High Courts16 Apr 2024Disposed Of
Sahara Parvin Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0045
COURT ARCHIVE
Calcutta High Court judgments
67,759 judgments · page 88 of 3,388
High Courts16 Apr 2024Dismissed
Rampuria Estates Pvt. Ltd. Vs M/S. Bijay Tractor Spares Pvt. Ltd.
Calcutta High Court · (2024) 04 CAL CK 0044
Transfer of Property Act, 1882 — Section 108(m), 108(o), 108(p)Code of Civil Procedure, 1908 — Section 100West Bengal premises Tenancy Act,1956 — Section 13(i)(a)
High Courts15 Apr 2024Disposed Of
Vishva Hindu Parishad & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0055
Indian Penal Code, 1860 — Section 307, 325, 427, 436
High Courts15 Apr 2024Disposed Of
Anjani Putra Sena Vs State Of West Bengal & Ors
Calcutta High Court · (2024) 04 CAL CK 0054
Indian Penal Code, 1860 — Section 307, 325, 427, 436
High Courts15 Apr 2024Dismissed
Central Public Works Department & Ors. Vs SRMB Srijan Private Limited & Ors.
Calcutta High Court · (2024) 04 CAL CK 0053
High Courts15 Apr 2024Allowed/Disposed Of
Halima Khatun & Others Vs National Insurance Company Limited & Others
Calcutta High Court · (2024) 04 CAL CK 0052
Motor Vehicles Act, 1988 — Section 166
High Courts15 Apr 2024Dismissed
Nayan Biswas Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 04 CAL CK 0051
Constitution Of India, 1950 — Article 142
High Courts15 Apr 2024Allowed
M/S. Trend Vyapaar Ltd. Vs Union Of India & Ors.
Calcutta High Court · (2024) 04 CAL CK 0050
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17
High Courts10 Apr 2024Allowed
Kolkata Municipal Corporation Vs Susanta Das
Calcutta High Court · (2024) 04 CAL CK 0028
Constitution Of India, 1950 — Article 227Calcutta Municipal Corporation (Taxation) Rules, 1987 — Rule 9(3), 15, 19, 20Kolkata Municipal Corporation Act, 1980 — Section 168, 180, 184(4), 188, 189, 600
High Courts10 Apr 2024
Court In Its Own Motion Vs State Of West Bengal And Others
Calcutta High Court · (2024) 04 CAL CK 0027
Constitution Of India, 1950 — Article 226, 338AIndian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 144, 167, 438
High Courts09 Apr 2024Allowed
Md. Khalid Vs State Of West Bengal And Others
Calcutta High Court · (2024) 04 CAL CK 0025
Constitution Of India, 1950 — Article 14, 20, 21, 72, 162Code Of Criminal Procedure, 1973 — Section 432, 432(2)West Bengal Correctional Services Act, 1992 — Section 61(2)
High Courts09 Apr 2024Allowed
Kanchi @ Sanjit Makhal And Another Vs State Of West Bengal And Others
Calcutta High Court · (2024) 04 CAL CK 0024
Indian Penal Code, 1860 — Section 376(g)Code Of Criminal Procedure, 1973 — Section 432, 433, 433A
High Courts09 Apr 2024Allowed
Central Bureau Of Investigation Vs Subir Rudra & Anr.
Calcutta High Court · (2024) 04 CAL CK 0023
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 320(2), 482Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts09 Apr 2024Allowed
Madhusudan Chakraborty Vs State Of West Bengal & Anr
Calcutta High Court · (2024) 04 CAL CK 0022
Negotiable Instrument Act, 1881 — Section 138, 139, 141, 141(1)
High Courts09 Apr 2024Allowed
Mira Rani Biswas @ Mira Biswas & Others Vs New India Assurance Company Limited & Others
Calcutta High Court · (2024) 04 CAL CK 0021
Motor Vehicles Act, 1988 — Section 166
High Courts09 Apr 2024Dismissed
State Of West Bengal & Anr. Vs Birla Corporation Ltd. & Ors.
Calcutta High Court · (2024) 04 CAL CK 0020
High Courts08 Apr 2024Allowed
Anil Kumar Pal Vs Chabi Pal & Others.
Calcutta High Court · (2024) 04 CAL CK 0026
Code Of Civil Procedure, 1908 — Order 41 Rule 27, Order 41 Rule 28, Order 41 Rule 29West Bengal Registration of Births and Death Rules, 1972 — Rule 11Registration of Births and Deaths Act, 1969 — Section 14
High Courts08 Apr 2024Dismissed
Aliya Begum Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 04 CAL CK 0014
Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 375, 376, 448Code Of Criminal Procedure, 1973 — Section 125, 128
High Courts08 Apr 2024Allowed
Firoj Sk. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 04 CAL CK 0013
Indian Penal Code, 1860 — Section 375, 376, 448Code Of Criminal Procedure, 1973 — Section 164
High Courts04 Apr 2024Allowed
Station Manager, Mathurapur Group Electric Supply, Wbsedcl Vs Ganaranjan Chapadar @ Ganga Ranjan Chapadar @ Ganda Nanda Chapadar
Calcutta High Court · (2024) 04 CAL CK 0012
Constitution Of India, 1950 — Article 227Electricity Act, 2003 — Section 2(15)Consumer Protection Act, 1986 — Section 2(d), 2(1)(b)