HCMONTHLY CASE LAW ARCHIVE
Read 114 LawLens analyses of Calcutta High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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The petitioner, a director of Accused No. 1, Credforce Asia Limited, was prosecuted in Complaint Case No. 649 of 2021 under Sections 138 and 141 of the Negotiable Instruments Act, 1881, pending before the Judicial Mag...
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The petitioner-plaintiff instituted Title Suit No. 218 of 2012 before the Civil Judge (Junior Division), 2nd Court at Serampore, seeking declaration of title, permanent injunction, and mandatory injunction concerning...
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The petitioner, a Director of Accused No. 1, Credforce Asia Limited, sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of Case No. CS/104373 of 2021 pending before the Metropolitan Magistrate,...
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The appellants preferred a second appeal against a judgment affirming the dismissal of their suit seeking a declaration that a judgment and decree passed in an earlier suit between the parties was a nullity.
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The plaintiffs, claiming to be co-owners, instituted a partition suit concerning the suit property.
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The plaintiff instituted a suit principally seeking recovery of ₹1,32,72,600 as damages, alternatively an enquiry into damages, with interest and ancillary reliefs, arising from alleged deprivation of its use and enjo...
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The petitioner, a Fair Price Shop dealer, challenged the order dated 10 August 2026 passed by Respondent No. 5, imposing a penalty of ₹21,24,88,979, stated to be 1.5 times the prevailing economic cost, for alleged dev...
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The petitioner, claiming to be the legal heir of the original bharatiya of the respondent’s thika tenancy, instituted Title Suit No. 530 of 2018 before the Civil Judge, Junior Division, Additional Court of Sealdah.
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The petitioners challenged an order dated 13 November 2025 passed by the Electricity Ombudsman under Section 42(6) of the Electricity Act, 2003, arising from an order dated 4 March 2025 of the Regional Grievance Redre...
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The petitioner claimed to be a tenant in the property over which a private bank was taking steps to obtain possession. She approached the High Court seeking restraint against the Bank’s alleged attempt to dispossess her.
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The petitioners challenged an order dated 25 September 2025 passed by the Commissioner, Bidhannagar Municipal Corporation, concerning alleged illegal and unauthorised construction at Premises No. 448/A, Nabapally, Sal...
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The petitioner sought correction of his minor son’s name in the birth certificate issued by the South Dum Dum Municipality, from “Balendu Das” to “Bibaswan Das,” through an application and demand of justice dated 10 J...
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The petitioner claimed that she was born on 16 December 1977 at Lake View Nursing Home, Kolkata, but that her birth had not been registered within the prescribed period.
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The petitioner-wife initiated proceedings under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (“DV Act”), registered as Misc. Case No. 22 of 2022 before the learned Additional Chief Judicial M...
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The petitioner alleged that Fortis Hospital, The Calcutta International School, Gyananidhi Trust and M/s. Artistery Properties Pvt. Ltd. had raised illegal and unauthorised constructions over land situated at Mouza No...
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The petitioner challenged the order dated 1 December 2025 passed by the Civil Judge (Senior Division), 4th Court, Alipore, South 24 Parganas, in Ejectment Suit No. 55 of 2022.
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The petitioners’ predecessor-in-interest purchased approximately 8.18 acres of land at Mouza Haripur, Namkhana, South 24 Parganas, through registered conveyances, obtained mutation, and paid revenue in respect of the...
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The petitioners challenged a show-cause notice dated 11 June 2025 issued under Section 74 of the Central Goods and Services Tax Act, 2017 (“CGST Act”) for financial years 2018–19, 2019–20 and 2023–24. The notice alleg...
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The appeal challenged the order dated 20 July 2026 by which the learned Single Judge refused ad interim relief to the appellant-plaintiff.
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The petitioners claimed ownership of premises at 49/7/A, Purbachal Main Road, corresponding to Premises No. 367/B, where they constructed a two-storied building in 2002.
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The petitioner challenged the Order-in-Original dated 21 January 2025, passed under Section 74 of the Central Goods and Services Tax Act, 2017 (“CGST Act”), raising a demand of ₹38,44,674 along with applicable interes...
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Opposite Party No. 1 instituted Title Suit No. 35 of 2012 seeking declaration of title, recovery of possession and permanent injunction in respect of the suit property. The suit was decreed ex parte on 12 April 2017.
