COURT ARCHIVE

Calcutta High Court judgments

64,009 judgments · page 174 of 3,201

High Courts13 Sept 2022Disposed Of

State Of West Bengal Vs Md. Raees Qureshi @ Hadi Qureshi

Calcutta High Court · (2022) 09 CAL CK 0127

Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 37, 43, 129, 313, 428Evidence Act, 1872 — Section 8, 106

High Courts13 Sept 2022Dismissed

Amirul Sheikh Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0126

Indian Penal Code, 1860 — Section 120B, 376, 406, 493Code Of Criminal Procedure, 1973 — Section 156(3), 428

High Courts13 Sept 2022Disposed Of

Surjee Yadav & Ors. Vs National Insurance Company Limited & Anr

Calcutta High Court · (2022) 09 CAL CK 0057

Motor Vehicles Act, 1988 — Section 163A

High Courts12 Sept 2022Partly Allowed

Bablu Chandra Dey @ Babul Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0056

Indian Penal Code, 1860 — Section 299, 300, 302, 304, 304I, 304IICode Of Criminal Procedure, 1973 — Section 164, 235(1), 313

High Courts12 Sept 2022Dismissed

Prithwish Mallick Vs State Of West Bengal And Others

Calcutta High Court · (2022) 09 CAL CK 0055

High Courts12 Sept 2022Allowed

Sudarshan Das Vs Kamalendu Mondal & Ors.

Calcutta High Court · (2022) 09 CAL CK 0054

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17

High Courts12 Sept 2022Disposed Of

Basudeb Sharma & Ors. Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0053

Code Of Criminal Procedure, 1973 — Section 360, 361, 401, 482Indian Penal Code, 1860 — Section 34, 147, 323, 324, 325

High Courts12 Sept 2022Disposed Of

Uttam Harijan & Ors. Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0052

Code Of Criminal Procedure, 1973 — Section 401, 482West Bengal Gambling And Prize Competition Act, 1957 — Section 3, 4, 11

High Courts12 Sept 2022Disposed Of

Damodar Prasad Agarwal Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 09 CAL CK 0051

Constitution Of India, 1950 — Article 14

High Courts09 Sept 2022Allowed

Tarun Kumar Mazumdar & Ors. Vs Calcutta Dock Labour Board & Ors.

Calcutta High Court · (2022) 09 CAL CK 0050

High Courts09 Sept 2022Dismissed

Prasanta Sahoo @ Prasanta Kumar Sahoo Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0035

Code Of Criminal Procedure, 1973 — Section 157, 161, 207, 313Indian Penal Code, 1860 — Section 120B, 302Indian Oath Act, 1873 — Section 5

High Courts09 Sept 2022Dismissed

Sk. Saidul Islam Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0034

Code Of Criminal Procedure, 1973 — Section 161, 428Indian Penal Code, 1860 — Section 302

High Courts09 Sept 2022Disposed Of

Premanath @ Premanath Dutta Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0033

Code Of Criminal Procedure, 1973 — Section 161, 164, 428Indian Penal Code, 1860 — Section 376(2), 376(2)(1), 376(2)(1)(j)

High Courts09 Sept 2022Allowed

Ramesh Chandra Goyal Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 09 CAL CK 0032

Code Of Criminal Procedure, 1973 — Section 200, 204, 401, 397, 482Indian Penal Code, 1860 — Section 406, 420, 506Negotiable Instruments Act, 1881 — Section 138

High Courts09 Sept 2022Dismissed

Sharp Industries Limited & Ors Vs Jayonto Roy & Anr.

Calcutta High Court · (2022) 09 CAL CK 0031

Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141

High Courts09 Sept 2022Dismissed

Bidesh Basu Vs Securities & Exchange Board Of India

Calcutta High Court · (2022) 09 CAL CK 0030

Companies Act, 1956 — Section 2(36), 56, 60, 67, 68, 70, 73, 117B, 117C, 212(6)Companies Act, 2013 — Section 40Securities And Exchange Board Of India Act, 1992 — Section 12

High Courts09 Sept 2022Dismissed

Palan Ali Naskar & Sabir Ali Laskar Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0029

Indian Penal Code, 1860 — Section 34, 201, 302, 363, 376(f), 376(g), 379, 411Code Of Criminal Procedure, 1973 — Section 161, 162, 164, 313Evidence Act, 1872 — Section 27

High Courts09 Sept 2022Allowed

Airport Authority Of India Vs Masti Health & Beauty Private Limited And Others

Calcutta High Court · (2022) 09 CAL CK 0028

Constitution Of India, 1950 — Article 12, 226Code Of Civil Procedure, 1908 — Order 41 Rule 27Arbitration And Conciliation Act, 1996 — Section 9, 37

High Courts09 Sept 2022Disposed Of

Anupam Banerjee Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0027

Indian Penal Code, 1860 — Section 34, 300, 302, 304II, 307, 326Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 14, 114

High Courts08 Sept 2022

Vikram Bachhawat (HUF) Vs Sudha Kankaria

Calcutta High Court · (2022) 09 CAL CK 0049

Code Of Civil Procedure, 1908 — Order 12 Rule 6