COURT ARCHIVE

Calcutta High Court judgments

64,008 judgments · page 154 of 3,201

High Courts07 Feb 2023Dismissed

Balaram Baral Vs State Of West Bengal & Ors

Calcutta High Court · (2023) 02 CAL CK 0025

Constitution Of India, 1950 — Article 38, 47, 226Indian Penal Code, 1860 — Section 34, 90, 188, 268, 323, 324, 342, 354, 375, 376, 417, 493, 506Code Of Criminal Procedure, 1973 — Section 129, 132, 133, 133(1), 137, 138, 142, 143, 144, 145, 149, 155(2), 156(1), 397, 398, 399, 401, 482

High Courts07 Feb 2023Dismissed

Raju Khan Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 02 CAL CK 0024

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 90, 323, 324, 342, 354, 375, 376, 417, 493, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 200, 204, 482

High Courts07 Feb 2023Disposed Of

M/S Singhania Commercial Corporation & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 02 CAL CK 0023

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1)(a), 5A, 6, 9(3), 9(4), 17(1), 17(4)

High Courts07 Feb 2023Disposed Of

Bablu Ali Vs Union Of India

Calcutta High Court · (2023) 02 CAL CK 0022

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 21(c), 29, 67Code Of Criminal Procedure, 1973 — Section 313, 437A

High Courts06 Feb 2023Disposed Of

GE Power India Limited Vs Union Of India & Ors

Calcutta High Court · (2023) 02 CAL CK 0020

Central Excise Rules, 1944 — Rule 9(2)Central Excise Act, 1944 — Section 11A(1), 121(f), 123(b), 124(1), 124(1)(a), 125(1)(a), 125(1)(c), 125(7)

High Courts06 Feb 2023Dismissed

Ahindra Kumar Majhi & Anr. Vs State Of West Bengal.

Calcutta High Court · (2023) 02 CAL CK 0019

Indian Penal Code, 1860 — Section 395, 412Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 25, 26, 27

High Courts03 Feb 2023Disposed Of

Kabita Saha & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 02 CAL CK 0018

Constitution Of India, 1950 — Article 226

High Courts03 Feb 2023Allowed

Pinky Khatoon @ Begum Vs State Of West Bengal

Calcutta High Court · (2023) 02 CAL CK 0017

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 313, 437A

High Courts03 Feb 2023Disposed Of

Kajal Majumdar Vs Sk. Mansur Ali & Ors.

Calcutta High Court · (2023) 02 CAL CK 0016

Constitution Of India, 1950 — Article 136Calcutta Corporation Tribunal (Conduct of Business) Rules, 1965 — Rule 1, 2, 9, 10(1), 10(2), 12(4)Code of Civil Procedure, 1908 — Order 47 Rule 7, Order 9 Rule 13

High Courts03 Feb 2023Dismissed

Razia Sultana Vs State Of West Bengal & Ors

Calcutta High Court · (2023) 02 CAL CK 0015

West Bengal Panchayat Act, 1973 — Section 12, 12(2), 12(3), 12(11), 101, 213

High Courts03 Feb 2023Disposed Of

Ganesh Chandra Guha Vs State Of West Bengal & ors.

Calcutta High Court · (2023) 02 CAL CK 0014

Industrial Disputes Act, 1947 — Section 17, 17A, 17A(1), 20(3), 33C(2)

High Courts03 Feb 2023Disposed Of

Pulak Tung & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 02 CAL CK 0013

Constitution Of India, 1950 — Article 166(3)West Bengal Scheduled Case & Scheduled Tribe (Reservation of vacancies in Services and Posts) Act, 1976 — Section 6(2)West Bengal Backward Classes (Other than Scheduled Castes and Scheduled Tribes) (Reservation of Vacancies in Services and Posts) Act, 2012 — Section 7(2)

High Courts03 Feb 2023Allowed

Arjun Kora Vs State Of West Bengal

Calcutta High Court · (2023) 02 CAL CK 0012

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 164, 235(2), 313Evidence Act, 1872 — Section 3, 24, 25, 26, 27, 30

High Courts03 Feb 2023Disposed Of

Rabi Saha @ Sarkar Vs State Of West Bengal

Calcutta High Court · (2023) 02 CAL CK 0011

Indian Penal Code, 1860 — Section 375, 376, 511Code Of Criminal Procedure, 1973 — Section 164, 428

High Courts03 Feb 2023Disposed Of

Nawal Sultania & Ors. Vs Hemant Kumar Chabria & Anr

Calcutta High Court · (2023) 02 CAL CK 0010

Code of Civil Procedure, 1908 — Order 20 Rule 12Indian Contract Act, 1872 — Section 74

High Courts02 Feb 2023Dismissed

Subhendu Dutta & Anr. Vs Madan Gopal Goswami

Calcutta High Court · (2023) 02 CAL CK 0004

Limitation Act, 1963 — Article 53Code of Civil Procedure, 1908 — Section 21, Order 14 Rule 2, Order 7 Rule 11

High Courts02 Feb 2023Dismissed

Arnab Banerjee Vs Samir Saha

Calcutta High Court · (2023) 02 CAL CK 0003

Code Of Criminal Procedure, 1973 — Section 311, 313, 482Negotiable Instrument Act, 1881 — Section 138

High Courts02 Feb 2023Dismissed

Sk. Jiaruddin @ Jiar Vs State Of West Bengal

Calcutta High Court · (2023) 02 CAL CK 0002

Indian Penal Code, 1860 — Section 307, 326, 498ACode Of Criminal Procedure, 1973 — Section 313, 357AEvidence Act, 1872 — Section 65B

High Courts02 Feb 2023Disposed Of

State Of West Bengal Vs Pranab Roy

Calcutta High Court · (2023) 02 CAL CK 0001

Child Labour (Prohibition and Regulation) Act, 1986 — Section 14(1), 16Indian Penal Code, 1860 — Section 300, 302, 376ACode Of Criminal Procedure, 1973 — Section 313, 428

High Courts01 Feb 2023Allowed

Surendar Kaur Singh Vs United India Insurance Company Limited And Another

Calcutta High Court · (2023) 02 CAL CK 0009

Motor Vehicles Act, 1988 — Section 166Income Tax Act, 1961 — Section 143