High Courts15 Mar 2023Dismissed
Arun Kumar Mullick & Another Vs Debabrata Seal & Others
Calcutta High Court · (2023) 03 CAL CK 0048
Code of Civil Procedure, 1908 — Order 6 Rule 4Indian Succession Act, 1925 — Section 63(c)
COURT ARCHIVE
Calcutta High Court judgments
64,008 judgments · page 148 of 3,201
High Courts15 Mar 2023Allowed
Sujata Dhar Vs Ranjit Kumar Dhar & Others
Calcutta High Court · (2023) 03 CAL CK 0047
Evidence Act, 1872 — Section 45, 65, 68, 69Registration Act, 1908 — Section 41, 42
High Courts14 Mar 2023Dismissed
Rakesh Samanta & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 03 CAL CK 0032
Indian Penal Code, 1860 — Section 120B, 405, 406, 409, 415, 420Code Of Criminal Procedure, 1973 — Section 41A, 160, 239, 482Customs Act, 1962 — Section 110A
High Courts14 Mar 2023Dismissed
Amir Sk. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 03 CAL CK 0031
Indian Penal Code, 1860 — Section 34, 188, 341, 379, 384Indian Contract Act, 1872 — Section 148Motor Vehicles Act, 1988 — Section 2(30)
High Courts14 Mar 2023Allowed
Nirmal Panda Vs Messers Greenply Industries Limited
Calcutta High Court · (2023) 03 CAL CK 0030
Indian Penal Code, 1860 — Section 384, 403, 408, 420, 465, 467, 468, 471, 474, 506Code Of Criminal Procedure, 1973 — Section 200
High Courts14 Mar 2023Dismissed
Pronab Mondal & Ors. Vs State Of West Bengal.
Calcutta High Court · (2023) 03 CAL CK 0029
Indian Penal Code, 1860 — Section 34, 186, 332, 341, 353, 379, 419, 511Code Of Criminal Procedure, 1973 — Section 161Motor Vehicles Act, 1988 — Section 179, 184
High Courts14 Mar 2023Disposed Of
Shekhawati Enterprises Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 03 CAL CK 0028
Indian Penal Code, 1860 — Section 120B, 406, 420, 506, 506IICode Of Criminal Procedure, 1973 — Section 156(3), 439, 439(2)
High Courts14 Mar 2023
Sipra Kanji Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2023) 03 CAL CK 0027
Code of Civil Procedure, 1908 — Order 47 Rule 1
High Courts14 Mar 2023Disposed Of
Anupam Bera Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 03 CAL CK 0026
Constitution Of India, 1950 — Article 141, 254, 254(2)University Grants Commission Act, 1956 — Section 12, 14, 26, 26(1)(e), 26(1)(g), 28Calcutta University Act, 1979 — Section 7, 8, 8(1)(c), 8(2)(a), 60
High Courts13 Mar 2023Allowed
Siddhartha Dechowdhury Vs Debashree Dey Chowdhury (Saha) & Anr.
Calcutta High Court · (2023) 03 CAL CK 0041
Code Of Criminal Procedure, 1973 — Section 125, 397, 399Hindu Marriage Act, 1955 — Section 24
High Courts13 Mar 2023Disposed Of
Amitava Dutta Vs Upendra Baitha And Ors.
Calcutta High Court · (2023) 03 CAL CK 0040
Code of Civil Procedure, 1908 — Section 151, Order 22 Rule 4AWest Bengal Premises Tenancy Acts, 1997 — Section 2(g), 2(9), 6, 6(4), 7(2)
High Courts13 Mar 2023Disposed Of
Rishi Agarwal Vs Dipika Agarwal (Nee Khaitan)
Calcutta High Court · (2023) 03 CAL CK 0039
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Guardians and Wards Act, 1890 — Section 12
High Courts13 Mar 2023Allowed
Kolkata Municipal Corporation Vs Kripendra Lal Dey & Anr.
Calcutta High Court · (2023) 03 CAL CK 0038
Constitution Of India, 1950 — Article 227Kolkata Municipal Corporation (Taxation) Rules, 1987 — Rule 9(3), 9(3)(c), 15, 19, 20, 21Kolkata Municipal Act, 1980 — Section 174, 180, 184(4), 186, 188, 189, 600
High Courts13 Mar 2023Dismissed
Gpt Infra Projects Limited Vs M/S. Miki Wire Works Pvt. Ltd.
Calcutta High Court · (2023) 03 CAL CK 0037
Constitution Of India, 1950 — Article 227Arbitration and Conciliation Act, 1996 — Section 4, 5, 8, 9, 10, 16, 16(2), 34, 34(2)(v), 35, 36(1), 65, 81Micro, Small and Medium Enterprises Development Act, 2006 — Section 2(1), 2(b), 15, 16, 17, 18, 18(2), 18(3), 18(4), 18(5), 19, 21, 21(1), 21(3), 23
High Courts13 Mar 2023Allowed
Sureka Modern Rice Mill Private Limited Vs West Bengal State Electricity Distribution Company Limted And Others
Calcutta High Court · (2023) 03 CAL CK 0036
Draft (Rights of Consumers) Rules, 2020 — Rule 7Electricity Act, 1910 — Section 26(6)
High Courts13 Mar 2023Allowed
Sankar Naskar @ Gopal Vs State Of West Bengal
Calcutta High Court · (2023) 03 CAL CK 0035
Indian Penal Code, 1860 — Section 376, 511Code Of Criminal Procedure, 1973 — Section 164Evidence Act, 1872 — Section 60, 134
High Courts13 Mar 2023Allowed
State Of West Bengal & Ors Vs Amal Krishna Roy
Calcutta High Court · (2023) 03 CAL CK 0034
Constitution Of India, 1950 — Article 226
High Courts13 Mar 2023Allowed
Atanu Kumar Dey Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 03 CAL CK 0033
Indian Penal Code, 1860 — Section 90, 313, 375, 376, 376(2)(b), 417, 506Code Of Criminal Procedure, 1973 — Section 164, 482
High Courts09 Mar 2023Dismissed
Swapan Baidya & Anr. Vs Md. Abdul Mannan Mullick & Anr.
Calcutta High Court · (2023) 03 CAL CK 0020
Code Of Criminal Procedure, 1973 — Section 107, 144(2), 145(1), 147, 147(1), 147(3), 401, 482
High Courts09 Mar 2023Disposed Of
Senjuti Roy (Nee Sengupta) Vs New India Assurance Co. Ltd. & Ors.
Calcutta High Court · (2023) 03 CAL CK 0019
Motor Vehicles Act, 1988 — Section 140, 149, 163A, 164, 166, 166(1)Evidence Act, 1872 — Section 45Indian Penal Code, 1860 — Section 320