High Courts02 May 2022Dismissed
Mansura Bibi @ Banu @ Banuwara Bibi Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 05 CAL CK 0014
Indian Penal Code, 1860 — Section 34, 302
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 196 of 3,201
High Courts02 May 2022
Welcome Air Express Private Limited Vs Commissioner Of Customs (Airport & Administration)
Calcutta High Court · (2022) 05 CAL CK 0006
Constitution Of India, 1950 — Article 14, 19, 21, 226, 227Customs Act, 1962 — Section 108, 110(2), 113(d), 114, 114(i), 117, 119, 127M, 130, 146, 146(1), 146(2)Customs House Agent Licensing Regulation, 2004 — Regulation 3, 4, 5, 6, 7, 8, 9, 9(1), 11, 12, 13, 13(a), 13(b), 13(d), 14, 19, 19(8), 20(1), 20(2), 22, 22(2), 22(3), 22(6), 30
High Courts02 May 2022Allowed
Utpal Mistry And Ors. Vs Kolkata Municipal Corporation & Ors
Calcutta High Court · (2022) 05 CAL CK 0005
Constitution Of India, 1950 — Article 32, 226
High Courts02 May 2022Dismissed
Sekh Jamir And Others Vs Central Bureau Of Investigation And Others
Calcutta High Court · (2022) 05 CAL CK 0004
Constitution Of India, 1950 — Article 32, 226Code Of Criminal Procedure, 1973 — Section 173(8), 482Indian Penal Code, 1860 — Section 34, 302
High Courts02 May 2022Disposed Of
Nillesh Parekh Vs Union Of India And Others
Calcutta High Court · (2022) 05 CAL CK 0003
Foreign Exchange Management (Adjudication Proceedings And Appeal) Rules, 2000 — Rule 4, 4(1), 4(2), 4(3)Foreign Exchange Management Act, 1999 — Section 13, 16(3)
High Courts02 May 2022Partly Allowed
Ashok Kumar Gupta & Anr. Vs State Of West Bengal
Calcutta High Court · (2022) 05 CAL CK 0002
Indian Penal Code, 1860 — Section 34, 306, 498ACode Of Criminal Procedure, 1973 — Section 107
High Courts02 May 2022Disposed Of
Nirmal And Navin Private Limited And Ors Vs State Of West Bengal And Ors
Calcutta High Court · (2022) 05 CAL CK 0001
High Courts29 Apr 2022Dismissed
Union Of India & Ors. Vs Subrata Mukherjee & Ors.
Calcutta High Court · (2022) 04 CAL CK 0098
High Courts29 Apr 2022
Arati Mukherjee Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 04 CAL CK 0097
High Courts29 Apr 2022Disposed Of
Barnali Purkait (Mondal) Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 04 CAL CK 0096
Code Of Civil Procedure, 1908 — Section 11
High Courts29 Apr 2022Dismissed
Dilip Soren Vs State Of West Bengal
Calcutta High Court · (2022) 04 CAL CK 0095
Indian Penal Code, 1860 — Section 307, 376Code Of Criminal Procedure, 1973 — Section 428
High Courts29 Apr 2022Disposed Of
Chandra Kanta Devi Kothari & Ors. Vs Woodburn Park Cooperative Housing Society Limited & Ors.
Calcutta High Court · (2022) 04 CAL CK 0094
West Bengal Co-Operative Societies Act, 2006 — Section 100
High Courts28 Apr 2022Disposed Of
Abhishek Mondal Vs State Of West Bengal & Anr.
Calcutta High Court · (2022) 04 CAL CK 0093
Code Of Criminal Procedure, 1973 — Section 125
High Courts28 Apr 2022Dismissed
Susama Mondal Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 04 CAL CK 0092
Constitution Of India, 1950 — Article 243(N)West Bengal Panchayat (Constitution) Rules, 1975 — Rule 5B(3), 5B(4)West Bengal Panchayat Act, 1973 — Section 12, 12(1), 12(2), 12(3), 12(4), 12(11), 12, 12(2), 16, 28
High Courts28 Apr 2022Allowed
Nur Afsar Mandal Vs Visva Bharati And Ors.
Calcutta High Court · (2022) 04 CAL CK 0091
High Courts28 Apr 2022Disposed Of
Biva Chakraborty & Anr. Vs University Of Burdwan & Ors.
Calcutta High Court · (2022) 04 CAL CK 0090
High Courts28 Apr 2022Disposed Of
State Of Rajasthan & Anr. Vs I.K. Merchants & Ors.
Calcutta High Court · (2022) 04 CAL CK 0087
Evidence Act, 1872 — Section 45
High Courts28 Apr 2022Allowed
Future Market Networks Limited Vs Laxmi Pat Surana & Anr.
Calcutta High Court · (2022) 04 CAL CK 0086
Code Of Civil Procedure, 1908 — Order 41 Rule 1, Order 41 Rule 1(3), Order 41 Rule 5, Order 41 Rule 5(5)Arbitration And Conciliation Act, 1996 — Section 31(7), 31(7)(a), 31(7)(d), 34, 36, 36(2), 36(3), 36(2)
High Courts26 Apr 2022Dismissed
Commissioner Of Income Tax (Exemption), Kolkata Vs Sanskriti Sagar
Calcutta High Court · (2022) 04 CAL CK 0089
Income Tax Act, 1961 — Section 12A, 12AA(3), 133A, 260A
High Courts26 Apr 2022
Jyoti Biswas & Ors. Vs Raj Kumar Ghosh & Ors.
Calcutta High Court · (2022) 04 CAL CK 0088
Code Of Civil Procedure, 1908 — Section 2(2), 47, Order 23 Rule 3, Order 21 Rule 35, Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 97(2), Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103Transfer Of Property Act, 1882 — Section 54, 58(d), 60(e), 107, 109, 115 West Bengal Premises Tenancy Act, 1956 — Section 13(3), 16, 26Registration Act, 1908 — Section 17