Calcutta High Court

West Bengal State Emergency Relief Fund

The West Bengal State Government Appeals ALL to contribute in West Bengal State Emergency Relief Fund and assist the State in prevention and control of situation arising out of unforeseen emergencies like COVID-19 (CORONA).

The contributions can be made Through Cheque / DD / Debit Card / Credit Card / UPI and kind.

Bank details for Cheque / DD / Debit Card / Credit Card / UPI contribution are as follows:

A/c Name:	West Bengal State Emergency Relief Fund
Bank:	ICICI Bank Ltd., Branch: Howrah
A/c No:	628005501339
IFS Code:	ICIC0006280
Swift Code:	ICICINBBCTS
MICR Code:	700229010
For contribution in kind contact:	wbsacs@gmail.com
For further details:	Click Here

Please CLICK the ICON below to make ONLINE PAYMENT

High Court at Calcutta

The Calcutta High Court is the oldest High Court in India. It was established on 1st July, 1862 under the High Court's Act, 1861. It has jurisdiction over the state of West Bengal and the Union Territory of the Andaman and Nicobar Islands. The High Court building was designed by Mr. Walter Granville, Government Architect, on the model of the 'Stadt-Haus' or Cloth Hall at Ypres in Belgium.

The seat of the High Court is Kolkata, capital of West Bengal. It also has permanent Circuit Benches in Port Blair, the capital of the Andaman and Nicobar Islands and in Jalpaiguri, the headquarters of the Jalpaiguri division of West Bengal. The court has a sanctioned judge strength of 72.

Oath taking ceremony of the Hon'ble Chief Justice Thottathil B. Nair Radhakrishnan held on 04^th Apr, 2019