High Courts24 Apr 2024Dismissed
Banipada Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0057
COURT ARCHIVE
Calcutta High Court judgments
67,759 judgments · page 87 of 3,388
High Courts19 Apr 2024Allowed
Tanisha Chanda & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 04 CAL CK 0035
Indian Penal Code, 1860 — Section 34, 323, 341, 354, 447, 506, 509Code Of Criminal Procedure, 1973 — Section 482
High Courts19 Apr 2024Disposed Of
Arindam Bose Vs Sarvadeva Paul Majumdar & Ors.
Calcutta High Court · (2024) 04 CAL CK 0034
Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 17, Order 18 Rule 17AIndian Succession Act, 1925 — Section 63Evidence Act, 1872 — Section 68
High Courts19 Apr 2024Disposed Of
Taherbhai Vs M. Emdadul Haque And Others
Calcutta High Court · (2024) 04 CAL CK 0033
Code Of Civil Procedure, 1908 — Section 47, 144, Order 9 Rule 13, Order 21 Rule 97
High Courts19 Apr 2024Disposed Of
Md. Yahya Molla Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0032
Revision Of Pay and Allowances Rules, 1998 — Rule 12, 12(3)
High Courts19 Apr 2024Disposed Of
Dimple Sarawgi & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0031
High Courts19 Apr 2024Dismissed
Anindya Das Vs State Of West Bengal
Calcutta High Court · (2024) 04 CAL CK 0030
Constitution Of India, 1950 — Article 19(1)(a), 19(1)(g), 19(2), 19(6)Disaster Management Act, 2005 — Section 51(b)Indian Penal Code, 1860 — Section 120B, 188, 270, 500, 501, 502, 504, 505(1)(a), 505(1)(b), 505(1)(c)
High Courts19 Apr 2024Allowed
M/S. Sonai Food Marketing Private Limited Vs M/S. Bipatarini Agency & Ors.
Calcutta High Court · (2024) 04 CAL CK 0029
Constitution Of India, 1950 — Article 14, 226
High Courts18 Apr 2024Allowed
Barun Kumar Dutta & Ors. Vs Municipal Commissioner, The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2024) 04 CAL CK 0043
Code Of Civil Procedure, 1908 — Section 148A, Order 1 Rule 10(2), Order 7 Rule 11Kolkata Municipal Corporation Act, 1980 — Section 586
High Courts18 Apr 2024Dismissed
Rita Ghoshdastidar Vs St. Joseph & Mary�s School And Ors.
Calcutta High Court · (2024) 04 CAL CK 0042
Constitution Of India, 1950 — Article 12, 226
High Courts18 Apr 2024Allowed
Excellent IT Services Pvt. Ltd. & Anr. Vs K.M.D.A & Ors.
Calcutta High Court · (2024) 04 CAL CK 0041
Constitution Of India, 1950 — Article 14, 226
High Courts18 Apr 2024Allowed
Ponty Roy & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 04 CAL CK 0040
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 406, 498A, 506li>Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts18 Apr 2024Dismissed
Arvind Kumar Singh & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 04 CAL CK 0039
Prevention of Corruption Act, 1988 — Section 7, 7(c), 11, 13, 15, 17A, 17A(a), 17A(b), 17A(c), 19, 29Indian Penal Code, 1860 — Section 120B, 409li>Code Of Criminal Procedure, 1973 — Section 91, 197
High Courts18 Apr 2024Dismissed
Piyali Saha Vs State Of West Bengal And Others
Calcutta High Court · (2024) 04 CAL CK 0038
Constitution Of India, 1950 — Article 32, 136, 226Code Of Criminal Procedure, 1973 — Section 36, 154, 154(3), 156(3), 164, 173, 173(2), 173(8), 200, 482, 483Indian Penal Code, 1860 — Section 120B, 307, 325, 328, 341, 354, 364, 384, 506
High Courts18 Apr 2024Dismissed
M/S. Admako Seasons (P) Ltd. Vs Beauti Shome & Ors
Calcutta High Court · (2024) 04 CAL CK 0037
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 2(9), 115, Order 21 Rule 11, Order 20 Rule 12ASpecific Relief Act, 1963 — Section 28, 28(1)
High Courts18 Apr 2024Allowed
Narbheram Vishram And Another Vs Union Of India And Others
Calcutta High Court · (2024) 04 CAL CK 0036
Constitution Of India, 1950 — Article 14Competition Act, 2002 — Section 3, 19, 19(3), 19(4)
High Courts16 Apr 2024Disposed Of
Chandra Hansh Vs Union Of India & Ors.
Calcutta High Court · (2024) 04 CAL CK 0049
High Courts16 Apr 2024Disposed Of
Shabnam Ali @ Shabnam Aman & Ors. Vs Bagnan Teachers Training College
Calcutta High Court · (2024) 04 CAL CK 0048
High Courts16 Apr 2024Allowed
Chiranjit Acharya Vs Kakali Acharya & Anr.
Calcutta High Court · (2024) 04 CAL CK 0047
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 326, 406, 498A, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts16 Apr 2024Allowed
Ritwik Kumar Banerjee Vs Surajit Chanda.
Calcutta High Court · (2024) 04 CAL CK 0046
Indian Penal Code, 1860 — Section 34, 52, 211, 304, 499, 500Code Of Criminal Procedure, 1973 — Section 173, 195(1)(b)(i), 195(b)(iii), 200, 202, 251, 313, 468, 482