High Courts10 Sept 2026
Arpan Kumar Ghosh Vs The State of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1744
COURT ARCHIVE
Calcutta High Court judgments
67,738 judgments · page 12 of 3,387
High Courts10 Sept 2026Dismissed
Eastern Coalfields Limited Vs Uday Goswami & Ors.
Calcutta High Court · (2026) 09 CAL CK 1743
Civil Procedure Code-Section 141, Order 47 Rule 1
High Courts10 Sept 2026
Pulin Mondal Vs The State of West Bengal
Calcutta High Court · (2026) 09 CAL CK 1758
Indian Penal Code-Section 302, 304Code of Criminal Procedure-Section 164, 437ABNSS, 2023-Section 481
High Courts10 Sept 2026
Addarsh Management Private Limited & Anr. Vs Metropolis Mall Shop Owner's Welfare Association & Ors.
Calcutta High Court · (2026) 09 CAL CK 1759
Code of Civil Procedure-Order I Rule 8
High Courts10 Sept 2026Dismissed
Shrimati Shubra Das and another Vs Union of India and others
Calcutta High Court · (2026) 09 CAL CK 1716
Central Civil Services (Pension) Rules, 1972-Rule 26Central Civil Services (Leave) Rules, 1972-Rule 12, 25All India Services (Leave) Rules, 1955-Rule 7
High Courts10 Sept 2026Dismissed
Azimganj Nimtala Ghat Mallar @ Mallah Samity & Ors. Vs The State of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1715
Code of Civil Procedure, 1908-Section 114, 141, Order XLVII Rule 1Constitution of India-Article 226, 46West Bengal Land Reforms Manual, 1991-Rule 281
High Courts10 Sept 2026Dismissed
Archana Agarwal Vs State of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1714
Kolkata Municipal Corporation Act, 1980-Section 401A, 452, 583, 584, 621(2)Code of Criminal Procedure, 1973-Section 313, 374(3), 397, 401, 452
High Courts10 Sept 2026Allowed
Tai Industries Ltd. and Anr Vs State of West Bengal and Ors.
Calcutta High Court · (2026) 09 CAL CK 1713
Constitution of India-Article 226Indian Contract Act, 1872-Section 55
High Courts10 Sept 2026Partially allowed
United India Insurance Co. Ltd. Vs Rohid Seikh & Anr.
Calcutta High Court · (2026) 09 CAL CK 1712
Motor Vehicles Act, 1988-Section 166, 163A
High Courts10 Sept 2026Dismissed
Sri Sourav Santra Vs State of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1711
Code of Criminal Procedure, 1973-Section 125Special Marriage Act, 1954
High Courts10 Sept 2026Allowed
Aditya Agarwal & Another Vs The State of West Bengal & Another
Calcutta High Court · (2026) 09 CAL CK 1710
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 498A, 406, 341, 323, 34
High Courts10 Sept 2026Dismissed
Bikash Bandhab Giri Vs Sri Sukhdev Khatua @ Sukdeb & Anr.
Calcutta High Court · (2026) 09 CAL CK 1709
Negotiable Instruments Act, 1881-Section 138, 143ACode of Criminal Procedure, 1973-Section 251, 421, 357
High Courts10 Sept 2026Allowed
Dr. Saibal Adhikari & Ors. Vs The State of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1708
Indian Penal Code, 1860-Section 498A, 406, 34Code of Criminal Procedure, 1973-Section 482Dowry Prohibition Act, 1961-Section 3, 4
High Courts10 Sept 2026Allowed
Md. Hasinuddin & Anr. Vs Beauty Dutta
Calcutta High Court · (2026) 09 CAL CK 1707
West Bengal Premises Tenancy Act, 1997-Section 7West Bengal Premises Tenancy Act, 1997-Section 21Limitation Act, 1963-Section 5
High Courts10 Sept 2026Disposed of
Md. Mehedi Hossain Vs. The State of West Bengal
Calcutta High Court · (2026) 09 CAL CK 1706
Constitution of India-Article 226West Bengal Scheduled Castes and Scheduled Tribes (Identification) Act, 1994-Section 2(a), 5, 6, 7, 8, 9, 9AWest Bengal Scheduled Castes and Scheduled Tribes (Identification) Rules, 1995-Rule 3
High Courts10 Sept 2026Dismissed
Sri Ashis Kumar Dutta Vs Union of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 1705
Central Industrial Security Force Act, 1968-Section 10Central Industrial Security Force Rules, 1969-Rules 31, 34, 42, 47
High Courts10 Sept 2026Disposed of
Asit Mazumder Vs. The State of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1704
Constitution of India-Article 19(1)(b)
High Courts10 Sept 2026Disposed of
Subrata Mukherjee Vs Union of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 1703
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4)Security Interest (Enforcement) Rules, 2002-Rule 8(5)Constitution of India-Article 226
High Courts10 Sept 2026Dismissed
Eastern Coalfields Limited Vs. Uday Goswami and Ors.
Calcutta High Court · (2026) 09 CAL CK 1702
Code of Civil Procedure, 1908-Order 47 Rule 1Code of Civil Procedure, 1908-Section 141
High Courts10 Sept 2026Disposed of
Sanjiv Kumar. Dalmia Vs State Bank of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 1700
Reserve Bank of India Master Direction DBR.AML.BC.No.81/14.01.001/2015-16-Clause 59 (Operation of Bank Accounts & Money Mules)