COURT ARCHIVE

Calcutta High Court judgments

64,009 judgments · page 193 of 3,201

High Courts20 May 2022Dismissed

Shadab Siddiqui Vs State Of West Bengal

Calcutta High Court · (2022) 05 CAL CK 0065

Code Of Criminal Procedure, 1973 — Section 161, 161(1), 164, 313, 428Indian Penal Code, 1860 — Section 34, 120B, 302, 323, 363, 364A, 376(2)(g), 419, 471Evidence Act, 1872 — Section 8, 25, 26, 27, 145

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High Courts20 May 2022Allowed

Gandhi Memorial Girls� High School & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 05 CAL CK 0064

Constitution Of India, 1950 — Article 32, 142, 142(2), 215, 226

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High Courts20 May 2022Dismissed

State Of West Bengal & Ors. Vs Confederation Of State Government Employees, West Bengal & Ors.

Calcutta High Court · (2022) 05 CAL CK 0063

Constitution Of India, 1950 — Article 14, 21, 309West Bengal Services (Revision Of Pay And Allowance) Rules, 2009 — Rule 2, 3, 3(c), 7, 12, 12(1)Administrative Tribunal Act, 1985 — Section 19

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High Courts20 May 2022Dismissed

Chairperson, West Bengal Commission For Protection Of Child Rights Vs Election Commission Of India & Ors.

Calcutta High Court · (2022) 05 CAL CK 0062

Constitution Of India, 1950 — Article 226Commissions for Protection of Child Rights Act, 2005 — Section 13, 13(2), 14, 15, 15(1)(ii), 17(2), 24Disaster Management Act, 2005 — Section 12(iii)

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High Courts20 May 2022Disposed Of

Balkar Singh @Blkar Singh & Anr. Vs Union Of India.

Calcutta High Court · (2022) 05 CAL CK 0061

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 41, 42, 43, 52A, 66, 67Code Of Criminal Procedure, 1973 — Section 313, 428

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High Courts20 May 2022Allowed

Piyarul Sk Vs State Of West Bengal

Calcutta High Court · (2022) 05 CAL CK 0060

Code Of Criminal Procedure, 1973 — Section 311, 313, 437AIndian Penal Code, 1860 — Section 302, 498AEvidence Act, 1872 — Section 118

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High Courts20 May 2022

Dreamz Collection & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 05 CAL CK 0059

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 34, 120B, 406, 415, 420

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High Courts20 May 2022Dismissed

Arup Ratan Gooptu Vs Coal India Ltd. & Ors.

Calcutta High Court · (2022) 05 CAL CK 0058

Coal India Executives House Rent Allowance Rules, 2010 — Rule 3.1, 3.4, 8.3Income Tax Rules, 1962 — Rule 2AIncome Tax Act, 1961 — Section 10(13A)

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High Courts20 May 2022Disposed Of

Arnab Bhattacharjee Vs Bengal Chemicals & Pharmaceuticals Ltd. & Ors

Calcutta High Court · (2022) 05 CAL CK 0057

Constitution Of India, 1950 — Article 14, 21, 226, 311(2)Bengal Chemicals & Pharmaceuticals Ltd. (Conduct Discipline And Appeal) Rules, 1985 — Rule 5, 13, 14, 15, 16, 17, 25, 25(13), 25(14), 25(15), 25(16), 25(17)

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High Courts20 May 2022Dismissed

Koushik Chakraborty Thakur Vs Hon�ble High Court At Calcutta & Ors.

Calcutta High Court · (2022) 05 CAL CK 0056

Constitution Of India, 1950 — Article 226

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High Courts20 May 2022

Sadhan Roy (Budhuk) And Others Vs Arvind Kumar Singh And Others

Calcutta High Court · (2022) 05 CAL CK 0055

Constitution Of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 12(2)Evidence Act, 1872 — Section 83

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High Courts20 May 2022Dismissed

Kashif Humair @ Kashif Humari Vs State Of West Bengal

Calcutta High Court · (2022) 05 CAL CK 0054

Indian Penal Code, 1860 — Section 279, 304, 304II, 427Code Of Criminal Procedure, 1973 — Section 437

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High Courts20 May 2022Dismissed

Achinta Sarkar Vs State Of West Bengal

Calcutta High Court · (2022) 05 CAL CK 0053

Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 156(3), 313

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High Courts20 May 2022Allowed

M/S One Textile Vs Umesh Bharech

Calcutta High Court · (2022) 05 CAL CK 0052

Negotiable Instrument Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 251, 256, 256(1)

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High Courts20 May 2022Dismissed

Dilip Das And Ors. Vs State Of West Bengal

Calcutta High Court · (2022) 05 CAL CK 0051

Code Of Criminal Procedure, 1973 — Section 164, 428Indian Penal Code, 1860 — Section 34, 302, 307, 324, 326Arms Act, 1959 — Section 25, 27

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High Courts19 May 2022

Prakash Roadlines Corporation Limited Vs NTPC Limited

Calcutta High Court · (2022) 05 CAL CK 0068

Constitution Of India, 1950 — Article 12, 14Arbitration And Conciliation Act, 1996 — Section 9, 11(6), 20(2), 42

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High Courts19 May 2022

Shiromoni Flat Owners� Association & Ors. Vs Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2022) 05 CAL CK 0067

Constitution Of India, 1950 — Article 226Kolkata Municipal Corporation Building Rules, 2009 — Rule 62, 65A, 69, 78(2)(B)Kolkata Municipal Corporation Act, 1980 — Section 394, 396, 425B

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High Courts18 May 2022Allowed

West Bengal State Co-Operative Bank Ltd. & Anr Vs Punjab National Bank & Ors.

Calcutta High Court · (2022) 05 CAL CK 0050

Constitution Of India, 1950 — Article 12, 14, 226Code Of Civil Procedure, 1908 — Order 12 Rule 6

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High Courts18 May 2022Allowed

Nantu Lal Das. Vs Anjali Estates And Developers & Anr.

Calcutta High Court · (2022) 05 CAL CK 0049

Code Of Civil Procedure, 1908 — Section 21, 24, 99, 151, Order 1, Order 2, Order 6 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 6 Rule 16

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High Courts18 May 2022Allowed

Sabitri Das @ Ankun Das Vs Tapan Kumar Nandi & Ors.

Calcutta High Court · (2022) 05 CAL CK 0048

Code Of Civil Procedure, 1908 — Order 41 Rule 27Indian Succession Act, 1925 — Section 63Evidence Act, 1872 — Section 63, 68

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