HCMONTHLY CASE LAW ARCHIVE
Read 286 LawLens analyses of Calcutta High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The petitioner, a Constable in the Central Industrial Security Force (CISF) since 1988, was charged under Rule 36 of the CISF Rules, 2001, following a coal theft incident on the night of October 4–5, 2007, at the Seet...
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The petitioner, a Constable in the Central Industrial Security Force (CISF), was charged under Rule 36 of the CISF Rules, 2001, following a coal theft incident on the night of October 4-5, 2007, at Seetalpur Railway S...
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The petitioner’s late husband, D.N. Baskey, an Assistant Sub-Inspector in the CISF, was charged under Rule 36 of the CISF Rules, 2001, for "direct involvement and connivance" in the theft of 4.5 tons of coal at Seetal...
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The CBI registered a case against the Respondent, a Superintendent of Customs, alleging he demanded a bribe of ₹3,00,000 to shield a company from drug seizure implications
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The Petitioner No. 1, a telecommunications infrastructure company, and Petitioner No. 2, its Chief Operating Officer, were accused of unauthorized erection of a mobile tower on the roof of a three-storey building in K...
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This appeal arose from a judgment dated 17.12.1987, where the appellants were convicted under Sections 147, 148, 323, and 324/149 of the Indian Penal Code (IPC).
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The Appellant was accused of assaulting PW-2 (Narayan Biswas), a 65-year-old man, on 11.01.2005.
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The petitioner, a retired army personnel, challenged an order of invocation dated May 18, 2026, issued under Section 123 of the Army Act, 1950
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The petitioner, Dr. Somnath Pal, sought a writ to compel the respondent authorities, specifically the Director of Health Services (Respondent No. 2), to accept his resignation dated May 6, 2026
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The petitioner, a Constable (General Duty) in the Border Security Force (BSF), was subjected to disciplinary proceedings following an incident on February 21, 2013
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The appellant was convicted by the Trial Court under Section 376 IPC on 31.05.2008 for allegedly raping the victim (PW-1) on 19.10.2007 (1st Kartick).
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The appellants were convicted by the Trial Court on March 27, 1996, for offences under Sections 399 (preparation to commit dacoity) and 402 (assembly for dacoity) of the IPC.
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The appellant was convicted under Section 376 of the Indian Penal Code (IPC) by the Additional Sessions Judge, Bankura, on 12.02.1996 and sentenced to 7 years rigorous imprisonment
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The CBI filed a criminal revisional application challenging orders dated October 28 and 29, 2025, passed by the Chief Judicial Magistrate (CJM), Bankura, in Complaint Case No. 36C/2014
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The petitioner, a member of the Central Industrial Security Force (CISF) posted at Bagdogra Airport, was issued a memorandum on 31st October 2005 under Rule 37 of the CISF Rules, 2001.
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The petitioner, a Constable in the Central Reserve Police Force (CRPF) since 1992, was granted 15 days of casual leave in July 1995 to attend his sister's wedding.
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The respondent (plaintiff) filed a suit for the recovery of money lent and advanced with interest to the appellant (defendant).
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The plaintiffs filed a suit for eviction against the appellants (defendant no. 5 series).
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The respondent (propounder) filed for probate of the Will and Testament of the deceased testator dated February 29, 2008.
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The Petitioner No. 1 (husband) and Opposite Party No. 2 (wife) married in 2005 and have a son born in 2012
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The plaintiff/appellant sought a declaration of title and confirmation of possession over 1.40 acres of land. The property originated from C.S. Plot No. 2816, which was partitioned in 1931.
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The OP alleged that in March 2015, they supplied plywood worth ₹12,89,968 to the petitioner.
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The petitioner in WPA 22458 of 2024 alleged illegal construction at Premises No. 88, Park Street, Kolkata, by Ravi Sanei and Park Guest House
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The petitioner was accused in a money laundering case (ML Case No. 1 of 2023) arising from an ECIR dated 21.10.2022, involving the alleged diversion of funds collected through Forex Trading
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Lopamudra Singha Roy (O.P. No. 1) filed an application under Section 12 of the PWDV Act against her husband (O.P. No. 2), an employee of the Reserve Bank of India (RBI). Initially, the Trial Court granted an interim r...
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The petitioner, "Amra Sabai," challenged a mutation and a sanctioned building plan dated April 9, 2018, issued by the Kolkata Municipal Corporation (KMC) in favor of respondent No. 5.
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The State Government referred an industrial dispute regarding a "charter of demands" to the Industrial Tribunal in 2005.
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The appellant was convicted by the Trial Court on May 22, 2015, under Sections 323, 353, and 307 of the Indian Penal Code (IPC).
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The petitioner challenged a notice dated May 13, 2026, issued under Sections 544 and 546 of the Kolkata Municipal Corporation Act, 1980.
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The Petitioner, the incumbent duty-free operator at Netaji Subhas Chandra Bose International Airport, challenged the tender evaluation process for a fresh Request for Proposal (RFP) dated 20.01.2026
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The Petitioners applied for the post of Assistant Teacher in primary schools under the Murshidabad District Primary School Council (DPSC) in 2016 following an advertisement dated 26.09.2016.
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The plaintiffs (respondents) filed a suit for eviction against the defendants (appellants) on the grounds of expiry of a lease deed executed in 1994 by efflux of time.
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The petitioner, owner of “M/s Hotel Kingdom” in Swaraj Dweep, sought the quashing of FIR No. 0002/2026 registered under Section 318(4) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The petitioner-wife moved a revisional application against an order dated February 18, 2025, passed by the Family Court, Andaman and Nicobar Islands, which granted ad interim maintenance of ₹6,000 for herself and ₹2,0...
