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Calcutta High Court judgments, 2026

965 judgments · page 3 of 49

High Courts01 Oct 2026Dismissed

AMR India Limited Vs Prathyusha-AMR Joint Venture & Ors.

Calcutta High Court · (2026) 10 CAL CK 0080

Constitution of India-Article 226, 227Arbitration and Conciliation Act, 1996-Section 32(2), 19, 11, 34, 16, 21, 5, 8, 2(1)(h), 31(5), 42A, 37, 9, 11(6), 32Insolvency and Bankruptcy Code, 2016-Section 7, 35(1)(d), 35(1)(k)
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High Courts30 Sept 2026Disposed Of

Tapasi Rana Vs Atindra Nath Sen & Ors.

Calcutta High Court · (2026) 09 CAL CK 5686

Constitution of India-Article 227West Bengal Land Reforms Act, 1955-Section (1) subsection (2), 5, 5(4), 5(5), 7, 8, 9, 9(1), 9(2), 9(3), 10, Chapter IIBWest Bengal Land Reforms (Amendment) Act, 1972-Section 7, 8
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High Courts30 Sept 2026Dismissed

Mahesh Kumar Kejriwal Vs Union Of India & Ors.

Calcutta High Court · (2026) 09 CAL CK 5673

Prevention of Money Laundering Act, 2002-Section 3, 4, 5(1), 8, 8(1), 43, 44, 44(1), 50, 71Indian Penal Code, 1860-Section 120B, 420, 471Prevention of Corruption Act, 1988-Section 13(2), 13(1)(d)
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High Courts29 Sept 2026

Shalimar Wires Industries Limited Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 5048

West Bengal Land Reforms (Amendment) Act, 2017-Section 4BWest Bengal Estates Acquisition Act, 1953-Section 2(a), 2(i), 2(k), 2(p), 4, 5, 5(1), 5(1)(c), 6, 6(1), 6(1)(a), 6(1)(b), 6(1)(c), 6(1)(d), 6(1)(g), 6(3), 6(5), 10(2), 39, 44(2a), Rules 25, 26 and 26(b)West Bengal Non-Agricultural Tenancy Act, 1949-Section 2(5), 7, 8, 8(4)(ii), 9(2)(ii), 46, 47, Rule 16
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