COURT ARCHIVE

Calcutta High Court judgments

67,773 judgments · page 93 of 3,389

High Courts14 Mar 2024Dismissed

Sanjib Talukdar @ Chattu & Ors. Vs State Of West Bengal

Calcutta High Court · (2024) 03 CAL CK 0040

Indian Penal Code, 1860 — Section 363, 376DCode Of Criminal Procedure, 1973 — Section 161, 164, 313Protection of Children from Sexual Offences Act, 2012 — Section 6

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High Courts14 Mar 2024Disposed Of

Shree Shree Iswar Satyanarayanji & Ors. Vs Sarad Kumar Burman, Since Deceased, Rep. By Sharada Burman & Ors

Calcutta High Court · (2024) 03 CAL CK 0039

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 1 Rule 10(2), Order 12 Rule 6Calcutta Thika Tenancy Acquisition and Regulation (Amendment) Act, 1993 — Section 6

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High Courts14 Mar 2024Allowed

Rowsan Ali @ Roasan Ali Vs Manager, Allahabad Bank, Siuli Branch & Anr.

Calcutta High Court · (2024) 03 CAL CK 0038

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471, 472, 473Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482

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High Courts14 Mar 2024Disposed Of

Kamini Kamat Vs Oriental Insurance Company Limited & Anr

Calcutta High Court · (2024) 03 CAL CK 0037

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High Courts13 Mar 2024Allowed

Rakesh Setia Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 03 CAL CK 0036

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 32, 120B, 336, 338, 341, 405, 406, 409, 415, 417, 418, 420, 467, 468Code Of Criminal Procedure, 1973 — Section 41A, 154, 156(2), 162, 169, 170, 173, 200, 319, 405, 406, 438, 482, 483, 491

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High Courts13 Mar 2024Dismissed

Sisir Das & Anr. Vs Indian Oil Corporation & Ors.

Calcutta High Court · (2024) 03 CAL CK 0035

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High Courts13 Mar 2024Partly Allowed

M/S. UCC � RLA � STA (JV) And Another Vs Eastern Coalfields Limited And Others

Calcutta High Court · (2024) 03 CAL CK 0034

Code Of Civil Procedure, 1908 — Order 12 Rule 6, Order 8 Rule 6A

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High Courts13 Mar 2024Dismissed

Brabourne Commerce Private Limited & Ors. Vs State Of West Bengal & Anr

Calcutta High Court · (2024) 03 CAL CK 0033

Companies Act, 1956 — Section 134(3)(o), 135, 135(5), 391(2), 392, 394Companies Act, 2013 — Section 2(57), 134(3)(o), 135, 135(1), 206

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High Courts12 Mar 2024Disposed Of

Magnet Construction Pvt. Ltd. & Anr. Vs Krishna Trading & Ors

Calcutta High Court · (2024) 03 CAL CK 0045

Code Of Civil Procedure, 1908 — Section 16, 151, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A(2), Order 7 Rule 10A(3)

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High Courts12 Mar 2024Dismissed

Krishna Singh @ Krishna Devi Singh Vs Sanjib Nandi

Calcutta High Court · (2024) 03 CAL CK 0044

Code Of Civil Procedure, 1908 — Section 100

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High Courts12 Mar 2024Dismissed

Chandra Kanta Jana & Anr. Vs State Of West Bengal.

Calcutta High Court · (2024) 03 CAL CK 0043

Indian Penal Code, 1860 — Section 34, 354, 376, 376(2)(g), 509, 511, 551Code Of Criminal Procedure, 1973 — Section 164

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High Courts12 Mar 2024Disposed Of

Jai Badrinath Niketan Pvt. Ltd. & Anr. Vs Mandipa Properties Private Ltd. & Ors.

Calcutta High Court · (2024) 03 CAL CK 0042

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 9, Order 29, Order 29 Rule 2Recovery of Debts and Bankruptcy Act, 1993 — Section 17, 18, 19

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High Courts12 Mar 2024Disposed Of

National Insurance Co. Ltd. Vs Alok Kumar Sur & Anr.

Calcutta High Court · (2024) 03 CAL CK 0041

Code Of Civil Procedure, 1908 — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 166, 168

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High Courts11 Mar 2024Disposed Of

Ananta Kumar De & Ors. Vs Union Of India & Ors

Calcutta High Court · (2024) 03 CAL CK 0026

Constitution Of India, 1950 — Article 14, 32, 226

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High Courts11 Mar 2024Allowed

Dayanand Anglo-Vedic Higher Secondary School, Represented By The Secretary Of The Managing Committee, Swami Birjanand Bhawan, Asansol & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 03 CAL CK 0025

Constitution Of India, 1950 — Article 14, 16, 29, 30Railways Act, 1989 — Section 64, 65, 78, 79Management of Recognised Non-Government Institutions (Aided and unaided) Rules, 1969 — Rule 33

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High Courts11 Mar 2024Allowed

National Carrying Corporation & Anr. Vs Union Of India & Ors

Calcutta High Court · (2024) 03 CAL CK 0024

Constitution Of India, 1950 — Article 226Railways Act, 1989 — Section 64, 65, 78, 79

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High Courts11 Mar 2024Disposed Of

Tathagata Roy @ Raju Roy Vs State Of West Bengal & Anr

Calcutta High Court · (2024) 03 CAL CK 0023

Constitution Of India, 1950 — Article 19, 21, 22, 226, 227Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 188, 302, 307, 325, 326, 353, 427Code Of Criminal Procedure, 1973 — Section 154, 154(1), 155, 156, 157, 162, 169, 170, 173, 173(2), 173(8), 482

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High Courts08 Mar 2024Disposed Of