HCMONTHLY CASE LAW ARCHIVE
Read 526 LawLens analyses of Calcutta High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The petitioner, the de-facto complainant, challenged the Additional Chief Judicial Magistrate’s order dated 21 February 2023 accepting the police final report in Daspur P.S. Case No. 257 of 2018, registered under Sect...
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The writ petitioner challenged e-auction notices issued by the Hariharpara Panchayat Samiti for leases of 13 ferry ghats, contending that Rule 281(iii) of the West Bengal Land and Land Reforms Manual, 1991 entitled a...
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The writ petitioner challenged e-auction notices dated 25 June 2026 for the lease of 13 ferry ghats, contending that Rule 281(iii) of the West Bengal Land and Land Reforms Manual, 1991 required preferential settlement...
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The petitioners’ original application before the Central Administrative Tribunal was withdrawn after their counsel identified errors in it and orally sought withdrawal. The Tribunal recorded the withdrawal, but counse...
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The petitioner challenged awards dated 18 March 2025 in five applications under Section 2A(2) of the Industrial Disputes Act, 1947, by which the Second Labour Court found that the workmen had been refused employment a...
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The petitioners, a seafood-processing company and its directors, purchased equipment from Opposite Party No. 2, a supplier.
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The claimants sought compensation under Section 166 of the Motor Vehicles Act for the death of Laltu Molla in a road accident on 10 November 2012 involving a Maxi Truck.
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The petitioners had obtained a house-building loan of ₹6,34,553 from respondent no. 2 on 14 August 2016.
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Prem Bauri died after a pickup van allegedly collided with his motorcycle on 30 August 2007.
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Petitioner No. 1, a registered unrecognised political party, had contested the 2024 Lok Sabha election and the 2026 West Bengal Legislative Assembly election using the symbol “Envelope.”
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The Enforcement Directorate (ED) registered an ECIR against the petitioner and his family in 2020, treating a CBI charge-sheet as the scheduled offence.
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Golden Multi Services Club Ltd. (“GMSC”) entered into two MoUs with National Insurance Company Ltd. on 2 April 2004 for group mediclaim and personal accident coverage for its members.
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The Bank sought police assistance to implement the District Magistrate, Bankura’s order dated 27 November 2024 under Section 14 of the SARFAESI Act, 2002, authorising steps to take physical possession of the secured a...
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The State invited tenders for collection of surplus Fresh Frozen Plasma, requiring bidders to hold a valid licence for manufacturing plasma-derived products approved by the Licensing Authority.
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The petitioner, a B.A. LL.B. (Hons.) student, had 55.76% attendance in her sixth semester, below the University’s 75% requirement and the 65% threshold for consideration of condonation under its regulations.
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The petitioner, a B.Com. LL.B. student, was debarred from the sixth-semester examination because her recorded attendance was 61.57%, below the 65% minimum for consideration of condonation and the general 75% attendanc...
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The petitioner, a B.Com. LL.B. student, suffered a serious abdominal injury while playing in a University football tournament in November 2023.
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The petitioner, a B.Com. LL.B. student, was debarred from the sixth-semester examinations after recording 63.76% attendance, below the 65% threshold for consideration of condonation under the University’s regulations.
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The petitioner, a B.Com. LL.B. student, was debarred from the Fourth Semester examinations because the University recorded her attendance, after allowing an adjustment for five classes, at 62.61%—below the 65% thresho...
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The petitioner challenged the Fair Price Shop (FPS) dealership licence granted to respondent No. 7, alleging that he was medically unfit to operate the shop, was engaged in other business contrary to the applicable co...
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The prosecution alleged that Dipali Roy killed her daughter Bulbuli’s newborn son and disposed of the body near or in the Teesta River.
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The petitioner and Respondent No. 1 executed a Memorandum of Understanding (MOU) on 30 November 2009 concerning, among other matters, the demarcation and exchange of land and construction of a common metalled road. Cl...
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The vendors sold demarcated portions of several plots, including plots 1398, 1397 and 1403, to the petitioner by a single registered deed dated 20 October 1998.
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The Land Reforms and Tenancy Tribunal had directed the B.L. & L.R.O., Jagatballavpur, to consider the respondents’ representation in accordance with law.
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The petitioners, elected members of 11 No. Madhurkul Gram Panchayat, stated that they had lost confidence in the Upa-Pradhan.
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The petitioners operated a guest house, Kolkata HCN Guest House, at premises No. 1199, Laskarhat.
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The petitioner operated Srideep Guest House at premises No. 207, Shanti Pally, and asserted that he held a valid certificate of enlistment and police licence.
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The petitioners operated a guest house and banquet business from premises No. 1032, Laskarhat, under the name OM Guest House and Banquet.
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On 28 September 2007, a Food Inspector took a sample of Vanaspati from a 15 kg tin at a Kolkata hotel. The Public Analyst reported a melting point of 42.4°C, above the then-prescribed maximum of 41°C; a Central Food L...
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The petitioner challenged the Chief Judicial Magistrate, Malda’s order dated 12 April 2023 rejecting her application under Section 173(8) of the Code of Criminal Procedure, 1973 (“CrPC”), seeking further investigation...
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The petitioner worked for M/s. Jagannath Enterprise from 1 December 2006 to 14 December 2017, after which his provident fund and pension-fund service were transferred to his account with M/s. Randstad India Private Li...
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The petitioner, accused no. 1 and sister-in-law of accused no. 2, sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of proceedings arising from Narayanpur P.S. Case No. 344/21.
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The petitioner challenged an order dated 26 September 2022 assessing provident-fund dues of ₹87,66,647 for the period from 5 April 1992 to September 2008 under Section 7A of the Employees’ Provident Funds and Miscella...
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The petitioners challenged attachment orders dated 27 November 2025 and 3 July 2026, and sought to reduce the 10% simple interest awarded on gratuity to 8%.
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The deceased workman, Md. Azam, claimed that he had worked for the petitioner jute mill since 1980 and that, after recovering from illness, he reported for duty on 3 July 2007 with a fitness certificate but was offere...
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Opposite Party No. 2 alleged that the petitioners assaulted him near Maligram Bazar on 8 December 2022. The police registered a case under Sections 341, 323, 325, 307, 379, 506 and 34 IPC; after investigation, the cha...
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The petitioner stated that a sale deed dated 3 May 1991, Deed No. 4191, was executed in his favour and presented for registration before the ADSR, Contai-I.
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The petitioner’s father, a railway employee, retired on March 1, 1977.
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The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, after Sibaprasad Rana died from injuries sustained when a motorcycle struck him while he was walking on 9 November 2020.
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The claim arose from a road accident on 13 December 2019 in which Saugata Tewary, riding a motorcycle, was allegedly struck from behind by a tractor and later died from his injuries.
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On 27 October 2011, Mohammed Aslam was injured when his motorcycle allegedly collided with a Maruti car.
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The appellant was convicted under Section 302 IPC and sentenced to life imprisonment for stabbing Anil alias Mathur Baraik.
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The appellant-plaintiff sought damages from the respondent following a customs search and seizure at a tenant’s godown on 23 August 2003.
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The appellant filed a suit for eviction, alleging that the respondent-lessee had failed to vacate the premises despite service of a notice under Section 106 of the Transfer of Property Act, 1882, dated 24 December 2024.
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The petitioner and respondent were married in 2017 and began living separately in February 2021.
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The petitioners sought quashing under Section 482 CrPC of a complaint in which the Magistrate had taken cognizance of an offence under Section 420 IPC and issued summons.
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The fifth respondent filed a nomination for the bye-election to the Nandigram Assembly Constituency, accompanied by a Form 26 affidavit stating her age as “60+ years” and that she had passed Class X in 1965.
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The petitioner, a retired Income Tax Department employee, superannuated on 31 December 2023. His pension, gratuity and other retirement benefits were withheld because he had not opened a joint bank account with his wife.
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The petitioner’s predecessor purchased 4.73 acres in 1962, on which a mill or factory was operating; the purchase deed referred to factory sheds, railway sidings, godowns and related structures.
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The petitioner challenged an order dated 12 February 2025 passed by the State Appellate Authority under the WBGST Act, in proceedings arising from an adjudication order passed by Central Authorities under the CGST Act...
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The plaintiff, an independent neurosurgeon associated with the defendant hospital for several years, sued for specific performance of an alleged oral agreement made in November 2005 and challenged a 2026 termination/p...
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For AY 2012–13, the Assessing Officer treated ₹2.71 crore received as share capital and share premium as unexplained cash credit under Section 68 of the Income Tax Act, 1961, and assessed the company’s total income at...
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The plaintiffs brought a partition suit concerning property of which half was admitted to be wakf property and half secular.
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The Asset Disposal Committee (ADC) was constituted under earlier High Court orders to oversee the sale of Rose Valley Group assets and disbursement of proceeds to depositors.
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The respondents applied for Group D railway posts under an employment notification published on 16 August 2012, indicating their preferences among the posts. After the selection process and medical examination, they w...
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The petitioners were appointed as Routine Grade Clerks in the Board’s Group ‘C’ cadre through a 1996 recruitment process.
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The plaintiff filed a suit for specific performance, alleging an agreement to purchase immovable property co-owned by the appellant and her brother.
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The petitioners challenged the Municipal Commissioner’s order dated 31 August 2026 suspending their certificate of enlistment and directing closure of Hotel Emirates at premises no. 11/1 Dr. Md. Ishaque Road, Kolkata.
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The claimants sought compensation under Section 124A of the Railways Act, 1989, following the death of Sarful SK at Sargachi station on 9 July 2015. A Sealdah–Sargachi ticket dated 8 July 2015 was recovered from him.
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The victim, a widow, died by suicide after alleged abuse and threats concerning her relationship with appellant no. 1. The prosecution alleged that appellant no. 2 had repeatedly abused and threatened her, and that ap...
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The workman retired from Bally Jute Mills on 16 January 1996, when the mill was owned by respondent no. 5, Birla Corporation Limited.
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The petitioner, a former Railway employee compulsorily retired as a major penalty, sought revision of the punishment on 5 December 2020. After the Revisional Authority rejected his application as time-barred, he chall...
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The de facto complainant, a food-business owner, entered into a consignee sales-agent/distributorship arrangement with M/s J.R. Sara Food Marketing Pvt. Ltd. and paid ₹14,45,000 into the company’s bank account.
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IOCL advertised a rural retail-outlet dealership in Hooghly under the OBC category. The petitioner applied and was placed second in the draw of lots; the private respondent was declared successful.
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The plaintiff obtained an ex parte decree in Title Suit No. 277 of 2010.
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M/s. Rina Textiles, whose proprietor was Smt. Juliet Ghosh, obtained credit facilities secured by a mortgage over 0.005 acres of land and a showroom. The petitioner, Basudeb Ghosh, was a guarantor.
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The petitioners claimed through predecessors who had been tenants of the property since 1980.
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The appeals concerned arbitral awards made by the Micro and Small Enterprises Facilitation Council under the Micro, Small and Medium Enterprises Development Act, 2006 (“MSMED Act”).
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The appeals concerned arbitral awards made by the Micro and Small Enterprises Facilitation Council under the Micro, Small and Medium Enterprises Development Act, 2006 (“MSMED Act”).
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The claimants’ five-and-a-half-year-old daughter died after a truck struck the motorcycle on which she was riding as a pillion passenger.
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The petitioner challenged a final assessment order for AY 2023–24 and consequential penalty proceedings. A draft assessment order was passed on 13 February 2026.
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The petitioner, a JMG Scale-I Probationary Officer appointed by the Bank’s Chairman, was removed from service on 30 December 2016 after a departmental inquiry found him responsible for misconduct involving the transfe...
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The appellant claimed ownership of Apartment E-101 in the Forum Atmosphere complex and membership in the respondent, a Section 8 company.
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The petitioner, affiliated with a political party, was named as one of twenty-five accused in a written complaint submitted by the sitting MLA of Sonarpur North Assembly Constituency during the 2021 election period.