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On 20 June 2023, during a quarrel at the house of the victim’s mother, Sujit Dey Bhowmik allegedly assaulted his wife, Mitali Dey Bhowmik, with an axe, causing fatal head injuries.
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The opposite parties’ predecessors instituted Title Suit No. 85 of 1949 for partition. The predecessors-in-interest of the petitioners were defendants in the suit and had filed a written statement contesting the proce...
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The appellant was convicted by the Special Court (POCSO) cum Additional Sessions Judge, Kalimpong, in Special POCSO Trial No. 12/September/2019 arising from Special POCSO Case No. 13/2017, for an offence punishable un...
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The respondent-workman was initially engaged by Air India as a casual helper in 1993 and remained empanelled as a casual employee from 1993 to 2012.
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The petitioner, Sanjeeva Shukla, was arraigned as one of the directors of Accused No. 1, Credforce Asia Limited, in Case No. CS/104374 of 2021 under Sections 138 and 141 of the Negotiable Instruments Act, 1881, pendin...
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The petitioner, one of the directors of Accused No. 1, Credforce Asia Limited, sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of Complaint Case No. CS/104371 of 2021 pending before the Metr...
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The petitioners challenged the order of the Civil Judge (Senior Division), Ghatal, rejecting their application under Section 151 of the Code of Civil Procedure, 1908.
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The petitioner, Sanjeeva Shukla, was impleaded as an accused in Case No. CS/104375 of 2021, instituted under Sections 138 and 141 of the Negotiable Instruments Act, 1881, pending before the Metropolitan Magistrate, 11...
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The petitioner, a Director of Credforce Asia Limited (Accused No. 1), challenged the continuation of Complaint Case No. CS/104370 of 2021 under Sections 138 and 141 of the Negotiable Instruments Act, 1881, pending bef...
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The appellant, Dr. R. Thulasidasan, constructed a building at Sri Vijaya Puram pursuant to a sanctioned plan permitting a substantially smaller residential structure.
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The appellant, a Senior Manager (MMG Grade III) of the respondent Bank, was due to superannuate on 31 October 2024.
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The private respondents had obtained an order from the appellate authority directing reopening of the relevant land-reform records and recording of their names.
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The West Bengal Land Reforms and Tenancy Tribunal, in OA 3064 of 2022 (LRTT), annulled a patta granted in favour of the petitioners after examining the merits and holding that the subject plot was retained land of the...
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The petitioner sought, inter alia, implementation of an interim injunction order dated 4 October 2023 passed in Title Suit No. 1455 of 2023 by the Civil Judge (Junior Division), 3rd Court at Howrah.
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The de facto complainant alleged that he was a tenant in portions of Gaganchal Commercial Complex, Howrah, and that the petitioner, with the assistance of police personnel and others, forcibly broke open the locks, di...
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The petitioners, namely the husband and in-laws/relatives of the de facto complainant, sought quashing of Durgapur Police Station Case No. 357 of 2015 and FIR No. 357 of 2015 dated 4 July 2015, registered under Sectio...
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The appellant was a fair price shop dealer in Malda under the West Bengal Public Distribution System. An initial show-cause notice dated 6 September 2022 alleged failure to conduct “Duare Ration” and failure to issue...
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Late Mangru Majhi, an employee of Jambad OCP, Eastern Coalfields Limited, died in harness on 1 May 2001, leaving behind his widow, Budhani Mejhain, and minor son, Chando Majhi.
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The petitioners, Jakir Hossain and Jahir Abbash, were respectively the husband and brother-in-law of the opposite party no. 2/de facto complainant
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The respondent-plaintiff instituted a suit for specific performance of an alleged oral agreement for sale of the scheduled property.
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The petitioner, a registered union representing unlisted casual workers engaged in various BSNL sub-divisions in West Bengal, challenged the award dated 20 November 2024 passed by the Central Government Industrial Tri...
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A fair price shop vacancy at Ranibandh, Bankura, was notified on 18 July 2021 under the West Bengal Public Distribution System (Maintenance and Control) Order, 2003. Smt. Soma Mahato applied for the dealership, and th...
