High Courts03 Aug 2026Allowed
Smt. Maya Ghosh & Anr. Vs. Sri Sukhendu Ghosh & Ors.
Calcutta High Court · (2026) 08 CAL CK 3001
COURT ARCHIVE
Calcutta High Court judgments
67,757 judgments · page 38 of 3,388
High Courts03 Aug 2026Disposed Of
Smt. Rita Dutta & Anr. Vs. Smt. Sharmila Daw (Nee Dutta) & Ors.
Calcutta High Court · (2026) 08 CAL CK 3002
High Courts03 Aug 2026Disposed Of
Sunil Anchalia Vs Sundari Devi Anchalia & Ors.
Calcutta High Court · (2026) 08 CAL CK 3003
High Courts03 Aug 2026Dismissed
Hindusthan National Glass And Industries Limited Vs Amit Das And Others
Calcutta High Court · (2026) 08 CAL CK 1167
Insolvency and Bankruptcy Code, 2016-Section 31, 36, 36 (4) (iii)Code of Civil Procedure, 1908-Order 39 Rule 3, XXXIX Rule 3, Section 80, XXXIX Rule 4, VII Rule 11(a), 94Companies Act, 2013-Section 212, 211
High Courts03 Aug 2026Dismissed
J.D.Steel Corporation & Anr. Vs Lakhotia Infra Projects Private Limited
Calcutta High Court · (2026) 08 CAL CK 1419
Code of Civil Procedure, 1908-Section 24, Order VII Rule 11Letters Patent, 1865-Clause 13
High Courts03 Aug 2026Dismissed
Hindusthan National Glass And Industries Limited Vs Amit Das And Others
Calcutta High Court · (2026) 08 CAL CK 1137
Insolvency and Bankruptcy Code, 2016-Section 31, 36, 36 (4) (iii)Code of Civil Procedure, 1908-Order 39 Rule 3, XXXIX Rule 3, Section 80, XXXIX Rule 4, VII Rule 11(a), 94Companies Act, 2013-Section 212, 211
High Courts03 Aug 2026Dismissed
Hindusthan National Glass and Industries Limited Vs. Amit Das and Others
Calcutta High Court · 2026:CHC-OS:344
Code of Civil Procedure, 1908-Order XXXIX Rule 3, Order XXXIX Rule 4, Order VII Rule 11(a), Section 80, Section 94Insolvency and Bankruptcy Code, 2016-Section 31, Section 36Employees' Provident Fund and Miscellaneous Provisions Act, 1952-Section 7A, Section 13, Section 16, Section 17, Section 18
High Courts01 Aug 2026Disposed Of
Registrar Of Companies, West Bengal Vs Ranjan Meghani
Calcutta High Court · (2026) 08 CAL CK 3004
Code of Criminal Procedure, 1973-Section 482, 401, 245(2), 394, Chapter XXXVI, 468(2)(c), 473, 468, 468 to 473Companies Act, 1956-Sections 58A, 58AA, 60, 67, 69, 73, 75, 81, 628, 81(1A), 67(3), 2(30), 621, 2(31), 226Companies Act, 2013-Section 448, 61(1)(a), 117(1), 210(1), 2(59), 439(2), 210, 2(60), 2(60)(v)
High Courts01 Aug 2026Disposed Of
Sanchem Paints Private Limited Vs. The State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 3005
Constitution of India-Article 12
High Courts01 Aug 2026Disposed Of
Sree Sree Gopal Jew Thakur Vs Gopal Saha & Ors.
Calcutta High Court · (2026) 08 CAL CK 3006
Constitution of India-Article 227Code of Civil Procedure-Order VI Rule 17West Bengal Premises Tenancy Act, 1997
High Courts01 Aug 2026Disposed of
Smt. Gita Ghosh (Basu) Vs The Chairman-Cum-Managing Director, SBSTC
Calcutta High Court · (2026) 08 CAL CK 3007
Motor Vehicles Act 1988-Section 166, 168
High Courts01 Aug 2026Disposed Of
The Oriental Insurance Co. Ltd. Vs Anwesha Ghosh & Anr.
Calcutta High Court · (2026) 08 CAL CK 3008
Motor Vehicles Act 1988-Section 166IPC-Section 304A
High Courts01 Aug 2026Disposed Of
National Ins. Co. Ltd. Vs Surjendu Bikash Jana & Anr.
Calcutta High Court · (2026) 08 CAL CK 3009
Motor Vehicles Act 1988-Section 166
High Courts01 Aug 2026Disposed Of
Sk. Mosiar Rahaman Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 3010
West Bengal Municipal Act, 1993-Section 218
High Courts01 Aug 2026Dismissed
Kamal Sapui & Ors. Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 3011
Kolkata Municipal Corporation Act, 1980-Section 397
High Courts01 Aug 2026Disposed Of
M/s. Biswas Fly Ash Bricks Industry Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 3012
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14, 13(4), 17, 176Code of Civil Procedure, 1908-Order 1 Rule 10(2), XXXIX Rule 4Constitution of India-Article 12, 226
High Courts31 Jul 2026Allowed
Payal Agarwal & Anr. Vs Sawarmal Agarwal & Ors.
Calcutta High Court · (2026) 07 CAL CK 0103
Code of Civil Procedure, 1908-Order VI Rule 15, Order XL Rule 1Benami Property Transaction Act, 1988
High Courts31 Jul 2026Allowed
Payal Agarwal & Anr. Vs Sawarmal Agarwal & Ors.
Calcutta High Court · (2026) 07 CAL CK 0096
Code of Civil Procedure, 1908-Order VI Rule 15, Order XL Rule 1Benami Property Transaction Act, 1988
High Courts30 Jul 2026Dismissed
CE Testing Company Private Limited Vs Madhucon Projects Limited and Anr.
Calcutta High Court · 2026:CHC-OS:336
Arbitration and Conciliation Act, 1996-Section 2(1)(e), Section 31, Section 32, Section 34, Section 36Micro, Small and Medium Enterprises Development Act, 2006-Section 18(3)WBMSE Facilitation Council Rules, 2016-Rule 7, 8, 9, 16
High Courts29 Jul 2026Allowed
Mita Koley Vs. The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2026) 07 CAL CK 0114
Kolkata Municipal Corporation Act, 1980-Section 178, Section 390, Section 416, Section 419Kolkata Municipal Corporation Building Rules, 2009-Rule 4(4)West Bengal Factories Rules, 1958-Rule 91