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The petitioner was originally acquitted in a criminal trial, but the judgment was reversed on appeal.
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The Appellant (plaintiff) filed a suit for specific performance based on an agreement for sale dated October 04, 2005, regarding the first floor and adjoining land of a property owned by the Respondents
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The respondents were previously engaged by the appellant-authorities but were unsuccessful in a written examination for regular service.
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The petitioner, a Home Guard appointed in 2009, was apprehended on November 8, 2012, at Mus Jetty, allegedly in possession of 45 bottles of Indian Made Foreign Liquor (IMFL)
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The petitioner, a Police Head Constable, was allegedly involved in facilitating the illegal possession of liquor by an election candidate in August 2015.
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The petitioner, a former Panchayat Secretary, challenged an order dated February 20, 2026, which refused her prayer for discharge in G.R. Case No. 1463 of 2008
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The petitioner (wife) and the opposite party (husband) have been separated since October 2015
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The petitioner, A. Rama Subramaniyan, is an accused in Diglipur Police Station Case No. 24 of 2025, involving charges of murder, conspiracy, and disappearance of evidence under Sections 103(1), 61(2), and 238 of the B...
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The Appellant (VL), a lady police constable, alleged that the Respondent, Mukesh Kumar Yadav, a fellow constable, committed rape upon her on multiple occasions between June and September 2013 under a false promise of...
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Respondent No. 1, Tabassum Shamshad, was appointed as a Junior Engineer (JE) on an ad hoc basis in 1997 and regularized on October 1, 1999, possessing a Diploma
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The appellant, a Daily Rated Mazdoor (DRM) working as a sweeper with the Sri Vijaya Puram Municipal Council, filed a writ petition seeking the benefit of a policy decision under an Office Memorandum dated September 22...
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The appellant (Respondent No. 3 in the original writ petition) challenged an order dated 06.02.2026 passed by a Single Judge in WPA No. 26 of 2026.
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The petitioners (Union of India/Administration) challenged a Central Administrative Tribunal (CAT) order dated November 01, 2025, which struck down Note-3 in Row-11 of the Recruitment Rules (RR) dated October 04, 2022.
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The petitioners were appointed as Junior Medical Officers on an ad hoc basis under the 1985 Recruitment Rules.
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On November 5, 2025, a worker (M. Bhaskar Rao) died after falling from the ceiling of an Ice Plant during electrical re-wiring work.
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The respondent, a Lower Grade Clerk (LGC), was dismissed from service on May 16, 2018, following a departmental inquiry.
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The respondents, representing Daily Rated Workers (DRMs) in the Andaman and Nicobar (A&N) Islands, initially sought payment of 1/30th of the minimum pay scale plus dearness allowance.
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The appellant, Roshan, and the survivor, Anjali, were involved in a consensual romantic relationship while Anjali was a minor (approx. 14 years old).
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The petitioner, an employee under the Union of India, remained unauthorizedly absent from duty during two spells between 2002 and 2004
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On January 5, 2020, Uttam Oraon was struck and fatally injured by a rashly driven NBSTC Bus (WB-63A/5784) on NH-34
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The petitioner (husband) and Opposite Party No. 2 (wife) married in 2007
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The petitioners (accused) challenged a complaint case pending before the Judicial Magistrate, 8th Court, Calcutta, for offences under Sections 406/409/420/120B of the IPC.
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The petitioner (Assignee) entered into a Deed of Copyright Assignment with M/s Rasoi Limited (Assignor) on September 25, 2014, for the transfer of 16 artistic works and 12 registered copyright works for a consideratio...
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The petitioner challenged the enhancement of property tax from ₹404 to ₹2266.40, applied retrospectively from the first quarter of 2015-16
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The petitioner, owner of holding No. 3/H, Lelin Sarani, Serampore, challenged an order dated 10th February 2026 passed by the Chairman, Board of Councilors, Serampore Municipality
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The petitioners, directors of M/s Gupta Power Infrastructure Limited, challenged three actions by UCO Bank: a show cause notice (SCN) dated May 30, 2025; an order by the Identification Committee (IC) dated November 17...
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The petitioner’s father, a Work Guard in the Public Works Directorate, died-in-harness on August 4, 2017
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Twenty writ petitions were heard together involving various jute mills and industrial establishments.
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The respondents (landlords/plaintiffs) filed an ejectment suit (No. 04 of 2004) against the appellant (tenant) for a premises at 173 AJC Bose Road, Kolkata, on grounds of default in rent and building/re-building
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The petitioner was appointed as a Junior Engineer-II (Electrical) and subsequently promoted to Junior Engineer-I on an ad hoc basis on March 20, 1988
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The petitioners received a notice under Section 10(1) of the West Bengal Highways Act, 1964, dated March 12, 2024, alleging encroachment on the Gangasagar to Kachubaria main road
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The petitioner, an approved Honours Graduate English teacher inducted on June 26, 2001, sought permission to pursue a Master’s degree in 2007 and 2009.
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The petitioner, an approved Assistant Teacher of Sanskrit since 2011, challenged an order dated October 5, 2023, issued by the Commissioner of School Education, which rejected her application for transfer
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The petitioners participated in a recruitment process initiated by Suri Municipality for the post of 'Mazdoor' (Category 'D') following a Government notification dated September 26, 2019
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The appellant was convicted by the Trial Court under Section 302 of the IPC for the alleged murder of a victim (a sex worker) by manual strangulation.
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The petitioner sought anticipatory bail regarding a cyber fraud case involving approximately Rs. 315 crores
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The petitioner was appointed as Technician Grade-1 at Jamalpur Workshop in 1980
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The appellant was appointed as a Para-Teacher at Dhoradaha Union High School on 31.10.2006 following a 2004 notification.
