High Courts13 May 2024Allowed
Baijat Mallick & Ors. Vs Entaj Mallick & Ors.
Calcutta High Court · (2024) 05 CAL CK 0021
Code Of Civil Procedure, 1908 — Order 15 Rule 3, Order 1 Rule 10 (2), Order 41 Rule 27, Order 6 Rule 17
COURT ARCHIVE
Calcutta High Court judgments
67,759 judgments · page 85 of 3,388
High Courts03 May 2024Allowed
Akhirujjamal @ Akhirujjaman @ Afrul Doctor Vs State Of West Bengal
Calcutta High Court · (2024) 05 CAL CK 0062
Foreigners Act, 1946 — Section 14, 14A, 14B, 14CIndian Penal Code, 1860 — Section 379, 406, 420
High Courts03 May 2024Allowed
Premlata Mago And Another Vs State Of West Bengal
Calcutta High Court · (2024) 05 CAL CK 0061
Kolkata Municipal Corporation Act, 1980 — Section 401, 401A, 403, 619Companies Act, 1963 — Section 168Negotiable Instruments Act, 1881 — Section 138, 141
High Courts03 May 2024Partly Allowed
Somiran Das Vs State Of West Bengal And Others
Calcutta High Court · (2024) 05 CAL CK 0060
High Courts03 May 2024Dismissed
Ghanashyam Dey & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 05 CAL CK 0059
West Bengal Estate Acquisition Rule, 1954 — Rule 4, 7, 25West Bengal Estate Acquisition Act, 1953 — Section 4, 5, 10(2), 47Bengal Tenancy Act, 1885 — Section 26C
High Courts03 May 2024Allowed
Avishek Singhal Vs State Of West Bengal
Calcutta High Court · (2024) 05 CAL CK 0058
Indian Penal Code, 1860 — Section 411, 413, 414, 468, 471Evidence Act, 1872 — Section 21, 24, 25, 30Code Of Criminal Procedure, 1973 — Section 161, 162
High Courts03 May 2024Disposed Of
Partha Sakha Maity. Vs Bijali Maity
Calcutta High Court · (2024) 05 CAL CK 0057
Constitution Of India, 1950 — Article 15(3), 136, 142Code Of Civil Procedure, 1908 — Section 10, Order 18 Rule 8Code Of Criminal Procedure, 1973 — Section 125
High Courts03 May 2024Disposed Of
Bhatpara Municipality Vs Amiya Kumar Roy & Ors.
Calcutta High Court · (2024) 05 CAL CK 0056
Payment of Gratuity Act, 1972 — Section 7(3A), 8
High Courts02 May 2024Disposed Of
Rajkumar Chowdhury Vs State Of West Bengal & Ors
Calcutta High Court · (2024) 05 CAL CK 0075
Indian Penal Code, 1860 — Section 201, 307, 326Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts02 May 2024Allowed
Dr. Sima Banerjee Vs Dr. Barnali Chattopadhyay
Calcutta High Court · (2024) 05 CAL CK 0074
Constitution Of India, 1950 — Article 19, 19(1)(a), 19(2), 21, 226Indian Penal Code, 1860 — Section 120B, 349, 379, 409, 499, 500, 506Code Of Criminal Procedure, 1973 — Section 156(3), 199, 200, 202, 482
High Courts02 May 2024Dismissed
M/S. S. Serum Analysis Centre (P) Ltd. Vs Gaur Basak & Ors.
Calcutta High Court · (2024) 05 CAL CK 0073
Indian Penal Code, 1860 — Section 120B, 408, 420, 468, 471Code Of Criminal Procedure, 1973 — Section 156(3), 202
High Courts02 May 2024Disposed Of
National Insurance Company Limited Vs Rupali Ojha & Others
Calcutta High Court · (2024) 05 CAL CK 0072
Motor Vehicles Act, 1988 — Section 166Indian Penal Code, 1860 — Section 279, 304A
High Courts02 May 2024Allowed
Lokenath Construction Private Limited Vs Tax/Revenue Government Of West Bengal And Others
Calcutta High Court · (2024) 05 CAL CK 0006
Constitution Of India, 1950 — Article 14, 19(g)West Bengal Goods and Services Tax Act, 2017 — Section 73(1)Central Goods and Services Tax Act, 2017 — Section 73(1)
High Courts02 May 2024Allowed
Ghani Khan Choudhury Institute Of Engineering And Technology & Ors. Vs M/S. Malda Construction Company & Ors.
Calcutta High Court · (2024) 05 CAL CK 0005
Constitution Of India, 1950 — Article 226General Financial Rules, 2005 — Rule 126
High Courts01 May 2024Dismissed
Abdulla Molla Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 05 CAL CK 0004
High Courts01 May 2024Dismissed
Rajadhiraj Tirupani Vinayak Natraj Pvt. Ltd. Vs State Of West Bengal & Ors
Calcutta High Court · (2024) 05 CAL CK 0003
Constitution Of India, 1950 — Article 14Electricity Act, 2003 — Section 61, 61(1), 62, 62(1), 62(6), 108, 108(2)111
High Courts01 May 2024Allowed
Dr. Ajay Kumar Arya Vs State Of West Bengal & Anr
Calcutta High Court · (2024) 05 CAL CK 0002
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts01 May 2024Dismissed
Md. Shariful Islam Malita @ Shariful Islam Malita @ Shariful Islam Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 05 CAL CK 0001
Constitution Of India, 1950 — Article 142Muslim Women (Protection of Right on Divorce) Act, 1986 — Section 3, 5Code Of Criminal Procedure, 1973 — Section 125, 127, 401, 482
High Courts30 Apr 2024Allowed
Bhabatosh Biswas Vs State Of West Bengal And Another
Calcutta High Court · (2024) 04 CAL CK 0078
Indian Penal Code, 1860 — Section 375, 376, 416, 417Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 401, 482
High Courts30 Apr 2024Allowed
Akash Construction Vs S.B. Construction And Co. And Ors.
Calcutta High Court · (2024) 04 CAL CK 0077
Constitution Of India, 1950 — Article 12