COURT ARCHIVE

Calcutta High Court judgments, 2023

1,064 judgments · page 32 of 54

High Courts14 Jun 2023Disposed Of

Dr. Shashi Tharoor Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 06 CAL CK 0010

Indian Penal Code, 1860 — Section 153A, 295ANegotiable Instrument Act, 1881 — Section 138, 141Prevention of Insults to National Honour Act, 1971 — Section 2

Read judgment

High Courts14 Jun 2023Allowed

N. Lakshminarayan Vs Enforcement Officer, Enforcement Directorate

Calcutta High Court · (2023) 06 CAL CK 0009

Foreign Exchange Regulation Act, 1973 — Section 8(1), 9(1), 9(1)(a), 50, 56, 68

Read judgment

High Courts14 Jun 2023Allowed

Professor Syed Haider Hassan Kazimi & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 06 CAL CK 0008

Constitution Of India, 1950 — Article 226, 226(1)Waqf Act, 1995 — Section 3(k), 3(k)(i), 14(1)(d), 101Indian Penal Code, 1860 — Section 21

Read judgment

High Courts14 Jun 2023Disposed Of

Apollo Multispeciality Hospitals Limited & Anr. Vs West Bengal Clinical Establishment Regulatory Commission

Calcutta High Court · (2023) 06 CAL CK 0007

Constitution Of India, 1950 — Article 13(3)(a), 19(1)(g), 162, 166, 246West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017 — Section 2(c), 2(w), 2(z)(i), 33, 36, 36(1), 38, 38(1)(iii), 38(1)(iv), 38(1)(v), 38(1)(vi), 41, 52

Read judgment

High Courts14 Jun 2023

Shamik Burman Roy Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 06 CAL CK 0006

West Bengal Service Rules, Part 1, — Rule 42(1)(I), 42(1)(II)

Read judgment

High Courts14 Jun 2023Disposed Of

Abdul Gani Sk. @ Abdul Gani Sk.& Anr. Vs State Of West Bengal.

Calcutta High Court · (2023) 06 CAL CK 0005

Indian Penal Code, 1860 — Section 148, 149, 302, 304II, 307, 325

Read judgment

High Courts14 Jun 2023Dismissed

Rabindra Nath Sadhukhan Vs Gopal Chandra Sadhukhan

Calcutta High Court · (2023) 06 CAL CK 0004

Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 27, Order 21 Rule 101Indian Succession Act, 1925 — Section 64, 105, 232, 234, 250, 253, 268Indian Penal Code, 1860 — Section 34, 306

Read judgment

High Courts13 Jun 2023Allowed

Saibal Sen And Another Vs West Bengal State Electricity Distribution Company Limited And Others

Calcutta High Court · (2023) 06 CAL CK 0016

Electricity Act, 2003 — Section 56, 56(1), 56(2), 126, 126(4), 135, 135(1A), 154, 154(6)

Read judgment

High Courts13 Jun 2023Dismissed

Chhobi Mallik Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 06 CAL CK 0015

Read judgment

High Courts13 Jun 2023Disposed Of

Santosh Saha And Another Vs Managing Director, Calcutta State Transport Corporation

Calcutta High Court · (2023) 06 CAL CK 0014

Motor Vehicles Act, 1988 — Section 140(3), 163A, 163A(1), 163A(2), 166

Read judgment

High Courts13 Jun 2023Dismissed

Dr. Julfikar Mondal @ Julu Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 06 CAL CK 0013

Indian Penal Code, 1860 — Section 201, 304Code Of Criminal Procedure, 1973 — Section 228

Read judgment

High Courts13 Jun 2023Dismissed

Susanta Chowdhury Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 06 CAL CK 0012

Indian Penal Code, 1860 — Section 34, 120B, 201, 323, 325, 328, 347, 354, 364, 404, 448, 506Code Of Criminal Procedure, 1973 — Section 156(3)

Read judgment

High Courts16 May 2023Dismissed

M/S. India Power Corporation Ltd. Vs Sbicap Trustee Company Ltd. & Ors.

Calcutta High Court · (2023) 05 CAL CK 0054

Code Of Civil Procedure, 1908 — Section 104, 152, Order 43, Order 23 Rule 1, Order 7 Rule 11Insolvency and Bankruptcy Code, 2016 — Section 7, 14Specific Relief Act, 1963 — Section 41(b)

Read judgment

High Courts16 May 2023Allowed

Hironmay Chattopadhyay Vs Nasiruddin Mondal

Calcutta High Court · (2023) 05 CAL CK 0053

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 353, 406, 420, 503, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 227

Read judgment

High Courts16 May 2023Partly Allowed

Narayana Health And Others Vs State Of West Bengal And Another

Calcutta High Court · (2023) 05 CAL CK 0052

Indian Penal Code, 1860 — Section 120B, 406, 420, 504Code Of Criminal Procedure, 1973 — Section 200, 202West Bengal Clinical Establishment (Registration, Regulation and Transparency) Act, 2017 — Section 34

Read judgment

High Courts16 May 2023Dismissed

Sikha Saha Gupta Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 05 CAL CK 0051

Code Of Civil Procedure, 1908 — Section 24, Order 32A, Order 32A Rule 2, Order 32A Rule 3, Order 32A Rule 4Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 125, 177, 178, 178(b), 178(c), 179

Read judgment

High Courts16 May 2023Disposed Of