Calcutta High Court Cases | Listen to Cases Audio

Explore Calcutta High Court Cases on CaseOn — India's leading legal audio learning platform. Established in 1862, the Calcutta High Court is the oldest High Court in India, headquartered in Kolkata.

History of Calcutta High Court

The Calcutta High Court, established in 1862, is the oldest High Court in India. It was established under the Indian High Courts Act of 1861 as one of the three original Chartered High Courts. The court has jurisdiction over West Bengal and the Andaman & Nicobar Islands.

Jurisdiction of Calcutta High Court

The Calcutta High Court exercises jurisdiction over West Bengal and the Union Territory of Andaman & Nicobar Islands. It handles civil, criminal, constitutional, and administrative matters across its jurisdiction.

Calcutta High Court Today

As the oldest High Court in India, the Calcutta High Court has a rich legacy of landmark Calcutta High Court Cases. It continues to deliver significant judgments in constitutional law, commercial matters, and civil rights. Its decisions carry great historical and legal significance.

Also explore: Supreme Court of India Cases | Privy Council India Cases

Conclusion

The Calcutta High Court's historic legacy makes it a treasure trove of important legal precedents. Explore Calcutta High Court Cases on CaseOn and listen to them in audio format for easy learning and revision.

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