COURT ARCHIVE

Calcutta High Court judgments

67,757 judgments · page 39 of 3,388

High Courts29 Jul 2026Dismissed

Anandalok Welfare Association and Another Vs. Kolkata Municipal Corporation and Ors.

Calcutta High Court · 2026:CHC-OS:329-DB

Kolkata Municipal Corporation Act, 1990-Section 397Code of Civil Procedure, 1908-Order 11 Rule 15, Order 11 Rule 21, Section 11

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High Courts29 Jul 2026Disposed of

Mita Koley Vs. The Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2026) 07 CAL CK 0109

Kolkata Municipal Corporation Act, 1980-Section 178, 390, 416, 419Kolkata Municipal Corporation Building Rules, 2009-Rule 4Constitution of India-Article 226, Article 14

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High Courts29 Jul 2026Dismissed

Anandalok Welfare Association and Another Vs. Kolkata Municipal Corporation and Ors.

Calcutta High Court · 2026:CHC-OS:329-DB

Kolkata Municipal Corporation Act, 1990-Section 397Code of Civil Procedure, 1908-Order 11 Rule 15, Order 11 Rule 21, Section 11

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High Courts29 Jul 2026Disposed of

Snehasish Bhaumik and Ors. Vs WG CDR (Dr.) Somsankar Bhattacharyya and Ors.

Calcutta High Court · 2026:CHC-OS:331-DB

Code of Civil Procedure, 1908-Order I Rule 8, Order II Rule 2West Bengal Societies Registration Act, 1961-Section 19Letters Patent, 1865-Clause 12

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High Courts29 Jul 2026Disposed of

Mita Koley Vs. The Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2026) 07 CAL CK 0099

Kolkata Municipal Corporation Act, 1980-Section 178, Section 390, Section 392A, Section 393, Section 416, Section 419Kolkata Municipal Corporation Building Rules, 2009-Rule 4West Bengal Factories Rules, 1958-Rule 91

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High Courts29 Jul 2026Dismissed

Anandalok Welfare Association and Another Vs. Kolkata Municipal Corporation and Ors.

Calcutta High Court · 2026:CHC-OS:329-DB

Kolkata Municipal Corporation Act, 1990-Section 397Code of Civil Procedure, 1908-Order 11 Rule 15, Order 11 Rule 21, Section 11Calcutta Municipal Act, 1951-Schedule XVI

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High Courts28 Jul 2026Disposed Of

Md. Asraful Islam Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 07 CAL CK 0217

West Bengal Public Distribution System (Maintenance and Control) Order, 2013-Clause 19A

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High Courts28 Jul 2026Dismissed

M/s. Banwarilal Pasari Vs. Anandilal Narendra Kumar and Ors.

Calcutta High Court · 2026:CHC-OS:328

Indian Partnership Act, 1932-Section 58, Section 63, Section 68, Section 69, Section 72Indian Evidence Act, 1872-Section 116

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High Courts28 Jul 2026Allowed

M/s. Harsha Constructions and Ors. Vs. VKM Projects Private Limited and Ors.

Calcutta High Court · (2026) 07 CAL CK 0116

Arbitration and Conciliation Act, 1996-Section 17, Section 19, Section 27, Section 37Code of Civil Procedure, 1908-Order XXXIX Rule 7Indian Evidence Act, 1872-Section 114(g)

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High Courts28 Jul 2026Dismissed

In the Goods of Anirudh Chamria (Dec.); Neeraj Khanna Vs. Amit Dhandhania

Calcutta High Court · 2026:CHC-OS:323-DB

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High Courts28 Jul 2026Dismissed

M/s. Banwarilal Pasari Vs. Anandilal Narendra Kumar and Ors.

Calcutta High Court · 2026:CHC-OS:328

Indian Partnership Act, 1932-Section 58, 63, 68, 69, 72Indian Evidence Act, 1872-Section 116

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High Courts28 Jul 2026Allowed

M/s. Harsha Constructions and Ors. Vs. VKM Projects Private Limited and Ors.

Calcutta High Court · (2026) 07 CAL CK 0111

Arbitration and Conciliation Act, 1996-Section 9, 17, 19, 27, 37Code of Civil Procedure, 1908-Order XXXIX Rule 7Indian Evidence Act, 1872-Section 114(g)

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High Courts28 Jul 2026Disposed of

Neeraj Khanna Vs. Amit Dhandhania (In the Goods of: Anirudh Chamria, Dec.)

Calcutta High Court · 2026:CHC-OS:323-DB

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High Courts28 Jul 2026Dismissed

M/S. Banwarilal Pasari Vs Anandilal Narendra Kumar and Ors

Calcutta High Court · 2026:CHC-OS:328

Indian Partnership Act, 1932-Section 58, Section 63, Section 68, Section 69, Section 72Indian Evidence Act, 1872-Section 116Indian Stamp Act, 1899-Section 33, Section 38, Section 40

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High Courts28 Jul 2026Allowed

M/S. Harsha Constructions and Ors. Vs VKM Projects Private Limited and Ors.

Calcutta High Court · (2026) 07 CAL CK 0101

Arbitration and Conciliation Act, 1996-Section 9, Section 17, Section 19, Section 27, Section 37Code of Civil Procedure, 1908-Order XXXIX Rule 7Indian Evidence Act, 1872-Section 114

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High Courts28 Jul 2026Disposed of