High Courts16 May 2023Allowed
Aries Probono Publico Society Vs Sukla Chanda
Calcutta High Court · (2023) 05 CAL CK 0046
Negotiable Instrument Act, 1881 — Section 118, 138, 139Code Of Criminal Procedure, 1973 — Section 251, 255(2), 313, 357, 391
COURT ARCHIVE
Calcutta High Court judgments, 2023
1,064 judgments · page 33 of 54
High Courts16 May 2023Allowed
Achhalal Show Vs State Of West Bengal
Calcutta High Court · (2023) 05 CAL CK 0045
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Code Of Criminal Procedure, 1973 — Section 313
High Courts16 May 2023Partly Allowed
Md. Mustakin Vs State Of West Bengal And Another
Calcutta High Court · (2023) 05 CAL CK 0044
Protection of Children from Sexual Offences Act, 2012 — Section 8, 9(m), 10, 11, 12, 18, 29, 30Indian Penal Code, 1860 — Section 354Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts16 May 2023Allowed
Debasish Das Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 05 CAL CK 0043
Protection of Children from Sexual Offences Act, 2012 — Section 10, 29, 30Indian Penal Code, 1860 — Section 354Code Of Criminal Procedure, 1973 — Section 164
High Courts15 May 2023Allowed
Jaya Banerjee @ Jaya Banerjee (Nee Mojumder) & Anr. Vs State Of West Bengal & Anr
Calcutta High Court · (2023) 05 CAL CK 0063
Indian Penal Code, 1860 — Section 34, 325, 352, 379, 506Code Of Criminal Procedure, 1973 — Section 200, 202Special Marriage Act, 1954 — Section 27(1)
High Courts15 May 2023Disposed Of
Mitusree Roy Alias Mitusree Ray Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 05 CAL CK 0062
Negotiable Instrument Act, 1881 — Section 138
High Courts15 May 2023Dismissed
Habibur Rahaman & Ors. Vs State Of West Bengal
Calcutta High Court · (2023) 05 CAL CK 0061
Indian Penal Code, 1860 — Section 34, 120B, 148, 149, 201, 202, 302, 379Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 437A
High Courts15 May 2023Allowed
Glocal Healthcare Systems Private Limited & Ors. Vs Dr. Manindra Nath Pal.
Calcutta High Court · (2023) 05 CAL CK 0060
Indian Penal Code, 1860 — Section 120B, 405, 406, 415, 420, 499, 500Code Of Criminal Procedure, 1973 — Section 200, 202
High Courts15 May 2023Allowed
Dr. Malabika Bhattacharjee Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 05 CAL CK 0059
Indian Penal Code, 1860 — Section 292, 294, 354, 509Code Of Criminal Procedure, 1973 — Section 482
High Courts15 May 2023Allowed
Mou Mukherjee Das Vs State Of West Bengal And Others
Calcutta High Court · (2023) 05 CAL CK 0058
Constitution Of India, 1950 — Article 30, 254Aliah University Act, 2007 — Section 55(2), 57(3)University Grants Commission Act, 1956 — Section 2(f), 3, 26, 26(1)(e), 26(1)(g)
High Courts15 May 2023Allowed
Poulami Porel Vs State Of West Bengal And Others
Calcutta High Court · (2023) 05 CAL CK 0057
High Courts15 May 2023Partly Allowed
Kadam Mallick & Ors. Vs State Of West Bengal
Calcutta High Court · (2023) 05 CAL CK 0056
Indian Penal Code, 1860 — Section 34, 120B, 212, 201, 302, 449Code Of Criminal Procedure, 1973 — Section 154, 162, 428, 437A
High Courts15 May 2023Dismissed
Somnath Das @ Somenath Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 05 CAL CK 0055
Indian Penal Code, 1860 — Section 34, 107, 302, 306, 307, 498ACode Of Criminal Procedure, 1973 — Section 164, 313
High Courts12 May 2023Disposed Of
Krishna Sharma Vs Maya Mukherjee & Ors.
Calcutta High Court · (2023) 05 CAL CK 0042
Code Of Civil Procedure, 1908 — Section 151, Order 2 Rule 2, Order 39 Rule 7, Order 39 Rule 7(1), Order 39 Rule 8
High Courts12 May 2023Disposed Of
Tapati Basu & Anr. Vs State Of West Bengal And Others .
Calcutta High Court · (2023) 05 CAL CK 0041
High Courts12 May 2023Dismissed
Dr. Haradhan Maity Vs Indian Statistical Institute & 9 Others
Calcutta High Court · (2023) 05 CAL CK 0040
Constitution Of India, 1950 — Article 12, 14, 16
High Courts11 May 2023Dismissed
Shyam Sundar Belel Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 05 CAL CK 0038
Constitution Of India, 1950 — Article 137, 145, 226Code Of Civil Procedure, 1908 — Order 47 Rule 1Supreme Court Rules, 1966 — Order 40 Rule 1
High Courts11 May 2023Dismissed
Indian Oil Corporation Ltd. & Ors. Vs Prabir Kumar Baidya & Ors.
Calcutta High Court · (2023) 05 CAL CK 0036
Constitution Of India, 1950 — Article 226
High Courts11 May 2023Disposed Of
Shree Coke Manufacturing Company Pvt. Ltd. & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 05 CAL CK 0035
Indian Penal Code, 1860 — Section 120B, 406, 415, 420Code Of Criminal Procedure, 1973 — Section 156(3), 482
High Courts11 May 2023Dismissed
Nikunj Keyal Vs M/S Golden Goenka Credit Pvt. Ltd.
Calcutta High Court · (2023) 05 CAL CK 0034
Negotiable Instruments Act, 1881 — Section 138, 141, 142Code Of Criminal Procedure, 1973 — Section 202, 204, 482Partnership Act, 1932 — Section 2(a), 25, 42(c), 48, 49