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Calcutta High Court judgments

67,738 judgments · page 7 of 3,387

High Courts21 Sept 2026Partly Allowed

Sourish Saha Vs The Learned Registrar General, High Court, Calcutta & Ors.

Calcutta High Court · (2026) 09 CAL CK 3303

Calcutta High Court (Computer Technical Manpower for District Courts Recruitment) Rules, 2014-Rule 8, 8(b), 8(b)(1A), Second Schedule Part C Serial No. 3, Second Schedule Part D Serial No. 3Calcutta High Court (Appellate Side & Original Side) Services (Interim Revision of Pay & Allowances) Rules, 2009West Bengal Service Rules
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High Courts18 Sept 2026

Pravin Kumar Vs ITC Limited & Ors.

Calcutta High Court · (2026) 09 CAL CK 2591

Letters Patent for the High Court of Judicature at Fort William in Bengal-Clause 12, 14, 1tTrade Marks Act-Section 134(2), 28(3), 30(2)(e), 124, 17(1), 17(2), 28, 29, 30, 31, 124(5), 29(1), 29(4), 2(1)(r)(ii)(c), 28(1), 28(1)(3), 29(4)(a), 124(1)(b), 30(32)(e), 124(2), 124(4), 48, 49(1)(a), 49(1)(b), 124(1)(b)(ii), 28 to 30Copyright Act, 1957-Section 62(2), 22, 15(2), 45(1), 14(c)(v), 2(c)(i), 17(c), 30, 30A, 19
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High Courts18 Sept 2026

Tapas Paul Vs Smt. Mamata Khutia

Calcutta High Court · (2026) 09 CAL CK 2620

Constitution of India-Article 227West Bengal Premises Tenancy Act, 1997-Sections 7(1), 7(1)(a), 7(1)(b), 7(1)(c), 7(2), 7(3)West Bengal Premises Tenancy Act, 1956-Sections 17(1), 17(2), 17(3), 21, 22
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High Courts18 Sept 2026

Sudhi Ranjan Das & Anr Vs Surajit Das

Calcutta High Court · (2026) 09 CAL CK 2625

Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 316(2)Code of Civil Procedure-Order 23 Rule 3, 23 Rule 3A, Section 96(3)Indian Contract Act, 1872
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