COURT ARCHIVE

Calcutta High Court judgments

67,773 judgments · page 115 of 3,389

High Courts04 Oct 2023Allowed

Arunava Adhikary Vs State Of West Bengal And Ors.

Calcutta High Court · (2023) 10 CAL CK 0013

Constitution Of India, 1950 — Article 21, 226Indian Penal Code, 1860 — Section 120B, 379, 411, 417, 419, 420, 464, 465, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 41, 154, 154(1), 156, 157, 157(1), 164, 173, 438, 451, 482

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High Courts04 Oct 2023Disposed Of

Chandan Kaity Vs State Of West Bengal And Others

Calcutta High Court · (2023) 10 CAL CK 0012

Constitution Of India, 1950 — Article 226

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High Courts04 Oct 2023Disposed Of

Suchita Devi Vs Oriental Insurance Co. Ltd & Ors

Calcutta High Court · (2023) 10 CAL CK 0011

Motor Vehicles Act, 1988 — Section 166, 173(1)

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High Courts04 Oct 2023Disposed Of

State Of West Bengal & Anr Vs Amarendra Kumar Singh & Anr

Calcutta High Court · (2023) 10 CAL CK 0010

Constitution Of India, 1950 — Article 136, 226, 227West Bengal Service (Classification, Control and Appeal) Rules, 1971 — Rule 8, 8(ii), 10, 15(9), 19Administrative Tribunal Act, 1985 — Section 20, 20(1), 21

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High Courts04 Oct 2023Dismissed

Bijan Kumar Ghosh. Vs Swapan Mondal & Ors.

Calcutta High Court · (2023) 10 CAL CK 0009

Limitation Act, 1963 — Article 97Partition Act, 1893 — Section 4Limitation Act, 1963 — Section 97

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High Courts03 Oct 2023Allowed

Sourav Chowdhury Vs Nalini Gopal Banerjee @ N. G Banerjee, Since Deceased, Rep. By Smt. Namita Banerjee & Ors

Calcutta High Court · (2023) 10 CAL CK 0008

West Bengal Co-Operative Rules, 1987 — Rule 142Indian Contract Act, 1872 — Section 25West Bengal Co-Operative Societies Act, 1983 — Section 72, 82, 95, 95(1)(b), 134, 134(2)(d)

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High Courts03 Oct 2023Dismissed

Mukesh Sheikh, Since Deceased, His Heirs And Legal Representative Nawaj Sheikh & Ors Vs Kalu Mondal & Ors.

Calcutta High Court · (2023) 10 CAL CK 0007

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High Courts03 Oct 2023Disposed Of

Shyamal Banerjee Vs State Of West Bengal & Ors

Calcutta High Court · (2023) 10 CAL CK 0006

Constitution Of India, 1950 — Article 226Employees� State Insurance Act, 1948 — Section 44, 45A, 45AA, 75(1), 75(2B)

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High Courts03 Oct 2023Allowed

M/S. Varaha Infra Ltd & Ors. Vs M/S. Greatful Infrastructures Pvt. Ltd.

Calcutta High Court · (2023) 10 CAL CK 0005

Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 2(g), 156, 190, 200, 202, 202(1), 203, 204, 204(1), 465, 482Negotiable Instruments Act, 1881 — Section 138, 141

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High Courts03 Oct 2023Disposed Of

M/S. Calyx Project India (P) Ltd. & Anr. Vs Ashis Kumar Chatterjee

Calcutta High Court · (2023) 10 CAL CK 0004

Negotiable Instruments Act, 1881 — Section 138, 141Code Of Criminal Procedure, 1973 — Section 384

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High Courts03 Oct 2023Allowed

Pujan Sen Gupta Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 10 CAL CK 0003

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 403, 406Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 482

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High Courts03 Oct 2023Dismissed

Gosai Konra & Ors. Vs HDFC ERGO General Insurance Company Ltd. & Anr.

Calcutta High Court · (2023) 10 CAL CK 0002

Motor Vehicles Act, 1988 — Section 163A, 170

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High Courts03 Oct 2023Dismissed

Sabita Nandy & Anr. Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 10 CAL CK 0001

Constitution Of India, 1950 — Article 226West Bengal Municipal Act, 1993 — Section 218West Bengal Municipal Corporation Act, 2006 — Section 3, 287, 383, 403(2)(d)

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High Courts29 Sept 2023Dismissed

Alamgir Russel Anwar Vs Durgesh Chandra Sarkar & Anr.

Calcutta High Court · (2023) 09 CAL CK 0114

Negotiable Instrument Act, 1881 — Section 56, 138, 141, 142

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High Courts29 Sept 2023Dismissed

Indane Lpg Distributors Association, West Bengal Vs Indian Oil Corporation Ltd. & Ors.

Calcutta High Court · (2023) 09 CAL CK 0113

Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 21, 32, 226West Bengal Societies Registration Act, 1961 — Section 19, 19(1)Land Acquisition Act, 1894 — Section 4, 6

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High Courts29 Sept 2023Disposed Of

Indranil Adhikari Vs Arunima Adhikary & Anr.

Calcutta High Court · (2023) 09 CAL CK 0112

Protection of Women from Domestic Violence Rules, 2006 — Rule 6(5)Code Of Criminal Procedure, 1973 — Section 125, 125(3)Protection of Women from Domestic Violence Act, 2005 — Section 29

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High Courts29 Sept 2023Dismissed