High Courts11 Sept 2026Disposed of
National Insurance Company Ltd. Vs Babla Halder & Ors.
Calcutta High Court · (2026) 09 CAL CK 1695
Motor Vehicles Act, 1988-Section 166Constitution of India-Article 12
COURT ARCHIVE
Calcutta High Court judgments
67,738 judgments · page 10 of 3,387
High Courts11 Sept 2026Allowed
Pranab Biswas Vs Santonu Choudhury
Calcutta High Court · (2026) 09 CAL CK 1692
Negotiable Instruments Act, 1881-Section 138, 141, 142Code of Criminal Procedure, 1973-Section 482
High Courts11 Sept 2026Allowed
Pravin Kumar Agarwal and Ors. Vs Ddev Plastiks Industries Limited
Calcutta High Court · (2026) 09 CAL CK 1691
Negotiable Instruments Act, 1881-Section 138, 141Code of Criminal Procedure, 1973-Section 145, 200, 204, 397, 401, 482
High Courts11 Sept 2026Allowed
Shreya Banerjee Vs. Mr. Ajesh Khem
Calcutta High Court · (2026) 09 CAL CK 1690
Negotiable Instruments Act, 1881-Section 138, 141Indian Partnership Act, 1932-Section 25, 26, 32General Clauses Act, 1897-Section 3(42)
High Courts11 Sept 2026Dismissed
Radheshyam Lohia Vs Benchmark Lemon Arrow Inn
Calcutta High Court · (2026) 09 CAL CK 1689
Code of Civil Procedure, 1908-Order VII Rule 11Constitution of India-Article 227
High Courts11 Sept 2026Disposed of
Punjab National Bank Vs The State of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1688
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14, Section 13(2)Security Interest (Enforcement) Rules, 2002-Rule 8(1)
High Courts10 Sept 2026
Sri Somnath Mondal Vs Maitra Servicenter & Ors.
Calcutta High Court · (2026) 09 CAL CK 1851
Commercial Courts Act, 2015-Section 12A, 12 ALetters Patent, 1865-Clause 12Code of Civil Procedure, 1908-Order II Rule 2
High Courts10 Sept 2026
M/s. InnoVel Energy Services Pvt. Ltd. (Previously: Environ Solar Pvt. Ltd.) Vs Elevar Digitel Infrastructure Private Limited
Calcutta High Court · (2026) 09 CAL CK 1834
Arbitration and Conciliation Act, 1996-Section 29A, 29A(5), 34, 2(1)(e), 7Micro, Small and Medium Enterprises Development Act, 2006-Section 18, 18(1), 18(3), 18(4), 24
High Courts10 Sept 2026
M/s. Saj Food Products Pvt. Ltd. Vs State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1836
Industrial Disputes Act, 1947-Section 10(1B)(d)Indian Penal Code-Section 376Vijaya Bank (Officers') Regulations, 1982-Regulation 16(3)(a)
High Courts10 Sept 2026
Jnanranjan Ghosh Vs Union Bank Of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 1837
High Courts10 Sept 2026
Nirmal Kanodia & Ors. Vs Umadevi Agarwalla & Ors.
Calcutta High Court · (2026) 09 CAL CK 1852
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Indian Contract Act, 1872-Section 51, 52, 53, 54, 65, 73Sale of Goods Act, 1930-Section 60
High Courts10 Sept 2026Allowed
M/s. Hindalco Industries Limited Vs Commissioner of Central Excise, Kolkata-II
Calcutta High Court · (2026) 09 CAL CK 1838
Central Excise Act, 1944-Section 35G, 11A, proviso to Section 11A(1), 11A(3)(ii), 11AB, 11ACCentral Excise Rules, 2002-Rule 12, 22Companies Act, 1956-Section 233B
High Courts10 Sept 2026
Shri Gopal Saha Vs Union Of India & Anr.
Calcutta High Court · (2026) 09 CAL CK 1839
Customs Act, 1962-Section 2(14), 2(25), 2(33), 2(39), 7, 11, 11B, 28, 28AA, 32, 33, 34, 45, 54, 77, 108, 109, 111, 112, 113, 114, 114A, 115, 119, 120, 121, 123, 124, 125, 126, 129A, 129E, 135(1)Constitution of India-Article 226Foreign Trade (Development and Regulation) Act, 1992
High Courts10 Sept 2026
Kalimata Infratech Limited Vs Maheshwari Devi & Ors.
Calcutta High Court · (2026) 09 CAL CK 1840
Letters Patent, 1865-Clause 12Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a) and (d), VII Rule 11(d), IV Rule 1, 2 Rule 2, Section 26Original Side Rules-Chapter XXXIXA Rules 1 and 3, Chapter VII Rule 4
High Courts10 Sept 2026
Nirmal Kanodia & Ors. Vs. Umadevi Agarwalla & Ors.
Calcutta High Court · (2026) 09 CAL CK 1853
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Indian Contract Act, 1872-Sections 51 to 54, 51, 52, 54, 53, 73, 65Sale of Goods Act, 1930-Section 60
High Courts10 Sept 2026
Nirmal Kanodia & Ors. Vs Umadevi Agarwalla & Ors.
Calcutta High Court · (2026) 09 CAL CK 1841
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Indian Contract Act, 1872-Sections 51 to 54, 53, 65, 73Sale of Goods Act, 1930-Section 60
High Courts10 Sept 2026
Ranjan Roy Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1844
High Courts10 Sept 2026
Souvik Roy Paladhi Vs Union Of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 1855
WBGST /CGST Act, 2017-Section 73
High Courts10 Sept 2026
Sri Shyamal Kumar Chatterjee & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1768
West Bengal Land Reforms Act, 1955-Section 19B, Sub-Section (1) of Section 19B, second proviso to Section 19B, 2(2)
High Courts10 Sept 2026
Shrimati Shubra Das & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 1766
CCS (Pension Rules), 1972-Rule 26CCS (Leave) Rules, 1972-Rule 12, 12(2), 25(2)All India Services (Leave) Rules, 1955-Rule 7