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The petitioners challenged a public notice dated 27 June 2026 issued by the Executive Engineer (Civil), Borough III, Kolkata Municipal Corporation (“KMC”), concerning warehouses/godown spaces beneath the approach road...
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The petitioners sought quashing of proceedings in G.R. Case No. 2858 of 2023, arising from FIR No. 197 of 2023 dated 11 October 2023, registered at Technocity Police Station under Sections 143/342/352/506/34 of the In...
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The petitioners claimed joint ownership of approximately 60 cottah 6 chitak and 28 square feet in LR Plot No. 414, Mouza Madurdaha, South 24-Parganas.
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Bartaman Magazines Pvt. Ltd. obtained an unregistered month-to-month lease from the Government of West Bengal in respect of land and a building at Salt Lake, Kolkata.
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The petitioner’s GST registration under the WBGST Act, 2017 and the CGST Act, 2017 was cancelled by the Superintendent, Balurghat Range, by order dated 16 June 2025, on the ground of non-submission of bank details and...
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The respondent was selected for appointment as Examiner (Skill) after successfully completing the recruitment process and was appointed on 18 March 2013.
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The petitioners—father and son—were involved in the development of two plots of land at Adiganga Road, Kolkata. The owners executed development agreements dated 26 December 2005 and a General Power of Attorney dated 2...
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The de facto complainant alleged that she married Bhanu Bikash Ghosh on 2 March 2001 and was subjected to mental and physical cruelty by her in-laws on account of dowry demands.
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The petition was filed by 174 petitioners, who claimed to be similarly placed Sub-Assistant Engineers working under the Kolkata Municipal Corporation at the Indira Gandhi Water Treatment Plant and various water-genera...
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The petitioners—System Domain Pvt. Ltd., a computer-training institute in Bangalore, and its directors/employees—entered into a “Talent Search Agreement” with the respondent, a placement and talent-management agency,...
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The petitioner, a member of the Scheduled Caste community, lodged a complaint alleging that Rabiul Islam Bulbul and Sayan Dutta, through Facebook, posted abusive and casteist remarks targeting his caste, religion, dei...
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The petitioner challenged, inter alia, the adjudication order dated 9 December 2025 passed by Respondent No. 3 under Section 73 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services Ta...
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The petitioner challenged the adjudication order dated 22 December 2023 passed by the Assistant Commissioner of State Tax under Section 73 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and...
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The appellant manufactured and sold Rice Bran Oil and De-Oiled Rice Bran at its unit in Burdwan, West Bengal. The products were transported to and sold in Kolkata, where the West Bengal Agricultural Produce Marketing...
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The plaintiffs instituted Partition Suit No. 13 of 2018 before the Civil Judge (Junior Division), Additional Court, Berhampore, seeking partition of the suit properties.
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The petitioner-plaintiff instituted Title Suit No. 36 of 2011 before the Civil Judge (Junior Division), Haldia, seeking a declaration of absolute ownership and permanent injunction in respect of the suit property.
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The petitioners, elected members of Dhoradaha-II Gram Panchayat, submitted a no-confidence motion seeking removal of the Pradhan on 23 June 2026. The Prescribed Authority fixed the meeting for 15 July 2026.
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The petitioner, the de facto complainant, alleged that she was married to Sukhamay Mondal on 8 December 2004 and was subjected to cruelty and dowry-related demands by her husband and in-laws.
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The petitioner filed an application under Section 5(3) of the West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001, concerning certain properties at Belilious Road, Howrah.
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The petitioners were proceeded against under Section 54 of the Waqf Act, 1955, in relation to E.C. No. 1132 concerning the Osman Mullick Waqf Estate, on the allegation that they were encroachers upon the Waqf property.
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The respondent was enrolled in the Indian Air Force on 19 March 1979 as a Non-Combatant Enrolled [NC(E)] for a 15-year term of regular service. On 19 September 1992, he expressly declined further extension and recorde...
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The petitioner challenged an adjudication order dated 26 April 2024 passed under Section 73 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services Tax Act, 2017, pursuant to a show-caus...
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The petitioner challenged an adjudication order dated 21 August 2024 passed by the Deputy Commissioner, State Tax, under Section 73 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Service...
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The petitioner challenged the debit/recovery of ₹3,19,164 from his Electronic Cash Ledger on 21 January 2026 towards a tax demand for the period 2018–19.
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The petitioner purchased land at Saradapally Bhutgoria, Bankura, after his wife’s death and constructed a residential house there.
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The petitioner, a retired employee of the Indian Institute of Social Welfare and Business Management (“Institute”), joined service as a Steno Typist in 1999 and was subsequently promoted to Personal Assistant and Secr...
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The petitioner operated a guest-house business under the name and style of M/s. Murari Lal Murarka from premises no. 5C, Earl Street, Kolkata.
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Forum Projects Private Limited, developer of the residential complex “Atmosphere” in Kolkata, had obtained sanction for two penthouses on the 36th and 37th floors and an additional apartment at the E-Deck level.
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The petitioners were the complainants in proceedings seeking police investigation into the alleged theft, criminal misappropriation and unauthorised export of scrap materials from the premises of the erstwhile Surya C...
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IDBI Bank sanctioned the petitioner an aggregate credit facility of ₹2.10 crore, comprising a term loan of ₹70 lakh and a cash-credit facility of ₹1.40 crore, secured by an equitable mortgage over property at 4/1A, Am...
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The petitioner was appointed as a clerk-typist in the State Bank of India on 12 November 1985 and served for approximately twenty-six years. After being transferred from the Zonal Administrative Office, Bidhannagar, t...
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Eastern Coalfields Limited (“ECL”) challenged the award dated 8 September 2025 passed by the Central Government Industrial Tribunal-cum-Labour Court, Asansol, in Reference Case No. 76 of 2006, directing compassionate...
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On 23 September 2018, the deceased was travelling in an autorickshaw on the Rampurhat–Suri Pucca Road when a truck bearing registration no. WB-65B-3277, allegedly driven rashly and negligently, collided with the autor...
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Petitioner No. 1 was married to the son of Opposite Party No. 2 on 4 February 2020, and they had a daughter born on 16 May 2021. Alleging matrimonial cruelty, dowry demands and physical abuse, Petitioner No. 1 initiat...
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The petitioners, nine members of the same family, invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of Durgapur Police Station Case No. 470 of 2021, corresponding to G.R. Case No. 1666 of 2...
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The respondent, a retired Accounts-cum-Administrative Officer under the Central Reference Library, was initially appointed as a Lower Division Clerk on 3 August 1982 and later became the Drawing and Disbursing Officer...
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The Respondent, an employee of the Department of Posts, had earlier received a minor penalty of censure under Rule 16 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 (“CCS (CCA) Rules”)...
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The petitioner sought directions to the authorities, particularly respondent no. 3, to determine and disburse compensation for her land.
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The petitioner was appointed as a Sub-Inspector in the Railway Protection Special Force (RPSF) with effect from 1 March 2015 and was subsequently appointed as an Inspector on an ad hoc basis in 2017.
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The appellant was prosecuted for repeated sexual assault upon a minor girl, then aged about 11 years, during December 2015, allegedly accompanied by threats to kill her younger brother.
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The petitioner operated Ajanta Cinema Hall from premises no. 24, Diamond Harbour Road, Kolkata–700034.
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The petitioners, applicants for recruitment to the post of Constable in the West Bengal Police pursuant to the 2024 recruitment notice, applied under the Economically Weaker Section (EWS) category.
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The respondent-plaintiff instituted a suit challenging an eviction notice dated 25 August 2026 issued by the appellant-lessor under the Transfer of Property Act, 1882. The respondent sought protection of its possessio...
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The petitioner’s father was a Fair Price Shop (“FPS”) dealer under the West Bengal Targeted Public Distribution System (Maintenance and Control) Order, 2013 (“Control Order 2013”). His licence had been terminated, whi...
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The opposite parties entered into an agreement dated 8 June 2001 with the developer for purchase of a 1,135 sq. ft. flat for ₹9,01,000 and claimed that they had paid the entire consideration and obtained possession, b...
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The petitioners challenged the demolition order dated 16 October 2012 passed by the Special Officer (Building), Kolkata Municipal Corporation (“KMC”), in Demolition Case No. 22D/XII/10-11. The order was affirmed by th...
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The petitioner no.1, Bengal DCL Housing Development Company Limited, is a joint-sector company in which the West Bengal Housing Board and DCL Properties Private Limited each hold 49.5% shares.
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The petitioner, the de facto complainant, alleged that her mother, Sadeka Bibi, had executed a registered Deed of Gift in her favour on 1 February 2012, whereas the same property had previously been gifted to Opposite...
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The petitioner sought restoration of possession by invoking the Tehsildar’s jurisdiction under Regulation 161 of the Andaman and Nicobar Islands Land Revenue and Land Reforms Regulation, 1966 (“1966 Regulation”).
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The petitioner, who is the mother of the deceased, sought transfer of MACC Case No. 295 of 2025 from the Court of the Additional District and Sessions Judge, 2nd Court, Tamluk, Purba Medinipur, to the Court of the Dis...
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Pascas Associate, respondent no. 3, maintained Current Account No. 3296298908 with State Bank of India’s C-Zone, Durgapur Branch. The account had a nil balance from 31 December 2020 and was classified as “inoperative”.
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The petitioners challenged the EPFO circular dated 14 February 2024, which directed that pension for members who had contributed on salaries exceeding the statutory wage ceiling be computed pro rata by bifurcating pen...
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Jyotindranath Manna instituted a suit for specific performance of an agreement for sale dated 27 May 1979 against the original vendors. The suit was decreed on 28 February 1994, the first appeal was dismissed on 30 No...
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The petitioner instituted Title Suit No. 199 of 2015 seeking a declaration that he was a monthly tenant in respect of three structures measuring approximately 5,000 sq. ft. at Premises No. 16, Mondal Temple Lane, Kolk...
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The petitioners challenged the order dated 14 March 2024 by which the Chief Judge, City Sessions Court, Calcutta dismissed their criminal revision and upheld the orders dated 29 August 2023 and 1 December 2023 passed...
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The petitioner, a survivor of human trafficking, was trafficked on 27 March 2017 and rescued on 27 June 2017 with the assistance of police personnel attached to Goreyakothi Police Station, Siwan, Bihar.
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The plaintiff sought permission to file an affidavit under Section 65B of the Indian Evidence Act, 1872, corresponding to Section 63 of the Bharatiya Sakshya Adhiniyam, 2023 (“BSA”), in respect of documents identified...
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The petitioners, claiming to be recorded thika tenants of premises no. T/56A/H/1A, Sambhunath Pandit Street, Kolkata, entered into a development agreement with the private respondents. Although a sanctioned building p...
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The petitioner challenged, under Sections 482 and 401 of the Code of Criminal Procedure, 1973, the order dated 15 December 2022 by which the Municipal Magistrate, 2nd Court, Calcutta rejected his application for disch...
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T.S. No. 419 of 1996 was instituted before the Sub-Judge-III, Patna, and an ex parte decree for Rs. 5,62,05,000 was drawn and signed on 7 September 2000.
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The petitioner, an exporter, claimed benefits under the Merchandise Exports from India Scheme (MEIS) in respect of 17 EDI Shipping Bills.
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The plaintiff had availed financial facilities from the defendant bank, secured by three immovable properties allegedly mortgaged as collateral security.
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The petitioners, registered under the CGST/WBGST regime and engaged in manufacturing and exporting fly ash and fly ash bricks, claimed a refund of accumulated and unutilised ITC amounting to ₹49,60,054 for exports mad...
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SAIL issued Tender No. GEM/2026/B/7121849 for handling, processing, transportation and management of slag, scrap and related materials at its SMS complex.
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The petitioners challenged a show-cause notice dated 17 June 2026 issued by SREI Equipment Finance Limited (“SEFL”), requiring them to explain why they should not be declared wilful defaulters for allegedly disposing...
