High Courts16 Jun 2023Allowed
Bamacharan Singha Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 06 CAL CK 0032
Hindu Succession Act, 1955 — Section 8
COURT ARCHIVE
Calcutta High Court judgments
67,799 judgments · page 137 of 3,390
High Courts15 Jun 2023Dismissed
State Of West Bengal Vs Soumen Nandy & Others
Calcutta High Court · (2023) 06 CAL CK 0003
Constitution Of India, 1950 — Article 32, 226Prevention of Money Laundering Act, 2002 — Section 66(2)Indian Penal Code, 1860 — Section 34, 120B, 420, 468, 471, 476
High Courts15 Jun 2023Dismissed
Swapan Samanta Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 06 CAL CK 0002
Indian Penal Code, 1860 — Section 306, 307, 363, 366ACode Of Criminal Procedure, 1973 — Section 202, 204, 320, 397, 397(2), 437, 482Protection of Children from Sexual Offenses Act, 2012 — Section 2(d)
High Courts15 Jun 2023Dismissed
Sandip Sarkar Vs M/S. Mahindra & Mahindra Financial Service Limited & Anr.
Calcutta High Court · (2023) 06 CAL CK 0001
Negotiable Instrument Act, 1881 — Section 138, 143, 143A, 143A(1), 143A(4), 143A(5)Code Of Criminal Procedure, 1973 — Section 164, 357, 364, 421
High Courts14 Jun 2023Allowed
State Of West Bengal & Ors. Vs Sarbojit Mukherjee
Calcutta High Court · (2023) 06 CAL CK 0011
High Courts14 Jun 2023Disposed Of
Dr. Shashi Tharoor Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 06 CAL CK 0010
Indian Penal Code, 1860 — Section 153A, 295ANegotiable Instrument Act, 1881 — Section 138, 141Prevention of Insults to National Honour Act, 1971 — Section 2
High Courts14 Jun 2023Allowed
N. Lakshminarayan Vs Enforcement Officer, Enforcement Directorate
Calcutta High Court · (2023) 06 CAL CK 0009
Foreign Exchange Regulation Act, 1973 — Section 8(1), 9(1), 9(1)(a), 50, 56, 68
High Courts14 Jun 2023Allowed
Professor Syed Haider Hassan Kazimi & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 06 CAL CK 0008
Constitution Of India, 1950 — Article 226, 226(1)Waqf Act, 1995 — Section 3(k), 3(k)(i), 14(1)(d), 101Indian Penal Code, 1860 — Section 21
High Courts14 Jun 2023Disposed Of
Apollo Multispeciality Hospitals Limited & Anr. Vs West Bengal Clinical Establishment Regulatory Commission
Calcutta High Court · (2023) 06 CAL CK 0007
Constitution Of India, 1950 — Article 13(3)(a), 19(1)(g), 162, 166, 246West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017 — Section 2(c), 2(w), 2(z)(i), 33, 36, 36(1), 38, 38(1)(iii), 38(1)(iv), 38(1)(v), 38(1)(vi), 41, 52
High Courts14 Jun 2023
Shamik Burman Roy Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 06 CAL CK 0006
West Bengal Service Rules, Part 1, — Rule 42(1)(I), 42(1)(II)
High Courts14 Jun 2023Disposed Of
Abdul Gani Sk. @ Abdul Gani Sk.& Anr. Vs State Of West Bengal.
Calcutta High Court · (2023) 06 CAL CK 0005
Indian Penal Code, 1860 — Section 148, 149, 302, 304II, 307, 325
High Courts14 Jun 2023Dismissed
Rabindra Nath Sadhukhan Vs Gopal Chandra Sadhukhan
Calcutta High Court · (2023) 06 CAL CK 0004
Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 27, Order 21 Rule 101Indian Succession Act, 1925 — Section 64, 105, 232, 234, 250, 253, 268Indian Penal Code, 1860 — Section 34, 306
High Courts13 Jun 2023Allowed
Saibal Sen And Another Vs West Bengal State Electricity Distribution Company Limited And Others
Calcutta High Court · (2023) 06 CAL CK 0016
Electricity Act, 2003 — Section 56, 56(1), 56(2), 126, 126(4), 135, 135(1A), 154, 154(6)
High Courts13 Jun 2023Dismissed
Chhobi Mallik Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 06 CAL CK 0015
High Courts13 Jun 2023Disposed Of
Santosh Saha And Another Vs Managing Director, Calcutta State Transport Corporation
Calcutta High Court · (2023) 06 CAL CK 0014
Motor Vehicles Act, 1988 — Section 140(3), 163A, 163A(1), 163A(2), 166
High Courts13 Jun 2023Dismissed
Dr. Julfikar Mondal @ Julu Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 06 CAL CK 0013
Indian Penal Code, 1860 — Section 201, 304Code Of Criminal Procedure, 1973 — Section 228
High Courts13 Jun 2023Dismissed
Susanta Chowdhury Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 06 CAL CK 0012
Indian Penal Code, 1860 — Section 34, 120B, 201, 323, 325, 328, 347, 354, 364, 404, 448, 506Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts16 May 2023Dismissed
M/S. India Power Corporation Ltd. Vs Sbicap Trustee Company Ltd. & Ors.
Calcutta High Court · (2023) 05 CAL CK 0054
Code Of Civil Procedure, 1908 — Section 104, 152, Order 43, Order 23 Rule 1, Order 7 Rule 11Insolvency and Bankruptcy Code, 2016 — Section 7, 14Specific Relief Act, 1963 — Section 41(b)
High Courts16 May 2023Allowed
Hironmay Chattopadhyay Vs Nasiruddin Mondal
Calcutta High Court · (2023) 05 CAL CK 0053
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 353, 406, 420, 503, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 227
High Courts16 May 2023Partly Allowed
Narayana Health And Others Vs State Of West Bengal And Another
Calcutta High Court · (2023) 05 CAL CK 0052
Indian Penal Code, 1860 — Section 120B, 406, 420, 504Code Of Criminal Procedure, 1973 — Section 200, 202West Bengal Clinical Establishment (Registration, Regulation and Transparency) Act, 2017 — Section 34