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Calcutta High Court judgments

67,738 judgments · page 18 of 3,387

High Courts01 Sept 2026Disposed Of

Tafijul Hoque Vs Mobarak Hossain & Ors.

Calcutta High Court · (2026) 09 CAL CK 0602

West Bengal Panchayat Act, 1973-Section 12, 12[2], 11, Sec 12(3), Sec 12(4), 4(2A)(i), 12(1), 12(2), 12(3), 12(4), 12(5), 213A, 12(6), 12(9), 12(10), 12(12), 12[4], 9, 12(11)
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High Courts01 Sept 2026Partly Allowed

The State of West Bengal & Ors. Vs Bijoy Naskar & Anr.

Calcutta High Court · (2026) 09 CAL CK 0603

Motor Vehicles Act, 1988-Section 71(3)(d), 71(3)(a), 71(3), 67, sub-section (1) of Section 67, clauses (a) to (d) of sub-section (1) of Section 67, Sub-section (3) of Section 67, 212, sub-section (1) of Section 212, sub-section (2) of Section 212, Sub-section (3) of Section 212, 210D
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High Courts01 Sept 2026

B&A Limited & Anr. Vs Amrex Marketing Pvt. Ltd. & Ors.

Calcutta High Court · (2026) 09 CAL CK 0637

Constitution of India-Article 227Code of Civil Procedure-Order 39 Rule 1, 39 Rule 2, 1 Rule 8, 39 Rule 2A, Section 151, 94(c), 94(e), Rule 2A of Order 39, 39 Rule 3(a), 39 Rule 3(b), 94, 2(16), 39, 39 Rule 3, 21 Rule 32Company’s Act, 2013-Section 430
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High Courts01 Sept 2026Partly Allowed

Mou Ghosh Vs M/s. Jaiswal Brothers & Ors.

Calcutta High Court · (2026) 09 CAL CK 0665

Constitution of India-Article 227Code of Civil Procedure-Order 23 Rule 3A, Section 151, XXIII Rule 3, XXIII Rule 3ACity Civil Court Act, 1953-Section 10
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High Courts01 Sept 2026Dismissed

Sudip Kumar Ghosh & Anr. Vs Ayan Roy

Calcutta High Court · (2026) 09 CAL CK 0660

Constitution of India-Article 227Code of Civil Procedure-Order VI Rule 17, 7 Rule 11Prohibition of Benami Property Transaction Act, 1988
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