High Courts03 Apr 2023Disposed Of
Putul Patra Vs Sukumar Patra & Others
Calcutta High Court · (2023) 04 CAL CK 0002
Code of Civil Procedure, 1908 — Order1 Rule 10Evidence Act, 1872 — Section 35
COURT ARCHIVE
Calcutta High Court judgments
64,008 judgments · page 145 of 3,201
High Courts03 Apr 2023Dismissed
Dhananjay Paul Vs Mohan Kedia
Calcutta High Court · (2023) 04 CAL CK 0001
Code of Civil Procedure, 1908 — Order12 Rule 6Transfer of Property Act, 1882 — Section 105Indian Easement Act, 1882 — Section 52
High Courts30 Mar 2023Dismissed
Harts @ Hasmat Sk @ Raja Vs State Of West Bengal
Calcutta High Court · (2023) 03 CAL CK 0101
Code Of Criminal Procedure, 1973 — Section 161, 164, 277, 313Indian Penal Code, 1860 — Section 366AProtection of Children from Sexual Offences Act, 2012 — Section 6
High Courts30 Mar 2023Allowed
Nawsad Sheikh Vs State Of West Bengal
Calcutta High Court · (2023) 03 CAL CK 0100
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 148, 149, 302, 304I, 307, 325, 326, 327Code Of Criminal Procedure, 1973 — Section 313
High Courts30 Mar 2023Disposed Of
Guha Roy Food Joint And Hotel Private Limited & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 03 CAL CK 0099
Constitution Of India, 1950 — Article 12, 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14Banking Regulation Act, 1949 — Section 21, 35A
High Courts29 Mar 2023Disposed Of
Anirudha Halder & Anr. Vs State Of West Bengal
Calcutta High Court · (2023) 03 CAL CK 0098
Constitution Of India, 1950 — Article 14, 227Code Of Criminal Procedure, 1973 — Section 342(2), 432, 432(2),433, 482Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 324
High Courts29 Mar 2023Allowed
Kalpana Biswas & Ors. Vs National Insurance Company Ltd. & Anr
Calcutta High Court · (2023) 03 CAL CK 0097
Code Of Criminal Procedure, 1973 — Section 156(3), 162, 174, 174(1)Indian Penal Code, 1860 — Section 304AMotor Vehicles Act, 1988 — Section 163A
High Courts29 Mar 2023Allowed
Shib Prakash @ Shiv Prakash Singh Vs State Of West Bengal And Anr.
Calcutta High Court · (2023) 03 CAL CK 0096
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 164, 173(8), 482Indian Penal Code, 1860 — Section 34, 120B, 307, 313, 354, 376, 406, 417, 509
High Courts29 Mar 2023Allowed
Sumit Roy Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 03 CAL CK 0095
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 482Indian Penal Code, 1860 — Section 34, 406, 419, 420, 467, 468, 471Special Marriage Act, 1955 — Section 27
High Courts29 Mar 2023Disposed Of
Punyabrata Dutta Vs Pratul Saha & Ors
Calcutta High Court · (2023) 03 CAL CK 0094
Code of Civil Procedure, 1908 — Section 100, Order 6 Rule 2, Order 6 Rule 4, Order 41 Rule 11, Order 41 Rule 27West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(i), 13(1)(ff), 13(6), 17(2), 17(2A), 17(4)Evidence Act, 1872 — Section 92
High Courts28 Mar 2023Disposed Of
Goutam Mandal Vs Mousumi Mondal
Calcutta High Court · (2023) 03 CAL CK 0093
Code Of Criminal Procedure, 1973 — Section 112, 125, 354(6)Indian Penal Code, 1860 — Section 376
High Courts28 Mar 2023Disposed Of
Kolkata Municipal Corporation Vs Aninda Sankar Mitra
Calcutta High Court · (2023) 03 CAL CK 0092
Constitution Of India, 1950 — Article 227Kolkata Municipal Corporation Act, 1980 — Section 174
High Courts28 Mar 2023Disposed Of
Suvendu Adhikari Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 03 CAL CK 0091
Constitution Of India, 1950 — Article 243D, 243D(6), 243O, 243P(g), 243T, 243T(6), 243ZGWest Bengal Panchayat Elections Rules, 2006 — Rule 22West Bengal Panchayat Act, 1973 — Section 4, 4(2), 5
High Courts28 Mar 2023Allowed
Suvendu Adhikari Vs State Of West Bengal And Ors.
Calcutta High Court · (2023) 03 CAL CK 0090
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154(3), 156(1)
High Courts28 Mar 2023Disposed Of/Dismissed
Asraf Ansari Vs State Of West Bengal
Calcutta High Court · (2023) 03 CAL CK 0089
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 164, 313Evidence Act, 1872 — Section 3, 27, 114
High Courts28 Mar 2023Disposed Of
Monindra Nath Mondal Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2023) 03 CAL CK 0088
High Courts27 Mar 2023Dismissed
Board Of Trustees For Shyama Prasad Mukherjee Port, Kolkata & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2023) 03 CAL CK 0087
Constitution Of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(d), 2A
High Courts27 Mar 2023Dismissed
Binapani Maity & Anr. Vs Debashis Payra
Calcutta High Court · (2023) 03 CAL CK 0086
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts27 Mar 2023Dismissed
Kolkata Municipal Corporation Vs M/S. South City Projects (Kolkata) Ltd.
Calcutta High Court · (2023) 03 CAL CK 0085
Constitution Of India, 1950 — Article 227Kolkata Municipal Corporation (Taxation) Rules, 1987 — Rule 25Transfer of the Property Act, 1882 — Section 105
High Courts27 Mar 2023Allowed
Ajid Sk. & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 03 CAL CK 0084
Indian Penal Code, 1860 — Section 34, 304B, 498ACode Of Criminal Procedure, 1973 — Section 233