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
COURT ARCHIVE
Calcutta High Court judgments
67,745 judgments · page 24 of 3,388
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
High Courts21 Aug 2026Dismissed
Abdul Sattar @ Sattar Ali & Anr. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2812
LRTT Act 1997-Section 10West Bengal Land Reforms Act, 1955-Section 14 T(3), 14T (1), 14T, 14K (c), 54, 14U (2 ), 14U (3 ), 50 (f), 49, 14 (U), 51C, 49(2), 14X, 61, 14KEstate Acquisition Act, 1953-Section 57B
High Courts21 Aug 2026Allowed
Dr. Gour Das Vs Bhabani Bhattacharjee
Calcutta High Court · (2026) 08 CAL CK 2813
Code of Criminal Procedure, 1973-Section 482, 200, 202, Chapter XIV, 156(1), 155(2)Indian Penal Code, 1860-Sections 420/465/471/120B/506/34Constitution of India-Article 226
High Courts21 Aug 2026Disposed Of
Ankan Sarkar & Ors. Vs. Union of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 3013
Census Act, 1948-Sections 15A and 15B
High Courts21 Aug 2026Allowed
Hindustan Cable’s Ex Officers’ Association & Anr. Vs Regional Provident Fund Commissioner & Ors.
Calcutta High Court · (2026) 08 CAL CK 2814
Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 17(1)(a), 15(2), 17(5), Para 28(4)Employees' Provident Funds Scheme, 1952-Para 28(2), 28, 28(4)West Bengal Societies Registration Act, 1961
High Courts21 Aug 2026Allowed
Md. Mujahid Khan Vs The State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2815
Indian Penal Code, 1860-Sections 302/201/34, 302/34, 201/34, 302/201Indian Evidence Act, 1872-Section 106, 27Code of Criminal Procedure, 1973-Section 164, 313, 161, 437A
High Courts21 Aug 2026Dismissed
Munmun Karmakar Nee Ghosh Vs Abhishek Karmakar
Calcutta High Court · (2026) 08 CAL CK 2816
Special Marriage Act-Section 27(1)(d), 22Indian Penal Code-Section 324Code of Civil Procedure-Order XLI Rule 27, XLI Rule 27(1)(aa), XLI Rules 24, 25
High Courts21 Aug 2026Dismissed
Hindustan Petroleum Corporation Limited Vs Smt. Uma Gupta & Ors.
Calcutta High Court · (2026) 08 CAL CK 2817
Transfer of Property Act, 1882West Bengal Thika Tenancy (Acquisition and Requisition) Act, 2001-Section 21, 5, 8, Sub-section (3) of Section 5, sub-section (2) of Section 8, Sub-section (3) of Section 8, 5(3), 8(2), 8(3)Code of Civil Procedure, 1908-Order XIV Rule 2
High Courts21 Aug 2026Disposed Of
Abdul Karim Khan Vs Union of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2818
West Bengal Goods and Services Tax Act-Section 107Central Goods and Services Tax Act, 2017-Section 107
High Courts21 Aug 2026Dismissed
Principal Commissioner Of Income Tax 5 Kolkata Vs Syama Prasad Mookherjee Port Kolkata
Calcutta High Court · (2026) 08 CAL CK 1107
Income Tax Act, 1961-Section 260A, 143(1), 143(2), 143(3), 144B, 37, 43B, 14A(2), 41, 36(1)(iv)Income-tax Rules, 1962-Rule 8D, 87, 88
High Courts21 Aug 2026Dismissed
Principal Commissioner Of Income Tax 5 Kolkata Vs Syama Prasad Mookherjee Port Kolkata
Calcutta High Court · (2026) 08 CAL CK 1106
Income Tax Act, 1961-Section 260A, 143(1), 143(3), 144B, 36(1)(iv), 36(1)(v)Income-tax Rules, 1962-Rule 87Kolkata Port Trust (Non-contributory Provident Fund) Regulations 1988
High Courts21 Aug 2026Dismissed
Principal Commissioner Of Income Tax 5 Kolkata Vs Syama Prasad Mookherjee Port Kolkata.
Calcutta High Court · (2026) 08 CAL CK 1105
Income Tax Act, 1961-Section 260A, 143(1), 143(2), 143(3), 37, 43B, 37(1), 36(1)(iv), 36(1)(v)Income-tax Rules, 1962-Rule 87, 103, 88
High Courts21 Aug 2026
Principal Commissioner Of Income Tax 5 Kolkata Vs Syama Prasad Mookherjee Port Kolkata
Calcutta High Court · (2026) 08 CAL CK 1104
Income Tax Act, 1961-Section 260A, 143(1), 143(2), 143(3), 144C, 37, 43B, 36(1)(iv)Income-tax Rules, 1962-Rule 87, 88
High Courts21 Aug 2026Dismissed
Principal Commissioner Of Income Tax 5 Kolkata Vs Syama Prasad Mookherjee Port Kolkata.
Calcutta High Court · (2026) 08 CAL CK 1103
Income Tax Act, 1961-Section 260A, 143(1), 143(2), 143(3), 144C, 37, 43B, 36(1)(iv)Income-tax Rules, 1962-Rule 87, 88