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Calcutta High Court judgments

64,087 judgments · page 1 of 3,205

High Courts06 Nov 2026Allowed

Dipu Das Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 11 CAL CK 0703

Kolkata Municipal Corporation Act, 1980-Section 5, 5(2), 14(1)(a), 15(1), 117(1), 117(5), 118, 118(1), 118(1)(b), first proviso to 118(1)(b), 601KMC (Amendment) Act, 2026Constitution of India-Article 243-O, 243-O(a), 243-ZG, 243-ZA, 243-K, 226, 227, 136
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High Courts04 Nov 2026Allowed

Alok Das & Anr.

Calcutta High Court · (2026) 11 CAL CK 1007

Code of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c), 29, 37
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High Courts15 Oct 2026Dismissed

Dinesh Soni & Ors. Vs Pramod Kumar Pansari & Ors.

Calcutta High Court · 2025 INSC 622

West Bengal Apartment Ownership Act, 1972-Section 2, 10A, 13, 16B(1), 16B(2)Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151, 80(2), 80, 94(e), 94, I Rule 8Specific Relief Act, 1963-Sections 37 and 38
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High Courts15 Oct 2026Disposed Of

Sri Biplab Kishore Chowdhury Vs Smt. Amita Bachhawat

Calcutta High Court · (2026) 10 CAL CK 1667

Code of Civil Procedure, 1908-Section 47, Order IX Rule 13, XXI Rule 26, XXXIX Rules 1 and 2West Bengal Premises Tenancy Act, 1997-Section 7(2), 6 (4)Transfer of Property Act-Section 106
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