COURT ARCHIVE

Calcutta High Court judgments, 2023

1,064 judgments · page 5 of 54

High Courts01 Dec 2023Dismissed

Commandant, Ordnance Depot, Alipore Vs Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2023) 12 CAL CK 0005

Constitution Of India, 1950 — Article 14, 300AKolkata Municipal Corporation Building Rules, 2009 — Rule 3, 4, 7, 16Kolkata Municipal Corporation Act, 1980 — Section 393, 396

Read judgment

High Courts01 Dec 2023Allowed

Ravi Modi Vs Shashi Kant Bubna & Anr.

Calcutta High Court · (2023) 12 CAL CK 0004

Negotiable Instruments Act, 1881 — Section 138, 141Code Of Criminal Procedure, 1973 — Section 255(2), 357(3)

Read judgment

High Courts01 Dec 2023Dismissed

Sujoy Senapati & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 12 CAL CK 0003

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 498ACode Of Criminal Procedure, 1973 — Section 161, 482

Read judgment

High Courts01 Dec 2023Disposed Of

Pabitra Kumar Dutta & Ors. Vs State Of West Bengal& Ors.

Calcutta High Court · (2023) 12 CAL CK 0002

West Bengal Land Development And Planning Act, 1948 — Section 4, 6, 8, 8(1), 8(2)Land Acquisition Act, 1894 — Section 7, 11, 11A, 23, 23(2)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013 — Section 24, 114

Read judgment

High Courts01 Dec 2023Allowed

Hasibur Rahaman Sardar Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 12 CAL CK 0001

Constitution Of India, 1950 — Article 226West Bengal Town and Country (Planning & Development) Act, 1979 — Section 36(1)Code Of Criminal Procedure, 1973 — Section 144(2)

Read judgment

High Courts30 Nov 2023Dismissed

Manojit Bhattacharjee And Ors. Vs Suman Ganguly And Anr.

Calcutta High Court · (2023) 11 CAL CK 0054

Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 1 Rule 9

Read judgment

High Courts30 Nov 2023Dismissed

Ajay Kumar Mishra Vs State Of West Bengal And Others

Calcutta High Court · (2023) 11 CAL CK 0053

Right to Information Act, 2005 — Section 19(1)

Read judgment

High Courts30 Nov 2023Disposed Of

Principal, Raja Narendra Lal Khan Women�s College And Another Vs State Of West Bengal And Others

Calcutta High Court · (2023) 11 CAL CK 0052

Constitution Of India, 1950 — Article 14, 16

Read judgment

High Courts30 Nov 2023Disposed Of

Food Corporation Of India & Ors. Vs Union Of India & Ors.

Calcutta High Court · (2023) 11 CAL CK 0050

Constitution Of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 2A, 4

Read judgment

High Courts30 Nov 2023Allowed

Samiran Mondal Vs Visva-Bharati And Others

Calcutta High Court · (2023) 11 CAL CK 0049

Read judgment

High Courts30 Nov 2023Allowed

Tamoghna Pakrashi & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 11 CAL CK 0041

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 406, 498ACode Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482

Read judgment

High Courts30 Nov 2023Allowed

Suman Kumar Das & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 11 CAL CK 0040

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 406, 498A, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482

Read judgment

High Courts30 Nov 2023Disposed Of

Sahana Shome Mondal Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 11 CAL CK 0039

Constitution Of India, 1950 — Article 13(2), 14, 15, 15(1), 15(3), 39Hindu Marriage Act, 1955 — Section 16Right to Information Act, 2005 — Section 6

Read judgment

High Courts29 Nov 2023Disposed Of

Swapan Kumar Mishra & Ors. Vs State Of West Bengal

Calcutta High Court · (2023) 11 CAL CK 0048

Indian Penal Code, 1860 — Section 34, 307, 324Code Of Criminal Procedure, 1973 — Section 227, 228, 228(1)(b), 228(2)

Read judgment

High Courts29 Nov 2023Partly Allowed

State Of West Bengal Vs Ganesh Chandra Samanta And Others

Calcutta High Court · (2023) 11 CAL CK 0047

Constitution Of India, 1950 — Article 14, 309

Read judgment

High Courts29 Nov 2023Allowed

Deepak Khuntia @ Deepak Kumar Khuntia & Anr., Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 11 CAL CK 0046

Indian Penal Code, 1860 — Section 34, 120B, 392, 395, 403, 405, 406, 420, 421Code Of Criminal Procedure, 1973 — Section 144(2), 200, 482

Read judgment

High Courts29 Nov 2023Dismissed

Ram Baboo Bansal @ Ram Babu Bansal & Anr. Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 11 CAL CK 0045

Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 156(3), 172, 173(2)(i), 173(8), 200, 202, 397, 397(2), 401, 482Evidence Act, 1872 — Section 45, 47

Read judgment

High Courts29 Nov 2023Dismissed