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Calcutta High Court judgments

67,738 judgments · page 22 of 3,387

High Courts25 Aug 2026Dismissed

Central Bureau Of Investigation Vs. Anju Barman

Calcutta High Court · (2026) 08 CAL CK 2768

Cr.P.C-Section 482, 397/401, 239Indian Penal Code-Section 420, 120B/467/468/471, 120B/420/467/468/471, 415, 120B /467/468/471Prevention of Corruption Act. 1988-sections 13(2), 13(1) (d)
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High Courts25 Aug 2026Allowed

Sanjeeva Shukla @ Sanjiv Shukla Vs Krishna Kumar Chamria HUF

Calcutta High Court · 2023 INSC 692

Negotiable Instruments Act, 1881-Sections 138/141, 482, 138 and 141, 141, 138, 141(1), 142, sub-section (2) of Section 141, 138 read with Section 141, sub-section 1 of Section 141, sub-section (1) of Section 141Code of Criminal Procedure, 1973-Section 482MMDR Act-Section 141
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High Courts25 Aug 2026Dismissed

Anita Sikder Vs Kalpana Kundu

Calcutta High Court · (2026) 08 CAL CK 2776

West Bengal Premises Tenancy Act, 1997-Section-7(2), Sections-7(1) and (2), Section 6, 7Code of Civil Procedure-Order-VI Rule-17, section 151, Order VI, Rule 17
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High Courts25 Aug 2026Dismissed

Panchanan Pal Vs Shravan Kumar Agarwal & Anr.

Calcutta High Court · (2026) 08 CAL CK 2778

Civil Procedure Code, 1908-Order 39 Rule 1 & 2, Section 151, I Rule 10 (2), 1 Rule 10, I Rule 10(2), 1 Rule 10 CPC, I Rule 10(2) CPC, Sub-rule (2) of Rule 10 of Order 1Constitution of India-Article 227Specific Relief Act, 1963-Section 15, 15 clause (a), 19
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High Courts25 Aug 2026Allowed

Kali Charan Nag Vs The State Of West Bengal & Ors.

Calcutta High Court · 2024 INSC 847

West Bengal Schools (Recruitment of Non-Teaching Staff) Rules, 2005-paragraph 5(a) of Clause 8West Bengal School Service Commission (Selection of persons for Appointment to the Post of Non-Teaching Staff) Rules, 2009Constitution of India-Article 14, 16
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High Courts25 Aug 2026Disposed Of

Terai Tea Co. Ltd. Vs. State of West Bengal & Anr.

Calcutta High Court · (2026) 08 CAL CK 2786

Fair Compensation, and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013Land Acquisition Act, 1894-Section 23, 23(1A), 23(2), 4(1), 18, 50(2)West Bengal Estate Acquisition Act, 1953-Section 6(3), 6(1)(f)
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