COURT ARCHIVE

Calcutta High Court judgments, 2026

965 judgments · page 42 of 49

High Courts15 May 2026Dismissed

M/S Cholamandalam Investment And Finance Company Limited Vs SKK Sahauddin And Anr

Calcutta High Court · (2026) 05 CAL CK 1457

Constitution Of India, 1950-Article 14Arbitration And Conciliation Act, 1996-Section 11, 12(5), 14(1)(a), 18, 29A, 31(5), 34, 36

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High Courts08 May 2026Disposed Of

Roshan Lakra Vs State And Another

Calcutta High Court · (2026) 05 CAL CK 1480

Constitution Of India, 1950-Article 21, 142Protection Of Children From Sexual Offences Act, 2012-Section 6Code Of Criminal Procedure, 1973-Section 164, 313, 320, 482

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High Courts05 May 2026Allowed

In The Goods Of Anil Kumar Sen (Dec.) - Surajit Sen Vs. Abhijit Sen

Calcutta High Court · (2026) 05 CAL CK 1689

Indian Succession Act, 1925-Section 63

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High Courts28 Apr 2026Dismissed

Samir Bhowmik & Ors Vs Union Of India & Ors

Calcutta High Court · (2026) 04 CAL CK 0632

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High Courts28 Apr 2026Dismissed

M/S. Ne Ferro And Alloys Private Limited & Anr Vs Union Of India & Ors

Calcutta High Court · (2026) 04 CAL CK 0631

Central Goods And Services Tax Act, 2017-Section 2(16), 2(91), 5, 5(2), 67(2), 70, 70(1), 73(1), 73(9), 74, 74(1), 74(9), 107, 167Integrated Goods And Services Tax Act, 2017-Section 20Securities And Exchange Board Of India Act, 1992-Section 11AA

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High Courts28 Apr 2026Allowed/ Disposed Of

Jayanta Ghosh Vs Income Tax Officer, Maniktala And Others

Calcutta High Court · (2026) 04 CAL CK 0630

Income Tax Act, 1961-Section 147, 260, 50C, 56(2), 148, 151Limitation Act, 1963-Section 5

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High Courts27 Apr 2026Disposed Of

Sudipta Bose Vs Union Of India & Ors

Calcutta High Court · (2026) 04 CAL CK 0621

Constitution Of India, 1950-Article 226Customs Broker Licensing Regulations, 2018- Regulation 10(e), 10(n)Customs House Agents Licensing Regulations, 2004- Regulation 13(e)

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High Courts27 Apr 2026Allowed/Dismissed

Balurghat Co-Operative Labour Contract And Construction Society & Anr Vs Debabrata Sarkar And Anr

Calcutta High Court · (2026) 04 CAL CK 0620

Arbitration And Conciliation Act, 1996-Section 11, 11(6), 21West Bengal Co-Operative Societies Act, 1961-Section 108, 109

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High Courts27 Apr 2026Allowed

MIPL DRAIPL JV Vs Eastern Railway

Calcutta High Court · (2026) 04 CAL CK 0619

Limitation Act, 1963- Article 137Arbitration And Conciliation Act, 1996-Section 12(1), 14, 15, 21, 43

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High Courts24 Apr 2026Disposed Of

Kamales Mallik Vs Octavius Tea And Industries Ltd. (Formerly Known As Octavius Steel And Co. Ltd.) And Ors

Calcutta High Court · (2026) 04 CAL CK 0626

Commercial Courts Act, 2015-Section 2(1)(c)(vii), 15, 15(1), 15(2), 15(3), 15(4), 15(5)High Court Commercial Courts Practice Directions, 2021-Section 4Arbitration And Conciliation Act, 1996-Section 34

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High Courts24 Apr 2026Allowed

Pawan Kr. Tebrewalla & Ors Vs Set Suko Sarkar

Calcutta High Court · (2026) 04 CAL CK 0625

Limitation Act, 1963- Article 54Calcutta Municipal Corporation Act, 1980-Section 98AForeign Exchange Regulation Act, 1973-Section 31

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High Courts24 Apr 2026Dismissed

Ajay Raj Agencies Pvt. Ltd Vs State Of West Bengal And Ors.

Calcutta High Court · (2026) 04 CAL CK 0624

West Bengal Premises Tenancy Rules, 1999-Rule 11West Bengal Premises Tenancy Act, 1997-Section 21, 21(4), 21(7)Code Of Civil Procedure, 1908-Section 11

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High Courts24 Apr 2026Dismissed

Ajay Raj Agencies Pvt. Ltd. Vs State Of West Bengal And Ors

Calcutta High Court · (2026) 04 CAL CK 0623

Constitution Of India, 1950-Article 226, 265West Bengal Premises Tenancy Rules, 1999-Rule 9, 9(4), 11Code Of Civil Procedure, 1908-Section 11, Order 6 Rule 15(2), Order 6 Rule 15(3)

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High Courts24 Apr 2026Dismissed

Dinesh Kumar Chowdhury Vs Registrar Of Trade Marks And Another

Calcutta High Court · (2026) 04 CAL CK 0622

Intellectual Property Rights Division Rules Of The High Court At Calcutta, 2023- Rule 12(a), 12(d)Trade Marks Act, 1999-Section 2(y), 3, 91, 127, 127(b)Code Of Civil Procedure, 1908-Section 100A, 104, 129

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High Courts23 Apr 2026Disposed Of

M/S. Star Battery Limited Vs Commissioner Of Central Excise, Kolkata - Iv, Commissionerat

Calcutta High Court · (2026) 04 CAL CK 0629

Constitution Of India, 1950-Article 19(1)(g), 265, 300ACentral Excise Rules, 2002-Section 8(3A), 25Central Excise Act, 1944-Section 11A, 11AA, 11AB, 35G

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High Courts23 Apr 2026Disposed Of