COURT ARCHIVE

Calcutta High Court judgments

67,773 judgments · page 132 of 3,389

High Courts05 Jul 2023Dismissed

National Human Rights Commission And Others Vs West Bengal State Election Commission And Others

Calcutta High Court · (2023) 07 CAL CK 0021

Constitution Of India, 1950 — Article 21, 226, 243K, 243O, 243O(b), 324, 324(1)Protection of Human Rights Act, 1993 — Section 2(1)(d), 2(d), 2(j), 12, 12(a), 12(b), 12(c), 12(d), 12(e), 12(j), 14, 17, 18, 36, 36(2)West Bengal Panchayat Election Act, 2003 — Section 4(1), 134, 134(1), 134(2), 134(3)

High Courts05 Jul 2023Dismissed

Sonoyar Mallick & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 07 CAL CK 0020

Indian Penal Code, 1860 — Section 306, 498A

High Courts05 Jul 2023Dismissed

Vikas Kumar Bajoria & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 07 CAL CK 0019

Indian Penal Code, 1860 — Section 120B, 323, 354, 379, 427, 509Code Of Criminal Procedure, 1973 — Section 156(3)Scheduled Castes and Scheduled Tribes Prevention of Atrocities Act, 1989 — Section 3(1)(iii), 3(1)(iv), 3(x), 3(xi), 3(xv)

High Courts05 Jul 2023Dismissed

Chaitali Biswas Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 07 CAL CK 0018

Indian Penal Code, 1860 — Section 34, 426, 427, 447

High Courts05 Jul 2023Disposed Of

Abdul Karim Mohammad Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 07 CAL CK 0017

Land Acquisition Act, 1894 — Section 4, 5A, 6, 9, 11, 12, 31

High Courts05 Jul 2023Dismissed

Nur Islam Daptari Vs State Of West Bengal & Ors

Calcutta High Court · (2023) 07 CAL CK 0016

Constitution Of India, 1950 — Article 309, 310, 310(2), 311

High Courts04 Jul 2023Dismissed

Alak Ranjan Das Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 07 CAL CK 0029

West Bengal Services (Death Cum Retirement Benefit) Rules, 1971 — Rule 10, 10(1)

High Courts04 Jul 2023Allowed

Ansuman Banerjee & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 07 CAL CK 0028

West Bengal Mines and Minerals Rules, 2002 — Rule 33West Bengal Minor and Minerals Rules Concession Rules, 2016 — Rule 2(b), 50, 62Indian Penal Code, 1860 — Section 120B, 290, 379, 410, 411, 414, 447

High Courts04 Jul 2023Disposed Of

M/S. Kalpataru Mobile & Ors. Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 07 CAL CK 0027

Negotiable Instruments Act, 1881 — Section 138, 139

High Courts04 Jul 2023Disposed Of

Pinki Halder Vs State Of West Bengal & Ors

Calcutta High Court · (2023) 07 CAL CK 0026

Constitution Of India, 1950 — Article 226

High Courts04 Jul 2023Disposed Of

Nishi Kanta Maity Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 07 CAL CK 0011

Constitution Of India, 1950 — Article 16

High Courts04 Jul 2023Dismissed

Debjani Sengupta Vs Institute Of Cost Accountants Of India & Ors.

Calcutta High Court · (2023) 07 CAL CK 0010

Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013 — Ruel 7, 9Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1Officers� Service Rules, 1983 — Rule 19(iii), 91(iii)

High Courts03 Jul 2023Dismissed

Jai Balaji Industries Limited And Another Vs Damodar Valley Corporation And Others

Calcutta High Court · (2023) 07 CAL CK 0009

Electricity Act, 2003 — Section 43, 45, 45(3), 47, 47(1), 47(1)(a), 56, 181, 81(2)(v)Bengal Electricity Duty Act, 1935 — Section 3, 5, 5(1)

High Courts03 Jul 2023Allowed

Manish Mittal Vs Union Of India And Others

Calcutta High Court · (2023) 07 CAL CK 0008

Constitution Of India, 1950 — Article 21

High Courts03 Jul 2023Disposed Of

Food Corporation Of India Vs Union Of India & Ors.

Calcutta High Court · (2023) 07 CAL CK 0007

Payment of Gratuity Act, 1972 — Section 2(e)

High Courts03 Jul 2023Dismissed

Niyati Sonar (Das) Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 07 CAL CK 0006

Protection of Women from Domestic Violence Act, 2005 — Section 14, 17, 18, 19, 20, 22Indian Penal Code, 1860 — Section 498AHindu Marriage Act, 1955 — Section 24

High Courts03 Jul 2023Disposed Of

Usha Shankar Bhattacharya & Anr. Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 07 CAL CK 0004

Code Of Criminal Procedure, 1973 — Section 144, 144(2), 144(4), 173, 195, 340, 341, 399, 482Indian Penal Code, 1860 — Section 188

High Courts03 Jul 2023Disposed Of

Jaideep Chatterjee & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 07 CAL CK 0003

Constitution Of India, 1950 — Article 15, 17, 21Indian Penal Code, 1860 — Section 34, 294, 354, 354A, 506, 509Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 3(1)(r), 3(1)(s), 3(1)(w)(ii), 3(1)(x)

High Courts03 Jul 2023Allowed

Damodar Valley Corporation And Others Vs Bla Projects Private Limited And Another

Calcutta High Court · (2023) 07 CAL CK 0002

Constitution Of India, 1950 — Article 14, 226

High Courts03 Jul 2023Disposed Of

Sanjay Mondal & Others Vs Boothnath Mondal & Others

Calcutta High Court · (2023) 07 CAL CK 0001

Constitution Of India, 1950 — Article 226, 329(b), 243O, 243O(b), 324, 326, 329, 329AWest Bengal Panchayat Elections Act, 2003 — Section 42, 46(2), 52, 79, 93