COURT ARCHIVE

Calcutta High Court judgments, 2023

1,064 judgments · page 37 of 54

High Courts21 Apr 2023Disposed Of

SAJ Food Products Private Limited Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 04 CAL CK 0058

Code Of Civil Procedure, 1908 — Order 6 Rule 17Industrial Disputes Rules, 1958 — Rule 20(c)Industrial Disputes Act, 1947 — Section 10(1B)(d), 11, 11(3)

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High Courts20 Apr 2023Dismissed

M/S Sanjay Auto Care & Anr Vs Union Of India & Ors.

Calcutta High Court · (2023) 04 CAL CK 0057

Code Of Criminal Procedure, 1973 — Section 100

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High Courts20 Apr 2023Disposed Of

Md. Nizam Uddin Vs State Of West Bengal And Others

Calcutta High Court · (2023) 04 CAL CK 0056

Constitution Of India, 1950 — Article 14

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High Courts20 Apr 2023Dismissed

Prehlad Bhasin Vs Monoj Prakash Lahiri

Calcutta High Court · (2023) 04 CAL CK 0055

Indian Easement Act, 1882 — Section 52, 53, 54, 61Transfer of Property Act, 1882 — Section 105

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High Courts20 Apr 2023Dismissed

Pradip Roy Vs State Of West Bengal

Calcutta High Court · (2023) 04 CAL CK 0054

Indian Penal Code, 1860 — Section 34, 304B, 498ACode Of Criminal Procedure, 1973 — Section 161, 164, 313, 428Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts20 Apr 2023Disposed Of

Anshudyuti Mandal Vs State Of West Bengal And Others

Calcutta High Court · (2023) 04 CAL CK 0053

Constitution Of India, 1950 — Article 14

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High Courts20 Apr 2023Disposed Of

Bithika Chakraborty & Ors. Vs Kamal Kanti Biswas

Calcutta High Court · (2023) 04 CAL CK 0052

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 244, 245, 245(1), 428, 482Indian Penal Code, 1860 — Section 420

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High Courts20 Apr 2023Dismissed

Kalpana Ruidas & Ors Vs Shriram Insurance Company Ltd. & Anr.

Calcutta High Court · (2023) 04 CAL CK 0051

Motor Vehicles Act, 1988 — Section 166

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High Courts19 Apr 2023Dismissed

Anupam Goswami Vs Principal Secretary, Department Of Finance, Government Of West Bengal & Ors.

Calcutta High Court · (2023) 04 CAL CK 0050

West Bengal Excise (Selection of New Sites and Grant of License for Retail Sale of Liquor and Certain Other Intoxicants) Rules, 2003 — Rule 14, 14(6)Bengal Excise Act, 1909 — Section 37, 37(a), 37(c)

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High Courts19 Apr 2023Dismissed

Kashi Nath Sett &Anr. Vs Sadhu Charansett (Grocery) &Ors.

Calcutta High Court · (2023) 04 CAL CK 0049

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 9, Order 7 Rule 11, Order 7 Rule 11(d)National Company Law Tribunal Rules, 2016 — Rule 11, 146, 150

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High Courts19 Apr 2023Allowed

Madan Ray & Ors. Vs State Of West Bengal.

Calcutta High Court · (2023) 04 CAL CK 0048

Indian Penal Code, 1860 — Section 34, 326, 341, 448Code Of Criminal Procedure, 1973 — Section

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High Courts19 Apr 2023Dismissed

Tirthankar Sarkar Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 04 CAL CK 0047

Constitution Of India, 1950 — Article 20, 21Information Technology Act, 2000 — Section 67Indian Penal Code, 1860 — Section 354A(1)(iv), 354D(1), 506, 509

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High Courts19 Apr 2023Allowed

Idrish Ansary Vs State Of West Bengal

Calcutta High Court · (2023) 04 CAL CK 0046

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 25, 26, 27

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High Courts19 Apr 2023Allowed

Subrata Dutta Vs State Of West Bengal

Calcutta High Court · (2023) 04 CAL CK 0045

Indian Penal Code, 1860 — Section 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 161, 162, 235(1), 235(2)Evidence Act, 1872 — Section 145

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High Courts19 Apr 2023Disposed Of

Amrul Sk. @ Babua @ Anr. Vs State Of West Bengal

Calcutta High Court · (2023) 04 CAL CK 0044

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 437A

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High Courts19 Apr 2023Dismissed

Surajit Mullick Vs State Of West Bengal

Calcutta High Court · (2023) 04 CAL CK 0043

Indian Penal Code, 1860 — Section 201, 302, 304IICode Of Criminal Procedure, 1973 — Section 313

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High Courts18 Apr 2023Dismissed

Md. Abdul Matin Vs West Bengal State Electricity Distribution Company Limited &Others

Calcutta High Court · (2023) 04 CAL CK 0042

Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 21, 22, 226, 226(2)Code of Civil Procedure, 1908 — Order 16 Rule 1(3), Order 16 Rule 5(1), Order 41 Rule 5(3)(c)Electricity Act, 2003 — Section 126, 126(1), 126(3), 126(5), 126(6), 127, 127(2), 135, 135(1), 140, 145, 154, 154(5), 154(6), 155, 156

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High Courts18 Apr 2023Dismissed

Subrata Ghosh Vs State Of West Bengal

Calcutta High Court · (2023) 04 CAL CK 0041

Indian Penal Code, 1860 — Section 302, 307, 324, 326, 458, 459Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 428Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(2)(v)

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High Courts18 Apr 2023Disposed Of

Chinmoy Kumar Mondal Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 04 CAL CK 0040

Constitution Of India, 1950 — Article 21

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High Courts18 Apr 2023Dismissed

Malina Dey & Ors. Vs State Of West Bengal & Ors

Calcutta High Court · (2023) 04 CAL CK 0039

Indian Penal Code, 1860 — Section 34, 120B, 319, 323, 373, 379, 406, 420, 427, 448, 506Code Of Criminal Procedure, 1973 — Section 156(3), 482

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