COURT ARCHIVE

Calcutta High Court judgments

67,773 judgments · page 94 of 3,389

High Courts08 Mar 2024Disposed Of

Sajal Bose & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 03 CAL CK 0029

Indian Penal Code, 1860 — Section 143, 323, 324, 341, 354, 427, 504, 506, 509Code Of Criminal Procedure, 1973 — Section 164

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High Courts08 Mar 2024Allowed

Chanchal Mukherjee & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 03 CAL CK 0028

Indian Penal Code, 1860 — Section 34, 354, 504, 506Code Of Criminal Procedure, 1973 — Section 155(2), 161, 482

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High Courts08 Mar 2024Allowed

Debarshi Chakraborty @ Deborshi Chakraborty. Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 03 CAL CK 0027

Indian Penal Code, 1860 — Section 90, 375, 376, 376(2)(b), 417Code Of Criminal Procedure, 1973 — Section 164, 173, 482

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High Courts07 Mar 2024Dismissed

Ajoy Mandal Vs State Of West Bengal

Calcutta High Court · (2024) 03 CAL CK 0022

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 32, 106

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High Courts07 Mar 2024Disposed Of

Haradhan Mete @ Haru & Anr. Vs State Of West Bengal

Calcutta High Court · (2024) 03 CAL CK 0021

Indian Penal Code, 1860 — Section 34, 302, 307, 498ACode Of Criminal Procedure, 1973 — Section 161, 294, 313, 437A

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High Courts07 Mar 2024Dismissed

M/S IDL Explosives Limited And Anr. Vs Union Of India & Ors.

Calcutta High Court · (2024) 03 CAL CK 0020

Constitution Of India, 1950 — Article 226Explosives Rules, 2008 — Rule 2(38), 4, 5, 6, 6(4), 6(12), 6(17)(vii), 9

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High Courts07 Mar 2024Allowed

Shri Indranil Bhattacharya Vs Union Of India And Others

Calcutta High Court · (2024) 03 CAL CK 0019

Breeders of Species License Rules, 2023 — Rule 3, 3(1), 5, 5(2), 5(4), 8, 10, 49N(1), 49N(2)Wildlife (Protection) Amendment Act, 2022 — Section 49, 49(1), 49N, 49N(2), 49O, 49O(1), 49O(2), 49O(4)Code Of Criminal Procedure, 1973 — Section 482

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High Courts06 Mar 2024Dismissed

Shyamapada Patra Vs Union Of India & Ors.

Calcutta High Court · (2024) 03 CAL CK 0010

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5

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High Courts06 Mar 2024Allowed

Tapan Kumar Mondal Vs Mahathirtham, Society Registered Under The West Bengal Societies Registration Act, 1961

Calcutta High Court · (2024) 03 CAL CK 0009

Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 17, Order 18 Rule 17ASpecific Relief Act, 1963 — Section 34

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High Courts06 Mar 2024Allowed

Dipjyoti Dhar @ Joy Dhar Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 03 CAL CK 0008

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 162, 235(2), 313Evidence Act, 1872 — Section 8, 27, 145

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High Courts05 Mar 2024Allowed

Biswajit Pal Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 03 CAL CK 0018

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 347, 364, 365, 386Code Of Criminal Procedure, 1973 — Section 162, 164, 164(2), 294, 294(3), 313Evidence Act, 1872 — Section 3, 3(1), 3(2), 27, 30, 145

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High Courts05 Mar 2024Disposed Of

Oriental Insurance Company Ltd. Vs Mou Dutta & Anr.

Calcutta High Court · (2024) 03 CAL CK 0017

Code Of Civil Procedure, 1908 — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 166

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High Courts05 Mar 2024Allowed

Bidyut Chakrabarty Vs State Of West Bengal & Anr

Calcutta High Court · (2024) 03 CAL CK 0016

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 325, 341, 353, 354A, 392, 448, 503, 504, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482

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High Courts05 Mar 2024

Omar Ali And Ors. Vs State Of West Bengal.

Calcutta High Court · (2024) 03 CAL CK 0015

Indian Penal Code, 1860 — Section 34, 201, 302, 304, 304B, 498ACode Of Criminal Procedure, 1973 — Section 161, 162, 221, 222, 222(2), 313Evidence Act, 1872 — Section 113B, 145

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High Courts05 Mar 2024Disposed Of

New India Assurance Co. Ltd. Vs Bappa Ali Khan & Anr.

Calcutta High Court · (2024) 03 CAL CK 0014

Code Of Civil Procedure, 1908 — Order 9 Rule 13Motor Vehicles Act, 1988 — Section 149, 149(2), 163A, 170, 170(b), 173, 173(1)

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High Courts05 Mar 2024Allowed

Gouranga Parbati Tea Co. Pvt. Ltd. Vs Agricultural Income Tax Officer & Ors.

Calcutta High Court · (2024) 03 CAL CK 0013

Constitution Of India, 1950 — Article 246(3)Bengal Agricultural Income Tax Rules, 1944 — Rule 3Bengal Agricultural Income Tax Act, 1944 — Section 2(6), 2(n)(b), 3, 3(2)(c), 6(5), 7, 7A, 7(6)

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High Courts05 Mar 2024Disposed Of

Ruma Bhowmick Vs Leap Infraproject Limited

Calcutta High Court · (2024) 03 CAL CK 0012

Code Of Civil Procedure, 1908 — Section 10, 16, 151, Order 39 Rule 4, Order 7 Rule 11

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High Courts05 Mar 2024Dismissed

Ashok Kumar Jaiswal & Anr. Vs Matru Prosad Show

Calcutta High Court · (2024) 03 CAL CK 0011

Code Of Civil Procedure, 1908 — Section 11, Order 6 Rule 17Evidence Act, 1872 — Section 44

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High Courts05 Mar 2024Allowed

Enforcement Directorate, Kolkata Zonal Office I Vs State Of West Bengal And Others

Calcutta High Court · (2024) 03 CAL CK 0007

Constitution Of India, 1950 — Article 21, 32, 226Indian Penal Code, 1860 — Section 307, 353Code Of Criminal Procedure, 1973 — Section 91, 160

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High Courts05 Mar 2024

West Bengal Pharmacy Council And Another Vs Rusha Podder And Others

Calcutta High Court · (2024) 03 CAL CK 0006

Constitution Of India, 1950 — Article 226, 227, 243O, 243O(b), 329Conduct Of Election Rules,1961 — Rule 2(5)(c), 2(5)(d), 2(5)(e), 5, 5(1), 6, 7, 8, 23, 24Customs Act, 1962 — Section 27

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