High Courts15 Sept 2022Disposed Of
Angur Bala Naskar & Ors. Vs Balaram Halder & Ors
Calcutta High Court · (2022) 09 CAL CK 0064
Evidence Act, 1872 — Section 45, 47, 73
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 173 of 3,201
High Courts15 Sept 2022Disposed Of
Dilip Kumar Das & Anr. Vs State Of West Bengal
Calcutta High Court · (2022) 09 CAL CK 0063
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Code Of Criminal Procedure, 1973 — Section 251, 313, 315West Bengal Wheat And Wheat Products (Licensing Control And Prohibition Of Certain Classes Of Commercial Transactions) Order, 1973 — Section 2(d)
High Courts15 Sept 2022Dismissed
Joy Prakash Singh Vs State Of West Bengal
Calcutta High Court · (2022) 09 CAL CK 0062
Narcotics Drugs And Psychotic Substances Act, 1985 — Section 15(c), 20(b)(ii)(c), 52A, 52A(2), 52A(3), 55Code Of Criminal Procedure, 1973 — Section 313
High Courts15 Sept 2022Disposed Of
Debojyoti Datta Vs M/S. Oriental Insurance Company Ltd. & Ors.
Calcutta High Court · (2022) 09 CAL CK 0061
Motor Vehicles Act, 1988 — Section 166Indian Penal Code, 1860 — Section 279, 304A, 337, 338, 427
High Courts14 Sept 2022Dismissed
Pranati Ghosh & Ors. Vs Anil Kumar Ghosh
Calcutta High Court · (2022) 09 CAL CK 0087
Evidence Act, 1872 — Section 45, 47, 67, 68, 69, 71, 114Indian Succession Act, 1925 — Section 59, 63, 63(c)
High Courts14 Sept 2022Dismissed
Davinder Singh @ Davindar & Anr. Vs Union Of India
Calcutta High Court · (2022) 09 CAL CK 0086
Narcotics Drugs and Psychotic Substances Act, 1985 — Section 20(b)(ii)(c), 35, 43, 50, 52A, 54, 67Code Of Criminal Procedure, 1973 — Section 161, 235(2), 293, 313, 428Evidence Act, 1872 — Section 106
High Courts14 Sept 2022Disposed Of
Rashmi Metaliks Limited Vs Union Of India & Ors.
Calcutta High Court · (2022) 09 CAL CK 0085
Railway Claims Tribunal Act, 1987 — Section 13, 13(1)(b)Railways Act, 1989 — Section 2(11), 2(17)
High Courts14 Sept 2022Disposed Of
Aditya Puri Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 09 CAL CK 0084
Code Of Criminal Procedure, 1973 — Section 200, 482Indian Penal Code, 1860 — Section 120B, 409, 415, 420
High Courts14 Sept 2022
Sufian Sk. Vs State Of West Bengal
Calcutta High Court · (2022) 09 CAL CK 0083
Code Of Criminal Procedure, 1973 — Section 161, 415, 401, 464, 482Indian Penal Code, 1860 — Section 34, 114, 149, 306, 307, 326Arms Act, 1959 — Section 25, 25(1)(a), 27, 27(1)
High Courts14 Sept 2022Disposed Of
Anil Ahuja & Ors Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 09 CAL CK 0082
Code Of Criminal Procedure, 1973 — Section 200, 482Indian Penal Code, 1860 — Section 120B, 409, 415, 420
High Courts14 Sept 2022Disposed Of
Ashoke Baran Das Vs State Of West Bengal
Calcutta High Court · (2022) 09 CAL CK 0081
Code Of Criminal Procedure, 1973 — Section 401, 482Indian Penal Code, 1860 — Section 120BPrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts14 Sept 2022Allowed
Parbati Sankar Nandi Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 09 CAL CK 0080
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 379, 411, 413, 414Essential Commodities Act, 1955 — Section 7 (1)(a)(ii)
High Courts14 Sept 2022Disposed Of
Oriental Insurance Company Limited Vs Swapna Ghosh
Calcutta High Court · (2022) 09 CAL CK 0069
Motor Vehicles Act, 1988 — Section 163A, 166Indian Penal Code, 1860 — Section 279, 337, 338, 349A, 427
High Courts14 Sept 2022Dismissed
M/S. Kalimata Vyapaar Pvt. Ltd. And Another Vs General Manager Northern Railways And Others
Calcutta High Court · (2022) 09 CAL CK 0068
Constitution Of India, 1950 — Article 226Arbitration and Conciliation Act, 1996 — Section 12(5), 16, 16(1)
High Courts14 Sept 2022Dismissed
State Of West Bengal Vs Maheswar Jadav
Calcutta High Court · (2022) 09 CAL CK 0067
Code Of Criminal Procedure, 1973 — Section 235(1), 313Indian Penal Code, 1860 — Section 34, 307, 326
High Courts13 Sept 2022Dismissed
Gour Gopal Das Vs State Of West Bengal And Others
Calcutta High Court · (2022) 09 CAL CK 0132
Constitution Of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 14, 17
High Courts13 Sept 2022Disposed Of
Purnima Roy & Ors Vs National Insurance Company Limited
Calcutta High Court · (2022) 09 CAL CK 0131
Indian Penal Code, 1860 — Section 279, 304Motor Vehicles Act, 1988 — Section 166
High Courts13 Sept 2022Disposed Of
Uttam Kumar Chatterjee Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 09 CAL CK 0130
Indian Penal Code, 1860 — Section 34, 406, 420, 468, 471Code Of Criminal Procedure, 1973 — Section 401, 482West Bengal Co-Operative Societies Act, 2006 — Section 150, 150(2), 150(4), 153, 153(d), 154
High Courts13 Sept 2022Disposed Of
Dr. Santanu De Vs State Of West Bengal And Others
Calcutta High Court · (2022) 09 CAL CK 0129
High Courts13 Sept 2022Dismissed
Banti Biswas Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 09 CAL CK 0128
Indian Penal Code, 1860 — Section 363, 366A, 372, 373, 376Code Of Criminal Procedure, 1973 — Section 164, 428