High Courts28 Aug 2026
Tariqul Rahaman Vs. State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2749
West Bengal Public Distribution System (Maintenance and Control) Order, 2013West Bengal PDS Control Order, 2024
COURT ARCHIVE
Calcutta High Court judgments
67,738 judgments · page 21 of 3,387
High Courts28 Aug 2026Allowed
Rasamay Basak & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2750
High Courts28 Aug 2026Allowed
Nishi Kanta Bhaumik & Ors. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2751
West Bengal Estate Acquisition Act, 1953-Section 57B(3)West Bengal Land Reforms Act, 1955-Section 49, 49(2), 49(3), 49(3A), 49(4)
High Courts28 Aug 2026Allowed
Adwaitya Mahapatra & Ors. Vs State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2752
West Bengal Land Reforms Act, 1955-Section 49(2)
High Courts28 Aug 2026Dismissed
M/S. Dream Machines Vs. HDFC Bank Limited
Calcutta High Court · (2026) 08 CAL CK 1135
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d)Indian Partnership Act, 1932-Section 69(2)Indian Contract Act, 1872-Section 56, 65, 73, 74
High Courts27 Aug 2026Disposed Of
Manoj Kumar Saraf Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2753
KMC Act, 1980-Section 401, 400, 400(1), 416
High Courts27 Aug 2026Disposed Of
Rashmi Metaliks Limited & Ors. Vs. Union of India & Anr.
Calcutta High Court · (2026) 08 CAL CK 2754
Constitution of India-Article 227Cr.P.C.-Sections 482BNSS-528
High Courts27 Aug 2026Dismissed
Kemecos India Private Limited & Ors. Vs Uttar Pradesh Medical Supplies Corporation Limited & Ors.
Calcutta High Court · (2026) 08 CAL CK 2755
Arbitration and Conciliation Act, 1996Drugs Rules, 1945-Rule 104, 150-B, 51, 45, 150B, 150C, 150E, 150-E(f), 150Drugs and Cosmetics Act, 1940-Section 3(b), 23, 20
High Courts27 Aug 2026Disposed Of
Gita Rani Pan Vs The Union Of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2756
Central Goods and Services Tax Act, 2017-Section 74, 2(84), 73, 93(1) Clause (b), 93, 29(3), 93(1)(b), 93(1)Income Tax Act, 1961-Section 159GST Rules, 2017-Rules 19 and 20
High Courts27 Aug 2026Disposed Of
Smt. Gopa Chakraborty & Ors. Vs. Union of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2757
Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 4, 5(1), 9, 4(1) and 4(2)(b)(ii), 5Railways Act, 1989-Section 147, 147(2)Constitution of India-Article 226
High Courts27 Aug 2026Disposed Of
M/s. Cart Infralog Ltd. & Anr. Vs. The Additional Commissioner, HQ Anti-Evasion Unit, CGST & CX, Kolkata South Commissionerate & Ors.
Calcutta High Court · (2026) 08 CAL CK 2758
Central Goods & Services Tax Act, 2017-Section 74, 59, 73(10), 74(10), 75(4), 75(6), 107, 16(2)(a), 16(2)(b), 16(2)(c), 79Delhi Value Added Tax Act, 2004-Section 9(2)(g), 9(2), 15, 40AConstitution of India-Article 14, 19(g)
High Courts27 Aug 2026Disposed Of
Jagannath Maity represented by His Heirs and Legal Representative Shrimati Banalata Maity & Ors. Vs Shrimati Biswamayee Golaya represented by Her Heirs and Legal Representatives Shrimati Uma Galui & Ors.
Calcutta High Court · (2026) 08 CAL CK 2759
Limitation Act, 1963-Section 5Civil Procedure Code-Order 47 Rule 1, Section 151
High Courts27 Aug 2026Disposed Of
Durga Ram Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2760
High Courts27 Aug 2026Dismissed
Eastern Coalfields Limited Vs. Union Of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2761
High Courts27 Aug 2026Disposed Of
Rabindra Shiksha Sammillani Samity & Others Vs The State Of West Bengal & Others
Calcutta High Court · (2026) 08 CAL CK 2762
Electricity Act 2003-Section 42(6)Regulation 56/WBERC dated 26.08.2013-Clause 10.5
High Courts27 Aug 2026Dismissed
Dipankar Mondal Vs The State Of West Bengal
Calcutta High Court · (2026) 08 CAL CK 2763
IPC-Section 498A, 302
High Courts27 Aug 2026Disposed Of
Sanjoy Kumar Das Vs The State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2764
Registration of Births and Deaths Act, 1969-Section 15
High Courts27 Aug 2026Allowed
Jakir Hossain & Anr. Vs. The State Of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2765
Indian Penal Code, 1860-Section 498A/323/325/308/494, 498A, 498A clauses (a) or (b)Dowry Prohibition Act, 1961-Section 3/4, 3, 4Code of Criminal Procedure, 1973-Section 482
High Courts27 Aug 2026Dismissed
Workmen Of West Bengal Telecom Circle Vs West Bengal Telecom Circle & Anr.
Calcutta High Court · (2026) 08 CAL CK 2766
Minimum Wages Act, 1948-Section 2(e)Trade Union Act, 1926Industrial Dispute Act, 947-sub-section 1(d) and sub-section 2(A) of section 10
High Courts25 Aug 2026Disposed Of
Purba Chatterjee & Ors. Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2767
BNS 2023-Section 85/305/351(3)/3(5), 85, 305, 351 (3), 3(5), 351(3), 85/3(5), 305/3(5), 351(3)/3(5), 85/ 305/351 (3)/3(5)section 498ABNSS-Section 85, 528