High Courts06 Aug 2026Disposed Of
Sabuddin & Ors. Vs Ranjan Das & Anr.
Calcutta High Court · (2026) 08 CAL CK 2950
COURT ARCHIVE
Calcutta High Court judgments
67,745 judgments · page 34 of 3,388
High Courts06 Aug 2026Disposed Of
Rizaul Molla Vs Sabina Bibi & Ors.
Calcutta High Court · (2026) 08 CAL CK 2951
High Courts06 Aug 2026Dismissed
Indusind General Ins. Co. Ltd. Vs Smt. Champa Bagdi & Ors.
Calcutta High Court · (2026) 08 CAL CK 2952
Employees’ Compensation Act 1923
High Courts06 Aug 2026Disposed Of
Swapan Jana & Anr. Vs M/s Go-Digit General Insurance Company Ltd. & Anr.
Calcutta High Court · (2026) 08 CAL CK 2953
Motor Vehicles Act-Section 166
High Courts06 Aug 2026Allowed
Ajimuddin Mondal & Ors. Vs Rijia Bibi & Ors.
Calcutta High Court · (2026) 08 CAL CK 2954
Code of Civil Procedure-Order IX Rule 9, II Rule 2
High Courts06 Aug 2026Allowed
Aanam Tarafdar & Anr. Vs Sowkat Ali Mondal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2955
Code of Civil Procedure-Order XXXIX Rule 4Order XXXIX Rules 1 and 2
High Courts06 Aug 2026Allowed
Sri Arpan Narayan Pandit Vs. Ashit Narayan Pandit & Ors.
Calcutta High Court · (2026) 08 CAL CK 2956
Code of Civil Procedure-Order X, XV Rule 1, XII Rule 6, XV, XLI Rule 24
High Courts06 Aug 2026Dismissed
Saurabh Gupta Vs Royal Sundaram General Insurance Company Limited & Anr.
Calcutta High Court · (2026) 08 CAL CK 1155
Companies Act, 1956Indian Evidence Act, 1872-Section 3, 60, 114 (g)Indian Contract Act, 1872-Section 230, 63
High Courts06 Aug 2026Dismissed
Pallorbund Tea Limited Vs Union Of India And Ors.
Calcutta High Court · (2026) 08 CAL CK 1154
ESI Act, 1948-Section 1(4), 2(19A), 45-C to 45-1, 45A, 45AA, 1(5), 1(6), 2(9), 1(2), 2(12)Companies Act, 1956West Bengal Shops and Establishments Act, 1963-Section 1(4), 2(2), 2(5), 2(13)
High Courts06 Aug 2026Dismissed
The Chief General Manager(Tech) And Regional Office , NHAI And Ors Vs M/S Kamala Tea Company Limited ,Darjeeing
Calcutta High Court · (2026) 08 CAL CK 1153
1956 Act
High Courts06 Aug 2026Allowed
SRISTI VANIJYA PRIVATE LIMITED Vs MAHESHWARI DEVI
Calcutta High Court · (2026) 08 CAL CK 1152
High Courts06 Aug 2026Dismissed
Saurabh Gupta Vs. Royal Sundaram General Insurance Company Limited & Anr.
Calcutta High Court · 2026:CHC-OS:345
Indian Evidence Act, 1872-Section 3, 60, 114(g)Indian Contract Act, 1872-Section 63, 230Insurance Act, 1938-Section 64UM
High Courts06 Aug 2026Dismissed
Pallorbund Tea Limited Vs. Union of India and Ors.
Calcutta High Court · (2026) 08 CAL CK 0988
Employees State Insurance Act, 1948-Section 1(2), 1(4), 1(5), 1(6), 2(9), 2(12), 2(19A), 45A, 45AA, 45C to 45IWest Bengal Shops and Establishments Act, 1963-Section 1(4), 2(2), 2(5), 2(13)Companies Act, 1956
High Courts06 Aug 2026Allowed
Sristi Vanijya Private Limited Vs Maheshwari Devi
Calcutta High Court · (2026) 08 CAL CK 0987
High Courts06 Aug 2026Dismissed
The Chief General Manager(Tech) and Regional Office, NHAI and Ors Vs M/S Kamala Tea Company Limited, Darjeeling
Calcutta High Court · (2026) 08 CAL CK 0986
National Highways Act, 1956
High Courts05 Aug 2026Disposed Of
Amit Kumar Agarwal Vs. Union of India, Ministry of External Affairs & Ors.
Calcutta High Court · (2026) 08 CAL CK 2957
Passports Act, 1967-Section 4, 5, 5(1), 5(1-A), 5(2), 5(2)(c), 6, 6(2), 6(2)(e), 6(2)(f), 7, 8, 9, 10, 10(3)(e), 11(1), 22, 22(a), 24, 24(1)Passports Rules, 1980-Rule 12Passports Rules, 1967
High Courts05 Aug 2026Disposed Of
Sahajit Sarkar Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2958
Transplantation of Human Organs and Tissues Act, 1994-Section 2(f), 2(i), sub-section (1) or sub-section (2) of section 3, 9, Sub-Section (3) of Section 9, sub-section (1) of section 3Rules-Rule 7, Sub-Rule (3) of Rule 7, 17, 23
High Courts05 Aug 2026Dismissed
Arvind Pandey Vs The Divisional Railway Manager, South Eastern Railway & Ors.
Calcutta High Court · (2026) 08 CAL CK 2959
writ rules-Rule 12
High Courts05 Aug 2026Dismissed
Krishna Damani & Ors. Vs Ravindra Pratap Singh & Ors.
Calcutta High Court · (2026) 08 CAL CK 2960
Companies Act, 2013-Section 241 and 242
High Courts05 Aug 2026Allowed
China Pal Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2961
Constitution of India-Articles 226 or 227Limitation Act, 1963