High Courts21 Feb 2022Dismissed
Swapan Molla Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0069
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 8, 27
COURT ARCHIVE
Calcutta High Court judgments
64,009 judgments · page 207 of 3,201
High Courts21 Feb 2022Allowed
Pinky Singh Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0068
Indian Penal Code, 1860 — Section 34, 107, 306Evidence Act, 1872 — Section 113ACode Of Criminal Procedure, 1973 — Section 428
High Courts21 Feb 2022Dismissed
Raj Kumar Pal @ Palan Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0067
Indian Penal Code, 1860 — Section 376(3)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 428
High Courts21 Feb 2022Allowed
Sulekha Das Vs Kalpana Sarkar & Anr.
Calcutta High Court · (2022) 02 CAL CK 0066
Code Of Civil Procedure, 1908 — Section 100, 100(5), Order 6 Rule 4, Order 8 Rule 5, Order 8 Rule 5(2), Order 8 Rule 10Evidence Act, 1872 — Section 65, 65(c)
High Courts21 Feb 2022Dismissed
Principal Commissioner Of Income Tax Central -1 Vs M/S Inland Road Transport Ltd.
Calcutta High Court · (2022) 02 CAL CK 0065
Income Tax Act, 1961 — Section 145(3), 260A
High Courts21 Feb 2022Disposed Of
Surajit Bhunia Vs State Of West Bengal & Ors.
Calcutta High Court · (2022) 02 CAL CK 0052
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 141, 146, 147, 148, 307, 323, 325, 379Code Of Criminal Procedure, 1973 — Section 156(3), 313, 372, 374(3), 378(4), 401, 482
High Courts18 Feb 2022Dismissed
Sourav Jha Vs State Of West Bengal & Ors
Calcutta High Court · (2022) 02 CAL CK 0051
Limitation Act, 1963 — Section 6, 6(1)
High Courts18 Feb 2022Dismissed
Rama Prasad Sarkar Vs Union Of India and Others
Calcutta High Court · (2022) 02 CAL CK 0050
Constitution Of India, 1950 — Article 12, 74(1), 155, 156, 156(1), 226, 361, 361(1)
High Courts17 Feb 2022Disposed Of
Jalaluddin Mollah And Anr. Vs Board Of Auqaf, West Bengal And Ors.
Calcutta High Court · (2022) 02 CAL CK 0047
West Bengal Wakf Rule, 2001 — Rule 5Wakf (Amendment) Act, 2013 — Section 14(c), 14(e)Waqf Act, 1995 — Section 14, 14(2), 15, 109, 109(iv)
High Courts17 Feb 2022Disposed Of
Md Ilias Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0044
High Courts17 Feb 2022Dismissed
Jahangir Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0043
Indian Penal Code, 1860 — Section 376, 506, 511
High Courts17 Feb 2022Partly Allowed
Rahima Bibi Vs Md. Pentu Sekh
Calcutta High Court · (2022) 02 CAL CK 0042
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17
High Courts17 Feb 2022Allowed
Kolkata Municipal Corporation Vs Anurag Jalan
Calcutta High Court · (2022) 02 CAL CK 0041
Constitution Of India, 1950 — Article 227Kolkata Municipal Corporation Act, 1980 — Section 174, 175, 176, 177, 178, 180, 189, 189(5), 189(10A)
High Courts17 Feb 2022Allowed
Haripada Santra & Ors. Vs Madan Santra & Ors.
Calcutta High Court · (2022) 02 CAL CK 0040
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 10, 151West Bengal Land Reforms Act, 1955 — Section 14
High Courts16 Feb 2022Disposed Of
Manav Investment And Trading Co. Ltd. Vs DBS Bank India Ltd.
Calcutta High Court · (2022) 02 CAL CK 0048
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 4Indian Contract Act, 1872 — Section 163, 171, 173, 174, 176, 177Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 10
High Courts16 Feb 2022Dismissed
Syed Mahzar Alam Vs Shagufta Ismail & Anr.
Calcutta High Court · (2022) 02 CAL CK 0046
Protection of Women from Domestic Violence Act, 2005 — Section 29Indian Penal Code, 1860 — Section 498A
High Courts16 Feb 2022Allowed
Sakim Ali Vs State Of West Bengal
Calcutta High Court · (2022) 02 CAL CK 0045
Indian Penal Code, 1860 — Section 341, 376, 506Code Of Criminal Procedure, 1973 — Section 164, 313, 437A
High Courts15 Feb 2022Dismissed
India Media Services Private Limited Vs Indian Express Newspapers [Bombay] Limited And Anr.
Calcutta High Court · (2022) 02 CAL CK 0049
Commercial Courts Act, 2015 — Section 2(1)(c), 2(1)(c)(i), 2(1)(c)(xviii), 2(1)(c)(xxii), 2(2), 15(1), 15(5)
High Courts15 Feb 2022Dismissed
Bikash Singh @ Vikash Kumar Singh Vs Narcotics Control Bureau, Kolkata Zonal Unit
Calcutta High Court · (2022) 02 CAL CK 0039
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 29, 35, 37, 67
High Courts15 Feb 2022Dismissed
Ramesh Kumar Kejriwal And Others Vs Mahesh Kumar Kejriwal And Others
Calcutta High Court · (2022) 02 CAL CK 0038
Code Of Civil Procedure, 1908 — Section 114, Order 23, Order 23 Rule 1, Order 7 Rule 11, Order 6 Rule 17