable Instrument Act 1881 — Section 138, 141

Read judgment

High Courts29 Aug 2023Disposed Of

Sukur Ali Mondal & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 08 CAL CK 0088

Indian Penal Code, 1860 — Section 34, 302, 304IICode Of Criminal Procedure, 1973 — Section 161, 164, 313, 437A

Read judgment

High Courts28 Aug 2023Disposed Of

Sukanta Ganguly Vs Bangiya Gramin Vikash Bank

Calcutta High Court · (2023) 08 CAL CK 0113

Constitution Of India, 1950 — Article 311(2)

Read judgment

High Courts28 Aug 2023Allowed

Mahua Das Paul Vs State Of West Bengal And Others

Calcutta High Court · (2023) 08 CAL CK 0112

Kalyani University Act, 1981 — Section 46(1), 46(2), 55(2)West Bengal Universities and Colleges (Administration and Regulation) Act, 2017 — Section 21

Read judgment

High Courts28 Aug 2023Disposed Of

Ravi Kumar Vs Union Of India & Others

Calcutta High Court · (2023) 08 CAL CK 0111

Constitution Of India, 1950 — Article 226Central Industrial Security Force Rules, 2001 — Rule 33(2), 36

Read judgment

High Courts25 Aug 2023Disposed Of

Rakhi Sharma Vs Indian Oil Corporation Ltd. & Ors.

Calcutta High Court · (2023) 08 CAL CK 0110

Constitution Of India, 1950 — Article 19(1)(g), 21

Read judgment

High Courts25 Aug 2023Dismissed

Sk. Mainuddin Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 08 CAL CK 0109

Constitution Of India, 1950 — Article 226

Read judgment

High Courts25 Aug 2023Dismissed

Pritimoy Chakraborty Vs Union Of India & Ors.

Calcutta High Court · (2023) 08 CAL CK 0108

Constitution Of India, 1950 — Article 226Prevention of Money Laundering Act, 2002 — Section 50, 50(3)

Read judgment

High Courts25 Aug 2023Disposed Of

Jharna Rath Vs Rabindranath Bar & Ors.

Calcutta High Court · (2023) 08 CAL CK 0107

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Transfer of Property Act, 1882 — Section 8, 43, 44

Read judgment

High Courts25 Aug 2023Allowed

Manab Jati Kalyan Foundation And Another Vs State Of West Bengal And Others

Calcutta High Court · (2023) 08 CAL CK 0073

Constitution Of India, 1950 — Article 14, 19, 19(1)(b), 19(1)(d), 25, 26

Read judgment

High Courts25 Aug 2023Allowed

Indian Oil Corporation Limited (Pipeline Division) And Another Vs Sibapriya Das Gupta And Another

Calcutta High Court · (2023) 08 CAL CK 0072

Petroleum and Minerals Pipelines (Acquisition of Right of User Inland) Act, 1962 — Section 2, 4, 7, 8, 10, 10(1), 10(2), 10(3), 10(5)

Read judgment

High Courts25 Aug 2023Allowed

Mughberia Gangadhar Trust Estate Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 08 CAL CK 0071

Constitution Of India, 1950 — Article 226, 329

Read judgment

High Courts24 Aug 2023Dismissed

M/S. N. A. Organic Works & Ors. Vs S. Dasgupta & Associates

Calcutta High Court · (2023) 08 CAL CK 0070

Negotiable Instruments Act, 1881 — Section 138, 138(b), 138(c), 139, 141, 142(b)General Clauses Act, 1897 — Section 9Code Of Criminal Procedure, 1973 — Section 482

Read judgment

High Courts24 Aug 2023Dismissed

Sukumar Mondal Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 08 CAL CK 0069

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 164, 167(5), 167(5)(ii)Indian Penal Code, 1860 — Section 363, 365, 366A, 376

Read judgment

High Courts24 Aug 2023Dismissed