Calcutta High Court Judgments 2024

High Courts08 Oct 2024Disposed Of

Idul Mia Vs State Of West Bengal & Ors

Calcutta High Court · (2024) 10 CAL CK 0014

Code Of Criminal Procedure, 1973 — Section 167, 167(2), 173, 173(2), 317, 439Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 355, 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21C, 25, 27A, 29, 36A(4)

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High Courts08 Oct 2024Dismissed

Rejaul Karim Vs Union of India & Ors

Calcutta High Court · (2024) 10 CAL CK 0006

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 179, 194

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High Courts08 Oct 2024Disposed Of

Ms. Sultana Abdullah Vs State Bank Of India & Ors

Calcutta High Court · (2024) 10 CAL CK 0005

Constitution of India, 1950 — Article 12Code of Civil Procedure, 1908 — Section 2(12), Order 20 Rule 12Kolkata Municipal Corporation Act, 1980 — Section 230

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High Courts08 Oct 2024Allowed

Hasin Jahan & Ors Vs State Of West Bengal & Anr

Calcutta High Court · (2024) 10 CAL CK 0004

Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 34, 120B, 241, 307, 323, 341, 406, 506

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High Courts08 Oct 2024Allowed

Mohitosh Biswas & Ors Vs State Of West Bengal & Anr

Calcutta High Court · (2024) 10 CAL CK 0003

Code Of Criminal Procedure, 1973 — Section 231, 231(1), 231(2), 309(1)

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High Courts08 Oct 2024Disposed Of

M/s Pankaj Plastic Industries Private Limited & Anr Vs Additional Commissioner, CGST & CX, Howrah Commissionerate & Ors

Calcutta High Court · (2024) 10 CAL CK 0002

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High Courts08 Oct 2024Disposed Of

Tapas Ahmed Vs State Of West Bengal & Ors

Calcutta High Court · (2024) 10 CAL CK 0001

Constitution of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 231, 436A, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 29

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High Courts07 Oct 2024Allowed

Smt. Sutapa Chakraborty Vs Sri Gautam Chakraborty

Calcutta High Court · (2024) 10 CAL CK 0015

Code Of Criminal Procedure, 1973 — Section 125Indian Penal Code, 1860 — Section 34, 406, 498A, 506Special Marriage Act, 1954 — Section 27

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High Courts07 Oct 2024Allowed

Partha Sarathi Saha Vs State Of West Bengal And Ors

Calcutta High Court · (2024) 10 CAL CK 0013

Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 406, 498ADowry Prohibition Act, 1961 — Section 3, 4

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High Courts07 Oct 2024Disposed Of

Ajijul Islam & Anr Vs State Of West Bengal And Ors

Calcutta High Court · (2024) 10 CAL CK 0012

West Bengal School Service Commission (Selection of Persons for Appointment to the Post of Teachers) Rules, 2007 — Rule 2(f), 12(6), 12(8)

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High Courts07 Oct 2024Dismissed

Suraj Sonkar Vs State Of West Bengal And Ors

Calcutta High Court · (2024) 10 CAL CK 0011

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High Courts07 Oct 2024Disposed Of

Minara Bibi & Ors Vs National Insurance Co. Ltd. & Ors

Calcutta High Court · (2024) 10 CAL CK 0010

Indian Penal Code — Section 279, 304Motor Vehicles Act, 1988 — Section 163A, 164

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High Courts07 Oct 2024Dismissed

Eastern Regional Electrical Contractors� Association (India) Ltd. & Ors Vs Union Of India & Ors

Calcutta High Court · (2024) 10 CAL CK 0009

Constitution of India, 1950 — Article 14, 19(1)(g), 19(2), 19(3), 19(4), 19(5), 19(6), 32, 162Electricity Act, 2003 — Section 2(6), 53, 70(1), 177, 177(2)(b), 178(1), 178(ze), 180, 180(2)Advocates Act, 1961 — Section 24

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High Courts07 Oct 2024Allowed