High Courts31 Jul 2023Allowed
Sefali Khatun @ Bibi Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 07 CAL CK 0122
Code Of Criminal Procedure, 1973 — Section 125, 498A
COURT ARCHIVE
Calcutta High Court judgments, 2023
1,064 judgments · page 23 of 54
High Courts31 Jul 2023Allowed
Mikkymegha Hospital Private Limited And Another Vs State Of West Bengal And Others
Calcutta High Court · (2023) 07 CAL CK 0121
West Bengal Clinical Establishments (Registration, Regulation and Transparency), Rules, 2017 — Rule 21, 21(4)West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017 — Section 2(1)(m), 7(2)(e)Environment (Protection) Act, 1986 — Section 6, 8, 25
High Courts31 Jul 2023Disposed Of
Rinku Sarkar Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 07 CAL CK 0120
West Bengal College Teachers� (Security Of Service) Rules, 1977 — Rule 7West Bengal College Teachers� (Security Of Service) Act, 1975 — Section 5(2)
High Courts31 Jul 2023Partly Allowed
Md. Habil Ansari & Anr. Vs Bibi Fatema & Ors.
Calcutta High Court · (2023) 07 CAL CK 0119
Transfer Of Property Act, 1882 — Section 54
High Courts28 Jul 2023
Ratan Kumari Surana Vs Moloy Kumar Bose & Anr
Calcutta High Court · (2023) 07 CAL CK 0118
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 7, Order 6 Rule 17, Order 6 Rule 18, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27
High Courts28 Jul 2023Dismissed
Abhijit Konar Vs Abhijit Sarkar & Anr.
Calcutta High Court · (2023) 07 CAL CK 0117
Negotiable Instrument Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 255(2), 374
High Courts28 Jul 2023Allowed
Abhoy Pada Laha Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 07 CAL CK 0116
Constitution Of India, 1950 — Article 20(2), 226Indian Penal Code, 1860 — Section 71, 114, 378, 403, 405, 406, 415, 420, 425Code Of Criminal Procedure, 1973 — Section 202, 204, 250, 300, 482
High Courts28 Jul 2023Disposed Of
Sumbul Afzal Vs Kolkata Municipal Corporation & Ors
Calcutta High Court · (2023) 07 CAL CK 0115
Right to Information Act, 2006 — Section 6(2)Kolkata Municipal Corporation Act, 1980 — Section 351, 400(8), 401, 401(a)
High Courts28 Jul 2023Dismissed
Swapan Kumar Saha Vs Bangiya Gramin Vikash Bank & Ors.
Calcutta High Court · (2023) 07 CAL CK 0114
Code Of Civil Procedure, 1908 — Order 47 Rule 1
High Courts27 Jul 2023Dismissed
Buddhadev Biswas Vs State Of West Bengal
Calcutta High Court · (2023) 07 CAL CK 0106
High Courts27 Jul 2023Dismissed
Moumita Mallick Das Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 07 CAL CK 0105
Indian Penal Code, 1860 — Section 34, 379, 406, 427, 448, 498A, 506Code Of Criminal Procedure, 1973 — Section 156(3), 200, 482
High Courts27 Jul 2023Dismissed
Putul Majhi @ Beshra Vs State Of West Bengal
Calcutta High Court · (2023) 07 CAL CK 0104
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts26 Jul 2023Dismissed
Bitasoke Mahata Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 07 CAL CK 0113
Constitution Of India, 1950 — Article 14, 16West Bengal School Service Commission Act, 1997 — Section 17(1), 17(2)(d)
High Courts26 Jul 2023Dismissed
Monojendra Chakraborty & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 07 CAL CK 0112
Constitution Of India, 1950 — Article 14
High Courts26 Jul 2023Disposed Of
Aditya Birla Finance Limited And Another Vs State Of West Bengal And Others
Calcutta High Court · (2023) 07 CAL CK 0111
Code Of Civil Procedure, 1908 — Order 21 Rule 43, Order 21, Rule 43Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 2(1)(t)(ii), 13, 13(2), 13(4), 14, 14(1), 14(2), 17
High Courts26 Jul 2023Dismissed
Sikha Samaddar & Ors. Vs Minati Mondal & Ors.
Calcutta High Court · (2023) 07 CAL CK 0110
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17Hindu Succession Act, 1956 — Section 14
High Courts26 Jul 2023Allowed
Tufan Basak Vs Tumpa Basak & Anr.
Calcutta High Court · (2023) 07 CAL CK 0109
Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Article 113Code Of Civil Procedure, 1908 — Order 8 Rule 6A, Order 8 Rule 6A(i), Order 8 Rule 6G, Order 6 Rule 17
High Courts26 Jul 2023Disposed Of
Binod Chandra Sahoo Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 07 CAL CK 0108
Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 156, 190, 190(1)(a), 200, 202, 202(1), 202(2), 203, 204, 204(1), 482Negotiable Instruments Act, 1881 — Section 138, 141
High Courts26 Jul 2023Disposed Of
Binod Chandra Sahoo Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 07 CAL CK 0107
Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 156, 190, 190(1)(a), 200, 202, 202(1), 202(2), 203, 204, 204(1), 482Negotiable Instruments Act, 1881 — Section 138, 141
High Courts25 Jul 2023Partly Allowed
M/S. Downtown Temptations Private Limited And Another Vs State Of West Bengal And Others
Calcutta High Court · (2023) 07 CAL CK 0103
West Bengal Excise (Change in Management) Rules, 2009 — Rule 2A, 3, 4, 4(1), 4(2), 4(3), 4(4), 4(5), 14(1), 14(2)West Bengal (Selection of New Sites and Grant of License for Retail Sale of Liquor and Certain Other Intoxicants) Rules, 2003 — Rule 14, 14(1), 14(2), 14(2)(b), 14(2)(c)Companies Act, 2013 — Section 2(20), 2(55), 171, 180