High Courts24 Mar 2023Disposed Of
State Of West Bengal Vs Sovan Sarkar
Calcutta High Court · (2023) 03 CAL CK 0079
Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 235(2), 313
COURT ARCHIVE
Calcutta High Court judgments, 2023
1,064 judgments · page 41 of 54
High Courts23 Mar 2023Disposed Of
Union Of India & Ors. Vs Narayan Chandra Maiti & Ors.
Calcutta High Court · (2023) 03 CAL CK 0078
High Courts23 Mar 2023Disposed Of
Kamal Ghosh & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 03 CAL CK 0077
Code Of Criminal Procedure, 1973 — Section 167(5), 190, 190(1), 190(1)(b), 192, 401, 460(e), 482
High Courts23 Mar 2023Allowed
Tapan Kumar Mukherjee Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 03 CAL CK 0076
Indian Penal Code, 1860 — Section 338Code Of Criminal Procedure, 1973 — Section 41AKolkata Municipal Corporation Act, 1980 — Section 401A
High Courts23 Mar 2023Dismissed
Anup Kumar Biswas Vs Union Of India & Ors.
Calcutta High Court · (2023) 03 CAL CK 0075
High Courts22 Mar 2023Allowed
Kalyani Ghosh & Anr. Vs Gayatri Ghosh & Ors.
Calcutta High Court · (2023) 03 CAL CK 0074
Indian Succession Act, 1925 — Section 63, 63(c)Evidence Act, 1872 — Section 65, 68
High Courts22 Mar 2023Dismissed
Imam Hossain Vs State Of West Bengal
Calcutta High Court · (2023) 03 CAL CK 0073
Indian Penal Code, 1860 — Section 120B, 489B, 489CCode Of Criminal Procedure, 1973 — Section 313
High Courts21 Mar 2023Dismissed
Suvendu Saha Vs State Of West Bengal
Calcutta High Court · (2023) 03 CAL CK 0066
West Bengal (MGNREGA) Grievance and Redressal Rule, 2009 — Rule 4(3)Indian Penal Code, 1860 — Section 120B, 406, 409, 420
High Courts21 Mar 2023Allowed
Ram Niwas Gupta Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 03 CAL CK 0065
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 405, 409Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 173, 227, 239, 482
High Courts21 Mar 2023Dismissed
Mantu Roy Vs State Of West Bengal
Calcutta High Court · (2023) 03 CAL CK 0064
Indian Penal Code, 1860 — Section 299, 299(b), 300, 300(2), 300(3), 302, 304, 304I, 304II, 307, 326Code Of Criminal Procedure, 1973 — Section 161, 235(2), 313Evidence Act, 1872 — Section 27
High Courts21 Mar 2023Disposed Of
Sandhya Rajak & Ors. Vs Ghanashyam Rajak
Calcutta High Court · (2023) 03 CAL CK 0063
Transfer of Property Act, 1882 — Section 6
High Courts20 Mar 2023Dismissed
State Of West Bengal & Anr. Vs Basudeb Mukherjee
Calcutta High Court · (2023) 03 CAL CK 0072
West Bengal Services (Classification, Control and. Appeal) Rules, 1971 — Rule 8, 10, 10(3), 10(16)19
High Courts20 Mar 2023Disposed Of
SPS Steels Rolling Mills Limited And Ors. Vs Asansol Durgapur Development Authority And Anr
Calcutta High Court · (2023) 03 CAL CK 0071
Insolvency and Bankruptcy Code, 2016 — Section 7
High Courts20 Mar 2023Dismissed
West Bengal State Electricity Distribution Company Limited And Ors. Vs Transmission & Distribution (India) Limited
Calcutta High Court · (2023) 03 CAL CK 0070
Electricity Act, 2003 — Section 56, 56(2)Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 7
High Courts20 Mar 2023Allowed
Saktipada Chakraborty Vs Anima Chakraborty & Anr.
Calcutta High Court · (2023) 03 CAL CK 0069
Indian Penal Code, 1860 — Section 34, 307, 323, 498, 498AProtection of Women from Domestic Violation Act, 2005 — Section 3, 12, 18, 19, 20, 21
High Courts20 Mar 2023Allowed
Arindam Mukherjee Vs Jagannath Das
Calcutta High Court · (2023) 03 CAL CK 0068
Constitution Of India, 1950 — Article 356(1)Indian Penal Code, 1860 — Section 34, 120B, 323, 325, 354, 379, 506Code Of Criminal Procedure, 1973 — Section 197, 200, 204
High Courts20 Mar 2023Dismissed
Palas Kumar Dutta Vs Subhash Chandra Saha & Ors.
Calcutta High Court · (2023) 03 CAL CK 0067
Code of Civil Procedure, 1908 — Order 7 Rule 10West Bengal Premises Tenancy Act, 1997 — Section 3(e)(ii), 6(2), 6(4), 7(2)West Bengal Premises Tenancy Act, 1956 — Section 17
High Courts17 Mar 2023Allowed
Indian Oil Corporation Limited & Ors. Vs Rita Khatun
Calcutta High Court · (2023) 03 CAL CK 0061
Constitution Of India, 1950 — Article 226
High Courts17 Mar 2023Disposed Of
Manoj Parmar And Others Vs Union Of India And Others
Calcutta High Court · (2023) 03 CAL CK 0060
Asansol Municipal Corporation Act, 1990 — Section 151
High Courts17 Mar 2023Dismissed
Sk. Aftab Hossain & Ors. Vs State Of West Bengal
Calcutta High Court · (2023) 03 CAL CK 0059
Indian Penal Code, 1860 — Section 34, 302, 326, 498ACode Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 32, 32(1)