High Courts19 Oct 2023Disposed Of
Supratim Mukherjee Vs West Bengal State Electricity Distribution Company Limited & Ors
Calcutta High Court · (2023) 10 CAL CK 0074
COURT ARCHIVE
Calcutta High Court judgments, 2023
1,064 judgments · page 8 of 54
High Courts19 Oct 2023Disposed Of
Utpal Roy Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 10 CAL CK 0073
High Courts19 Oct 2023Dismissed
Dilip Kumar Sinha, Since Deceased, Smt. Nandita Sinha & Ors. Vs Sanjoy Sinha
Calcutta High Court · (2023) 10 CAL CK 0072
Code Of Civil Procedure, 1908 — Section 105(2), Order 41 Rule 22(1)West Bengal Premises Tenancy Act, 1956 — Section 13(3A), 13(1)(f), 13(1)(ff), 17(2), 17(4), 18A
High Courts18 Oct 2023Allowed
Sanatan Hazra & Ors. Vs Sankar Narayan Mal
Calcutta High Court · (2023) 10 CAL CK 0071
West Bengal Acquisition of Homestead Land for Agricultural Labourers, Artisans and Fishermen Rules, 1976 — Rule 8West Bengal Acquisition of Homestead Land for Agricultural Labourers, Artisans and Fishermen Act, 1975 — Section 2(e), 2(f), 4, 10, 11, 12Specific Relief Act, 1963 — Section 34
High Courts18 Oct 2023Dismissed
Goukaran Nath Mishra Vs Giridharilal Jalan
Calcutta High Court · (2023) 10 CAL CK 0070
Transfer of Property Act, 1882 — Section 105, 107, 108Indian Easements Act, 1882 — Section 52
High Courts18 Oct 2023Disposed Of
Supriya Shit Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 10 CAL CK 0069
Constitution Of India, 1950 — Article 243(d), 243B, 243G, 243HWest Bengal Panchayat (Constitution) Rules, 1975 — Rule 3(7)(a)(ii)West Bengal Panchayat Elections Act, 2003 — Rule 20
High Courts17 Oct 2023Disposed Of
Jayanta Kumar Halder Vs Asutosh Bhattacharyya & Ors.
Calcutta High Court · (2023) 10 CAL CK 0068
High Courts17 Oct 2023Dismissed
Kolkata Metropolitan Development Authority Vs Bbt Elevated Road Pvt. Ltd. & Ors.
Calcutta High Court · (2023) 10 CAL CK 0067
Constitution Of India, 1950 — Article 12, 227Code Of Civil Procedure, 1908 — Section 151, Order 11 Rule 1(5), Order 14 Rule 5, Order 8 Rule 6A, Order 7 Rule 14, Order 6 Rule 17
High Courts17 Oct 2023Allowed
Susanta Basu & Ors. Vs Gouri Dasgupta & Anr.
Calcutta High Court · (2023) 10 CAL CK 0066
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 10, Order 7 Rule 11, Order 7 Rule 11(a) To (f)West Bengal Premises Tenancy Act, 1997 — Section 2(g)
High Courts17 Oct 2023Disposed Of
Goutam Patra & Ors. Vs State Of West Bengal
Calcutta High Court · (2023) 10 CAL CK 0065
Indian Penal Code, 1860 — Section 34, 120B, 363, 366, 376Code Of Criminal Procedure, 1973 — Section 164, 297, 313, 437A
High Courts17 Oct 2023Dismissed
Tikkavarapu Venkattram Reddy Vs M/S. Jay Shree Tea And Industries Limited
Calcutta High Court · (2023) 10 CAL CK 0064
Negotiable Instruments Act, 1881 — Section 138, 141
High Courts17 Oct 2023Allowed
Basanti Das And Ors. Vs Susanta Kumar Das
Calcutta High Court · (2023) 10 CAL CK 0063
Code Of Civil Procedure, 1908 — Order 6 Rule 17
High Courts17 Oct 2023
Manojit Basu Vs Shyamasree Basu (Nee Ghosh)
Calcutta High Court · (2023) 10 CAL CK 0062
Code Of Civil Procedure, 1908 — Order 17 Rule 1, Order 18 Rule 4, Order 41 Rule 16, Order 41 Rule 31Hindu Marriage Act, 1955 — Section 8(1), 13, 13(1), 26Indian Penal Code, 1860 — Section 498A
High Courts17 Oct 2023Dismissed
Dipali Mitra & Ors. Vs Coal India Limited & Ors.
Calcutta High Court · (2023) 10 CAL CK 0058
Constitution Of India, 1950 — Article 2(b), 2(c), 13, 14, 15, 15(3), 16, 21, 39A, 226Industrial Disputes Act, 1947 — Section 18(3)
High Courts16 Oct 2023Disposed Of
State Of West Bengal & Ors. Vs Syed Abdul Ahasan
Calcutta High Court · (2023) 10 CAL CK 0061
West Bengal Services (Classification, Control and Appeal), Rules, 1971 — Rule 1(iv), 2(1)(iv)
High Courts16 Oct 2023Disposed Of
State Of West Bengal & Ors. Vs Dipak Kumar Roy
Calcutta High Court · (2023) 10 CAL CK 0060
West Bengal Services (Classification, Control and Appeal), Rules, 1971 — Rule 1(iv), 2(1)(iv)
High Courts16 Oct 2023Dismissed
Niladri Dhar Vs Pinaki Dhar
Calcutta High Court · (2023) 10 CAL CK 0059
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 10, 151
High Courts13 Oct 2023
Suvendu Adhikari And Anr. Vs Rajiva Sinha, State Election Commissioner
Calcutta High Court · (2023) 10 CAL CK 0057
Calcutta High Court Contempt of Court Rules, 1975 — Rule 14, 19, 26
High Courts13 Oct 2023Disposed Of
Board Of Trustees For Syama Prasad Mookherjee Port & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2023) 10 CAL CK 0056
Constitution Of India, 1950 — Article 226
High Courts13 Oct 2023Allowed
Laxmi Modak & Lakshmi Rani Modak Vs Bisweswar Dey
Calcutta High Court · (2023) 10 CAL CK 0055
West Bengal Premises Tenancy Act, 1997 — Section 6, 7(1), 7(2)Code Of Civil Procedure, 1908 — Section 151