High Courts01 Oct 2024Dismissed
Mahesh Prasad Jaiswal Vs State Of West Bengal And Ors
Calcutta High Court · (2024) 10 CAL CK 0016
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 41, 42, 43, 50, 50(1)
COURT ARCHIVE
Calcutta High Court judgments
67,757 judgments · page 82 of 3,388
High Courts24 May 2024Allowed
Tara Devi & Anr Vs Bank Of India & Ors.
Calcutta High Court · (2024) 05 CAL CK 0071
Constitution Of India, 1950 — Article 12Evidence Act, 1872 — Section 107, 108
High Courts24 May 2024
Surya Manddy & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2024) 05 CAL CK 0070
High Courts24 May 2024Dismissed
Jamila Khatun & Ors. Vs Board Of Councillors Of Dhuliyan Municipality & Ors.
Calcutta High Court · (2024) 05 CAL CK 0069
High Courts24 May 2024Dismissed
MRT Signals Limited And Another Vs Union Of India And Others
Calcutta High Court · (2024) 05 CAL CK 0068
Constitution Of India, 1950 — Article 226, 226(1), 226(2)Code Of Civil Procedure, 1908 — Section 15, 20
High Courts24 May 2024Disposed Of
Sandipan Mukherjee Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 05 CAL CK 0067
Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 406, 498ACode Of Criminal Procedure, 1973 — Section 156(1), 155(2), 320, 401, 482
High Courts24 May 2024Disposed Of
Chanchal Kumar Ghosh Vs Union Bank Of India & Ors.
Calcutta High Court · (2024) 05 CAL CK 0066
Constitution Of India, 1950 — Article 311(2)Haryana Civil Services (Punishment and Appeal) Rules, 1952 — Rule 7(5), 14, 14(8)Indian Penal Code, 1860 — Section 120B, 302
High Courts24 May 2024Allowed
Nimai Charan Dasadhikari & Ors.. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 05 CAL CK 0065
West Bengal School Service Commission Act, 1997 — Section 2(n), 7, 8, 9, 15
High Courts24 May 2024Dismissed
Essar Oil And Gas Exploration And Production Limited Vs District Magistrate, Shahdara District, Government Of National Capital Territory Of Delhi & Ors
Calcutta High Court · (2024) 05 CAL CK 0064
Constitution Of India, 1950 — Article 226(1), 226(2)Arbitration and Conciliation Act, 1996 — Section 11, 16, 21Micro, Small and Medium Enterprises Development Act, 2006 — Section 18(1), 18(3)
High Courts24 May 2024Disposed Of
Nurselem Sekh @ Nur Selim Sk. & Anr. Vs Bajaj Allianz General Insurance Company. Ltd. & Anr.
Calcutta High Court · (2024) 05 CAL CK 0063
Constitution Of India, 1950 — Article 141, 142
High Courts22 May 2024Dismissed
Sutapa Hatai Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 05 CAL CK 0045
West Bengal Scheduled Castes and Scheduled Tribes (Identification) Rules, 1995 — Rule 3, 4, 5West Bengal Schedule Castes and Scheduled Tribes (Identification) Act, 1994 — Section 8, 8A, 9A, 9(1), 9(2)
High Courts22 May 2024Allowed
Ambica Jute Mills Ltd. & Anr. Vs Jute Commissioner & Ors.
Calcutta High Court · (2024) 05 CAL CK 0044
Constitution Of India, 1950 — Article 226Jute Textiles and Control Order, 2016 — Rule 11, 13Essential Commodities Act, 1955 — Section 7, 7(1)(a), 7(1)(a)(ii)
High Courts22 May 2024Allowed
Bally Jute Company Ltd. & Anr. Vs Jute Commissioner & Ors.
Calcutta High Court · (2024) 05 CAL CK 0043
Constitution Of India, 1950 — Article 226Jute Textiles and Control Order, 2016 — Rule 11, 13Essential Commodities Act, 1955 — Section 7, 7(1)(a), 7(1)(a)(ii)
High Courts22 May 2024Disposed Of
Tarun Kumar Dutta Vs Chairman, Uco Bank & Ors.
Calcutta High Court · (2024) 05 CAL CK 0042
Constitution Of India, 1950 — Article 14, 226(2)
High Courts22 May 2024Disposed Of
Sukumar Pal & Anr. Vs Eastern Coalfield Limited & Ors.
Calcutta High Court · (2024) 05 CAL CK 0041
Constitution Of India, 1950 — Article 12West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 4, 7
High Courts22 May 2024Allowed
Ashok Kumar Vs Central Bureau Of Investigation & Anr
Calcutta High Court · (2024) 05 CAL CK 0040
Constitution Of India, 1950 — Article 21Central Civil Services (Conduct) Rules, 1964 — Rule 3, 18(3), 18(4)Code Of Criminal Procedure, 1973 — Section 2(h), 91, 156(1), 156(3), 173(8)
High Courts22 May 2024Dismissed
West Bengal State Electricity Distribution Company Limited & Ors. Vs Supratim Mukherjee
Calcutta High Court · (2024) 05 CAL CK 0039
Constitution Of India, 1950 — Article 142
High Courts22 May 2024Allowed
Majibar @ Mujibor Rahaman & Anr. Vs State Of West Bengal Anr.
Calcutta High Court · (2024) 05 CAL CK 0038
Indian Penal Code, 1860 — Section 34, 489A, 489B, 489CEvidence Act, 1872 — Section 114Code Of Criminal Procedure, 1973 — Section 437A
High Courts21 May 2024Disposed Of
Ajit Kumar Paria & Anr. Vs Jagadish Prasad Khandelwal & Anr.
Calcutta High Court · (2024) 05 CAL CK 0052
Constitution Of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 5(4), 8, 8(1), 9
High Courts21 May 2024Allowed
Utpal Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 05 CAL CK 0051
Constitution Of India, 1950 — Article 14, 16, 309West Bengal Special Assistants and Confidential Assistants to Ministers (Pension) Rules, 1996 — Rule 4