High Courts10 Aug 2026Allowed
State Bank Of India Vs Union Of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2925
Minimum Wages Act, 1948-Section 20, 20(3), 20(2)Code of Civil Procedure
COURT ARCHIVE
Calcutta High Court judgments
67,745 judgments · page 32 of 3,388
High Courts10 Aug 2026Dismissed
Ashok Kumar Adak Vs The State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2926
Industrial Disputes Act, 1947-Section 10(1B)(d)
High Courts10 Aug 2026Disposed Of
Badri Narayan Yadav Vs. State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2927
West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001-Section 5(3)Constitution of India-Article 19(1)g)
High Courts10 Aug 2026Disposed Of
Mousumi Chakraborty Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2928
West Bengal School Service Commission (Selection for Appointment to the post of Non-teaching Staff) Rules, 2009
High Courts10 Aug 2026Dismissed
Smt. Asha Rani Hazra Vs The Board Of Trustees Of The Port Trust & Ors.
Calcutta High Court · (2026) 08 CAL CK 2929
Right to Information Act, 2005Calcutta Port Trust Employees' (Pension) Regulations, 1988-Regulation 2(iii)
High Courts10 Aug 2026Dismissed
Debashis Banerjee Vs The National Head, RBL Bank Limited & Ors.
Calcutta High Court · (2026) 08 CAL CK 2930
Specific Relief Act, 1963Code of Civil Procedure-Order XLI Rule 11
High Courts10 Aug 2026Dismissed
Sri Joydeb Mondal & Ors. Vs Sri Arun Das & Ors.
Calcutta High Court · (2026) 08 CAL CK 2931
Code of Civil Procedure-Order XLI Rule 11
High Courts10 Aug 2026Disposed Of
Bharati Pradhan Vs The State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2932
High Courts10 Aug 2026Disposed Of
Mojammel Haque Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2933
Right to Information Act, 2005
High Courts10 Aug 2026Allowed
Sikha Das & Ors. Vs Naresh Koley & Ors.
Calcutta High Court · (2026) 08 CAL CK 2934
Code of Civil Procedure-Order I Rule 10(2), XXXIX Rules 1 and 2, XLIII
High Courts10 Aug 2026Disposed Of
Sahu Samaj Trust, West Bengal & Ors. Vs Indian Bank & Anr.
Calcutta High Court · (2026) 08 CAL CK 2935
Code of Civil Procedure-Section 151, Order XXXIX Rule 1
High Courts10 Aug 2026Allowed
Champa Sarkar & Ors. Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2936
High Courts10 Aug 2026Disposed Of
Prabir Mondal Vs. State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2937
High Courts10 Aug 2026Allowed
Gopal Chandra Sardar & Anr. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2938
West Bengal Land Reforms Act, 1955-Section 4CWest Bengal Land and Land Reforms Manual, 1991-Rule 166, Clause (i) of Rule 166, (ii) of Rule 166West Bengal Land Reforms (Amendment) Act, 1981
High Courts10 Aug 2026Dismissed
Ganesh Tiwari & Anr. Vs The Coal India Limited & Ors.
Calcutta High Court · 2022 INSC 1274
Constitution of India-Article 14
High Courts10 Aug 2026Allowed
Kripal Singh Khurana Vs State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 1146
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 17, 4, 5, 2, 6, 18, 7, 8, 15, 16Advocates Act, 1961-Section 30, 2(a), 1Societies Registration Act, 1860
High Courts10 Aug 2026Allowed
A.K.R.Consultants (P) Ltd. And Ors Vs Asha Kesri Alias Asha Keshri And Ors
Calcutta High Court · (2026) 08 CAL CK 1145
Code of Civil Procedure, 1908-Order XXI Rule 22(1)(a), Section 51, XXI Rule 35
High Courts10 Aug 2026Dismissed
Ganesh Tiwari & Anr. Vs. The Coal India Limited & Ors.
Calcutta High Court · 2022 INSC 1274
Constitution of India-Article 14
High Courts10 Aug 2026Dismissed
Ganesh Tiwari & Anr. Vs. The Coal India Limited & Ors.
Calcutta High Court · 2022 INSC 1274
Constitution of India-Article 14
High Courts10 Aug 2026Allowed
Kripal Singh Khurana Vs State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 0982
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 4, 5, 6, 7, 8, 15, 16, 17Advocates Act, 1961-Section 30, 34Constitution of India-Article 19(1)(g), 21, 39A, 226