High Courts22 Oct 2026Disposed Of
Surya Alloy Industries Limited Vs South Eastern Railway & Ors.
Calcutta High Court · (2026) 10 CAL CK 2952
Arbitration and Conciliation Act, 1996-Section 9
COURT ARCHIVE
Calcutta High Court judgments, 2026
1,062 judgments · page 1 of 54
High Courts16 Oct 2026
The Superintendent Of Police, Bongaon Police District & Anr. Vs Communist Party Of India (Marxist) & Ors.
Calcutta High Court · (2026) 10 CAL CK 2199
High Courts15 Oct 2026Dismissed
Sk. Abdul Alim Vs Sri Tarak Das & Ors.
Calcutta High Court · (2026) 10 CAL CK 1646
Code of Civil Procedure, 1908-Section 11, Order II Rule 2Specific Relief Act-Section 34
High Courts15 Oct 2026Disposed Of
Additional Director General, Directorate Of Revenue Intelligence, Kolkata Vs M/s. Credence International & Ors.
Calcutta High Court · (2026) 10 CAL CK 1653
Customs Act, 1962-Section 2(25), 2(34), 17, 30, 45, 46, 47, 108, 110, 110(1), 111(d), 111(m), 112, 114AA, 122, 124, 144Food Safety and Standards Act, 2006-Section 3(1)(zz), 4, 25, 25(1)(iii), 43(2), 47, 47(5), 89Customs Tariff Act, 1975
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
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
High Courts15 Oct 2026Disposed Of
Rajashi Developers Pvt. Ltd. Vs Rajaniklal Sales Pvt. Ltd. & Ors.
Calcutta High Court · (2026) 10 CAL CK 1669
Limitation Act, 1963-Article 14 of the Schedule, 58Commercial Courts Act, 2015-Section 2(1)(c)(vii), 2(1)(c), 12Suits Valuation Act
High Courts15 Oct 2026
Nandalal Singhania & Ors. Vs M/s. Bhajanlal Sajjan Kumar & Anr.
Calcutta High Court · (2026) 10 CAL CK 1675
Constitution of India-Article 227West Bengal Premises Tenancy Act, 1997-Section 7, 7(1), 7(1)(c), 7(2)Code of Civil Procedure, 1908-Section 151
High Courts15 Oct 2026Dismissed
Surajit Lahiri Vs The President, Governing Body, JIS College of Engineering & Ors.
Calcutta High Court · (2026) 10 CAL CK 1606
Constitution of India-Article 227, 226Code of Civil Procedure-Section 151, Order 39 Rule 1 and 2, 39 Rules 1 and 2, 43 Rule 1, 43 Rule 1(r)
High Courts14 Oct 2026Disposed Of
Barasat Management Private Limited Vs Kamal Kumar Chowdhury & Ors.
Calcutta High Court · (2026) 10 CAL CK 1659
Arbitration and Conciliation Act, 1996-Section 11, 11(6-A), 11(6), 16, 21, 2(1)(h), 7, 12 and 13, 12(1), 12(5), Fourth ScheduleLimitation Act, 1963-Article 137
High Courts14 Oct 2026
M/s A2Z Infra Engineering Ltd. Vs The Union Of India & Ors.
Calcutta High Court · (2026) 10 CAL CK 1661
CGST/WBGST Act, 2017-Section 16, 16(5), 39Finance (No. 2) Act
High Courts14 Oct 2026
Arup Kumar Sur Vs Anandamoyee Sur
Calcutta High Court · (2026) 10 CAL CK 1662
Hindu Marriage Act, 1955-Section 13, 13(1)(ia), 13(1)(i-a)
High Courts14 Oct 2026
Principal Commissioner Of Income Tax, Kolkata 2, Kolkata Vs Birla Corporation Limited
Calcutta High Court · (2026) 10 CAL CK 1663
Income Tax Act, 1961-Section 14A, 80IA[8], 246A, 253, 260AIncome Tax Rules, 1962-Rule 8D, 8D(2)[iii]Code of Civil Procedure, 1908 (5 of 1908)-Section 100, 103, Order XLI Rule 5, XLI Rule 11, XLI Rule 14, XLI Rule 22, XLII Rule 1, XLII Rule 2
High Courts14 Oct 2026
MalayGhosh & Anr. Vs State Of West Bengal
Calcutta High Court · 2024 INSC 723
Indian Penal Code-Section 363, 302, 201, 34CrPC-Section 164, 161, 313, 428Evidence Act-Section 27, 106
High Courts14 Oct 2026
Arun Kumar Chatterjee Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 1666
High Courts14 Oct 2026Disposed Of
Biswanath Bhunia Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 1668
High Courts14 Oct 2026Allowed
Dipak Pal Vs The Managing Director, Food Corporation Of India & Ors.
Calcutta High Court · (2026) 10 CAL CK 1670
Constitution of India-Article 12, 14, 226, Part III
High Courts14 Oct 2026Disposed Of
Debabrata Pal & Anr. Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 1671
High Courts14 Oct 2026Disposed Of
Danish Saeed Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 1672
Kolkata Municipal Corporation Act, 1980-Section 416, 416(5) proviso
High Courts14 Oct 2026
Sri Manoj Kumar Agarwala Vs Sri Omprakash Brajabasi & Anr.
Calcutta High Court · (2026) 10 CAL CK 1673
Specific Relief Act, 1963-Section 34, 16(c)Code of Civil Procedure, 1908-Order 3 Rule 1 & 2, III Rules 1 and 2