COURT ARCHIVE

Calcutta High Court judgments, 2026

965 judgments · page 8 of 49

High Courts18 Sept 2026Allowed

Anil Barui Vs State Of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 2626

Indian Penal Code, 1860-Section 323, 324, 326, 319Code of Criminal Procedure, 1973-Section 156(3), 154(1), 154(3), 161, 162, 401, 482, 313, 428Indian Evidence Act, 1872-Section 101, 102, 103

Read judgment

High Courts18 Sept 2026Dismissed

Al-Haj Moulana Syed Misbahul Arefin Vs Chowdhury Mohammed Abu Jafar Alam @ Halim Chowdhury & Ors.

Calcutta High Court · (2026) 09 CAL CK 2628

Bengal Wakf Act, 1934Wakf Act, 1995-Section 89, 90Civil Procedure Code, 1908-Order VII Rule 7, I Rule 8, Section 115, XXXXI

Read judgment

High Courts18 Sept 2026

Sri Sitangshu Dhara Vs Sk. Mahasin Ali & Ors.

Calcutta High Court · (2026) 09 CAL CK 2629

Code of Civil Procedure-Order XXXIX Rule 4

Read judgment

High Courts18 Sept 2026

Yasmin Khalique & Ors. Vs Mukhtar Alam & Ors.

Calcutta High Court · (2026) 09 CAL CK 2630

Read judgment

High Courts18 Sept 2026

Biplab Ghosh Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 2631

Constitution of India-Article 226

Read judgment

High Courts18 Sept 2026Dismissed

Jay Prakaash Sarda & Anr. Vs Kanchan Kumar Choudhury & Anr.

Calcutta High Court · (2026) 09 CAL CK 5428

Code of Civil Procedure-Order XLI Rule 11, XLI Rule 27

Read judgment

High Courts18 Sept 2026

Sanjoy Paul Vs Ayodhya Prasad & Anr.

Calcutta High Court · (2026) 09 CAL CK 2632

Constitution of India-Article 227West Bengal Premises Tenancy Act, 1997-Sections 7(1), 7(2), 7(3), 6CPC-Order 5 Rule 9, Section 151

Read judgment

High Courts18 Sept 2026

Prahlad Roy @ Prahalad Roy Vs The Sate Of West Bengal & Anr.

Calcutta High Court · 2024 INSC 626

Indian Penal Code, 1860-Section 420, 406, 120BCr.P.C-Section 41A

Read judgment

High Courts18 Sept 2026

Satya Narayan Jaiswal Vs Rajiv Ghosh

Calcutta High Court · (2026) 09 CAL CK 2637

West Bengal Premises Tenancy Act, 1997-Section 2(g)Code of Civil Procedure-Order XXXIX Rule 10

Read judgment

High Courts17 Sept 2026

United Air Express Vs Sanjay Kumar Agarwal & Ors.

Calcutta High Court · (2026) 09 CAL CK 2966

Micro, Small and Medium Enterprise Development Act, 2006Constitution of India-Article 226General Financial Rules, 2017-Rule 149

Read judgment

High Courts17 Sept 2026Dismissed

Dwijen Mondal & Anr. Vs The State Of West Bengal

Calcutta High Court · (2026) 09 CAL CK 2349

Indian Penal Code-Section 302, 34Explosive Substances Act-Section 3, 4Evidence Act-Section 134

Read judgment

High Courts17 Sept 2026Dismissed

Somnath Giri & Ors. Vs The Union Of India & Ors.

Calcutta High Court · (2026) 09 CAL CK 2361

Kolkata Port Trust Employees' (Recruitment, Seniority and Promotion) Regulations, 2013-Regulation 28Constitution of India-Articles 14, 16, 309

Read judgment

High Courts17 Sept 2026Disposed Of

Lansdowne Market Babsayee Samity & Anr. Vs The Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2026) 09 CAL CK 2346

Read judgment

High Courts17 Sept 2026Disposed Of

Professor Nilotpal Ghosh & Anr. Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 2345

Constitution of India-Articles 14, 16Right to Information Act, 2005Bidhan Chandra Krishi Vishwavidyalaya Act, 1974

Read judgment

High Courts17 Sept 2026Allowed

CNI Girls Primary School Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 2344

Right of Children to Free and Compulsory Education Act, 2009-Schedule, Clause 1(a)

Read judgment

High Courts17 Sept 2026Allowed

Subrata Chowdhury @ Subrata Chowdhuri Vs State Of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 2343

Code of Criminal Procedure, 1973-Section 401, 482, 161, 91, 41AIndian Penal Code, 1860-Section 420, 406, 34, 415, 405

Read judgment

High Courts17 Sept 2026

Anil Jain & Anr. Vs Mina Jain & Ors.

Calcutta High Court · (2026) 09 CAL CK 2342

Read judgment

High Courts17 Sept 2026Disposed Of

Smt. Aparna Das & Anr. Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 2341

Juvenile Justice (Care and Protection of Children) Act, 2015-Section 56, 57 and 58, 3, 2(14), Chapter V, Chapter VIAdoption Regulations, 2022Hindu Adoptions and Maintenance Act, 1956

Read judgment

High Courts17 Sept 2026

Asit Mazumder Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 2340

Constitution of India-Article 19(1)(b), 13, Part III

Read judgment

High Courts17 Sept 2026

Debasish Das Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 2339

Constitution of India-Article 14

Read judgment