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The respondent/claimant, Eti Ray, sustained severe injuries on August 27, 2019, when a bus collided with the Toto she was traveling in at Midnapur
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The Petitioners (a railway employee and his wife) and Opposite Party No. 2 (the complainant) are neighbors in a railway quarter with shared access to a terrace
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The petitioner sought to quash a criminal proceeding (G.R. Case No. 923 of 2017) under Section 376 of the Indian Penal Code (IPC).
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The petitioner filed a writ petition alleging that an Order-in-Original dated 30th May, 2023, passed by the Assistant Commissioner under Section 73(1) of the Finance Act, 1994, was never served upon him.
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The petitioner filed a writ petition challenging an order-in-original dated May 30, 2023, passed by the Assistant Commissioner under Section 73(1) of the Finance Act, 1994
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The petitioner was selected for a "Sheheri Vitrak" LPG distributorship at New Alipore following an advertisement published on October 16, 2018
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The petitioner, elected Pradhan of Mahishbathani Gram Panchayat in August 2023, challenged a "no confidence motion" notice.
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The victim, Byomkesh Mondal (PW 6), was returning from his shop during a Panchayat election campaign on May 17, 2008, when the appellant emerged from an alley and hurled a bomb at him
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On October 5, 2016, the deceased was standing near a road at Road Station, Nadia, when an offending truck (WB-41D/5499) traveling at high speed lost control and hit him.
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The petitioner joined the respondent no. 3 establishment in 1988.
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The Petitioner participated in a tender auction (NIT No. SMP/KDS/LND/131-2025) issued by Respondent No. 3 for a 30-year lease of land in Kolkata.
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The Petitioner Bank challenged an order dated 29.09.2023 passed by the CJM, Paschim Medinipur, granting interim bail to Respondent No. 2 (Moumita Addya Kar) in Kotwali P.S. Case No. 177/2023.
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The Government of West Bengal sanctioned 900 contractual part-time teacher posts in 2002 for Higher Secondary sections with a workload of 10 periods per week
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The petitioner sought contempt proceedings alleging violation of a coordinate Bench judgment dated September 3, 2020. That judgment directed the State to pay salaries to teachers at parity with regular Higher Secondar...
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The petitioners in WPA 1930 of 2025 (a club) challenged an order dated January 10, 2025, issued by the Executive Engineer (C), Borough-IX of the Kolkata Municipal Corporation (KMC), which directed the removal of an un...
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The Respondent (writ petitioner), a Driver at Eastern Coalfield Ltd., was dismissed from service on 18.02.1993 following a departmental inquiry into charges of insubordination and assault
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The third petitioner married the private opposite party (OP No. 2) on December 13, 2021
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The petitioner, a constable in the Border Security Force (BSF), overstayed his leave period from October 29, 2022.
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The Bank of Madura ("e-BOM") amalgamated with ICICI Bank in 1993 under Section 44A of the Banking Regulation Act, 1949
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The Petitioner No. 1 is a certified 'Khadi Mark' institution governed by the Khadi and Village Industries Commission (KVIC).
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The petitioner is the recorded owner of Plot No. 453 (1.95 acres) in Mouza Kanchanpur, Murshidabad
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The petitioner company challenged an Award dated 20.02.2025 passed by the 3rd Industrial Tribunal, Kolkata, in Case No. 03/2021.
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On October 4, 2012, at approximately 23:15 hrs, a collision occurred between a Lorry (CG-05B/6453) and a TATA-407 (WB-03A/5145) near a flyover on KP Road. The claimant, a passenger in the TATA-407, sustained serious i...
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The Petitioner (wife) filed an FIR in 2021 against the Opposite Party No. 1 (husband) and in-laws under Sections 498A/406/34 of the IPC and Sections 3/4 of the Dowry Prohibition Act, alleging physical cruelty, dowry d...
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The Opposite Party alleged that Tapan Kumar Dey (deceased), a ration dealer and elder brother of the petitioner, borrowed ₹27,00,000/- for business and issued a cheque dated February 1, 2022.
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The petitioners, the married sister-in-law and brother-in-law of the de-facto complainant, sought to quash criminal proceedings in G.R. Case No. 2655 of 2023.
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The petitioner submitted applications for Long Term Mining Leases for sand on March 5, 2013, under the West Bengal Minor Mineral Rules, 2002
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The petitioners challenged an appellate order dated April 11, 2023, passed under Section 107 of the WBGST/CGST Act, 2017, which stemmed from an original adjudication order under Section 74 for the tax period of Januar...
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The petitioners claimed ownership of a plot (RS Plot No. 2454/2759) in Mouza Kasba through a 1968 deed of conveyance
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The petitioners are retired employees of the Damodar Valley Corporation (DVC) who superannuated between 2008 and 2020.
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The petitioner, M/s Blue Bell Enterprise, claims entitlement to service tax exemptions under Notification dated June 20, 2012, for civil construction work executed under the JNNURM scheme and other government projects.
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The petitioner challenged an appellate order dated December 14, 2023, passed under Section 107 of the WBGST/CGST Act, 2017, which arose from an adjudication order dated June 26, 2023, for the tax period July 2017 to M...
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The petitioner, a married daughter of a government employee who died in harness on 23.04.2013, applied for compassionate appointment claiming to be a dependent divorcee
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On December 31, 2016, a victim returning home on foot was struck from behind by a motorcycle (Reg. No. WB-36E/2518) driven in a rash and negligent manner.
