High Courts06 Jan 2025Allowed

Mohini Biswas Vs State Of West Bengal & Anr

Calcutta High Court · (2025) 01 CAL CK 1692

Constitution of India, 1950 - Article 15, 17, 21, 142, 226Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 200, 204, 320, 482Indian Penal Code, 1860 - Section 34, 323, 325, 341, 379, 405, 420, 471, 506
High Courts06 Jan 2025Disposed Of

Hira Bhattacharyya Vs State Of West Bengal

Calcutta High Court · (2025) 01 CAL CK 1691

Constitution of India, 1950 - Article 20, 21, 32, 226Code of Criminal Procedure, 1973 - Section 156(3), 173, 173(2), 173(8), 202, 227, 246, 251, 311, 319, 482Indian Penal Code, 1860 - Section 34, 302
High Courts06 Jan 2025Disposed Of

Dr. Arup Kumar Bhaumik Vs State Of West Bengal & Ors

Calcutta High Court · (2025) 01 CAL CK 1649

Constitution of India, 1950 - Article 12, 226 Representation by People’s Act, 1951 - Section 4(b)Right to Information Act, 2005 - Section 5(1), 19(1)All India Council for Technical Education Act, 1987 - Section 2(g), 2(h)
High Courts06 Jan 2025Dismissed

Neo Metaliks Limited Vs Orrisa Metaliks Private Limited

Calcutta High Court · (2025) 01 CAL CK 1646

Code of Civil Procedure, 1908 - Order 14 Rule 2, Order 20 Rule 5, Order 39 Rule 1, Order 39 Rule 2Arbitration and Conciliation Act, 1996 - Section 17, 31(6), 32(2)(a)(iv), 34Contract Act, 1872 - Section 62, 63
High Courts03 Jan 2025Dismissed

Dr. Bikramjit Mondal Vs Smt Anindita Mondal

Calcutta High Court · (2025) 01 CAL CK 1689

Indian Penal Code, 1860 - Section 307, 406, 448, 498A, 506Hindu Marriage Act, 1955 - Section 13, 13(1)(iA), 24Hindu Adoptions and Maintenance Act, 1956 - Section 18
High Courts03 Jan 2025Dismissed

Ashoke Murmu Vs State Of West Bengal

Calcutta High Court · (2025) 01 CAL CK 1688

Code of Criminal Procedure, 1973 - Section 428Indian Penal Code, 1860 - Section 302Evidence Act, 1872 - Section 8, 25, 26