High Courts03 Nov 2022Disposed Of
Rishi Agarwal Vs State Of West Bengal And Anr
Calcutta High Court · (2022) 11 CAL CK 0011
Indian Penal Code, 1860 — Section 34, 323, 325, 354, 406, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 169 of 3,201
High Courts03 Nov 2022Partly Allowed
Tipu Sultan Vs State Of West Bengal
Calcutta High Court · (2022) 11 CAL CK 0010
Indian Penal Code, 1860 — Section 489B, 489CCode Of Criminal Procedure, 1973 — Section 313
High Courts03 Nov 2022
Morian Bibi Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 11 CAL CK 0009
Indian Penal Code, 1860 — Section 120B, 363, 366A, 370, 370(4), 373, 376(2)Immoral Traffic (Prevention) Act, 1956 — Section 5, 6Protection of Children from Sexual Offences Act, 2012 — Section 4, 6
High Courts03 Nov 2022Allowed
Ms. Todi Investors Vs Ashis Kr. Dutta & Anr.
Calcutta High Court · (2022) 11 CAL CK 0008
Code Of Criminal Procedure, 1973 — Section 2(wa), 255(1), 255(2), 372, 378(4), 397Negotiable Instrument Act, 1881 — Section 138
High Courts01 Nov 2022Dismissed
Srikant Ray Vs State Of West Bengal And Anr.
Calcutta High Court · (2022) 11 CAL CK 0003
Code Of Civil Procedure, 1908 — Order 32 Rule 2Protection of Women from Domestic Violence Act, 2005 — Section 12, 29
High Courts01 Nov 2022Allowed
Budhadeb Mondal And Anr. Vs State Of West Bengal.
Calcutta High Court · (2022) 11 CAL CK 0002
West Bengal Imported Vegetable Oils (Prohibition of unauthorized sale) Order, 1984 — Section 5Code Of Criminal Procedure, 1973 — Section 100, 100(4), 251 Essential Commodities Act of 1955 — Section 6D, 7(1)(a)(ii)
High Courts01 Nov 2022Dismissed
Sk Mahatab Vs State Of West Bengal
Calcutta High Court · (2022) 11 CAL CK 0001
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 29, 52ACode Of Criminal Procedure, 1973 — Section 161
High Courts31 Oct 2022Dismissed
Regional Provident Fund Commissioner - Ii, Howrah & Ors. Vs HDFC Bank Limited & Ors.
Calcutta High Court · (2022) 10 CAL CK 0002
High Courts31 Oct 2022Allowed
Central Board Of Trustees Employees� Provident Fund Organisation. Vs M/S. Durgapur Chemicals Limited & Anr.
Calcutta High Court · (2022) 10 CAL CK 0001
High Courts30 Sept 2022Dismissed
Commissioner Of Central Excise, Bolpur Vs Indian Iron And Steel Company Limited, Burnpur Works, Burnpur
Calcutta High Court · (2022) 09 CAL CK 0151
Central Excise Rules, 1944 — Rule 57C(2), 57CC, 57CC(1), 57CC(5), 57CC(9), 57D, 57AD, 57AD(1), 57AD(2), 57AD(2a), 57AD(2b), 173B, 173QCenvat Credit Rules, 2002 — Rule 2, 3(a), 3(b), 6, 6(1), 6(3)(b)
High Courts30 Sept 2022Allowed
M/S. Indi Stock Private Limited Vs Commissioner Of Income Tax, Kolkata-II
Calcutta High Court · (2022) 09 CAL CK 0150
Income Tax Act, 1961 — Section 143(3), 260A
High Courts30 Sept 2022Allowed
M/S. Gyan Traders Limited Vs Commissioner Of Income Tax, Kolkata-II
Calcutta High Court · (2022) 09 CAL CK 0149
Income Tax Act, 1961 — Section 10, 143(3), 260A
High Courts30 Sept 2022Disposed Of
Md. Wasim And Another Vs M/S. Bengal Refrigeration And Company And Others
Calcutta High Court · (2022) 09 CAL CK 0148
Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 5, 8, 9, 11, 12(1)Indian Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3)
High Courts30 Sept 2022Allowed
Deputy Commissioner Of Custom, Special Disposal Cell (Port) Vs Karan Kumar Arora & Ors.
Calcutta High Court · (2022) 09 CAL CK 0147
Drugs and Cosmetics Rule, 1945 — Rule 31Customs Act, 1962 — Section 48
High Courts30 Sept 2022
Upendra Choudhury Vs M/S. J. K. Industries Ltd. & Ors.
Calcutta High Court · (2022) 09 CAL CK 0146
Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2A, 2K, 2(s), 10, 10(1)
High Courts30 Sept 2022Allowed
Kolkata Municipal Corporation & Ors. Vs M/S. Adya Residency (P) Limited And M/S. Rajveer Infrastructure Reality Pvt. Ltd. & Ors.
Calcutta High Court · (2022) 09 CAL CK 0145
Kolkata Municipal Corporation Building Rules, 2009 — Rule 15(3)Cantonments Act, 1924 — Section 181, 181(2), 181A, 183AKolkata Municipal Corporation Act, 1980 — Section 398(3), 399
High Courts30 Sept 2022Dismissed
West Bengal Power Development Corporation Limited Vs Sical Mining Limited
Calcutta High Court · (2022) 09 CAL CK 0144
Arbitration And Conciliation Act, 1996 — Section 11, 11(6), 12(5), 14, 14(2), 21
High Courts30 Sept 2022Dismissed
Arani Mukhopadhyay Vs EPF Organisation & Ors
Calcutta High Court · (2022) 09 CAL CK 0143
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts30 Sept 2022Dismissed
Sasti Gayen Vs State Of West Bengal And Ors.
Calcutta High Court · (2022) 09 CAL CK 0142
Constitution Of India, 1950 — Article 20, 21, 142, 226Indian Penal Code, 1860 — Section 34, 120B, 302, 304ACode Of Criminal Procedure, 1973 — Section 153, 173, 235, 300, 311, 319, 378, 382, 386, 391, 482
High Courts30 Sept 2022Allowed
Vikas Mishra @ Vikash Mishra Vs Central Bureau Of Investigation
Calcutta High Court · (2022) 09 CAL CK 0141
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 167, 167(2), 437(5), 439, 439(2)