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The Serious Fraud Investigation Office filed Company Case No. 4 of 2024 against the petitioner and others under various provisions of the Companies Acts, including Section 447 of the Companies Act, 2013; a charge-shee...
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The appellant married Tabassum on 15 September 2004, and they had two sons. Tabassum died on 3 December 2008, within four years of the marriage, at the matrimonial home in Ambad, Azad Nagar.
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Sukchar Swami Mahadebnanda Junior High School was established in 1966, recognised with effect from 1 January 1971, temporarily closed in 1976, and resumed functioning in 1984.
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The petitioner was an accused in Mohammad Bazar Police Station Case No. 267/2026, registered on 30 July 2026, corresponding to GR Case No. 1373/2026.
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The appellants, claiming to be members of the respondent no. 14 Club, instituted a suit alleging irregularities in the Club’s Register of Members and electoral roll, including improper admissions, inclusion of ineligi...
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The appellants-landlords instituted a suit under the West Bengal Premises Tenancy Act, 1956, seeking recovery of possession from the respondent-tenant, who occupied the premises at a monthly rent of ₹556 payable accor...
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The Plaintiff, a PET-resin manufacturer, engaged the Defendant, proprietor of M/s Transmart Container Lines, in connection with the transportation and forwarding of PTA consignments from Korea to Haldia Port. Disputes...
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The petitioners were contractors, proprietors, or cooperative societies engaged by Raiganj Municipality to execute various civil works, including roads and municipal infrastructure. They claimed that the works had bee...
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The petitioner, the award debtor, was inducted by the opposite party into premises no. P-10, Taratala Road, Kolkata, under an agreement dated 26 December 2004 for six years commencing from 1 November 2005.
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The petitioners were office-bearers of the Darjeeling Tea Association (DTA), a registered non-profit association.
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The petitioner, qualified in Physical Education and possessing a Master of Philosophy degree, had previously worked as a lecturer in Physical Education on a contractual basis at Jadavpur University from 2007 to 2009.
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The appellant, Shankara Khatoon, challenged the judgment dated 16 January 2026 passed by the Railway Claims Tribunal, Kolkata Bench, in Claim Application No. OA(IIu)/KOL/0031/2025.
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The petitioner/complainant initiated proceedings under Section 138 of the Negotiable Instruments Act, 1881 (“N.I. Act”) alleging that the accused issued cheque no. 067721 dated 24 February 2021 for ₹1,41,000 towards d...
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Opposite Party No. 2 alleged that, while constructing a pucca house, the petitioners obstructed her, abused and threatened her and her family, and threw bricks from a rooftop, causing a head injury requiring treatment...
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The petitioner operated a guest house under the name “AAFREEN INTERNATIONAL” from premises no. 10, Mustaque Ahmed Street, Kolkata, Ward No. 62, allegedly for approximately 24 years.
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Respondent No. 2, a tenant receiving electricity through an existing connection standing in another person’s name, applied for an independent electricity connection on 28 June 2004. CESC withheld the application on th...
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The petitioner sought review of the judgment dated 19 December 2025 passed in WPA 596 of 2025, which had upheld Office Order No. 1173 dated 25 November 2025 concerning the seniority of Mukhya Sevika candidates.
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The petitioners applied for allotment of Plot No. J/1A at Baltikuri Industrial Park on a long-term lease basis.
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The petitioner, an Inspector in the Railway Protection Force (“RPF”), was placed under suspension on 14 December 2010 under Section 9(1)(i) of the Railway Protection Force Act, 1957 read with Rule 133 of the RPF Rules...
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The petitioner, Sandipan Biswas, was the husband of the de facto complainant/opposite party no. 2.
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The petitioners—petitioners 1 and 2 being the mother-in-law and father-in-law, and petitioner 3 being the brother-in-law of the opposite party no. 2—sought quashing of proceedings in C.G.R. No. 5356 of 2016 arising fr...
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On 25 June 2005, Sunita @ Mita Saha was proceeding near Uttam Laminates Factory when motorcycle no. WB-20J-9855 allegedly dashed against her, causing her instantaneous death.
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The parties married on 22 February 2016 through a social Hindu ceremony and registered the marriage under the Special Marriage Act, 1954.
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The petitioner, the mother-in-law of Opposite Party No. 2, challenged under Section 482 CrPC read with Article 227 of the Constitution the proceedings arising from Maheshtala Police Station Case No. 154 of 2024 under...
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On 1 September 2021, the victim was struck by motorcycle No. WB-18Z-6725 while standing near his residence on Khanakul–Garer Ghat Road. He sustained grievous injuries and died while being taken to hospital. His legal...
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The petitioner, Headmaster of Rina S. B. Vidyatan, sought transfer to Arambagh High School on general/special grounds, citing his residence at Khanakul, medical ailments and difficulties at his existing school.
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The appellant, formerly ABN Amro Bank N.V., was a Netherlands-incorporated non-resident banking company carrying on business in India through a permanent establishment (PE).
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The appellant, a Netherlands-incorporated non-resident banking company, carried on banking operations in India through a branch treated as a permanent establishment (PE) under the Income-tax Act, 1961 and the India–Ne...
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The appellant, Royal Bank of Scotland N.V., formerly ABN Amro Bank N.V., is a Netherlands-incorporated non-resident banking company carrying on business in India through a branch recognised as its Permanent Establishm...
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The appellant, formerly ABN Amro Bank N.V., was a Netherlands-incorporated non-resident banking company carrying on business in India through a branch recognised as a permanent establishment (PE).
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The appellant, Royal Bank of Scotland N.V. (formerly ABN Amro Bank N.V.), is a Netherlands-incorporated non-resident banking company carrying on business in India through a branch recognised as a permanent establishme...
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The appeal arose from the judgment and decree dated 26 February 2021 passed by the Additional District Judge, 5th Court, Paschim Medinipur, in L.A. Misc. Case No. 09 of 2009 under Section 18 of the Land Acquisition Ac...
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The appellants, a social-media influencer and his company, challenged an ex parte ad interim injunction restraining them from displaying, airing, publishing or making statements concerning Emami’s product, “Zandu Ashw...
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The first writ petition challenged alleged illegal construction at Holding No. 29, Rammohan Place, Ward No. 17, under Konnagar Municipality, and sought an enquiry and report by the municipal authorities.
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The assessee filed its return for Assessment Year 2012–13 declaring nil income. Assessment under Section 143(3) of the Income Tax Act, 1961 was completed on 16 March 2015, followed by revision under Section 263.
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The respondent-assessee, an individual, filed a revised return for assessment year 2021–2022 declaring total income of ₹16,13,860. His return was selected for scrutiny on the ground that substantial purchases had been...
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The respondent-assessee, an individual carrying on bullion-trading business through his proprietorship concern, M/s. Shewpujan Rai Indrasen Rai and Grandsons, was assessed for assessment year 2020–21.
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Ramdeo Nonia, an employee of Eastern Coalfields Ltd. (“ECL”), died in harness on 15 October 1995, leaving behind his wife, Ahilya Devi, and son, Birendra Kumar Nonia, the respondent no. 5.
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Respondent No. 4, Dr. Sunil Kumar Singh, was employed by Eastern Coalfields Ltd. as a medical officer and superannuated on 31 March 2017.
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The petitioners, Jyotsna Nag and Arjun Nag, were the mother-in-law and husband, respectively, of the opposite party no. 2/de facto complainant.
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The petitioners sought quashing of Complaint Case No. 586C of 2021, pending before the Judicial Magistrate, 5th Court, Howrah, alleging offences under Sections 323/325/341/380/448/504/506/34 of the Indian Penal Code,...
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The State of West Bengal challenged, under Section 37 of the Arbitration and Conciliation Act, 1996, the Commercial Court’s order dated 30 March 2022 dismissing its Section 34 petition against an arbitral award dated...
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The petitioners, comprising the husband and relatives of the de facto complainant’s husband, sought quashing of Charge Sheet No. 482/23 dated 31 May 2023 under Sections 498A, 406 and 34 of the Indian Penal Code and Se...
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The petitioners complained that respondent nos. 4 and 5 had erected temporary bookstalls in front of their shop at 18B, Shyama Charan Dey Street, Kolkata–700073, thereby obstructing ingress and egress.
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A group of 254 workmen associated with the Food Corporation of India (“FCI”) was retrenched without notice or retrenchment compensation.
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The respondent-plaintiff deity, Sree Sree Radha Gobinda Jew, was represented in the suit by Hirak Kumar Mitra, who subsequently died.
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The opposite party no. 1 instituted Title Suit No. 241 of 2023 before the Civil Judge, Senior Division, Additional Court, Hooghly Sadar, seeking declarations, accounts and permanent injunction against the petitioners...
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The petitioners, claiming to be tenants at premises no. 121/4K, Manicktala Main Road, Kolkata, applied to CESC Limited for an electricity connection for their printing press, M/s. S.A. Printers.
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The petitioners had obtained credit facilities of approximately ₹14,33,500 from Bajaj Finance Limited, secured by a mortgage over immovable property.
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The petitioner was appointed as a Technical Assistant on a contractual basis pursuant to a 2007 recruitment notice requiring an MCA/BE Computer degree from a recognised university.
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The petitioner participated in NEET (UG) 2026 as a Person with Benchmark Disability (PwBD) and obtained an All India PwBD rank of 1936.
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Opposite Party No. 2, Tumpa Pramanick, initiated proceedings under Section 125 CrPC in 2005 seeking maintenance for herself and her minor son, Sudipta Pramanick (Opposite Party No. 3). Although the wife’s claim was re...
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Lalita Sadhukhan held a lease of the suit property from the Calcutta Port Trust, now the Kolkata Port Trust (“KoPT”). She granted a sub-lease to Panchkari Paramanick on 13 December 1965, and Panchkari granted a furthe...
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Lalita Sadhukhan held a lease of the suit property from the Calcutta Port Trust, now the Kolkata Port Trust (“KoPT”). She granted a sub-lease to Panchkari Paramanick on 13 December 1965, and Panchkari granted a furthe...
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The respondents issued two tenders for hiring vehicles for official use, containing Clause 23 of Chapter IV, which required the successful bidder to furnish a Performance Guarantee within 30 days of the Letter of Acce...
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The petitioner was the successful resolution applicant for Binani Cement Ltd., whose Corporate Insolvency Resolution Process commenced on 25 July 2017. The resolution plan submitted by the petitioner was approved by t...
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The petitioner, a corporate insurance agent holding an IRDAI licence, entered into agreements dated 23 September 2008 and 24 March 2009 with Golden Trust Financial Services (“GTFS”) for provision of infrastructure, br...
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The plaintiffs/respondents instituted a suit seeking declaration of title and permanent injunction concerning the suit premises and obtained a temporary injunction restraining the defendants/appellants from interferin...
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Smt. Shibani Bhar, a Hindu governed by the Dayabhaga School, executed a Will dated 8 October 1994 appointing Jagabandhu Bhar and his wife, Smriti Bhar, jointly and severally as executor and executrix.
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The suit, instituted in 1959 for partition of the Bagree family estate, resulted in a preliminary decree in 1963 declaring the shares of Sugan Chand Bagree and his four sons.
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The petitioner challenged governmental, municipal and NBSTC actions concerning approximately 7,327.13 sq. metres of land originally leased by the Kolkata Improvement Trust/KMDA to NBSTC for a bus terminus. After NBSTC...
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The opposite party instituted Ejectment Suit No. 66 of 2008 before the Civil Judge (Junior Division), 1st Court, Sealdah, seeking eviction of the petitioner on grounds including default in payment of rent and reasonab...
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The appellants preferred an appeal under Order XLI Rule 11 of the Code of Civil Procedure, 1908 (“CPC”) against an ex parte ad interim injunction granted by the Trial Court in favour of respondent no. 1, who claimed t...
