High Courts13 May 2022Disposed Of
Debarshi Chakraborty Vs Dr. Manoj Panth, IAS.
Calcutta High Court · (2022) 05 CAL CK 0026
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 195 of 3,201
High Courts13 May 2022Allowed
State Bank Of India & Ors. Vs Ratan Kumar Rababi & Ors.
Calcutta High Court · (2022) 05 CAL CK 0025
State Bank of India Officers� Service Rules, 1992 — Rule 19, 19(3), 67(1)Payment of Gratuity Act, 1972 — Section 4, 4(6), 4(6)(a), 4(6)(b), 13
High Courts12 May 2022Dismissed
Swapna Atta & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 05 CAL CK 0019
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 7, 8, 16, 17(2), 18, 48(1)West Bengal Estate Acquisition Act, 1953 — Section 6(3)Evidence Act, 1872 — Section 114li
High Courts11 May 2022Dismissed
Shyamali Dutta Vs Sattya Sandip Dutta
Calcutta High Court · (2022) 05 CAL CK 0028
Constitution Of India, 1950 — Article 19(e)Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 11, Order 41 Rule 27Protection Of Women From Domestic Violence Act, 2005 — Section 2(f), 19, 26
High Courts11 May 2022Allowed
Sanghamitra Bhattacharya Vs Sudeshna Kar & Ors.
Calcutta High Court · (2022) 05 CAL CK 0023
Constitution Of India, 1950 — Article 32, 226West Bengal Board Of Secondary Education (Appointment, Confirmation, Conduct And Discipline Of Teacher And Non-Teaching staff) Rules, 2018 — Rule 2(m), 5, 9Management Of Sponsored Institutions (Secondary) Rules, 1972 — Rule 23B
High Courts11 May 2022Disposed Of
Indian Jute Mills Association And Anr. Vs Union Of India And Ors.
Calcutta High Court · (2022) 05 CAL CK 0022
Constitution Of India, 1950 — Article 226
High Courts11 May 2022Disposed Of
Aniruddha Ghosh & Anr. Vs Somnath Ghosh
Calcutta High Court · (2022) 05 CAL CK 0021
Code Of Criminal Procedure, 1973 — Section 151, 340, 341Code Of Civil Procedure, 1908 — Section 151Indian Penal Code, 1860 — Section 191, 193
High Courts11 May 2022Allowed
M/S Francis Klein & Co Private Ltd. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 05 CAL CK 0020
Code Of Criminal Procedure, 1973 — Section 251, 313, 378(4)Negotiable Instrument Act, 1881 — Section 138, 139, 141General Clauses Act, 1897 — Section 27
High Courts10 May 2022Partly Allowed
Sudal Roy & Anr. Vs State Of West Bengal
Calcutta High Court · (2022) 05 CAL CK 0024
Indian Penal Code, 1860 — Section 34, 304, 304II, 324, 325, 447Code Of Criminal Procedure, 1973 — Section 161, 164, 357(1)
High Courts06 May 2022Dismissed
B.D Tea Estates Pvt. Ltd. Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 05 CAL CK 0018
Constitution Of India, 1950 — Article 32, 226, 227, 323A, 323A(2)(d), 323B, 323B(3)(d)Bengal Agricultural Income Tax Act, 1944 — Section 5(3), 32, 34(1), 35, 36West Bengal Taxation Tribunal Act, 1987 — Section 2(e), 2(k), 2(l), 2(n), 5, 6, 7, 8, 15
High Courts06 May 2022Dismissed
Rashbehari Saha Vs Indian Oil Corporation Limited & Ors.
Calcutta High Court · (2022) 05 CAL CK 0017
Constitution Of India, 1950 — Article 226
High Courts06 May 2022Allowed
Kader Khan Vs State Of West Bengal
Calcutta High Court · (2022) 05 CAL CK 0016
Code Of Criminal Procedure, 1973 — Section 164, 273, 299, 299(1), 309, 465Indian Penal Code, 1860 — Section 34, 120B, 323, 376(2)(g), 506Evidence Act, 1872 — Section 33
High Courts06 May 2022Disposed Of
Milan Kumar Ghosh Vs Union Of India & Ors.
Calcutta High Court · (2022) 05 CAL CK 0015
Andhra Pradesh Revised Pension Rules, 1980 — Section 52(c)Payment of Gratuity Act, 1972 — Section 4, 4(6)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(2)(f)
High Courts06 May 2022Allowed
Dr. Kunal Saha Vs University Of Calcutta & Anr.
Calcutta High Court · (2022) 05 CAL CK 0007
Constitution Of India, 1950 — Article 144University Grant Commission (UGC) Act, 1956 — Section 3, 22, 22(1)
High Courts05 May 2022Disposed Of
Tara Prosad Lodha & Ors. Vs Revenue Officer, Para & Ors.
Calcutta High Court · (2022) 05 CAL CK 0010
West Bengal Estates Acquisition Act, 1953 — Section 2(i), 4(1), 6, 6(1), 52, 60, 61Bihar and West Bengal (Transfer Of Territories) Act, 1956 — Section 3Hindu Succession Act, 1956 — Section 4, 6, 8, 19
High Courts05 May 2022Disposed Of
M/S. Western Engineering Works. Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 05 CAL CK 0009
Transfer Of Property Act, 1882 — Section 111(g), 112
High Courts05 May 2022Allowed
Farakka Credit Cooperative Society Ltd. And Another Vs State Of West Bengal And Others
Calcutta High Court · (2022) 05 CAL CK 0008
Constitution Of India, 1950 — Article 226West Bengal Co-operative Societies Rules, 2011 — Rule 40(5), 40(5)(i), 40(11)West Bengal Cooperative Societies Act, 2006 — Section 3(ii), 4(10), 20(2), 32(6)(a), 35, 35(1A)
High Courts04 May 2022Disposed Of
Sudin Provat Mallick Vs First Industrial Tribunal & Ors.
Calcutta High Court · (2022) 05 CAL CK 0013
Constitution Of India, 1950 — Article 136, 226Industrial Dispute Act, 1947 — Section 2A, 11A, 25F
High Courts04 May 2022Allowed
Dimension Steel And Alloys Limited And Another Vs Damodar Valley Corporation And Others
Calcutta High Court · (2022) 05 CAL CK 0012
Constitution Of India, 1950 — Article 226Insolvency And Bankruptcy Code (IBC), 2016 — Section 238Electricity Act, 2003 — Section 42(5), 42(6), 43, 56, 60(5), 129
High Courts04 May 2022Disposed Of
Tapas Kumar Ghosh Vs E West Bengal State Electricity Transmission Company Limited And Others
Calcutta High Court · (2022) 05 CAL CK 0011
Works Of Licensees Rules, 2006 — Rule 3, 3(1)(b), 3(4)Electricity Act, 2003 — Section 67(2), 164, 176, 176(2)(e)Indian Telegraph Act, 1885 — Section 10, 10(a), 10(b), 10(c), 10(d)