High Courts26 May 2026
Vikash Agarwal Vs Reserve Bank Of India And Ors
Calcutta High Court · (2026) 05 CAL CK 1470
COURT ARCHIVE
Calcutta High Court judgments, 2026
965 judgments · page 41 of 49
High Courts26 May 2026
Gokul Chand Agarwal Vs Reserve Bank Of India And Ors
Calcutta High Court · (2026) 05 CAL CK 1469
High Courts22 May 2026Dismissed
Principal Commissioner Of Income Tax 1 Vs Soubhik Exports Limited
Calcutta High Court · (2026) 05 CAL CK 1471
High Courts21 May 2026
Dr. Smily John Vs Chief Secretary, Andaman & Nicobar Administration Secretariat & Ors
Calcutta High Court · (2026) 05 CAL CK 1478
High Courts21 May 2026Disposed Of
Sanjib Saha And Anr Vs Andrew Yule And Co. Ltd
Calcutta High Court · (2026) 05 CAL CK 1474
High Courts21 May 2026Dismissed
M/S. R.S.H.S Impex Private Limited Vs Union Of India And Others
Calcutta High Court · (2026) 05 CAL CK 1473
Constitution Of India, 1950-Article 136, 226, 227Security Interest (Enforcement) Rules, 2002-Rule 9(1), 9(2), 9(6)
High Courts20 May 2026Dismissed
Nitya Ranjan Mallick Vs Punjab National Bank & Anr
Calcutta High Court · (2026) 05 CAL CK 1472
Constitution Of India, 1950-Article 12, 21, 226, 227Indian Penal Code, 1860-Section 409, 420, 467, 468, 471Industrial Disputes Act, 1947-Section 2(s)
High Courts19 May 2026
Satyendra (LMED) Vs Vice Admiral & Ors
Calcutta High Court · (2026) 05 CAL CK 1479
High Courts19 May 2026Dismissed/ Allowed
Asha Kesri Alias Asha Keshri And Ors Vs A.K.R. Consultants P. Ltd
Calcutta High Court · (2026) 05 CAL CK 1476
Specific Relief Act, 1963-Section 6Presidency Small Cause Courts Act, 1882-Section 18(2)West Bengal Premises Tenancy Act, 1997-Section 2(g)
High Courts19 May 2026Dismissed/ Allowed
Asha Kesri Alias Asha Keshri And Ors Vs A.K.R. Consultants P. Ltd.
Calcutta High Court · (2026) 05 CAL CK 1463
Specific Relief Act, 1963-Section 6West Bengal Premises Tenancy Act, 1997-Section 2(G)Presidency Small Cause Courts Act, 1882-Section 18(2)
High Courts19 May 2026Disposed Of
Manashi Sengupta Bhadra Vs Tapati Sengupta
Calcutta High Court · (2026) 05 CAL CK 1462
High Courts19 May 2026Allowed
Peerless General Finance And Investment Company Limited Vs Ganguly Home Search Private Limited And Anr
Calcutta High Court · (2026) 05 CAL CK 1461
Arbitration And Conciliation Act, 1996-Section 11, 11(6), 12
High Courts18 May 2026Dismissed
L And T Finance Limited Vs Dhanwantari Hospital And Ors
Calcutta High Court · (2026) 05 CAL CK 1468
Constitution Of India, 1950-Article 14Arbitration And Conciliation Act, 1996-Section 11, 12(5), 14(1)(a), 18, 29A, 31(5), 34, 36
High Courts18 May 2026Dismissed
M/S. Cholamandalam Investment And Finance Company Limited Vs Karam Nath Saroj And Anr
Calcutta High Court · (2026) 05 CAL CK 1467
Constitution Of India, 1950-Article 14Arbitration And Conciliation Act, 1996-Section 11, 12(5), 14(1)(a), 18, 29A, 31(5), 34, 36
High Courts18 May 2026Dismissed
M/S. Cholamandalam Investment And Finance Company Limited Vs Asmat Sah
Calcutta High Court · (2026) 05 CAL CK 1466
Constitution Of India, 1950-Article 14Arbitration And Conciliation Act, 1996-Section 11, 12(5), 14(1)(a), 18, 29A, 31(5), 34, 36
High Courts18 May 2026Disposed Of
Juli Bhagat Vs Alok Bhagat And Ors
Calcutta High Court · (2026) 05 CAL CK 1465
Arbitration And Conciliation Act, 1996-Section 7, 11(6), 11(6A), 12, 16, 21
High Courts18 May 2026Allowed/ Dismissed/ Disposed Of
Sudha Kankaria Vs Bhavya Bothra
Calcutta High Court · (2026) 05 CAL CK 1464
Code Of Civil Procedure, 1908- Order 12 Rule 6Bengal Money Lenders Act, 1940-Section 8, 10, 13, 13(1), 13(2), 13(3)
High Courts15 May 2026Disposed Of
Lipi Biswas Vs Siliguri Municipal Corporation & Ors
Calcutta High Court · (2026) 05 CAL CK 1460
High Courts15 May 2026Dismissed/ Disposed Of
Santosh Kumar Sah Vs Union Of India & Ors
Calcutta High Court · (2026) 05 CAL CK 1459
Constitution Of India, 1950-Article 226Central Goods And Services Tax Act, 2017-Section 122, 132, 157(2)
High Courts15 May 2026Dismissed
M/S Cholamandalam Investment And Finance Company Limited Vs Sayan Goswami And Anr
Calcutta High Court · (2026) 05 CAL CK 1458
Constitution Of India, 1950-Article 14Arbitration And Conciliation Act, 1996-Section 11, 12(5), 14(1)(a), 18, 29A, 31(5), 34, 36