High Courts03 Mar 2023
Milan Das Vs Sandip Das
Calcutta High Court · (2023) 03 CAL CK 0018
Code of Civil Procedure, 1908 — Order 6 RuleIndian Succession Act, 1925 — Section 63(c)
COURT ARCHIVE
Calcutta High Court judgments
64,008 judgments · page 149 of 3,201
High Courts03 Mar 2023
Manjula Ghosh & Another Vs Anjan Ghosh & Another
Calcutta High Court · (2023) 03 CAL CK 0017
Indian Succession Act, 1925 — Section 63, 276Evidence Act, 1872 — Section 68
High Courts03 Mar 2023
Ashoke Kumar Bag Vs Nilima Rani Kotal & Anr.
Calcutta High Court · (2023) 03 CAL CK 0016
Indian Succession Act, 1925 — Section 63, 63(c), 276Evidence Act, 1872 — Section 68
High Courts03 Mar 2023Allowed
Angshuman Sarkar Vs West Bengal State Electricity Distribution Company Limted And Others
Calcutta High Court · (2023) 03 CAL CK 0015
Electricity Act, 2003 — Section 126, 126(1), 126(3), 126(6), 127, 135, 135(1), 135(1)(a), 135(1)(b), 135(1)(c), 154, 154(5), 154(6)
High Courts03 Mar 2023Allowed
Shampa Chakrabarty Vs Debashis Chakrabarti
Calcutta High Court · (2023) 03 CAL CK 0014
Indian Penal Code, 1860 — Section 34, 120B, 323, 341, 406, 409, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 200, 202Hindu Marriage Act, 1955 — Section 13(1)(ia)(ib)
High Courts03 Mar 2023Disposed Of
Omkarnath Sahoo @ Omkernath Sahoo Vs State Of West Bengal & Anr
Calcutta High Court · (2023) 03 CAL CK 0013
Negotiable Instrument Act, 1881 — Section 138, 143(3)Indian Penal Code, 1860 — Section 149, 302, 375(1)(b)Code Of Criminal Procedure, 1973 — Section 357(3), 374, 377, 377(1), 377(3), 378, 386, 389, 390, 391, 397, 401, 401(2)
High Courts03 Mar 2023Dismissed
Biplab Biswas Vs State Of West Bengal & Anr
Calcutta High Court · (2023) 03 CAL CK 0012
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 375, 376, 417Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 164, 482
High Courts02 Mar 2023Dismissed
M/S. Moumita Logistics & Anr. Vs Hindustan Petroleum Corporation Ltd. & Ors.
Calcutta High Court · (2023) 03 CAL CK 0025
High Courts02 Mar 2023Dismissed
Zeniak Innovation India Limited & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 03 CAL CK 0024
Companies (Court) Rules, 1959 — Rule 130, 139Code of Civil Procedure, 1908 — Section 96, 151, Order 39 Rule 4, Order 1 Rule 10Patents Act, 1970 — Section 48
High Courts02 Mar 2023Dismissed
Samidh Banerjee And Another Vs State Of West Bengal And Another
Calcutta High Court · (2023) 03 CAL CK 0023
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 307, 323, 325, 341, 344, 380, 384, 403, 406, 447, 448, 453, 468, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts02 Mar 2023Allowed
Rajesh K.V. Alias Rajesh Kaleerakath Venugopal Vs Visva-Bharati And Others
Calcutta High Court · (2023) 03 CAL CK 0022
High Courts02 Mar 2023Dismissed
Purnima Patra Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 03 CAL CK 0021
Indian Penal Code, 1860 — Section 307, 313, 498ACode Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 106
High Courts02 Mar 2023Allowed
Sanjit Ghose Vs Union Of India & Ors.
Calcutta High Court · (2023) 03 CAL CK 0011
High Courts02 Mar 2023Dismissed
Nisha Hasija Vs M/S. Symphony Merchants Pvt. Ltd.
Calcutta High Court · (2023) 03 CAL CK 0010
Negotiable Instruments Act, 1881 — Section 138, 141, 145, 145(2)Code Of Criminal Procedure, 1973 — Section 200, 202, 202(1), 202(2)
High Courts02 Mar 2023Dismissed
Sumitra Maity Vs State Of West Bengal And Anr.
Calcutta High Court · (2023) 03 CAL CK 0009
Indian Penal Code, 1860 — Section 34, 120B, 149, 302, 366A, 368, 370, 370A, 372, 373, 378Code Of Criminal Procedure, 1973 — Section 239, 482Immoral Traffic Prevention Act, 1956 — Section 3, 4, 5, 7, 9
High Courts01 Mar 2023Dismissed
Minakshi Biring Vs State Of West Bengal
Calcutta High Court · (2023) 03 CAL CK 0008
Indian Penal Code, 1860 — Section 300, 302, 306Code Of Criminal Procedure, 1973 — Section 313
High Courts01 Mar 2023Allowed
Somnath Das @ Samir @ Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 03 CAL CK 0007
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 405, 406, 498A, 506Code Of Criminal Procedure, 1973 — Section 94, 125, 155(2), 156(1), 200, 203, 204, 227, 482
High Courts01 Mar 2023Allowed
Pralay Kumar Das & Ors. Vs State Of West Bengal & Anr
Calcutta High Court · (2023) 03 CAL CK 0006
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 406, 498ACode Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 482
High Courts01 Mar 2023Disposed Of
Bhartia Mini Spring & Engineering Company Pvt. Ltd. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 03 CAL CK 0005
Companies Act, 2013 — Section 241, 242
High Courts01 Mar 2023Disposed Of
Gopinath Bhanja & Ors. Vs Setab Uddin & Ors.
Calcutta High Court · (2023) 03 CAL CK 0004
Constitution Of India, 1950 — Article 20West Bengal School Service Commission (Selection for Appointment To The Posts of Teachers for Classes IX and X in Secondary and Higher Secondary Schools) Rules, 2016 — Rule 17Code of Civil Procedure, 1908 — Order 1 Rule 8