High Courts23 Feb 2024Disposed Of
K.P. Gopa Kumar Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 02 CAL CK 0083
Rabindra Bharati University Act, 1981 — Section 2(21), 2(22)University Grants Commission Act, 1956 — Section 2(f)
COURT ARCHIVE
Calcutta High Court judgments, 2024
476 judgments · page 16 of 24
High Courts23 Feb 2024Dismissed
Kausik Majumdar Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 02 CAL CK 0082
Constitution Of India, 1950 — Article 12, 14, 30(1), 200, 226, 254(2)West Bengal Administrative (Adjudication Of School Disputes) Commission Act, 2008 — Section 2(i), 2(k), 2(n), 3, 4, 12, 12(1), 12(2), 13, 13(1), 13(2), 16, 38(1)Right of Children to Free and Compulsory Education Act, 2009 — Section 24(1)
High Courts23 Feb 2024Allowed
Suman Biswas And Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 02 CAL CK 0081
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 341, 354, 354B, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 482
High Courts23 Feb 2024Allowed
M/S Amit Mines Private Limited Vs Steel Authority Of India Limited And Others
Calcutta High Court · (2024) 02 CAL CK 0078
Constitution Of India, 1950 — Article 14, 19, 226, 226(2)
High Courts23 Feb 2024Disposed Of
Shyama Self Help Group Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 02 CAL CK 0077
Constitution Of India, 1950 — Article 14, 19(1)(g), 21Essential Commodities Act, 1955 — Section 3
High Courts23 Feb 2024Allowed
Arpita Pal & Ors. Vs Sushil Chandra Pal.
Calcutta High Court · (2024) 02 CAL CK 0076
Indian Penal Code, 1860 — Section 34, 307, 406, 498A, 500, 501, 502, 504, 506
High Courts22 Feb 2024Dismissed
Dr. Raju Biswas Vs Returning Officer, West Bengal Dental Council And Others
Calcutta High Court · (2024) 02 CAL CK 0075
West Bengal Dentists Rules, 1950 — Rule 1(c), 1(d), 2, 2(1), 2(2), 4(2), 5(1), 8(2)Dentists Act, 1948 — Section 21(a), 21(b), 25, 25(2), 26, 27, 27(1), 55General Clauses Act, 1897 — Section 14, 21
High Courts22 Feb 2024Disposed Of
Dhananjay Das Vs Mrinal Kanti Ghosh & Ors.
Calcutta High Court · (2024) 02 CAL CK 0074
Constitution Of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 7(2), 14, 14(1), 14(1)(b),li>West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts22 Feb 2024Dismissed
Pinaki Singha Vs Mousumi Besra & Anr.
Calcutta High Court · (2024) 02 CAL CK 0073
Protection of Children from Sexual Offences Act, 2012 — Section 8Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 — Section 3(xi)Indian Penal Code, 1860 — Section 147, 148, 323, 325, 341, 379
High Courts22 Feb 2024Allowed
Gurudas Mondal And Anr. Vs State Of West Bengal & Anr
Calcutta High Court · (2024) 02 CAL CK 0072
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 161, 401, 482Indian Penal Code, 1860 — Section 34, 376, 417, 420, 447, 448, 506
High Courts21 Feb 2024Disposed Of
Ram Krishna Ray & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2024) 02 CAL CK 0066
High Courts21 Feb 2024Disposed Of
Minu Ghosh Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 02 CAL CK 0065
Constitution Of India, 1950 — Article 14, 21
High Courts21 Feb 2024Disposed Of
National Insurance Co. Ltd Vs Nasira Khan & Ors.
Calcutta High Court · (2024) 02 CAL CK 0064
Motor Vehicles Act, 1988 — Section 147, 147(1), 147(1)(b), 149(1), 163, 163A
High Courts21 Feb 2024Disposed Of
Swapan Kumar Ghosh Vs Kolkata Municipal Corporation & Ors
Calcutta High Court · (2024) 02 CAL CK 0063
Constitution Of India, 1950 — Article 32, 226Kolkata Municipal Corporation Act, 1980 — Section 184, 184(3), 184(4), 189Right to Information Act, 2005 — Section 6
High Courts21 Feb 2024Dismissed
Sandhya Ghosh (Since Deceased) Substituted By Sankar Ghosh & Ors. Vs Versusaloke Das (Since Deceased) Substituted By Smt. Bela Das & Ors.
Calcutta High Court · (2024) 02 CAL CK 0062
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 7, Order 9 Rule 13, Order 6 Rule 17Limitation Act, 1963 — Section 5
High Courts21 Feb 2024
Samir Kumar Behera Vs Union Of India & Ors.
Calcutta High Court · (2024) 02 CAL CK 0061
Constitution Of India, 1950 — Article 311(2), 311(2)(b)Railway Protection Force Rules, 1987 — Rule 146(4), 147(xiii), 153, 161, 161(ii)Railway Protection Force Act, 1957 — Section 18
High Courts21 Feb 2024Allowed
Uday Goswami & Anr. Vs Eastern Coalfields Ltd. & Ors.
Calcutta High Court · (2024) 02 CAL CK 0060
High Courts21 Feb 2024Allowed
Noor Begum & Ors. Vs General Manager, South Eastern Railway & Ors.
Calcutta High Court · (2024) 02 CAL CK 0059
Railways Act, 1989 — Section 147
High Courts21 Feb 2024Disposed Of
Ghanashyam Das Vs State Of West Bengal & Ors
Calcutta High Court · (2024) 02 CAL CK 0058
High Courts20 Feb 2024Dismissed
Anukul Mondal Vs Purna Chandra Mondal, Since Deceased, Rep. By Smt. Monirani Mondal & Ors.
Calcutta High Court · (2024) 02 CAL CK 0071
Specific Relief Act, 1963 — Section 38West Bengal Homestead Land for Agricultural Labourers, Artisan and Fishermen Act, 1975 — Section 4