COURT ARCHIVE

Calcutta High Court judgments

64,009 judgments · page 187 of 3,201

High Courts05 Jul 2022Dismissed

West Bengal State Electricity Distribution Company Limited Vs Sukanta Kumar Singha And Anothers

Calcutta High Court · (2022) 07 CAL CK 0003

Code Of Civil Procedure, 1908 — Order 47 Rule 1, Order 6 Rule 4Electricity Act, 2003 — Section 55, 56, 56(1)

Read judgment

High Courts05 Jul 2022Disposed Of

Godrej Properties Ltd. & Anr Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 07 CAL CK 0002

Constitution Of India, 1950 — Article 14, 226, 227Sick Industrial Companies (Special Provision) Act, 1985 7mdash; Section 15(1), 18(4)West Bengal Land Reforms Act, 1955 — Section 14T(3), 14T(3A)

Read judgment

High Courts04 Jul 2022Dismissed

Motilal Pradhan Vs Union Of India & Others

Calcutta High Court · (2022) 07 CAL CK 0005

Read judgment

High Courts04 Jul 2022Disposed Of

Paresh Nath Samanta Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 07 CAL CK 0004

Read judgment

High Courts01 Jul 2022Disposed Of/Allowed

Jigira Sk. Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 07 CAL CK 0019

Constitution Of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 14

Read judgment

High Courts01 Jul 2022Dismissed

Satyen Sharat Vs State Of West Bengal And Others

Calcutta High Court · (2022) 07 CAL CK 0015

Constitution Of India, 1950 — Article 14, 32, 226Motor Vehicles Act, 1988 — Section 80, 87, 88, 88(1), 88(5), 88(7)Evidence Act, 1872 — Section 114(e)

Read judgment

High Courts01 Jul 2022Dismissed

Taxation Services Syndicate Pvt. Ltd. & Ors. Vs Laxmi Housing Udyog Pvt. Ltd.

Calcutta High Court · (2022) 07 CAL CK 0014

Code Of Civil Procedure, 1908 — Section 151, Order 43 Rule 1(d), Order 9 Rule 13, Order 21 Rule 90Limitation Act, 1963 — Section 5

Read judgment

High Courts01 Jul 2022Disposed Of/Allowed

Haradhan Pantu Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 07 CAL CK 0013

Constitution Of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 14

Read judgment

High Courts01 Jul 2022Disposed Of/Allowed

Kamal Krishna Bose. Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 07 CAL CK 0012

Constitution Of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 14

Read judgment

High Courts01 Jul 2022Allowed

Shib Nath Koley & Ors. Vs State Of West Bengal

Calcutta High Court · (2022) 07 CAL CK 0008

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 326, 341, 354, 379, 380, 448Code Of Criminal Procedure, 1973 — Section 222, 313, 394(2)

Read judgment

High Courts01 Jul 2022Dismissed

Bablu Gope @ Babulal Gope Vs State Of West Bengal

Calcutta High Court · (2022) 07 CAL CK 0007

Code Of Criminal Procedure, 1973 — Section 164, 313, 428Indian Penal Code, 1860 — Section 34, 300, 302, 498A

Read judgment

High Courts01 Jul 2022Dismissed

Chhotolal Majhi Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 07 CAL CK 0006

Code Of Criminal Procedure, 1973 — Section 164, 313, 428Indian Penal Code, 1860 — Section 323, 376, 379

Read judgment

High Courts01 Jul 2022Disposed Of

Sayra Banu Vs United India Insurance Company Limited

Calcutta High Court · (2022) 07 CAL CK 0001

Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 279, 304A, 427

Read judgment

High Courts30 Jun 2022Allowed

Pranati Mondal Vs Oriental Insurance Company Limited

Calcutta High Court · (2022) 06 CAL CK 0102

Indian Penal Code, 1860 — Section 279, 304A, 337, 338

Read judgment

High Courts30 Jun 2022Allowed

Ranjan Sachdeva Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 06 CAL CK 0101

Negotiable Instruments Act, 1881 — Section 138Indian Penal Code, 1860 — Section 405, 406, 415, 420Code Of Criminal Procedure, 1973 — Section 161, 482

Read judgment

High Courts30 Jun 2022

Munir Ahmed Farooqui Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 06 CAL CK 0100

Code Of Criminal Procedure, 1973 — Section 401, 482Indian Penal Code, 1860 — Section 120B, 409, 420

Read judgment

High Courts30 Jun 2022Allowed

Monoranjan Roy Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 06 CAL CK 0099

General Clauses Act, 1897 — Section 27Indian Penal Code, 1860 — Section 120B, 406, 409Company�s Act, 1956 — Section 617

Read judgment

High Courts30 Jun 2022

Athaluri Veeranjaneya Prasad Alias Anjaneya Prasad Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 06 CAL CK 0090

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 406, 409, 420

Read judgment

High Courts30 Jun 2022Dismissed

Sisir Kumar Ghosh Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 06 CAL CK 0089

Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 406, 420, 468, 471

Read judgment

High Courts30 Jun 2022Disposed Of

Vivek Agarwal Vs Raja Acharji

Calcutta High Court · (2022) 06 CAL CK 0088

Code Of Criminal Procedure, 1973 — Section 156, 200, 202, 202(1), 204, 482Indian Penal Code, 1860 — Section 389

Read judgment