High Courts20 Nov 2023Disposed Of
Amzed Ali Vs State Of West Bengal
Calcutta High Court · (2023) 11 CAL CK 0006
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
COURT ARCHIVE
Calcutta High Court judgments
67,773 judgments · page 111 of 3,389
High Courts20 Nov 2023Disposed Of
Anjana Saha Vs Subrata Sil & Anr.
Calcutta High Court · (2023) 11 CAL CK 0005
Indian Penal Code, 1860 — Section 406, 498ACode Of Criminal Procedure, 1973 — Section 125, 127, 401, 482
High Courts18 Nov 2023Disposed Of
Kaushik Kumar Kar & Anr. Vs State Of West Bengal
Calcutta High Court · (2023) 11 CAL CK 0007
Code Of Criminal Procedure, 1973 — Section 153(3), 154(1), 154(3), 156(3), 482
High Courts17 Nov 2023Disposed Of
Bhanu Pratap Singh Vs State Of West Bengal & Anr
Calcutta High Court · (2023) 11 CAL CK 0017
West Bengal Minor Minerals (Concession) Rules, 2016 — Rule 49Indian Penal Code, 1860 — Section 379, 411, 414Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 397, 482
High Courts17 Nov 2023Dismissed
M/S. Kayal Construction Vs State Of West Bengal & Ors
Calcutta High Court · (2023) 11 CAL CK 0016
Central Goods and Services Tax Act, 2017 — Section 2(105), 2(107), 22, 24
High Courts17 Nov 2023Dismissed
Pratyush Kumar Ray Vs -Vskhaitan Consultants Ltd. & Ors.
Calcutta High Court · (2023) 11 CAL CK 0011
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 11, Order 6 Rule 17 Transfer of Property Act, 1882 — Section 54West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)
High Courts17 Nov 2023Disposed Of
Arun Kumar Ghosh Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 11 CAL CK 0010
Constitution Of India, 1950 — Article 226West Bengal Public Land (Eviction of Unauthorised Occupants) Act, 1962 — Section 3, 4Code Of Civil Procedure, 1908 — Section 151
High Courts17 Nov 2023Disposed Of
Gouri Prasad Goenka & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 11 CAL CK 0009
Constitution Of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(q), 2(q)(i), 2(i), 4, 4(1), 4(1)(a), 4(7), 5, 6(1), 8, 8(1), 10(1), 21
High Courts17 Nov 2023Dismissed
Monalisa Banerjee Majumdar Vs State Of West Bengal &Ors.
Calcutta High Court · (2023) 11 CAL CK 0008
Constitution Of India, 1950 — Article 14, 226
High Courts16 Nov 2023Partly Allowed
Bank Of India & Anr. Vs Amit Kumar Kejriwal & Anr.
Calcutta High Court · (2023) 11 CAL CK 0015
High Courts16 Nov 2023Dismissed
Manik Bhattacharya Vs Enforcement Directorate
Calcutta High Court · (2023) 11 CAL CK 0014
Indian Penal Code, 1860 — Section 201, 212Prevention of Money Laundering Act, 2002 — Section 3, 4, 5(1), 45, 45(2), 50Code Of Criminal Procedure, 1973 — Section 439
High Courts16 Nov 2023Disposed Of
Sukumar Roy Vs Union Of India & Ors.
Calcutta High Court · (2023) 11 CAL CK 0013
High Courts16 Nov 2023Dismissed
Usuf Biswas Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 11 CAL CK 0012
Constitution Of India, 1950 — Article 14, 38, 39, 226
High Courts16 Nov 2023Allowed
Sanghamitra Ghosh Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 11 CAL CK 0004
Constitution Of India, 1950 — Article 226
High Courts16 Nov 2023Dismissed
Arnab Roy Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 11 CAL CK 0003
Constitution Of India, 1950 — Article 14, 16, 142West Bengal Schools (Recruitment of non-teaching staff) Rules, 2005 — Section 4(b), 7(5)(a), 8(5)(a), 8(5)(b), 8(7)(b), 8(8)(a), 8(8)(b), 9(4), 9(7), 9(7)(b)
High Courts02 Nov 2023Disposed Of
Nandigram Cooperative Marketing Society Limited And Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 11 CAL CK 0002
Constitution Of India, 1950 — Article 226Food Security (Assistance to the State. Governments) Rules, 2015 — Rule 5Essential Commodities Act, 1955 — Section 3(1), 5General Clauses Act, 1897 — Section 24
High Courts02 Nov 2023Dismissed
Tai Industries Limited & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 11 CAL CK 0001
Constitution Of India, 1950 — Article 226
High Courts19 Oct 2023Disposed Of
Sudip Mondal & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 10 CAL CK 0076
Constitution Of India, 1950 — Article 15(a), 17, 21, 142Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 3(2)(iii), 3(2)(iv), 14, 15A, 15A(3), 15A(5), 15A(6), 18, 18ACode Of Criminal Procedure, 1973 — Section 436, 437, 438, 439, 482
High Courts19 Oct 2023
Lakshman Chandra Bhandary & Ors. Vs Sunit Sharma & Ors.
Calcutta High Court · (2023) 10 CAL CK 0075
Code Of Criminal Procedure, 1973 — Section 195, 340
High Courts19 Oct 2023Disposed Of
Supratim Mukherjee Vs West Bengal State Electricity Distribution Company Limited & Ors
Calcutta High Court · (2023) 10 CAL CK 0074