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Calcutta High Court judgments, 2026

965 judgments · page 4 of 49

High Courts29 Sept 2026Disposed Of

Kalipada Pal Vs Union Of India & Ors.

Calcutta High Court · (2026) 09 CAL CK 5074

Companies Act, 2013-Sections 211, 212, 212(1)(c), 217, 220, 221Prevention of Money Laundering Act, 2002-Sections 5, 8, 8(8)Constitution of India-Articles 226, 12, 300A, 32
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High Courts28 Sept 2026Dismissed

M/s. Mohindra Tubes Limited (Earlier known as Mohindra Tubes Private Limited) Vs. Public Health Engineering Department, Gorkha Territorial Administration, Darjeeling

Calcutta High Court · 2026 INSC 451

Arbitration and Conciliation Act, 1996-Section 5, 7(1), 8, 9, 16(2), 16(3), 17, 33, 34, 34(2)(a)(iii)(iv), 34(2)(d)(ii), 36, 36(1), 36(2), 36(3), second proviso to Section 36(3), 37, 37(1)(c), 37(2), 37(3)Micro, Small And Medium Enterprises Development Act, 2006-Section 2(n), 2(8), 8, 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(4), 18(5), 19, 23, 24, 15 to 18, 15 to 23, 15 to 19 and 24Commercial Courts Act, 2015-Section 2(1)(c), 13
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High Courts28 Sept 2026Disposed Of

Sudip Mandal Vs Bangiya Gramin Vikas Bank & Ors.

Calcutta High Court · (2026) 09 CAL CK 5091

Constitution of India-Article 311, 311(1), 131, 226, 227Regional Rural Banks Act, 1976Bangiya Gramin Vikas Bank (Officers and Employees) Service Regulations, 2010-Regulations 49, 50, 51
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High Courts25 Sept 2026

Sethia Oil Industries Ltd. & Anr. Vs State Of West Bengal & Ors.

Calcutta High Court · 2025 INSC 684

West Bengal Agricultural Produce Marketing (Regulation) Act, 1972-Section 2(1)(a), 2(mb), 2(na), 2(mn), 12, 13, 17, Explanation I, Explanation II, Explanation III, 34Industries (Development and Regulation) Act, 1951-Section 2, 3(i), 9, 9(4), 28 of Schedule 1(one)Constitution of India-Article 19, 19(1)(g), 245(3), 254, 301, 302-304, 304, 304(b), Part III, Entry 26 of the State List, Entry 66 of the State List, Entry 7 of the Concurrent List
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