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The appellant had obtained an eviction decree against the respondent on the ground that the respondent was an unlawful occupant under Section 2(g) of the West Bengal Premises Tenancy Act, 1997; the decree was affirmed...
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The appellant/complainant alleged that the respondent obtained a loan of ₹1,15,000 on 23 April 1999 and, towards partial discharge of the liability, issued account-payee cheque No. 166246 for ₹50,000, after allegedly...
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The appellant-plaintiff instituted a partition suit concerning the suit property and obtained an ex parte ad interim injunction.
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The appellant, whose father Late Henat Kora died in harness on 6 July 2003, filed WPA No. 4912 of 2023 seeking his father’s retiral benefits with interest and compassionate appointment under the National Coal Wage Agr...
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The petitioner participated in the recruitment process for Fire Operators in the West Bengal Fire Services pursuant to Advertisement No. 15 of 2018, applying as an OBC-B candidate.
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The appellant-plaintiff instituted a partition suit and sought temporary injunction restraining the defendants from constructing upon, altering the nature and character of, or disturbing his possession over the A1 sch...
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The petitioners challenged a demand dated 5 April 2025 issued by the municipal authorities concerning premises Nos. 184 and 74/3, P. Mazumdar Road, Kolkata.
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The petitioner-landlord instituted Ejectment Suit No. 60 of 2025 before the Presidency Small Causes Court, Calcutta, seeking eviction on the grounds of default, unauthorised construction, change of user and reasonable...
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The petitioners sought quashing of G.R. Case No. 147 of 2007 arising from Dhaniakhali Police Station Case No. 7 dated 3 February 2007, initially registered under Sections 420/406/326/307/379/34 of the IPC.
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The petitioners challenged the assessment and fixation of compensation at ₹1,40,813 for 30 decimals of land comprised in Plot Nos. 246 and 247 at Mouza Mojpur/Moipur, Police Station Tarakeswar, which had been utilised...
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The petitioner sought a writ directing the respondent No. 2 authority to hand over physical possession of the subject plot and execute a registered deed of lease in favour of the petitioner.
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The prosecution alleged that on 9 May 2008, the complainant, Prasanta Barui (PW 1), was intercepted while travelling by motorcycle near Markha village and assaulted by the petitioner, Anil Barui, with a lathi, causing...
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The petitioner, M/s. Sai Baba Enterprise, was engaged in manufacturing men’s garments, while Opposite Party No. 2, represented by its proprietor Sushanta Kumar Kundu, supplied packing cartons to the petitioner under a...
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The defendant applied under GA 6 of 2016 seeking, inter alia, a declaration that the terms of settlement dated 29 August 2015 were non est and non-binding, and for recall or setting aside of the consent decree dated 8...
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The petitioners alleged violation of an order dated 15 November 2018 passed by a Division Bench, which had affirmed the order of a learned Single Judge dated 3 October 2018.
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The petitioner sought quashing of G.R. Case No. 2898 of 2022, arising from Narendrapur Police Station Case No. 429 of 2022 dated 4 May 2022, registered under Sections 498A, 406 and 365 of the Indian Penal Code and pen...
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The petitioner filed its return of income for Assessment Year 2019–20 under Section 139(1) of the Income-tax Act, 1961 on 30 October 2019.
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On 28 October 1991, a Food Inspector inspected the respondent’s spice shop, “Anil Trading,” and allegedly found approximately 25 kilograms of whole turmeric stored in a jute bag.
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The writ petition concerned the tagging and detagging of ration cards among Fair Price Shops (“FPSs”). Pursuant to the Court’s earlier order dated 31 August 2026, the State respondents filed a report explaining the nu...
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On 25 October 1990, a mini truck bearing registration No. WB/65/0355 was intercepted at Rathbari, Malda, and 27 bags of boiled rice were allegedly recovered from it.
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The petitioner challenged the judgment dated 28 September 2022 by which the Wakf Tribunal, West Bengal dismissed Suit No. 16 of 2007.
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The petitioner-plaintiff instituted Title Suit No. 1157 of 2016 seeking declaration of title over the “ka” schedule property, demarcation of that property, appointment of a Survey-Knowing Commissioner, and eviction of...
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The petitioner sought quashing of G.R. No. 513 of 2021 arising from Sankrail Police Station Case No. 111 of 2021 dated 25 January 2021, registered under Sections 420, 406 and 120B of the Indian Penal Code, 1860 (“IPC”).
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The Kolkata Municipal Corporation (“KMC”) formulated a scheme in or around 1993 for the modernisation and redevelopment of Lansdowne Market, covering approximately 10,500 square metres, and entrusted the redevelopment...
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ITC Limited instituted a commercial suit seeking injunction against Pravin Kumar and other defendants for alleged infringement and passing off of its “Gold Flake” cigarette trade marks, trade dress and copyright throu...
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The appellant-plaintiff instituted a partition suit concerning 21 decimals of land described in the “Kha” schedule.
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The Kolkata Municipal Corporation (“KMC”) formulated a scheme in or around 1993 for the modernisation and redevelopment of Lansdowne Market, covering approximately 10,500 square metres, and entrusted the redevelopment...
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Hindustan Petroleum Corporation Ltd. issued an advertisement dated 22 February 2019 for appointment of LPG distributors.
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The petitioner-tenant was impleaded as the defendant in Title Suit No. 378 of 2015, instituted by the husband of Opposite Party No. 1 for eviction on the grounds of default in payment of rent and reasonable requirement.
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The writ petitioner had previously obtained an order dated 10 September 2026 permitting his political party to hold a meeting on 11 September 2026 at “Mahesh Jagannath Dev’s Snanpiri Maidan” and directing the police t...
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The petitioners were engaged by the Kolkata Port Trust/Shyama Prasad Mookerjee Port on contractual/ad hoc terms as Dock Pilots in 2012 and 2014, initially for three years, including a one-year training period. They su...
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The assessee filed its return for Assessment Year 2018–19 declaring nil income.
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On 15 November 1977, the Food Inspector (P.W.1) inspected the respondents’ mill and allegedly collected a sample of mustard oil.
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The petitioner served as a part-time workshop instructor at Raiganj Polytechnic from 1 December 1995 until 31 July 2025, continuously and without interruption.
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The de facto complainant alleged that Budhaditya Chattopadhyay and his wife, Soumi Chattopadhyay, represented themselves as consultants and experts capable of establishing a medical college and hospital. Acting on the...
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On a complaint concerning incidents dated 20 May 2019, Jagaddal Police Station Case No. 475 of 2019 was registered under Sections 435, 147, 148, 149, 447, 448, 341, 379, 427 and 34 of the Indian Penal Code, 1860.
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The prosecution alleged that on 15 June 2015, while the victim was returning home after selling milk, the appellant caught hold of her near a jute field, touched her body and attempted to rape her. She allegedly raise...
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Opposite Party No. 2 alleged that an agreement for sale was executed on 22 March 1991 between him and the accused persons, including the petitioner’s late father, Gopeswar Prasad Chowdhury, concerning immovable proper...
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The petitioners claimed title to a 21-cottah property comprised in Dag No. 918/1374, J.L. No. 33, Touzi No. 56, R.S. No. 39, Khatian No. 266, Ward No. 101, within the jurisdiction of the Kolkata Municipal Corporation...
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The petitioner No. 1, a registered cooperative society, obtained a work order from the West Bengal State Marketing Board for construction of a pucca stall with a two-storied foundation at Khochabari Hat under the R.K....
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The plaintiff sought security for its plaint claim of approximately ₹7,26,26,893.81, contending that the defendant’s assets were insufficient and that any future decree might become inexecutable.
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The petitioner sought appointment of his son in an unskilled Group-D post under the land-loser category arising from acquisition of the petitioner’s land for the Mejia Thermal Power Station (“MTPS”), Damodar Valley Co...
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SAIL issued a tender through the Government e-Marketplace (GeM) on 5 December 2025 for handling, processing and management of raw material, scrap and slag at the IISCO Steel Plant.
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The minor child, Amit Das, was born prematurely on 24 February 2023 at M.R. Bangur Hospital, Kolkata, and remained admitted in the SNCU for approximately twenty-five days.
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On 13 July 2005, Ganesh Mondal was allegedly attacked near his residence after a dispute concerning a loan/dadan payment. The prosecution alleged that Sunil Mondal, Dwijen Mondal and another accused hurled bombs at Ga...
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The petitioners sought M.R. Distributorship licences for Joypur and Raghunathpur-II Blocks in the District of Purulia pursuant to vacancy notifications dated 16 January 2019.
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The petitioner, a sole proprietorship firm registered under the CGST Act and the WBGST Act, sought reimbursement of GST paid on Works Contract Services supplied during the financial years 2017–18 and 2018–19, after th...
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The petitioners, defendant Nos. 1, 2, 3 and 9–11 in Title Suit No. 16 of 2016 pending before the Civil Judge, Senior Division, 2nd Court at Contai, challenged the Trial Court’s order dated 29 October 2025.
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CNI Girls Primary School, a recognised Christian minority institution, had six sanctioned teaching posts, which became vacant upon retirement of approved teachers. The school conducted a recruitment process under the...
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The petitioners were teachers in the Department of Animal Sciences, Bidhan Chandra Krishi Viswavidyalaya (BCKV), possessing B.V.Sc. & A.H. qualifications.
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The appellants challenged an order of the learned Trial Court allowing an application under Order XXII Rule 10 of the Code of Civil Procedure, 1908 (CPC) and substituting the transferee of the suit property as a defen...
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The appellants, retired employees of Bidhan Chandra Krishi Viswavidyalaya, challenged a notice dated 10 June 2026 requiring them to vacate University quarters on the ground that they were unauthorised occupants.
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The appellant no. 1 was a member and promoter of Pranabananda Cooperative Bank Ltd., which originated as a cooperative credit society and was included among primary cooperative banks in 1996.
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The respondent was an Inspector in the Central Industrial Security Force (CISF), posted at the Eastern Coalfields Limited unit at Sitalpur. By order dated 14 June 2016, issued by the Deputy Inspector General, CISF Nor...
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M/s Eastern Copper Manufacturing Co. Pvt. Ltd. alleged that, between July and August 2014, the petitioners induced it to supply copper contact pads with fabrication work on the assurance of prompt payment. Goods value...
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The appellant, Sukumar Sadhukhan, was employed as a bus driver by respondent no. 1. On 27 March 1999, while driving bus no. WGE 1360 in the course of employment, the bus collided with another vehicle on NH-34, Nadia,...
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The appellant’s wife, Suparna Mondal, was travelling with him and their two children from Jhargram towards Howrah on 21 January 2012.
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Petitioner No. 1, a real-estate company, and its directors negotiated with the opposite party for purchase of adjoining land at Ramnagar, Hooghly.
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On 12 December 2026, the deceased was riding his sister’s Scooty, accompanied by a pillion rider, near Shanghashree Club at Bhaduri Nayakhali Para, when a Bolero car allegedly driven at excessive speed from the opposi...
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The petitioners—Tigerhill Vinimay Private Limited, its two directors, and an advocate-consultant—were negotiating with the opposite party for the purchase of adjoining land in Hooghly.
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The de facto complainant alleged that he had formed M/s. Medinipur Himghar (Pvt.) Ltd. with the accused persons, who were its Directors and equal shareholders.
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On 26 October 2021, a police team proceeded to inspect alleged unauthorised construction sites in Mandarmoni pursuant to information received from the Additional Executive Officer, Purba Medinipur Zilla Parishad.
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The respondent authorities issued an e-auction notice dated 11 January 2018 for grant of a sand-mining lease over Sand Block Galsi-II/Gopalpur/321(P)/B, measuring approximately 12.28 acres.
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The petitioner challenged proceedings initiated by the Provident Fund authorities under Section 7A of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 (“EPF Act”) in respect of its Kolkata establi...
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The petitioner-company appointed the respondent-workman as an Assistant Technical Trainee for an initial period of one year from 6 October 2016. The appointment letter provided that his learning and performance would...
