High Courts01 Mar 2023Allowed
Susma Kumari Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 03 CAL CK 0003
Indian Penal Code, 1860 — Section 90, 375, 376, 377, 393, 420, 493Code Of Criminal Procedure, 1973 — Section 164, 227, 482
COURT ARCHIVE
Calcutta High Court judgments
64,008 judgments · page 150 of 3,201
High Courts01 Mar 2023Allowed
Santosh Chowdhury Vs State Of West Bengal.
Calcutta High Court · (2023) 03 CAL CK 0002
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 29Arms Act, 1959 — Section 25, 35Code Of Criminal Procedure, 1973 — Section 451, 452, 457
High Courts01 Mar 2023Dismissed/Disposed Of
Subhash Ramkrishna Bhandare & Ors. Vs Coal India Limited & Ors.
Calcutta High Court · (2023) 03 CAL CK 0001
Constitution Of India, 1950 — Article 14, 16Civil Services Examination Rules, 2020 — Rule 4, 6Mines Act, 1952 — Section 17
High Courts28 Feb 2023Dismissed
Radha Krishna Shaw Vs State Of West Bengal
Calcutta High Court · (2023) 02 CAL CK 0102
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 27
High Courts28 Feb 2023Disposed Of
Susmita Sarkar Mondal Vs Pratik Ram Mondal
Calcutta High Court · (2023) 02 CAL CK 0101
Guardians and Wards Act, 1890 — Section 6, 7, 8, 9, 17, 25Hindu Minority and Guardianship Act, 1956 — Section 6, 13Indian Penal Code, 1860 — Section 34, 323, 406, 498A
High Courts28 Feb 2023Disposed Of
Sambhunath Roy & Ors. Vs State Of West Bengal & Anr
Calcutta High Court · (2023) 02 CAL CK 0100
Indian Penal Code, 1860 — Section 34, 386, 406, 420
High Courts28 Feb 2023Dismissed
Jahanara Sk. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 02 CAL CK 0099
Indian Penal Code, 1860 — Section 307, 406, 498ACode Of Criminal Procedure, 1973 — Section 125, 156(3)
High Courts28 Feb 2023Dismissed
L.M.J. Construction Private Limited And Another Vs Board Of Trustees For The Port Of Kolkata And Others
Calcutta High Court · (2023) 02 CAL CK 0098
High Courts27 Feb 2023Disposed Of
Nirmal Pal & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 02 CAL CK 0097
Indian Penal Code, 1860 — Section 34, 120B, 307, 323, 504, 506Code Of Criminal Procedure, 1973 — Section 107, 116(3), 156(3), 161
High Courts27 Feb 2023Disposed Of
Ideal Real Estates Pvt. Ltd. & Ors. Vs Aris Capital Pvt. Ltd.
Calcutta High Court · (2023) 02 CAL CK 0096
Negotiable Instruments Act, 1881 — Section 138, 141, 143, 143(3), 144, 145, 146, 147
High Courts24 Feb 2023Dismissed
K. Naga Satyanarayan Verma Vs Jeeri Sudhakar Reddy & Anr.
Calcutta High Court · (2023) 02 CAL CK 0086
Constitution Of India, 1950 — Article 19(1)(a), 19(2), 21, 226Indian Penal Code, 1860 — Section 406, 499, 500, 501Code Of Criminal Procedure, 1973 — Section 199, 200, 202, 202(2), 465, 482
High Courts24 Feb 2023Allowed
Raj Kumar Jajodia Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 02 CAL CK 0085
Constitution Of India, 1950 — Article 226Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6, 7Indian Penal Code, 1860 — Section 120B
High Courts24 Feb 2023Dismissed
Tapan Kumar Chanda Vs Gobinda Kumar Bhakat And Another
Calcutta High Court · (2023) 02 CAL CK 0084
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 7 Rule 11West Bengal Land Reforms Act, 1956 — Section 8, 8(1), 9, 9(1), 14
High Courts24 Feb 2023Dismissed
Basanta Mehta & Anr. Vs Mitali Law & Ors
Calcutta High Court · (2023) 02 CAL CK 0083
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 114, Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 4(2)Transfer Of roperty Act, 1882 — Section 111(a), 111(g)
High Courts24 Feb 2023Partly Allowed
Uday Narayan Ghosh Vs State Bank Of India And Others
Calcutta High Court · (2023) 02 CAL CK 0082
Limitation Act, 1963 — Section 14
High Courts24 Feb 2023Allowed
Binod Banik Vs State Of West Bengal & Anr
Calcutta High Court · (2023) 02 CAL CK 0081
Indian Penal Code, 1860 — Section 90, 120B, 323, 375, 376, 417, 420Code Of Criminal Procedure, 1973 — Section 156(3), 164, 437A
High Courts24 Feb 2023Allowed
Palash Saha & Anr. Vs State Of West Bengal.
Calcutta High Court · (2023) 02 CAL CK 0080
Essential Commodities Act 1955 — Section 7(1)(a)Code Of Criminal Procedure, 1973 — Section 251, 313Evidence Act, 1872 — Section 27
High Courts23 Feb 2023Disposed Of
Tapan Ghosh Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 02 CAL CK 0095
Prevention of Food Adulteration Act, 1954 — Section 2(ia)(m), 7, 16(1)(a)(i)
High Courts23 Feb 2023Dismissed
Payel Debnath Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 02 CAL CK 0094
Code Of Criminal Procedure, 1973 — Section 125, 125(1), 125(5), 127, 127(2), 362
High Courts23 Feb 2023Allowed
Smita Ray Saha Vs Debmalya Saha
Calcutta High Court · (2023) 02 CAL CK 0093
Code of Civil Procedure, 1908 — Section 24Special Marriage Act, 1954 — Section 27, 38Guardians and Wards Act, 1890 — Section 9, 9(1)