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The appellant, an Indian citizen and chemist residing in China, was an employee of Elder Pharmaceuticals Limited ("Elder") until 2009.
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An FIR was registered on May 23, 2006, against the petitioner and others for misappropriation of funds (approx. Rs. 5.14 crore) from the Sarba Shiksha Abhiyan (SSA) account in Darjeeling
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The petitioners (or their predecessors) were owners of various plots in Mouza – Butia, South 24 Parganas. The land was requisitioned and possession was taken by the State on January 19, 1971, for the Charial Basin Dra...
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The petitioners were Class IV (Tech) employees of Durgapur Projects Limited (DPL), appointed between 1994 and 2012
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The petitioner was awarded a five-year sand mining lease (March 2018 to March 2023) following an e-auction
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The petitioner, a private company, was declared the successful bidder for a sand mining lease in Paschim Burdwan via an e-auction in 2017
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The deceased writ petitioner, Bisnupada Jana, filed a writ petition on November 19, 2025, seeking Freedom Fighter's Pension based on an original application dated August 13, 1981
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The petitioner, carrying on business as "Satyam Sales," entered into a long-term agreement with Damodar Valley Corporation (DVC) in 2007 for the supply of dry fly ash from the Mejia Thermal Power Plant.
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The petitioner applied for financial assistance under a rural employment scheme to establish a Bell Metal Rolling Mill
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The petitioner, a candidate for the 149-Kasba Assembly Constituency, challenged the decision of the Returning Officer (RO) to shift the counting centre from Gitanjali Stadium (Kasba) to Viharilal College (Alipore).
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Ganesh Bouri, a permanent employee of Eastern Coalfields Ltd. (ECL), died in harness on December 24, 2000
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The petitioner (father) and Opposite Party No. 2 (mother) are embroiled in matrimonial and guardianship disputes.
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The Petitioner, a retired Headmaster, challenged a criminal proceeding initiated against him under Section 500 of the IPC
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The petitioners (defendants) sold 50.5 decimals of land in plot no. 155/440 to the opposite party (plaintiff) via a registered deed dated 11.06.2002.
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The petitioner, a senior citizen, executed a registered deed of gift on August 7, 2015, transferring his dwelling house to his son, the opposite party
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The petitioners (borrowers/guarantors) defaulted on bank dues, leading to an ex-parte certificate in O.A. No. 13 of 2006.
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The appellant, accused along with six others of mass-scale manufacture of bombs for terrorist activities, sought bail after being in custody for two years and eight months
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On April 14, 1999, at approximately 12:30 a.m., Susanta Ghosh (PW-9) and his son Gostha Ghosh were allegedly attacked by six respondents armed with sharp weapons while irrigating their jute field in Shyamnagar.
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The de-facto complainant (Opposite Party No. 2) alleged that following her marriage in 2015, she was subjected to mental and physical cruelty for dowry.
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On May 11, 2006, at approximately 8:00 AM, an altercation between Mojbur Bhangi and Mojbur Khan escalated into an attack where eight accused persons, armed with lathis, rods, and tangis, assaulted members of the compl...
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The opposite party (landlord) filed Ejectment Suit No. 308 of 2025 against the petitioner (tenant) for recovery of possession
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The petitioner filed his income tax return for Assessment Year (AY) 2022-23 on August 7, 2022, which was seven days beyond the statutory due date of July 31, 2022
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The Petitioner, Eastern Coalfields Limited (ECL), challenged an award dated May 20, 2024, passed by the Central Government Industrial Tribunal (CGIT), Asansol.
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The petitioner, a private limited company, was granted a five-year mining lease for sand in Mouza Mamudpur, Bankura, following an e-auction. The lease was executed on May 23, 2018, and set to expire on May 22, 2023.
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The petitioner, a Constable in the Central Industrial Security Force (CISF), was served a charge memorandum on March 12, 2020, containing five articles of charge including: making scandalous allegations against a supe...
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The petitioner joined United Bank of India in 1981 and rose to the position of Senior Manager.
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The petitioner is a charitable trust registered under Section 12A of the Income Tax Act, 1961
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The petitioners, All India Postal Employees Union (AIPEU) Group ‘C’, challenged an office order dated 19th March 2026 issued by the Assistant Director General (SR & Legal)
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The petitioner was appointed as a Lecturer (Research in Plant Pathology) at Bidhan Chandra Krishi Viswavidyalaya (BCKV) in 1994 and was primarily stationed under the All India Co-ordinated Research Project (AICRP)
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The Appellants were apprehended on 11.09.2013 by the Special Operations Group, C.I.D., West Bengal, near the Sarat Colony More flyover based on source information
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The Appellant (complainant) filed a case under Sections 138/141 of the Negotiable Instruments (N.I.) Act alleging that he advanced a loan of ₹15,00,000 at 48% interest to Respondent No. 1 (a company).
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On February 7, 1977, victims Nripen Das, Amar Chandra Das (PW-1), and Subal Das (PW-8) were ploughing a disputed plot of land in Chikliguri.
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The appellant (husband) married the victim, Swarna Paul, in 1982.
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On April 20, 2004, the complainant (P.W. 1), an employee of M/s. Laxmi Stores, was allegedly robbed of a bag containing Rs. 6,30,000/- and documents while en route to his employer’s residence
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On April 30, 2007, a dispute arose at a playground near the Race Course, Kolkata, between two groups: one playing cricket (the appellants) and another intending to play football (including the deceased, Md. Abir @ Md....
