High Courts19 Aug 2026Disposed Of
National Insurance Company Ltd. Vs Bhaskar Purkait & Anr.
Calcutta High Court · (2026) 08 CAL CK 2835
Motor Vehicle Act 1988-Section 164
COURT ARCHIVE
Calcutta High Court judgments
67,745 judgments · page 26 of 3,388
High Courts19 Aug 2026Allowed
Sujit Kumar Naskar & Ors. Vs State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2836
High Courts19 Aug 2026Dismissed
Ashok Jaiswal Vs Amalendu Kumar Nandi
Calcutta High Court · (2026) 08 CAL CK 2837
West Bengal Premises Tenancy Act, 1997-Section 2(g), 6(1)(d)Code of Civil Procedure-Order VI Rule 16, VI Rule 4, VI Rule 2Hindu Succession Act
High Courts19 Aug 2026Allowed
Rolta Infrastructure And Technology Services Pvt Ltd Vs Department Of Information Technology And Electronics Government Of West Bengal
Calcutta High Court · (2026) 08 CAL CK 1132
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 9, 11, 11(6-A), 16, 12(1), 12(5), Fourth ScheduleSARFAESI ActWest Bengal Public Land (Eviction of Unauthorised Occupants) Act, 1962-Section 3(1)
High Courts19 Aug 2026Disposed Of
IMC Limited & Anr. Vs. Board of Major Port Authority of Syama Prasad Mookherjee Port, Kolkata & Ors.
Calcutta High Court · (2026) 08 CAL CK 1131
Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 7, 4, 5 and 7, sub-section (1), sub-section (1A), sub-section (1B), sub-clause (ii) of clause (b) of sub-section (2) of section 4, sub-section (2), sub-section (2A), sub-section (3), sub-section (4), 8, 2(g), 5, 4 and 5Constitution of India-Article 226Interest Act, 1978
High Courts19 Aug 2026Disposed Of
IMC Limited & Anr. Vs Board of Major Port Authority of Syama Prasad Mookherjee Port, Kolkata & Ors.
Calcutta High Court · (2026) 08 CAL CK 1117
Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 7, 4, 5 and 7, sub-section (1), sub-section (1A), sub-section (1B), sub-clause (ii) of clause (b) of sub-section (2) of section 4, sub-section (2), sub-section (2A), sub-section (3), sub-section (4), 8, 2(g), 5, 4 and 5Constitution of India-Article 226, 12Interest Act, 1978
High Courts19 Aug 2026Allowed
Rolta Infrastructure And Technology Services Pvt Ltd Vs Department Of Information Technology And Electronics Government Of West Bengal
Calcutta High Court · (2026) 08 CAL CK 1116
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 9, 11, 11(6-A), 16, 12(1), 12(5), Fourth ScheduleSARFAESI ActWest Bengal Public Land (Eviction of Unauthorised Occupants) Act, 1962-Section 3(1)
High Courts19 Aug 2026Allowed
Mother India Construction Vs Union Of India
Calcutta High Court · (2026) 08 CAL CK 1115
Arbitration and Conciliation Act, 1996-Section 11, 12(5), 11(6), 12(1), Fourth ScheduleMicro, Small and Medium Enterprises Development Act, 2006
High Courts18 Aug 2026Dismissed
Jamal Molla Vs. The State of West Bengal & Ors.
Calcutta High Court · 2025 INSC 184
Constitution of India-Article 14, 16, 226, 32
High Courts18 Aug 2026Disposed Of
Ambica Beri Vs Forum Atmosphere Flat Owners Association & Ors.
Calcutta High Court · (2026) 08 CAL CK 2839
Kolkata Municipal Corporation Act, 1980-Section 400(1), 415Real Estate (Regulation and Development) Act, 2016-Section 2 (n)(v)Arbitration and Conciliation Act-Section 17
High Courts18 Aug 2026Dismissed
Abdulla Mondal Vs State Of West Bengal
Calcutta High Court · (2026) 08 CAL CK 2840
Code of Criminal Procedure, 1973-Section 311, 397, 401
High Courts18 Aug 2026Dismissed
Gana Pati Biswas Vs Union Of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2841
Constitution of India-Article 226Central Civil Services (CCS) (Pension) Rules, 1972-Rule 48-A, 48-A(4)BSF Act, 1968-Section 19(a)
High Courts18 Aug 2026Disposed Of
Chirania Projects Private Limited & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2842
Income Tax Act, 1961-Section 148A(3), 148, 148A, 148A(1), 148A (d), 148A(b), 147
High Courts18 Aug 2026Dismissed
Pranabendu Bhattacharyya & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2843
Code of Criminal Procedure, 1973-Section 239, 161, 164, 173, 227Bharatiya Nagrik Suraksha Sanhita, 2023-Section 262Indian Penal Code-Sections 498A, 406, and 365, 365
High Courts18 Aug 2026Dismissed
Martin and Harris Pvt. Ltd. Vs Sanatan Saha
Calcutta High Court · (2026) 08 CAL CK 2844
Code of Criminal Procedure, 1973-Section 401, 482, 311, 313IPC-Section 420
High Courts18 Aug 2026Disposed Of
Smt. Barnali Ghosh (Karmakar) Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2845
Hindu Marriage Act, 1955-Section 13BRegistration of Births and Deaths Act, 1969-Section 15
High Courts18 Aug 2026Disposed Of
Aniruddha Thakur Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2846
West Bengal Municipal Employees’ (Classification, Control, Appeal and Conduct) Rules 2010-Rule 6, 4(3)West Bengal Finance and Accounts Rules 1999
High Courts18 Aug 2026Disposed Of
Keshab Hazra Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2847
High Courts18 Aug 2026Dismissed
Bharatiya Reserve Bank Note Mudran (P) Ltd. & Anr. Vs. Partha Pratim Datta & Ors.
Calcutta High Court · (2026) 08 CAL CK 2848
Payment of Gratuity Act, 1972-Section 14, 3, 2(d), 2(a) (i) (a), 4(2), 2(e), 4(1), 4, 7, 4(5)Indian Contract Act, 1872-Section 8, 10Constitution of India-Part III, Part XIV, Articles 33, 34 and 35, 13(1), 15(1), 20, 21, 19(1)(f)
High Courts18 Aug 2026Disposed Of
Asoke Kumar Guria Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2849
West Bengal Board of Secondary Education (Appointment, Confirmation, Conduct and Discipline of Teachers and Non-Teaching Staff) Rules, 2018-Rule 5(1), 5(2), 5(3), 5(3) second provisoFinancial RulesCompanies Act