High Courts13 Feb 2024Disposed Of
Taher Ali Sheikh & Anr. Vs State Of West Bengal & Ors
Calcutta High Court · (2024) 02 CAL CK 0044
Code Of Criminal Procedure, 1973 — Section 144
COURT ARCHIVE
Calcutta High Court judgments
67,773 judgments · page 98 of 3,389
High Courts13 Feb 2024Disposed Of
Umashankar Gupta Vs CESC Limited & Ors.
Calcutta High Court · (2024) 02 CAL CK 0043
Electricity Act, 2003 — Section 126(1), 127, 163
High Courts13 Feb 2024Disposed Of
Partha Biswas Vs Union Of India & Others
Calcutta High Court · (2024) 02 CAL CK 0042
Railway Protection Force Rules, 1987 — Rule 53, 57, 67(2)Indian Penal Code, 1860 — Section 34, 307, 323, 379, 498A
High Courts13 Feb 2024Dismissed
Ashoke Kumar Mondal Vs Bangiyo Gramin Bikash Bank & Ors.
Calcutta High Court · (2024) 02 CAL CK 0041
Constitution Of India, 1950 — Article 12
High Courts13 Feb 2024Disposed Of
ABP Limited & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 02 CAL CK 0040
Industrial Disputes Act, 1947 — Section 2(oo), 2(oo)(b), 2(s), 25F
High Courts13 Feb 2024Dismissed
Kabita Biswas & Ors. Vs Sadhan Dasgupta
Calcutta High Court · (2024) 02 CAL CK 0039
Constitution Of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 7(1)(a), 7(1)(b), 7(1)(c), 7(2), 7(3)Code Of Civil Procedure, 1908 — Section 148, 151
High Courts09 Feb 2024Allowed
Anindya Das & Ors. Vs State Of West Bengal & Ors
Calcutta High Court · (2024) 02 CAL CK 0031
West Bengal Requisitioned Land (Continuance of Powers) Act, 1951 — Section 6Defence of India Act, 1939 — Section 19
High Courts09 Feb 2024Disposed Of
Moti Lal Shah @ Shaw Vs Malchand Shah & Ors.
Calcutta High Court · (2024) 02 CAL CK 0030
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 7, Order 6 Rule 17
High Courts09 Feb 2024Allowed
Rohit Bihani Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 02 CAL CK 0029
West Bengal Land Reforms Act, 1955 — Section 4(c), 4(d)Mines and Minerals (Development and Regulations) Act, 1957 — Section 21Indian Penal Code, 1860 — Section 32, 278, 336, 338, 420
High Courts09 Feb 2024Dismissed
Gundi Bibi @ Sabetun Bibi Vs State Of West Bengal & Anr
Calcutta High Court · (2024) 02 CAL CK 0028
Indian Penal Code, 1860 — Section 304B, 306, 307, 498ACode Of Criminal Procedure, 1973 — Section 202, 204, 320, 397, 437, 482
High Courts08 Feb 2024Dismissed
Mirja Abdul Alim Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 02 CAL CK 0038
High Courts08 Feb 2024Disposed Of
R. K. Sekhri & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 02 CAL CK 0037
Indian Penal Code, 1860 — Section 406, 409, 420Code Of Criminal Procedure, 1973 — Section 161, 482, 483
High Courts08 Feb 2024Disposed Of
New India Assurance Company Ltd. Vs Jadav Das & Anr.
Calcutta High Court · (2024) 02 CAL CK 0036
Code Of Civil Procedure, 1908 — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 166
High Courts08 Feb 2024Allowed
Nityananda Chatterjee @ Nitai Vs State Of West Bengal & Anr
Calcutta High Court · (2024) 02 CAL CK 0035
Constitution Of India, 1950 — Article 19(1)(a)Indian Penal Code, 1860 — Section 115, 153A, 505, 505(1)(b), 505(1)(c), 505(2)
High Courts08 Feb 2024Allowed
Kalpana Mondal Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 02 CAL CK 0034
High Courts08 Feb 2024Disposed Of
Ramprasad Sengupta Vs State Of West Bengal & Ors.
Calcutta High Court · (2024) 02 CAL CK 0033
High Courts08 Feb 2024Dismissed
Nishi Sarkar Alias Santanu Vs State Of West Bengal
Calcutta High Court · (2024) 02 CAL CK 0032
Indian Penal Code, 1860 — Section 302, 307, 326Code Of Criminal Procedure, 1973 — Section 313, 428
High Courts07 Feb 2024Dismissed
Zubeda Khatoon, Since Deceased, Represented By Shahzad Ahmed Vs Md. Shamim & Ors.
Calcutta High Court · (2024) 02 CAL CK 0012
West Bengal Premises Tenancy Act, 1956 — Section 7(2), 7(3), 13(6), 17, 17(1), 17(2), 17(3)
High Courts06 Feb 2024Dismissed
Anjana Roy Vs State Of West Bengal & Anr.
Calcutta High Court · (2024) 02 CAL CK 0019
Indian Penal Code, 1860 — Section 34, 323, 341, 354B, 379, 506, 509Code Of Criminal Procedure, 1973 — Section 161, 401, 482
High Courts06 Feb 2024Allowed
Indian Cable Net Company Limited And Another Vs Reserve Bank Of India And Others
Calcutta High Court · (2024) 02 CAL CK 0018
Constitution Of India, 1950 — Article 12, 226Indian Contract Act, 1872 — Section 170, 171, 172, 173, 174, 176