COURT ARCHIVE

Calcutta High Court judgments, 2024

476 judgments · page 15 of 24

High Courts01 Mar 2024Disposed Of

Pioneer Co-Operative Car Parking Servicing And Constructions Society Limited Vs Senior Joint Commissioner, Burrabazar, Office Of The Circle Officer, B B Circle

Calcutta High Court · (2024) 03 CAL CK 0005

Central Goods and Services Tax Rules, 2017 — Rule 99West Bengal Goods and Services Tax Act, 2017 — Section 61, 66, 73, 73(1), 73(5), 73(9), 75(5), 75(4)Central Goods and Services Tax Act, 2017 — Section 61, 66, 73, 73(1), 73(5), 73(9), 75(5), 75(4)

High Courts01 Mar 2024Dismissed

Anju Sharma Vs Binod Kumar Sharma & Anr

Calcutta High Court · (2024) 03 CAL CK 0001

Code Of Criminal Procedure, 1973 — Section 125

High Courts29 Feb 2024Allowed

Nripendra Chandra De (Since Deceased) Represneted By Debabrata Dey & Anr. Vs Sulekha Sen & Ors.

Calcutta High Court · (2024) 02 CAL CK 0092

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 3, Order 1 Rule 10(2), Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101

High Courts29 Feb 2024Allowed

Monowara Khatun Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 02 CAL CK 0091

Constitution Of India, 1950 — Article 14, 15

High Courts29 Feb 2024Allowed

Swami Brahmatmananda Maharaj @ Swami Brahatmananda Maharaj Vs Dr. Alak Kumar Maiti & Anr.

Calcutta High Court · (2024) 02 CAL CK 0086

Constitution Of India, 1950 — Article 19(1)(a), 19(2), 21, 226Code Of Criminal Procedure, 1973 — Section 107, 173(2), 173(8), 199, 200, 202, 204, 209, 216, 217, 482Indian Penal Code, 1860 — Section 353, 499, 500, 503, 504, 506

High Courts28 Feb 2024Dismissed

Amit Dutt Vs Sujata Dutt @ Guha

Calcutta High Court · (2024) 02 CAL CK 0090

Code Of Criminal Procedure, 1973 — Section 482Protection of Women from Domestic Violence Act, 2005 — Section 12Hindu Marriage Act, 1955 — Section 9, 13

High Courts28 Feb 2024Allowed

M/S. Biman Bangladesh Airlines Limited Vs M/S. Kuka Travels Private Ltd. & Ors.

Calcutta High Court · (2024) 02 CAL CK 0089

Negotiable Instrument Act, 1881 — Section 138, 141Code Of Criminal Procedure, 1973 — Section 62, 63, 64, 65, 200

High Courts28 Feb 2024Disposed Of

Abdus Sattar Mia Vs Satish Mondal & Ors

Calcutta High Court · (2024) 02 CAL CK 0088

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 114, 151, Order 8 Rule 1, Order 47 Rule 1

High Courts28 Feb 2024Disposed Of

Anurag Garodia, Proprietor Of International Business Organisation Vs Assistant Commissioner Of State Tax & Ors

Calcutta High Court · (2024) 02 CAL CK 0087

West Bengal Goods and Services Tax Act, 2017 — Section 73, 73(1), 73(9), 75(5)

High Courts27 Feb 2024Allowed

S. M. Shahid Alam & Anr. Vs Jyotiranjan Banerjee (Since Deceased) Substituted By Smt. Arati Banerjee & Ors.

Calcutta High Court · (2024) 02 CAL CK 0099

Code Of Civil Procedure, 1908 — Order 14 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a) , Order 7 Rule 11(d)Waqf Act, 1995 — Section 51, 52, 83, 85

High Courts27 Feb 2024Dismissed

Dhanu Ghosh @ Bhiku @ Bhanu Ghosh & Others Vs State Of West Bengal & Another

Calcutta High Court · (2024) 02 CAL CK 0098

Indian Penal Code, 1860 — Section 34, 326, 341Code Of Criminal Procedure, 1973 — Section 248(1), 313, 313(5)Evidence Act, 1872 — Section 3

High Courts27 Feb 2024Allowed

Ravindra Parasramka Vs Union Of India & Anr.

Calcutta High Court · (2024) 02 CAL CK 0097

Income Tax Act, 1961 — Section 148, 148A(a), 148A(b), 148A(d)

High Courts27 Feb 2024Allowed

Sk. Kader Ali And Others Vs Oriental Insurance Company Limited And Others

Calcutta High Court · (2024) 02 CAL CK 0096

Motor Vehicles Act, 1988 — Section 110A, 110A(1), 110A(1)(b), 110B, 110D, 110F, 140, 166Indian Penal Code, 1860 — Section 279, 337, 338, 427Code Of Civil Procedure, 1908 — Section 2(ii), 2(11)

High Courts27 Feb 2024Dismissed

N.S.T. Housing Development Pvt. Ltd. & Anr. Vs Icici Bank Ltd. & Ors.

Calcutta High Court · (2024) 02 CAL CK 0095

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Recovery of Debts due to Banks and Financial Institutions Act, 1993 — Section 18

High Courts27 Feb 2024Disposed Of

Sulaiman Mondal Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 02 CAL CK 0094

High Courts27 Feb 2024Dismissed

Renuka Mali Vs State Of West Bengal & Ors

Calcutta High Court · (2024) 02 CAL CK 0093

Administrative Tribunal Act, 1985 — Section 20, 21Limitation Act, 1908 — Section 23Limitation Act, 1963 — Section 22

High Courts27 Feb 2024Dismissed

Mousumi Roy Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 02 CAL CK 0085

Code Of Criminal Procedure, 1973 — Section 107, 111, 116(2), 116(3), 116(6), 251, 373(i)Indian Penal Code, 1860 — Section 302

High Courts26 Feb 2024Allowed

Bhaskar Roy Choudhury Vs Sukanya Biswas & Anr.

Calcutta High Court · (2024) 02 CAL CK 0080

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482

High Courts26 Feb 2024Allowed

Neeta Kumari Vs Union Of India & Ors.

Calcutta High Court · (2024) 02 CAL CK 0079

Constitution Of India, 1950 — Article 14, 15, 39Central Civil Service Rules, 1972 — Rule 43Maternity Benefits Act, 1961 — Section 1, 2, 2(b), 3(e), 5(2), 12(2)(b), 17, 21

High Courts23 Feb 2024Partly Allowed

Rosedale Garden Apartment Owners Association Vs New Town, Kolkata Development Authority & Ors.

Calcutta High Court · (2024) 02 CAL CK 0084

New Town Kolkata (Building) Rules, 2009 — Rule 5(3)Planning Area (Building Operations) Rules, 2006 — Rule 9New Town Kolkata Authority Act, 2007 — Section 81, 82, 82(2)