Judgments · CourtKutchehry

High Courts04 Aug 2026Disposed Of

Surja Kanta Maity & Anr. Vs. The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2970

West Bengal Land Reforms Act, 1955West Bengal Public Land (for Eviction of Unauthorized Occupants) Act, 1962-Section 7

High Courts04 Aug 2026Disposed Of

Jokhiram Baijnath Vs Tewari Commercial Co. & Anr.

Calcutta High Court · (2026) 08 CAL CK 2971

Commercial Courts Act, 2015-Section 2(1)(c)(vii)Arbitration & Conciliation Act, 1996-Section 9Public Premises (Eviction of Unauthorised Occupants) Act, 1971

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High Courts04 Aug 2026Disposed Of

M/s. RID Vs Bishnu Narayan Konar & Ors.

Calcutta High Court · (2026) 08 CAL CK 2972

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High Courts04 Aug 2026Disposed of

Santi Ram Sheet Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2973

West Bengal Municipal Act, 1993-sub-section (3) of section 54, sub-section (1) of section 54West Bengal Municipal (Employee’s Death–cum-Retirement Benefits) Rules, 2003

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High Courts04 Aug 2026Disposed Of

Dasurathi Hari Vs The Chairperson, Serampore Municiplaity & Ors.

Calcutta High Court · (2026) 08 CAL CK 2974

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High Courts04 Aug 2026Allowed

Sk. Rafijul @ Tutul Vs. State of West Bengal

Calcutta High Court · (2026) 08 CAL CK 2975

Indian Penal Code-Sections 364/34/302/376D/120B, 364/34, 376 D, 302/34, 201/34, 120B, 364/34/376D/302/34/120BPOCSO Act-Section 6Indian Evidence Act, 1872-Section 24, 30

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High Courts04 Aug 2026Allowed

Sk. Rafijul @ Tutul & Anr. Vs. State of West Bengal

Calcutta High Court · (2026) 08 CAL CK 2976

Indian Penal Code-Sections 364/34/302/376D/120B, 364/34, 376 D, 302/34, 201/34, 120B, 364/34/376D/302/34/120BPOCSO Act-Section 6Indian Evidence Act, 1872-Section 24, 30

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High Courts04 Aug 2026Allowed

The Indian Performing Right Society Limited Vs. Hotel Appolo & Tours Private Limited

Calcutta High Court · (2026) 08 CAL CK 2977

Civil Procedure Code-Order XXXIX Rules 1 & 2, Section 151, XXXIX Rules 1 and 2, XXXIX Rule 1 & 2Copyright Act, 1957-Section 2(ff), 14, 37, 39A, 2(dd), 17, 18, 19, 30, 13(4), 19(10), 13, 19(9), 51 and 52, 51, 52(1)(k)Cable Television Network (Regulation) Act, 1995-Section 2 (i)

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High Courts04 Aug 2026Dismissed

Nirmal Ghosh & Anr. Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2978

BNSS, 2023-Section 183, 482CrPC-Section 482, 438, 173Constitution of India-Article 226

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High Courts04 Aug 2026Disposed Of

Bharat Coking Coal Limited & Anr. Vs Union Of India & Ors.

Calcutta High Court · 2024 INSC 1034

Industrial Disputes Act, 1947-sub-section (2A) of Section 10, clause (d) of sub-section (1) read with sub-section (2A) of Section 10Contract Labour (Regulation and Abolition) Act, 1970Gratuity Act

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High Courts04 Aug 2026Allowed

Bharat Coking Coal Limited Vs The Central Government Industrial Tribunal-cum-Labour Court, Asansol & Ors.

Calcutta High Court · (2026) 08 CAL CK 2980

Industrial Disputes Act, 1947-Clause (d) of Sub-section(1) and Sub-section 2(A) of Section 10, Section 2(k)Contract Labour (Regulation and Abolition) Act, 1970Contract Labour (Regulation and Abolition) Central Rules, 1971-Form XVI read with Rule 78 (1) (a) (i), Form XIII read with Rule 75

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High Courts04 Aug 2026Dismissed

Dibyendu Bera & Anr. Vs Mahadeb Pan & Ors.

Calcutta High Court · (2026) 08 CAL CK 2981

Specific Relief Act, 1963-Section 15 (a), 15 (b), 20TP Act-Section 53AIndian Contract Act, 1972-Section 70

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High Courts04 Aug 2026Dismissed

George Clayton Dixon Vs Jayesh Karia & Anr.

Calcutta High Court · (2026) 08 CAL CK 2982

Code of Civil Procedure-Order XXI Rule 97, Section 105, XXI Rules 97 to 101Indian Evidence Act-Sections 107 and 108, 108Bharatiya Sakshya Adhiniyam-Sections 110 and 111, 111

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High Courts04 Aug 2026Dismissed

Arvind Kumar Jhunjhunwala & Ors. Vs. Highview Apartments Private Limited & Ors.

Calcutta High Court · (2026) 08 CAL CK 2983

Code of Civil Procedure-Order XLI Rule 11, XXXIX Rule 10, Section 151, XLIII, Rule 10 of Order XXXIX

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High Courts04 Aug 2026Dismissed

Gautam Ram & Ors. Vs Soma Das & Ors.

Calcutta High Court · (2026) 08 CAL CK 2984

West Bengal Evacuee Property Act, 1951-Section 18(1), sub-Section (3) of Section 18, sub-Section (2) of the said Section, 18, 17Code of Civil Procedure-Order XLI Rule 11

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High Courts04 Aug 2026Disposed Of