High Courts07 Aug 2023Allowed
Shyam Sundar Padhi & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 08 CAL CK 0029
Companies (Incorporation) Rules, 2014 — Rule 29Indian Penal Code, 1860 — Section 114, 354, 506
COURT ARCHIVE
Calcutta High Court judgments, 2023
1,064 judgments · page 22 of 54
High Courts07 Aug 2023Disposed Of
Hdb Financial Services Ltd & Ors. Vs Sanjay Agarwal
Calcutta High Court · (2023) 08 CAL CK 0028
Indian Penal Code, 1860 — Section 120B, 420, 465, 468, 471Code Of Criminal Procedure, 1973 — Section 156(3), 157, 200, 202, 202(1), 397, 401, 482
High Courts07 Aug 2023Dismissed
Harbindar Kumar Sharma Vs Baby Kaur Sharma & Anr.
Calcutta High Court · (2023) 08 CAL CK 0027
Protection Of Women from Domestic Violence Act, 2005 — Section 12, 17, 18, 19, 20, 22, 23Code Of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 34, 498A, 506
High Courts07 Aug 2023Dismissed
Chattisgarh Sponge Iron Manufacturers Association Vs Union Of India And Others
Calcutta High Court · (2023) 08 CAL CK 0026
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 14 Rule 2(2)(b)Chattisgarh Societies Registration Act, 1973 — Section 22
High Courts07 Aug 2023Disposed Of
Saumajit Roy Chowdhury Vs Indian Oil Corporation Ltd. & Ors.
Calcutta High Court · (2023) 08 CAL CK 0025
Constitution Of India, 1950 — Article 14, 21, 226
High Courts07 Aug 2023Dismissed
Amitabha Chanda Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 08 CAL CK 0024
Constitution Of India, 1950 — Article 245(1)
High Courts07 Aug 2023Allowed
Dilip Kumar Sarkar Vs Kalpana Neogi (Since Deceased) Represented By Pradeep Neogi @ Khokan Neogi & Ors.
Calcutta High Court · (2023) 08 CAL CK 0023
Code Of Civil Procedure, 1908 — Order 41 Rule 33Evidence Act, 1872 — Section 77, 78, 78(6)Benamidar Transactions (Prohibition) Act, 1988 — Section 4
High Courts02 Aug 2023Dismissed
Noor Ali And Others Vs CESC Limited And Another
Calcutta High Court · (2023) 08 CAL CK 0011
Electricity Act, 2003 — Section 126, 126(2), 127, 135, 135(1)(a), 135(1)(b), 135(1)(c), 135(1)(d), 135(1)(e), 135(1A), 156
High Courts02 Aug 2023Allowed
Suncraft Energy Private Limited And Another Vs Assistant Commissioner, State Tax, Ballygunge Charge And Others
Calcutta High Court · (2023) 08 CAL CK 0010
Constitution Of India, 1950 — Article 14, 19(1)(g)West Bengal Goods and Services Tax Act, 2017 — Section 16, 16(2), 61, 73(10)Delhi Value Added Tax Act, 2004 — Section 9(2)(g), 15, 40
High Courts02 Aug 2023Disposed Of
Cressanda Solutions Limited & Anr. Vs Union Of India & Ors..
Calcutta High Court · (2023) 08 CAL CK 0009
Companies (Incorporation) Rules, 2014 — Rule 25BCompanies Act, 2013 — Section 248, 248(1), 248(2), 248(3), 248(4), 250, 252
High Courts02 Aug 2023Disposed Of
Malda District Central Cooperative Bank Employees Association And Others Vs State Of West Bengal And Others
Calcutta High Court · (2023) 08 CAL CK 0008
Constitution Of India, 1950 — Article 12West Bengal Cooperative Societies Rules, 2011 — Rule 52, 53, 54, 56, 56(1), 56(2), 57, 59, 63West Bengal State Election Commission Act, 1994 — Section 6
High Courts01 Aug 2023Allowed
Bijon Behari Dhar Vs Dipti Pal & Anr.
Calcutta High Court · (2023) 08 CAL CK 0007
Indian Succession Act, 1925 — Section 63, 278Evidence Act, 1872 — Section 68, 114Registration Act, 1908 — Section 58
High Courts01 Aug 2023Disposed Of
Sulekha Chatterjee & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2023) 08 CAL CK 0006
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 409Indian Contract Act, 1872 — Section 226
High Courts01 Aug 2023Allowed
Raja Paul & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 08 CAL CK 0005
Indian Penal Code, 1860 — Section 34, 120B, 186, 323, 324, 328, 353, 354, 376, 379, 411, 413, 414, 427, 448Code Of Criminal Procedure, 1973 — Section 164, 482Coal Mines (Nationalisation) Act, 1973 — Section 30(ii)
High Courts01 Aug 2023Dismissed
Monmohan Dutta And Anr. Vs Bharat Petroleum Corporation Ltd. And Ors.
Calcutta High Court · (2023) 08 CAL CK 0004
Specific Relief Act, 1963 — Section 14
High Courts01 Aug 2023Disposed Of
Sourav Sengupta Vs Union Of India & Ors.
Calcutta High Court · (2023) 08 CAL CK 0003
High Courts01 Aug 2023Disposed Of
Steel Authority Of India & Ors. Vs Tanushree Dey & Anr.
Calcutta High Court · (2023) 08 CAL CK 0002
Code Of Criminal Procedure, 1973 — Section 174
High Courts01 Aug 2023Disposed Of
Bandana Mondal Naskar Vs State Of West Bengal Anr.
Calcutta High Court · (2023) 08 CAL CK 0001
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 21, 409Code Of Criminal Procedure, 1973 — Section 197, 313
High Courts31 Jul 2023Disposed Of
Kolkata Municipal Corporation Vs Sukanta Chakraborty
Calcutta High Court · (2023) 07 CAL CK 0124
Constitution Of India, 1950 — Article 227Calcutta Municipal Corporation (Taxation) Rules, 1987 — Rule 9(3), 9(3)(c), 15, 19, 20Kolkata Municipal Corporation (KMC) Act, 1980 — Section 170, 174, 174(a), 180, 184(4), 186, 188, 189, 600
High Courts31 Jul 2023Disposed Of
Geeta Sharma Vs Banwari Lal Sharma & Ors.
Calcutta High Court · (2023) 07 CAL CK 0123
Protection Of Women against Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22, 23, 29Code Of Criminal Procedure, 1973 — Section 125Hindu Marriage Act, 1955 — Section 9, 26