High Courts24 May 2024Allowed
Nimai Charan Dasadhikari & Ors.. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 05 CAL CK 0065
West Bengal School Service Commission Act, 1997 — Section 2(n), 7, 8, 9, 15
COURT ARCHIVE
Calcutta High Court judgments, 2024
476 judgments · page 3 of 24
High Courts24 May 2024Dismissed
Essar Oil And Gas Exploration And Production Limited Vs District Magistrate, Shahdara District, Government Of National Capital Territory Of Delhi & Ors
Calcutta High Court · (2024) 05 CAL CK 0064
Constitution Of India, 1950 — Article 226(1), 226(2)Arbitration and Conciliation Act, 1996 — Section 11, 16, 21Micro, Small and Medium Enterprises Development Act, 2006 — Section 18(1), 18(3)
High Courts24 May 2024Disposed Of
Nurselem Sekh @ Nur Selim Sk. & Anr. Vs Bajaj Allianz General Insurance Company. Ltd. & Anr.
Calcutta High Court · (2024) 05 CAL CK 0063
Constitution Of India, 1950 — Article 141, 142
High Courts22 May 2024Dismissed
Sutapa Hatai Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 05 CAL CK 0045
West Bengal Scheduled Castes and Scheduled Tribes (Identification) Rules, 1995 — Rule 3, 4, 5West Bengal Schedule Castes and Scheduled Tribes (Identification) Act, 1994 — Section 8, 8A, 9A, 9(1), 9(2)
High Courts22 May 2024Allowed
Ambica Jute Mills Ltd. & Anr. Vs Jute Commissioner & Ors.
Calcutta High Court · (2024) 05 CAL CK 0044
Constitution Of India, 1950 — Article 226Jute Textiles and Control Order, 2016 — Rule 11, 13Essential Commodities Act, 1955 — Section 7, 7(1)(a), 7(1)(a)(ii)
High Courts22 May 2024Allowed
Bally Jute Company Ltd. & Anr. Vs Jute Commissioner & Ors.
Calcutta High Court · (2024) 05 CAL CK 0043
Constitution Of India, 1950 — Article 226Jute Textiles and Control Order, 2016 — Rule 11, 13Essential Commodities Act, 1955 — Section 7, 7(1)(a), 7(1)(a)(ii)
High Courts22 May 2024Disposed Of
Tarun Kumar Dutta Vs Chairman, Uco Bank & Ors.
Calcutta High Court · (2024) 05 CAL CK 0042
Constitution Of India, 1950 — Article 14, 226(2)
High Courts22 May 2024Disposed Of
Sukumar Pal & Anr. Vs Eastern Coalfield Limited & Ors.
Calcutta High Court · (2024) 05 CAL CK 0041
Constitution Of India, 1950 — Article 12West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 4, 7
High Courts22 May 2024Allowed
Ashok Kumar Vs Central Bureau Of Investigation & Anr
Calcutta High Court · (2024) 05 CAL CK 0040
Constitution Of India, 1950 — Article 21Central Civil Services (Conduct) Rules, 1964 — Rule 3, 18(3), 18(4)Code Of Criminal Procedure, 1973 — Section 2(h), 91, 156(1), 156(3), 173(8)
High Courts22 May 2024Dismissed
West Bengal State Electricity Distribution Company Limited & Ors. Vs Supratim Mukherjee
Calcutta High Court · (2024) 05 CAL CK 0039
Constitution Of India, 1950 — Article 142
High Courts22 May 2024Allowed
Majibar @ Mujibor Rahaman & Anr. Vs State Of West Bengal Anr.
Calcutta High Court · (2024) 05 CAL CK 0038
Indian Penal Code, 1860 — Section 34, 489A, 489B, 489CEvidence Act, 1872 — Section 114Code Of Criminal Procedure, 1973 — Section 437A
High Courts21 May 2024Disposed Of
Ajit Kumar Paria & Anr. Vs Jagadish Prasad Khandelwal & Anr.
Calcutta High Court · (2024) 05 CAL CK 0052
Constitution Of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 5(4), 8, 8(1), 9
High Courts21 May 2024Allowed
Utpal Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 05 CAL CK 0051
Constitution Of India, 1950 — Article 14, 16, 309West Bengal Special Assistants and Confidential Assistants to Ministers (Pension) Rules, 1996 — Rule 4
High Courts21 May 2024Dismissed
Alauddin Sheikh & Ors. Vs Santu Sheikh & Ors
Calcutta High Court · (2024) 05 CAL CK 0050
Limitation Act, 1963 — Article 134Code Of Civil Procedure, 1908 — Section 65, 100, 103, Order 6 Rule 2, Order 21 Rule 94, Order 21 Rule 95West Bengal Estate Acquistion Act, 1953 — Section 57
High Courts21 May 2024Dismissed
Joydeb Basak & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 05 CAL CK 0049
Indian Penal Code, 1860 — Section 120B, 405, 406, 409, 420Employees� Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(e), 2(e)(i), 2(e)(ii), 6
High Courts21 May 2024Disposed Of
Punjab National Bank Vs Indian Care For Advancement & Research Education (ICARE) And Ors.
Calcutta High Court · (2024) 05 CAL CK 0048
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 23 Rule 3Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(20A)
High Courts21 May 2024Allowed
Satyajit Biswas & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 05 CAL CK 0047
High Courts21 May 2024Dismissed
Dhananjoy @ Chamtu Machuar Vs State Of West Bengal
Calcutta High Court · (2024) 05 CAL CK 0046
Indian Penal Code, 1860 — Section 302, 307, 325, 326Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 428
High Courts20 May 2024Disposed Of
Susanta Sengupta Vs Canara Bank, Burrabazar Branch & Ors.
Calcutta High Court · (2024) 05 CAL CK 0055
Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(4), 14, 14(1)Indian Penal Code, 1860 — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts20 May 2024Dismissed
Pranabesh Das Vs Indian Oil Corporation Limited & Ors.
Calcutta High Court · (2024) 05 CAL CK 0054