High Courts12 May 2023Dismissed
Dr. Haradhan Maity Vs Indian Statistical Institute & 9 Others
Calcutta High Court · (2023) 05 CAL CK 0040
Constitution Of India, 1950 — Article 12, 14, 16
COURT ARCHIVE
Calcutta High Court judgments
67,799 judgments · page 139 of 3,390
High Courts11 May 2023Dismissed
Shyam Sundar Belel Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 05 CAL CK 0038
Constitution Of India, 1950 — Article 137, 145, 226Code Of Civil Procedure, 1908 — Order 47 Rule 1Supreme Court Rules, 1966 — Order 40 Rule 1
High Courts11 May 2023Dismissed
Indian Oil Corporation Ltd. & Ors. Vs Prabir Kumar Baidya & Ors.
Calcutta High Court · (2023) 05 CAL CK 0036
Constitution Of India, 1950 — Article 226
High Courts11 May 2023Disposed Of
Shree Coke Manufacturing Company Pvt. Ltd. & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 05 CAL CK 0035
Indian Penal Code, 1860 — Section 120B, 406, 415, 420Code Of Criminal Procedure, 1973 — Section 156(3), 482
High Courts11 May 2023Dismissed
Nikunj Keyal Vs M/S Golden Goenka Credit Pvt. Ltd.
Calcutta High Court · (2023) 05 CAL CK 0034
Negotiable Instruments Act, 1881 — Section 138, 141, 142Code Of Criminal Procedure, 1973 — Section 202, 204, 482Partnership Act, 1932 — Section 2(a), 25, 42(c), 48, 49
High Courts11 May 2023Disposed Of
Nand Kishore Rai & Anr. Vs State (CBI)
Calcutta High Court · (2023) 05 CAL CK 0033
Indian Penal Code, 1860 — Section 120B, 415, 420, 463, 464, 468Code Of Criminal Procedure, 1973 — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts11 May 2023Dismissed
Estate Officer, South Eastern Railway, Kharagpore & Ors. Vs Dipankar Chakraborty
Calcutta High Court · (2023) 05 CAL CK 0032
Code Of Civil Procedure, 1908 — Section 80, Order 9 Rule 13Indian Railway Establishment Code Volume II — Rule 1706, 1711Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(g), 7(2), 9
High Courts08 May 2023Dismissed
Ambey Mining Private Limited & Anr. Vs Eastern Coalfields Limited & Anr.
Calcutta High Court · (2023) 05 CAL CK 0031
High Courts08 May 2023Allowed
Nirmal Kumar Khaitan And Another Vs Joint Chief Electrical Inspector & Member Secretary (Lifts) And Another
Calcutta High Court · (2023) 05 CAL CK 0030
Constitution Of India, 1950 — Article 21West Bengal Lifts, Escalators and Travelators Rules, 2022 — Rule 80West Bengal Lifts, Escalators and Travelators Act, 2019 — Section 2, 2(v), 3(i), 3(k), 5, 5(1), 5(3), 6, 6(1), 6(3)
High Courts08 May 2023Disposed Of
M/S E.C. Blades & Tools Pvt. Ltd. Vs Union Of India & Ors.
Calcutta High Court · (2023) 05 CAL CK 0029
General Financial Rules (GFRs), 2017 — Rule 151
High Courts08 May 2023Dismissed
Invention Infra Projects Pvt.Ltd. & Ors. Vs Rita Rani (Ghosh) Paul & Ors
Calcutta High Court · (2023) 05 CAL CK 0028
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Specific Relief Act, 1963 — Section 34
High Courts08 May 2023Allowed
Dr. Pabitra @ Pabitra Kumar Biswas Vs State Of West Bengal & Anr
Calcutta High Court · (2023) 05 CAL CK 0027
Indian Penal Code, 1860 — Section 34, 304, 304ACode Of Criminal Procedure, 1973 — Section 258, 482
High Courts08 May 2023Allowed
Indian Oil Corporation Limited & Ors. Vs Paromita Bag & Ors.
Calcutta High Court · (2023) 05 CAL CK 0026
Constitution Of India, 1950 — Article 14, 226Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 19Registration Act, 1908 — Section 47
High Courts08 May 2023Disposed Of
Hazarat Ali Molla @ Hazrat Ali Molla & Ors. Vs State Of West Bengal
Calcutta High Court · (2023) 05 CAL CK 0025
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29, 50, 52, 52A, 52A(4)Code Of Criminal Procedure, 1973 — Section 161, 313, 428
High Courts04 May 2023Disposed Of
Saheb Murmu & Anr Vs State Of West Bengal & Ors
Calcutta High Court · (2023) 05 CAL CK 0024
Indian Penal Code, 1860 — Section 34, 300, 304, 304I, 324, 325, 326, 448Code Of Criminal Procedure, 1973 — Section 313, 437A
High Courts04 May 2023Allowed
Gobinda Bag (Buro) Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 05 CAL CK 0023
Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 11, 12, 29, 30Indian Penal Code, 1860 — Section 350, 351, 354Code Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts04 May 2023Allowed
Sagnik Dey Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 05 CAL CK 0022
Indian Penal Code, 1860 — Section 90, 323, 328, 375, 376, 417Code Of Criminal Procedure, 1973 — Section 320
High Courts04 May 2023Allowed
Arpita Sarkar (Nee Das) @ Arpita Das Vs Rahul Chakraborty
Calcutta High Court · (2023) 05 CAL CK 0021
Indian Penal Code, 1860 — Section 120B, 384, 406, 420, 506Code Of Criminal Procedure, 1973 — Section 156, 200, 202, 202(1), 204, 465, 482Negotiable Instruments Act, 1881 — Section 138
High Courts04 May 2023Allowed
Sanjib Chakraborty Vs Subir Ranjan Chakraborty & Anr.
Calcutta High Court · (2023) 05 CAL CK 0020
Indian Penal Code, 1860 — Section 121, 122, 131, 170, 233, 234, 235, 244, 246, 247, 255, 256, 257, 307, 308, 309, 326B, 356, 357, 393, 397, 399, 419, 420, 467, 468, 471, 474, 511Code Of Criminal Procedure, 1973 — Section 190(1)(a), 200Motor Vehicles Act, 1988 — Section 39, 192
High Courts04 May 2023Disposed Of
Susanta Chakraborty Vs Dey�s Construction
Calcutta High Court · (2023) 05 CAL CK 0019
Negotiable Instruments Act, 1881 — Section 138, 143, 143A, 143A(a), 143A(b), 145(1)Code Of Criminal Procedure, 1973 — Section 200, 251, 313