High Courts09 Feb 2023Dismissed
Ram Mukherjee Vs State Of West Bengal
Calcutta High Court · (2023) 02 CAL CK 0037
Indian Penal Code, 1860 — Section 34, 302, 341, 498ACode Of Criminal Procedure, 1973 — Section 313
COURT ARCHIVE
Calcutta High Court judgments, 2023
1,064 judgments · page 48 of 54
High Courts09 Feb 2023Dismissed
Basudeb Rajbonshi @ Basu Vs State Of West Bengal
Calcutta High Court · (2023) 02 CAL CK 0036
Indian Penal Code, 1860 — Section 302, 379, 411, 450Code Of Criminal Procedure, 1973 — Section 164, 313, 428Evidence Act, 1872 — Section 114
High Courts09 Feb 2023Dismissed
Chloride Power Systems And Solutions Limited Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 02 CAL CK 0035
Negotiable Instruments Act, 1881 — Section 56, 138, 138(b), 139Evidence Act, 1872 — Section 139
High Courts09 Feb 2023Dismissed
Faruk Gazi @ Raja Vs State Of West Bengal
Calcutta High Court · (2023) 02 CAL CK 0034
Indian Penal Code, 1860 — Section 34, 120B, 363, 366, 372, 376Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts09 Feb 2023Dismissed
Mousumi Roy Chowdhury Vs Kanan Sarkar
Calcutta High Court · (2023) 02 CAL CK 0033
Code Of Criminal Procedure, 1973 — Section 144(2)Indian Succession Act, 1925 — Section 63, 63(c), 263Evidence Act, 1872 — Section 50, 59, 63, 67, 68, 114 Probate and Administration Act, 1977 — Section 50
High Courts09 Feb 2023Allowed
Saroj Gupta & Others Vs Sanjay Kumar Gupta
Calcutta High Court · (2023) 02 CAL CK 0032
Evidence Act, 1872 — Section 107, 108West Bengal Escheats and Forfeitures Act, 2012 — Section 2(d), 4(1)Specific Relief Act, 1963 — Section 34
High Courts08 Feb 2023Disposed Of
Premansu Sekhar Palai Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 02 CAL CK 0047
Constitution Of India, 1950 — Article 14, 21
High Courts08 Feb 2023Dismissed
Sandip Mukherjee Vs Vivek Agarwal
Calcutta High Court · (2023) 02 CAL CK 0046
Constitution Of India, 1950 — Article 136, 141, 142Negotiable Instruments Act, 1881 — Section 20, 87, 118, 138, 139
High Courts08 Feb 2023Allowed
Somnath Chatterjee Vs Hossain Mallick
Calcutta High Court · (2023) 02 CAL CK 0045
Negotiable Instruments Act, 1881 — Section 138, 138b, 143A, 143A(5), 148Indian Penal Code, 1860 — Section 34, 302, 341, 498ACode Of Criminal Procedure, 1973 — Section 202, 202(2), 251, 357, 451
High Courts08 Feb 2023Disposed Of
Pankaj Kumar Mondal Vs State Of West Bengal
Calcutta High Court · (2023) 02 CAL CK 0044
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 401, 482
High Courts08 Feb 2023Dismissed
Sudip Singha Roy Vs Chhayarani Singha Roy And Anr.
Calcutta High Court · (2023) 02 CAL CK 0043
Code of Civil Procedure, 1908 — Section 11, 151, Order 41 Rule 11, Order 21 Rule 97Specific Relief Act, 1963 — Section 31(1)
High Courts08 Feb 2023Allowed/Disposed Of
South City Apartment Owners� Association & Anr. Vs State Of West Bengal & Ors
Calcutta High Court · (2023) 02 CAL CK 0021
High Courts07 Feb 2023Dismissed
Dharam Chand Agarwal Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 02 CAL CK 0029
Constitution Of India, 1950 — Article 226, 226(1)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1), 4
High Courts07 Feb 2023Dismissed
Deputy Commissioner Of Income Tax Vs Kali Pradip Chowdhuri & Ors.
Calcutta High Court · (2023) 02 CAL CK 0028
Income Tax Act, 1961 — Section 2(24)(ii), 2(35), 11, 11(1)(a), 11(1)(d), 12AA, 12(1), 132, 133, 133(2), 139, 142(1), 143(2), 153C, 260A, 271, 271AA, 271(1)(c), 271(1), 276(2), 276B, 276C, 276CC, 276C(1), 276C(2), 277, 278, 278AA, 278E, 279(3)Code Of Criminal Procedure, 1973 — Section 200, 300
High Courts07 Feb 2023Allowed
State Of West Bengal & Ors Vs Mng Comm., Dakshin Mahisda Adarsha Siksha Niketan & Ors.
Calcutta High Court · (2023) 02 CAL CK 0027
West Bengal School Service Commission Act, 1997 — Section 9
High Courts07 Feb 2023
Jankalyan Vinimay Private Limited Vs Deputy Commissioner Of Income Tax, Circle-1(1), Kolkata & Ors.
Calcutta High Court · (2023) 02 CAL CK 0026
Income Tax Act, 1961 — Section 143(3), 220(6)
High Courts07 Feb 2023Dismissed
Balaram Baral Vs State Of West Bengal & Ors
Calcutta High Court · (2023) 02 CAL CK 0025
Constitution Of India, 1950 — Article 38, 47, 226Indian Penal Code, 1860 — Section 34, 90, 188, 268, 323, 324, 342, 354, 375, 376, 417, 493, 506Code Of Criminal Procedure, 1973 — Section 129, 132, 133, 133(1), 137, 138, 142, 143, 144, 145, 149, 155(2), 156(1), 397, 398, 399, 401, 482
High Courts07 Feb 2023Dismissed
Raju Khan Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 02 CAL CK 0024
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 90, 323, 324, 342, 354, 375, 376, 417, 493, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 200, 204, 482
High Courts07 Feb 2023Disposed Of
M/S Singhania Commercial Corporation & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 02 CAL CK 0023
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1)(a), 5A, 6, 9(3), 9(4), 17(1), 17(4)
High Courts07 Feb 2023Disposed Of
Bablu Ali Vs Union Of India
Calcutta High Court · (2023) 02 CAL CK 0022
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 21(c), 29, 67Code Of Criminal Procedure, 1973 — Section 313, 437A