COURT ARCHIVE

Calcutta High Court judgments

64,009 judgments · page 192 of 3,201

High Courts10 Jun 2022Allowed

Kartick Kumar Chatterjee & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 06 CAL CK 0007

Code Of Criminal Procedure, 1973 — Section 156(3), 173(8), 190, 245(1), 251, 256Indian Penal Code, 1860 — Section 427, 436, 440, 447, 448, 500, 506

High Courts10 Jun 2022Allowed

Saroj Shah Vs State Of West Bengal & Ors

Calcutta High Court · (2022) 06 CAL CK 0004

High Courts10 Jun 2022Disposed Of

Nand Kishore Rai Vs Central Bureau Of Investigation

Calcutta High Court · (2022) 06 CAL CK 0003

Prevention Of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(1)(e), 13(2)Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 109, 120B

High Courts10 Jun 2022Allowed

M/S Tea Arcade Vs Aparna Rai

Calcutta High Court · (2022) 06 CAL CK 0002

Code Of Criminal Procedure, 1973 — Section 313Negotiable Instruments Act, 1881 — Section 118, 138, 138(b), 139Partnership Act, 1932 — Section 69

High Courts09 Jun 2022Disposed Of

Shilak Sarkar Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 06 CAL CK 0022

Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 482

High Courts09 Jun 2022Disposed Of

Sarbajit Dutta Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 06 CAL CK 0021

Indian Penal Code, 1860 — Section 380Code Of Criminal Procedure, 1973 — Section 41A, 161, 437, 438

High Courts09 Jun 2022Disposed Of

Tirtha Sankar Das & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 06 CAL CK 0020

Indian Penal Code, 1860 — Section 34, 323, 342, 498A, 506Code Of Criminal Procedure, 1973 — Section 482

High Courts09 Jun 2022Disposed Of

Protima Dutta Vs State Of West Bengal & Ors

Calcutta High Court · (2022) 06 CAL CK 0019

Constitution Of India, 1950 — Article 13, 20, 21, 32, 32(2), 226, 245Indian Penal Code, 1860 — Section 34, 120B, 302Code Of Criminal Procedure, 1973 — Section 24(4), 25A, 156, 156(3), 161, 164, 173, 173(2), 173(8), 190(1)(b), 200, 207, 235, 300, 311, 313, 319, 378, 386, 391, 482, 483

High Courts09 Jun 2022Disposed Of

Dr. Arup Mohanta Vs Union Of India & Ors.

Calcutta High Court · (2022) 06 CAL CK 0018

High Courts09 Jun 2022Partly Allowed

Dipak Kumar Mondal & Ors. Vs State Of West Bengal

Calcutta High Court · (2022) 06 CAL CK 0017

Indian Penal Code, 1860 — Section 34, 307, 320, 326Code Of Criminal Procedure, 1973 — Section 313Probation Of Offender Act, 1958 — Section 3, 4

High Courts09 Jun 2022Dismissed

Md. Saddam Hossain Vs State Of West Bengal

Calcutta High Court · (2022) 06 CAL CK 0016

Indian Penal Code, 1860 — Section 489B, 489CForeigners Act, 1946 — Section 14Code Of Criminal Procedure, 1973 — Section 313

High Courts09 Jun 2022Allowed

Radhamani India Limited Vs Basukinath Food Processors Limited & Anr.

Calcutta High Court · (2022) 06 CAL CK 0015

Negotiable Instrument Act, 1981 — Section 138, 138(b), 138(c), 141, 142, 142(1), 142(1)(b)Code Of Criminal Procedure, 1973 — Section 255(1), 313, 378(4), 391General Clauses Act, 1897 — Section 27

High Courts08 Jun 2022Allowed

Avik Kumar Sinharay Vs Punjab National Bank And Ors

Calcutta High Court · (2022) 06 CAL CK 0005

Banking Regulation Act, 1949 — Section 35United Bank Of India Officer Employees� (Conduct) Regulations, 1976 — Regulation 3(1), 3(2), 3(3), 3(4), 4, 7(2), 24

High Courts06 Jun 2022Dismissed

Murlidhar Ratanlal Exports Ltd. & Anr. Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 06 CAL CK 0006

High Courts06 Jun 2022Dismissed

State of West Bengal Vs Purnima Kandu and Others

Calcutta High Court · (2022) 06 CAL CK 0001

Constitution Of India, 1950 — Article 20, 21Code Of Criminal Procedure, 1973 — Section 164

High Courts20 May 2022

Alo Rani Sarkar Vs Swapan Majumdar

Calcutta High Court · (2022) 05 CAL CK 0072

Constitution Of India, 1950 — Article 5, 6, 8 9, 173Code Of Civil Procedure, 1908 — Order 12 Rule 6, Order 7 Rule 11, Order 7 Rule 11(d)Representation Of The People Act, 1951 — Section 16, 33, 80, 80A, 81, 100, 100(1)(d)(IV), 123, 126

High Courts20 May 2022Disposed Of

Calcutta Tramways Employees� Co-Operative Credit Society Limited Vs State Of West Bengal And Others

Calcutta High Court · (2022) 05 CAL CK 0071

Constitution Of India, 1950 — Article 12, 19, 21, 226West Bengal Co-Operative Societies Act, 2006 — Section 59, 59(2), 59(3)Payment of Wages Act, 1936 — Section 7

High Courts20 May 2022Dismissed

Lakshman Prasad Agarwal Vs Union Of India & Ors.

Calcutta High Court · (2022) 05 CAL CK 0070

Income Tax Act, 1961 — Section 142(1), 143(3), 147, 148, 148(1)

High Courts20 May 2022Disposed Of

State Of West Bengal Vs Union Of India

Calcutta High Court · (2022) 05 CAL CK 0069

High Courts20 May 2022Disposed Of

Ajet Ali Baidya Alias Ajet Baidya And Others Vs State Of West Bengal And Others

Calcutta High Court · (2022) 05 CAL CK 0066

Constitution Of India, 1950 — Article 31, 136, 142, 300ALand Acquisition Act, 1894 — Section 3(b), 11A, 12(2), 18Land Acquisition (West Bengal Amendment) Act, 1997 — Section 9(3A)