High Courts30 Sept 2022Allowed
Manoranjan Pal & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 09 CAL CK 0140
Indian Penal Code, 1860 — Section 34, 498ACode Of Criminal Procedure, 1973 — Section 161, 313, 401, 482
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 170 of 3,201
High Courts30 Sept 2022Allowed
Manjir Chatterjee Vs Sushanta Dutta
Calcutta High Court · (2022) 09 CAL CK 0139
Evidence Act, 1872 — Section 114Code Of Criminal Procedure, 1973 — Section 313, 482Negotiable Instruments Act, 1881 — Section 138, 139
High Courts30 Sept 2022
Satadal Ghosh Vs Sasanka Sekhar Dutta
Calcutta High Court · (2022) 09 CAL CK 0138
Code Of Civil Procedure, 1908 — Section 47, 144, 151, Order 21 Rule 34, Order 21 Rule 34(1), Order 21 Rule 34(2), Order 21 Rule 34(3), Order 21 Rule 34(4), Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101Transfer of Property Act, 1882 — Section 52
High Courts30 Sept 2022Dismissed
Menka Gambhir Vs Union Of India And Others
Calcutta High Court · (2022) 09 CAL CK 0137
High Courts30 Sept 2022Allowed
Sudhir Kumar Majumdar & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 09 CAL CK 0136
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A(1), 6, 9, 9(3), 9(4), 11, 11A, 12(2), 16, 17, 30, 31, 34National Highways Act, 1956 — Section 3A, 3A(1), 3C(2), 3D, 3D(1), 3E
High Courts30 Sept 2022Dismissed
DB Block Residents Association & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 09 CAL CK 0135
Constitution Of India, 1950 — Article 21A, 45West Bengal Town and Country (Planning & Development) Act, 1979 — Section 31, 31(4)(a)(i)
High Courts30 Sept 2022Allowed
Protap Singh Vs State Of West Bengal.
Calcutta High Court · (2022) 09 CAL CK 0134
Indian Penal Code, 1860 — Section 107, 114, 306, 498AEvidence Act, 1872 — Section 4, 113A
High Courts30 Sept 2022Dismissed
Saleha Bibi @ Chhabi & Anr Vs Asim Kumar Chatterjee
Calcutta High Court · (2022) 09 CAL CK 0133
Code Of Civil Procedure, 1908 — Order 41 Rule 27Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 — Section 118, 118(a)
High Courts27 Sept 2022Dismissed
Archana Dey @ Sakila @ Samina Vs State Of West Bengal
Calcutta High Court · (2022) 09 CAL CK 0124
Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6, 13Indian Penal Code, 1860 — Section 107, 120B, 304B, 306, 344, 354, 366, 366B, 372, 373, 498ACode Of Criminal Procedure, 1973 — Section 164, 173, 428
High Courts27 Sept 2022Allowed
Gautam Paul & Anr. Vs State Of West Bengal
Calcutta High Court · (2022) 09 CAL CK 0123
Indian Penal Code, 1860 — Section 107, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 235(2), 313Evidence Act, 1872 — Section 106
High Courts26 Sept 2022Allowed
Venkatesh Vincom Private Limited Vs M/S. Spice Of Joy, Multicuisine Restaurant Cum Bar & Ors.
Calcutta High Court · (2022) 09 CAL CK 0111
Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 10, Order 7 Rule 11Negotiable Instrument Act, 1881 — Section 138Commercial Courts Act, 2015 — Section 2(1)(c), 2(1)(c)(i), 2(1)(c)(vii), 2(1)(f)
High Courts26 Sept 2022Allowed
Nazrul Islam Vs State Of West Bengal
Calcutta High Court · (2022) 09 CAL CK 0110
Indian Penal Code, 1860 — Section 211Code Of Criminal Procedure, 1973 — Section 161, 313, 340
High Courts26 Sept 2022Disposed Of
Thermofriz Insulations Ltd. & Anr. Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2022) 09 CAL CK 0109
Constitution Of India, 1950 — Article 226Kolkata Municipal Corporation Act, 1980 — Section 178(3), 180, 183, 248, 249, 250, 535, 540
High Courts26 Sept 2022Disposed Of
Nilmani Bhattyacharya Vs State Of West Bengal & Anr
Calcutta High Court · (2022) 09 CAL CK 0108
West Bengal Cooperative Societies Act, 2006 — Section 10, 33, 34, 47(iv)Indian Penal Code, 1860 — Section 21, 323, 379, 409, 420Code Of Criminal Procedure, 1973 — Section 41A, 91, 156(3)
High Courts26 Sept 2022Allowed
Kajal Dutta Pramanik Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 09 CAL CK 0107
West Bengal Estates Acquisition Act, 1953 — Section 5A, 6(1)(i), 16(1b)(vi), 17(1), 44(2A), 45A, 53, 57
High Courts26 Sept 2022Disposed Of
Union Of India & Ors. Vs Raju Ghosh
Calcutta High Court · (2022) 09 CAL CK 0106
Constitution Of India, 1950 — Article 14, 309, 310Andhra Pradesh Registration And Subordinate Service Rules, 1976 — Rule 4(a)(1)(i)
High Courts23 Sept 2022Dismissed
Md. Habibur Rahaman @ Habu Vs State Of West Bengal
Calcutta High Court · (2022) 09 CAL CK 0125
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18(b), 21(c), 29, 42, 42(1), 42(2), 52ACode Of Criminal Procedure, 1973 — Section 313
High Courts23 Sept 2022Allowed
Parimal Guha Vs State Of West Bengal
Calcutta High Court · (2022) 09 CAL CK 0122
Indian Penal Code, 1860 — Section 376(2)(l), 376(l), 376(2)(m)Code Of Criminal Procedure, 1973 — Section 161, 164, 207, 313, 437A
High Courts23 Sept 2022Dismissed
Amit Dutta Alias Rakesh Vs State Of West Bengal
Calcutta High Court · (2022) 09 CAL CK 0121
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 29, 50, 52ACode Of Criminal Procedure, 1973 — Section 293, 313
High Courts23 Sept 2022Dismissed
Abbas Sk. @ Abbas Hossain Vs State Of West Bengal
Calcutta High Court · (2022) 09 CAL CK 0120
Indian Penal Code, 1860 — Section 376(2)(i), 376(3)Code Of Criminal Procedure, 1973 — Section 164, 428Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 42