High Courts25 Jan 2024Disposed Of
Rahila Momim & Anr Vs Bajaj Alianz Insurance Co. Ltd. & Anr.
Calcutta High Court · (2024) 01 CAL CK 0070
Motor Vehicles Act, 1988 — Section 163A
COURT ARCHIVE
Calcutta High Court judgments, 2024
476 judgments · page 21 of 24
High Courts24 Jan 2024Dismissed
Sukhlal Soren @ Suklal Soren & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 01 CAL CK 0077
Constitution Of India, 1950 — Article 236(a)Indian Penal Code, 1860 — Section 120B, 121, 121A, 122, 124A, 147, 148, 149, 186, 302, 307, 326, 333, 353, 379, 427, 435, 436Unlawful Activities (Prevention) Act, 1967 — Section 16(1)(a), 16(1)(b), 18, 20, 38, 39, 43D, 43D(2)
High Courts24 Jan 2024Dismissed
Subhasini Samanta And Anr. Vs National Insurance Co. Ltd. & Anr.
Calcutta High Court · (2024) 01 CAL CK 0076
Motor Vehicles Act, 1988 — Section 144, 147, 147(5), 149, 149(1)
High Courts24 Jan 2024Allowed
Sushil Kumar Mohanka & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0075
Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 144, 362
High Courts24 Jan 2024Allowed
M/S. Green Orbit Apparels Pvt. Ltd. & Anr. Vs State Of West Bengal & Anr
Calcutta High Court · (2024) 01 CAL CK 0074
Indian Penal Code, 1860 — Section 34, 120B, 420Code Of Criminal Procedure, 1973 — Section 200, 468, 482Negotiable Instrument Act, 1881 — Section 138
High Courts24 Jan 2024Dismissed
Nataraj Saha Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0073
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 186, 353, 385, 504, 506Code Of Criminal Procedure, 1973 — Section 107, 155(2), 156(1), 482
High Courts24 Jan 2024Allowed
Tusar Kanti Kar & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0072
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 325, 406, 498A, 506, 509Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 482
High Courts22 Jan 2024Dismissed
Amaresh Panda & Anr. Vs Probodh Kr. Panda & Ors
Calcutta High Court · (2024) 01 CAL CK 0063
Constitution Of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 2, 2(6), 5, 6, 7, 8, 14
High Courts22 Jan 2024Dismissed
M/S. Bharat Kolkata Container Terminals Pvt. Ltd. & Anr. Vs Government Of India (Ministry Of Labour & Employment), Kolkata.
Calcutta High Court · (2024) 01 CAL CK 0062
Dock Workers (Safety, Health and Welfare) Act, 1986 — Section 2D, 2(e), 2(f), 2(g), 14(2)(a), 15Code Of Criminal Procedure, 1973 — Section 200(a), 251, 482
High Courts19 Jan 2024Allowed
Unus Ali Gayen & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0069
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 494, 498ACode Of Criminal Procedure, 1973 — Section 156(3), 173, 210
High Courts19 Jan 2024Disposed Of
Prasad Ecostructure L.L.P. Vs City Devcon Private Ltd. & Ors.
Calcutta High Court · (2024) 01 CAL CK 0068
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 104, 115, Order 43 Rule 1(a), Order 7 Rule 10Commercial Courts Act, 2015 — Section 13, 15, 15(1), 15(2), 15(3), 15(4), 15(5)
High Courts19 Jan 2024Dismissed
Ajit Kumar Bhunia @ Ajit Bhunia & Ors. Vs Prabhash Chandra Maity & Anr.
Calcutta High Court · (2024) 01 CAL CK 0067
West Bengal Land Reforms Act, 1955 — Section 8, 9Registration Act, 1908 — Section 52(1), 52(c), 53, 57(1), 58, 60, 60(1), 60(2), 61, 61(2)West Bengal Land Reforms (Amendment) Act, 1972 — Section 7
High Courts19 Jan 2024Allowed
Jharna Patra Vs Sanjib Gayen & Ors.
Calcutta High Court · (2024) 01 CAL CK 0066
Code Of Civil Procedure, 1908 — Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 6G, Order 8 Rule 9, Order 6 Rule 17Code Of Criminal Procedure, 1973 — Section 133
High Courts19 Jan 2024Dismissed
Jhuma Ghosh & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0065
Prevention of Food Adulteration Act, 1954 — Section 2(m)(v), 2(xiii), 16, 16(1)(a)(i), 17, 20, 20(1)Negotiable Instruments Act, 1881 — Section 141Evidence Act, 1872 — Section 65
High Courts19 Jan 2024Allowed
Sankar Addhya @ Shankar Addya @ Daku Vs State Of West Bengal
Calcutta High Court · (2024) 01 CAL CK 0064
Code Of Criminal Procedure, 1973 — Section 24(8), 161, 164, 193, 228, 319, 397, 401, 482
High Courts19 Jan 2024Disposed Of
National Insurance Co. Ltd. Vs Bonita Roy
Calcutta High Court · (2024) 01 CAL CK 0056
Motor Vehicles Act, 1988 — Section 166
High Courts18 Jan 2024Disposed Of
Professor Bidyut Chakraborty Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0055
Indian Penal Code, 1860 — Section 34, 120B, 500Code Of Criminal Procedure, 1973 — Section 41A, 205, 205(1), 205(2), 397, 401, 482Scheduled Castes And Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(p), 3(1)(s), 3(1)(v)
High Courts18 Jan 2024Allowed
Soham Das Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0054
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 405, 406, 420, 464, 467, 470, 471, 503, 504, 506Code Of Criminal Procedure, 1973 — Section 200, 204, 482
High Courts18 Jan 2024Disposed Of
Latifur Rahaman Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 01 CAL CK 0053
Code Of Criminal Procedure, 1973 — Section 173(8)
High Courts18 Jan 2024Allowed
Damodar Valley Corporation Vs Assistant Labour Commissioner, Bankura & Ors.
Calcutta High Court · (2024) 01 CAL CK 0052
Payment of Wages Act, 1936 — Section 3Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)