High Courts15 Dec 2022
Zaniak Innovation India Limited & Anr Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 12 CAL CK 0046
Constitution Of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2(a), 3, 5
COURT ARCHIVE
Calcutta High Court judgments
64,008 judgments · page 161 of 3,201
High Courts15 Dec 2022Dismissed
Avneet Bedi Vs State Of West Bengal & Anr
Calcutta High Court · (2022) 12 CAL CK 0045
Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 145Code Of Criminal Procedure, 1973 — Section 205, 251, 305, 482
High Courts15 Dec 2022Disposed Of
Shahnawaz Mir @ Mir Shahnawaz And Anr. Vs Gulsan Hazra And Anr.
Calcutta High Court · (2022) 12 CAL CK 0044
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts15 Dec 2022Disposed Of
Chinmoy Banerjee Vs Soma Banerjee
Calcutta High Court · (2022) 12 CAL CK 0043
Code Of Criminal Procedure, 1973 — Section 125Hindu Marriage Act, 1955 — Section 9Hindu Adoptions and Maintenance Act, 1956 — Section 23
High Courts15 Dec 2022Disposed Of
Development Consultants Private Limited & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 12 CAL CK 0042
Employees� State Insurance Act, 1948 — Section 87, 88, 89Employees State Insurance (Amending) Act, 2010 — Section 91ARepealing and Amendment Act, 2016 — Section 4
High Courts15 Dec 2022Dismissed
Central Model School, Barrackpore & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 12 CAL CK 0041
Payment of Gratuity Act, 1972 — Section 2(e)General Clauses Act, 1897 — Section 6ARepealing and Amendment Act, 2016 — Section 4
High Courts15 Dec 2022Disposed Of
Krishna Kumar Gurung Vs State Of West Bengal
Calcutta High Court · (2022) 12 CAL CK 0040
Indian Penal Code, 1860 — Section 376(2)(g)Code Of Criminal Procedure, 1973 — Section 164, 313, 428
High Courts15 Dec 2022Dismissed/Allowed
Sukumar Ghosh @ Bishu Vs State Of West Bengal
Calcutta High Court · (2022) 12 CAL CK 0039
Protection of Children from Sexual Offences Act, 2012 — Section 6, 12, 29, 30Indian Penal Code, 1860 — Section 377Code Of Criminal Procedure, 1973 — Section 164, 313, 437A
High Courts14 Dec 2022Dismissed
Maradona Seikh @ Mara Sk. Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 12 CAL CK 0032
Indian Penal Code, 1860 — Section 376, 511Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 428
High Courts14 Dec 2022Allowed
Branch Manager, Tata Motors Finance Limited & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 12 CAL CK 0031
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 465, 467, 471, 474Code Of Criminal Procedure, 1973 — Section 154(1), 154(3), 156(3), 200, 482
High Courts13 Dec 2022Dismissed
Duncun International (India) Ltd. Vs Anglo India Jute Mills Co. Ltd. & Ors.
Calcutta High Court · (2022) 12 CAL CK 0030
Code Of Civil Procedure, 1908 — Section 2(12), 151, Order 39 Rule 7, Order 16 Rule 9, Order 26 Rule 9, Order 20 Rule 12
High Courts13 Dec 2022Allowed
Laxmi Das Vs Madhusudan Das & Anr.
Calcutta High Court · (2022) 12 CAL CK 0029
Code Of Criminal Procedure, 1973 — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 23
High Courts13 Dec 2022Disposed Of
State Of West Bengal Vs Nemai Sasmal & Purnima Sasmal
Calcutta High Court · (2022) 12 CAL CK 0028
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 428
High Courts13 Dec 2022Disposed Of
Pijus Patra Vs State Of West Bengal And Others
Calcutta High Court · (2022) 12 CAL CK 0027
High Courts13 Dec 2022Dismissed
Emerald Jewel Industry India Limited Vs Senior Joint Commissioner, Commercial Taxes, West Bengal, Large Tax Payers Unit & Others
Calcutta High Court · (2022) 12 CAL CK 0026
Constitution Of India, 1950 — Article 301, 304West Bengal Value Added Tax Rules, 2005 — Rule 26A, 33A, 33A(1), 33A(3)West Bengal Value Added Tax Act, 2003 — Section 16(1)(c), 33A(1)(a), 60(1)(c)
High Courts12 Dec 2022Disposed Of
Directorate Of Enforcement & Ors. Vs Union Of India And Ors.
Calcutta High Court · (2022) 12 CAL CK 0038
Constitution Of India, 1950 — Article 21Prevention of Money Laundering Act, 2002 — Section 5, 5(1), 5(3), 8, 8(3)Code Of Criminal Procedure, 1973 — Section 57, 167, 167(2)
High Courts12 Dec 2022
Chakina Khatun Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 12 CAL CK 0037
Constitution Of India, 1950 — Article 21, 141Indian Penal Code, 1860 — Section 228A, 376, 493Code Of Criminal Procedure, 1973 — Section 309, 309(1)
High Courts12 Dec 2022Disposed Of
Arun Kumar Jhajharia Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 12 CAL CK 0036
Negotiable Instruments Act, 1881 — Section 138, 139, 143Code Of Criminal Procedure, 1973 — Section 258, 364, 357(3), 372, 386, 389, 390, 391, 401, 401(5), 431Indian Penal Code, 1860 — Section 64, 420
High Courts12 Dec 2022Disposed Of
Farjana Hasin @ Farzana Hasin @ Rohini Tabassum @ Sneha Vs State Of West Bengal
Calcutta High Court · (2022) 12 CAL CK 0035
Foreigners Act, 1946 — Section 9, 14A, 14A(b)Evidence Act, 1872 — Section 35, 65B, 106
High Courts12 Dec 2022Disposed Of
Bandana Bandapadhyaya Vs Neeti Bhattacharjee & Ors.
Calcutta High Court · (2022) 12 CAL CK 0034
Code Of Civil Procedure, 1908 — Order 26 Rule 10AIndian Succession Act, 1925 — Section 63(c), 276Evidence Act, 1872 — Section 68