High Courts21 Jun 2022Disposed Of
Babcock Borsig Limited Vs Union Of India & Ors.
Calcutta High Court · (2022) 06 CAL CK 0056
Income Tax Act, 1961 — Section 143(3), 148, 148A(b), 148A(d)
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 190 of 3,201
High Courts21 Jun 2022Dismissed
Alup Kumar Bhattacharjee & Anr. Vs State Of West Bengal & Anr
Calcutta High Court · (2022) 06 CAL CK 0053
Code Of Criminal Procedure, 1973 — Section 125, 406, 468, 473, 482Indian Penal Code, 1860 — Section 406, 498A, 509Dowry Prohibition Act, 1961 — Section 3, 4
High Courts21 Jun 2022Disposed Of
Salem Khan Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 06 CAL CK 0052
Constitution Of India, 1950 — Article 32, 226Code Of Criminal Procedure, 1973 — Section 41A, 107, 161, 164, 311, 319Indian Penal Code, 1860 — Section 34, 153, 153A, 201, 295A, 302
High Courts21 Jun 2022Disposed Of
Girdhar Gopal Dalmia Vs Union Of India & Ors
Calcutta High Court · (2022) 06 CAL CK 0050
Income Tax Act, 1961 — Section 132(4), 148, 148A, 148A(b), 148A(d)
High Courts21 Jun 2022Disposed Of
Biki Overseas Private Limited & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2022) 06 CAL CK 0045
Income Tax Act, 1961 — Section 144B, 147
High Courts21 Jun 2022Dismissed
Principal Commissioner Of Income Tax Kol-4, Kolkata Vs M/S XPRO India Ltd.
Calcutta High Court · (2022) 06 CAL CK 0043
Income Tax Act, 1961 — Section 2(24)(x), 2(42C), 36(1)(vii), 36(1)(ba), 36(1)(va), 36(2), 43B, 50B, 50E, 142(1), 143(1), 143(2), 143(3), 260A
High Courts21 Jun 2022Allowed
Ankit Metal And Power Limited And Another Vs West Bengal Industrial Development Corporation Limited And Others
Calcutta High Court · (2022) 06 CAL CK 0042
Constitution Of India, 1950 — Article 226
High Courts21 Jun 2022Dismissed
Rashmi Metaliks Limited And Another Vs Union Of India And Others
Calcutta High Court · (2022) 06 CAL CK 0041
Constitution Of India, 1950 — Article 14
High Courts20 Jun 2022
Md. Imranuddin Siddique Vs Jharna Das
Calcutta High Court · (2022) 06 CAL CK 0063
Indian Penal Code, 1860 — Section 34, 406, 420, 506Code Of Criminal Procedure, 1973 — Section 93, 97, 200, 202, 203, 204
High Courts20 Jun 2022Allowed
Pawan @ Kewal Goel @ Kewal Krishan Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 06 CAL CK 0062
Code Of Criminal Procedure, 1973 — Section 41A, 161, 164Indian Penal Code, 1860 — Section 406, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts20 Jun 2022Disposed Of
Ashim Roy Vs Urmi Das & Anr.
Calcutta High Court · (2022) 06 CAL CK 0048
High Courts20 Jun 2022Disposed Of
Archana Jaiswal Vs Harish Chandra Jaiswal & Anr.
Calcutta High Court · (2022) 06 CAL CK 0047
Constitution Of India, 1950 — Article 15(3), 39Code Of Criminal Procedure, 1973 — Section 125, 127
High Courts20 Jun 2022Disposed Of
Sujit Kumar Dey Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 06 CAL CK 0046
High Courts17 Jun 2022
Chandan Kumar Chowdhury Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 06 CAL CK 0049
Indian Penal Code, 1860 — Section 34, 120B, 302, 326Code Of Criminal Procedure, 1973 — Section 161(3), 170(2), 173, 173(5), 173(6), 173(7), 207, 207(iii), 207(v)Arms Act, 1959 — Section 26, 27
High Courts17 Jun 2022Dismissed
Kanwal Prakash Singh & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 06 CAL CK 0040
Code Of Criminal Procedure, 1973 — Section 245, 397, 401Securities and Exchange Board of India Act, 1992 — Section 11A, 11B, 11(1), 11(4), 24, 26, 26A, 26B, 26C, 26E, 27, 27(1)Companies Act, 1956 — Section 2(36), 55A, 56, 60, 67, 73
High Courts16 Jun 2022Dismissed
Amanatus Siddika Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 06 CAL CK 0039
Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 91
High Courts16 Jun 2022Dismissed
Ashfaque Ahamed Vs State Of West Bengal
Calcutta High Court · (2022) 06 CAL CK 0027
Draft Criminal Rules on Practice, 2021 — Rule 4Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 29, 37, 52ACode Of Criminal Procedure, 1973 — Section 202, 204, 207
High Courts16 Jun 2022Dismissed
Sk. Manowar Ali & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 06 CAL CK 0026
Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 21, 47, 162, 253, 254Food Security (Assistance to State Governments) Rules, 2015 — Rule 2(f), 5Essential Commodities Act, 1955 — Section 2A, 3, 3(1), 3(2), 3(2)(d), 5, 6
High Courts15 Jun 2022Disposed Of
Dip Sarkar & Ors Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 06 CAL CK 0038
High Courts15 Jun 2022Disposed Of
Kasturi Mukherjee (Bandapadhya) Vs State Of West Bengal And Ors
Calcutta High Court · (2022) 06 CAL CK 0036
Indian Penal Code, 1860 — Section 279, 304A, 338, 427