COURT ARCHIVE

Calcutta High Court judgments

67,773 judgments · page 104 of 3,389

High Courts08 Jan 2024Disposed Of

Uday Singh & Ors. Vs Damodar Valley Corporation & Ors.

Calcutta High Court · (2024) 01 CAL CK 0019

Constitution Of India, 1950 — Article 14, 16, 141Central Civil Service (Pension) Rules, 1972 — Rule 2(q), 13, 14, 17Work Charge Establishment Revised Service Conditions (Repealing) Rules, 2013 — Rule 5(v)

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High Courts05 Jan 2024Disposed Of

Tufan Mahata Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 01 CAL CK 0017

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High Courts05 Jan 2024Disposed Of

Sk Sajahan Vs Union Of India And Others

Calcutta High Court · (2024) 01 CAL CK 0016

Credit Information Companies (Regulation) Act, 2005 — Section 21

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High Courts05 Jan 2024Disposed Of

M/S. Narendra Tea Company Private Limited Vs Union Of India & Ors.

Calcutta High Court · (2024) 01 CAL CK 0015

Customs Act, 1962 — Section 75, 129DD

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High Courts05 Jan 2024Allowed

Effect Publication Vs Rita Bhattacharya & Anr.

Calcutta High Court · (2024) 01 CAL CK 0014

West Bengal Premises Tenancy Rules, 1999 — Rule 12Code Of Civil Procedure, 1908 — Order 1 Rule 4, Order 1 Rule 10(2), Order 16 Rule 11West Bengal Premises Tenancy Act, 1956 — Section 16

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High Courts05 Jan 2024Disposed Of

M/S Himadri Speciality Chemical & Anr. Vs Commissioner Of Central Excise, Kolkata � IV Commissionerate & Ors.

Calcutta High Court · (2024) 01 CAL CK 0013

Central Excise Rules, 2002 — Rule 4, 5, 6, 8, 12, 25Central Excise Act, 1944 — Section 2(d), 3, 11A, 11A(1), 11A(10), 11AA, 11AC, 14, 174(2)Central Excise Tariff Act, 1985 — Section 4, 4A

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High Courts05 Jan 2024Allowed

Dilip Kumar Rana Vs State Of West Bengal

Calcutta High Court · (2024) 01 CAL CK 0012

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High Courts05 Jan 2024Dismissed

Fabian Ricklin, Alias Ranabir Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 01 CAL CK 0011

Constitution Of India, 1950 — Article 21Evidence Act, 1872 — Section 85Power Of Attorney Act, 1882 — Section 2

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High Courts04 Jan 2024Dismissed

Moni Mohan Paul Vs Sovarani Paul & Ors.

Calcutta High Court · (2024) 01 CAL CK 0006

Code Of Civil Procedure, 1908 — Order 18 Rule 4Indian Succession Act, 1925 — Section 63, 63(c), 263Evidence Act, 1872 — Section 68

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High Courts04 Jan 2024Dismissed

Swapan Kumar Roy Vs Union Of India & Ors.

Calcutta High Court · (2024) 01 CAL CK 0005

Central Civil Services (Pension) Rules, 1972 — Rule 3(k), 48, 48(1), 48(1)(b)

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High Courts04 Jan 2024Dismissed

Ashok Kundu Vs Union Of India & Ors.

Calcutta High Court · (2024) 01 CAL CK 0004

Central Civil Services (Pension) Rules, 1972 — Rule 3(k), 48, 48(1), 48(1)(b)

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High Courts04 Jan 2024Allowed

Banka Das Vs State Of West Bengal

Calcutta High Court · (2024) 01 CAL CK 0003

Essential Commodities Act, 1955 — Section 7(I)(a)(ii)Code Of Criminal Procedure, 1973 — Section 313

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High Courts03 Jan 2024Disposed Of

Sweeta Das Vs State Of West Bengal & Ors

Calcutta High Court · (2024) 01 CAL CK 0008

Code Of Criminal Procedure, 1973 — Section 107, 116(3)

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High Courts03 Jan 2024Disposed Of

Swaralipi Sarkar Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 01 CAL CK 0007

Indian Penal Code, 1860 — Section 354DCode Of Criminal Procedure, 1973 — Section 107

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High Courts03 Jan 2024Dismissed

In Re.: Chimu Sarder @ Chimu Sardar Vs

Calcutta High Court · (2024) 01 CAL CK 0002

Indian Penal Code, 1860 — Section 354, 376, 391, 392, 395, 396, 412Code Of Criminal Procedure, 1973 — Section 164, 164(4), 313Arms Act, 1959 — Section 25, 27

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High Courts02 Jan 2024Allowed