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The appellant, Masuda Bibi, was convicted by the Trial Court under Section 304 Part II of the IPC for the death of her husband, Chhabed Ali
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The appellants were convicted by the Trial Court on December 16, 2006, under Sections 324/323/34 of the IPC
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On October 27, 2004, at approximately 06:30 a.m., Uttam Lohar (the victim) was attending nature’s call at a pond when the appellant, Ananda Singh, allegedly assaulted him with a "Katari" (cleaver) and an axe ("Kurul")...
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The plaintiff (respondent) filed an eviction suit under the West Bengal Premises Tenancy Act, 1997, against the defendant (appellant), a daily wager
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The appellant (plaintiff) filed a suit for a declaration that a sale deed executed by defendant nos. 3 and 4 (co-sharers) in favor of defendant nos. 1 and 2 (third parties) was void and inoperative, along with a praye...
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The respondent, Geeta Ghosh, sought mutation of a leasehold property originally leased to Gyan Ghosh in 1951.
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The petitioners (accused) allegedly issued a security cheque of Rs. 5,00,000 to the complainant (Opposite Party No. 2) following a failed franchise deal
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The petitioner, a 27-year-old Hindu woman from Bangladesh, entered India on 07.12.2024 with a valid passport and tourist visa valid until 06.01.2025.
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The petitioner applied for recruitment in the Central Armed Police Forces (CAPF) 2025. He was declared medically unfit by the Detailed Medical Examination (DME) Board due to high blood pressure, an accessory nipple, a...
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The petitioner company dismissed respondent no. 3 (the workman) on 08.09.2021 following a domestic enquiry for alleged misconduct.
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The petitioners are recorded owners of Plot No. 558 in Mouza Bural, Paschim Medinipur
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The petitioner is the recorded owner of several plots in Mouza Bural, Paschim Medinipur.
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The petitioner, owner of several plots of land in Paschim Bardhaman, alleged that the West Bengal State Electricity Transmission Company Limited (WBSETCL) utilized their property to erect transmission towers and lay l...
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The petitioners moved the High Court seeking the implementation of a demolition order dated September 24, 2025, passed by the Special Officer (Building) of the Kolkata Municipal Corporation (KMC).
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The Petitioner purchased 0.03 decimals of land in Plot No. 2576 (Mouja Golgram) via a deed dated November 25, 2020
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The petitioners are the legal heirs of Late Padma Lochan Pal, the recorded owner of several plots in Mouzas Madhusudanpur and Mukundapur.
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The appellant (complainant) challenged the acquittal of 31 accused persons for offences under Sections 148, 149, 324, 379, and 506 of the IPC.
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On 03.10.2003 (Durga Puja), the appellant deceitfully induced a five-year-old girl to accompany him on the pretext of visiting idols, taking her from her grandmother's guardianship.
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The appellant, Merajul Islam, was the Secretary of Kaitha S.K.U.S. Limited and in-charge of its Mustard Oil Mill Unit between 1993 and 1995
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The petitioner’s father, a member of the police service, committed suicide while in harness on May 14, 1998.
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The appellant is the daughter of late Krishna Pada Bera, a freedom fighter who received pension under the Swatantrata Sainik Samman Pension Scheme, 1980 until his death on February 18, 1996
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The respondents (plaintiffs) filed Partition Suit No. 273 of 2024 in the court of the Civil Judge, Senior Division at Kandi, Murshidabad
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The respondent, an Inspector Grade-I posted at the Chandernagore Branch under Calcutta Division-XV, participated in a promotion process for the cadre of Assistant Administrative Officer (AAO)
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The dispute involves co-trustees of the "Gayatri Chetna Foundation," which runs an academic institute.
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The appellants are subsequent purchasers of a portion of a property involved in a title suit filed by the respondents.
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The petitioner (father) filed Act VIII Case No. 59 of 2018 for custody of his minor child.
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The victim (aged 14–17) filed a complaint on February 11, 2018, alleging the appellant raped her six times starting in October 2017
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The appellants filed an application under Section 278 of the Indian Succession Act for the grant of Letters of Administration regarding the Will of late Mr. Ralph Seymour Shove.
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The plaintiff/respondent filed a partition suit (Title Suit No. 141 of 2024) regarding property originally owned by Satya Bera.
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The appellants (landowners/leaseholders) were affected by the laying of a pipeline by Indian Oil Corporation Limited (IOCL).
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The respondents (writ petitioners) were college teachers who superannuated between January 1, 2006, and April 1, 2009, and were subsequently re-employed for five years under a 1979 State notification
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On February 3, 2011, a bicycle rider was killed after being hit by a lorry (WB-15A/7295) owned by the appellant, Kalimata Transport
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The Opposite Party filed a complaint under Sections 138/141 of the Negotiable Instruments (NI) Act against a company and its directors, alleging that four cheques totaling ₹36,00,000.00 were dishonored due to "insuffi...
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The Petitioner (Accused No. 3), wife of the proprietor of "Dhathri Fuels" (Accused No. 2), challenged the issuance of process by the 7th Judicial Magistrate, Calcutta, under Section 138 of the Negotiable Instruments (...
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The petitioners (Apollo Hospital) admitted Ms. Poonam Gupta (respondent no. 3) on September 15, 2021, following a severe traumatic head injury
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The petitioner, a Constable/General Duty in the CISF at IISCO Steel Plant (ISP), Burnpur, was assigned night duty from 21.00 hrs on 26.10.2020 to 05.00 hrs on 27.10.2020
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The appellant/complainant filed a complaint under Sections 138/141 of the Negotiable Instruments Act (NI Act) alleging that the respondents (a partnership firm and its partners) issued a cheque for ₹1,89,363.54 to dis...
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The appellant obtained employment with the Food Corporation of India (FCI) in 1988 under the Scheduled Tribe category. Following allegations that his caste certificate was manufactured, a departmental inquiry was init...
