COURT ARCHIVE

Calcutta High Court judgments

67,738 judgments · page 2 of 3,387

High Courts06 Oct 2026Disposed Of

Friends Engineering Co-operative Society Limited Vs Digha Shankarpur Development Authority

Calcutta High Court · (2026) 10 CAL CK 0362

Arbitration and Conciliation Act, 1996-Section 11, 26, 28(3), 34, 37, 37(1)(c)Commercial Courts Act, 2015-Section 2(1)(c)(vi), 13(1A), 15Contract Act, 1872-Section 73

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High Courts06 Oct 2026Allowed

CE Info System Pvt. Ltd. & Ors. Vs Yash Khara

Calcutta High Court · (2026) 10 CAL CK 0361

Code of Criminal Procedure, 1973-Section 482, 200, 202Indian Penal Code-Section 406, 420, 506Negotiable Instruments Act, 1881

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High Courts06 Oct 2026

Nayan Chand Aditya & Anr. Vs The State Of West Bengal & Anr.

Calcutta High Court · (2026) 10 CAL CK 0353

Code of Criminal Procedure, 1973-Section 482, 156(3), 161, 164Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 447, 323, 354B, 509, 34

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High Courts06 Oct 2026Allowed

Rahul Tamang & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2026) 10 CAL CK 0352

Indian Penal Code-Sections 436, 307, 34, 354Code of Criminal Procedure-Sections 164, 313, 437A

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High Courts06 Oct 2026Allowed

Tshering Sherpa @ Chaale Vs The State Of West Bengal

Calcutta High Court · (2026) 10 CAL CK 0351

Indian Penal Code-Sections 279, 337, 302, 304 Part-II, 325Code of Criminal Procedure-Sections 164, 313, 437A

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High Courts06 Oct 2026Disposed Of

Priya Sarkar Vs Indranil Paul

Calcutta High Court · 2025 INSC 587

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High Courts06 Oct 2026

Mr. Sujoy Dhar & Ors. Vs The State Of West Bengal & Anr.

Calcutta High Court · (2026) 10 CAL CK 0347

Code of Criminal Procedure, 1973-Section 482, 161Schedule Caste & Schedule Tribes (Prevention of Atrocities) Act, 1989-Section 3(za)(A)Indian Penal Code-Sections 290, 114

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High Courts06 Oct 2026Disposed Of

Sk. Khamiruddin & Ors. Vs Abdul & Ors.

Calcutta High Court · (2026) 10 CAL CK 0345

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High Courts06 Oct 2026Allowed

Subrata Halder Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0343

Code of Criminal Procedure, 1973-Section 482, 397, 401, 161, 164, 173Indian Penal Code, 1860-Sections 420, 406, 448, 427, 506, 120B, 415

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High Courts05 Oct 2026Dismissed

Corroganon India Private Limited Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0229

Contract Act, 1872-Section 74, 5Limitation Act-Article 113 of the Schedule

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High Courts05 Oct 2026Allowed

Hitachi Payment Services Pvt. Ltd. Vs Union of India & Ors.

Calcutta High Court · (2026) 10 CAL CK 0228

Industrial Relations Code, 2020-Section 2(zh), 40, 60(1), 60, 70, 90, 90(1)(a), 90(2)(b)Industrial Disputes Act, 1947-Section 4, 9A, 33, 33(2)(b), 4th Schedule

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High Courts05 Oct 2026Dismissed

Principal Commissioner Of Income Tax-2, Kolkata Vs Superdeal Resources Private Limited

Calcutta High Court · (2026) 10 CAL CK 0227

Income-tax Act, 1961-Section 260A, 68, 133(6)

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High Courts05 Oct 2026Disposed Of

Joy Krishna Nag @ Joy Kumar Nag @ Rohit Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0226

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High Courts01 Oct 2026Allowed

Jamiruddin Ahamed & Anr. Vs West Bengal State Electricity Distribution Company Ltd. & Ors.

Calcutta High Court · (2026) 10 CAL CK 0103

Constitution of India-Article 14, 16, 226

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High Courts01 Oct 2026Dismissed

Regional Provident Fund Commissioner Vs M/s. Crickxon Trade And Exports Pvt. Ltd. & Anr.

Calcutta High Court · (2026) 10 CAL CK 0104

Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 1(3), 1(3)(b), 1(4), 7Q, 14BCompanies Act, 1956Employees' Provident Funds Scheme-Paragraph 32A

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High Courts01 Oct 2026

Board Of Trustees For The Port Of Syama Prasad Mookerjee Port Vs M/s. Vijai Shree Private Limited

Calcutta High Court · (2026) 10 CAL CK 0102

Constitution of India-Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 9

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High Courts01 Oct 2026

Smt. R.Devika Vs Shri. Deb Prasad Mistry

Calcutta High Court · (2026) 10 CAL CK 0101

Specific Relief Act, 1963-Section 34Andaman and Nicobar Islands Land Revenue and Land Reforms Regulation, 1966-Regulation 161, 204

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High Courts01 Oct 2026Disposed Of

Surrya Kumar Paul & Anr. Vs Sri Rabin Mondal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0100

Partition Act, 1893-Section 4

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High Courts01 Oct 2026Allowed

Bikas Chand Dubey Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0097

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High Courts01 Oct 2026Dismissed

Rathin Mitra & Ors. Vs Balai Chandra Mitra & Anr.

Calcutta High Court · (2026) 10 CAL CK 0096

Constitution of India-Article 227Code of Civil Procedure-Section 47, 96, Order 9 Rule 9, 9 Rule 13, 21 Rule 97, 41 Rule 3A, 41 Rule 3A(1), 41 Rule 3A(2), 41 Rule 3A(3), 41 Rule 11, 43 Rule 2Limitation Act-Section 5

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