High Courts26 Apr 2024Disposed Of
Dr. Samir Rana Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0064
Constitution Of India, 1950 — Article 166
COURT ARCHIVE
Calcutta High Court judgments, 2024
476 judgments · page 7 of 24
High Courts25 Apr 2024Dismissed
Sahidul Islam Vs State Of West Bengal
Calcutta High Court · (2024) 04 CAL CK 0069
Indian Penal Code, 1860 — Section 375, 376, 417Code Of Criminal Procedure, 1973 — Section 164Evidence Act, 1872 — Section 3, 90, 114A
High Courts25 Apr 2024Allowed
Sheikh Hasnabul Haque & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 04 CAL CK 0068
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 378, 403, 405, 406, 415, 418, 419, 420, 425, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 200, 250, 482
High Courts25 Apr 2024Dismissed
Samir Kumar Ghosh Vs Union Of India & Ors
Calcutta High Court · (2024) 04 CAL CK 0067
Constitution Of India, 1950 — Article 14
High Courts25 Apr 2024Partly Allowed
Ashish Kumar Sharma Vs Deputy Commissioner, State Tax, Bureau Of Investigation, South Bengal, Howrah Zone And Others
Calcutta High Court · (2024) 04 CAL CK 0056
Central Goods and Services Tax (CGST) Rules, 2017 — Rule 129, 129(b), 129(1), 129(3), 138, 138(10)West Bengal Goods and Services Tax Act, 2017 — Section 68(3)Integrated Goods and Services Tax Act, 2017 — Section 20
High Courts24 Apr 2024Allowed
Nishakar Mondal & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0063
Constitution Of India, 1950 — Article 12, 14, 19(1)(d), 21, 38(2), 226West Bengal Panchayat Act, 1973 — Section 175
High Courts24 Apr 2024Allowed
Rita Nandi Vs Indian Oil Corporation Limited & Ors.
Calcutta High Court · (2024) 04 CAL CK 0062
Constitution Of India, 1950 — Article 226
High Courts24 Apr 2024Dismissed
Shruti Mohan Jainapur Vs Gender Sensitization And Internal Complaint Committee & Ors.
Calcutta High Court · (2024) 04 CAL CK 0061
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 141, Order 9 Rule 9Sexual Harassment of Woman at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2(n)
High Courts24 Apr 2024Allowed
Prokash Chandra Maity Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0060
Constitution Of India, 1950 — Article 226
High Courts24 Apr 2024Allowed
M/S. Flemingo Duty Free Shop Pvt. Ltd. & Ors. Vs Kaushik Bhattacharya & Anr.
Calcutta High Court · (2024) 04 CAL CK 0059
Constitution Of India, 1950 — Article 286Legal Metrology (Packaged Commodities) Rules, 2011 — Rule 2(m), 6(1)(a), 6(1)(e), 6(2), 18, 18(1), 18(6), 32(3)Legal Metrology Act, 2009 — Section 1, 1(2), 2(n)(ii), 2(r), 2(u), 2(1), 15, 18(1), 36(1), 50
High Courts24 Apr 2024Dismissed
South Indian Bank Limited And Another Vs Jac Olivol Products Private Limited & Others
Calcutta High Court · (2024) 04 CAL CK 0058
Security Interest (Enforcement) Rules, 2002 — Rule 7, 8, 8(6)(a), 8(7), 8(7)(a), 8(7)(f), 9, 9(1), 9(3), 9(4), 9(7), 9(8)Transfer of Property Act, 1882 — Section 3, 55(1)(a), 55(1)(g), 100Kolkata Municipal Act, 1980 — Section 232
High Courts24 Apr 2024Dismissed
Banipada Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0057
High Courts19 Apr 2024Allowed
Tanisha Chanda & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 04 CAL CK 0035
Indian Penal Code, 1860 — Section 34, 323, 341, 354, 447, 506, 509Code Of Criminal Procedure, 1973 — Section 482
High Courts19 Apr 2024Disposed Of
Arindam Bose Vs Sarvadeva Paul Majumdar & Ors.
Calcutta High Court · (2024) 04 CAL CK 0034
Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 17, Order 18 Rule 17AIndian Succession Act, 1925 — Section 63Evidence Act, 1872 — Section 68
High Courts19 Apr 2024Disposed Of
Taherbhai Vs M. Emdadul Haque And Others
Calcutta High Court · (2024) 04 CAL CK 0033
Code Of Civil Procedure, 1908 — Section 47, 144, Order 9 Rule 13, Order 21 Rule 97
High Courts19 Apr 2024Disposed Of
Md. Yahya Molla Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0032
Revision Of Pay and Allowances Rules, 1998 — Rule 12, 12(3)
High Courts19 Apr 2024Disposed Of
Dimple Sarawgi & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0031
High Courts19 Apr 2024Dismissed
Anindya Das Vs State Of West Bengal
Calcutta High Court · (2024) 04 CAL CK 0030
Constitution Of India, 1950 — Article 19(1)(a), 19(1)(g), 19(2), 19(6)Disaster Management Act, 2005 — Section 51(b)Indian Penal Code, 1860 — Section 120B, 188, 270, 500, 501, 502, 504, 505(1)(a), 505(1)(b), 505(1)(c)
High Courts19 Apr 2024Allowed
M/S. Sonai Food Marketing Private Limited Vs M/S. Bipatarini Agency & Ors.
Calcutta High Court · (2024) 04 CAL CK 0029
Constitution Of India, 1950 — Article 14, 226
High Courts18 Apr 2024Allowed
Barun Kumar Dutta & Ors. Vs Municipal Commissioner, The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2024) 04 CAL CK 0043
Code Of Civil Procedure, 1908 — Section 148A, Order 1 Rule 10(2), Order 7 Rule 11Kolkata Municipal Corporation Act, 1980 — Section 586