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The Larger Bench was constituted to answer a reference arising from proceedings concerning a pre-emption application under Section 8 of the West Bengal Land Reforms Act, 1955 (“1955 Act”).
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On 22 May 2014, the appellant was allegedly seen by neighbours assaulting his wife, Asha Mondal, while intoxicated.
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The appellant, a Head Assistant in the IFU, SWM-I, Branch VIII of the Kolkata Municipal Corporation (“KMC”), was alleged to have misappropriated municipal funds by preparing and passing supplementary bills in favour o...
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Haier Appliances India Pvt. Ltd. entered into a three-year lease agreement with SMCG Warehousing LLP on 20 January 2020 in respect of a warehouse at Sankhrail Industrial Park, with an option for extension.
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The petitioner entered into an agreement for sale dated 9 November 2015 with LGW Limited, the landowner, and MKHS Realty LLP, the developer, for purchase of Flat No. 7E in the “Pyramid–Energy” project at Rajarhat.
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The petitioners, a married couple, sought quashing under Sections 482 and 401 of the Code of Criminal Procedure, 1973, of Techno City Police Station Case No. 231 of 2022 and Charge Sheet No. 215 of 2022.
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An arbitral award dated 10 February 2012 in favour of four award-holders had fructified into a decree, pursuant to which EC No. 29 of 2013 was filed and remained pending since 2013.
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The writ petition arose from an order dated 16 March 2012 permitting the CBI to continue its criminal investigation but restraining it from filing a charge-sheet or final report without leave of the High Court.
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On 18 March 2011, Dwijen Chakraborty was allegedly assaulted while returning from a local market. He sustained multiple injuries, including a fatal stab wound to the chest, and later reached his house, where he named...
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Reliance Jute Mills (International) Limited (“Award Holder”) held an insurance policy issued by Oriental Insurance Company Limited (“Award Debtor”) covering stocks and goods stored at its mill premises. A fire on 2 Se...
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The petitioners had obtained licences in 1993–1994 for shop rooms at the Tollygunge Metro Railway Station Building. The licences, initially granted for five years and subsequently renewed, expired on 31 March 2005.
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The respondent-workman was enrolled as a “Registered Badli” by the petitioner jute mill and was first engaged in 1990.
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The respondent employee was appointed by L&T Gulf Private Limited as a Manager in its piping department at Faridabad on 16 June 2008, and his service was confirmed on 16 December 2008.
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The parties’ disputes were referred to arbitration, and the learned Arbitrator delivered an award dated 27 July 2018.
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The suit was instituted in 2010 for declaration of shares, partition of the suit properties and ancillary reliefs.
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Plaintiff No. 1 claimed to be the author and first owner of copyright in the books Applied English Grammar and Composition Anglo Bengali (For High Schools) and Beginner’s Applied English Grammar, Composition and Trans...
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The Uttar Pradesh Medical Supplies Corporation Limited (“UPMSCL”) invited tenders for procurement of Benzyl Benzoate Application 25% w/w, 100 ml bottles.
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The petitioner, Sanjeeva Shukla, a director of Accused No. 1, Credforce Asia Limited, challenged the continuation of Case No. CS/104372 of 2021 under Sections 138 and 141 of the Negotiable Instruments Act, 1881, pendi...
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The petitioner, a Director of Accused No. 1, Credforce Asia Limited, was prosecuted along with the company and other directors in Case No. AC-2373 of 2021 under Sections 138 and 141 of the Negotiable Instruments Act,...
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The dispute arose from earlier proceedings concerning Vesting Proceeding No. 32/94 and Debottar Case No. 4/1994.
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MAT 9 of 2026 challenged an interim order passed in a writ petition. During the pendency of the appeal, the main writ petition was disposed of, rendering the appeal infructuous. The Division Bench accordingly dismisse...
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The Estate Officer of Syama Prasad Mookerjee Port, Kolkata (“SPMPK”) passed an eviction order under Section 5 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (“1971 Act”) against M/s. Hada Brothe...
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Opposite Party No. 2 lodged a complaint against her husband, the principal accused, and the petitioners, alleging prolonged physical and mental cruelty, an extra-marital relationship between her husband and petitioner...
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The CBI registered RCBSK-2005E002 under Sections 120B, 420, 467, 468 and 471 of the IPC, read with Sections 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988, alleging that a UCO Bank manager, in conspiracy...
