High Courts04 Mar 2024Allowed
Salt Lake Ag Block Sourav Abasan Shop Owners Welfare Association & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 03 CAL CK 0004
COURT ARCHIVE
Calcutta High Court judgments
67,773 judgments · page 95 of 3,389
High Courts04 Mar 2024Disposed Of
Chandan Singh Vs Shila Singh & Anr.
Calcutta High Court · (2024) 03 CAL CK 0003
Constitution Of India, 1950 — Article 142Code Of Civil Procedure, 1908 — Order 21, Section 51, 55, 58, 60Code Of Criminal Procedure, 1973 — Section 125, 128
High Courts04 Mar 2024Disposed Of
National Insurance Co. Ltd Vs Rajeswari Nayek & Ors
Calcutta High Court · (2024) 03 CAL CK 0002
Motor Vehicles Act, 1988 — Section 15, 15(1), 15(4)
High Courts01 Mar 2024Disposed Of
Pioneer Co-Operative Car Parking Servicing And Constructions Society Limited Vs Senior Joint Commissioner, Burrabazar, Office Of The Circle Officer, B B Circle
Calcutta High Court · (2024) 03 CAL CK 0005
Central Goods and Services Tax Rules, 2017 — Rule 99West Bengal Goods and Services Tax Act, 2017 — Section 61, 66, 73, 73(1), 73(5), 73(9), 75(5), 75(4)Central Goods and Services Tax Act, 2017 — Section 61, 66, 73, 73(1), 73(5), 73(9), 75(5), 75(4)
High Courts01 Mar 2024Dismissed
Anju Sharma Vs Binod Kumar Sharma & Anr
Calcutta High Court · (2024) 03 CAL CK 0001
Code Of Criminal Procedure, 1973 — Section 125
High Courts29 Feb 2024Allowed
Nripendra Chandra De (Since Deceased) Represneted By Debabrata Dey & Anr. Vs Sulekha Sen & Ors.
Calcutta High Court · (2024) 02 CAL CK 0092
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 3, Order 1 Rule 10(2), Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101
High Courts29 Feb 2024Allowed
Monowara Khatun Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 02 CAL CK 0091
Constitution Of India, 1950 — Article 14, 15
High Courts29 Feb 2024Allowed
Swami Brahmatmananda Maharaj @ Swami Brahatmananda Maharaj Vs Dr. Alak Kumar Maiti & Anr.
Calcutta High Court · (2024) 02 CAL CK 0086
Constitution Of India, 1950 — Article 19(1)(a), 19(2), 21, 226Code Of Criminal Procedure, 1973 — Section 107, 173(2), 173(8), 199, 200, 202, 204, 209, 216, 217, 482Indian Penal Code, 1860 — Section 353, 499, 500, 503, 504, 506
High Courts28 Feb 2024Dismissed
Amit Dutt Vs Sujata Dutt @ Guha
Calcutta High Court · (2024) 02 CAL CK 0090
Code Of Criminal Procedure, 1973 — Section 482Protection of Women from Domestic Violence Act, 2005 — Section 12Hindu Marriage Act, 1955 — Section 9, 13
High Courts28 Feb 2024Allowed
M/S. Biman Bangladesh Airlines Limited Vs M/S. Kuka Travels Private Ltd. & Ors.
Calcutta High Court · (2024) 02 CAL CK 0089
Negotiable Instrument Act, 1881 — Section 138, 141Code Of Criminal Procedure, 1973 — Section 62, 63, 64, 65, 200
High Courts28 Feb 2024Disposed Of
Abdus Sattar Mia Vs Satish Mondal & Ors
Calcutta High Court · (2024) 02 CAL CK 0088
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 114, 151, Order 8 Rule 1, Order 47 Rule 1
High Courts28 Feb 2024Disposed Of
Anurag Garodia, Proprietor Of International Business Organisation Vs Assistant Commissioner Of State Tax & Ors
Calcutta High Court · (2024) 02 CAL CK 0087
West Bengal Goods and Services Tax Act, 2017 — Section 73, 73(1), 73(9), 75(5)
High Courts27 Feb 2024Allowed
S. M. Shahid Alam & Anr. Vs Jyotiranjan Banerjee (Since Deceased) Substituted By Smt. Arati Banerjee & Ors.
Calcutta High Court · (2024) 02 CAL CK 0099
Code Of Civil Procedure, 1908 — Order 14 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a) , Order 7 Rule 11(d)Waqf Act, 1995 — Section 51, 52, 83, 85
High Courts27 Feb 2024Dismissed
Dhanu Ghosh @ Bhiku @ Bhanu Ghosh & Others Vs State Of West Bengal & Another
Calcutta High Court · (2024) 02 CAL CK 0098
Indian Penal Code, 1860 — Section 34, 326, 341Code Of Criminal Procedure, 1973 — Section 248(1), 313, 313(5)Evidence Act, 1872 — Section 3
High Courts27 Feb 2024Allowed
Ravindra Parasramka Vs Union Of India & Anr.
Calcutta High Court · (2024) 02 CAL CK 0097
Income Tax Act, 1961 — Section 148, 148A(a), 148A(b), 148A(d)
High Courts27 Feb 2024Allowed
Sk. Kader Ali And Others Vs Oriental Insurance Company Limited And Others
Calcutta High Court · (2024) 02 CAL CK 0096
Motor Vehicles Act, 1988 — Section 110A, 110A(1), 110A(1)(b), 110B, 110D, 110F, 140, 166Indian Penal Code, 1860 — Section 279, 337, 338, 427Code Of Civil Procedure, 1908 — Section 2(ii), 2(11)
High Courts27 Feb 2024Dismissed
N.S.T. Housing Development Pvt. Ltd. & Anr. Vs Icici Bank Ltd. & Ors.
Calcutta High Court · (2024) 02 CAL CK 0095
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Recovery of Debts due to Banks and Financial Institutions Act, 1993 — Section 18
High Courts27 Feb 2024Disposed Of
Sulaiman Mondal Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 02 CAL CK 0094
High Courts27 Feb 2024Dismissed
Renuka Mali Vs State Of West Bengal & Ors
Calcutta High Court · (2024) 02 CAL CK 0093
Administrative Tribunal Act, 1985 — Section 20, 21Limitation Act, 1908 — Section 23Limitation Act, 1963 — Section 22
High Courts27 Feb 2024Dismissed
Mousumi Roy Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 02 CAL CK 0085
Code Of Criminal Procedure, 1973 — Section 107, 111, 116(2), 116(3), 116(6), 251, 373(i)Indian Penal Code, 1860 — Section 302