COURT ARCHIVE

Calcutta High Court judgments

67,799 judgments · page 138 of 3,390

High Courts16 May 2023Dismissed

Sikha Saha Gupta Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 05 CAL CK 0051

Code Of Civil Procedure, 1908 — Section 24, Order 32A, Order 32A Rule 2, Order 32A Rule 3, Order 32A Rule 4Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 125, 177, 178, 178(b), 178(c), 179

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High Courts16 May 2023Disposed Of

Tarun Kumar Halder Vs Bharat Petroleum Corporation Limited & Ors.

Calcutta High Court · (2023) 05 CAL CK 0050

Constitution Of India, 1950 — Article 226Specific Relief Act, 1963 — Section 14Code Of Criminal Procedure, 1973 — Section 156(3)

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High Courts16 May 2023Dismissed

Debabrata Das Vs Indian Statistical Institute & Ors.

Calcutta High Court · (2023) 05 CAL CK 0049

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High Courts16 May 2023Disposed Of

Ravi Shankar Malani Vs State Bank Of India & Ors.

Calcutta High Court · (2023) 05 CAL CK 0048

Payment of Gratuity (Central) Rules, 1972 — Section 17, 18, 19Payment of Gratuity Act, 1972 — Section 8

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High Courts16 May 2023Allowed

Arifan Bibi @ Areefan Bibi @ Bhutti Vs State Of West Bengal

Calcutta High Court · (2023) 05 CAL CK 0047

Indian Penal Code, 1860 — Section 201, 302, 379, 411Code Of Criminal Procedure, 1973 — Section 46, 161, 437AEvidence Act, 1872 — Section 27

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High Courts16 May 2023Allowed

Aries Probono Publico Society Vs Sukla Chanda

Calcutta High Court · (2023) 05 CAL CK 0046

Negotiable Instrument Act, 1881 — Section 118, 138, 139Code Of Criminal Procedure, 1973 — Section 251, 255(2), 313, 357, 391

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High Courts16 May 2023Allowed

Achhalal Show Vs State Of West Bengal

Calcutta High Court · (2023) 05 CAL CK 0045

Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Code Of Criminal Procedure, 1973 — Section 313

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High Courts16 May 2023Partly Allowed

Md. Mustakin Vs State Of West Bengal And Another

Calcutta High Court · (2023) 05 CAL CK 0044

Protection of Children from Sexual Offences Act, 2012 — Section 8, 9(m), 10, 11, 12, 18, 29, 30Indian Penal Code, 1860 — Section 354Code Of Criminal Procedure, 1973 — Section 161, 164

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High Courts16 May 2023Allowed

Debasish Das Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 05 CAL CK 0043

Protection of Children from Sexual Offences Act, 2012 — Section 10, 29, 30Indian Penal Code, 1860 — Section 354Code Of Criminal Procedure, 1973 — Section 164

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High Courts15 May 2023Allowed

Jaya Banerjee @ Jaya Banerjee (Nee Mojumder) & Anr. Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 05 CAL CK 0063

Indian Penal Code, 1860 — Section 34, 325, 352, 379, 506Code Of Criminal Procedure, 1973 — Section 200, 202Special Marriage Act, 1954 — Section 27(1)

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High Courts15 May 2023Disposed Of

Mitusree Roy Alias Mitusree Ray Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 05 CAL CK 0062

Negotiable Instrument Act, 1881 — Section 138

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High Courts15 May 2023Dismissed

Habibur Rahaman & Ors. Vs State Of West Bengal

Calcutta High Court · (2023) 05 CAL CK 0061

Indian Penal Code, 1860 — Section 34, 120B, 148, 149, 201, 202, 302, 379Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 437A

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High Courts15 May 2023Allowed

Glocal Healthcare Systems Private Limited & Ors. Vs Dr. Manindra Nath Pal.

Calcutta High Court · (2023) 05 CAL CK 0060

Indian Penal Code, 1860 — Section 120B, 405, 406, 415, 420, 499, 500Code Of Criminal Procedure, 1973 — Section 200, 202

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High Courts15 May 2023Allowed

Dr. Malabika Bhattacharjee Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 05 CAL CK 0059

Indian Penal Code, 1860 — Section 292, 294, 354, 509Code Of Criminal Procedure, 1973 — Section 482

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High Courts15 May 2023Allowed

Mou Mukherjee Das Vs State Of West Bengal And Others

Calcutta High Court · (2023) 05 CAL CK 0058

Constitution Of India, 1950 — Article 30, 254Aliah University Act, 2007 — Section 55(2), 57(3)University Grants Commission Act, 1956 — Section 2(f), 3, 26, 26(1)(e), 26(1)(g)

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High Courts15 May 2023Allowed