High Courts13 Jul 2022Dismissed
Chandan Kumar Jana Vs Kanaklata Panda & Ors.
Calcutta High Court · (2022) 07 CAL CK 0021
Code Of Civil Procedure, 1908 — Order 26 Rule 10, Order 26 Rule 14
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 186 of 3,201
High Courts12 Jul 2022Dismissed
Faneesh Mishra Vs Sales Tax Officer, Salt Lake Charge & Ors.
Calcutta High Court · (2022) 07 CAL CK 0097
High Courts12 Jul 2022Disposed Of
Shailesh Kumar Jaiswal Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 07 CAL CK 0096
High Courts12 Jul 2022Disposed Of
Shyamal Ghosh Vs Sales Tax Officer, Sales Tax, Raiganj Charge & Ors.
Calcutta High Court · (2022) 07 CAL CK 0095
West Bengal Value Added Tax Act, 2003 — Section 46, 56
High Courts12 Jul 2022Disposed Of
Lohia Jute Press Pvt. Ltd. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 07 CAL CK 0094
High Courts12 Jul 2022Disposed Of
Maharaja Edifice Pvt. Ltd. Vs Union Of India & Ors
Calcutta High Court · (2022) 07 CAL CK 0093
Income Tax Act, 1961 — Section 147, 148A(b), 148A(d)
High Courts12 Jul 2022Dismissed
Dr. Nikhil Kumar Ghorai Vs State Of West Bengal & Anr
Calcutta High Court · (2022) 07 CAL CK 0032
Protection of Children from Sexual Offences Act, 2012 — Section 6, 17, 19, 21Indian Penal Code, 1860 — Section 201, 314, 315Medical Termination of Pregnancy Act, 1971 — Section 3(2), 4, 5(3)
High Courts12 Jul 2022Disposed Of
Akthar Ali Vs State Of West Bengal And Others
Calcutta High Court · (2022) 07 CAL CK 0031
Constitution Of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 74(3)(a), 74(3)(b), 81, 81(4), 81(4)(b)(i), 81(4)(b)(ii)
High Courts12 Jul 2022Dismissed
Lovely Bibi Vs State Of West Bengal And Ors.
Calcutta High Court · (2022) 07 CAL CK 0030
West Bengal Panchayat Elections Act, 2003 — Section 46(3)West Bengal Panchayat Act, 1973 — Section 9
High Courts12 Jul 2022Allowed
Swati Das Vs State Of West Bengal And Others
Calcutta High Court · (2022) 07 CAL CK 0029
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 9 Rule 13Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 3, 5, 23
High Courts12 Jul 2022Dismissed
West Bengal State Electricity Distribution Company Limited Vs Sri Vasavi Industries Limited And Another
Calcutta High Court · (2022) 07 CAL CK 0028
Constitution Of India, 1950 — Article 254(1)Insolvency and Bankruptcy Code, 2016 — Section 13, 14, 15, 30(2)(e), 31, 31(1), 53, 53(f), 60(6), 238Electricity Act, 2003 — Section 43, 56
High Courts12 Jul 2022Dismissed
Shree Shyam Inorganics Private Limited & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 07 CAL CK 0027
High Courts12 Jul 2022Dismissed
Tamal Krishna Ghosh Vs State Of West Bengal & Another
Calcutta High Court · (2022) 07 CAL CK 0026
Indian Penal Code, 1860 — Section 34, 307, 323, 325, 341, 354, 379, 427, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 161, 482
High Courts12 Jul 2022Disposed Of
Maya Majumder Vs State Of West Bengal And Others
Calcutta High Court · (2022) 07 CAL CK 0025
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 482, 483Indian Penal Code, 1860 — Section 34, 406, 420
High Courts08 Jul 2022Disposed Of
Namita Murmu Vs National Insurance Company Limited
Calcutta High Court · (2022) 07 CAL CK 0018
Constitution Of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 166Indian Penal Code, 1860 — Section 279, 304A, 337, 338, 427
High Courts08 Jul 2022Allowed
Sudhir Chandra Mondal & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 07 CAL CK 0017
Indian Penal Code, 1860 — Section 406, 498ACode Of Criminal Procedure, 1973 — Section 161, 482Dowry Prohibition Act, 1961 — Section 4
High Courts08 Jul 2022Disposed Of
Parvez Alam Vs Vijay Shree Pvt. Ltd.
Calcutta High Court · (2022) 07 CAL CK 0016
Industrial Disputes Act, 1947 — Section 17B
High Courts07 Jul 2022Disposed Of
Indian Oil Corporation Limited Vs Anchit Agarwal & Ors.
Calcutta High Court · (2022) 07 CAL CK 0011
Constitution Of India, 1950 — Article 32, 136, 141, 226, 227, 323A, 323A(2)(d), 323B, 323B(1), 323B(2), 323B(2)(d), 323B(2)(h), 323B(3), 323B(3)(h)West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 2(r), 4, 5(6), 6, 7, 8, 28West Bengal Estates Acquisition Act, 1953 — Section 36
High Courts07 Jul 2022Dismissed
Satyajit Panda Vs Indian Oil Corporation Limited & Anr
Calcutta High Court · (2022) 07 CAL CK 0010
Central Motor Vehicles Rules, 1989 — Rule 16, 18, 32, 48, 81Motor Vehicles Act, 1988 — Section 27, 41, 64
High Courts07 Jul 2022Disposed Of
Bablu Pal & Ors Vs State Of West Bengal
Calcutta High Court · (2022) 07 CAL CK 0009
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364ACode Of Criminal Procedure, 1973 — Section 31, 161, 164, 313, 386, 482Arms Act, 1959 — Section 25, 25(1)(a), 25(1B)(a), 27, 27(1), 35