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The petitioners, Md. Kamil Khan and his father, Md. Arif Khan, sought quashing of G.R. Case No. 387 of 2023 arising from Newtown Police Station Case No. 25 of 2023, registered under Sections 376, 417, 313, 506 and 34...
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The petitioners sought quashing of Contai Police Station Case No. 332 of 2022, registered under Sections 341, 323, 325, 447, 354, 379, 427, 506 and 34 of the Indian Penal Code, 1860, and the consequential charge-sheet...
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The three appeals arose from the same judgment and order dated 3 August 2026, by which the learned Single Judge continued an ex parte ad interim injunction dated 16 June 2026, dismissed two applications seeking vacati...
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The petitioner challenged proceedings initiated by the Employees’ Provident Fund Organisation under Section 7A of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952, concerning its Kolkata establish...
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The three appeals arose from the same judgment and order dated 3 August 2026, by which the learned Single Judge continued an ex parte ad interim injunction dated 16 June 2026, dismissed two applications seeking vacati...
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The petitioner, a director and guarantor of M/s Umananda Rice Mill Pvt. Ltd., was accused, along with other directors, of conspiring with unknown bank officials and obtaining credit facilities from the State Bank of I...
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The petitioner, a director and guarantor associated with M/s Kali Mata Krishipanya Bipanan Pvt. Ltd. and M/s Umananda Rice Mills Pvt. Ltd., was implicated in CBI FIR No. RC 01/E/2018-KOL concerning alleged conspiracy...
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The petitioners were approved teaching and non-teaching employees of a recognised, D.A.-getting school and had superannuated between 2014 and 2016.
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The petitioner, a lessee in occupation of the 6th and 7th floors of premises no. 9, Abanindranath Tagore Sarani, Kolkata, challenged an order dated 4 September 2026 directing vacation of the premises on the ground of...
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The appellant, a retired Additional District Judge, retired on 31 October 2007.
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The plaintiffs/appellants instituted a suit seeking declarations that conveyances executed by defendant nos. 1–9 in favour of defendant nos. 10–50 were void, inoperative and not binding upon them, together with conseq...
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The appellant, defendant no. 2 in CS No. 77 of 2013, challenged the order dated 8 March 2022 by which the learned Single Judge allowed amendment of the plaint to substitute the plaintiff with its liquidator and reject...
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The appellants-plaintiffs sought recovery of khas possession of premises no. 124A, Acharya Jagadish Chandra Bose Road, Kolkata, and mesne profits of ₹1,34,16,000, alternatively an enquiry into mesne profits.
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The petitioners, defendants in Title Suit No. 73 of 2025, sought analogous trial of that eviction suit with Title Suit No. 6 of 2021, which they had instituted challenging the opposite parties’ acquisition of title.
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The petitioners, defendants in Title Suit No. 74 of 2025, filed an application under Section 151 of the Code of Civil Procedure seeking analogous trial of that eviction suit with Title Suit No. 6 of 2021, instituted b...
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The respondent was a co-owner of land measuring approximately 24 decimals at Mouza Tarakeswar, forming part of Plot No. 93, acquired by the appellant for construction of a larger-capacity automatic telephone exchange.
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The petitioners sought quashing of Berhampore P.S. Case No. 1396 of 2018, corresponding to G.R. Case No. 4518 of 2018, arising from allegations that petitioner no. 1’s wife was subjected to physical and mental cruelty...
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The plaintiffs challenged the validity of the Managing Committee elections of Baghbazar Sarbojanin Durgotsav and Exhibition held on 22 June 2025 and sought, inter alia, declarations, appointment of an Administrator, a...
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The petitioners claimed that LR Plot Nos. 479 and 483, Mouza Dakshin Bhatra, Malda, had been settled in their favour through pattas issued in 2003 pursuant to Patta Case No. 48/XII/R/2002–2003.
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The petitioner participated in NEET (UG) 2026 as a Person with Benchmark Disability (PwBD) and obtained an All India PwBD rank of 275043.
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Timir Baran Routh, represented by his father Sri Krishna Chandra Routh, sustained serious injuries in a road accident at Midnapore on 2 May 2005 when he was allegedly hit by truck No. U.P.-78-N/3435 due to rash and ne...
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Steel Authority of India Ltd. (“SAIL”) operates a warehouse/stockyard at Durgapur where loading, unloading and storage of steel products are performed through contractual labour. The warehouse was registered as a “sho...
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The appellant constructed a one-storeyed pucca building measuring approximately 1,110 sq. ft. on Plot No. 44, Mouza Khudmorai, which was initially recorded as agricultural land.
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The minor plaintiff, represented by his mother as next friend, instituted a suit for partition alleging that Defendant No. 1, his paternal grandfather, was the Karta of a Hindu Undivided Family (“HUF”) governed by Mit...
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The appellants participated in an e-auction conducted by Canara Bank on 17 February 2024 and were declared successful bidders for property offered on an “as is where is” and “what is where is” basis.
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The de facto complainant, Rajesh Prasad, and his mother initially occupied Flat No. 104 at Regent Sagar, Kolkata, as tenants/licensees. In 2008, as the complainant was unable to obtain institutional finance, the petit...
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The petitioners sought quashing of Complaint Case No. C-1610 of 2018, pending before the Judicial Magistrate, 7th Court, Alipore, under Sections 406, 415, 418, 420, 506 and 120B of the Indian Penal Code, 1860.
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The petitioner challenged the order dated 15 January 2026 passed by the District Consumer Disputes Redressal Commission, Kolkata–III, in Consumer Complaint No. DC/AB3/315/CC/3/2026, whereby the Commission admitted the...
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The opposite parties filed Misc. (Pre-emption) Case No. 45 of 2015 under Sections 8 and 9 of the West Bengal Land Reforms Act, 1955, seeking pre-emption of land in Plot No. 711, Mouza Amlakara, Paschim Medinipur, purc...
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The appellants, an MSME operating a tea garden, maintained several credit facilities with the State Bank of India.
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Timir Baran Routh, represented by his father Sri Krishna Chandra Routh, sustained serious injuries in a road accident at Midnapore on 2 May 2005 when he was allegedly hit by truck No. U.P.-78-N/3435 due to rash and ne...
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The petitioner was enrolled in the Central Industrial Security Force (CISF) on 4 July 1994 and had received several rewards but was also subjected to twelve prior punishments for misconduct and indiscipline.
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Dehi Kunwar @ Dehi Ram Konwar, aged approximately 54 years and employed as an Ex-Fireman Grade-I under the MES, sustained serious injuries in a road accident near Dhara Basti, Darjeeling, on 20 December 2014 and subse...
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Dehi Kunwar @ Dehi Ram Konwar, aged approximately 54 years and employed as an Ex-Fireman Grade-I under the MES, sustained serious injuries in a road accident near Dhara Basti, Darjeeling, on 20 December 2014 and subse...
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The petitioners challenged a show-cause notice dated 9 January 2024 issued under Section 74 of the Central Goods and Services Tax Act, 2017, concerning the period July 2017 to March 2021, and consequential orders date...
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The petitioner and the private respondent applied for a licence for Fair Price Shop vacancy ID 202300223204.
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Pursuant to an advertisement dated 21 January 2014, Petitioner No. 1 was selected for an RGGLV LPG distributorship at Dakshin Akraberia, South 24 Parganas, and was issued a conditional Letter of Intent (LOI) on 30 Mar...
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The appellant was convicted under Section 6 of the Protection of Children from Sexual Offences Act, 2012 (“POCSO Act”) by the Special POCSO Court, Barasat, in Sessions Trial No. 10 (03) of 2017 arising from Special Ca...
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The victim, a young woman from Rydak Tea Garden who suffered from epilepsy and was described as mentally slow, went missing on 30 September 2012 after leaving home to answer nature’s call.
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The plaintiff supplied LLDPE reprocessed granules, plastic granules, floor sweepings, PP regrind and similar goods to the defendant through high-sea sales and from the plaintiff’s warehouses.
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The appellants instituted a suit for specific performance of an agreement for sale.
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The appellant instituted a declaratory suit claiming tenancy rights in respect of the suit premises.
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Comet Overseas Pvt. Ltd. purchased DFIA Licence No. 0210100847 dated 16 May 2007 from Gemini Overseas Ltd. for consideration of ₹14,51,795 paid through banking channels. The licence had been issued and endorsed transf...
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The plaintiff purchased electronic goods from the defendants under three purchase orders pursuant to an agreement dated 9 August 2023. Although the defendants supplied goods under the first two purchase orders, they f...
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The petitioner, an enlisted contractor of WBSEDCL, was engaged to deploy technical personnel for repair and maintenance of feeder lines emanating from the Belmuri 33/11 KV Sub-Station for the period from 1 January 201...
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The petitioner, a former Branch Manager of the Central Bank of India, was proceeded against for alleged irregularities in sanctioning and monitoring loans during his tenure at the Barrackpore Branch.
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Merril Impex Private Limited availed credit facilities from the State Bank of India in 2007. The company was subsequently renamed Global Metcoke Private Limited and thereafter Janmani International Private Limited. Th...
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The petitioner and Opposite Party No. 2 entered into a court marriage on 19 July 2018 and a social marriage on 11 December 2019. After residing together in Meerut and subsequently in Dwarka, New Delhi, the parties sep...
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The respondent-workman, a Steno-Typist in the petitioner hospital’s Pathology Department, was alleged to have refused a routine security check of his bags while leaving the clinic on 23 September 2014.
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The petitioner-husband instituted Matrimonial Suit No. 19 of 2025 seeking divorce under Sections 27(1)(b) and 27(1)(d) of the Special Marriage Act, 1954. The opposite party-wife filed an application under Section 36 o...
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The appellants challenged an arbitral award dated 30 August 2011 arising from disputes concerning reconstruction of a bridge under a government contract.
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The petitioner held a registered 999-year lease dated 13 February 1974 from the Government of West Bengal concerning Plot No. DC-J/15, Sector-I, Salt Lake, Kolkata, intended for construction of a house to be used as a...
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The adjudicating authority passed an order under Section 73 of the Central Goods and Services Tax Act, 2017 (“CGST Act”) on 13 March 2023, which was communicated to the petitioner through the GST portal.
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HIDCO and Rosedale Developer Pvt. Ltd. (RDPL) entered into a development agreement dated 24 February 2006 for developing a 16.32-acre bulk plot as a residential housing complex, with ancillary facilities including ret...
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The appellant manufactured and cleared Vanaspati and vegetable fats allegedly bearing the brand name “Shiva”. Following an investigation, the Revenue alleged that, after 1 March 2003, the appellant had cleared 116.052...
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The opposite party instituted Title Suit No. 998 of 2024 before the Civil Judge (Junior Division), 3rd Court, Howrah, seeking, inter alia, a declaration of its right to run a hotel and restaurant business and a perman...
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The petitioner’s father was the registered consumer of electricity supplied by WBSEDCL. The petitioner was alleged to have used the connection unauthorisedly for operating a husking mill. A provisional assessment of R...
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The plaintiff presented a plaint alleging infringement of intellectual property rights and passing off and sought dispensation of the pre-institution mediation requirement under Section 12A of the Commercial Courts Ac...
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Punjab National Bank challenged the order dated 18 August 2026 passed by the Additional Chief Judicial Magistrate, Alipore, South 24 Parganas, in Misc. Case No. 471 of 2026 under Section 14 of the Securitisation and R...
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The petitioners—Arindam Ghosh, his mother, and his sister—were the husband, mother-in-law, and sister-in-law of the de facto complainant.
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The complainant alleged that Abhijata Construction Pvt. Ltd. agreed to sell him a flat for ₹2.5 crore on 5 June 2015 but failed to deliver possession. The company allegedly issued five cheques towards refund, includin...
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The petitioners, the brother-in-law and sister-in-law of the de facto complainant, challenged the order dated 29 November 2024 by which the Judicial Magistrate, 10th Court, Alipore, took cognizance against them and ot...
