HCMONTHLY CASE LAW ARCHIVE
Read 49 LawLens analyses of Calcutta High Court judgments published in June 2026, covering key rulings, legal principles and case law.
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The respondent, Pulak Baran Chakrabarty, retired from Eastern Coalfields Limited (ECL) in 2012.
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The applicant sought a review of a High Court order dated May 13, 2025, which had dismissed his writ petition (WPLRT 65 of 2025) directed against a Land Reforms and Tenancy Tribunal (LRTT) order.
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On March 31, 2013, one Tapas Mishra was fatally struck by a lorry (WB-15B/0550) while standing on the side of NH-2.
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The petitioners participated in an e-tender for a 30-year lease of Port Trust land, where they emerged as the highest bidder after a live auction on March 26, 2026
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The Appellant (a Chartered Accountant) filed a complaint under Section 138 of the Negotiable Instruments Act (N.I. Act) after a cheque for Rs. 3,92,831.14 was dishonoured for "insufficiency of funds"
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The appellant, a Chartered Accountant, filed a complaint under Section 138 of the Negotiable Instruments (N.I.) Act alleging that Respondent No. 2 issued a cheque for Rs. 7,64,300.53 dated December 31, 2009, as repaym...
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The appellant, a Chartered Accountant, initiated a criminal proceeding against the respondent (accused) following the dishonor of a cheque amounting to ₹3,84,204.46/- due to "insufficient funds"
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The appellant, a Chartered Accountant, alleged that he advanced a loan to respondent no. 2 on "absolute good faith," for which the respondent issued a cheque for Rs. 4,63,922.52 dated December 31, 2009.
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On October 1, 2018, the victim allegedly boarded a Bandel local train from Belur to return home after work. Near KM post 17/3-17/5 between Rishra and Serampore stations, the victim accidentally fell from the train and...
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The petitioners filed a writ petition seeking to quash a demolition process initiated by the Kolkata Port Trust (formerly CPT) and Calcutta Dock Labour Board (CDLB) regarding residential quarters at 2 Brook Lane, Gard...
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The review applicant (plaintiff) had filed a suit for eviction and mesne profits (CS/257/2018), resulting in a decree dated October 7, 2024
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The appellants preferred an appeal against an order of the First Appellate Court, which had dismissed their application for restoration of a title appeal filed under Order XLI Rule 19 of the CPC.
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The appellants (landowners) entered into registered development agreements and powers of attorney in 2016 with the respondents (developers).
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The appellant (Kred Realties LLP) and the respondent no. 1 (Ishaani Electronics) entered into a Memorandum of Understanding (MoU) dated March 30, 2016, for the development of a property leased from WEBEL.
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The appeal arose from an ad interim order of status quo passed by the Civil Judge (Senior Division) at Basirhat in a partition suit (Title suit No. 1138 of 2025).
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The appellant (Suchitra Mondal) appealed against a preliminary decree of partition passed on August 30, 2025, by the Civil Judge (Senior Division), Ranaghat.
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The Petitioner, State Bank of India, challenged a composite show-cause notice (SCN) dated June 25, 2025, issued by the Additional Commissioner under Section 74 of the CGST Act, 2017
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The petitioners obtained a Civil Court decree declaring their right, title, and interest in a subject property.
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The appellants (plaintiffs) filed a partition suit (P.S. No. 16 of 2022) and sought a temporary injunction to restrain the respondents from making constructions on the suit property.
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The appellants’ predecessor, Harun Al Rasid, allegedly boarded the Padatik SF Express on 22-09-2021 from Sealdah to Cooch Behar after purchasing a valid ticket
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The petitioner, a stall owner at 39, Bentinck Street (formerly Paradise Cinema), challenged a fresh Certificate of Enlistment (CE) dated April 7, 2025, granted to respondent No. 19 for operating a large-format garment...
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The petitioners, elected councillors of Purulia Municipality, challenged a show-cause notice dated November 19, 2025, and a subsequent order dated December 16, 2025, whereby the Governor dissolved the Board of Council...
