High Courts20 Jan 2023Dismissed
Surendra Kumar Singhi Vs Registrar Of Companies, West Bengal & Anr
Calcutta High Court · (2023) 01 CAL CK 0031
Companies Act, 1956 — Section 161, 161(5), 217(5)Code Of Criminal Procedure, 1973 — Section 205, 482
COURT ARCHIVE
Calcutta High Court judgments, 2023
1,064 judgments · page 51 of 54
High Courts20 Jan 2023Allowed
Tapas @ Pintu Das Vs State Of West Bengal
Calcutta High Court · (2023) 01 CAL CK 0030
Indian Penal Code, 1860 — Section 114, 302, 498, 498AArms Act, 1959 — Section 25, 27, 27(1)Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts19 Jan 2023Disposed Of
Cognition Projects Pvt. Ltd. & Anr. Vs Damodar Valley Corporation & Ors.
Calcutta High Court · (2023) 01 CAL CK 0043
High Courts19 Jan 2023Disposed Of
M/S. Down Town Temptation Private Limited And Another Vs Additional General Secretary, Finance Department, Government Of W.B. And Others
Calcutta High Court · (2023) 01 CAL CK 0042
Constitution Of India, 1950 — Article 14, 19(1)(g)West Bengal Excise (Selection of New Sites and Grant of License for Retail Sale of Liquor and Certain Other Intoxicants) Rules, 2003 — Rule 3(vi), 6, 14, 14(1), 14(2), 14(2)(a), 14(2)(b), 14(2)(c)Central Civil Services (Pension) Rules, 2021 — Rule 8
High Courts19 Jan 2023Allowed
Ainul Haque & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 01 CAL CK 0041
Indian Penal Code, 1860 — Section 34, 90, 323, 375, 376, 417, 506Code Of Criminal Procedure, 1973 — Section 164, 173, 207
High Courts19 Jan 2023Allowed
Kaustav Singha Roy Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 01 CAL CK 0040
Indian Penal Code, 1860 — Section 90, 120B, 166, 375, 376, 376(2)(f), 406, 417, 506Code Of Criminal Procedure, 1973 — Section 164, 482
High Courts19 Jan 2023Disposed Of
Ku Chih Choi Vs Central Bank Of India & Ors.
Calcutta High Court · (2023) 01 CAL CK 0039
Security Interest (Enforcement) Rules, 2002 — Rule 8(6)(a), 8(7)(a)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14Indian Contract Act, 1872 — Section 18
High Courts19 Jan 2023Disposed Of
Rekha Dutta Vs State Of West Bengal And Others .
Calcutta High Court · (2023) 01 CAL CK 0038
West Bengal Service Rule, Vol - I — Rule 22, 22(a)(II), 23, 26, 26(b)(I), 42, 44, 48
High Courts19 Jan 2023Allowed
M/S Olive Tree Retail Private Limited & Anr. Vs South Indian Bank Limited & Anr.
Calcutta High Court · (2023) 01 CAL CK 0037
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(4)(a), 13(4)(b), 13(4)(c), 13(4)(d), 17(1)Banking Regulation Act, 1949 — Section 21, 35A
High Courts19 Jan 2023Disposed Of
Jagtar Singh Vs Union Of India & Ors.
Calcutta High Court · (2023) 01 CAL CK 0036
Constitution Of India, 1950 — Article 136, 226, 227
High Courts19 Jan 2023Allowed
Ujjal Sarkar Vs State Of West Bengal
Calcutta High Court · (2023) 01 CAL CK 0035
Indian Penal Code, 1860 — Section 376, 376(2)(g), 506Code Of Criminal Procedure, 1973 — Section 164, 428, 437A
High Courts18 Jan 2023Dismissed
Ashique Arafat @ Asiq Arafat & Ors. Vs State Of West Bengal
Calcutta High Court · (2023) 01 CAL CK 0052
Indian Penal Code, 1860 — Section 34, 120b, 201, 302, 396, 412Code Of Criminal Procedure, 1973 — Section 428
High Courts18 Jan 2023Disposed Of
Jairam Sridharan & Anr. Vs Ashok Kumar Lakhotia & Anr.
Calcutta High Court · (2023) 01 CAL CK 0051
Indian Penal Code, 1860 — Section 120B, 406, 420, 468, 477, 477ACode Of Criminal Procedure, 1973 — Section 204Negotiable Instruments Act, 1881 — Section 138, 141
High Courts18 Jan 2023
Parijan Bibi Vs Hazra Khatoon & Ors.
Calcutta High Court · (2023) 01 CAL CK 0050
Constitution Of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 2(g), 6, 6(1), 6(1)(b), 6(4), 7, 7(2)
High Courts18 Jan 2023Dismissed
Joragachi Lohadaha Ferighat Yatri O Nou Paribahan Samabay Samity Limited & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 01 CAL CK 0049
Constitution Of India, 1950 — Article 14, 15(4), 40, 243G(b)West Bengal Panchayat (Gram Panchayat Accounts, Audit and Budget) Rules, 2007 — Rule 13West Bengal Panchayat Act, 1973 — Section 20, 21, 21(m), 22, 25, 33, 42, 42(b), 47(ix), 110, 155
High Courts18 Jan 2023Disposed Of
Ena Chaudhuri Vs Assistant Commissioner Of Income Tax, Circle-30, Kolkata & Ors.
Calcutta High Court · (2023) 01 CAL CK 0048
Constitution Of India, 1950 — Article 265Income Tax Act, 1961 — Section 35B, 139(5), 143(1), 254, 264
High Courts18 Jan 2023Allowed
Nil Kamal Ghosh Vs M/S. Dipak Commercial Shrijit International
Calcutta High Court · (2023) 01 CAL CK 0047
Foreign Exchange Regulation Act, 1973 — Section 56, 57, 61(2)(ii), 61(2)(ii)(b)Evidence Act, 1872 — Section 57(7), 81
High Courts18 Jan 2023Dismissed
Anil Mandal Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 01 CAL CK 0046
Indian Penal Code, 1860 — Section 45, 147, 148, 149, 304, 304II, 323, 325, 394IICode Of Criminal Procedure, 1973 — Section 161, 294, 294(3), 313, 437A
High Courts18 Jan 2023Allowed
Unush Mondal Vs State Of West Bengal
Calcutta High Court · (2023) 01 CAL CK 0045
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304, 325, 326, 341, 427Code Of Criminal Procedure, 1973 — Section 161, 162, 313Evidence Act, 1872 — Section 9(b), 145
High Courts18 Jan 2023Allowed
Bulu Bag & Ors. Vs State Of West Bengal
Calcutta High Court · (2023) 01 CAL CK 0044
Indian Penal Code, 1860 — Section 34, 201, 302, 498ACode Of Criminal Procedure, 1973 — Section 161, 164, 313, 437AEvidence Act, 1872 — Section 106