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Ddev Plastiks Industries Limited supplied polymers, polyethylene and PVC compounds to Gupta Power Infrastructure Limited, Accused No. 1, against 18 invoices raised between July 2022 and February 2023, creating an alle...
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The petitioner, Shreya Banerjee, was formerly a partner of M/s Steakalicous Restauranteur, which entered into a lease agreement and utility agreement with the opposite party on 9 March 2018 for occupation of premises...
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The petitioner and Opposite Party No. 2 had allegedly shared a residential flat since 2017 and maintained regular financial dealings, including sharing household, travel and other personal expenses.
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The petitioner-husband and opposite party no. 2 were married on 3 July 2017 under the Special Marriage Act, 1954, and had a son born on 27 February 2018.
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The petitioners claimed to be elected Councillors of Jalpaiguri Municipality pursuant to the 2022 municipal election.
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The petitioners challenged the memorandum dated 29 July 2026 issued by the Chairman of Darjeeling Municipality, informing them that Clause 3 of the agreement had been invoked and that forfeiture of the security deposi...
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The petitioner executed a work order for supplying and installing various structures and materials at a strong room under Sadar Development Block, Jalpaiguri, in connection with the 10th Panchayat General Election, 2023.
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The petitioner produced scanned copies of both sides of the receipts relating to the impugned order, which were taken on record pursuant to an earlier direction.
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On 14 December 2022 at approximately 3:30 a.m., Tapasi Halder was travelling as a passenger in bus no. WB-19L-1956 from Purulia towards her residence. The bus was allegedly driven at excessive speed and in a rash and...
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The petitioner owned premises at 167, Muktaram Babu Street, Kolkata.
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The applicants sought review of the order dated 3 September 2026 by which their writ petition, WPA 18458 of 2026, had been dismissed.
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The petitioners were appointed as computer instructors in Bhawani High School and Nandanpur High School, Jalpaiguri, respectively, both Government-sponsored schools.
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The plaintiff filed an interlocutory application seeking leave to bring on record an additional valuation and assessment report dated 8 July 2025, prepared by Mr. G. N. Pal, Chartered Engineer and Valuer.
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The petitioner’s father, an Assistant Teacher, died in harness on 15 November 2017 at the age of 56 years.
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The petitioners challenged a common judgment of the West Bengal Land Reforms and Tenancy Tribunal affirming the Appellate Authority’s decision setting aside orders passed under Section 17 of the West Bengal Land Refor...
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The appellants challenged the order dated 9 September 2026 passed by the Sixth Bench, City Civil Court at Calcutta, in Title Suit No. 2071 of 2026, whereby the Trial Court refused ad interim injunction against the res...
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The parties, except respondent no. 4, were family members involved in disputes concerning the management and control of family-owned companies. Their disputes were referred to arbitration, resulting in an arbitral awa...
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The suit, being Title Suit No. 18 of 2010, was instituted in 2010. An ad interim injunction dated 4 February 2010 directed the then defendants to maintain status quo regarding alienation, alteration of the nature and...
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The appellant, Principal Commissioner of Income Tax-1, Kolkata, sought condonation of a 1480-day delay in filing an appeal under Section 260A of the Income Tax Act, 1961 against the respondent-company.
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The petitioner’s father, Swapan Kumar Roy, a Group-D employee at Harinkhawa L.N. High School, died in harness on 20 October 2022, leaving behind his wife and two daughters.
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The petitioner, appointed as a Probationary Clerk in the respondent Bank on 8 December 1982, was subsequently promoted and served as Branch Manager at various branches, including Goa, Jadavpur and Bhowanipore.
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The petitioner appointed Respondent No. 2 as a Chemist with effect from 10 October 2000, initially on probation for either six months or one year, under disputed appointment letters.
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The appellant, grandson of the deceased, was prosecuted for allegedly assaulting his 75-year-old grandmother with a cuttari after she refused his demand for approximately ₹700 received as senior-citizen pension.
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The plaintiff instituted a commercial suit seeking, primarily, specific performance of an alleged understanding/agreement with defendant nos. 1 to 3 and consequential reliefs.
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The petitioners claimed ownership of rayati LR Plot No. 650 at Mouza Naikuri Jagannathchak, Purba Medinipur, over which they had constructed a sanctioned two-storeyed commercial building.
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The petitioner challenged the seizure of betel nuts under Section 110 of the Customs Act, 1962 and the order dated 11 August 2026 rejecting its application for provisional release under Section 110A.
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The petitioners challenged the judgment of the West Bengal Land Reforms and Tenancy Tribunal affirming orders of the Appellate Authority and the Bhag Chas Officer, which declared the private respondent a Bargadar and...
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The petitioner applied on 1 September 2026 for permission to hold a political rally on G.T. Road, Hooghly, on 11 September 2026 between 14:00 and 17:00 hours, with approximately 5,000 participants.
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The petitioners, the parents of Kamalika De, sought quashing under Section 482 of the Code of Criminal Procedure, 1973 (corresponding to Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023) of the criminal pro...
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The petitioner-husband, Samar Paul, married Opposite Party No. 2, Jyotsna Paul, on 11 February 1995. They had two children, including their daughter Sangita Paul, who attained majority in October 2017.
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The petitioner challenged the order dated 6 May 2024 passed by the Judicial Magistrate, 1st Class, Datan, Paschim Midnapore, directing him to pay interim compensation under Section 143A of the Negotiable Instruments A...
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The petitioners sought quashing of G.R. Case No. 5396 of 2021, arising out of Belghoria Police Station Case No. 419 of 2021 under Sections 498A/406/34 of the Indian Penal Code, pending before the 1st Judicial Magistra...
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The claimant sustained serious spinal injuries on 7 May 2019 when the offending bus, bearing registration no. WB 57-4281, allegedly driven rashly and negligently, hit him while he was cycling towards Berhampore. He wa...
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The petitioner challenged the adjudication order dated 31 July 2024 passed by Respondent No. 1 and the appellate order dated 17 June 2026 passed under Section 107 of the West Bengal Goods and Services Tax Act, 2017 an...
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The petitioners, tenants in Ejectment Suit No. 34 of 2025, challenged the order dated 18 September 2025 by which the Chief Judge, City Civil Court, rejected their applications under Section 7(2) of the West Bengal Pre...
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The petitioner, an MSME-registered enterprise, provided operation, maintenance, electrical and technical services to the respondent under a service agreement dated 18 January 2017, subsequently extended until 31 Janua...
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The petitioner, a CISF constable, was proceeded against departmentally on three articles of charge. Articles I and II alleged that he failed to attend parade, physical training, and the orderly room of the Assistant C...
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Dr. Dhurjati Prasad Das, predecessor of the petitioners, joined the Indian Council of Agricultural Research (“ICAR”) as a scientist on 28 September 1976. He availed study leave from 28 September 1981 to 27 September 1...
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The appellants were allotted approximately six acres of land at Plot No. IND-8/1, Mouza Nonadanga, by the Calcutta Metropolitan Development Authority (subsequently KMDA) for establishing an industrial unit. The allotm...
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The vendors and purchasers entered into a Memorandum of Understanding dated 20 September 2010 for the purchasers to acquire control of Bhoomi Minerals Limited, a financially distressed company operating a sponge-iron...
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The petitioners, siblings and children of Ainul Hoque, had obtained Scheduled Tribe (“ST”) certificates from the Sub-Divisional Officer, Jangipur, describing them as belonging to the “Bedia” tribe; the certificates we...
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The vendors and purchasers entered into a Memorandum of Understanding dated 20 September 2010 for the purchasers to acquire control of Bhoomi Minerals Limited, a financially distressed company operating a sponge-iron...
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The vendors and purchasers entered into a Memorandum of Understanding dated 20 September 2010 for the purchasers to acquire control of Bhoomi Minerals Limited, a financially distressed company operating a sponge-iron...
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The petitioner, a sole proprietor of “Sanjeev Vyapaar,” maintained Current Account No. 43061577012 with the State Bank of India (“SBI”). On 19 March 2026, SBI partially froze the account, preventing its normal operati...
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The appellant, a manufacturer of aluminium, availed CENVAT credit on inputs during Financial Years 2001–02 and 2002–03.
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The appellants— the deceased woman’s husband and mother-in-law—were convicted by the Additional Sessions Judge, Fast Track Court, Sadar, Cooch Behar, in Sessions Case No. 82 of 2014 arising from Dinhata Police Station...
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Acting on intelligence, the Directorate of Revenue Intelligence intercepted and seized 272 pieces of gold weighing 36.856 kg and valued at approximately ₹10.07 crore on 8 April 2013. Statements of persons from whom th...
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The plaintiff/appellant instituted a suit seeking declarations based on a registered 99-year lease deed executed by defendant no. 2, including a declaration of his leasehold rights and entitlement to conduct business...
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The appellant-plaintiff instituted a suit concerning premises no. 2/1, Loudon Street, Kolkata, seeking declarations that a registered deed of gift dated 1 August 1948 and other documents of title were false, fabricate...
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The petitioner, a single-subject teacher, sought transfer under the West Bengal School Service Commission (General Transfer, Transfer on Special Ground and Reallocation) Rules, 2015, as amended by the memo dated 3 Jan...
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The appellant, a constable in the CISF posted at ONGC, Nazira, was assigned watch-tower duty on 28 January 2008.
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The assessee, engaged in producing motion pictures, filed his return for Assessment Year 2010–11 declaring taxable income of ₹9,43,459.
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Uday Goswami and others had filed WPA 11252 of 2018 challenging an order dated 12 January 2018 passed by the General Manager, Eastern Coalfields Limited, concerning appointment on account of land acquisition.
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The appellant challenged the final decree of partition dated 20 December 2025 passed by the Civil Judge (Senior Division), Jhargram, in Title Suit No. 97 of 2018.
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The petitioners had availed credit facilities from the respondent bank, secured by a mortgage over immovable property. Following alleged default, the bank initiated enforcement proceedings under the Securitisation and...
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The Calcutta Municipal Corporation challenged the judgment dated 14.11.2000 by which the Trial Court acquitted the respondents in Case No. 1466C of 1994 of an offence under Section 199 of the Calcutta Municipal Corpor...
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The petitioners— the husband and in-laws of the de facto complainant—challenged Garden Reach Police Case No. 163 of 2023, registered under Sections 498A/406/34 of the IPC and Sections 3 and 4 of the Dowry Prohibition...
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The petitioners sought quashing of G.R. No. 655 of 2024, arising from Islampur Police Station Case No. 69 of 2024, registered under Sections 341/323/325/506/34 of the Indian Penal Code, which culminated in charge-shee...
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The petitioner-establishment had been granted exemption under Section 17(1)(a) of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 (“EPF Act”) by a notification dated 24 February 1960, subject to...
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Eastern Coalfields Ltd. challenged the Central Government Industrial Tribunal-cum-Labour Court’s award dated 9 June 1999 in Reference Case No. 22 of 1989, which directed the Company to regularise 51 workmen as its dir...
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Blue Star Limited had a contractual arrangement with the West Bengal Power Development Corporation Limited for the operation and maintenance of the central air-conditioning plant at Bakreshwar Thermal Power Project, i...
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The petitioners sought quashing of Complaint Case No. 518 of 2021, pending before the Additional Chief Judicial Magistrate, Kalyani, Nadia, under Sections 447/323/379/506/34 of the Indian Penal Code, 1860.
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The plaintiff, a company engaged inter alia in financial intermediation and financial activities, instituted a suit for recovery of ₹65,00,000 allegedly advanced to the defendant between January and September 2020, to...
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Somra Majhi, an employee of Eastern Coalfields Ltd. at Siduli Colliery, died in harness on 12 May 2015. His recorded dependants included his widow, Lakhi Mejhian, and his unmarried daughter, Sukumoni; his son Suraj ha...
