COURT ARCHIVE

Calcutta High Court judgments

67,773 judgments · page 127 of 3,389

High Courts31 Jul 2023Allowed

Mikkymegha Hospital Private Limited And Another Vs State Of West Bengal And Others

Calcutta High Court · (2023) 07 CAL CK 0121

West Bengal Clinical Establishments (Registration, Regulation and Transparency), Rules, 2017 — Rule 21, 21(4)West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017 — Section 2(1)(m), 7(2)(e)Environment (Protection) Act, 1986 — Section 6, 8, 25

High Courts31 Jul 2023Disposed Of

Rinku Sarkar Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 07 CAL CK 0120

West Bengal College Teachers� (Security Of Service) Rules, 1977 — Rule 7West Bengal College Teachers� (Security Of Service) Act, 1975 — Section 5(2)

High Courts31 Jul 2023Partly Allowed

Md. Habil Ansari & Anr. Vs Bibi Fatema & Ors.

Calcutta High Court · (2023) 07 CAL CK 0119

Transfer Of Property Act, 1882 — Section 54

High Courts28 Jul 2023

Ratan Kumari Surana Vs Moloy Kumar Bose & Anr

Calcutta High Court · (2023) 07 CAL CK 0118

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 7, Order 6 Rule 17, Order 6 Rule 18, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27

High Courts28 Jul 2023Dismissed

Abhijit Konar Vs Abhijit Sarkar & Anr.

Calcutta High Court · (2023) 07 CAL CK 0117

Negotiable Instrument Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 255(2), 374

High Courts28 Jul 2023Allowed

Abhoy Pada Laha Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 07 CAL CK 0116

Constitution Of India, 1950 — Article 20(2), 226Indian Penal Code, 1860 — Section 71, 114, 378, 403, 405, 406, 415, 420, 425Code Of Criminal Procedure, 1973 — Section 202, 204, 250, 300, 482

High Courts28 Jul 2023Disposed Of

Sumbul Afzal Vs Kolkata Municipal Corporation & Ors

Calcutta High Court · (2023) 07 CAL CK 0115

Right to Information Act, 2006 — Section 6(2)Kolkata Municipal Corporation Act, 1980 — Section 351, 400(8), 401, 401(a)

High Courts28 Jul 2023Dismissed

Swapan Kumar Saha Vs Bangiya Gramin Vikash Bank & Ors.

Calcutta High Court · (2023) 07 CAL CK 0114

Code Of Civil Procedure, 1908 — Order 47 Rule 1

High Courts27 Jul 2023Dismissed

Buddhadev Biswas Vs State Of West Bengal

Calcutta High Court · (2023) 07 CAL CK 0106

High Courts27 Jul 2023Dismissed

Moumita Mallick Das Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 07 CAL CK 0105

Indian Penal Code, 1860 — Section 34, 379, 406, 427, 448, 498A, 506Code Of Criminal Procedure, 1973 — Section 156(3), 200, 482

High Courts27 Jul 2023Dismissed

Putul Majhi @ Beshra Vs State Of West Bengal

Calcutta High Court · (2023) 07 CAL CK 0104

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 164, 313

High Courts26 Jul 2023Dismissed

Bitasoke Mahata Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 07 CAL CK 0113

Constitution Of India, 1950 — Article 14, 16West Bengal School Service Commission Act, 1997 — Section 17(1), 17(2)(d)

High Courts26 Jul 2023Dismissed

Monojendra Chakraborty & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 07 CAL CK 0112

Constitution Of India, 1950 — Article 14

High Courts26 Jul 2023Disposed Of

Aditya Birla Finance Limited And Another Vs State Of West Bengal And Others

Calcutta High Court · (2023) 07 CAL CK 0111

Code Of Civil Procedure, 1908 — Order 21 Rule 43, Order 21, Rule 43Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 2(1)(t)(ii), 13, 13(2), 13(4), 14, 14(1), 14(2), 17

High Courts26 Jul 2023Dismissed

Sikha Samaddar & Ors. Vs Minati Mondal & Ors.

Calcutta High Court · (2023) 07 CAL CK 0110

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17Hindu Succession Act, 1956 — Section 14

High Courts26 Jul 2023Allowed

Tufan Basak Vs Tumpa Basak & Anr.

Calcutta High Court · (2023) 07 CAL CK 0109

Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Article 113Code Of Civil Procedure, 1908 — Order 8 Rule 6A, Order 8 Rule 6A(i), Order 8 Rule 6G, Order 6 Rule 17

High Courts26 Jul 2023Disposed Of

Binod Chandra Sahoo Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 07 CAL CK 0108

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

High Courts26 Jul 2023Disposed Of

Binod Chandra Sahoo Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 07 CAL CK 0107

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

High Courts25 Jul 2023Partly Allowed

M/S. Downtown Temptations Private Limited And Another Vs State Of West Bengal And Others

Calcutta High Court · (2023) 07 CAL CK 0103

West Bengal Excise (Change in Management) Rules, 2009 — Rule 2A, 3, 4, 4(1), 4(2), 4(3), 4(4), 4(5), 14(1), 14(2)West Bengal (Selection of New Sites and Grant of License for Retail Sale of Liquor and Certain Other Intoxicants) Rules, 2003 — Rule 14, 14(1), 14(2), 14(2)(b), 14(2)(c)Companies Act, 2013 — Section 2(20), 2(55), 171, 180

High Courts25 Jul 2023Dismissed

Saranan Saha Vs Sridhar Pramanik, The District Inspector Of School (S.E.) Purba Bardhman

Calcutta High Court · (2023) 07 CAL CK 0102

Contempt of Courts Act, 1971 — Section 2(b)