COURT ARCHIVE

Calcutta High Court judgments, 2024

476 judgments · page 6 of 24

High Courts02 May 2024Allowed

Dr. Sima Banerjee Vs Dr. Barnali Chattopadhyay

Calcutta High Court · (2024) 05 CAL CK 0074

Constitution Of India, 1950 — Article 19, 19(1)(a), 19(2), 21, 226Indian Penal Code, 1860 — Section 120B, 349, 379, 409, 499, 500, 506Code Of Criminal Procedure, 1973 — Section 156(3), 199, 200, 202, 482

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High Courts02 May 2024Dismissed

M/S. S. Serum Analysis Centre (P) Ltd. Vs Gaur Basak & Ors.

Calcutta High Court · (2024) 05 CAL CK 0073

Indian Penal Code, 1860 — Section 120B, 408, 420, 468, 471Code Of Criminal Procedure, 1973 — Section 156(3), 202

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High Courts02 May 2024Disposed Of

National Insurance Company Limited Vs Rupali Ojha & Others

Calcutta High Court · (2024) 05 CAL CK 0072

Motor Vehicles Act, 1988 — Section 166Indian Penal Code, 1860 — Section 279, 304A

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High Courts02 May 2024Allowed

Lokenath Construction Private Limited Vs Tax/Revenue Government Of West Bengal And Others

Calcutta High Court · (2024) 05 CAL CK 0006

Constitution Of India, 1950 — Article 14, 19(g)West Bengal Goods and Services Tax Act, 2017 — Section 73(1)Central Goods and Services Tax Act, 2017 — Section 73(1)

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High Courts02 May 2024Allowed

Ghani Khan Choudhury Institute Of Engineering And Technology & Ors. Vs M/S. Malda Construction Company & Ors.

Calcutta High Court · (2024) 05 CAL CK 0005

Constitution Of India, 1950 — Article 226General Financial Rules, 2005 — Rule 126

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High Courts01 May 2024Dismissed

Abdulla Molla Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 05 CAL CK 0004

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High Courts01 May 2024Dismissed

Rajadhiraj Tirupani Vinayak Natraj Pvt. Ltd. Vs State Of West Bengal & Ors

Calcutta High Court · (2024) 05 CAL CK 0003

Constitution Of India, 1950 — Article 14Electricity Act, 2003 — Section 61, 61(1), 62, 62(1), 62(6), 108, 108(2)111

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High Courts01 May 2024Allowed

Dr. Ajay Kumar Arya Vs State Of West Bengal & Anr

Calcutta High Court · (2024) 05 CAL CK 0002

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

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High Courts01 May 2024Dismissed

Md. Shariful Islam Malita @ Shariful Islam Malita @ Shariful Islam Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 05 CAL CK 0001

Constitution Of India, 1950 — Article 142Muslim Women (Protection of Right on Divorce) Act, 1986 — Section 3, 5Code Of Criminal Procedure, 1973 — Section 125, 127, 401, 482

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High Courts30 Apr 2024Allowed

Bhabatosh Biswas Vs State Of West Bengal And Another

Calcutta High Court · (2024) 04 CAL CK 0078

Indian Penal Code, 1860 — Section 375, 376, 416, 417Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 401, 482

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High Courts30 Apr 2024Allowed

Akash Construction Vs S.B. Construction And Co. And Ors.

Calcutta High Court · (2024) 04 CAL CK 0077

Constitution Of India, 1950 — Article 12

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High Courts30 Apr 2024Allowed

State Of West Bengal And Others Vs Rahul Ghosh And Others

Calcutta High Court · (2024) 04 CAL CK 0076

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High Courts30 Apr 2024Dismissed

Mohd. Helaluddin Sk. Vs State Of West Bengal And Others

Calcutta High Court · (2024) 04 CAL CK 0075

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High Courts29 Apr 2024Dismissed

Satya Smaran Adhikary Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 04 CAL CK 0074

Indian Penal Code, 1860 — Section 324, 341

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High Courts29 Apr 2024Disposed Of

Prasad Ray @ Roy Vs State Of West Bengal

Calcutta High Court · (2024) 04 CAL CK 0073

Indian Penal Code, 1860 — Section 34, 304, 304II, 328

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High Courts29 Apr 2024Allowed

Sanjiv Paul Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 04 CAL CK 0072

Indian Penal Code, 1860 — Section 120B, 406, 418, 420Code Of Criminal Procedure, 1973 — Section 482

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High Courts29 Apr 2024Allowed

Chinmoyee Sarkar @ Chinmoye Sarkar & Ors. Vs State Of West Bengal & Anr

Calcutta High Court · (2024) 04 CAL CK 0071

Indian Penal Code, 1860 — Section 34, 302, 304Code Of Criminal Procedure, 1973 — Section 161, 482

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High Courts29 Apr 2024

Anindita Roy Vs State Of West Bengal And Another

Calcutta High Court · (2024) 04 CAL CK 0070

Constitution Of India, 1950 — Article 227Protection of Women from Domestic Violence Act, 2005 — Section 18, 19, 19(1)(f), 20, 20(1)(d), 22Indian Penal Code, 1860 — Section 498A

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High Courts26 Apr 2024Disposed Of

Baburam Murmu Vs State Of West Benga

Calcutta High Court · (2024) 04 CAL CK 0066

Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 354, 376, 506, 509, 511

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High Courts26 Apr 2024Allowed

Sudarsan Mandal And Another Vs State Of West Bengal And Others

Calcutta High Court · (2024) 04 CAL CK 0065

Assisted Reproductive Technology (Regulation) Act, 2021 — Section 2(1)(a), 2(1)(e), 2(1)(f), 21(g), 21(g)(i), 21(g)(ii), 24

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