COURT ARCHIVE

Calcutta High Court judgments, 2023

1,064 judgments · page 36 of 54

High Courts26 Apr 2023Allowed

Delight Grih Nirman Pvt. Ltd Vs Bharat Petroleum Corporation Limited & Others

Calcutta High Court · (2023) 04 CAL CK 0081

Constitution Of India, 1950 — Article 226Burmah Shell (Acquisition of Undertaking in India) Act, 1976 — Section 5(2)Specific Relief Act, 1963 — Section 5

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High Courts26 Apr 2023Disposed Of

Krishnendu Biswas Vs State Of West Bengal And Others

Calcutta High Court · (2023) 04 CAL CK 0080

Constitution Of India, 1950 — Article 21, 21A

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High Courts26 Apr 2023Allowed

Pratap Naskar & Ors. Vs State Of West Bengal.

Calcutta High Court · (2023) 04 CAL CK 0079

West Bengal Inland Fisheries Act, 1984 — Section 17A, 17A(1)(c)West Bengal Land Reforms Act, 1955 — Section 4D

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High Courts26 Apr 2023Allowed

Sachidananda Panda Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 04 CAL CK 0078

Indian Penal Code, 1860 — Section 403, 406, 419, 420Code Of Criminal Procedure, 1973 — Section 401, 482

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High Courts26 Apr 2023Allowed

Debangshu Chatterjee & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 04 CAL CK 0077

Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 482

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High Courts25 Apr 2023Dismissed

M/S. Sancheti Graphitech Services Private Limited And Another Vs Union Of India And Others

Calcutta High Court · (2023) 04 CAL CK 0073

Electricity Act, 2003 — Section 14, 16, 96, 126, 128, 142

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High Courts25 Apr 2023Disposed Of

Asit Biswas Vs State Of West Bengal

Calcutta High Court · (2023) 04 CAL CK 0072

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364ACode Of Criminal Procedure, 1973 — Section 27, 161, 164, 313Evidence Act, 1872 — Section 10, 27

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High Courts25 Apr 2023Allowed

Adhunik Corporation Ltd. And Another Vs West Bengal State Electricity Distribution Company Limited And Others

Calcutta High Court · (2023) 04 CAL CK 0071

Electricity Act, 2003 — Section 126, 126(5), 127, 135, 185

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High Courts24 Apr 2023Dismissed

Subodh Kumar Singh Rathour Vs Chief Executive Officer, Kolkata Metropolitan Development Authority & Ors

Calcutta High Court · (2023) 04 CAL CK 0070

Constitution Of India, 1950 — Article 19(1)(g), 226

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High Courts24 Apr 2023Dismissed

Rishikesh Chem & Anr. Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 04 CAL CK 0069

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High Courts24 Apr 2023Allowed

Namita Tudu & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 04 CAL CK 0068

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 405, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 200, 204, 482

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High Courts24 Apr 2023Disposed Of

M/S Pharma Traders & Ors. Vs Jagadish Chandra Gupta & Anr.

Calcutta High Court · (2023) 04 CAL CK 0067

Negotiable Instruments Act, 1881 — Section 56, 138, 141

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High Courts24 Apr 2023Dismissed

Tarun Patra & Anr. Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 04 CAL CK 0066

Indian Penal Code, 1860 — Section 34, 304B, 306, 307, 417, 420Code Of Criminal Procedure, 1973 — Section 202, 204, 320, 397, 397(2), 437, 482

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High Courts21 Apr 2023Disposed Of

Jayanta Barui. Vs Malatti Barui @ Patra.

Calcutta High Court · (2023) 04 CAL CK 0065

Code Of Criminal Procedure, 1973 — Section 125, 401, 482

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High Courts21 Apr 2023Allowed

Rajatava Choudhury & Anr. Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 04 CAL CK 0064

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 378, 403, 405, 406, 415, 419, 420, 425, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 250, 482

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High Courts21 Apr 2023Allowed

Hasibuddin Mondal & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 04 CAL CK 0063

Indian Penal Code, 1860 — Section 90, 109, 313, 375, 376, 493

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High Courts21 Apr 2023Disposed Of

Jugal Kisor Das Naskar Vs Dilip Das & Anr

Calcutta High Court · (2023) 04 CAL CK 0062

West Bengal Premises Tenancy Act, 1997 — Section 2(g), 6, 6(1), 6(4) 7, 7(1), 7(2)

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High Courts21 Apr 2023Disposed Of

Sushila Kumari Raidani & Ors. Vs American Spring & Pressing Works (P) Limited

Calcutta High Court · (2023) 04 CAL CK 0061

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 3West Bengal Premises Tenancy Act, 1997 — Section 6, 7(1), 7(2), 40

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High Courts21 Apr 2023

Purnima Das @ Purnima Das Chowdhury & Anr. Vs Bipasha Raha & Anr.

Calcutta High Court · (2023) 04 CAL CK 0060

Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Article 97Partition Act, 1893 — Section 4

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High Courts21 Apr 2023Disposed Of

Bappa Dutta Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 04 CAL CK 0059

Constitution Of India, 1950 — Article 14, 142

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