High Courts01 Dec 2023Allowed
Ravi Modi Vs Shashi Kant Bubna & Anr.
Calcutta High Court · (2023) 12 CAL CK 0004
Negotiable Instruments Act, 1881 — Section 138, 141Code Of Criminal Procedure, 1973 — Section 255(2), 357(3)
COURT ARCHIVE
Calcutta High Court judgments
67,773 judgments · page 109 of 3,389
High Courts01 Dec 2023Dismissed
Sujoy Senapati & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 12 CAL CK 0003
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 498ACode Of Criminal Procedure, 1973 — Section 161, 482
High Courts01 Dec 2023Disposed Of
Pabitra Kumar Dutta & Ors. Vs State Of West Bengal& Ors.
Calcutta High Court · (2023) 12 CAL CK 0002
West Bengal Land Development And Planning Act, 1948 — Section 4, 6, 8, 8(1), 8(2)Land Acquisition Act, 1894 — Section 7, 11, 11A, 23, 23(2)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013 — Section 24, 114
High Courts01 Dec 2023Allowed
Hasibur Rahaman Sardar Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 12 CAL CK 0001
Constitution Of India, 1950 — Article 226West Bengal Town and Country (Planning & Development) Act, 1979 — Section 36(1)Code Of Criminal Procedure, 1973 — Section 144(2)
High Courts30 Nov 2023Dismissed
Manojit Bhattacharjee And Ors. Vs Suman Ganguly And Anr.
Calcutta High Court · (2023) 11 CAL CK 0054
Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 1 Rule 9
High Courts30 Nov 2023Dismissed
Ajay Kumar Mishra Vs State Of West Bengal And Others
Calcutta High Court · (2023) 11 CAL CK 0053
Right to Information Act, 2005 — Section 19(1)
High Courts30 Nov 2023Disposed Of
Principal, Raja Narendra Lal Khan Women�s College And Another Vs State Of West Bengal And Others
Calcutta High Court · (2023) 11 CAL CK 0052
Constitution Of India, 1950 — Article 14, 16
High Courts30 Nov 2023Disposed Of
Food Corporation Of India & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2023) 11 CAL CK 0050
Constitution Of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 2A, 4
High Courts30 Nov 2023Allowed
Samiran Mondal Vs Visva-Bharati And Others
Calcutta High Court · (2023) 11 CAL CK 0049
High Courts30 Nov 2023Allowed
Tamoghna Pakrashi & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 11 CAL CK 0041
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 406, 498ACode Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts30 Nov 2023Allowed
Suman Kumar Das & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 11 CAL CK 0040
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 406, 498A, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts30 Nov 2023Disposed Of
Sahana Shome Mondal Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 11 CAL CK 0039
Constitution Of India, 1950 — Article 13(2), 14, 15, 15(1), 15(3), 39Hindu Marriage Act, 1955 — Section 16Right to Information Act, 2005 — Section 6
High Courts29 Nov 2023Disposed Of
Swapan Kumar Mishra & Ors. Vs State Of West Bengal
Calcutta High Court · (2023) 11 CAL CK 0048
Indian Penal Code, 1860 — Section 34, 307, 324Code Of Criminal Procedure, 1973 — Section 227, 228, 228(1)(b), 228(2)
High Courts29 Nov 2023Partly Allowed
State Of West Bengal Vs Ganesh Chandra Samanta And Others
Calcutta High Court · (2023) 11 CAL CK 0047
Constitution Of India, 1950 — Article 14, 309
High Courts29 Nov 2023Allowed
Deepak Khuntia @ Deepak Kumar Khuntia & Anr., Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 11 CAL CK 0046
Indian Penal Code, 1860 — Section 34, 120B, 392, 395, 403, 405, 406, 420, 421Code Of Criminal Procedure, 1973 — Section 144(2), 200, 482
High Courts29 Nov 2023Dismissed
Ram Baboo Bansal @ Ram Babu Bansal & Anr. Vs State Of West Bengal & Anr
Calcutta High Court · (2023) 11 CAL CK 0045
Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 156(3), 172, 173(2)(i), 173(8), 200, 202, 397, 397(2), 401, 482Evidence Act, 1872 — Section 45, 47
High Courts29 Nov 2023Dismissed
N. G. Raman Vs S. Narasingh @ Srinivas Rao & Anr.
Calcutta High Court · (2023) 11 CAL CK 0044
Constitution Of India, 1950 — Article 136Railways Property (unlawful possession) Act, 1966 — Section 3(a)
High Courts29 Nov 2023Dismissed
Asok Kumar De Vs Lakshman Chandra De
Calcutta High Court · (2023) 11 CAL CK 0043
Negotiable Instruments Act, 1881 — Section 138, 139Code Of Criminal Procedure, 1973 — Section 313
High Courts29 Nov 2023Disposed Of
Debabrata Giri Vs State Of West Bengal
Calcutta High Court · (2023) 11 CAL CK 0042
Indian Penal Code, 1860 — Section 300, 304, 323, 498ACode Of Criminal Procedure, 1973 — Section 161, 313Dowry Prohibition Act, 1961 — Section 3, 4
High Courts29 Nov 2023Allowed
Tarun Kumar Pal Vs State Of West Bengal & Anr
Calcutta High Court · (2023) 11 CAL CK 0038
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 406, 409, 420Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 401, 482