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The petitioners, including three registered hawkers’ unions, approached the Court seeking protection of the livelihood of their members, who allegedly carried on vending activities on Dhapa Road and adjoining areas wi...
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The appellant, Terai Tea Co. Ltd., held a lease over tea-garden land under the West Bengal Estate Acquisition Act, 1953.
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Two writ petitions were heard analogously concerning rival factions of the West Bengal Trinamool Chhatra Parishad (“WBTMCP”), each seeking police permission to organise a foundation-day programme on 28 August 2026 at...
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The appellants—Merchant Monger Agrotech Pvt. Ltd. and Merchant Monger Hospitality Pvt. Ltd., along with their directors—had obtained credit facilities from Indian Bank for operating tea gardens, secured by mortgages o...
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The victim, born on 21 February 2005 and aged approximately 17 years and 10 months at the time of the incident, met the appellant, aged 24, at a marriage ceremony in 2022. They developed a romantic relationship and th...
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The petitioner, Mohammad Ali Arsh, claimed entitlement to compassionate appointment following the death of his father, Md. Abdur Rafique, who had been employed by the Kolkata Municipal Corporation (“KMC”) as an Inspec...
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The petitioner challenged the adjudication order dated 22 August 2024 passed by Respondent No. 5 and the appellate order dated 11 December 2025 passed by Respondent No. 6 under Section 107 of the West Bengal Goods and...
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The petitioner-tenant challenged the order dated 17 July 2025 passed by the Civil Judge (Junior Division), 3rd Court at Howrah, in Title Suit No. 1351 of 2018.
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Dighuli Malpara Janata Vidyapith, a privately established Class IV Junior High School in a socially and educationally backward area of Birbhum, was founded in 1971. Its managing committee applied for recognition in 19...
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The opposite party-landlord instituted an ejectment suit, EJ-60 of 2021, against the petitioner-tenant.
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The District Inspector of Schools (Secondary Education), Purulia (“DI”) granted prior permission on 2 April 2008 to fill a Group-D post in the school.
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The appellant was prosecuted in connection with allegations that, in July 2021, he sexually assaulted an eight-year-old girl, PW-1, in a jungle area near a school after taking her and his nine-year-old daughter, PW-3,...
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The victim, whose date of birth was 25 October 2003, was approximately 17 years old when she entered into a romantic relationship with the appellant and had sexual relations with him. She subsequently became pregnant...
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The appellant, a temple priest, was prosecuted in Billiground P.S. Case No. 24 of 2021 for offences under Sections 376, 342, 323 and 506 of the Indian Penal Code.
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The petitioner-association, comprising superannuated, voluntarily retired and resigned officers of Hindustan Cables Limited (“HCL”), challenged orders dated 29 May 2019 and 27 June 2019 by which the Provident Fund aut...
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On 31 January 2002, Railway Protection Force personnel conducting night patrol in a railway yard intercepted the respondent while he was carrying railway materials.
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The marriage between Petitioner No. 1 and Opposite Party No. 2 was solemnised on 17 April 2022 and registered on 12 May 2022.
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The petitioners, two brothers, challenged Uttarpara Police Station Case No. 445 of 2023 dated 6 December 2023 and Chargesheet No. 20 of 2024, arising from G.R. Case No. 3095 of 2023, alleging offences under Sections 3...
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On 13 May 2003, the petitioner, Nazrul Kabir, along with Abu Sufiyan and Fazlul Kabir, allegedly went to the de facto complainant’s residence, abused the complainant and his family, and attempted to damage a newly con...
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The subject plot was initially recorded as “Bagan” in the Revisional Settlement records but was subsequently recorded as “Khelar Math” in the Lower Revision records of rights.
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The petitioner, plaintiff in Other Suit No. 189 of 2018, claimed title and possession over land comprised in L.R. Plot No. 1414, asserting that he had purchased it by a registered sale deed dated 26 September 2013 fro...
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The petitioner filed a writ petition seeking expeditious disposal of Original Application No. 253 of 2024 (LRTT), pending before the First Bench of the West Bengal Land Reforms and Tenancy Tribunal.