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The petitioner, appointed as Chief Engineer by Haldia Dock Complex in 2012, was serving as General Manager (Engineering) at HDC after joining there on 23 March 2024, following an earlier posting at Mumbai Port.
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Ramsarup Lohh Udyog Ltd. obtained a ten-year Way Leave Permission from the Railways on 10 July 2007 to lay a water pipeline through railway property; following its amalgamation with Ramsarup Industries Ltd., the permi...
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M/s. CRISPR Biopharma Inc. was originally constituted by a Deed of Partnership dated 3 March 2022. Following the death of one partner, the respondents’ reconstitution of the firm, induction of the petitioner as an inc...
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The petitioner challenged, inter alia, the adjudication order dated 24 April 2024 passed by Respondent No. 3 under Section 73 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services Tax...
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The appellant instituted a suit seeking declarations and mandatory injunctions concerning the conduct of elections of the Council and President of the Institution of Engineers (India), alleging that the defendants wer...
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An ex parte decree was passed against the appellant on 5 December 2011. The appellant filed an application under Order IX Rule 13 of the Code of Civil Procedure, 1908, on 4 September 2015, accompanied by an applicatio...
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The petitioner, owner/licensor of Unit No. B-0211, measuring approximately 763 sq. ft. at City Centre, Siliguri, had granted a licence of the premises to M/s Suncity Tieup Pvt. Ltd. under an agreement dated 10 Novembe...
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The petitioner was selected pursuant to a vacancy notification for appointment as a fair price shop (“FPS”) dealer under the West Bengal Public Distribution System (Maintenance and Control) Order, 2013, and was grante...
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The petitioner, the daughter of a deceased government employee and a divorcee, applied for sanction and release of family pension. Her application had remained pending since 2018.
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On 26 January 2002, Nipen Karmakar was allegedly obstructed and assaulted with a bamboo stick by Rafik Biswas and Nirmalendu Biswas, causing injuries, including a fracture. A case was registered at Chapra Police Stati...
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The respondents filed WPA No. 9990 of 2020 challenging the modified Clause 27.2 of the CPWD Works Manual, 2014, as incorporated in the 2019 Manual, and related Office Memoranda.
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The appellant challenged an order disposing of his writ petition, which sought restoration of possession over a passage/property allegedly owned by him and encroached upon and constructed on by the Maheshtala Municipa...
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The opposite party/pre-emptor’s father purchased 3 decimals from plot no. 76, Jikra Mouza, in 1983 and thereby became a co-sharer.
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The opposite parties instituted Ejectment Suit No. 145 of 2024 before the Presidency Small Causes Court, Calcutta, seeking eviction under Section 6(1) of the West Bengal Premises Tenancy Act, 1997 (“1997 Act”), allegi...
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The petitioner instituted Title Suit No. 189 of 2007 seeking declaration of title and permanent injunction against Sashi Bhusan Panda, whose counterclaim was dismissed and the suit was decreed in the petitioner’s favo...
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The petitioner, Sethia Organisation, invoked Article 227 of the Constitution challenging Order No. 16 dated 20 April 2026 passed by the Additional D.C.D.R.C., Rajarhat in Execution Application No. DC/AB1/303/EA/90/202...
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The petitioner, a retired employee of the Alloy Steels Plant, continued to occupy Quarter No. 29/18, Joydev Avenue, B-Zone, Durgapur Steel Township, which had originally been allotted to him during his service.
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The petitioner sought bail in ML Case No. 4 of 2025 arising from ECIR/ELZO-II/06/2025 under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 (“PMLA”), pending before the Chief Judge, City Sessions Cour...
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The petitioner sought bail in ML Case No. 9 of 2025 arising from ECIR/KLZO-I/12/2025, registered under Sections 3 and 4 read with Section 70 of the Prevention of Money Laundering Act, 2002 (“PMLA”).
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SEBI filed a complaint before the Chief Judicial Magistrate, Alipore, against M/s. Shekher Plantation (P) Ltd. and its directors, the petitioners, alleging offences under Sections 24(1) and 27 of the SEBI Act, 1992, i...
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The petitioner, elected as Sabhapati of Hanskhali Panchayat Samity, challenged a notice issued by the Sub-Divisional Officer, Ranaghat, fixing 8 September 2026 for consideration of a motion of no confidence/removal ag...
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The plaintiffs instituted Title Suit No. 5 of 2009, heard analogously with Title Suit No. 6 of 2009, claiming right, title, interest and possession in respect of a common passage described in the plaint schedule.
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The plaintiffs instituted Title Suit No. 5 of 2009 claiming right, title, interest and possession in respect of a common passage described in the plaint.
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The petitioner challenged the adjudication order dated 23.08.2024 passed by Respondent No. 4 and the appellate order dated 28.01.2026 passed by Respondent No. 3 under Section 107 of the West Bengal Goods and Services...
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The petitioner managed M/s Debasree Cinema, a sole-proprietorship cinema business established by his father in 1991.
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The respondent undertook a turnkey drinking-water supply and distribution project for the Kerala Water Authority and, believing that the activity was taxable as commercial or industrial construction service, paid serv...
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On 16 May 1997, the Sub-Divisional Food Inspector inspected the petitioner’s sweetmeat shop and found approximately 8 kg of curd stored in earthen pots.
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The plaintiffs/respondents instituted an eviction suit against the defendant/appellant on the ground of reasonable requirement of the suit premises for running a shop.
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The appellant sought to challenge an order dated 22 November 2017 by which the Trial Court recorded that the miscellaneous case filed under Order IX Rule 13 of the Code of Civil Procedure, 1908 (“CPC”) by the appellan...
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The respondent instituted a defamation suit alleging that the appellants had circulated defamatory e-mails concerning his conduct and management of businesses, including CyberCorp Limited and Sundyne Technologies Priv...
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Opposite parties 1 and 2 instituted Title Suit No. 105 of 2026 before the Civil Judge (Senior Division), 1st Court, Baruipur, seeking, inter alia, declaration and partition.
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The petitioner challenged an order dated 27 March 2026 passed under Section 74 of the Central Goods and Services Tax Act, 2017 and the West Bengal Goods and Services Tax Act, 2017, concerning the tax period from Janua...
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The petitioners, the parents-in-law of Opposite Party No. 2, sought quashing under Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”) of proceedings arising from a complaint under Sections 498A/34 of the Ind...
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The complainant alleged that he had advanced a friendly cash loan of ₹1,20,000 to the petitioner and that the petitioner issued a cheque towards repayment. The cheque was dishonoured on 1 December 2015 for insufficien...
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The writ petitioner, Mukhi Mejhan, was the widow of Baneshwar Majhi, an employee of Eastern Coalfields Limited (ECL), who died in service on 21 October 2012.
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The petitioner was selected by the West Bengal Regional School Service Commission and appointed as an Assistant Teacher in the Theology Group (M.M.) at Uluberia Haji Ishaque Darul Ulum Siddiquia Senior Madrasah.
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The District Election Officer, Hooghly, filed G.A. No. 2 of 2026 seeking leave to intervene and directions regarding EVMs and VVPATs connected with the 29-Arambagh (SC) Parliamentary Constituency.
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The petitioner served Bidhan Chandra Krishi Viswavidyalaya (BCKV) in various posts, including Mess Employee, Junior Assistant, Senior Assistant and Junior Superintendent. He superannuated on 31 March 2021.
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The petitioners, Biplab Saha, the developer and constituted attorney, and Shukla Das, the property owner, were prosecuted under Section 401A of the Kolkata Municipal Corporation Act, 1980 (“KMC Act”) for allegedly con...
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The petitioner applied for the post of Peon pursuant to a 2002 advertisement and subsequently applied for the post of Lower Grade Clerk pursuant to a 2005 advertisement. He was appointed as Peon on 12 September 2006 a...
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Steel Authority of India Limited (“award holder”) entered into a contract dated 6 April 1992 with M/s Eastern Minerals and Trading Agency (“award debtor”) for raising, seizing and transporting limestone from Kuteshwar...
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The petitioner’s registration under the WBGST/CGST Act, 2017 was cancelled by order dated 17 June 2025 on the ground that he had failed to file returns continuously for six months
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The petitioner’s registration under the West Bengal Goods and Services Tax/Central Goods and Services Tax Act, 2017 was cancelled for failure to furnish returns for a continuous period of six months.
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The petitioner’s registration under the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services Tax Act, 2017 was cancelled for failure to furnish returns for a continuous period of six months.
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The petitioners challenged proceedings initiated against them for alleged contravention of Rule 96(10) of the CGST/WBGST Rules, 2017, concerning the period July 2017 to March 2022.
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The petitioner challenged an order dated 24 February 2025 passed under Section 73 of the CGST/WBGST Act, 2017 for the tax period April 2020 to March 2021.
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The petitioner was an accused in GR Case No. 750 of 2020, arising from FIR No. 60 of 2020 dated 23 April 2020, registered at Police Station Bambooflat, South Andaman, under Sections 188, 269, 270, 271 and 34 of the IP...
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The appellant Association represented 139 contractual employees engaged by the Andaman and Nicobar Islands Medical Education and Research Society, which manages the Andaman and Nicobar Islands Institute of Medical Sci...
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The petitioner, a registered trade union, represented 122 daily-rated mazdoors (“DRMs”) engaged by the Forest Administration on diverse dates from 1990 onwards.
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The petitioners in WPA/484/2023 were engaged as Mazdoors/DRMs on a daily-rated basis in 2011 after their names were sponsored by the Employment Exchange and they participated in an interview conducted by a Selection C...
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The respondent was initially engaged on 25 September 1996 as a Daily Rated Mazdoor/Chowkidar and thereafter continued under successive daily-rated, part-time and contractual engagements on consolidated pay.
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The dispute arose from a longstanding civil controversy concerning approximately 12 decimals of land at Gazipur Hattala, Howrah.
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The petitioner alleged that CESC’s electricity meter, electric line, and other electrical installations situated on his premises were being used to supply electricity to the private respondents, his nephew(s).
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Maya Singh, the petitioner in W.P.A. 18656 of 2026, sought an electricity connection at her residential premises.
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The appellants, representing hawkers and members of the Chandanpur Bazar Railway Premises Shoppers’ Cooperative Society Limited, challenged an eviction-cum-show-cause notice dated 1 August 2025 issued by the railway a...
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The appellant-plaintiff instituted a suit for specific performance of an agreement for sale concerning the predecessor-in-interest of the respondents’ 1/7th share in the subject property. The agreement was embodied in...
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The petitioners comprised the directors and employees of C-Quel Management Services Pvt. Ltd.
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The respondent-workman was engaged by the Indo-German Fertiliser Educational Project, a temporary project established pursuant to a collaboration agreement with the Federal Republic of Germany. His engagement commence...
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The petitioner, an erstwhile director of M/s. D.S. Metals Pvt. Ltd., was arrayed as accused no. 3 in a prosecution under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”).
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The private respondent was appointed as Deputy General Manager on probation by ITD Cementation India Limited, the petitioner’s erstwhile company, by an appointment letter dated 14 January 2009. His services were confi...
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The petitioners, namely the husband, parents-in-law, sister-in-law and other relatives of the de facto complainant, sought quashing of G.R. Case No. 4280 of 2024 arising from Nagerbazar P.S. Case No. 173 of 2024, regi...
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West Bengal State Jamiat-e-Ulama, through its General Secretary, sought police permission to conduct a sit-in demonstration beside Metro Channel, Esplanade, with approximately 500 participants on 6–8 September 2026, f...
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The petitioner challenged the appellate authority’s order dated 18 July 2025, which refused to entertain its appeal under Section 107 of the WBGST/CGST Act, 2017 against an order dated 4 June 2022 passed under Section...
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The petitioner challenged the disconnection of electricity at the relevant premises by CESC on the ground of unauthorised use of electricity. The petitioner’s father was the registered consumer, and the supply was dis...
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The petitioner, an aspirant for NEET UG 2026, faced an issue concerning his Domicile Certificate, which was required for participation in the counselling process.
