HCMONTHLY CASE LAW ARCHIVE
Read 15 LawLens analyses of Calcutta High Court judgments published in July 2026, covering key rulings, legal principles and case law.
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The petitioners, an importer and his constituted attorney, imported betel nuts from Bangladesh in 2009. Due to customs delays, the goods deteriorated, necessitating a request for extension of transit declarations from...
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The petitioners (Budge Budge Company Ltd.) challenged orders dated 05.12.2024 and 07.05.2026 passed by the Controlling Authority and the Appellate Authority under the Payment of Gratuity Act.
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The petitioners initially obtained an order for the correction of the records of rights to incorporate their names regarding a specific property. This recording was subsequently reversed by the Appellate Authority und...
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The petitioner originally obtained an order from the Block Land and Land Reforms Officer (B.L. & L.R.O.) to correct the records of rights by incorporating his name
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The writ petitioners sought to be recorded as bargadars (sharecroppers) regarding specific land, claiming their predecessors were recorded bargadars and that they continued cultivation after their demise
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The private respondents (initially minors) acquired property through their mother. On February 15, 1974, the mother transferred this property to the petitioner via a sale deed. Simultaneously, a re-conveyance agreemen...
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The West Bengal College Service Commission ("Commission") recommended the writ petitioner (Tamal Dasgupta) for the post of Assistant Professor in English at the appellant College.
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The appellant’s land was acquired under the Metro Railways (Construction of Works) Act, 1978 ("1978 Act"). Following acquisition, the appellant received compensation but challenged the amount before the statutory Auth...
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On May 27, 2010, the appellant’s son, Sankar Halder, was traveling on the Jnaneswari Express
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The petitioners, comprising Eraaya Lifespaces Ltd., its directors, Company Secretary, and CFO, sought the quashing of an investigational proceeding (GR Case No. 3134 of 2025) involving alleged violations of Sections 3...
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The appellants sought the revocation of a probate previously granted by a District Delegate in 1989 regarding a non-contentious proceeding
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The petitioner, an Assistant Teacher at a secondary school in Birbhum district, sought a transfer to a school in either Alipurduar or Cooch Behar on the grounds of being the sole caregiver for her minor child and the...
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The petitioners, owners of premises no. 18/1A (now part of 7A, Short Street), claimed ownership interest in a common passage measuring 1 cottah 3 chhitaks 36 square feet based on registered indentures from 1990
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The respondent filed a suit for recovery of possession and mesne profit regarding property used for commercial purposes
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The Appellant (plaintiff) filed a money suit (CS-COM/769/2024) against the Respondent bank.
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