High Courts11 Jan 2023Allowed
Jiten Barman Vs State Of West Bengal
Calcutta High Court · (2023) 01 CAL CK 0027
Indian Penal Code, 1860 — Section 34, 307, 326A, 450Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 437A
COURT ARCHIVE
Calcutta High Court judgments, 2023
1,064 judgments · page 53 of 54
High Courts10 Jan 2023Disposed Of
Oriental Insurance Company Limited Vs Rupa Agarwal & Ors.
Calcutta High Court · (2023) 01 CAL CK 0023
Motor Vehicles Act, 1988 — Section 166
High Courts10 Jan 2023Allowed
Sukchand @ Banria Maity & Anr. Vs State Of West Bengal
Calcutta High Court · (2023) 01 CAL CK 0022
Indian Penal Code, 1860 — Section 34, 201, 302, 498A
High Courts09 Jan 2023
Arunava Sasmal Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 01 CAL CK 0016
Constitution Of India, 1950 — Article 226
High Courts09 Jan 2023Disposed Of
M/S. Vishwamitra Ramkumar Vs M/S. Ghosh & Sons Private Limited
Calcutta High Court · (2023) 01 CAL CK 0015
Constitution Of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(f), 18A
High Courts09 Jan 2023Disposed Of
Sanjay Prasad Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 01 CAL CK 0014
Indian Penal Code, 1860 — Section 338Code Of Criminal Procedure, 1973 — Section 161, 482
High Courts09 Jan 2023Allowed
Rupak Biswas & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 01 CAL CK 0013
Indian Penal Code, 1860 — Section 34, 307, 313, 323, 324, 498ADowry Prevention Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 173(2), 173(8), 209, 216, 217, 227, 228, 482
High Courts09 Jan 2023Disposed Of
Ram Chandra Panda & Anr. Vs State Of West Bengal & Anr
Calcutta High Court · (2023) 01 CAL CK 0012
Constitution Of India, 1950 — Article 136, 226Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471, 477ACode Of Criminal Procedure, 1973 — Section 160, 161, 173(2), 173(8), 190, 202, 204, 209, 216, 227, 228, 438, 482
High Courts09 Jan 2023Allowed
Kakali Kurmi Vs Union Of India & Anr.
Calcutta High Court · (2023) 01 CAL CK 0011
Railways Act, 1989 — Section 123, 123(c)(2), 124, 124A, 124A(a), 124A(b), 124A(c), 124A(d), 124A(e), 147Evidence Act, 1872 — Section 101, 114(g)Code Of Criminal Procedure, 1973 — Section 174
High Courts09 Jan 2023Allowed
M/S. Epc International Pvt. Ltd. & Anr. Vs Union Of India & Anr.
Calcutta High Court · (2023) 01 CAL CK 0010
Constitution Of India, 1950 — Article 226Central Excise Rules, 2002 — Rule 4, 6, 8, 10, 12, 25, 26, 173CCentral Excise Act, 1944 — Section 2(f), 3, 11A(4), 11AA, 11AC
High Courts09 Jan 2023Dismissed
S. B. Enterprise Vs State Of West Bengal And Others
Calcutta High Court · (2023) 01 CAL CK 0009
Constitution Of India, 1950 — Article 14, 226
High Courts09 Jan 2023Dismissed
Sampat Mal Jhanwar And Another Vs West Bengal Electricity Regulatory Commission And Others
Calcutta High Court · (2023) 01 CAL CK 0008
High Courts06 Jan 2023Allowed
Vivo Communication Device Pvt. Ltd. & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 01 CAL CK 0021
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 378, 403, 405, 406, 415, 418, 420, 425Code Of Criminal Procedure, 1973 — Section 173(2), 173(8), 190, 200, 202, 204, 209, 216, 217, 227, 228, 250, 482
High Courts06 Jan 2023Partly Allowed
M/S. Gujrati Hindu Hotel & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 01 CAL CK 0020
Constitution Of India, 1950 — Article 20(1)Prevention of Food Adulteration Act, 1954 — Section 6, 7, 10, 16, 16(1)(a), 16(1)(a)(i), 19(2)
High Courts06 Jan 2023Dismissed
Tarak Nath Uthasini Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 01 CAL CK 0019
Constitution Of India, 1950 — Article 20, 21Indian Penal Code, 1860 — Section 34, 323, 325, 329, 341, 354, 376, 379, 506, 511Code Of Criminal Procedure, 1973 — Section 2(g), 2(h), 156, 156(1), 156(3), 167(2), 173, 173(2), 173(2)(i), 173(8), 190, 200, 202, 204, 227, 228, 240, 246, 251, 311, 319, 482
High Courts06 Jan 2023Disposed Of
Neha Kumari & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 01 CAL CK 0018
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 482Indian Penal Code, 1860 — Section 31, 120B, 147, 323, 379, 406, 415, 420, 427, 498A, 504, 506
High Courts06 Jan 2023Dismissed
Shibani Sarkar Vs State Of West Bengal
Calcutta High Court · (2023) 01 CAL CK 0017
Indian Penal Code, 1860 — Section 302, 304B, 306, 406, 498ACode Of Criminal Procedure, 1973 — Section 313Dowry Prohibition Act, 1961 — Section 3, 4
High Courts03 Jan 2023Disposed Of
Sahim Banu @ Sahin Banu Vs National Insurance Company Limited & Anr.
Calcutta High Court · (2023) 01 CAL CK 0003
Motor Vehicles Act, 1988 — Section 140, 163A, 166, 171Indian Penal Code, 1860 — Section 279, 338, 427
High Courts03 Jan 2023Disposed Of
Basudeb Das & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 01 CAL CK 0002
Indian Penal Code, 1860 — Section 107, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 174, 313
High Courts03 Jan 2023Allowed
Dina Nath @ Dinanath Prasad Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 01 CAL CK 0001
Constitution Of India, 1950 — Article 226Central Civil Service (Conduct) Rules, 1964 — Rule 3(1)(ii), 3(1)(xxi), 3(2)(i)Indian Penal Code, 1860 — Section 353, 503, 504, 506