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The petitioner applied for a fresh electricity connection at premises where electricity dues remained outstanding in the name of the erstwhile consumer, Sahid Ahamed.
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The petitioner-plaintiff instituted Title Suit No. 292 of 2021 before the Civil Judge (Junior Division), 1st Court, Paschim Medinipur, seeking declaration of title and permanent injunction in respect of the B1 Schedul...
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The petitioners engaged the opposite party no. 2 and her husband to undertake interior decoration work at the petitioners’ flat.
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The writ petitioner’s father, an employee of Eastern Coalfields Limited (“ECL”), died in harness on 22 May 1998.
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On 11.11.2023, acting on telephonic information, the police raided the petitioner’s shop, “Shibam Stationery Shop,” at Kayettala, Gourhati, under Arambagh Police Station, and seized approximately 35 kilograms of prohi...
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The petitioners purchased approximately 27 decimals of land comprised in L.R. Dag Nos. 611, 612 and 613, Mouza Barbarisha, Purba Medinipur, through registered sale deeds in 2018. Their names were thereafter mutated in...
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The petitioner, an aspirant for the Second SLST, 2025, intended to claim reservation under the Economically Weaker Section (EWS) category but did not possess a valid EWS certificate when submitting the application.
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The Director, E.S.I. (M.B.) Scheme, West Bengal issued e-tenders for supplying cooked diet to indoor patients at various ESI hospitals.
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The petitioner challenged the adjudication order dated 06.04.2024 passed by Respondent No. 3 and the appellate order dated 03.12.2025 passed under Section 107 of the West Bengal Goods and Services Tax Act, 2017 and th...
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The appellant-plaintiff purchased several parcels of land for establishing an industrial park. It alleged that, pursuant to an oral agreement with respondent/defendant no. 1, the parties undertook reciprocal transfers...
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The petitioners/defendants were contesting the opposite party’s suit for eviction of licensees, in which the plaintiff claimed ownership of the suit property under a registered deed of gift dated 29 March 2022 execute...
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The respondent, a CISF Constable posted at the Tunnel Gate of IISCO Steel Plant, Burnpur, was alleged to have permitted a red Tata Sumo to enter the plant premises without requisite security checks on 4 October 2013....
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The respondent No. 1, a Data Entry Operator and contractual employee in the CID, West Bengal, alleged that while she was working under the respondent DSP, he repeatedly touched or stroked her back and waist inappropri...
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The petitioners were candidates for the Second State Level Selection Test, 2025 (“SLST 2025”), conducted for appointment of assistant teachers.
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The petitioner sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of G.R. Case No. 2793 of 2022 arising from Burdwan Police Station Case No. 587 of 2022, registered under Sections 498A, 420 and...
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The petitioner had been in custody since 4 April 2025 in connection with ECIR No. KLZO-I/06/2025 registered by the Directorate of Enforcement (“ED”) under the Prevention of Money Laundering Act, 2002 (“PMLA”), arising...
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Four applications for bail were heard together because they raised common factual and legal questions.
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The prosecution arose from a Childline complaint concerning the alleged sexual abuse of an approximately 11-year-old boy by Mohan Prasad Dangal, whom the child regarded as his uncle and local guardian.
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The plaintiff/respondent no. 1 instituted a partition suit concerning the disputed property and obtained a temporary injunction restraining alteration of the nature and character of the suit property by Order No. 7 da...
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The plaintiffs/respondent nos. 1 and 2, purchasers of flats at Premises No. 36B, Panditiya Road, instituted a suit seeking declaration of their undivided share or interest in an open driveway connecting Premises Nos....
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The appeal challenged the judgment of conviction dated November 28, 2024 and order of sentence dated November 29, 2024, passed by the Sessions Judge, Bankura, in Sessions Trial No. 1 of 2019 arising from Sessions Case...
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The appellant-defendant challenged the order dated 15 May 2026 passed by the Civil Judge (Senior Division), Ghatal, Paschim Medinipur, in Title Suit No. 73 of 2025, whereby the appellant’s application under Order XXXI...
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The respondents-plaintiffs instituted a suit seeking eviction of the appellant-tenant on the ground of reasonable requirement.
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The appellant challenged concurrent judgments of the Trial Court and the First Appellate Court granting the respondent an eviction decree under Section 106 of the Transfer of Property Act, 1882 (“TPA”).
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The petitioner was appointed as Vice-Chancellor of Maulana Abul Kalam Azad University of Technology pursuant to the Supreme Court’s directions issued under Article 142 of the Constitution in orders dated 8 July 2024 a...
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The petitioner, an aspirant for the ANM(R) & GNM-2026 selection process, obtained a General Merit Rank of 43,390 for GNM and 41,697 for ANM(R).
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The petitioner alleged that it had enjoyed electricity supply at its business premises since 2001 and that WBSEDCL disconnected the supply in February/March 2016 without notice or lawful basis.
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The petitioner, B. Veeraiah, was arraigned as an accused under Section 106(1) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”) in GR No. 13 of 2025, arising from FIR No. 14 of 2025 dated 9 April 2025 registered at Police...
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The opposite party purchased a “Maruti Suzuki Celerio ZXI MT” from Dewars Garage Limited, Kolkata, on or about 28.09.2022 for approximately ₹6,17,469.
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The petitioners/defendants, tenants in the suit property, challenged the order dated 18 June 2024 passed by the Civil Judge (Junior Division), 2nd Court at Sealdah, in Ejectment Suit No. 118 of 2015.
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The petitioners challenged the order dated 19 March 2024 passed by the Judicial Magistrate, 2nd Court, Durgapur, in proceedings under Section 125 of the Code of Criminal Procedure, 1973 (“CrPC”).
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The petitioner challenged the action of the CGST/WBGST authorities in blocking ₹4,43,53,116 in its Electronic Credit Ledger under Rule 86A of the CGST/WBGST Rules, 2017, for the financial years 2021–22 to 2023–24 and...
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The petitioner company, an MSME, obtained financial assistance of ₹13.73 crores from State Bank of India on 7 October 2020, which was enhanced on 6 May 2022; the other petitioners were its directors and guarantors.
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The petitioners, legal heirs and successors of the original defendants in Ejectment Suit No. 192 of 2016, challenged two orders: the order dated 28 July 2025 of the Judge Bench-II, Presidency Small Causes Court, Calcu...
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The South Eastern Railway awarded the appellant a construction contract for an electric locomotive shed at Bokaro Steel City Station for approximately Rs. 7.32 crore, with a stipulated completion period of 24 months.
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The private respondent was appointed as a Medical Representative by the petitioner-company in 1990 and was posted in West Bengal at the relevant time.
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The petitioner challenged an adjudication order dated 5 February 2025 passed by Respondent No. 1 under Section 73 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services Tax Act, 2017, d...
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The appellant-tenant challenged a judgment of affirmance whereby the Courts below decreed eviction on the grounds of default in payment of rent and the landlord’s reasonable requirement of the suit premises.
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The State Transport Authority, West Bengal, by resolution dated 12 December 2024, under Agenda No. 22, granted precedence to the application of the proforma respondent, Debarghya Dhar Mahapatra, for an inter-State sta...
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The appellants challenged an order dated 20 July 2023 passed by the Registrar of Trade Unions, West Bengal, concerning the registration/continuance of appellant no. 2–Trade Union.
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The petitioner, an employer/proprietor, challenged the order dated 13 July 2026 of the Appellate Authority and Assistant Labour Commissioner, which affirmed the Controlling Authority’s order dated 6 February 2026 dire...
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Amrex Marketing Pvt. Ltd., claiming to be a substantial minority shareholder of B&A Limited, instituted Title Suit No. 715 of 2026 seeking, inter alia, a declaration that Form C dated 14 November 2025—by which Sharmil...
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The petitioner, a Lecturer in the Civil Engineering Department of North Calcutta Polytechnic College, sought permission to pursue a Master’s degree in Engineering.
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The opposite party no. 2 alleged that, in August 2018, Shyamal Sarkar represented that he could secure a Group “D” government job and induced him to pay an aggregate sum of ₹16,28,000.
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Twenty-eight members were elected to Jalalpur Gram Panchayat in the 2023 Panchayat elections.
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The petitioner/plaintiff instituted Title Suit No. 2398 of 2022 seeking declaration of her entitlement to a flat or, alternatively, refund of ₹16,00,000 with interest against M/s. Jaiswal Brothers and its representati...
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The writ petitions challenged the Central Government Industrial Tribunal’s order dated 2 June 2023 in EPF Appeal No. 9 of 2012, by which the matter was remanded for a fresh enquiry under Section 7A of the Employees’ P...
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The petitioners challenged an order dated 20 December 2024 passed by the Regional Provident Fund Commissioner-II under Section 7A of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952, assessing pro...
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The petitioners sought quashing of proceedings in Special Case No. 1 of 2017, arising from Ashoknagar Police Station Case No. 998 of 2016, registered under Section 498A of the IPC and Section 3(1)(r) of the Scheduled...
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The petitioners were the husband, father-in-law and mother-in-law of the de facto complainant.
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Binod Muchi, an employee of Eastern Coalfields Limited, died leaving behind his widow, children and other family members.
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The writ petitioners alleged unlawful deletion of names from Records of Rights through forged conveyances.
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The appellant had availed credit facilities of approximately ₹1.5 crore from respondent no. 1 bank and subsequently defaulted in repayment. The bank initiated proceedings under Sections 13(2) and 13(4) of the Securiti...
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The petitioner, a patta holder since 1989 under Section 49 of the West Bengal Land Reforms Act, 1955, challenged a show-cause notice initiating proceedings for cancellation of his patta.
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The petitioner challenged an adjudication order dated 18 December 2023 passed under Section 73 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services Tax Act, 2017.
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The petitioners claimed interest in Plot No. 778, Mouza-Parulia, J.L. No. 275, measuring approximately 0.24 acres, on the basis of purchase deeds and Record of Rights entries.
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The petitioners challenged the adjudication order dated 8 April 2024 passed by Respondent No. 1 under Section 73 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services Tax Act, 2017.
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The petitioners challenged the adjudication order dated 18 September 2023 passed by Respondent No. 1 under Section 73 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services Tax Act, 2017.
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The petitioners challenged the adjudication order dated 19 February 2025 passed under Section 73 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services Tax Act, 2017.
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The petitioners challenged the adjudication order dated 12 June 2024 passed under Section 73 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services Tax Act, 2017.
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The victim alleged that the appellant became acquainted with her at a marriage ceremony, obtained her telephone number, proposed marriage, and called her to Maynaguri on 14 June 2014.
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The petitioner, an MSME engaged in handling and processing of slag and scrap, participated in SAIL’s GeM tender dated 5 December 2025 for handling, processing and management of raw materials, scrap and slag.
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The respondent no. 1 instituted a suit seeking, inter alia, a declaration that it was a monthly tenant in respect of the suit premises and a permanent injunction protecting its possession.
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The petitioner challenged the order dated 7 January 2026 of the Judicial Magistrate, 1st Court, Contai, in G.R. Case No. 83 of 2006 arising from Contai P.S. Case No. 28/06, concerning offences under Sections 323/324/5...
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The respondent no. 1 instituted Title Suit No. 1570 of 2026 before the Sixth Bench of the City Civil Court at Calcutta, seeking, inter alia, a declaration that it was a monthly tenant in respect of the suit premises a...
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The respondent, the appellant’s sister, instituted a suit for eviction of the appellant as a licensee in respect of the suit property. The trial court decreed the suit in the respondent’s favour. The respondent’s titl...
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On 12 March 2020, the plaintiff, described in the cause title as a partnership firm represented by its partner, successfully bid ₹10,76,000 for an Audi A6 offered for sale by HDFC Bank through an online auction. The v...
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The respondent instituted a suit for defamation against the appellant concerning two social-media posts published on the appellant’s Facebook account, allegedly relating to the respondent and his deceased father.
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