High Courts08 Dec 2025Disposed Of
Biren Chalak Vs Narayan Chandra Ray and other
Calcutta High Court · (2025) 12 CAL CK 1730
Code of Civil Procedure, 1908- Order 41 Rule 11
COURT ARCHIVE
Calcutta High Court judgments
67,757 judgments · page 52 of 3,388
High Courts08 Dec 2025Allowed
Soma Saha Vs State Of West Bengal & Anr
Calcutta High Court · (2025) 12 CAL CK 1729
Code of Criminal Procedure, 1973- Section 154(3), 156(3), 192, 200, 202, 203, 482Protection of Women from Domestic Violence Act, 2005- Section 23, 31Right to Information Act, 2005- Section 6(1)
High Courts05 Dec 2025Dismissed
Kommoners Club & Hospitality Pvt. Ltd Vs Pecon Software Limited
Calcutta High Court · (2025) 12 CAL CK 1728
Constitution of India, 1950- Article 141, 226, 227Arbitration and Conciliation Act, 1996- Section 31, 34Micro, Small and Medium Enterprises Development (MSMED) Act, 2006- Section 2(n), 8, 18(3), 18(4), 19
High Courts05 Dec 2025Allowed
Sujay Krishna Bhadra Vs Central Bureau of Investigation
Calcutta High Court · (2025) 12 CAL CK 1727
Code of Criminal Procedure, 1973- Section 91, 160, 161, 164, 173(8)Indian Penal Code, 1860- Section 120(B), 420, 467, 468, 471Information Technology Act, 2000- Section 66©
High Courts05 Dec 2025Disposed Of
Shivsakti Construction Vs Howrah Municipal Corporation & Ors
Calcutta High Court · (2025) 12 CAL CK 1726
High Courts05 Dec 2025Allowed
Anamika Bhattacharjee Vs State of West Bengal & Another
Calcutta High Court · (2025) 12 CAL CK 1725
Code of Criminal Procedure, 1973- Section 401, 482Indian Penal Code, 1860- Section 34, 120(B), 306, 497
High Courts03 Dec 2025Dismissed
State of West Bengal and others Vs Eastern Switchgear & Electrical Company Pvt. Ltd. and others
Calcutta High Court · (2025) 12 CAL CK 1718
West Bengal Thika Tenancy Act, 2001- Section 5(3)
High Courts03 Dec 2025Dismissed
Cholamandalam MS General Insurance Co. Ltd Vs Dipali and Others
Calcutta High Court · (2025) 12 CAL CK 1717
Motor Vehicles Act, 1988- Section 166
High Courts02 Dec 2025Dismissed
Sk. Abu Saleh @ Palash Vs State of West Bengal
Calcutta High Court · (2025) 12 CAL CK 1721
Code of Criminal Procedure, 1973- Section 401, 482Indian Penal Code, 1860- Section 323, 354
High Courts02 Dec 2025Disposed Of
Nandalal Singh Vs State of West Bengal & Anr
Calcutta High Court · (2025) 12 CAL CK 1720
Indian Penal Code, 1860- Section 468, 471Code of Criminal Procedure, 1973- Section 156(3), 200(a), 202
High Courts02 Dec 2025Disposed Of
Nirmal Bali Vs State of West Bengal & Ors
Calcutta High Court · (2025) 12 CAL CK 1719
High Courts01 Dec 2025Disposed Of
Malay Dutta Vs State of West Bengal and others
Calcutta High Court · (2025) 12 CAL CK 1724
High Courts01 Dec 2025Allowed
Debasish Saha & Ors Vs Madan Mohan Saha
Calcutta High Court · (2025) 12 CAL CK 1723
Constitution of India, 1950- Article 227West Bengal Land Reforms Act, 1955- Section 8, 9Transfer of Property Act, 1882- Section 54
High Courts01 Dec 2025Disposed Of
Fulkali Sen Vs Union of India & Ors
Calcutta High Court · (2025) 12 CAL CK 1722
High Courts28 Nov 2025Disposed Of
Hasana Begam Vs State of W.B. & Ors
Calcutta High Court · (2025) 11 CAL CK 1809
Indian Penal Code, 1860- Section 363, 365
High Courts28 Nov 2025Dismissed
Nirmala Devi Agarwal Vs Bhag Chand Agarwal
Calcutta High Court · (2025) 11 CAL CK 1808
Constitution of India, 1950- Article 227Evidence Act, 1872- Section 58Transfer of Property Act, 1882- Section 106, 111
High Courts28 Nov 2025Allowed
Tapan Dhar & Ors Vs State of West Bengal & Anr
Calcutta High Court · (2025) 11 CAL CK 1807
Constitution of India, 1950- Article 226Indian Penal Code, 1860- Section 34, 120(B), 405, 406, 420, 468, 506Code of Criminal Procedure, 1973- Section 156(3), 161, 482
High Courts27 Nov 2025Dismissed
Badvel Sreedhar Vs Coal India Limited & Others
Calcutta High Court · (2025) 11 CAL CK 1806
High Courts27 Nov 2025Disposed Of
Rashmi Metaliks Limited & Ors Vs Deputy Registrar of Companies
Calcutta High Court · (2025) 11 CAL CK 1805
Code of Criminal Procedure, 1973- Section 468, 482Companies Act, 2013- Section 148(8), 147(1), 148(6)
High Courts24 Nov 2025Allowed
Ranjit Saha Vs State Of West Bengal & Anr
Calcutta High Court · (2025) 11 CAL CK 1800
Indian Penal Code, 1860- Section 304(B), 306, 498(A)