COURT ARCHIVE

Calcutta High Court judgments

67,738 judgments · page 14 of 3,387

High Courts08 Sept 2026

Indubhusan Halder @ Dulal Halder Vs Enforcement Directorate

Calcutta High Court · (2026) 09 CAL CK 1794

Prevention of Money Laundering Act, 2002-Section 3, 4, 19, 45, 45(1), 50, 2(1)(u), 2(1)(v)Foreigners Act, 1946-Sections 14, 14A, 14CCr.P.C.-Section 438

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High Courts08 Sept 2026Disposed Of

Swapan Kumar Paul Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 1792

Code of Civil Procedure-Order XXXIX Rule 2A

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High Courts08 Sept 2026Allowed

Sri Kaushik Sen Vs State Of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 1791

Code of Criminal Procedure, 1973-Section 401, 482Indian Penal Code, 1860-Sections 406 and 409, 405, Explanation 1 to Section 405Employees' Provident Fund Scheme, 1952-Paragraph 38

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High Courts08 Sept 2026Allowed

Archana Jaiswal Vs Kaushik Roy & Ors.

Calcutta High Court · (2026) 09 CAL CK 1790

Constitution of India-Section 227West Bengal Premises Tenancy Act, 1997-Section 6(1), 7, 7(1), 7(2), 7(3)West Bengal Premises Tenancy Act, 1956-Section 17, 17(1), 17(2), 17(3)

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High Courts08 Sept 2026

Buluyra Bibi @ Bulu Bibi Vs Sonarul Sk.

Calcutta High Court · (2026) 09 CAL CK 1789

Constitution of India-Article 227West Bengal Land Reforms Act, 1955-Section 8, 9

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High Courts08 Sept 2026

Sethia Organisation Vs Smt. Keka Sarkar & Ors.

Calcutta High Court · (2026) 09 CAL CK 1788

Constitution of India-Article 227

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High Courts08 Sept 2026

Sethia Organisation Vs Keka Sarkar & Ors.

Calcutta High Court · (2026) 09 CAL CK 1787

Constitution of India-Article 227

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High Courts08 Sept 2026

Tapan Kumar Chakraborty Vs Tapas Kanti Panda & Ors.

Calcutta High Court · 2025 INSC 53

Constitution of India-Article 227Code of Civil Procedure-Order IX Rule 9, 41 Rule 19, 41 Rule 17(1), Section 151Limitation Act, 1963-Section 5

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High Courts08 Sept 2026

Sumin Dutta Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 1779

West Bengal Goods and Services Tax Act-Section 73, 75(4)Central Goods and Services Tax Act, 2017-Section 73, 75(4)

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High Courts08 Sept 2026

Kabita Manna & Anr. Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 1778

West Bengal Highways Act, 1964-Section 10(2), 10(3)

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High Courts08 Sept 2026Disposed Of

M/s. L.K. Charitable and Welfare Trust & Anr. Vs State Bank of India & Ors.

Calcutta High Court · (2026) 09 CAL CK 1777

Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 14, 17

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High Courts08 Sept 2026

Nilanjan Sengupta Vs Ashish Singh Jagdish Singh Dixit & Anr.

Calcutta High Court · (2026) 09 CAL CK 1785

Code of Civil Procedure-Order XL Rules 1 and 2

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High Courts08 Sept 2026

Himangshu Saha Vs Birendra Kumar Bhaumik & Ors.

Calcutta High Court · (2026) 09 CAL CK 1781

Code of Civil Procedure-Order IX Rule 13, Section 96, 96(2)Limitation Act, 1963-Section 5, 14Constitution of India-Article 141, 142

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High Courts07 Sept 2026

Steel Authority Of India Limited Vs M/S Eastern Minerals And Trading Agency

Calcutta High Court · (2026) 09 CAL CK 1859

Arbitration and Conciliation Act, 1996-Section 9, 34, 35, 36, 87Arbitration and Conciliation (Amendment) Act, 2015-Section 26Arbitration and Conciliation (Amendment) Act, 2019-Section 15

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High Courts07 Sept 2026

Divij Mercantiles Private Imited Vs Ashoka Hawai And Shoes Pvt Ltd

Calcutta High Court · (2026) 09 CAL CK 1857

Commercial Courts Act, 2015-Sub-section (c) to Section 2, Sub-section (f) to Section 2Bengal Money-Lenders Act, 1940-Section 13, Sub-section (2) to Section 13, Sub-section (3) to Section 13Companies Act 2013

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High Courts07 Sept 2026Disposed Of

Arup Kanti Digar Vs Mitali Bag & Ors.

Calcutta High Court · (2026) 09 CAL CK 1856

Representation of the People Act, 1951-Section 20ARepresentation of the People Act, 1950-Section 13CC

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High Courts07 Sept 2026

Shri Erotu Kurma Rao Vs Union Of India & Ors.

Calcutta High Court · (2026) 09 CAL CK 1843

CCS (Pension) Rules, 1972

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High Courts07 Sept 2026

Sk. Jinnar Ali @ Jinnar Ali Vs Enforcement Directorate

Calcutta High Court · (2026) 09 CAL CK 1846

Prevention of Money Laundering Act, 2002-Section 3, 4 read with Section 70, 17, 24, 45, 45(1), 45(2), 50, 66(2)Indian Penal Code-Sections 384, 414, 419, 420, 506, 34BNSS-Section 479

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High Courts07 Sept 2026

Mr. Kedarnath Prasad & Anr. Vs Security And Exchange Board Of India

Calcutta High Court · (2026) 09 CAL CK 1849

SEBI Act, 1992-Section 24(1), 27, 26, 26 (B)PMLA-Section 44(1)(b), 4Code of Criminal Procedure, 1973-Sections 200 to 205, 204, 88, 205, 70

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High Courts07 Sept 2026

Samar Paul Vs State Of West Bengal And Anr

Calcutta High Court · (2026) 09 CAL CK 1805

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