High Courts25 Aug 2026Disposed Of
Sri Puspendu Chaki Vs. State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2788
COURT ARCHIVE
Calcutta High Court judgments
67,738 judgments · page 23 of 3,387
High Courts25 Aug 2026Disposed Of
M/S. Merchant Monger Agrotech Pvt. Ltd. & Ors. Vs Indian Bank & Ors.
Calcutta High Court · (2026) 08 CAL CK 1112
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(3), 14, 12(2)MSMED Act, 2006-Section 9Banking Regulation Act, 1949-Section 21, 35A
High Courts25 Aug 2026Disposed Of
M/S. Merchant Monger Agrotech Pvt. Ltd. & Ors. Vs Indian Bank & Ors.
Calcutta High Court · (2026) 08 CAL CK 1111
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(3), 14, 12(2)MSMED Act, 2006-Section 9Banking Regulation Act, 1949-Section 21, 35A
High Courts25 Aug 2026Disposed Of
M/S. Merchant Monger Agrotech Pvt. Ltd. & Ors. Vs Indian Bank & Ors.
Calcutta High Court · (2026) 08 CAL CK 1110
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(3), 14, 12(2)MSMED Act, 2006-Section 9Banking Regulation Act, 1949-Section 21, 35A
High Courts25 Aug 2026Allowed
In The Goods Of : Sudhanath Mukherjee @ Sudha Mukherjee(Dec) Vs Sandersons & Morgans
Calcutta High Court · (2026) 08 CAL CK 1108
Indian Succession Act, 1925-Section 232Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151
High Courts24 Aug 2026Allowed
Dilip Kumar Singh Vs Sital Panjira & Anr.
Calcutta High Court · (2026) 08 CAL CK 2789
Railway Property (Unlawful Possession) Act, 1966-Section 3(a), 3, 2(d)Code of Criminal Procedure-Section 313Constitution of India-Article 21
High Courts24 Aug 2026Disposed Of
Subhas Majumdar Alias Subhas Balo Majumdar Vs. State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2790
High Courts24 Aug 2026Allowed
Sk. Neajul Islam & Ors. Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2791
Indian Penal Code-Section 498A/323/384/406/506/34, 498A, 498A of the IPCCr. P. C.-Section 156 (3)Dowry Act-Section 3, 4
High Courts24 Aug 2026Allowed
Sanjeeva Shukla @ Sanjiv Shukla Vs Sumit Krishna Rohatgi
Calcutta High Court · 2023 INSC 692
Negotiable Instruments Act, 1881-Sections 138/141, 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, proviso to Section 141, sub-section (1) of Section 141Code of Criminal Procedure, 1973-Section 482MMDR Act-Section 141
High Courts24 Aug 2026Dismissed
Smt. Tagarbala Mondal Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2793
Right to Information Act
High Courts24 Aug 2026Dismissed
Poddar Point Owners And Occupiers And Association Vs The Nawn Estate Private Limited & Anr.
Calcutta High Court · (2026) 08 CAL CK 2794
Constitution of India-Article 227Code of Civil Procedure-Order 7 Rule 11, 7 Rule 11(a), VII Rule 11Transfer of Property Act, 1882-Section 54
High Courts24 Aug 2026Dismissed
Messrs Gloster Jute Mills Limited Vs Learned First Labour Court & Ors.
Calcutta High Court · (2026) 08 CAL CK 2795
Employees Provident Fund and Miscellaneous Provisions Act, 1952Industrial Disputes Act, 1947-Section 10(1B)(d), 2(s), 25B, 25D, 25C, 25F, 25(F)West Bengal Industrial Disputes Rules 1958-Rule 12A(3)
High Courts24 Aug 2026Dismissed
Amitava Mandi Vs Brij Kishore Gupta & Ors.
Calcutta High Court · (2026) 08 CAL CK 2804
Code of Civil Procedure-Order VI Rule 17, Section 151, I Rule 10 sub-Rule (2), XXIII Rule 1(A), I, Rule 10Constitution of India-Article 311(2)
High Courts24 Aug 2026Disposed Of
Md. Sharif Ghoshi @ Bablu Ghoshi Vs The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2026) 08 CAL CK 2805
Kolkata Municipal Corporation Act, 1980-Section 544 and 546
High Courts24 Aug 2026Allowed
Larsen and Toubro Limited Vs Labour Department, Govt. of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2807
Industrial Disputes Act, 1947-Section 2A(2)Indian Evidence Act-Section 65Code of Civil Procedure-Section 20, Clause (c)
High Courts24 Aug 2026Disposed Of
Subhas Patra & Ors. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2808
High Courts24 Aug 2026Dismissed
Sri Prodyot Kumar Das & Ors. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2809
Limitation Act-Section 5Code of Civil Procedure-Order XLVIIWest Bengal Land Reforms and Tenancy Tribunal Act, 1997-Section 16, 10, 6
High Courts24 Aug 2026Allowed
Madhusudhan Sarkar & Anr. Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2810
West Bengal Land Reforms Act, 1955-Section 4C, 51B
High Courts24 Aug 2026Disposed Of
Fox And Mandal And Anr. Vs Somabrata Mandal And Ors.
Calcutta High Court · (2026) 08 CAL CK 1109
Code of Civil Procedure, 1908-Order XIII A, 8 Rule 3A and 5, Rule 3 of Order XIIIA, XIIIACommercial Courts Act, 2015Delhi High Court (Original Side) Rules-Rule 1 of Chapter XA, 3
High Courts21 Aug 2026Allowed
Purna Chandra Sarkar Vs West Bengal Gramin Bank & Ors.
Calcutta High Court · (2026) 08 CAL CK 2811
Bangiya Gramin Vikas Bank (Officers and Employees) Service Regulations, 2010-Regulation 39, 40, 45 (3) and (4), 45, 39 (1)(b), 39 (2)(b)Constitution of India-Article 226, Part III