High Courts14 Dec 2023Dismissed
Gopal Chandra Manna Vs Arati Manna & Ors
Calcutta High Court · (2023) 12 CAL CK 0045
Evidence Act, 1872 — Section 68Indian Succession Act, 1925 — Section 63
COURT ARCHIVE
Calcutta High Court judgments, 2023
1,064 judgments · page 3 of 54
High Courts13 Dec 2023Dismissed
M/S. Bba Infrastructure Limited Vs Senior Joint Commissioner Of State Tax And Others
Calcutta High Court · (2023) 12 CAL CK 0044
Constitution Of India, 1950 — Article 14, 19(1)(g), 300ACentral Goods and Services Tax Act, 2017 — Section 16(1), 16(2), 16(2)(d), 16(3), 16(4), 39, 47, 107Tamil Nadu Value Added Tax Act, 2006 — Section 3(2), 3(3), 19, 19(2), 19(11), 19(20)
High Courts12 Dec 2023Dismissed
Romi Hirawat Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 12 CAL CK 0043
Indian Penal Code, 1860 — Section 406Code Of Criminal Procedure, 1973 — Section 255(2), 313, 395, 397, 397(3), 401, 482Evidence Act, 1872 — Section 4, 114
High Courts12 Dec 2023Disposed Of
Anglo India Jute & Textile Industries Private Limited & Anr. Vs Regional Provident Fund Commissioner-I & Ors.
Calcutta High Court · (2023) 12 CAL CK 0042
Employees� Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 5, 17, 17(1)(a), 17(4)
High Courts12 Dec 2023Allowed
Saheli Nandi Vs Union Of India And Others
Calcutta High Court · (2023) 12 CAL CK 0041
Constitution Of India, 1950 — Article 14
High Courts11 Dec 2023Allowed
Mani Kant Singh Vs Union Of India & Ors.
Calcutta High Court · (2023) 12 CAL CK 0040
Central Industrial Security Force Rules, 1969 — Rule 35Central Industrial Security Force Rules, 2001 — Rule 36, 37, 54
High Courts11 Dec 2023Disposed Of
Uttam Mondal Vs State Of West Bengal & Ors
Calcutta High Court · (2023) 12 CAL CK 0039
Indian Penal Code, 1860 — Section 306
High Courts11 Dec 2023Disposed Of
Prasanta Mallick Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 12 CAL CK 0038
Indian Penal Code, 1860 — Section 302
High Courts11 Dec 2023Dismissed
Union Of India & Ors. Vs Wangkhemayum Bishonath Singh & Anr.
Calcutta High Court · (2023) 12 CAL CK 0037
Central Industrial Security Force Rules, 2001 — Rule 36(5)(c), 54, 77Central Civil Service (Conduct) Rules, 1964 — Rule 3(1)(iii)
High Courts11 Dec 2023Dismissed
Tarak Nath Ghosh Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 12 CAL CK 0036
Indian Penal Code, 1860 — Section 120B, 420Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts11 Dec 2023
Vivek Sharma Vs United India Insurance Company Limited
Calcutta High Court · (2023) 12 CAL CK 0035
Constitution Of India, 1950 — Article 226
High Courts11 Dec 2023Disposed Of
Hemanta Pal Vs State Of West Bengal
Calcutta High Court · (2023) 12 CAL CK 0027
Indian Penal Code, 1860 — Section 34, 308, 325, 326, 399Code Of Criminal Procedure, 1973 — Section 313
High Courts08 Dec 2023Dismissed
Nazmin Yeasmin & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 12 CAL CK 0030
Indian Penal Code, 1860 — Section 34, 323, 325, 341, 354, 354B, 379, 427, 447Code Of Criminal Procedure, 1973 — Section 164
High Courts08 Dec 2023
Anti Moyee Manna & Ors. Vs Swapan Chatterjee & Ors
Calcutta High Court · (2023) 12 CAL CK 0029
Transfer of Property Act, 1882 — Section 108, 108(m), 108(o), 108(p)West Bengal Premises Tenancy Act, 1997 — Section 6(1)(f)
High Courts08 Dec 2023
Rashmi Jha & Ors. Vs State Of West Bengal & Anr
Calcutta High Court · (2023) 12 CAL CK 0028
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 120B, 379, 406, 420, 463, 468, 471, 498A
High Courts08 Dec 2023Dismissed
Union Of India Vs Indian Oil Corporation
Calcutta High Court · (2023) 12 CAL CK 0026
Railway Claims Tribunal Act, 1987 — Section 16, 74Railways Act, 1989 — Section 106
High Courts08 Dec 2023Allowed
National Insurance Company Limited Vs Nirmalya Chakraborty & Anr.
Calcutta High Court · (2023) 12 CAL CK 0025
Motor Vehicles Act, 1988 — Section 134, 166, 170
High Courts08 Dec 2023Allowed
Durga Mondal Vs Pritikana Saha Roy
Calcutta High Court · (2023) 12 CAL CK 0024
Code Of Civil Procedure, 1908 — Order 41 Rule 23ATransfer of Property Act, 1882 — Section 53AConsumer Protection Act, 2019 — Section 100
High Courts08 Dec 2023Dismissed
Susanta Ghosh Vs Pralay Chakraborty & Ors
Calcutta High Court · (2023) 12 CAL CK 0020
High Courts08 Dec 2023Allowed
EGV Association Of Apartment Owners And Another Vs Competent Authority And Others
Calcutta High Court · (2023) 12 CAL CK 0019
Constitution Of India, 1950 — Article 217, 217(1), 226West Bengal Apartment Ownership Rules, 1974 — Rule 3, 4, 5West Bengal Apartment Ownership Act, 1972 — Section 2, 3, 3(a), 3(ia), 3(k), 4(3), 10, 10A, 10B