High Courts14 Mar 2024Disposed Of
Kamini Kamat Vs Oriental Insurance Company Limited & Anr
Calcutta High Court · (2024) 03 CAL CK 0037
COURT ARCHIVE
Calcutta High Court judgments, 2024
476 judgments · page 13 of 24
High Courts13 Mar 2024Allowed
Rakesh Setia Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 03 CAL CK 0036
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 32, 120B, 336, 338, 341, 405, 406, 409, 415, 417, 418, 420, 467, 468Code Of Criminal Procedure, 1973 — Section 41A, 154, 156(2), 162, 169, 170, 173, 200, 319, 405, 406, 438, 482, 483, 491
High Courts13 Mar 2024Dismissed
Sisir Das & Anr. Vs Indian Oil Corporation & Ors.
Calcutta High Court · (2024) 03 CAL CK 0035
High Courts13 Mar 2024Partly Allowed
M/S. UCC � RLA � STA (JV) And Another Vs Eastern Coalfields Limited And Others
Calcutta High Court · (2024) 03 CAL CK 0034
Code Of Civil Procedure, 1908 — Order 12 Rule 6, Order 8 Rule 6A
High Courts13 Mar 2024Dismissed
Brabourne Commerce Private Limited & Ors. Vs State Of West Bengal & Anr
Calcutta High Court · (2024) 03 CAL CK 0033
Companies Act, 1956 — Section 134(3)(o), 135, 135(5), 391(2), 392, 394Companies Act, 2013 — Section 2(57), 134(3)(o), 135, 135(1), 206
High Courts12 Mar 2024Disposed Of
Magnet Construction Pvt. Ltd. & Anr. Vs Krishna Trading & Ors
Calcutta High Court · (2024) 03 CAL CK 0045
Code Of Civil Procedure, 1908 — Section 16, 151, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A(2), Order 7 Rule 10A(3)
High Courts12 Mar 2024Dismissed
Krishna Singh @ Krishna Devi Singh Vs Sanjib Nandi
Calcutta High Court · (2024) 03 CAL CK 0044
Code Of Civil Procedure, 1908 — Section 100
High Courts12 Mar 2024Dismissed
Chandra Kanta Jana & Anr. Vs State Of West Bengal.
Calcutta High Court · (2024) 03 CAL CK 0043
Indian Penal Code, 1860 — Section 34, 354, 376, 376(2)(g), 509, 511, 551Code Of Criminal Procedure, 1973 — Section 164
High Courts12 Mar 2024Disposed Of
Jai Badrinath Niketan Pvt. Ltd. & Anr. Vs Mandipa Properties Private Ltd. & Ors.
Calcutta High Court · (2024) 03 CAL CK 0042
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 9, Order 29, Order 29 Rule 2Recovery of Debts and Bankruptcy Act, 1993 — Section 17, 18, 19
High Courts12 Mar 2024Disposed Of
National Insurance Co. Ltd. Vs Alok Kumar Sur & Anr.
Calcutta High Court · (2024) 03 CAL CK 0041
Code Of Civil Procedure, 1908 — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 166, 168
High Courts11 Mar 2024Disposed Of
Ananta Kumar De & Ors. Vs Union Of India & Ors
Calcutta High Court · (2024) 03 CAL CK 0026
Constitution Of India, 1950 — Article 14, 32, 226
High Courts11 Mar 2024Allowed
Dayanand Anglo-Vedic Higher Secondary School, Represented By The Secretary Of The Managing Committee, Swami Birjanand Bhawan, Asansol & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 03 CAL CK 0025
Constitution Of India, 1950 — Article 14, 16, 29, 30Railways Act, 1989 — Section 64, 65, 78, 79Management of Recognised Non-Government Institutions (Aided and unaided) Rules, 1969 — Rule 33
High Courts11 Mar 2024Allowed
National Carrying Corporation & Anr. Vs Union Of India & Ors
Calcutta High Court · (2024) 03 CAL CK 0024
Constitution Of India, 1950 — Article 226Railways Act, 1989 — Section 64, 65, 78, 79
High Courts11 Mar 2024Disposed Of
Tathagata Roy @ Raju Roy Vs State Of West Bengal & Anr
Calcutta High Court · (2024) 03 CAL CK 0023
Constitution Of India, 1950 — Article 19, 21, 22, 226, 227Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 188, 302, 307, 325, 326, 353, 427Code Of Criminal Procedure, 1973 — Section 154, 154(1), 155, 156, 157, 162, 169, 170, 173, 173(2), 173(8), 482
High Courts08 Mar 2024Disposed Of
Amal Halder Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 03 CAL CK 0032
Code Of Criminal Procedure, 1973 — Section 144
High Courts08 Mar 2024Dismissed
Ayan Samanta & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 03 CAL CK 0031
West Bengal Cooperative Societies Rules, 2011 — Rule 53(1)West Bengal Cooperative Societies Act, 2006 — Section 2(2), 4(56), 12, 28
High Courts08 Mar 2024Allowed
Dipti Chowdhury Nee Sasmal Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 03 CAL CK 0030
Code Of Criminal Procedure, 1973 — Section 125
High Courts08 Mar 2024Disposed Of
Sajal Bose & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 03 CAL CK 0029
Indian Penal Code, 1860 — Section 143, 323, 324, 341, 354, 427, 504, 506, 509Code Of Criminal Procedure, 1973 — Section 164
High Courts08 Mar 2024Allowed
Chanchal Mukherjee & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 03 CAL CK 0028
Indian Penal Code, 1860 — Section 34, 354, 504, 506Code Of Criminal Procedure, 1973 — Section 155(2), 161, 482
High Courts08 Mar 2024Allowed
Debarshi Chakraborty @ Deborshi Chakraborty. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 03 CAL CK 0027
Indian Penal Code, 1860 — Section 90, 375, 376, 376(2)(b), 417Code Of Criminal Procedure, 1973 — Section 164, 173, 482