High Courts09 Jan 2025Disposed Of
Jayanta Kumar Banerjee Vs State Of West Bengal And Ors
Calcutta High Court · (2025) 01 CAL CK 1710
COURT ARCHIVE
Calcutta High Court judgments
67,757 judgments · page 79 of 3,388
High Courts08 Jan 2025Dismissed
Srikanta Maity Vs Ghatal Municipality & Ors
Calcutta High Court · (2025) 01 CAL CK 1715
High Courts08 Jan 2025Dismissed
M/S A. H. Wheeler & Co. (Pvt.) Ltd Vs Indian Railways And Ors
Calcutta High Court · (2025) 01 CAL CK 1714
High Courts07 Jan 2025Dismissed
Smt. Sharmila Sengupta alias Sintu Vs Sri Kalidas Sengupta
Calcutta High Court · (2025) 01 CAL CK 1694
Constitution of India, 1950 - Article 141, 142Code of Criminal Procedure, 1973 - Section 125Hindu Marriage Act, 1955 - Section 24
High Courts07 Jan 2025Dismissed
Kalyan Biswas And Anr Vs Kolkata Municipal Corporation And Ors
Calcutta High Court · (2025) 01 CAL CK 1645
Constitution of India, 1950 - Article 226Transfer of Property Act, 1882 - Section 108(j)
High Courts07 Jan 2025Disposed Of
Janab Syed Asghar Hussain Ismail Vs M/S. Hooghly Building And Investment Company Limited And Ors
Calcutta High Court · (2025) 01 CAL CK 1697
High Courts06 Jan 2025Disposed Of
Pradip Kumar Bardhan & Ors Vs State Of West Bengal & Anr
Calcutta High Court · (2025) 01 CAL CK 1693
Code of Criminal Procedure, 1973 - Section 156, 190, 192, 200, 202, 203, 204, 482Negotiable Instruments Act, 1881 - Section 138, 141
High Courts06 Jan 2025Allowed
Mohini Biswas Vs State Of West Bengal & Anr
Calcutta High Court · (2025) 01 CAL CK 1692
Constitution of India, 1950 - Article 15, 17, 21, 142, 226Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 200, 204, 320, 482Indian Penal Code, 1860 - Section 34, 323, 325, 341, 379, 405, 420, 471, 506
High Courts06 Jan 2025Disposed Of
Hira Bhattacharyya Vs State Of West Bengal
Calcutta High Court · (2025) 01 CAL CK 1691
Constitution of India, 1950 - Article 20, 21, 32, 226Code of Criminal Procedure, 1973 - Section 156(3), 173, 173(2), 173(8), 202, 227, 246, 251, 311, 319, 482Indian Penal Code, 1860 - Section 34, 302
High Courts06 Jan 2025Allowed
Smt Indrani Chatterjee Vs Smt Rupa Karpas & Ors
Calcutta High Court · (2025) 01 CAL CK 1690
Code of Criminal Procedure, 1973 - Section 372, 373, 374, 375, 376, 377, 378, 379, 380Negotiable Instruments Act, 1881 - Section 138, 148
High Courts06 Jan 2025Allowed
Reatox Resorts And Hotels Pvt. Ltd. & Ors Vs Srei Equipment Finance Ltd. & Anr
Calcutta High Court · (2025) 01 CAL CK 1650
Code of Criminal Procedure, 1973 - Section 200, 482Indian Penal Code, 1860 - Section 120B, 405, 406, 415, 420, 506
High Courts06 Jan 2025Disposed Of
Dr. Arup Kumar Bhaumik Vs State Of West Bengal & Ors
Calcutta High Court · (2025) 01 CAL CK 1649
Constitution of India, 1950 - Article 12, 226 Representation by People’s Act, 1951 - Section 4(b)Right to Information Act, 2005 - Section 5(1), 19(1)All India Council for Technical Education Act, 1987 - Section 2(g), 2(h)
High Courts06 Jan 2025Dismissed
Neo Metaliks Limited Vs Orrisa Metaliks Private Limited
Calcutta High Court · (2025) 01 CAL CK 1646
Code of Civil Procedure, 1908 - Order 14 Rule 2, Order 20 Rule 5, Order 39 Rule 1, Order 39 Rule 2Arbitration and Conciliation Act, 1996 - Section 17, 31(6), 32(2)(a)(iv), 34Contract Act, 1872 - Section 62, 63
High Courts03 Jan 2025Dismissed
Dr. Bikramjit Mondal Vs Smt Anindita Mondal
Calcutta High Court · (2025) 01 CAL CK 1689
Indian Penal Code, 1860 - Section 307, 406, 448, 498A, 506Hindu Marriage Act, 1955 - Section 13, 13(1)(iA), 24Hindu Adoptions and Maintenance Act, 1956 - Section 18
High Courts03 Jan 2025Dismissed
Ashoke Murmu Vs State Of West Bengal
Calcutta High Court · (2025) 01 CAL CK 1688
Code of Criminal Procedure, 1973 - Section 428Indian Penal Code, 1860 - Section 302Evidence Act, 1872 - Section 8, 25, 26
High Courts03 Jan 2025Disposed Of
Kanchan Kumar Sarkar Vs Union of India & Ors
Calcutta High Court · (2025) 01 CAL CK 1687
High Courts03 Jan 2025Disposed Of
Dipta Sen & Ors Vs State Of West Bengal & Ors
Calcutta High Court · (2025) 01 CAL CK 1686
High Courts03 Jan 2025Disposed Of
Kartick Chandra Panja @ Kartick Panja Vs Shubham Jaiswal
Calcutta High Court · (2025) 01 CAL CK 1685
Code of Civil Procedure, 1908 - Section 151West Bengal Premises Tenancy Act, 1997 - Section 7(2)
High Courts03 Jan 2025Disposed Of
Jaydeep Chakraborty Vs Snehasish Bhaumic & Ors
Calcutta High Court · (2025) 01 CAL CK 1684
Code of Civil Procedure, 1908 - Section 151, Order 2 Rule 2Limitation Act, 1963 - Section 5
High Courts03 Jan 2025Allowed
Abhinandan Dyeing Pvt. Ltd. & Ors Vs State Of West Bengal & Another
Calcutta High Court · (2025) 01 CAL CK 1683
Code of Criminal Procedure, 1973 - Section 200, 397, 399, 482Indian Penal Code, 1860 - Section 34, 120B, 406, 420