High Courts01 Feb 2024Allowed
Sailendra Nath Roy Vs Biman Chandra Roy & Ors.
Calcutta High Court · (2024) 02 CAL CK 0008
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17
COURT ARCHIVE
Calcutta High Court judgments, 2024
476 judgments · page 20 of 24
High Courts31 Jan 2024Disposed Of
West Bengal Kerosene Agents� Welfare Association & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2024) 01 CAL CK 0095
Constitution Of India, 1950 — Article 19(1)(g), 21, 32, 38, 39, 226Mines and Minerals (Regulation and Development) Act, 1957 — Section 9(3)
High Courts31 Jan 2024Disposed Of
Dr. Nilanjan Indu & Ors. Vs Madhab Chandra Mitra.
Calcutta High Court · (2024) 01 CAL CK 0094
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 202, 482Indian Penal Code, 1860 — Section 304A
High Courts31 Jan 2024Dismissed
Kulsum Begam Molla And Ors. Vs Shriram General Insurance Co. Ltd. & Anr.
Calcutta High Court · (2024) 01 CAL CK 0093
Motor Vehicles Act, 1988 — Section 134, 166Indian Penal Code, 1860 — Section 279, 304A
High Courts30 Jan 2024Disposed Of
Sk. Abdul Sabir Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0092
Cold Storage (License and Regulation) Rule, 1967 — Rule 4(g), 4QWest Bengal Cold Storage (License and Regulation) Act, 1966 — Section 4m 19
High Courts30 Jan 2024Dismissed
Sumitra Adhikary Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0091
Indian Penal Code, 1860 — Section 34, 323, 448, 506Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts30 Jan 2024Dismissed
Tuhin Kumar Biswas @ Bumba Vs State Of West Bengal & Anr
Calcutta High Court · (2024) 01 CAL CK 0090
Indian Penal Code, 1860 — Section 341, 354C, 506Code Of Criminal Procedure, 1973 — Section 173(2), 227, 482
High Courts30 Jan 2024Disposed Of
Rina Chakraborty & Ors. Vs Oriental Insurance Co. Ltd. And Anr.
Calcutta High Court · (2024) 01 CAL CK 0089
Motor Vehicles Act, 1988 — Section 166, 170
High Courts30 Jan 2024Disposed Of
Susanta Ghosh Vs State Of West Bengal
Calcutta High Court · (2024) 01 CAL CK 0088
Constitution Of India, 1950 — Article 14, 21, 39Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 201, 307, 326, 448, 506Code Of Criminal Procedure, 1973 — Section 173, 239, 240, 482
High Courts30 Jan 2024Dismissed
Hans Raj Jain @ Hansraj Jain Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0087
Indian Penal Code, 1860 — Section 11, 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 63, 65, 70, 73(1), 81, 782, 83, 305, 305(4), 305(5), 313, 482Negotiable Instruments Act, 1881 — Section 7, 138, 141, 141(2)
High Courts30 Jan 2024Disposed Of
Santosh Gorai Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0086
Indian Penal Code, 1860 — Section 34, 302, 304B, 307, 326, 498ACode Of Criminal Procedure, 1973 — Section 154(2), 157(2), 170, 173, 173(2)(i), 173(2)(ii), 190, 207, 311, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts30 Jan 2024Allowed
South Dum Dum Municipality & Anr. Vs Raja Chowdhury & Ors.
Calcutta High Court · (2024) 01 CAL CK 0085
Constitution Of India, 1950 — Article 14, 16(4A), 16(4B)West Bengal Municipal Employees� (Recruitment) Rules, 2005 — Rule 4West Bengal Municipal Service Commission Act, 2018 — Section 7
High Courts29 Jan 2024Disposed Of
2022, Prathamik Tet Pass D. El.Ed. Aikka Mancha & Another. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 01 CAL CK 0084
High Courts29 Jan 2024Dismissed
Swear Healthcare Private Limited And Anr. Vs State Of West Bengal And Others
Calcutta High Court · (2024) 01 CAL CK 0083
High Courts29 Jan 2024Dismissed
Neeta Chakraborty Vs State Of West Bengal & Ors
Calcutta High Court · (2024) 01 CAL CK 0082
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 307, 325, 341, 354, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 207, 227, 482
High Courts29 Jan 2024Allowed
Rabin Sasmal @ Rabindra Nath Sasmal & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0081
Indian Penal Code, 1860 — Section 34, 307, 325, 341, 354, 506Code Of Criminal Procedure, 1973 — Section 161
High Courts25 Jan 2024Allowed
Luna Das (Mondal) Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0080
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 193, 197, 199, 406, 498ACode Of Criminal Procedure, 1973 — Section 125, 155(2), 156(1), 195(1)(a), 195(1)(b), 200, 340, 482
High Courts25 Jan 2024Disposed Of
Chaina Pal & Ors. Vs Iffco Tokio General Insurance Co. Ltd. & Anr.
Calcutta High Court · (2024) 01 CAL CK 0079
Motor Vehicles Act, 1988 — Section 166
High Courts25 Jan 2024Disposed Of
Reliance General Insurance Co. Ltd. Vs Rita Kesh & Ors.
Calcutta High Court · (2024) 01 CAL CK 0078
Motor Vehicles Act, 1988 — Section 166
High Courts25 Jan 2024Allowed
Dulal Chandra Kundu Vs Union Of India And Others
Calcutta High Court · (2024) 01 CAL CK 0071
Public Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 2(c), 2(g)