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The petitioner sought protection against demolition of an alleged unauthorised structure at Premises No. B/1/H/1 (portion), Paikpara Raja Manindra Road, Ward No. 004, Borough-I, Kolkata
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The petitioner claimed that she married Subhankar Karmakar on 25 April 2012 and that a male child was born from the marriage.
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The petitioner challenged the memorandum dated 18 May 2026 issued by the Chairman of Murshidabad Municipality initiating disciplinary proceedings against him on charges concerning illegal entries of LED lights and fit...
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The plaintiff no. 1, a registered partnership firm constituted in 1896, has continuously provided legal services under the marks “Fox and Mandal”, “Fox & Mandal” and “F&M” and obtained trademark registrations, claimin...
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The petitioners challenged an order dated 24 December 2025 passed by the Second Bench of the West Bengal Land Reforms and Tenancy Tribunal in MA No. 1162 of 2024 and MA No. 742 of 2025 arising from OA No. 56 of 2019.
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The opposite parties pursued Title Suit No. 878 of 2018 for recovery of khas possession of the suit property against the petitioner, who had been inducted as a licensee by Tapan Kumar Ghosh, the original owner.
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The respondent’s father, a safai karmachari employed at Kalla Central Hospital of Eastern Coalfields Limited (ECL), died in harness on 14 January 2021.
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The petitioner was appointed as an assistant teacher on 3 September 1981 and was appointed and approved as Headmaster with effect from 15 May 1996. He retired on attaining superannuation on 30 April 2019 and was issue...
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The petitioners, primarily teachers employed in schools in West Bengal, challenged the Joint Director of School Education’s memorandum dated 3 August 2026, which directed school authorities to ensure that Census work...
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The petitioners claimed title to 8.56 acres of land originally purchased by their father, Based Ali, in favour of their grandmother, Hafeza Khatun, on 19 April 1965, and subsequently gifted by Hafeza to the petitioner...
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The petitioner, a society registered under the West Bengal Societies Registration Act, 1961, held a certificate of registration under Section 12 of the Foreign Contribution (Regulation) Act, 2010 (“FCRA”), dated 6 Aug...
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The petitioners were Class I officers of the Kolkata Port Trust, now Syama Prasad Mookerjee Port, who claimed that successive wage revisions of Class III and Class IV workmen had resulted in their subordinates receivi...
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The two writ petitions concerned allegations of unauthorized construction before the concerned municipal authorities. In WPA 1315 of 2026, Manik Paul alleged that the private respondent had undertaken unauthorized con...
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The petitioner retired from service on 31 July 2023 but had not received her Provident Fund, gratuity, or other retiral benefits.
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The petitioner was engaged as a Samprasarak in different Madhyamik Siksha Kendras (MSKs) under successive one-year agreements, which were renewed from time to time.
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The appeal arose from an ex parte ad interim injunction granted by the learned Trial Judge on 25 June 2026 in T.S. (Com) 09 of 2026.
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The three appeals arose from the common judgment of conviction dated 27 June 2019 and order of sentence dated 28 June 2019 in Sessions Trial No. 10 of 2012, whereby the appellants were convicted under Sections 302/201...
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The parties were partners under a partnership deed dated 5 February 2004, and disputes arising between them were referred to arbitration.
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The appellant was prosecuted under Sections 498A and 302 of the Indian Penal Code in connection with Dinhata Police Station Case No. 350 of 2017. The prosecution alleged that, on 29 March 2017, the appellant poured ke...
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Himangshu Nag was the owner of premises no. 42/139/1, New Ballygunge Road, Kolkata.
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The petitioner challenged the propriety of Mohammad Bazar Police Station Case No. 267 of 2026, registered on 30 July 2026, principally contending that the FIR was based on a seizure made on 29 July 2026 without any pr...
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The appellant was prosecuted under Sections 376, 448 and 506 of the Indian Penal Code for allegedly entering the victim’s house on the night of 20 August 2014, restraining and threatening her, committing rape against...
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The petitioner-landlord had executed a lease deed dated 25 February 2013 with United Bank of India, subsequently amalgamated with Punjab National Bank, concerning the entire first floor of premises No. 168/D, Keshab C...
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The petitioner, an erstwhile Manager (B & AC) of the Life Insurance Corporation of India (“LIC”), was appointed on 31 March 1983 and dismissed from service with effect from 11 March 2016.
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