COURT ARCHIVE

Calcutta High Court judgments

64,009 judgments · page 171 of 3,201

High Courts23 Sept 2022Disposed Of

Sunil Murmu & Anr. Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0119

Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304, 304I, 304II, 323, 325Code Of Criminal Procedure, 1973 — Section 428Evidence Act, 1872 — Section 27

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High Courts23 Sept 2022Disposed Of

Ramkrishna Sarkar Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 09 CAL CK 0118

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High Courts23 Sept 2022Disposed Of

Hemlata Ghosh Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 09 CAL CK 0117

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High Courts23 Sept 2022Dismissed

Chandan Bardhan & Anr. Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 09 CAL CK 0116

Constitution Of India, 1950 — Article 226West Bengal Co-operative Societies Act, 2006 — Section 10(3), 121

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High Courts23 Sept 2022Disposed Of

Santi Sudha Charit(Since Deceased) Reptd. By Arati Charit Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 09 CAL CK 0115

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High Courts23 Sept 2022Allowed

Safik Khan@ Safiqul Khan Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 09 CAL CK 0114

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 324, 427Code Of Criminal Procedure, 1973 — Section 161, 401, 482

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High Courts23 Sept 2022Disposed Of

Arindam Handique Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 09 CAL CK 0113

Right To Fair compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 74, 85, 87

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High Courts23 Sept 2022Dismissed

Rama Prasad Sarkar Vs Union Of India And Others

Calcutta High Court · (2022) 09 CAL CK 0112

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High Courts23 Sept 2022Allowed

Sukumar Ghosh & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 09 CAL CK 0091

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 173, 438, 482Indian Penal Code, 1860 — Section 34, 188

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High Courts22 Sept 2022Dismissed

Probir Kumar Roy Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 09 CAL CK 0099

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High Courts22 Sept 2022Dismissed

Manindra Kumar Mitra & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 09 CAL CK 0098

Code Of Criminal Procedure, 1973 — Section 161, 227, 313Indian Penal Code, 1860 — Section 34, 312, 313, 406, 498A, 506

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High Courts22 Sept 2022Dismissed

State Of West Bengal & Ors Vs Confederation Of State Government Employees, West Bengal & Ors.

Calcutta High Court · (2022) 09 CAL CK 0097

Constitution Of India, 1950 — Article 226, 309West Bengal Services (Revision of Pay and Allowance) Rules, 2009 — Rule 3(c), 12(1)Code Of Civil Procedure, 1908 — Order 47 Rule 1, Order 14 Rule 2(2)

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High Courts22 Sept 2022Allowed

Samir Ghosh Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0096

Code Of Criminal Procedure, 1973 — Section 207, 209, 313, 482Indian Penal Code, 1860 — Section 304B, 306, 498AEvidence Act, 1872 — Section 113B

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High Courts22 Sept 2022Dismissed

Auup Kumar Maity Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 09 CAL CK 0095

Code Of Criminal Procedure, 1973 — Section 125Indian Penal Code, 1860 — Section 498AProtection of Women from Domestic Violence Act, 2005 — Section 12

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High Courts22 Sept 2022

Pradip Kumar Roy @ Haru Roy Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0094

Code Of Criminal Procedure, 1973 — Section 156(3), 207, 209, 482Indian Penal Code, 1860 — Section 228A, 375, 376Evidence Act, 1872 — Section 8

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High Courts22 Sept 2022Dismissed

State Of West Bengal & Ors. Vs Bimal Sardar & Ors.

Calcutta High Court · (2022) 09 CAL CK 0093

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 151, Order 47 Rule 1Land Acquisition Act, 1894 — Section 9

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High Courts22 Sept 2022Allowed

Saniulla Ansari & Anr. Vs State Of West Bengal.

Calcutta High Court · (2022) 09 CAL CK 0092

Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Code Of Criminal Procedure, 1973 — Section 251

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High Courts21 Sept 2022Allowed

Monika Bagchi Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0104

Code Of Criminal Procedure, 1973 — Section 161, 164, 207, 313, 437AIndian Penal Code, 1860 — Section 120B, 201, 302, 354A, 364A

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High Courts21 Sept 2022Allowed

Subrajit Sarkar @ Subrajit Sarkar & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 09 CAL CK 0103

Hindu Marriage Act, 1955 — Section 13Code Of Criminal Procedure, 1973 — Section 156(3), 401, 482Indian Penal Code, 1860 — Section 498A

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High Courts21 Sept 2022Disposed Of

Sukhjit Singh & Anr Vs Hindustan Petroleum Corporation Limited & Ors

Calcutta High Court · (2022) 09 CAL CK 0102

Constitution Of India, 1950 — Article 19(1)(g), 226Motor Vehicles Act, 1988 — Section 2(37), 47(1)

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