High Courts11 Aug 2026Disposed Of
Shabnam Ara @ Sabnam Ara Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2910
Payment of Gratuity Act, 1972
COURT ARCHIVE
Calcutta High Court judgments
67,745 judgments · page 31 of 3,388
High Courts11 Aug 2026Disposed of
Indusind Gen. Ins. Co. Ltd. Vs Jaya Dey & Ors.
Calcutta High Court · (2026) 08 CAL CK 2911
Motor Vehicles Act 1988-Section 166
High Courts11 Aug 2026Disposed Of
Managing Committee, Vidya Vikash High School (H.S.) & Ors. Vs. The State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2912
Constitution of India-Article 30, 30(2)Right of Children to Free and Compulsory Education Act, 2009-Section 18(1), sub-section (1) of section 18, 19 and 25National Commission for Minority Educational Institutions Act 2004-Section 10A, 10
High Courts11 Aug 2026Disposed Of
Protiva Vs Deputy Commissioner Of State Tax, Ultadanga, Cossipore & Belgachia Charge & Ors.
Calcutta High Court · (2026) 08 CAL CK 2913
Central Goods and Services Tax Act, 2017-Section 73, 73(1), 73(9), 107Indian Partnership Act, 1932West Bengal Goods and Services Tax Act, 2017
High Courts11 Aug 2026Disposed of
Smt. Santi Roy & Ors. Vs National Insurance Company & Ors.
Calcutta High Court · (2026) 08 CAL CK 2914
Motor Vehicles Act, 1988-Section 166, Chapter 11, 146, 147, 147(5), 149, 149(1), 145, Chapter XIInsurance Act, 1938-Section 64-VB, 54(v)
High Courts11 Aug 2026Dismissed
Subodh Ch. Karmakar Vs Chanu Maity & Anr.
Calcutta High Court · (2026) 08 CAL CK 2915
West Bengal Premises Tenancy Act, 1956-Section 17(3), 17(1), 17(2A) (b), 17, 17(2)(a) & (b)West Bengal Premises Tenancy (Amendment) Ordinance 6 of 1967-Section 2, Sub-sections (2-A) and (2-B) to Section 17, 5West Bengal Premises Tenancy (Amendment) Act 30 of 1969
High Courts11 Aug 2026Disposed Of
Sri Bidhan Kayal & Ors. Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2916
Works of Licensee Rules 2006
High Courts11 Aug 2026Disposed Of
Smt. Rupali Ghosh Vs Calcutta Electric Supply Corporation Limited & Ors.
Calcutta High Court · (2026) 08 CAL CK 2917
High Courts11 Aug 2026Dismissed
Nitya Ranjan Mallick Vs Punjab National Bank And Another
Calcutta High Court · (2026) 08 CAL CK 1126
Indian Penal Code-Sections 409, 420, 467, 468 and 471
High Courts11 Aug 2026
Nupur Saha & Ors. Vs Swapan Sonkar & Ors.
Calcutta High Court · (2026) 08 CAL CK 1124
Commercial Courts Act, 2015-Section 12A
High Courts11 Aug 2026Dismissed
Bhagirath Pasari Vs Sugata Mohan Bose
Calcutta High Court · (2026) 08 CAL CK 1123
Code of Civil Procedure, 1908-Section 47Arbitration Act, 1940-Sections 30 and 33, 17
High Courts11 Aug 2026Dismissed
Sajan Kumar Pasari And Ors. Vs Sugata Mohan Bose
Calcutta High Court · (2026) 08 CAL CK 1122
Code of Civil Procedure, 1908-Section 47Arbitration Act, 1940-Sections 30 and 33, 17
High Courts11 Aug 2026Application dismissed
Bhagirath Pasari Vs Sugata Mohan Bose
Calcutta High Court
Code of Civil Procedure, 1908-Section 47Arbitration Act, 1940
High Courts10 Aug 2026Allowed
Kalika Pathak Vs. Union of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2918
Prevention of Corruption Act-Section 7Constitution of India-Article 226
High Courts10 Aug 2026Disposed Of
Magma HDI General Insurance Co. Ltd. Vs Anjan Ghosh & Anr.
Calcutta High Court · (2026) 08 CAL CK 2919
Motor Vehicles Act-Section 166Code of Criminal Procedure-Section 161
High Courts10 Aug 2026Disposed Of
Soma Mukhopadhyay Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2920
IPC-Sections 406, 408, 419, 425, 463, 464, 465, 468, 473, 202, 120B, 34West Bengal College Teachers (Security of Service) Act, 1975West Bengal College Teachers (Security of Service) Rules, 1977
High Courts10 Aug 2026Disposed Of
Pratap Bera Vs West Bengal State Electricity Distribution Company Limited & Ors.
Calcutta High Court · (2026) 08 CAL CK 2921
Electricity Act, 2003-Section 126, 127, 56
High Courts10 Aug 2026Disposed Of
Badri Narayan Yadav Vs. State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2922
West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001-Section 5(3)Constitution of India-Article 19(1)g)
High Courts10 Aug 2026Allowed
The Kolkata Municipal Corporation Vs Bengal Shelter Housing Development Ltd.
Calcutta High Court · (2026) 08 CAL CK 2923
Code of Civil Procedure-Order XVIII Rule 4(1A), 4(1B) and 4(1C), XVIII Rule 4, Sub Rule 1(A), 9 Rule 9Arbitration Act-Section 5, 34 and 37Arbitration and Conciliation Act, 1996-Section 19, 16, 9, 11, 17, 25(a), 19(1) and (4), 25, 19(2), 25(b)
High Courts10 Aug 2026Disposed Of
Union Bank Of India Vs Union Of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2924
ID Act 1947-Section 18(1), 18(3)Code-Section 53(4)