COURT ARCHIVE

Calcutta High Court judgments

67,773 judgments · page 128 of 3,389

High Courts25 Jul 2023Dismissed

Ashis Kumar Bose And Anr. Vs State Of West Bengal And Others

Calcutta High Court · (2023) 07 CAL CK 0101

Motor Vehicles Act, 1988 — Section 2(15), 2(21), 2(41), 2(48), 10, 10(2), 10(2)(d), 10(2)(e), 10(2)(f), 10(2)(g), 10(2)(h), 47

High Courts24 Jul 2023Partly Allowed

Santosh Konai @ Gedu Vs State Of West Bengal

Calcutta High Court · (2023) 07 CAL CK 0100

Indian Penal Code, 1860 — Section 354, 376, 511

High Courts24 Jul 2023Disposed Of

Raju Panigrahi Vs State Of West Bengal

Calcutta High Court · (2023) 07 CAL CK 0099

Arms Act, 1959 — Section 3, 5, 25, 27Indian Penal Code, 1860 — Section 34, 307, 323, 324, 326

High Courts24 Jul 2023Allowed

Auroma Coke Limited And Another Vs Coal India Limited And Others

Calcutta High Court · (2023) 07 CAL CK 0098

High Courts24 Jul 2023Allowed

Usha Agarwalla @ Usha Agarwal Vs M/S. Citicorp Finance (I) Ltd.

Calcutta High Court · (2023) 07 CAL CK 0097

Negotiable Instruments Act, 1881 — Section 138, 138(b), 145, 145(2)Code Of Criminal Procedure, 1973 — Section 200, 202, 202(1), 202(2)

High Courts24 Jul 2023Dismissed

Usha Agarwalla Vs M/S. Citicorp Finance (I) Ltd.

Calcutta High Court · (2023) 07 CAL CK 0096

Negotiable Instruments Act, 1881 — Section 138, 138(b), 145Code Of Criminal Procedure, 1973 — Section 200, 202, 202(2)

High Courts24 Jul 2023

Abhishek Banerjee Vs Directorate Of Enforcement (ED)

Calcutta High Court · (2023) 07 CAL CK 0095

Code Of Criminal Procedure, 1973 — Section 482

High Courts20 Jul 2023

Om Prakash Agarwal & Anr. Vs Bijay Singh Dugar & Ors.

Calcutta High Court · (2023) 07 CAL CK 0090

Code Of Civil Procedure, 1908 — Section 151West Bengal Premises Tenancy Act, 1997 — Section 7, 7(1), 7(1)(c), 7(2), 7(3), 7(4), 40Limitation Act, 1963 — Section 5

High Courts20 Jul 2023Disposed Of

State Of West Bengal & Ors. Vs Asit Das & Ors.

Calcutta High Court · (2023) 07 CAL CK 0089

Constitution Of India, 1950 — Article 31, 32, 226, 300AWest Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 4(1A)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24

High Courts20 Jul 2023Dismissed

Mohit Kumar Narsria Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 07 CAL CK 0088

Indian Penal Code, 1860 — Section 34, 323, 384, 498A, 500, 506Code Of Criminal Procedure, 1973 — Section 41A, 91, 161, 173(8), 482Dowry Prohibition Act, 1961 — Section 4

High Courts20 Jul 2023Dismissed

Sanjay Saha Vs Nandita Misri & Anr.

Calcutta High Court · (2023) 07 CAL CK 0087

Arbitration and Conciliation Act, 1996 — Section 8, 8(2), 11, 17

High Courts20 Jul 2023Dismissed

Firozuddin Vs Board Of Waqf & Anr.

Calcutta High Court · (2023) 07 CAL CK 0086

Constitution Of India, 1950 — Article 227Evidence Act, 1872 — Section 114(e)

High Courts20 Jul 2023Dismissed

Partha Sarathi Chandra & Ors. Vs Jharna Chandra @ Jharna Rani Chandra & Ors.

Calcutta High Court · (2023) 07 CAL CK 0085

Constitution Of India, 1950 — Article 226

High Courts20 Jul 2023Dismissed

Mahadeb Pandit & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 07 CAL CK 0084

Constitution Of India, 1950 — Article 226West Bengal Cooperative Societies Act, 2006 — Section 102, 102(1), 102(1)(c)Andhra Pradesh Cooperative Societies Act, 1964 — Section 61

High Courts20 Jul 2023Disposed Of

Rabi Lochan Ghosh Vs Paschim Banga Gramin Bank & Ors.

Calcutta High Court · (2023) 07 CAL CK 0083

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 380, 457

High Courts20 Jul 2023Allowed

Sudhanghsu Mohan Roy , Since Deceased, Represented By Smt. Jyotirmoyee Roy & Ors. Vs Haradhan Roy, Since Deceased, Represented By Smt. Manju Roy & Ors.

Calcutta High Court · (2023) 07 CAL CK 0082

Code Of Civil Procedure, 1908 — Order 7 Rule 7

High Courts19 Jul 2023Dismissed

Nitu Das @ Arindam Das Vs State Of West Bengal

Calcutta High Court · (2023) 07 CAL CK 0079

Indian Penal Code, 1860 — Section 34, 304, 304II, 324, 326Code Of Criminal Procedure, 1973 — Section 161, 161(1), 311

High Courts19 Jul 2023Dismissed

Jai Hind Logistics And Another Vs Indian Oil Corporation Ltd. And Others

Calcutta High Court · (2023) 07 CAL CK 0078

Constitution Of India, 1950 — Article 14Code Of Civil Procedure, 1908 — Order 6 Rule 4

High Courts19 Jul 2023Dismissed

Md. Asrar Ansari Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 07 CAL CK 0077

Constitution Of India, 1950 — Article 226West Bengal Motor Vehicles Tax Act, 1979 — Section 9West Bengal Additional Tax and One-time Tax on Motor Vehicles Act, 1989 — Section 22

High Courts19 Jul 2023Dismissed

Pir Habib Abdullah-Al-Attas Muridan Vs Board Of Auqaf & Ors.

Calcutta High Court · (2023) 07 CAL CK 0076

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 1 Rule 8Wakf Act, 1995 — Section 3(k), 32, 64, 65, 65(1), 65(2), 65(3), 67, 83, 83(9), 89