High Courts10 Sept 2026Dismissed
Sri Prodeep Chatterjee & Ors. Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1765
West Bengal Land Reforms Act, 1955-Section 16, 17, 17(1)(b), 19B
COURT ARCHIVE
Calcutta High Court judgments, 2026
965 judgments · page 11 of 49
High Courts10 Sept 2026
Sri Prodeep Chatterjee & Ors. Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1764
West Bengal Land Reforms Act, 1955-Section 17, 16, 17(1)(b), 19B
High Courts10 Sept 2026
Azimganj Nimtala Ghat Mallar @ Mallah Samity & Ors. Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1763
West Bengal Land Reforms Manual, 1991-Rule 281, sub-rule (iii) of Rule 281Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, 141Constitution of India-Article 46, 226, Part IV
High Courts10 Sept 2026Dismissed
Eastern Coalfields Limited Vs Uday Goswami & Ors.
Calcutta High Court · (2026) 09 CAL CK 1762
Civil Procedure Code-Section 141, Order 47 Rule 1
High Courts10 Sept 2026
United India Insurance Co. Ltd. Vs Rohid Seikh & Anr.
Calcutta High Court · (2026) 09 CAL CK 1776
Motor Vehicles Act 1988-Section 166, 163A
High Courts10 Sept 2026
Tai Industries Ltd. and Anr Vs State of West Bengal and Ors.
Calcutta High Court · (2026) 09 CAL CK 1775
Contract Act, 1872-Section 55
High Courts10 Sept 2026
Archana Agarwal Vs State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1774
Kolkata Municipal Corporation Act, 1980-Section 401A, 583, 584, 621(2)Code of Criminal Procedure-Section 313, 374(3), 397, 401, 452
High Courts10 Sept 2026Disposed Of
Subrata Mukherjee Vs Union Of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 1752
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4)Security Interest (Enforcement) Rules, 2002-Rule 8(5)Constitution of India-Article 226
High Courts10 Sept 2026Disposed Of
The Jorehaut Group Limited Vs Deputy Commissioner Of State Tax, Park Street Charge & Ors.
Calcutta High Court · (2026) 09 CAL CK 1756
West Bengal Goods and Services Tax Act-Section 107Central Goods and Services Tax Act, 2017
High Courts10 Sept 2026Disposed Of
Noor Islam Molla Vs The State Of West Bengal State Electricity Distribution Company Limited & Ors.
Calcutta High Court · (2026) 09 CAL CK 1757
Electricity Act, 2003-Section 126, 127
High Courts10 Sept 2026
Aditya Agarwal & Anr. Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1746
BNSS, 2023-Section 528Criminal Procedure Code, 1973-Section 482Indian Penal Code-Sections 498A, 406, 341, 323, 34
High Courts10 Sept 2026
Bikash Bandhab Giri Vs Sri Sukhdev Khatua @ Sukdeb & Anr.
Calcutta High Court · (2026) 09 CAL CK 1747
Negotiable Instruments Act-Section 138, 143A, 143Code of Criminal Procedure, 1973-Section 164, 251, 357, 364, 421
High Courts10 Sept 2026
Dr. Saibal Adhikari & Ors. Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1748
Indian Penal Code-Sections 498A, 406, 34Dowry Act-Section 3, 4CrPC-Section 482
High Courts10 Sept 2026
Md. Hasinuddin & Anr. Vs Beauty Dutta
Calcutta High Court · (2026) 09 CAL CK 1749
West Bengal Premises Tenancy Act, 1997-Section 7(1)(a), (b) and (c), 7(2), 7(3), 21Limitation Act-Section 5
High Courts10 Sept 2026
Md. Hasinuddin & Anr. Vs Beauty Dutta
Calcutta High Court · (2026) 09 CAL CK 1750
West Bengal Premises Tenancy Act, 1997-Section 7, 7(1)(a), (b) and (c), 7(2), 7(3), 21Limitation Act-Section 5
High Courts10 Sept 2026Dismissed
Eastern Coalfields Limited Vs Uday Goswami & Ors.
Calcutta High Court · (2026) 09 CAL CK 1751
Civil Procedure Code-Section 141, Order 47 Rule 1
High Courts10 Sept 2026
Asit Mazumder Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1753
Constitution of India-Article 19(1)(b)
High Courts10 Sept 2026Dismissed
Ashis Kumar Dutta Vs Union Of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 1754
Central Industrial Security Force Rules, 1969-Rules 34, 42, 47, 31CISF Act, 1968-Section 10(a), 10
High Courts10 Sept 2026Disposed Of
Md. Mehedi Hossain & Ors. Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1755
West Bengal Scheduled Caste and Scheduled Tribes (Identification) Act, 1994-Section 2(a), 5, 6, 7, 7(3), 8, 8(3), 8A, 8A(1), 8A(2), 8A(3), 8A(3)(c), 8A(3)(e), 8A(3)(i), 8B, 9, 9(1), 9(2), 9AWest Bengal Scheduled Caste and Scheduled Tribes (Identification) Rules, 1995-Rule 3, 3(1)Constitution of India
High Courts10 Sept 2026Disposed Of
Sanjiv Kumar. Dalmia Vs State Bank Of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 1745