High Courts18 Apr 2024Dismissed
Rita Ghoshdastidar Vs St. Joseph & Mary�s School And Ors.
Calcutta High Court · (2024) 04 CAL CK 0042
Constitution Of India, 1950 — Article 12, 226
COURT ARCHIVE
Calcutta High Court judgments, 2024
476 judgments · page 8 of 24
High Courts18 Apr 2024Allowed
Excellent IT Services Pvt. Ltd. & Anr. Vs K.M.D.A & Ors.
Calcutta High Court · (2024) 04 CAL CK 0041
Constitution Of India, 1950 — Article 14, 226
High Courts18 Apr 2024Allowed
Ponty Roy & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 04 CAL CK 0040
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 406, 498A, 506li>Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts18 Apr 2024Dismissed
Arvind Kumar Singh & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 04 CAL CK 0039
Prevention of Corruption Act, 1988 — Section 7, 7(c), 11, 13, 15, 17A, 17A(a), 17A(b), 17A(c), 19, 29Indian Penal Code, 1860 — Section 120B, 409li>Code Of Criminal Procedure, 1973 — Section 91, 197
High Courts18 Apr 2024Dismissed
Piyali Saha Vs State Of West Bengal And Others
Calcutta High Court · (2024) 04 CAL CK 0038
Constitution Of India, 1950 — Article 32, 136, 226Code Of Criminal Procedure, 1973 — Section 36, 154, 154(3), 156(3), 164, 173, 173(2), 173(8), 200, 482, 483Indian Penal Code, 1860 — Section 120B, 307, 325, 328, 341, 354, 364, 384, 506
High Courts18 Apr 2024Dismissed
M/S. Admako Seasons (P) Ltd. Vs Beauti Shome & Ors
Calcutta High Court · (2024) 04 CAL CK 0037
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 2(9), 115, Order 21 Rule 11, Order 20 Rule 12ASpecific Relief Act, 1963 — Section 28, 28(1)
High Courts18 Apr 2024Allowed
Narbheram Vishram And Another Vs Union Of India And Others
Calcutta High Court · (2024) 04 CAL CK 0036
Constitution Of India, 1950 — Article 14Competition Act, 2002 — Section 3, 19, 19(3), 19(4)
High Courts16 Apr 2024Disposed Of
Chandra Hansh Vs Union Of India & Ors.
Calcutta High Court · (2024) 04 CAL CK 0049
High Courts16 Apr 2024Disposed Of
Shabnam Ali @ Shabnam Aman & Ors. Vs Bagnan Teachers Training College
Calcutta High Court · (2024) 04 CAL CK 0048
High Courts16 Apr 2024Allowed
Chiranjit Acharya Vs Kakali Acharya & Anr.
Calcutta High Court · (2024) 04 CAL CK 0047
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 326, 406, 498A, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts16 Apr 2024Allowed
Ritwik Kumar Banerjee Vs Surajit Chanda.
Calcutta High Court · (2024) 04 CAL CK 0046
Indian Penal Code, 1860 — Section 34, 52, 211, 304, 499, 500Code Of Criminal Procedure, 1973 — Section 173, 195(1)(b)(i), 195(b)(iii), 200, 202, 251, 313, 468, 482
High Courts16 Apr 2024Disposed Of
Sahara Parvin Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0045
High Courts16 Apr 2024Dismissed
Rampuria Estates Pvt. Ltd. Vs M/S. Bijay Tractor Spares Pvt. Ltd.
Calcutta High Court · (2024) 04 CAL CK 0044
Transfer of Property Act, 1882 — Section 108(m), 108(o), 108(p)Code of Civil Procedure, 1908 — Section 100West Bengal premises Tenancy Act,1956 — Section 13(i)(a)
High Courts15 Apr 2024Disposed Of
Vishva Hindu Parishad & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0055
Indian Penal Code, 1860 — Section 307, 325, 427, 436
High Courts15 Apr 2024Disposed Of
Anjani Putra Sena Vs State Of West Bengal & Ors
Calcutta High Court · (2024) 04 CAL CK 0054
Indian Penal Code, 1860 — Section 307, 325, 427, 436
High Courts15 Apr 2024Dismissed
Central Public Works Department & Ors. Vs SRMB Srijan Private Limited & Ors.
Calcutta High Court · (2024) 04 CAL CK 0053
High Courts15 Apr 2024Allowed/Disposed Of
Halima Khatun & Others Vs National Insurance Company Limited & Others
Calcutta High Court · (2024) 04 CAL CK 0052
Motor Vehicles Act, 1988 — Section 166
High Courts15 Apr 2024Dismissed
Nayan Biswas Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0051
Constitution Of India, 1950 — Article 142
High Courts15 Apr 2024Allowed
M/S. Trend Vyapaar Ltd. Vs Union Of India & Ors.
Calcutta High Court · (2024) 04 CAL CK 0050
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17
High Courts10 Apr 2024Allowed
Kolkata Municipal Corporation Vs Susanta Das
Calcutta High Court · (2024) 04 CAL CK 0028
Constitution Of India, 1950 — Article 227Calcutta Municipal Corporation (Taxation) Rules, 1987 — Rule 9(3), 15, 19, 20Kolkata Municipal Corporation Act, 1980 — Section 168, 180, 184(4), 188, 189, 600