High Courts02 Dec 2019Disposed Of
Partha Banerjee Vs State Bank Of India & Anr
Calcutta High Court · (2019) 12 CAL CK 0008
Code Of Criminal Procedure, 1973 — Section 340
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 296 of 3,203
High Courts02 Dec 2019Dismissed
Sanjib Sarkar Vs District Inspector Of Schools (S.E.), Dakshin Dinajpur & Ors
Calcutta High Court · (2019) 12 CAL CK 0007
Management Of Recognized Non-Government Institution Aided And Non Aided Rules, 1969 — Rule 28(8), 28(8)(b), 28(8)(8b), 28(9)(viia)
High Courts02 Dec 2019Dismissed
Sathi Khurana Vs Rajendra Singh Khurana
Calcutta High Court · (2019) 12 CAL CK 0006
Code Of Criminal Procedure, 1973 — Section 397, 401, 482Protection Of Women From Domestic Violence Act, 2005 — Section 12, 22, 23
High Courts02 Dec 2019Dismissed
Goutam Chanda Vs Gouri Rani Chandan & Anr
Calcutta High Court · (2019) 12 CAL CK 0005
Code Of Criminal Procedure, 1973 — Section 401, 482Protection Of Women From Domestic Violence Act, 2005 — Section 2(a), 2(f), 12, 18
High Courts02 Dec 2019Disposed Of
M/s. N.C. Hore & Ors Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 12 CAL CK 0004
Constitution Of India, 1950 — Article 226
High Courts02 Dec 2019Dismissed
Electrosteel Steel Ltd. & Ors Vs M/s. STP Ltd
Calcutta High Court · (2019) 12 CAL CK 0003
Indian Penal Code, 1860 — Section 34, 120B, 405, 406, 411, 415, 417, 418, 420Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 177, 178, 179, 180, 181, 182, 184, 185, 186, 188, 200, 205, 305, 397, 401, 482Constitution Of India, 1950 — Article 226
High Courts02 Dec 2019Dismissed
Sanjay Pandey & Anr Vs State Of West Bengal & Anr
Calcutta High Court · (2019) 12 CAL CK 0002
Indian Penal Code, 1860 — Section 120B, 405, 406, 415, 418, 420Code Of Criminal Procedure, 1973 — Section 405, 482, 483Transfer Of Property Act, 1882 — Section 55(4)
High Courts02 Dec 2019
Kailash Kumar Tibrewal Vs Ajay Jain And Ors
Calcutta High Court · (2019) 12 CAL CK 0001
High Courts29 Nov 2019Disposed Of
Alipurduar B.Ed. Training College & Anr Vs Tapas Basu
Calcutta High Court · (2019) 11 CAL CK 0100
High Courts29 Nov 2019Dismissed
Anil Kumar Jha @ Laltu & Anr Vs State Of West Bengal
Calcutta High Court · (2019) 11 CAL CK 0099
Indian Penal Code, 1860 — Section 120B, 364ACode Of Criminal Procedure, 1973 — Section 313
High Courts29 Nov 2019Allowed/Disposed Of
Salam Sk @ Abdus Salam Vs State Of West Bengal
Calcutta High Court · (2019) 11 CAL CK 0098
Indian Penal Code, 1860 — Section 299, 300, 300(1), 301, 302, 302II, 303, 303II, 304, 304II, 323Code Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts29 Nov 2019Disposed Of
Panchu Mondal @ Panchu Gopal Mondal Vs State Of West Bengal
Calcutta High Court · (2019) 11 CAL CK 0097
Indian Penal Code, 1860 — Section 376(2)(f)Code Of Criminal Procedure, 1973 — Section 164Evidence Act, 1872 — Section 3
High Courts29 Nov 2019Partly Allowed
Rabi @ Rabin Halder Vs State Of West Bengal
Calcutta High Court · (2019) 11 CAL CK 0096
Indian Penal Code, 1860 — Section 34, 302, 307, 326Code Of Criminal Procedure, 1973 — Section 162, 313
High Courts28 Nov 2019Disposed Of
Haripada Pramanik Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 11 CAL CK 0095
High Courts28 Nov 2019Disposed Of
Babita Nandi Vs
Calcutta High Court · (2019) 11 CAL CK 0094
Indian Penal Code, 1860 — Section 34, 120, 272, 420, 465, 467, 468Copyright Act, 1957 — Section 63, 65Food Safety And Standards Act, 2006 — Section 51, 52, 56, 63
High Courts28 Nov 2019Dismissed
Bijeta Chettri Vs Union Of India & Ors
Calcutta High Court · (2019) 11 CAL CK 0093
High Courts27 Nov 2019Allowed
Alias Toppo Vs Union Of India & Others
Calcutta High Court · (2019) 11 CAL CK 0092
Administrative Tribunals Act, 1985 — Section 19, 21
High Courts27 Nov 2019Disposed Of
Nilu Rani Dey (Atta) Vs State Of West Bengal & Ors
Calcutta High Court · (2019) 11 CAL CK 0091
High Courts27 Nov 2019Dismissed
Bijoy Krishna Sarkar Vs Malabika Sarkar & Ors
Calcutta High Court · (2019) 11 CAL CK 0090
Code Of Civil Procedure, 1908 — Order 1 Rule 10(2)Constitution Of India, 1950 — Article 227
High Courts27 Nov 2019Allowed
Dr. Subhash Chandra Tiwari Vs West Bengal Medical Council And Others
Calcutta High Court · (2019) 11 CAL CK 0089
Bengal Medical Act, 1914 — Section 17, 17(b), 25, 25(a)(ii), 26, 33(2)(I)(d)Indian Medical Council Act, 1956 — Section 24Indian Medical Rules, 1957 — Rule 10, 27