COURT ARCHIVE

Calcutta High Court judgments

67,757 judgments · page 84 of 3,388

High Courts15 May 2024Allowed

Paresh Kumar Mukherjee & Ors. Vs Birbhum District Central Co-Operative Bank Limited & Ors.

Calcutta High Court · (2024) 05 CAL CK 0010

West Bengal Co-operative Societies Rules, 2011 — Rule 106West Bengal Co-operative Societies Act, 2006 — Section 134B, 134B(1), 134C, 134C(2), 134C(2)(a), 134C(2)(b), 134C(2)(c), 134C(2)(d), 134C(2)(e)

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High Courts15 May 2024Disposed Of

Dinesh Khaitan Vs Union Of India & Ors.

Calcutta High Court · (2024) 05 CAL CK 0009

Income Tax Act, 1961 — Section 142(1), 143(2), 144B, 147, 148, 148A(b), 148A(d), 156Limitation Act, 1963 — Section 5

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High Courts15 May 2024Dismissed

Amar Sardar Vs State Of West Bengal.

Calcutta High Court · (2024) 05 CAL CK 0008

Indian Penal Code, 1860 — Section 34, 325, 326, 341, 354, 376, 380, 488, 506, 509, 511

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High Courts15 May 2024Allowed

Giridhari Pradhan, Since Deceased, Malini Pradhan & Ors. Vs Bimalendu Bera, Since Deceased, Rathindra Nath Bera & Ors.

Calcutta High Court · (2024) 05 CAL CK 0007

West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(j), 13(1)(k), 13(6)Transfer of Property Act, 1882 — Section 106General Clauses Act, 1897 — Section 27

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High Courts14 May 2024Allowed

Syed Nazmul Hossain & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 05 CAL CK 0020

Kolkata Municipal Corporation Act, 1980 — Section 401, 401A

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High Courts14 May 2024Allowed

Kolkata Municipal Corporation Vs Surama Singh

Calcutta High Court · (2024) 05 CAL CK 0019

Constitution Of India, 1950 — Article 227Kolkata Municipal Corporation (Taxation) Rules, 1987 — Rule 15, 19, 20Kolkata Municipal Corporation Act, 1980 — Section 174, 180, 184, 188, 189

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High Courts14 May 2024Disposed Of

Roopkatha Bhattacharya Vs K.M.D.A. & Ors.

Calcutta High Court · (2024) 05 CAL CK 0018

Constitution Of India, 1950 — Article 12Transfer of Property Act, 1882 — Section 54, 105

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High Courts14 May 2024Disposed Of

Paresh Ghosh & Ors. Vs State Of West Bengal

Calcutta High Court · (2024) 05 CAL CK 0017

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 304II, 308, 319, 320, 321, 323, 324, 325, 326, 448Code Of Criminal Procedure, 1973 — Section 222, 313

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High Courts14 May 2024Dismissed

Sandip Halder Vs State Of West Bengal And Others

Calcutta High Court · (2024) 05 CAL CK 0016

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High Courts14 May 2024Dismissed

State Of West Bengal & Anr. Vs M/S. Ambuja Cements Limited & Ors

Calcutta High Court · (2024) 05 CAL CK 0015

Indian Contract Act, 1872 — Section 23

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High Courts14 May 2024Disposed Of

M/S. Sterling Holiday Resorts & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 05 CAL CK 0014

Code Of Criminal Procedure, 1973 — Section 154(1), 154(3), 156(3), 482Indian Penal Code, 1860 — Section 406, 415, 420

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High Courts14 May 2024Allowed

Nirmala Sahu (Samanta) Vs Nandigram Braja Mohan Girls� High School & Ors.

Calcutta High Court · (2024) 05 CAL CK 0013

Specific Relief Act, 1963 — Section 34

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High Courts13 May 2024Dismissed

Somesh Dasgupta Vs State Of West Bengal & Anr

Calcutta High Court · (2024) 05 CAL CK 0027

Indian Penal Code, 1860 — Section 323, 341, 354, 354A, 354B, 354D, 506, 509Code Of Criminal Procedure, 1973 — Section 156(3), 164, 173, 173(8), 200, 482

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High Courts13 May 2024Dismissed