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The plaintiff (respondent) filed a regular declaratory suit in the City Civil Court at Calcutta, alleging that the defendants (appellants) published a Chemistry book containing two chapters authored by him without per...
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The deceased, Arijit Samaddar, married Petitioner No. 1 on December 1, 2021
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The opposite parties (landlords) filed Ejectment Suit No. 06 of 2025 against the petitioners (tenants) for eviction based on negligence and default
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The petitioner filed an interlocutory application (I.A. 1285/KB/2024) before the NCLT challenging an e-auction notice and alleging interference with its possession of land
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The petitioner filed an interlocutory application [I.A. (IBC) No. 1277/KB/2024] before the NCLT challenging an e-auction notice issued by the Liquidator (Opposite Party) and alleging interference with possession of land.
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The petitioner filed an interlocutory application (I.A. 1284/KB/2024) before the National Company Law Tribunal (NCLT) challenging an e-auction notice and alleging interference with their possession of land
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The respondent trade union raised an industrial dispute seeking enhanced House Rent Allowance (HRA) for coal mine workers at Narsamuda Colliery.
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Respondent No. 6, the sole proprietor of an LPG distributorship under Indian Oil Corporation Ltd. (IOCL), sought to reconstitute her business into a partnership by inducting Petitioners 2 to 4 due to financial constra...
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The appellant (husband) was convicted under Sections 302 and 498A of the IPC for the death of his wife.
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The appeal arose from a preliminary decree in a partition suit where the shares of the parties were not in dispute.
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The respondents (heirs of a daughter of Satya Kumar Chatterjee) filed a partition suit regarding premises No. 65, Hindusthan Park
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The petitioner, Arnab Dam, and 22 others were convicted for a 2010 terrorist attack on the Silda Camp of the Eastern Frontier Rifles (EFR) where 24 personnel were killed and arms were looted.
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The appellants and respondents entered into a development agreement on December 3, 2003, for the commercial exploitation of an immovable property
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The petitioner, a Railway employee, was admitted to B.R. Singh Hospital on January 14, 2020, for an eye operation
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The petitioner, an employee of SAIL, was a lessee of company quarters under a 2000 Housing Scheme
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The Appellant (wife) obtained a protection order on June 22, 2022, from a Jurisdictional Magistrate under the P.W.D.V. Act, restraining her husband (Respondent No. 6) from interfering with her possession of their resi...
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The appellants’ suit was dismissed for default on June 07, 2011, when their advocate had to attend to a medical emergency involving a relative and failed to appear.
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The Petitioners, elderly residents of Purbachal Nabarun Co-operative Housing Society (registered in 1983), sought to install two lifts in their four-storied residential towers due to age-related mobility constraints
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The petitioner, a manufacturer of electrical equipment, was covered under the EPF Act from July 2005. Following an inspection, the respondent authorities preponed the coverage to January 1997
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The petitioner, a hospitality company operating "Park Hotels," filed its income tax return for the assessment year 2024-2025 declaring "NIL" income.
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The West Bengal Madrasah Service Commission (the Commission) notified the 7th State Level Selection Test (SLST) 2023 for recruitment of Assistant Teachers, including the Teacher Eligibility Test (TET) for various clas...
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The plaintiff/appellant filed a suit seeking a declaration that she was the legally married wife of the late Shibram Lohar and claimed consequential retiral benefits
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The plaintiff/appellant filed a suit for declaration of title by adverse possession and permanent injunction, claiming she had been in possession of the suit property for twenty-four years.
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The Appellant challenged two orders from the City Civil Court at Calcutta: an ad interim injunction order dated October 17, 2025, and a subsequent extension order dated December 11, 2025
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The appellant (husband) filed a matrimonial suit for divorce against the respondent (wife). The plaint alleged instances of mental torture and derogatory remarks
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The petitioner applied for the post of Technician Gr. III/Fitter (C) under CEN No. 01/2014
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The review applicant, K K Commodities LLP, sought a review of a judgment dated May 22, 2025, which had dismissed their appeal against a Single Judge's order denying interest under the 2013 Act
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The Appellants (Defendant Nos. 1 and 2), owners of the subject property, had initially entered into an agreement for sale and executed a power of attorney in favor of Respondent Nos. 2 and 3 (Defendant Nos. 3 and 4).
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The Petitioner, a 75-year-old retired citizen, filed a criminal complaint and a civil suit against Opposite Party No. 2 (OP2) alleging that OP2 fraudulently used a power of attorney to misappropriate ₹40 lakhs
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The petitioners, practicing advocates of the Calcutta High Court, sought the quashing of criminal proceedings under Sections 323, 324, 420, 371, 406, 506, and 34 of the IPC.
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The petitioner (a 74-year-old retired man) and his brothers executed a Power of Attorney (PoA) in favor of Opposite Party No. 2 (OP2) in 2019 for land development
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The petitioners are "land losers" whose property was acquired for Railway projects under an assurance of employment for one family member
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The petitioner, Dr. Nabanita Banerjee, married respondent No. 4 (Santu Adhikary) in 2008 and gave birth to a male child on October 19, 2011
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The de facto complainant alleged that on September 5, 2015, the appellant, Ajit Biswas, and his wife entered their premises to erect a bamboo scaffold for construction work
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The appellant married the deceased on 17.02.2004.
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Two second appeals were filed against concurrent judgments of the lower courts granting decrees of eviction against the appellants
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The appellants challenged a judgment of affirmance where both the trial and appellate courts granted an eviction decree against them on the ground of being licensees in the suit property.
