High Courts15 Jul 2022Disposed Of
Shukla Acharya Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 07 CAL CK 0052
Indian Penal Code, 1860 — Section 379, 411
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 185 of 3,201
High Courts15 Jul 2022Allowed
Tapan Sen Majumdar Vs West Bengal State Electricity Distribution Company Limited And Others
Calcutta High Court · (2022) 07 CAL CK 0051
Constitution Of India, 1950 — Article 226Electricity Act, 2003 — Section 26, 26(3), 126, 126(3), 126(5), 127, 135, 154, 154(5), 154(6)
High Courts15 Jul 2022Dismissed
Lakshmi Roy Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 07 CAL CK 0050
High Courts15 Jul 2022
Kali Shankar Paul Vs State Of West Bengal
Calcutta High Court · (2022) 07 CAL CK 0049
Indian Penal Code, 1860 — Section 304A, 304II, 338Arms Act, 1959 — Section 36Code Of Criminal Procedure, 1973 — Section 313
High Courts15 Jul 2022Partly Allowed
Pachanan Dey & Ors. Vs State Of West Bengal
Calcutta High Court · (2022) 07 CAL CK 0048
Indian Penal Code, 1860 — Section 34, 143, 307, 325, 326, 341Code Of Criminal Procedure, 1973 — Section 207
High Courts15 Jul 2022Disposed Of
Gopal Teli & Anr. Vs State Of West Bengal
Calcutta High Court · (2022) 07 CAL CK 0047
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 29, 35, 42, 42(2), 43, 50, 53, 54, 67Code Of Criminal Procedure, 1973 — Section 313, 428, 437AEvidence Act, 1872 — Section 10, 25, 106
High Courts15 Jul 2022Dismissed
KLG Tradefin Private Limited Vs Ashoka Hawai And Shoes Private Limited
Calcutta High Court · (2022) 07 CAL CK 0033
Constitution Of India, 1950 — Article 134ACode Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 38 Rule 5Indian Contract Act, 1872 — Section 23
High Courts14 Jul 2022Disposed Of
Dr. Rajat Bhattacharjee Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 07 CAL CK 0121
Constitution Of India, 1950 — Article 356(1)Code Of Criminal Procedure, 1973 — Section 156, 197, 397, 399, 401, 482Indian Penal Code, 1860 — Section 34, 35, 36, 109, 201, 304, 304A
High Courts14 Jul 2022Disposed Of
Modi Industries Ltd. Vs State Of West Bengal And Another
Calcutta High Court · (2022) 07 CAL CK 0120
Code Of Criminal Procedure, 1973 — Section 200, 202, 202(1), 465, 482Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure (Amendment) Act, 2005 — Section 19
High Courts14 Jul 2022Dismissed
Uday Jayantilal Shah. Vs Evergreen Drums & Cans Pvt.Ltd.
Calcutta High Court · (2022) 07 CAL CK 0119
Code Of Criminal Procedure, 1973 — Section 200, 202, 401, 482Indian Penal Code, 1860 — Section 120B, 420
High Courts14 Jul 2022Allowed
Entral Provident Fund Commissioner, Employees Provident Fund Organisation & Others Vs Kolkata Municipal Corporation & Others
Calcutta High Court · (2022) 07 CAL CK 0098
Constitution Of India, 1950 — Article 37, 243B, 243P, 243P(c), 243Q, 243Q(1)(b), 243Q(1)(c), 243S, 243T, 243U, 243V, 243W, 243X, 243ZF, 243ZG, 245(1)(b), 245(1)(c)Employees� Provident Fund and Miscellaneous Provisions Act, 1962 — Section 1(3)(b), 2(f), 7A, 16, 16(1), 16(1)(b), 16(1)(c), 17Kolkata Municipal Corporation Act, 1980 — Section 14(1), 14(2), 25(4), 25(5), 26, 27 A, 49, 80,113, 114, 130, 136, 148, 160, 162, 165(b), 169
High Courts14 Jul 2022Dismissed
Debashis Mitra Vs Union Of India And Others
Calcutta High Court · (2022) 07 CAL CK 0058
High Courts14 Jul 2022Dismissed
Principal Commissioner Of Income Tax-9, Kolkata Vs M/S. Sreeleathers
Calcutta High Court · (2022) 07 CAL CK 0035
Income Tax Act, 1961 — Section 68, 133(6), 133A, 142(2), 143(2), 143(3), 260A
High Courts14 Jul 2022Dismissed
Board Of Trustees For The Port Of Kolkata & Anr. Vs Mitali Ghose & Ors.
Calcutta High Court · (2022) 07 CAL CK 0034
High Courts13 Jul 2022Allowed
Vasavi Infrastructure Projects Limited Vs Kolkata Municipal Corporation
Calcutta High Court · (2022) 07 CAL CK 0038
Arbitration and Conciliation Act, 1996 — Section 34Indian Contract Act, 1872 — Section 74
High Courts13 Jul 2022Dismissed
Union Of India Vs Neo Built Corporation
Calcutta High Court · (2022) 07 CAL CK 0037
Arbitration and Conciliation Act, 1996 — Section 28(1)(a), 28(3), 29, 31, 34, 34(2)(b)Indian Contract Act, 1872 — Section 55, 62
High Courts13 Jul 2022Dismissed
Commissioner Of Service Tax-1, Kolkata Vs M/S. Surya Vistacom Private Limited
Calcutta High Court · (2022) 07 CAL CK 0036
Cenvat Credit Rules, 2004 — Rule 2(e), 6, 6(2), 6(3), 6(3A), 6(3)(i), 6(3)(aa), 14Central Excise Act, 1944 — Section 35G(1)Finance Act, 1994 — Section 73(1), 83
High Courts13 Jul 2022Disposed Of
Animesh Das & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 07 CAL CK 0024
High Courts13 Jul 2022Dismissed
Rupali Chattopadhyay Vs State Of West Bengal &Ors
Calcutta High Court · (2022) 07 CAL CK 0023
High Courts13 Jul 2022Dismissed
Mihir Gorai Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 07 CAL CK 0022
Indian Penal Code, 1860 — Section 457, 354Protection of Children from Sexual Offences Act, 2012 — Section 8, 12Code Of Criminal Procedure, 1973 — Section 313