COURT ARCHIVE

Calcutta High Court judgments, 2024

476 judgments · page 17 of 24

High Courts20 Feb 2024Disposed Of

Dr. Tushar Kanti Ghosal Vs State Of West Bengal & Ors

Calcutta High Court · (2024) 02 CAL CK 0070

Code Of Civil Procedure, 1908 — Order 2 Rule 2Uttar Banga Krishi Viswavidyalaya Act, 2000 — Section 10, 10(5), 22, 57, 57(11)

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High Courts20 Feb 2024Allowed

Kamal Kishore Mimani Vs Ajay Mimani

Calcutta High Court · (2024) 02 CAL CK 0069

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 47, 151, 152, Order 21, Order 20 Rule 9, Order 21 Rule 35Arbitration and Conciliation Act, 1996 — Section 4, 5, 12, 13, 16, 33, 34, 35, 36, 37

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High Courts20 Feb 2024Dismissed

Oriental Insurance Co. Ltd. Vs Pratima Singha & Ors.

Calcutta High Court · (2024) 02 CAL CK 0068

Motor Vehicles Act, 1988 — Section 163A, 173

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High Courts20 Feb 2024Allowed

Monohar Mondal & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 02 CAL CK 0067

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 34, 304B, 306, 323, 406, 494, 498A

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High Courts20 Feb 2024Allowed

Gautam Bose Vs Union Of India & Ors.

Calcutta High Court · (2024) 02 CAL CK 0057

Central Industrial Security Force Rules, 2001 — Rule 32(1), 34(v), 36, 36(18)(d), 36(19)(i)

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High Courts20 Feb 2024Allowed

Secretary, E & Nf Railway Junior Co-Operative Credit Society Limited, Eastern Railway Vs Jyotish Chandra Sarkar & Anr.

Calcutta High Court · (2024) 02 CAL CK 0056

Multi-State Co-operative Societies Act, 2002 — Section 84, 84(1)(b)

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High Courts19 Feb 2024Disposed Of

Calcutta Stock Exchange Limited & Anr. Vs Securities And Exchange Board Of India & Ors.

Calcutta High Court · (2024) 02 CAL CK 0055

Securities Contracts (Regulation) Act, 1956 — Section 4, 5, 8A, 9(2)(b), 12A, 31Securities and Exchange Board of India Act, 1992 — Section 11(1)(j), 11(2), 32

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High Courts19 Feb 2024Allowed/Dismissed/Disposed Of

Oriental Insurance Co. Ltd Vs Tanushree Ghosh And Anr.

Calcutta High Court · (2024) 02 CAL CK 0054

Motor Vehicles Act, 1988 — Section 166, 173Indian Penal Code, 1860 — Section 279, 338

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High Courts19 Feb 2024Disposed Of

New India Assurance Co. Ltd. Vs Sushila Jhunjhunwala & Others

Calcutta High Court · (2024) 02 CAL CK 0053

Evidence Act, 1872 — Section 74, 74(1)(iii), 79, 101, 103Motor Vehicles Act, 1988 — Section 166, 171Code Of Civil Procedure, 1908 — Section 34

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High Courts19 Feb 2024Disposed Of

Cholamandalam M/S. General Insurance Co. Ltd. Vs Payel Manna & Ors.

Calcutta High Court · (2024) 02 CAL CK 0052

Evidence Act, 1872 — Section 3Motor Vehicles Act, 1988 — Section 166, 168

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High Courts19 Feb 2024Allowed

Anupam Sardar & Anr. Vs State Of West Bengal & Anr

Calcutta High Court · (2024) 02 CAL CK 0051

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 34, 120B, 323, 341, 506

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High Courts19 Feb 2024Dismissed

Sisir Kumar Mahato Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 02 CAL CK 0050

Code Of Criminal Procedure, 1973 — Section 397, 401, 482Indian Penal Code, 1860 — Section 34, 119, 174, 177, 217, 221, 222, 223, 225A, 225B, 302

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High Courts19 Feb 2024Disposed Of

Central Bank Of India Vs M/S. Premimer Feed Meals (P) Ltd. & Ors

Calcutta High Court · (2024) 02 CAL CK 0049

Constitution Of India, 1950 — Article 226, 227

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High Courts19 Feb 2024Dismissed

Sarbeswar Pradhan, since deceased, Represented by Birendra Nath Pradhan & Ors. Vs Bijay Krishna Pradhan, since deceased, Represented by Smt. Annapurna Jana & Ors.

Calcutta High Court · (2024) 02 CAL CK 0048

Code Of Civil Procedure, 1908 — Order 1 Rule 8(2)West Bengal Land Management Manual, 1977 — Section 175Specific Relief Act, 1963 — Section 2(a), 38

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High Courts16 Feb 2024Dismissed

Rekha Banerjee & Ors. Vs Chairman, Coal India Ltd. & Ors.

Calcutta High Court · (2024) 02 CAL CK 0047

Constitution Of India, 1950 — Article 226

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High Courts16 Feb 2024Dismissed

Atul Mahato Vs Dharanidhar Mahato & Anr

Calcutta High Court · (2024) 02 CAL CK 0046

Constitution Of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8

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High Courts16 Feb 2024Dismissed

Sikha Ghosh Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 02 CAL CK 0045

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 323, 498ACode Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 372, 482

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High Courts13 Feb 2024Disposed Of