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The Private Respondent (Respondent No. 3), a Chief Manager at Union Bank of India, was dismissed from service on 22.01.2019 following a disciplinary enquiry regarding loan irregularities at the Agra branch.
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The petitioners purchased a property at 16 B, Gurusaday Road, Kolkata, and substituted themselves as plaintiffs in a pending eviction suit against the 3rd respondent.
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The petitioner is the grandson of Laboo Mondal, a "Work Charged Ex-Road Mazdoor" who died-in-harness on January 13, 1966
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The respondents (claimants) sought compensation under Section 166 of the Motor Vehicles Act, 1988, following a fatal accident on September 29, 2014, involving a motorcycle (WB-54L/2022).
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Following the approval of a resolution plan for Hindusthan National Glass and Industries Limited (HNGIL) under the IBC, the successful Resolution Applicant (Respondent No. 4) applied to the Regional Director (RD) to s...
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The respondent, a Constable in the CISF, was charged with suspicious interaction with miscreants during coal theft
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On December 30, 2011, the claimant, Ajit Dhibar (a cleaner/Khalassi), was traveling in a pick-up van when a Lorry (WB-29/3576) traveling at high speed collided with the vehicle
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On November 7, 2014, the victim, Asta Mandal, was struck from behind by a Pick-up Van (WB-29X/0172) while walking along NH-6 near Kolaghat.
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The proceedings arise from Panskura P.S. Case No. 495/2019 involving the murder of a political figure
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The Petitioner Bank instituted a mortgage suit (Title Suit No. 116 of 1992) under Order XXXIV of the CPC in 1992 based on an acknowledgment of debt signed by the defendant in 1990.
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The petitioner (Port Trust) is the owner of premises at 17 Taratala Road, Kolkata. A lease was executed for 30 years in 1947, which was further renewed in 1981 for another 30 years with effect from 1977.
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The Petitioner Bank dismissed the Respondent No. 3 (Sri Tapan Kumar Dey) on August 4, 2014, following a disciplinary proceeding
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The Petitioner No. 1, a notified ‘custodian’ under Section 45(1) of the Customs Act, 1962, operated a Container Freight Station (CFS) at Haldia Port
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The petitioner, an inter-state stage carriage permit holder operating between Odisha and West Bengal, challenged a letter dated November 25, 2024, issued by the STA West Bengal.
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The plaintiff/respondent filed a suit (T.S. 61/2005) for eviction of the defendant/appellant from a "chittebera" shop room (Ka schedule premises)
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The appellant’s predecessor (Nilima Banerjee) filed an application for revocation of the letters of administration granted to the respondents in L.A. Case No. 5 of 1976
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The Respondents (plaintiffs) obtained a business loan of ₹20.40 lakhs from the Appellants (defendants) in April 2018 under an agreement containing an arbitration clause.
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The petitioner (wife) filed for maintenance under Section 125 Cr.P.C. for her minor daughter, claiming the respondent (husband) was an electrical engineer earning ₹40,000 per month
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The petitioner, originally a Hindu woman, converted to Islam and married the Opposite Party No. 2 (OP2) according to Muslim rites on 12.08.2016
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The petitioners are service providers for Indian Oil Corporation Limited (IOCL) and claim they have no contractor-principal employer relationship with IOCL, nor any employer-employee relationship with the 90 workmen r...
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The petitioner filed a writ petition seeking rejection of a building sanction plan (Plan No. 226 dated 30.10.2017) issued by the Ranaghat Municipality in favor of private respondent No. 7
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The Haldia Municipality (Petitioner) constructed a building comprising latrines and urinals on LR Plot no. 751/1452, land belonging to the Public Works Department (PWD)
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The petitioner entered into a 21-year lease agreement in 2004 with Murshidabad Zilla Parishad (Respondent No. 2) for a medical center.
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The petitioner applied for the post of Junior Assistant (Fire Service) with the Airports Authority of India (AAI).
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The petitioner applied for the post of Junior Assistant (Fire Service) with the Airports Authority of India (AAI), Eastern Region. After clearing the Computer Based Test, he participated in the Physical Measurement Te...
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The appellant (complainant) filed a case under Section 138 of the Negotiable Instruments (N.I.) Act alleging that he provided a friendly loan of ₹3,00,000 to the respondent, for which two cheques were issued on June 2...
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The petitioner, a Senior TNC/NH in the Railways, was charged in 1994 with fraudulent diversion of a consignment wagon from Naihati to Siwan instead of Gorakhpur, allegedly using forged documents
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The Appellant, a manufacturer of polypropylene leno bags made from plastic granules, originally classified its products under Chapter Heading 3923 2900 of the Central Excise Tariff Act, 1985, and enjoyed duty drawback...
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On July 9, 2023, the appellant entered the victim's house, sent her minor brother away with money, and committed penetrative sexual assault on the 11-year-old victim
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The appellant was convicted under Section 376 of the IPC by the Additional Sessions Judge, Darjeeling, for the rape of a 56-year-old widow
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The petitioner filed a writ petition alleging unauthorized and illegal encroachment and construction on public land by private respondent nos. 6 and 7
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The Petitioners (a company and its three directors) moved the High Court under Section 482 of the CrPC to quash a criminal proceeding initiated by the Opposite Party (O.P.) under Sections 406/420 of the IPC.
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The plaintiffs filed a suit for injunction regarding agricultural land, claiming title via inheritance and R.S. Khatian No. 741/9.
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The petitioner, a mason working in Bhutan, challenged the deletion of his name from the Voters’ List on March 27, 2026
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The petitioner, a consignor, supplied 34,650 kgs of Dried Areca Nuts to a consignee in New Delhi
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The petitioner filed a writ petition seeking to quash a criminal proceeding (C.R. Case No. 530 of 2025) arising from a complaint filed by the Superintendent, Siliguri CGST
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The petitioner filed a writ petition alleging illegal construction within the jurisdiction of the Siliguri Municipal Corporation (Respondent No. 1).
