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Calcutta High Court judgments, 2026

965 judgments · page 6 of 49

High Courts23 Sept 2026

Pallab Sana Vs Sri Nishant Pasari & Ors.

Calcutta High Court · (2026) 09 CAL CK 4052

Constitution of India-Article 227Code of Civil Procedure-Order 39 Rule 2A, 39 Rules 1 and 2, 39 Rules 1, 2, 2A, 4 and 10, 43 Rule 1, Section 104(2), 107(2), 151
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High Courts22 Sept 2026Disposed Of

Korban Ali Khan Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 3728

West Bengal School Service Commission (General Transfer, Transfer on Special Grounds and Reallocation) Rules, 2015-Rule 3, 3(1), 4, 4(1)(a), 4(1)(b), 4(2), 5, 6, 6(2), 7, 9West Bengal School Service Commission (General Transfer) Rule, 2013
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High Courts22 Sept 2026Disposed Of

Satinder Rai Vs Union Of India & Ors.

Calcutta High Court · (2026) 09 CAL CK 3734

Railway Protection Force Act, 1957-Section 9(1)(i)Railway Protection Force Rules, 1987-Rules 35, 133, 135, 146.2, 146.3, 146.6, 147(i), 147(ii), 153, 153.8, 153.10 to 153.16Railway Property (Unlawful Possession) Act-Section 7
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High Courts22 Sept 2026

Asit Gorai & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 3736

Indian Penal Code-Section 323, 326, 307, 120B, 420, 506, 34Code of Criminal Procedure-Section 156(3), 154(1), 154(3), 161, 164, 482, 438, 488, 406, 407Oaths Act, 1969-Section 4, 4(2)
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High Courts22 Sept 2026Dismissed

CESC Limited & Anr. Vs The Ombudsman & Anr.

Calcutta High Court · (2026) 09 CAL CK 3742

Electricity Act, 2003-Section 42(6), 46West Bengal Electricity Regulatory Commission (Guidelines for Establishment of a Forum for Redressal of Grievances of Consumers and Time and Manner of Dealing with such Grievances by the Ombudsman) Regulations, 2006West Bengal Electricity Regulatory Commission Regulations, 2005-Regulation 3.1.1, 3.1.2, 3.1, 3.5, 12
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