COURT ARCHIVE

Calcutta High Court judgments, 2023

1,064 judgments · page 29 of 54

High Courts03 Jul 2023Disposed Of

Sanjay Mondal & Others Vs Boothnath Mondal & Others

Calcutta High Court · (2023) 07 CAL CK 0001

Constitution Of India, 1950 — Article 226, 329(b), 243O, 243O(b), 324, 326, 329, 329AWest Bengal Panchayat Elections Act, 2003 — Section 42, 46(2), 52, 79, 93

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High Courts30 Jun 2023Disposed Of

Pramod Kumar Gupta Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 06 CAL CK 0071

Code Of Criminal Procedure, 1973 — Section 313, 482Negotiable Instruments Act, 1881 — Section 9, 118, 138, 139

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High Courts30 Jun 2023Dismissed

Shaun Automobiles Private Limited Vs State Bank Of India And Others

Calcutta High Court · (2023) 06 CAL CK 0070

Constitution Of India, 1950 — Article 226Income Tax (Certificate Proceedings) Rules, 1962 — Rule 87Code Of Civil Procedure, 1908 — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100

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High Courts30 Jun 2023Disposed Of

Naju Bibi @ Narjina Bibi Vs State Of West Bengal

Calcutta High Court · (2023) 06 CAL CK 0069

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 302

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High Courts28 Jun 2023Dismissed

Dr Sanat Kumar Ghosh Vs Chancellor, University Of Kalyani And Others

Calcutta High Court · (2023) 06 CAL CK 0068

Constitution Of India, 1950 — Article 226, 233West Bengal State Universities (Terms and Conditions of Services of Vice Chancellors) Rules, 2019 — Rule 8, 9West Bengal State Universities (Terms and Conditions of Service of the Vice-Chancellor & the Manner and Procedure of Official Communication) Rules, 2019 — Rule 8(5)

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High Courts28 Jun 2023Disposed Of

Debkanta Chakrabarti Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 06 CAL CK 0067

West Bengal Co-operative Societies Act, 2006 — Section 64, 70, 70(1)(b), 72, 72(b), 79, 90(3), 92(3)

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High Courts28 Jun 2023Allowed

Jigar Chinu Dalal Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 06 CAL CK 0066

Code Of Criminal Procedure, 1973 — Section 362, 482Indian Penal Code, 1860 — Section 34, 79, 120B, 323, 448, 506Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 32

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High Courts28 Jun 2023Dismissed

Dr. Asim Kumar Bera @ Ashim Kumar Bera Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 06 CAL CK 0065

Code Of Criminal Procedure, 1973 — Section 125, 125(4), 127, 248(1)Indian Penal Code, 1860 — Section 307, 406, 498AProtection of Women From Domestic Violence Act, 2005 — Section 12

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High Courts28 Jun 2023Dismissed

Jogesh Gupta Vs Shree Shree Iswar Satyanaraynji & Ors.

Calcutta High Court · (2023) 06 CAL CK 0064

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 1 Rule 10(2)West Bengal Thika Tenancy (Acquisition and Requisition) Act, 2001 — Section 21

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High Courts28 Jun 2023Dismissed

Dipak Kumar Mondal & Ors. Vs State Of West Bengal

Calcutta High Court · (2023) 06 CAL CK 0063

Code Of Criminal Procedure, 1973 — Section 362, 482Indian Penal Code, 1860 — Section 34, 307, 324, 326

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High Courts28 Jun 2023Dismissed

Central Bureau Of Investigation Vs Raj Kumar Lodha & Ors

Calcutta High Court · (2023) 06 CAL CK 0062

Limitation Act, 1963 — Section 5Indian Penal Code, 1860 — Section 120B, 406, 415, 420Code Of Criminal Procedure, 1973 — Section 161, 378(2), 378(3), 378(4), 378(5)

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High Courts27 Jun 2023Dismissed

Imran Mondal Vs State West Bengal And Ors.

Calcutta High Court · (2023) 06 CAL CK 0055

Constitution Of India, 1950 — Article 14, 226

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High Courts27 Jun 2023Disposed Of

M/S Messerger Courier & Cargo Pvt. Ltd. Vs UMA Forzing Works (P) Ltd. & Ors.

Calcutta High Court · (2023) 06 CAL CK 0054

Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2

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High Courts27 Jun 2023Dismissed

Asit Baran Saha Vs Central Bureau Of Investigation & Anr.

Calcutta High Court · (2023) 06 CAL CK 0053

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B, 420Code Of Criminal Procedure, 1973 — Section 173, 239

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High Courts27 Jun 2023Disposed Of

Saunak Ray Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 06 CAL CK 0052

Indian Penal Code, 1860 — Section 34, 341, 406, 498A

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High Courts27 Jun 2023Dismissed

Prasanta Manik & Ors. Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 06 CAL CK 0051

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 90, 120B, 375, 376, 417, 506Code Of Criminal Procedure, 1973 — Section 164, 482

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High Courts27 Jun 2023Dismissed