COURT ARCHIVE

Calcutta High Court judgments

67,745 judgments · page 33 of 3,388

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 0981

Code of Civil Procedure, 1908-Section 51Code of Civil Procedure, 1908-Order XXI Rule 22Code of Civil Procedure, 1908-Order XXI Rule 35

Read judgment

High Courts10 Aug 2026Allowed

Superintendence Company of India (P) Ltd Vs Western Building Corporation and Ors

Calcutta High Court · (2026) 08 CAL CK 0980

Code of Civil Procedure, 1908-Order I Rule 8

Read judgment

High Courts07 Aug 2026Allowed

South Indian Bank Limited Vs. Propello Innovations Private Limited & Ors.

Calcutta High Court · (2026) 08 CAL CK 2939

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3)(A), 13(4), 17, 18, 14, 17(1), 13(3-A)Constitution of India-Article 226, Part III, 12SARFAESI Rules 2002

Read judgment

High Courts07 Aug 2026Allowed

Snow Flower Sales Private Limited Vs. The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2940

West Bengal Land Reforms Act, 1955-Section 54West Bengal Land Reforms and Tenancy Tribunal Act, 1997-Section 10(3)(b), 10(3)(a), 10(3)

Read judgment

High Courts07 Aug 2026Allowed

Arjun Singh & Ors. Vs The State Of West Bengal

Calcutta High Court · 2026 INSC 626

BNSS, 2023-Section 528Code of Criminal Procedure, 1973-Section 200, 202, 192, 2(g), 482Indian Penal Code-Section 406, 411, 417, 418, 420, 422, 415

Read judgment

High Courts07 Aug 2026Allowed

Radhashyam Banerjee & Ors. Vs State Of West Bengal And Ors.

Calcutta High Court · 2026 INSC 532

Code of Criminal Procedure, 1973-Section 482, 200, 202, 204Indian Penal Code-Section 147, 148, 447, 427, 504, 506 (2), 143, 506RTI Act, 2005

Read judgment

High Courts07 Aug 2026Allowed

Axis Bank Limited Vs. Tarun Kanti Ghosh

Calcutta High Court · (2026) 08 CAL CK 2943

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(4), 13(2), 34Commercial Courts Act, 2015

Read judgment

High Courts07 Aug 2026Dismissed

Vivekananda Laha Vs. The Block Land And Land Reforms Officer & Ors.

Calcutta High Court · (2026) 08 CAL CK 2944

West Bengal Land Reforms Act, 1955-Section 54

Read judgment

High Courts07 Aug 2026Allowed

Satya Ranjan Pradhan & Ors. Vs. The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2945

Read judgment

High Courts07 Aug 2026Dismissed

Nadia Printing & Packaging Private Limited And Another Vs Union Of India And Others

Calcutta High Court · (2026) 08 CAL CK 1151

Companies Act, 1956-Sections 391-394Companies Act, 2013-Sections 230-233Reserve Bank of India Act, 1934-Section 45-IA, 45-IA(7), 45I-A(1)(b)

Read judgment

High Courts07 Aug 2026

M/s. Rana Chairs Vs Director General (Town Planning), K.M.C. And Ors

Calcutta High Court · (2026) 08 CAL CK 1150

Code of Civil Procedure-Order IX Rule 13, Section 34

Read judgment

High Courts07 Aug 2026Partly Allowed

Ajitnath Suppliers Private Limited Vs The Principal Commissioner Of Income Tax-1, Kolkata And Ors.

Calcutta High Court · (2026) 08 CAL CK 1149

Income Tax Act, 1961-Section 68, 254(1), 253, 143(1), 147, 144, 144B, 250(6), 260A, 254Limitation Act, 1963-Section 5Income-tax (Appellate Tribunal) Rules, 1963-Rule 32

Read judgment

High Courts07 Aug 2026Dismissed

Rahul Singh Vs Principal Commissioner Of Income Tax Asansol & Ors.

Calcutta High Court · (2026) 08 CAL CK 1148

Income Tax Act, 1961-Section 260A, 268A, 56(2)

Read judgment

High Courts07 Aug 2026Dismissed

Nadia Printing & Packaging Private Limited and another Versus Union of India and Others

Calcutta High Court · 2026:CHC-OS:343

Reserve Bank of India Act, 1934-Section 45-IA, 45I-A(1)(b), 45-IA(7)Companies Act, 1956-Section 391-394Companies Act, 2013-Section 230-233

Read judgment

High Courts07 Aug 2026Dismissed

Rahul Singh Vs Principal Commissioner of Income Tax Asansol & Ors.

Calcutta High Court · (2026) 08 CAL CK 0984

Income Tax Act, 1961-Section 260A, 268A, 56(2)

Read judgment

High Courts07 Aug 2026Partially allowed

Ajitnath Suppliers Private Limited Vs The Principal Commissioner of Income Tax-1, Kolkata and Ors.

Calcutta High Court · (2026) 08 CAL CK 0983

Income Tax Act, 1961-Section 260A, 254(1), 253, 68, 250(6), 143(1), 147, 144, 144BLimitation Act, 1963-Section 5Constitution of India-Article 265, 300A

Read judgment

High Courts06 Aug 2026Allowed

Asmita Poddar @ Payel Poddar Vs. The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2946

IPC-Section 308/34, 308Juvenile Justice (Care and Protection of Children) Act, 2015-Section 2(1), 2(14), Sub-Clause (v) of Section 2(14), 38, 35, 36, Sub-Section (2) of Section 36Adoption Regulations, 2022

Read judgment

High Courts06 Aug 2026Dismissed