COURT ARCHIVE

Calcutta High Court judgments

67,757 judgments · page 40 of 3,388

High Courts22 Jul 2026Disposed of

Amit Basu Vs. The Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2026) 07 CAL CK 0146

Kolkata Municipal Corporation Act, 1980-Section 400, 401West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001

High Courts22 Jul 2026Dismissed

Rani Jena Vs. Bhola Yadav

Calcutta High Court · (2026) 07 CAL CK 0145

High Courts22 Jul 2026Dismissed

Privi Exports Pvt Ltd Vs Saarishta Agri LLP and Ors

Calcutta High Court · (2026) 07 CAL CK 0125

High Courts21 Jul 2026Allowed

B.R.B Roy Vs Commissioner of Customs (Preventive) Kolkata and Anr.

Calcutta High Court · 2026:CHC-OS:316-DB

Customs Act, 1962-Section 108, 111, 113, 114(i), 124, 130Customs House Agent Licensing Regulation, 2004-Clause 13Penal Code, 1860-Section 107

High Courts21 Jul 2026Allowed

Eden Consultancy Services Pvt Ltd Vs Kerala State Electronics Development Corporation Ltd and Ors

Calcutta High Court · (2026) 07 CAL CK 0124

Code of Civil Procedure, 1908-Order VIII Rule 1

High Courts21 Jul 2026Disposed of

Ranjit Prasad Shaw and Anr. Vs Surendra Prasad Shaw and Ors.

Calcutta High Court · 2026:CHC-OS:319

High Courts20 Jul 2026Dismissed

Quintet Ventures Private Limited Vs Sandeep Gupta and Others

Calcutta High Court · 2026:CHC-OS:317-DB

Commercial Courts Act, 2015-Section 12ACode of Civil Procedure, 1908-Order VII Rule 11

High Courts20 Jul 2026Allowed

Square Four Assets Management and Reconstruction Company Pvt Ltd. and Ors Vs Orient Beverages Limited

Calcutta High Court · (2026) 07 CAL CK 0122

Code of Civil Procedure, 1908-Order XXI Rule 35

High Courts20 Jul 2026Disposed of

Hindustan Unilever Limited Vs Anchor Health and Beauty Care Private Ltd.

Calcutta High Court · (2026) 07 CAL CK 0121

High Courts20 Jul 2026Dismissed

Sunil Kumar Jalan Vs Chandra Kumar Kanoria and Ors

Calcutta High Court · 2026:CHC-OS:318-DB

Companies Act, 1956-Section 10F, Section 111, Section 397, Section 398Companies Act, 2013-Section 58, Section 433

High Courts20 Jul 2026Dismissed

Sunil Kumar Jalan Vs Chandra Kumar Kanoria and Ors

Calcutta High Court · (2026) 07 CAL CK 0097

Companies Act, 1956-Section 10F, 111, 397, 398Companies Act, 2013-Section 58, 433

High Courts17 Jul 2026Disposed of

Smt. Usha Gupa & Ors. and Manish Bhushan Toppo

Calcutta High Court · (2026) 07 CAL CK 0137

High Courts17 Jul 2026Dismissed

Pradeep Kumar Jain and Sons (HUF) Vs Sri Sri Iswar Mahadeb and Ors

Calcutta High Court · 2026:CHC-OS:310-DB

Code of Civil Procedure, 1908-Order VII Rule 11, Order VII Rule 10West Bengal Premises Tenancy Act, 1997-Section 7(3)Transfer of Property Act, 1882-Section 106

High Courts16 Jul 2026Partially allowed

Pulinat Ettan Thomas Vs. Finorchem Limited

Calcutta High Court · (2026) 07 CAL CK 0143

Indian Contract Act, 1872-Section 31, Section 32, Section 70, Section 72

High Courts15 Jul 2026Dismissed

Goodfaith Holding Private Limited Vs M/s. Supreme Wood Productys Private Limited

Calcutta High Court · (2026) 07 CAL CK 0152

Commercial Courts Act, 2015-Section 12ACode of Civil Procedure, 1908-Order VII Rule 11, Order VII Rule 13, Order XXXIX Rule 1, 2

High Courts15 Jul 2026Disposed of

M/S. Credence International Vs Union of India & Ors.

Calcutta High Court · (2026) 07 CAL CK 0151

Food Safety and Standards Act, 2006-Section 25, 47(5), 89Food Safety and Standards (Import) Regulations, 2017-Regulation 13(1), 15Customs Act, 1962-Section 110(1), 144

High Courts15 Jul 2026Dismissed

ITD-ITD CEM Joint Venture Vs Kolkata Metro Rail Corporation Ltd.

Calcutta High Court · (2026) 07 CAL CK 0147

Arbitration and Conciliation Act, 1996-Section 34, 37Indian Contract Act, 1872-Section 29

High Courts15 Jul 2026Dismissed

Goodfaith Holding Private Limited Vs M/s. Supreme Wood Productys Private Limited

Calcutta High Court · 2026:CHC-OS:307-DB

Commercial Courts Act, 2015-Section 12ACode of Civil Procedure, 1908-Order VII Rule 11, Order VII Rule 13

High Courts15 Jul 2026Dismissed

Punalur Paper Mills Limited Vs. KAHM Industries Private Limited and Ors

Calcutta High Court · (2026) 07 CAL CK 0144

Code of Civil Procedure, 1908-Order VII Rule 11

High Courts15 Jul 2026Disposed of

M/s. Credence International Vs Union of India & Ors.

Calcutta High Court · 2026:CHC-OS:308

Food Safety and Standards Act, 2006-Section 25, 47(5), 89Food Safety and Standards (Import) Regulations, 2017-Regulation 13(1), 15Customs Act, 1962-Section 110(1), 144