High Courts21 Feb 2024Allowed
Noor Begum & Ors. Vs General Manager, South Eastern Railway & Ors.
Calcutta High Court · (2024) 02 CAL CK 0059
Railways Act, 1989 — Section 147
COURT ARCHIVE
Calcutta High Court judgments
67,773 judgments · page 97 of 3,389
High Courts21 Feb 2024Disposed Of
Ghanashyam Das Vs State Of West Bengal & Ors
Calcutta High Court · (2024) 02 CAL CK 0058
High Courts20 Feb 2024Dismissed
Anukul Mondal Vs Purna Chandra Mondal, Since Deceased, Rep. By Smt. Monirani Mondal & Ors.
Calcutta High Court · (2024) 02 CAL CK 0071
Specific Relief Act, 1963 — Section 38West Bengal Homestead Land for Agricultural Labourers, Artisan and Fishermen Act, 1975 — Section 4
High Courts20 Feb 2024Disposed Of
Dr. Tushar Kanti Ghosal Vs State Of West Bengal & Ors
Calcutta High Court · (2024) 02 CAL CK 0070
Code Of Civil Procedure, 1908 — Order 2 Rule 2Uttar Banga Krishi Viswavidyalaya Act, 2000 — Section 10, 10(5), 22, 57, 57(11)
High Courts20 Feb 2024Allowed
Kamal Kishore Mimani Vs Ajay Mimani
Calcutta High Court · (2024) 02 CAL CK 0069
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 47, 151, 152, Order 21, Order 20 Rule 9, Order 21 Rule 35Arbitration and Conciliation Act, 1996 — Section 4, 5, 12, 13, 16, 33, 34, 35, 36, 37
High Courts20 Feb 2024Dismissed
Oriental Insurance Co. Ltd. Vs Pratima Singha & Ors.
Calcutta High Court · (2024) 02 CAL CK 0068
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts20 Feb 2024Allowed
Monohar Mondal & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 02 CAL CK 0067
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 34, 304B, 306, 323, 406, 494, 498A
High Courts20 Feb 2024Allowed
Gautam Bose Vs Union Of India & Ors.
Calcutta High Court · (2024) 02 CAL CK 0057
Central Industrial Security Force Rules, 2001 — Rule 32(1), 34(v), 36, 36(18)(d), 36(19)(i)
High Courts20 Feb 2024Allowed
Secretary, E & Nf Railway Junior Co-Operative Credit Society Limited, Eastern Railway Vs Jyotish Chandra Sarkar & Anr.
Calcutta High Court · (2024) 02 CAL CK 0056
Multi-State Co-operative Societies Act, 2002 — Section 84, 84(1)(b)
High Courts19 Feb 2024Disposed Of
Calcutta Stock Exchange Limited & Anr. Vs Securities And Exchange Board Of India & Ors.
Calcutta High Court · (2024) 02 CAL CK 0055
Securities Contracts (Regulation) Act, 1956 — Section 4, 5, 8A, 9(2)(b), 12A, 31Securities and Exchange Board of India Act, 1992 — Section 11(1)(j), 11(2), 32
High Courts19 Feb 2024Allowed/Dismissed/Disposed Of
Oriental Insurance Co. Ltd Vs Tanushree Ghosh And Anr.
Calcutta High Court · (2024) 02 CAL CK 0054
Motor Vehicles Act, 1988 — Section 166, 173Indian Penal Code, 1860 — Section 279, 338
High Courts19 Feb 2024Disposed Of
New India Assurance Co. Ltd. Vs Sushila Jhunjhunwala & Others
Calcutta High Court · (2024) 02 CAL CK 0053
Evidence Act, 1872 — Section 74, 74(1)(iii), 79, 101, 103Motor Vehicles Act, 1988 — Section 166, 171Code Of Civil Procedure, 1908 — Section 34
High Courts19 Feb 2024Disposed Of
Cholamandalam M/S. General Insurance Co. Ltd. Vs Payel Manna & Ors.
Calcutta High Court · (2024) 02 CAL CK 0052
Evidence Act, 1872 — Section 3Motor Vehicles Act, 1988 — Section 166, 168
High Courts19 Feb 2024Allowed
Anupam Sardar & Anr. Vs State Of West Bengal & Anr
Calcutta High Court · (2024) 02 CAL CK 0051
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 34, 120B, 323, 341, 506
High Courts19 Feb 2024Dismissed
Sisir Kumar Mahato Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 02 CAL CK 0050
Code Of Criminal Procedure, 1973 — Section 397, 401, 482Indian Penal Code, 1860 — Section 34, 119, 174, 177, 217, 221, 222, 223, 225A, 225B, 302
High Courts19 Feb 2024Disposed Of
Central Bank Of India Vs M/S. Premimer Feed Meals (P) Ltd. & Ors
Calcutta High Court · (2024) 02 CAL CK 0049
Constitution Of India, 1950 — Article 226, 227
High Courts19 Feb 2024Dismissed
Sarbeswar Pradhan, since deceased, Represented by Birendra Nath Pradhan & Ors. Vs Bijay Krishna Pradhan, since deceased, Represented by Smt. Annapurna Jana & Ors.
Calcutta High Court · (2024) 02 CAL CK 0048
Code Of Civil Procedure, 1908 — Order 1 Rule 8(2)West Bengal Land Management Manual, 1977 — Section 175Specific Relief Act, 1963 — Section 2(a), 38
High Courts16 Feb 2024Dismissed
Rekha Banerjee & Ors. Vs Chairman, Coal India Ltd. & Ors.
Calcutta High Court · (2024) 02 CAL CK 0047
Constitution Of India, 1950 — Article 226
High Courts16 Feb 2024Dismissed
Atul Mahato Vs Dharanidhar Mahato & Anr
Calcutta High Court · (2024) 02 CAL CK 0046
Constitution Of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8
High Courts16 Feb 2024Dismissed
Sikha Ghosh Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 02 CAL CK 0045
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 323, 498ACode Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 372, 482