CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2023

1,064 judgments · page 2 of 54

High Courts18 Dec 2023Allowed

Jai Kumar Karnani Vs Union Of India & Ors.

Calcutta High Court · (2023) 12 CAL CK 0063

Constitution Of India, 1950 — Article 31, 32, 226, 300ALimitation Act, 1963 — Article 64, 65, 119(b), 142Defence of India Rules, 1962 — Rule 75A(1), 75(2), 75(3), 75(e)(2)
Read judgment
High Courts18 Dec 2023Disposed Of

Buddhadev Maity Vs Union Of India & Ors.

Calcutta High Court · (2023) 12 CAL CK 0055

Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971 — Rule 25, 25(2), 25(2)(v), 25(2)(v)(a)Contract Labour (Regulation and Abolition) Act, 1970 — Section 2, 10, 12, 21, 21(1), 21(4)Payment of Wages Act, 1936 — Section 2(vi)
Read judgment
High Courts15 Dec 2023Disposed Of

Bablu Manna Das Vs State Of West Bengal

Calcutta High Court · (2023) 12 CAL CK 0073

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 498ACode Of Criminal Procedure, 1973 — Section 164, 294, 313Evidence Act, 1872 — Section 106
Read judgment
High Courts15 Dec 2023Dismissed

********* Vs State Of West Bengal & Ors

Calcutta High Court · (2023) 12 CAL CK 0053

Constitution Of India, 1950 — Article 141Indian Penal Code, 1860 — Section 34, 376, 376A, 406, 498ACode Of Criminal Procedure, 1973 — Section 154, 156(3), 173, 216
Read judgment