High Courts08 Aug 2022Disposed Of
Mangal Das Adhikary Vs State Of West Bengal
Calcutta High Court · (2022) 08 CAL CK 0013
Indian Penal Code, 1860 — Section 34, 120B, 354, 363, 365, 366, 504Code Of Criminal Procedure, 1973 — Section 164, 313
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 181 of 3,201
High Courts05 Aug 2022Disposed Of
Sukanya Mirbahar Vs Debasree Roy And Others
Calcutta High Court · (2022) 08 CAL CK 0007
High Courts05 Aug 2022Dismissed
Suvra Halder Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 08 CAL CK 0006
High Courts05 Aug 2022Disposed Of
Gurupada Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 08 CAL CK 0005
Constitution Of India, 1950 — Article 14, 226
High Courts04 Aug 2022Dismissed
Damodar Ropeways And Infra Limited & Anr. Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2022) 08 CAL CK 0004
Constitution Of India, 1950 — Article 14, 265Kolkata Municipal Corporation Act, 1980 — Section 184, 184(3), 184(4), 186, 187, 187(1), 188
High Courts03 Aug 2022Allowed
Dipak Chandra Roy Vs State Of West Bengal.
Calcutta High Court · (2022) 08 CAL CK 0012
Code Of Criminal Procedure, 1973 — Section 161, 374(2)Indian Penal Code, 1860 — Section 107, 306, 498AEvidence Act, 1872 — Section 32
High Courts03 Aug 2022Allowed
Fitjee Limited & Ors. Vs Sibadatta Mohanty & Anr.
Calcutta High Court · (2022) 08 CAL CK 0011
Code Of Criminal Procedure, 1973 — Section 202, 401, 482Indian Penal Code, 1860 — Section 34, 420
High Courts03 Aug 2022Disposed Of
Tata Steel Ltd. & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2022) 08 CAL CK 0003
Constitution Of India, 1950 — Article 14, 136, 141, 226Code Of Civil Procedure, 1908 — Section 11, Order 47 Rule 1(1)Essential Commodities Act, 1955 — Section 2(a), 3
High Courts02 Aug 2022Disposed Of
State Of West Bengal Vs Sujit Dhali And Others
Calcutta High Court · (2022) 08 CAL CK 0017
Arms Act, 1959 — Section 25, 227Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 447, 449Code Of Criminal Procedure, 1973 — Section 313, 354(3), 428, 432, 433A
High Courts02 Aug 2022Disposed Of
Dipankar Saha Vs Cesc Limited And Another
Calcutta High Court · (2022) 08 CAL CK 0010
Electricity Act, 2003 — Section 43, 53
High Courts02 Aug 2022Allowed
Debashis Das Vs State Of West Bengal And Others
Calcutta High Court · (2022) 08 CAL CK 0009
Constitution Of India, 1950 — Article 226West Bengal Motor Vehicles Rules, 1989 — Rule 81(1), 83(4)Motor Vehicles Act, 1988 — Section 74, 74(3)(b)(i)
High Courts02 Aug 2022Allowed
Afjal Ali Sha @ Abjal Shoukat Sha Vs State Of West Bengal And Others
Calcutta High Court · (2022) 08 CAL CK 0008
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 321Indian Penal Code, 1860 — Section 120B, 302
High Courts01 Aug 2022Dismissed
Ali Imam Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 08 CAL CK 0002
Protection Of Children From Sexual Offences Act, 2012 — Section 4, 8, 12, 29Indian Penal Code, 1860 — Section 506Code Of Criminal Procedure, 1973 — Section 164, 294(3), 313, 357(2)
High Courts01 Aug 2022Allowed
Gangadhar Rajowar @ Rajwar & Anr. Vs State Of West Bengal
Calcutta High Court · (2022) 08 CAL CK 0001
Evidence Act, 1872 — Section 27Indian Penal Code, 1860 — Section 34, 300, 302, 325, 341Code Of Criminal Procedure, 1973 — Section 154, 161, 164, 313, 437A
High Courts29 Jul 2022Disposed Of
Anuradha Mitra (Nee Sen) Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 07 CAL CK 0118
High Courts29 Jul 2022Dismissed
Tanusree Barua Vs Union Of India And Others
Calcutta High Court · (2022) 07 CAL CK 0117
Constitution Of India, 1950 — Article 12University Grants Commission Act, 1956 — Section 3
High Courts29 Jul 2022Dismissed
Sujit Roy Vs State Of West Bengal
Calcutta High Court · (2022) 07 CAL CK 0116
Arms Act, 1959 — Section 25, 27Indian Penal Code, 1860 — Section 34, 120B, 302
High Courts29 Jul 2022Allowed
Liza Ghosh & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 07 CAL CK 0114
Code Of Criminal Procedure, 1973 — Section 154(1), 154(3), 156(3), 401, 482Indian Penal Code, 1860 — Section 323, 341, 379, 406, 506
High Courts29 Jul 2022Allowed/Disposed Of
Gautam Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 07 CAL CK 0113
Kolkata Municipal Corporation Building Rules, 2009 — Rule 26(2)(a)Kolkata Municipal Corporation Act, 1980 — Section 401, 401(1), 401A, 416, 416(5), 619A(1), 621(1)
High Courts29 Jul 2022Disposed Of
Ratna Roy Vs Tapas Kumar Roy & Anr.
Calcutta High Court · (2022) 07 CAL CK 0112
Code Of Criminal Procedure, 1973 — Section 125, 482