High Courts23 Feb 2023Allowed
Naresh Chandra Halder Vs State Of West Bengal
Calcutta High Court · (2023) 02 CAL CK 0092
Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 164, 313
COURT ARCHIVE
Calcutta High Court judgments
64,008 judgments · page 151 of 3,201
High Courts23 Feb 2023Dismissed
Rabi Das Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 02 CAL CK 0091
Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8, 11, 12, 29, 30Evidence Act, 1872 — Section 3
High Courts23 Feb 2023
Suraj Dey Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 02 CAL CK 0090
Indian Penal Code, 1860 — Section 363, 366, 376Code Of Criminal Procedure, 1973 — Section 173(8), 311, 313
High Courts23 Feb 2023
Partha Pratim Ghosh Vs State Of West Bengal & Anr
Calcutta High Court · (2023) 02 CAL CK 0089
Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 20Indian Penal Code, 1860 — Section 120BCode Of Criminal Procedure, 1973 — Section 428, 437A
High Courts23 Feb 2023Dismissed
Priti De Vs Birendra Narayan Basak And Anr
Calcutta High Court · (2023) 02 CAL CK 0088
Code of Civil Procedure, 1908 — Section 100(4)West Bengal Premises Tenancy Act, 1956 — Section 2(h)
High Courts23 Feb 2023Dismissed
Niyati Ghosh & Anr. Vs Sujit Banik & Anr.
Calcutta High Court · (2023) 02 CAL CK 0087
Code of Civil Procedure, 1908 — Section 144, 144(1), 151
High Courts22 Feb 2023Allowed
Bechuram Bag Vs State Of West Bengal
Calcutta High Court · (2023) 02 CAL CK 0066
Indian Penal Code, 1860 — Section 34, 201, 302, 376Evidence Act, 1872 — Section 65(4), 65A, 65A(4), 65B, 65B(4), 136Code Of Criminal Procedure, 1973 — Section 313, 437A
High Courts22 Feb 2023Dismissed
Md. Sohel @ Pintu & Ors. Vs State Of West Bengal
Calcutta High Court · (2023) 02 CAL CK 0065
Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25(1B)(a), 27Code Of Criminal Procedure, 1973 — Section 161, 428
High Courts22 Feb 2023Disposed Of
Masrur Alam Vs Canara Bank and Others
Calcutta High Court · (2023) 02 CAL CK 0064
Right to Information Act, 2005 — Section 8(1)(j), 19, 19(3)
High Courts22 Feb 2023Disposed Of
Ramco Cements Limited & Anr. Vs Board Of Trustees Of Syama Prasad Mookerjee Port, Kolkata & Ors.
Calcutta High Court · (2023) 02 CAL CK 0063
Indian Contract Act, 1872 — Section 74
High Courts21 Feb 2023Disposed Of
Ramananda Sengupta Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 02 CAL CK 0068
Constitution Of India, 1950 — Article 12, 14, 21, 136, 142Negotiable Instruments Act, 1881 — Section 138, 141, 142Code Of Criminal Procedure, 1973 — Section 251, 357, 357(1), 357(3), 357(5)
High Courts21 Feb 2023Allowed
Sucharita Santra Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 02 CAL CK 0067
Indian Penal Code, 1860 — Section 375, 376, 511Code Of Criminal Procedure, 1973 — Section 161, 227, 228, 245
High Courts20 Feb 2023Disposed Of
Dr. Raunak Hajari @ Raunak Hajari & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2023) 02 CAL CK 0079
Constitution Of India, 1950 — Article 14, 15, 19, 21, 226Indian Penal Code, 1860 — Section 120B, 377, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 482
High Courts20 Feb 2023Allowed
Dr. Bikram Panda Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 02 CAL CK 0078
Constitution Of India, 1950 — Article 137, 142, 226
High Courts20 Feb 2023Allowed
Shukdeb Maiti. Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 02 CAL CK 0077
High Courts20 Feb 2023Dismissed
Priyanka Kayal and ors. Vs State Of West Bengal and Ors.
Calcutta High Court · (2023) 02 CAL CK 0076
West Bengal Primary School Teachers Recruitment Rules, 2016 — Rule 8, 8(3), 10Code of Civil Procedure, 1908 — Order 1 Rule 9
High Courts20 Feb 2023Disposed Of
Tarak Chandra Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2023) 02 CAL CK 0075
High Courts20 Feb 2023Allowed
Annapurna Karmakar Vs Bisweswor Karmakar & Anr.
Calcutta High Court · (2023) 02 CAL CK 0074
Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 375, 376, 511Code Of Criminal Procedure, 1973 — Section 125, 128
High Courts20 Feb 2023
Human & Environment Alliance League & Anr. Vs Debal Ray, Principal Chief Conservator Of Forests, Wildlife and Chief Wildlife Warden, Department Of Forests & Ors.
Calcutta High Court · (2023) 02 CAL CK 0073
Constitution Of India, 1950 — Article 21, 48, 48A, 51A(g), 51A(h)Prevention of Cruelty to Animals Act, 1960 — Section 3, 11, 11(1), 11(1)(a), 22Code Of Criminal Procedure, 1973 — Section 144
High Courts20 Feb 2023Allowed
Sukdeb Maity and others Vs Union Of India and others
Calcutta High Court · (2023) 02 CAL CK 0072