High Courts18 Aug 2026Disposed Of
Sushil Kumar Dey Vs The Burdwan Municipality & Ors.
Calcutta High Court · (2026) 08 CAL CK 2850
COURT ARCHIVE
Calcutta High Court judgments
67,745 judgments · page 27 of 3,388
High Courts18 Aug 2026Disposed Of
Gita Devi Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2851
High Courts18 Aug 2026Allowed
Kanoria Jute and Industries Ltd. Vs State of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2852
Industrial Disputes Act, 1947-Section 33C(2), 33C(1), 17A, 25-0, 25-FFA, 2(rr)Constitution of India-Article 226
High Courts18 Aug 2026Allowed
Md. Ashadul Haque Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2853
West Bengal Cooperative Societies Act, 1940West Bengal Cooperative Societies Act, 2006-Section 134A, 134C[2][d], Chapter XIIIA, 134CPayment of Gratuity Act, 1972-Section 4, 7, 7[3-A], 14, 4(6)
High Courts18 Aug 2026Disposed of
United India Insurance Company Limited Vs Barnali Biswas & Ors.
Calcutta High Court · (2026) 08 CAL CK 2854
Motor Vehicles Act 1988-Section 166, 147(1), 140, 163A, 163BIndian Penal Code-Section 304 (II), 304(II)/427, 302, 304, 304 AEmployee's State Insurance Act
High Courts18 Aug 2026Disposed of
Sri Kalipada Pal & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2856
Companies ActReserve Bank of India Act, 1934-Chapter IIIA, Chapter IIIBConstitution of India-Article 300A
High Courts18 Aug 2026Disposed Of
The United India Insurance Co. Ltd. Vs Sumati Das & Ors.
Calcutta High Court · (2026) 08 CAL CK 2857
Motor Vehicles Act 1988-Section 166Constitution of India-Article 12
High Courts18 Aug 2026Dismissed
Paritosh Joddar & Ors. Vs. The State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2858
Motor Vehicles Act, 1980-Section 71(3)(a)Motor Vehicles Act, 1988-Section 80(3), 88, 86, 2(38), 68(3)(ca)West Bengal Motor Vehicles Rules, 1989-Rule 102, 104, 105
High Courts18 Aug 2026Dismissed
Ranajit Kumar Khanra Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2859
Industrial Disputes Act, 1947-Section 33C(2)
High Courts18 Aug 2026Disposed Of
Uttam Kumar Saha Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2860
West Bengal Municipal Act, 1993-Section 53(2), Sub-Section 3 of Section 54, Sub-Section 1 of Section 54, sub-section (1) of section 54
High Courts18 Aug 2026Partly Allowed
Sobhandeb Chattopadhyay Vs Hon’ble Speaker, West Bengal Legislative Assembly And Ors.
Calcutta High Court · 2025 INSC 334
West Bengal Legislative Assembly (Members' Emoluments) Act, 1937-Section 3, Explanation 1, Explanation 2Right to Information Act 2005-Section 6Bharatiya Nyaya Sanhita, 2023-Section 318(4)/336(2)/336(3)/338/340(2)/61(2)
High Courts17 Aug 2026Disposed Of
Smt. Beauty Sarkar Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2861
Indian Penal Code, 1860-Sections 406/408Constitution of India-Article 12
High Courts17 Aug 2026Disposed Of
Hossenur Rahaman Sha & Ors. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2862
High Courts17 Aug 2026Disposed Of
Shrimat Titikshananda Brahmachari & Ors. Vs Pranabeshananda Brahmachari & Ors.
Calcutta High Court · (2026) 08 CAL CK 2863
High Courts17 Aug 2026Allowed
Sulata Kanji & Anr. Vs Union Of India
Calcutta High Court · (2026) 08 CAL CK 2864
Railway Claims Tribunal Act 1987-Section 16Railways Act 1989-Section 124-A, 124A, 123(C)Railway Passengers (Manner of Investigation of Untoward Incidents Rules 2003’)-Clause 7(2)
High Courts17 Aug 2026Dismissed
M/s. Aawas Construction Pvt. Ltd. & Ors. Vs Union of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2865
Metro Railways (Construction of Works) Act, 1978-Section 7, 10(1), 13, 21, 20, 22, 9, 10, 6, 21(1), 10(2), 13(4), 13(1), 13(3)Indian Stamp Act, 1899-Section 2(16B)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 26, 27, 28, 29, 6(1)(b), 105(3), First Schedule, 30, 2(2), 11, Explanation 1, Explanation 3, Explanation 4, 26(1), 26(2), 26(3), 26(1)(a), 26(1)(b), 26(1)(c)
High Courts17 Aug 2026Dismissed
Punalur Paper Mills Ltd & Ors. Vs M/s. Lindsay Towers Private Limited
Calcutta High Court · (2026) 08 CAL CK 2866
Code of Civil Procedure, 1908-Order VII Rule 11, II Rule 2, XI Rule 2, XXIII Rule 1, VII Rule 11 (d), VII Rule 11(a), sub-rule (3) of Rule 2 of Order IILimitation Act, 1963-Section 17Transfer of Property act, 1882-Section 130(1), 130, 54, (1) of Section 130, Sub-section (2) of Section 130
High Courts17 Aug 2026Allowed
Sun Pharmaceutical Industries Limited Vs Emami Limited & Ors.
Calcutta High Court · (2026) 08 CAL CK 2867
Commercial Courts Act, 2015-Section 2(1)(c)(xvii), 2(1)(c), 2(1)(c)(xv)Trade Marks Act, 1999-Section 29(8), 134Copyright Act, 1957
High Courts17 Aug 2026Dismissed
Bhola Rajak @ Ranjit Rajak & Anr. Vs Puspa Rani Karmakar & Ors.
Calcutta High Court · (2026) 08 CAL CK 2868
Transfer of Property Act, 1882-Section 106, 106(1)Code of Civil Procedure-Order XLI Rule 11
High Courts17 Aug 2026Dismissed
Sonu Kumar Thakur Vs Enforcement Directorate
Calcutta High Court · 2025 INSC 141
Prevention of Money Laundering Act, 2002-Sections 3, 4, 19, 19(3), 45, 45(1), 45(1)(ii)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 48, 187(6), 187, 154(2), 187(2), 232Constitution of India-Article 22, 21, 22(1), 22(2), 226