Calcutta High Court Judgments and Legal Updates

PERMANENT MONTHLY EDITIONS

Browse by month

AUTOMATICALLY UPDATED

CALCUTTA COURT REPORT

Yesterday

FRIDAY, 30 OCTOBER 2026

No new analysis from this court today.

The lead edition has automatically moved to yesterday's report.

Calcutta HC Directs Police To Enforce Status-Quo Order Amid Alleged Construction On Co-Owned Howrah Land. RUMA CHATTERJEE AND ORS vs STATE OF WEST BENGAL AND ORS.. Calcutta High Court. LawLens

LEADYESTERDAY'S REPORT

Civil Procedure and EvidenceAdministrative and Public Law

Calcutta HC Directs Police To Enforce Status-Quo Order Amid Alleged Construction On Co-Owned Howrah Land

The petitioners and respondent nos. 5–32 were co-owners of land in Howrah. After respondent no. 29 authorised respondent no. 33 to develop the property, the petitioners filed a partition suit.

Calcutta High Court2 MIN READ

READ THE ANALYSIS

Calcutta HC Rejects OBC TET Candidate’s Late Primary-Teacher Application Bid, Citing Newspaper Ads.. SAMBHU CHARAN BERA vs STATE OF WEST BENGAL AND ORS.. Calcutta High Court. LawLens

Calcutta High Court·30 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Calcutta HC Rejects OBC TET Candidate’s Late Primary-Teacher Application Bid, Citing Newspaper Ads.

2 MIN READ

The Archive

2 ANALYSES · NEWEST FIRST

The archive is being assembled.

New analyses from Calcutta will appear here.