High Courts10 Nov 2022Partly Allowed
Kajal Bandyopadhyay & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 11 CAL CK 0034
Indian Penal Code, 1860 — Section 304B, 307, 323, 325, 498ACode Of Criminal Procedure, 1973 — Section 161, 207
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 168 of 3,201
High Courts10 Nov 2022Dismissed
Md. Asif @ Mohammed Asif Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 11 CAL CK 0033
Indian Penal Code, 1860 — Section 226West Bengal Land Reforms Act, 1955 — Section 4C(5) 4DMines and Minerals Management Act, 1995 — Section 21
High Courts10 Nov 2022Dismissed
District Inspector Of Schools (SE) Nadia Vs Buddhiswar Pramanik & Ors.
Calcutta High Court · (2022) 11 CAL CK 0032
Indian Penal Code, 1860 — Section 136, 215, 226Code Of Civil Procedure, 1908 — Order 41 Rule 1, Order 43 Rule 1Contempt of Courts Act, 1971 — Section 20
High Courts10 Nov 2022Allowed
Bharatiya Reserve Bank Note Mudran (P) Limited And Others Vs Shristi And Others
Calcutta High Court · (2022) 11 CAL CK 0031
Indian Penal Code, 1860 — Section 12, 226
High Courts10 Nov 2022Allowed
Green Fizz Beverages Private Limited. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 11 CAL CK 0030
Indian Penal Code, 1860 — Section 226
High Courts09 Nov 2022Dismissed
Indrajit Moulik And Anr. Vs State Of West Bengal And Anr.
Calcutta High Court · (2022) 11 CAL CK 0017
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 383, 384, 409Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 200, 201(a), 202, 204, 397, 482
High Courts09 Nov 2022Disposed Of
Luna Sil & Ors. Vs Nararyan Chandra Ghosh
Calcutta High Court · (2022) 11 CAL CK 0016
Code Of Civil Procedure, 1908 — Order 14 Rule 1, Order 14 Rule 2West Bengal Premises Tenancy Act, 1997 — Section 2(g), 7(1), 7(2), 7(3)Limitation Act, 1963— Section 5
High Courts09 Nov 2022Disposed Of
Vinay Kumar Singh Vs Kolkata Port Trust & Others
Calcutta High Court · (2022) 11 CAL CK 0015
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(g), 4(1)
High Courts09 Nov 2022Dismissed
Damodar Valley Corporation Vs Ombudsman And Others
Calcutta High Court · (2022) 11 CAL CK 0014
Electricity Act, 2003 — Section 42
High Courts09 Nov 2022Allowed
Shyamdas Mondal Vs State Of West Bengal.
Calcutta High Court · (2022) 11 CAL CK 0013
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts09 Nov 2022Allowed
Latifur Rahaman Vs State Of West Bengal
Calcutta High Court · (2022) 11 CAL CK 0012
Indian Penal Code, 1860 — Section 90, 109, 376, 417Code Of Criminal Procedure, 1973 — Section 156(3), 164Evidence Act, 1872 — Section 113A, 113B, 114A
High Courts07 Nov 2022Allowed
Subrata Bose Vs Mithu Ghosh
Calcutta High Court · (2022) 11 CAL CK 0022
Negotiable Instruments Act, 1881 — Section 20, 87, 118, 138, 139, 145Code Of Criminal Procedure, 1973 — Section 200, 251
High Courts07 Nov 2022Disposed Of
Dr. Dilip Kumar Pahari Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 11 CAL CK 0021
Constitution Of India, 1950 — Article 14, 19(1)(g), 226Transplantation of Human Organs and Tissues Act, 1994 — Section 2(c), 3(1A), 9, 10(1)(b), 12, 14, 15, 15(2), 16, 17, 18, 19
High Courts07 Nov 2022Allowed
Suchita Dinodiya Vs Union Of India And Others
Calcutta High Court · (2022) 11 CAL CK 0020
Constitution Of India, 1950 — Article 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interests (SARFAESI) Act, 2002 — Section 13(2), 13(13)Recovery of Debts due to Banks and Financial Institutions Act, 1993 — Section 19(4)
High Courts07 Nov 2022Allowed
Akshay Lodha Vs West Bengal State Electricity Distribution Company Limited And Others
Calcutta High Court · (2022) 11 CAL CK 0019
High Courts07 Nov 2022Dismissed
Suvendu Adhikari Vs Manoj Malaviya, IPS And Others
Calcutta High Court · (2022) 11 CAL CK 0018
Constitution Of India, 1950 — Article 215Calcutta High Court Contempt of Courts Rules, 1975 — Rule 4, 6, 7, 9, 15, 29Evidence Act, 1872 — Section 65B
High Courts04 Nov 2022Dismissed
Raja @ Raju @ Manab Bose Vs State Of West Bengal
Calcutta High Court · (2022) 11 CAL CK 0007
Indian Penal Code, 1860 — Section 354, 376(2)(f), 511Code Of Criminal Procedure, 1973 — Section 161, 164, 207Evidence Act, 1872 — Section 118
High Courts04 Nov 2022Allowed
M/S Somadhan Properties Vs Pulak Kumar Bera
Calcutta High Court · (2022) 11 CAL CK 0006
Code Of Civil Procedure, 1908 — Order 21 Rule 41 To 106Consumer protection Act, 1986 — Section 13(5), 13(3B), 25, 25(1), 27Indian Penal Code, 1860 — Section 193, 228
High Courts04 Nov 2022Dismissed
David Mantosh & Ors. Vs Apollo Gleneagles Hospitals Ltd. & Ors.
Calcutta High Court · (2022) 11 CAL CK 0005
Constitution Of India, 1950 — Article 227Urban Land (Ceiling & Regulation) Act, 1976 — Section 2(i), 4, 6(1), 9, 10(1), 10(3), 33, 33(1)Limitation Act, 1963 — Section 5, 14
High Courts04 Nov 2022Disposed Of
State Of West Bengal And Ors. Vs Shree Gouri Shankar Jute Mills Ltd.
Calcutta High Court · (2022) 11 CAL CK 0004
Land Acquisition Act, 1894 — Section 4, 4(1)Land Acquisition (Amendment) Act, 1984 — Section 8, 11AEvidence Act, 1872 — Section 106