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The petitioner, a consignor, transported 17,710 kgs of Dried Areca Nuts to a consignee in New Delhi
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The Customs authority seized a consignment belonging to the petitioner under a Detention Memo and Seizure List dated March 24, 2026, issued under Section 110 of the Customs Act, 1962
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The petitioner, owner of premises no. 190B, Manicktala Main Road, challenged supplementary tax bills issued by the Kolkata Municipal Corporation (KMC) which enhanced the annual valuation of the property for two period...
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The Petitioner, Rajkumar Aggarwal, sought the rectification/cancellation of an artistic work copyright registration granted to Respondent No. 1 by the Registrar of Copyright (Respondent No. 2).
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The petitioner, an 80-year-old resident of 28A Badur Bagan Lane, Kolkata, sought a writ of mandamus to cancel a building plan (No. 14/Br-IV/2022-23) sanctioned in favor of the private respondent (Respondent No. 8) for...
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The Testator, Anil Kumar Sen, executed a registered Will on February 22, 2012, before passing away on December 23, 2016.
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The underlying suit for administration and accounts of the estate of Late Kalipada Barick was instituted in 1965 by his widow, Sailabala Dassi
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The Appellant (Plaintiff) filed a suit alleging that Defendant No. 2, a former employee, breached a confidentiality agreement by sharing proprietary drawings and trade secrets with Defendant No. 1
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The appellants (Plaintiffs 1(a) to 1(d) in the original suit CS/31/2019) filed two appeals against orders dated March 9, 2026, passed by a Single Judge of the Calcutta High Court.
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The Respondent (Anubandh Financial Services) advanced a loan of Rs. 30 lakhs to the Appellant in 2014.
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The appellant (defendant), National Insurance Company Ltd., appealed against a judgment and decree dated December 20, 2022, regarding the fixation of mesne profits following an eviction decree
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The Appellant and Respondent No. 3 (Souvik Steels Pvt. Ltd.) are TMT Bar manufacturers.
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The petitioners were directors of M/s Visa Power Limited, which availed loans from a consortium led by Punjab National Bank (PNB).
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The Appellant-Assessees operate Captive Power Plants (CPPs) qualifying for 100% tax deductions under Section 80-IA of the Income Tax Act.
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The petitioner filed a contempt application alleging non-compliance with a judgment dated September 22, 2025, which had quashed the "final findings" and the subsequent Notification No. 12/2025-Customs (ADD) levying an...
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The Petitioners (Developers) entered into a registered Development Agreement dated 04.12.2014 with Late Shri Ashim Kumar (Owner) for a construction project at Premises No. 160, G.T. Road, Bally.
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The appellant, Shiva Shakti Security Services, was appointed by the Official Liquidator (OL) to provide security for the assets of Martina Boi Genics Pvt. Ltd. (In Liquidation) following a winding-up order dated Novem...
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The Plaintiff (Respondent) filed a suit (CS/53/2010) seeking recovery of money (Rs. 15,77,812/-) and other reliefs (Rs. 20 Lakhs) based on a 2003 deed of conveyance.
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The Agarwallas (Plaintiffs in CS/124) owned M/s Bhoomi Minerals, which had a sponge iron unit and significant debt with Indian Overseas Bank (IOB)
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The Agarwallas (original plaintiffs in CS/124/2011) owned M/s Bhoomi Minerals Ltd., a company with a sponge iron unit in Jharkhand that was heavily indebted to the Indian Overseas Bank
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The appellant (Defendant No. 2) entered into an agreement with the plaintiff/respondent for the transfer of shares in Defendant No. 1.
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An award was passed on September 24, 2019, in favor of the respondent.
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The appellant (defendant) challenged a summary decree dated January 15, 2025, passed by a learned Single Judge under Chapter XIIIA of the Original Side Rules.
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The Appellant (holding the status of defendant in the original suit) challenged a judgment and decree dated January 15, 2025, passed by a learned Single Judge
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The petitioners are recorded owners of premises no. 20G, Park Street, Kolkata
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The Petitioners entered into an Agreement for Sale dated 22.09.2009 with Respondent No. 1 for the purchase of a residential unit in Kolkata
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The Petitioners entered into an Agreement for Sale dated 05.11.2008 with Respondent No. 1 (Developer) for a flat in Kolkata for a consideration of Rs. 57,56,000/-
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The Petitioner (Purchaser) entered into an Agreement for Sale dated 23.07.2012 with Respondent No. 1 (Vendor), Respondent No. 2 (Developer/Confirming Party), and Respondent No. 3 (Owner) for a flat in Kolkata
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The Petitioners purchased a flat in Kolkata from Respondent Nos. 2 and 3 (original buyers), with Respondent No. 1 as the Owner/Vendor and Respondent No. 4 as the Developer, via an Agreement for Sale dated 30.03.2015.
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The Petitioners entered into an Agreement for Sale on 27.03.2007 to purchase a flat from Respondent No. 1 (Vendor), with Respondent No. 2 as the confirming party.
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The parties entered into a contract on December 15, 2004, for the supply and commissioning of a Steam Turbine Generator (TG Set)
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The testator, Girindra Kishore Pal Choudhury, died on April 29, 2015, leaving a Will dated November 30, 2006
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The plaintiff was awarded a tender by the defendant on February 9, 2018, for the construction of a Bus Terminus and Market Complex in Bongaon, with a completion period of 365 days.
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