High Courts03 Apr 2024Allowed
Tapan Kumar Maity Vs Swapan Kumar Maity & Ors.
Calcutta High Court · (2024) 04 CAL CK 0015
Limitation Act, 1963 — Article 60Hindu Minority and Guardianship Act, 1956 — Section 8
COURT ARCHIVE
Calcutta High Court judgments, 2024
476 judgments · page 10 of 24
High Courts02 Apr 2024Dismissed
Kalyani Sardar & Ors. Vs Debaki Mondal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0006
Code Of Civil Procedure, 1908 — Section 107(1)(c), Order 41 Rule 25West Bengal Land Reforms Act, 1955 — Section 14
High Courts02 Apr 2024Allowed
Excel Vincom Private Limited & Anr. Vs State Of Mizoram&Ors.
Calcutta High Court · (2024) 04 CAL CK 0005
Constitution Of India, 1950 — Article 12, 14, 77(3), 166(1), 166(2), 166(3), 167, 226General Financial Rules (GFR), 2017 — Rule 309Evidence Act, 1872 — Section 114(e), 114(g)
High Courts02 Apr 2024Allowed
Amlan Jyoti Roychowdhury Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0004
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 41 Rule 22, Order 41 Rule 33Income Tax Act, 1961 — Section 143(3)(j), 143(3)(h), 143(6) 194J
High Courts02 Apr 2024Disposed Of
M/S Kanak Land Development & Credit Co. Pvt. Ltd. Vs K.M.C. & Ors.
Calcutta High Court · (2024) 04 CAL CK 0003
Constitution Of India, 1950 — Article 227Kolkata Municipal Corporation Act, 1980 — Section 48(3), 400(1), 400(1)(c), 400(3), 401
High Courts02 Apr 2024Partly Allowed
Namita Roy Vs Debasish Karmakar & Ors
Calcutta High Court · (2024) 04 CAL CK 0002
High Courts01 Apr 2024Allowed
Debapratim Neogie Vs State Of West Bengal & Anr
Calcutta High Court · (2024) 04 CAL CK 0001
Indian Penal Code, 1860 — Section 43, 120B, 405, 406, 415, 420Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141
High Courts28 Mar 2024Allowed
Deepanwita Patra Majhi Vs Arun Majhi
Calcutta High Court · (2024) 03 CAL CK 0095
Protection of Women from Domestic Violence Act, 2005 — Section 12Code Of Criminal Procedure, 1973 — Section 406
High Courts28 Mar 2024Dismissed
Buchi Devi And Another Vs Union Of India And Others
Calcutta High Court · (2024) 03 CAL CK 0094
High Courts28 Mar 2024Disposed Of
New India Assurance Co. Ltd. Vs Kamal Chakraborty & Ors
Calcutta High Court · (2024) 03 CAL CK 0093
Motor Vehicles Act, 1988 — Section 166, 170Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 279, 304A, 338, 427
High Courts28 Mar 2024Dismissed
Chandana Sardar Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 03 CAL CK 0092
Indian Penal Code, 1860 — Section 376, 420, 493Code Of Criminal Procedure, 1973 — Section 156(3), 167, 167(2), 167(5), 167(5)(iii), 482
High Courts28 Mar 2024Allowed
Nudrat Akhter & Ors. Vs State Of West Bengal & Anr
Calcutta High Court · (2024) 03 CAL CK 0091
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 114, 326, 406Code Of Criminal Procedure, 1973 — Section 155(2), 156(3), 482
High Courts28 Mar 2024Dismissed
Genesis Institute Of Management & Technology. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 03 CAL CK 0090
Constitution Of India, 1950 — Article 14, 226
High Courts27 Mar 2024Allowed
Sikha Goswamy @ Goswami & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 03 CAL CK 0083
Indian Penal Code, 1860 — Section 120B, 406, 419, 420, 465, 467, 468
High Courts27 Mar 2024Dismissed
Mangal Singh Vs Calcutta State Transport Corporation & Ors.
Calcutta High Court · (2024) 03 CAL CK 0082
Constitution Of India, 1950 — Article 226
High Courts27 Mar 2024Dismissed
Pinaki Dhar Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 03 CAL CK 0081
Constitution Of India, 1950 — Article 12, 14, 21A, 32, 226Code Of Civil Procedure, 1908 — Order 41 Rule 3University Grants Commission Act, 1956 — Section 3
High Courts27 Mar 2024Allowed
Kuntal Panda Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 03 CAL CK 0080
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 325, 498A, 506Protection of Women from Domestic Violence Act, 2005 — Section 12
High Courts27 Mar 2024Dismissed
Rekha Dutta Vs Dipak Kumar Roy (Since Deceased) Substituted By Aloke Kumar Roy & Ors.
Calcutta High Court · (2024) 03 CAL CK 0079
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 96(2), Order 43, Order 43 Rule 1, Order 43 Rule 1(d), Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts27 Mar 2024Disposed Of
Sukumar Baidya Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 03 CAL CK 0078
High Courts27 Mar 2024Allowed
Indian Oil Corporation Ltd. & Anr. Vs Sarvesh Kumar & Ors.
Calcutta High Court · (2024) 03 CAL CK 0077
Constitution Of India, 1950 — Article 14, 215Industrial Disputes (Central Rules), 1957 — Rule 58Code Of Civil Procedure, 1908 — Order 47 Rule 1