COURT ARCHIVE

Calcutta High Court judgments

67,745 judgments · page 35 of 3,388

High Courts05 Aug 2026Dismissed

Saroj Kumar Saraogi @ Saroj Kumar Jain Vs Om Prakash Srimali & Ors.

Calcutta High Court · (2026) 08 CAL CK 2962

Transfer of Property Act, 1882-Sections 105, 111, Clause (a) of Section 111, 106, 107, 111(a), 108(B)(q)West Bengal Premises Tenancy Act, 1997-Section 3(c), 2(c), 2(g), 2(e), 3, 1(3) and 2, Clauses (c), 2(e) and (g), 6, 45, PreambleRegistration Act, 1908

High Courts05 Aug 2026Partially allowed

Future Gen India Ins. Co. Ltd. Vs Salma Bibi & Ors.

Calcutta High Court · (2026) 08 CAL CK 2963

Motor Vehicles Act 1988-Section 166

High Courts05 Aug 2026Allowed

Rash Behari Maji & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2964

West Bengal Land Reforms Act, 1955-Section 14T(3), 14T(10)West Bengal Land Reforms (Amendment) Act, 1981Constitution of India-Article 215, 226, 227

High Courts05 Aug 2026Allowed

Eastern Co-operative Housing Society Ltd. & Anr. Vs State Of West Bengal

Calcutta High Court · (2026) 08 CAL CK 2965

Minimum Wages Act, 1948-Section 20(2), Entry 7 of Part I of the Schedule, 2(g), 2(i), 27, Schedule, 2(g) and 27, 3, 4 and 5, Entry 7 of the ScheduleMines Act, 1952 (35 of 1952)Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993

High Courts05 Aug 2026Dismissed

Shib Prasad Patra & Anr. Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2966

West Bengal Panchayat Act, 1973-Section 114(B), 23(1), 23, 114AWest Bengal Panchayat (Gram Panchayat Administration) Rules, 2004-Rule 27, 27(1A)

High Courts05 Aug 2026Disposed Of

Mofizul Islam Vs State of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2967

High Courts05 Aug 2026Allowed

Biswajit Roy Vs Gautam Barman & Ors.

Calcutta High Court · (2026) 08 CAL CK 2968

High Courts05 Aug 2026Disposed Of

Manjulika Dutta Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2969

West Bengal Municipal (Building) Rules, 2007-Rule 32West Bengal Municipal Act, 1993

High Courts05 Aug 2026Dismissed

Paramita Mukherjee Vs Susmita Pal

Calcutta High Court · (2026) 08 CAL CK 1156

High Courts05 Aug 2026Dismissed

In the Goods of Rita Mukherjee Alias Chhanda Mukherjee (Deceased): Paramita Mukherjee Vs. Susmita Pal

Calcutta High Court · 2026:CHC-OS:342-DB

High Courts04 Aug 2026Disposed Of

Surja Kanta Maity & Anr. Vs. The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2970

West Bengal Land Reforms Act, 1955West Bengal Public Land (for Eviction of Unauthorized Occupants) Act, 1962-Section 7

High Courts04 Aug 2026Disposed Of

Jokhiram Baijnath Vs Tewari Commercial Co. & Anr.

Calcutta High Court · (2026) 08 CAL CK 2971

Commercial Courts Act, 2015-Section 2(1)(c)(vii)Arbitration & Conciliation Act, 1996-Section 9Public Premises (Eviction of Unauthorised Occupants) Act, 1971

High Courts04 Aug 2026Disposed Of

M/s. RID Vs Bishnu Narayan Konar & Ors.

Calcutta High Court · (2026) 08 CAL CK 2972

High Courts04 Aug 2026Disposed of

Santi Ram Sheet Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2973

West Bengal Municipal Act, 1993-sub-section (3) of section 54, sub-section (1) of section 54West Bengal Municipal (Employee’s Death–cum-Retirement Benefits) Rules, 2003

High Courts04 Aug 2026Disposed Of

Dasurathi Hari Vs The Chairperson, Serampore Municiplaity & Ors.

Calcutta High Court · (2026) 08 CAL CK 2974

High Courts04 Aug 2026Allowed

Sk. Rafijul @ Tutul Vs. State of West Bengal

Calcutta High Court · (2026) 08 CAL CK 2975

Indian Penal Code-Sections 364/34/302/376D/120B, 364/34, 376 D, 302/34, 201/34, 120B, 364/34/376D/302/34/120BPOCSO Act-Section 6Indian Evidence Act, 1872-Section 24, 30

High Courts04 Aug 2026Allowed

Sk. Rafijul @ Tutul & Anr. Vs. State of West Bengal

Calcutta High Court · (2026) 08 CAL CK 2976

Indian Penal Code-Sections 364/34/302/376D/120B, 364/34, 376 D, 302/34, 201/34, 120B, 364/34/376D/302/34/120BPOCSO Act-Section 6Indian Evidence Act, 1872-Section 24, 30

High Courts04 Aug 2026Allowed

The Indian Performing Right Society Limited Vs. Hotel Appolo & Tours Private Limited

Calcutta High Court · (2026) 08 CAL CK 2977

Civil Procedure Code-Order XXXIX Rules 1 & 2, Section 151, XXXIX Rules 1 and 2, XXXIX Rule 1 & 2Copyright Act, 1957-Section 2(ff), 14, 37, 39A, 2(dd), 17, 18, 19, 30, 13(4), 19(10), 13, 19(9), 51 and 52, 51, 52(1)(k)Cable Television Network (Regulation) Act, 1995-Section 2 (i)

High Courts04 Aug 2026Dismissed

Nirmal Ghosh & Anr. Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2978

BNSS, 2023-Section 183, 482CrPC-Section 482, 438, 173Constitution of India-Article 226

High Courts04 Aug 2026Disposed Of

Bharat Coking Coal Limited & Anr. Vs Union Of India & Ors.

Calcutta High Court · 2024 INSC 1034

Industrial Disputes Act, 1947-sub-section (2A) of Section 10, clause (d) of sub-section (1) read with sub-section (2A) of Section 10Contract Labour (Regulation and Abolition) Act, 1970Gratuity Act