COURT ARCHIVE

Calcutta High Court judgments

67,773 judgments · page 129 of 3,389

High Courts19 Jul 2023Dismissed

Sri Dinesh Jain @ Dinesh Kasturchand Jain Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 07 CAL CK 0075

Constitution Of India, 1950 — Article 20(2)Indian Penal Code, 1860 — Section 71, 114, 120B, 405, 406, 415, 417, 420Code Of Criminal Procedure, 1973 — Section 156(3), 250, 300, 482

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High Courts19 Jul 2023Disposed Of

Vijoy Shaw @ Gora Vs State Of West Bengal

Calcutta High Court · (2023) 07 CAL CK 0074

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c)Code Of Criminal Procedure, 1973 — Section 161, 313, 428

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High Courts18 Jul 2023Disposed Of

Bishnu Dayal Agarwala Vs Dilip Kumar Agarwala

Calcutta High Court · (2023) 07 CAL CK 0081

Code Of Civil Procedure, 1908 — Order 41 Rule 27Indian Easements Act, 1882 — Section 7West Bengal Municipal Act, 1993 — Section 203, 204, 218

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High Courts18 Jul 2023Allowed

Ashok Kumar Sett Vs Gita Das Mahapatra

Calcutta High Court · (2023) 07 CAL CK 0080

Code Of Civil Procedure, 1908 — Order 41 Rule 27Transfer of Property Act, 1882 — Section 108(m), 108(o), 108(p)Code Of Criminal Procedure, 1973 — Section 144

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High Courts17 Jul 2023Disposed Of

Sohan Lal Manpuria & Ors. Vs Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2023) 07 CAL CK 0094

Kolkata Municipal Corporation Act, 1980 — Section 428, 435, 436, 437, 438, 626, 626(3), 634, 635, 635ABengal General Clauses Act, 1899 — Section 8Chandernagore (Merger) Act, 1954 — Section 17, 18, 19

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High Courts17 Jul 2023Allowed

Zee Entertainment Enterprises Ltd. & Ors. Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 07 CAL CK 0093

Indian Penal Code, 1860 — Section 43, 120B, 383, 385Code Of Criminal Procedure, 1973 — Section 156(3), 250, 482Negotiable Instruments Act, 1881 — Section 138

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High Courts17 Jul 2023Dismissed

Shanta Paul Vs State Of West Bengal And Others

Calcutta High Court · (2023) 07 CAL CK 0092

Constitution Of India, 1950 — Article 32Code Of Civil Procedure, 1908 — Section 11

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High Courts17 Jul 2023Allowed

Arunava Mitra Vs Central Bureau Of Investigation

Calcutta High Court · (2023) 07 CAL CK 0091

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 477ACode Of Criminal Procedure, 1973 — Section 222Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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High Courts14 Jul 2023Allowed

Sadhan Barman Vs State Of West Bengal

Calcutta High Court · (2023) 07 CAL CK 0068

Indian Penal Code, 1860 — Section 376, 448, 511Code Of Criminal Procedure, 1973 — Section 313, 437A

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High Courts14 Jul 2023

M/S. Hooghly Infrastructure Pvt. Ltd. Vs Surendra Prasad & Anr.

Calcutta High Court · (2023) 07 CAL CK 0067

Industrial Disputes Act, 1947 — Section 17B

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High Courts14 Jul 2023Disposed Of

Gouri Karmakar & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 07 CAL CK 0066

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High Courts14 Jul 2023Dismissed

Abdul Khaleque Dafadar Vs State Of West Bengal &Ors.

Calcutta High Court · (2023) 07 CAL CK 0065

Constitution Of India, 1950 — Article 21

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High Courts14 Jul 2023Disposed Of

Olisa Reality Pvt. Ltd. & Anr. Vs Jute Commissioner & Ors.

Calcutta High Court · (2023) 07 CAL CK 0064

Essential Commodities Act, 1955 — Section 3

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High Courts14 Jul 2023Dismissed

M/S. Dhansar Engineering Co. Pvt. Ltd. & Anr. Vs West Bengal Mineral Development & Trading Corporation Ltd. & Ors.

Calcutta High Court · (2023) 07 CAL CK 0063

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High Courts14 Jul 2023Disposed Of

R.B. Dealers Pvt. Ltd. & Incorporated Company Vs Union Of India & Ors.

Calcutta High Court · (2023) 07 CAL CK 0062

Metro Railway (Construction of Works) Act, 1978 — Section 7(1), 10Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 26, 30(1), 30(3), 69(2), 69(3), 80, 105(3)Land Acquisition Act, 1894 — Section 31(1), 31(2), 32, 33, 34

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High Courts13 Jul 2023Allowed

Hazari Ram Gond & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 07 CAL CK 0073

Indian Penal Code, 1860 — Section 406, 498A, 506(ii)Code Of Criminal Procedure, 1973 — Section 173(2), 173(8), 190, 209, 216, 217, 227, 228, 482Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts13 Jul 2023Disposed Of