High Courts17 Sept 2026
Rajesh Kumar Choudhury & Ors. Vs Srimatya Arati Bhunia & Ors.
Calcutta High Court · 2025 INSC 1109
Code of Civil Procedure-Order I Rule 10, VIII Rule 6A, XXII Rule 3, XXII Rule 3(2), XXII Rule 9
COURT ARCHIVE
Calcutta High Court judgments, 2026
965 judgments · page 9 of 49
High Courts17 Sept 2026
Sukumar Pal Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 2489
High Courts17 Sept 2026
Monu Prasad Tanti Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 2381
Indian Penal Code, 1860-Sections 435, 147, 148, 149, 447, 448, 341, 379, 427, 34Code of Criminal Procedure, 1973-Sections 482, 156(1), 155(2)Constitution of India-Article 226
High Courts17 Sept 2026
Subrata Sen Vs Shelly Jaiswal & Anr.
Calcutta High Court · (2026) 09 CAL CK 2380
West Bengal Premises Tenancy Act, 1997-Section 7, 7(1), 7(1)(a), 7(1)(b), 7(1)(c), 7(2), 7(3)Constitution of India-Article 227
High Courts17 Sept 2026
Sri Shakti Prasad Parua Vs Sri Manas Maity & Anr.
Calcutta High Court · (2026) 09 CAL CK 2379
Code of Civil Procedure-Order XXXIX Rule 4
High Courts17 Sept 2026Allowed
Vijay Prashad @ Vijay Pratap Prasad Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 2378
Indian Penal Code, 1860-Sections 420, 406, 477, 468, 471, 120BCode of Criminal Procedure-Sections 156(3), 482, 156(1), 155(2)Constitution of India-Article 226
High Courts11 Sept 2026
Principal Commissioner Of Income Tax-1, Kolkata Vs M/s Pricewaterhouse Coopers Private Limited
Calcutta High Court · 2025 INSC 1104
Income Tax Act, 1961-Section 260A(2)(a), 260A(2A), 260A
High Courts11 Sept 2026
Bijay Saha @ Bijoy Saha Vs Ajit Saha & Ors
Calcutta High Court · 2023 INSC 1066
Arbitration and Conciliation Act, 1996-Section 11, 33, 14, 15, 9, 17
High Courts11 Sept 2026
Aniruddha Thakur Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1854
Civil Rules and Orders of Calcutta High Court-Rules 523, 524, 525, 526, 527A and 528; Rules 524 to 528
High Courts11 Sept 2026
Shri Pradip Kumar Basu Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1848
High Courts11 Sept 2026Disposed Of
Punjab National Bank Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1761
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14, 13(2)Security Interest (Enforcement) Rules, 2002-Rule 8(1)
High Courts11 Sept 2026
National Insurance Company Ltd. Vs Babla Halder & Ors.
Calcutta High Court · (2026) 09 CAL CK 1760
Motor Vehicles Act 1988-Section 166Constitution of India-Article 12
High Courts11 Sept 2026Allowed
Pravin Kumar Agarwal & Ors. Vs Ddev Plastiks Industries Limited
Calcutta High Court · (2026) 09 CAL CK 1739
Code of Criminal Procedure, 1973-Section 401, 397, 482, 200, 204Negotiable Instruments Act, 1881-Section 138, 138(b), 141, 141(1) (first proviso), 145Companies Act, 2013
High Courts11 Sept 2026Allowed
Arindam Ghosh & Ors. Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1742
Indian Penal Code, 1973-Section 498A, 323, 354D, 506, 34CrPC-Section 482Dowry Act-Section 3, 4
High Courts11 Sept 2026
Shashank Singh Gwal Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1741
BNS-Section 316(2), 318(4)BNSS-Section 35(3), 180, 528Information Technology Act, 2000-Section 66-D
High Courts11 Sept 2026Allowed
Pranab Biswas Vs Santonu Choudhury
Calcutta High Court · 2023 INSC 692
Negotiable Instruments Act, 1881-Section 138, 141, 142Cr.P.C.-Section 482MMDR Act-Section 141
High Courts11 Sept 2026
Shreya Banerjee Vs. Mr. Ajesh Khem
Calcutta High Court · (2026) 09 CAL CK 1738
Negotiable Instrument Act-Section 138, 141, 141(1)Indian Partnership Act, 1932-Section 25, 26, 32, 32(2), 32(3), 32(4)General Clauses Act-Section 3(42)
High Courts11 Sept 2026
Radheshyam Lohia Vs Benchmark Lemon Arrow Inn
Calcutta High Court · (2026) 09 CAL CK 1737
Code of Civil Procedure, 1908-Order VII Rule 11, 7 Rule 11, 7 Rule 11 clause (a)Constitution of India-Article 227
High Courts11 Sept 2026Dismissed
Shashank Singh Gwal Vs. The State of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1697
Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 180, 528Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), 216, 561-A
High Courts11 Sept 2026Allowed
Arindam Ghosh & Ors. Vs. The State of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1696
Indian Penal Code, 1860-Section 498A, 323, 354D, 506, 34Dowry Prohibition Act, 1961-Section 3, 4Code of Criminal Procedure, 1973-Section 482