High Courts10 Sept 2026Disposed of
Arpan Kumar Ghosh Vs The State of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1701
School Education Department Notification No.697-ES/S/1A-18/08 dated 09/07/2009-Schedule V, Rule 20 & 21
COURT ARCHIVE
Calcutta High Court judgments
67,738 judgments · page 13 of 3,387
High Courts10 Sept 2026Disposed of
Noor Islam Molla Vs The State of West Bengal State Electricity Distribution Company Limited & Ors.
Calcutta High Court · (2026) 09 CAL CK 1699
Electricity Act, 2003-Section 126, 127
High Courts10 Sept 2026Disposed of
The Jorehaut Group Limited Vs Deputy Commissioner of State Tax, Park Street Charge & Ors.
Calcutta High Court · (2026) 09 CAL CK 1698
West Bengal Goods and Services Tax Act-Section 107Central Goods and Services Tax Act, 2017-Section 107
High Courts10 Sept 2026Disposed of
Pulin Mondal Vs The State of West Bengal
Calcutta High Court · (2026) 09 CAL CK 1694
Indian Penal Code, 1860-Section 302, 304Code of Criminal Procedure, 1973-Section 164, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts10 Sept 2026Dismissed
Addarsh Management Private Limited and Anr. Vs Metropolis Mall Shop Owner’s Welfare Association and Ors.
Calcutta High Court · (2026) 09 CAL CK 1693
Code of Civil Procedure, 1908-Order I Rule 8
High Courts09 Sept 2026
Uma Devi Kejriwal Vs Rakesh Chowdhury & Anr.
Calcutta High Court · (2026) 09 CAL CK 1832
Arbitration and Conciliation Act, 1996-Section 8, 8(1), 8(3), 11, 11(6), 12(1), 12(5), 16, 21, Fourth ScheduleCommercial Courts Act, 2015-Section 2(1)(c)Code of Civil Procedure-Order XXXIX Rules 1 and 2, Section 151
High Courts09 Sept 2026
Deepak Bajaj Vs Income Tax Officer, Ward-37(1), Kolkata & Ors.
Calcutta High Court · (2026) 09 CAL CK 1835
Income Tax Act, 1961-Section 263, 143(3), 134(3), 40(a)(ia), 43B
High Courts09 Sept 2026
Ramsarup Industries Ltd. Vs Orissa Metaliks Pvt. Ltd. & Ors.
Calcutta High Court · (2026) 09 CAL CK 1780
Sick Industrial Companies Act, 1985-Section 15(1)Insolvency and Bankruptcy Code, 2016-Section 10, 60(5)(c)Constitution of India-Article 226
High Courts09 Sept 2026
Sirajuddin Ahammed & Ors. Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1782
Indian Penal Code, 1860-Sections 498A, 406, 34Dowry Prohibition Act-Sections 3, 4CrPC-Section 482
High Courts09 Sept 2026Allowed
Shila Saha & Ors. Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1783
Indian Penal Code-Sections 341, 323, 325, 506, 34; Sections 314, 34Code of Civil Procedure-Order 6 Rule 17, Section 153CrPC-Section 482, 156(1), 155(2), Chapter XIV
High Courts09 Sept 2026
Manas Mandal Vs Union Of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 1784
Constitution of India-Article 226
High Courts09 Sept 2026
Kanchan Kumar De & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1773
Code of Criminal Procedure, 1973-Section 482, 156(3), 173, 161, 41ABharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 341, 323, 325, 447, 448, 427, 506, 34, 498A, 406
High Courts09 Sept 2026Dismissed
Smt. Lakhi Mejhian Vs The Union Of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 1772
Constitution of India-Article 14Mines Act, 1952-Section 45, 50
High Courts09 Sept 2026Allowed
M/s. North Brook Jute Company Ltd. Vs Regional Provident Fund Commissioner, Howrah & Ors.
Calcutta High Court · (2026) 09 CAL CK 1771
Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 17, 17(1)(a), 17(4)Employees' Provident Fund Scheme, 1952-Para 27A, 27AA, Appendix A
High Courts09 Sept 2026Dismissed
Calcutta Municipal Corporation Vs Poddar Jewellers & Anr.
Calcutta High Court · (2026) 09 CAL CK 1770
Calcutta Municipal Corporation Act, 1980-Section 199Code of Criminal Procedure-Section 313
High Courts09 Sept 2026
Soumitra Kumar Ghosh Alias Soumitra Ghosh Vs Supriya Kumar Ghosh & Ors.
Calcutta High Court · (2026) 09 CAL CK 1769
High Courts09 Sept 2026
Sri Vinay Kotecha Vs Deepak Garodia & Anr.
Calcutta High Court · (2026) 09 CAL CK 1767
Code of Civil Procedure-Order VII Rule 11, XTransfer of Property Act
High Courts08 Sept 2026Dismissed
Commissioner of CGST and CX Kolkata South Commissionerate Vs M/s. Electrosteel Casting Limited
Calcutta High Court · (2026) 09 CAL CK 1858
Central Excise Act, 1944-Section 11B, 11B(1), 11BB, 35B, 35C, 35GFinance Act, 1994-Section 85CESTAT (Procedure) Rules, 1982-Rule 9, 41
High Courts08 Sept 2026
ITC Limited Vs SMM Tobacoo Private Limited & Ors.
Calcutta High Court · (2026) 09 CAL CK 1860
Commercial Courts Act, 2015-Section 12 A, 12A, 12-ATrademark Act, 1999-Sections 103 and 104Copyrights Act, 1957-Section 63
High Courts08 Sept 2026
Rajesh Kumar Kaushal Vs SRMB Srijan Private Limited & Anr.
Calcutta High Court · (2026) 09 CAL CK 1793
Contempt of Courts Act, 1971-Section 19, 23Calcutta High Court Contempt of Courts Rules, 1975-Rule 15Constitution of India-Article 136, 141, 215