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The petitioner, an elected member of Rajnagar Gram Panchayat, Malda, challenged a notice dated January 19, 2026, which scheduled a meeting to fill the vacant post of Pradhan for January 28, 2026
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The petitioner challenged an order dated April 29, 2024, issued under Section 73 of the CGST Act for the assessment year (AY) 2018-19.
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The opposite party (landlord) instituted Ejectment Suit No. 69 of 2011 against the petitioner (tenant) on grounds of reasonable requirement and default
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The Appellant (VSPL) and Respondent (SAIL) entered into a Short Term Agreement (STA) on May 06, 2008, for handling coal-cargo at Visakhapatnam Port
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The petitioners, claiming recorded ownership of the property at 59 Palm Avenue, Kolkata, challenged a Notice Inviting Tender (NIT) dated December 23, 2025, issued by the Kolkata Municipal Corporation (KMC).
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The appellant, Subhas Majhi, was married to Sefali Majhi for approximately 1.5 to 2 years. On 30.10.1994, Sefali died due to poisoning at her matrimonial home.
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The opposite parties filed a partition suit (Title Suit No. 98 of 2022) before the Civil Judge (Senior Division), Bishnupur
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The deceased, a government employee, committed suicide by hanging on February 13, 2017
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The appellants challenged a Single Judge's order dated April 23, 2025, which refused probate of the registered Will of late Rama Datta Gupta.
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The appellant (plaintiff) filed a suit seeking a declaration that a consent decree dated August 23, 2022, passed in a separate suit, is null and void
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The petitioner and the de facto complainant (Opposite Party No. 2) entered into a commercial transaction for the purchase of land at Mondal Ghati, Kolkata, for approximately Rs. 25.6 Lakhs, of which Rs. 18 Lakhs was p...
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The Steel Authority of India Limited (SAIL) floated a tender for the supply of 92,500 MT of coke breeze for its plants in West Bengal and Odisha
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The petitioner was a sub-lessee/assignee of a brickfield belonging to the respondent deity (Sri Sri Radha Mohan Jew) under a 33-year registered deed of assignment that expired in 2013.
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The petitioner (son) challenged orders dated June 7 and June 10, 2024, passed by the District Magistrate (Appellate Authority), which directed him to pay ₹10,000 monthly maintenance to his parents (Respondents 3 and 4).
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The petitioner, a religious organization, filed a writ petition seeking police permission to hold a Muharram procession on June 26, 2026, under Bagnan Police Station, Howrah.
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The deceased, Kalyani Paul, was married to the appellant on 6th Ashar 1401 (Bengali).
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The Petitioner, a consultancy firm, challenged an Assessment Order dated March 30, 2026, passed under Section 143(3) of the Income Tax Act, 1961, for AY 2024-25.
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The petitioner (a Developer) and respondent nos. 7–9 (landowners) alleged that respondent nos. 5 and 6 illegally trespassed into their premises
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The appellants are land losers whose property was acquired by the National Highway Authority of India (NHAI) under the National Highways Act, 1956
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The appellant, possessing a B.Sc (Pure) degree, claimed appointment as a science teacher at a school on April 3, 1986, with a formal letter issued in 1990.
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The petitioner’s father died-in-harness while serving Punjab National Bank on July 31, 2018
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The appellant filed a suit (Money Suit No. 6 of 2020) for damages on the ground of defamation in the Court of the Civil Judge (Senior Division), Uluberia.
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The petitioners filed a writ petition seeking a Mandamus to compel respondent authorities to act upon complaints regarding a "public nuisance" caused by the private respondents keeping multiple "roadside cats" in the...
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The petitioners, claiming to be absolute owners of a property, filed a writ petition seeking a mandamus to restrain private respondents (Nos. 7–11) from interfering with the construction of a boundary wall and main gate
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The appellant, a Sabhapati of a Panchayat Samiti, challenged a ‘No Confidence Motion’ dated May 18, 2026, initiated by several private respondents.
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The petitioner challenged an order dated May 18, 2026, issued by the Commissioner of the Bidhannagar Municipal Corporation (BMC), which directed the removal of a tin shed structure on the roof top of Plot No. AD-70, S...
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The Review Applicant entered into a contract with Eastern Coalfields Limited (ECL) for hiring equipment, which required the procurement of High-Speed Diesel (HSD).
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