COURT ARCHIVE

Calcutta High Court judgments, 2023

1,064 judgments · page 9 of 54

High Courts13 Oct 2023Disposed Of

Shanti Sinha & Ors. Vs Sanjay Kumar Show & Ors.

Calcutta High Court · (2023) 10 CAL CK 0054

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 4Evidence Act, 1872 — Section 64, 65, 65(a), 65(b), 65(c), 65(f), 67, 74, 74(2), 76, 77

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High Courts13 Oct 2023Dismissed

Bcpl Railway Infrastructure Ltd. & Anr. Vs Union Of India & Ors

Calcutta High Court · (2023) 10 CAL CK 0053

Constitution Of India, 1950 — Article 14, 226

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High Courts12 Oct 2023Dismissed

Sayed Afridi Sarkar Vs Indian Oil Corporation Limited & Ors.

Calcutta High Court · (2023) 10 CAL CK 0052

Constitution Of India, 1950 — Article 12, 226West Bengal Land Reforms Act, 1955 — Section 4C

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High Courts12 Oct 2023Dismissed

Pradeep Mehta Vs Col. Biswajit Bhattacharya (Retd.) Since Deceased, Rep. By Susmita Bhattacharya & Ors.

Calcutta High Court · (2023) 10 CAL CK 0051

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 115, 151, Order 22, Order 22 Rule 9, Order 22 Rule 9(2)Limitation Act, 1963 — Section 5

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High Courts12 Oct 2023Allowed

Deepak Agarwal Vs State Of West Bengal And Others

Calcutta High Court · (2023) 10 CAL CK 0050

Constitution Of India, 1950 — Article 226West Bengal Apartment Ownership Rules, 1974 — Rule 3, 4West Bengal Apartment Ownership Act, 1972 — Section 10A, 10B, 16B, 16B(2)

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High Courts12 Oct 2023Dismissed

Jitendra Investment Private Limited Vs State Of West Bengal & Ors

Calcutta High Court · (2023) 10 CAL CK 0045

Constitution Of India, 1950 — Article 32, 226, 227, 323A, 323A(2)(d), 323B, 323B(3)(d)West Bengal Land Reforms Rules, 1965 — Rule 6BWest Bengal Estates Acquisition Rules, 1954 — Rule 4

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High Courts11 Oct 2023Disposed Of

Tijendranath Mahato Vs West Bengal State Election Commission & Ors.

Calcutta High Court · (2023) 10 CAL CK 0049

West Bengal Panchayat Elections Rules, 2006 — Rule 91(1), 91(2), 91(3)

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High Courts11 Oct 2023Dismissed

M/S. Budge Budge Company Limited Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 10 CAL CK 0048

Payment of Gratuity Act, 1972 — Section 4(6), 7, 7(2), 7(3), 7(3A), 8, 14Industrial Disputes Act, 1947 — Section 2(p), 12(3)

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High Courts11 Oct 2023Allowed

Raman Srivastav Vs Sk. Wahider Rahaman & Ors.

Calcutta High Court · (2023) 10 CAL CK 0047

Limitation Act, 1963 — Article 54Registration Act, 1908 — Section 13, 17

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High Courts11 Oct 2023Allowed

Shree Shree Iswar Satyanarayanjee And Other Deities, Represented By Its Shebaits, Sri Lalit Kumar Bagla & Ors Vs Partha Brothers & Ors

Calcutta High Court · (2023) 10 CAL CK 0046

Code of Civil Procedure, 1908 — Order 13 Rule 3, Order 18 Rule 4, Order 18 Rule 4(1), Order 18 Rule 5West Bengal Premises Tenancy Act, 1956 — Section 17(2)Limitation Act, 1963 — Section 5

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High Courts11 Oct 2023Dismissed

Union Of India & Another Vs Md. Noorul Haque

Calcutta High Court · (2023) 10 CAL CK 0037

Constitution Of India, 1950 — Article 14, 142

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High Courts11 Oct 2023Disposed Of

Kanchi @ Sanjit Makhal And Another Vs State Of West Bengal And Others

Calcutta High Court · (2023) 10 CAL CK 0036

West Bengal Correctional Services Act, 1992 — Section 61(2)

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High Courts10 Oct 2023Dismissed

Raju Chatterjee Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 10 CAL CK 0042

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High Courts10 Oct 2023Dismissed

M/S. Cls Limited & Anr. Vs -Vsunion Of India & Ors.

Calcutta High Court · (2023) 10 CAL CK 0041

Constitution Of India, 1950 — Article 19(1)(g), 226

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High Courts10 Oct 2023Dismissed

Dulal Chandra Giri. Vs Dilip Kumar Giri & Anr.

Calcutta High Court · (2023) 10 CAL CK 0040

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 6 Rule 17

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High Courts10 Oct 2023Allowed/Dismissed

M/S. Mahabir Traders, Tantigeria, Rangamati Vs Arunava Sasmal & Ors.

Calcutta High Court · (2023) 10 CAL CK 0039

Indian Partnership Act, 1932 — Section 7, 43

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High Courts10 Oct 2023Dismissed

Apurba Kumar Khan And Others Vs Rabindranath Khyara & Ors.

Calcutta High Court · (2023) 10 CAL CK 0038

Constitution Of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 14West Bengal land Reforms Act, 1965 — Section 2(6), 2(10), 3, 5, 8, 8(1), 14

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High Courts10 Oct 2023Dismissed