COURT ARCHIVE

Calcutta High Court judgments, 2018

1,531 judgments · page 13 of 77

High Courts11 Oct 2018Disposed Off

Rita Basu & Anr @APPELLANT@Hash State Of West Bengal & Ors

Calcutta High Court · (2018) 10 CAL CK 0072

West Bengal Estate Acquisition Act, 1957 — Section 44(2a)promulgation of West Bengal State Acquisition Act, 1953 — Section 4(1), 6, 6(1)(c)Tribunal Act, 1997 — Section 2(r), 8

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High Courts11 Oct 2018Dismissed

Rishima SA Investments LLC @APPELLANT@Hash Shristi Infrastructure Development Corporation Limited & Anr

Calcutta High Court · (2018) 10 CAL CK 0071

Arbitration and Conciliation Act, 1996 — Section 2(2), 9, 17, 37, 45Companies Act, 2013 — Section 167(1)(b), 241, 242, 243

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High Courts11 Oct 2018Disposed Off

Suman Dutta @APPELLANT@Hash West Bengal Board of Secondary Education & Ors

Calcutta High Court · (2018) 10 CAL CK 0070

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High Courts11 Oct 2018

Sanjay Agarwal @APPELLANT@Hash State of West Bengal

Calcutta High Court · (2018) 10 CAL CK 0069

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High Courts11 Oct 2018Dismissed

Rana Bouri @APPELLANT@Hash State of West Bengal & Ors

Calcutta High Court · (2018) 10 CAL CK 0068

Constitution of India, 1950 — Article 16, 16(2)

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High Courts11 Oct 2018Allowed

Co-ordination Vanijya Private Limited & Anr @APPELLANT@Hash Income Tax Officer, Ward 1(2), Kolkata & Ors

Calcutta High Court · (2018) 10 CAL CK 0067

Income Tax Act, 1961 — Section 263Code of Civil Procedure, 1908 — Order 5 Rule 17

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High Courts11 Oct 2018Disposed Off

Subir Bhowmick @APPELLANT@Hash State of West Bengal & Ors

Calcutta High Court · (2018) 10 CAL CK 0066

West Bengal Municipal Corporation Act, 1993 — Section 118, 119, 201Kolkata Municipal Corporation Act, 1980 — Section 199, 199(2), 200West Bengal Municipal (Finance and Accounting) Rules, 1999 — Rule 80, 81, 82, 83, 84

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High Courts11 Oct 2018Dismissed

Dipanjan Basak @APPELLANT@Hash State of West Bengal and Ors

Calcutta High Court · (2018) 10 CAL CK 0065

Bengal Medical Act, 1914 — Section 17, 25, 33(2)Indian Medical Council Act 1956 — Section 24Indian Medical Council Rules, 1957 — Rule 24, 27

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High Courts11 Oct 2018Dismissed

Rabindra Nath Mondal & Ors @APPELLANT@Hash State of West Bengal

Calcutta High Court · (2018) 10 CAL CK 0064

Indian Penal Code, 1860 — Section 306, 498AIndian Evidence Act, 1872 — Section 113ACode of Criminal Procedure, 1973 — Section 161, 428

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High Courts11 Oct 2018Disposed Off

Tirupati Auto Engineering Works & Anr @APPELLANT@Hash Eastern Coalfields Limited & Ors

Calcutta High Court · (2018) 10 CAL CK 0063

Constitution of India, 1950 — Article 226

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High Courts11 Oct 2018Allowed

Sk. Eshaque, Sk. Ishahaque & Ors @APPELLANT@Hash State of West Bengal

Calcutta High Court · (2018) 10 CAL CK 0062

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 325, 326Indian Explosives Act, 1884 — Section 9(b)Code of Criminal Procedure, 1973 — Section 157, 428

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High Courts11 Oct 2018Dismissed

State of West Bengal & Ors @APPELLANT@Hash M/s. Santi Ceramics Private Limited & Anr

Calcutta High Court · (2018) 10 CAL CK 0061

Land Acquisition Act, 1894 — Section 5A, 5A(2)Transfer of Property Act, 1882 — Section 108(h)Constitution of India, 1950 — Article 142, 226

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High Courts11 Oct 2018Dismissed

Prolay Naskar @APPELLANT@Hash State of West Bengal & Ors

Calcutta High Court · (2018) 10 CAL CK 0060

West Bengal School Service Commission Act, 1997 — Section 3(2), 15Constitution of India, 1950 — Article 14, 16, 19, 30, 30(1), 226, 309

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High Courts11 Oct 2018Dismissed

Gyan Bharati Vidyapith & Ors @APPELLANT@Hash State Of West Bengal & Ors

Calcutta High Court · (2018) 10 CAL CK 0056

West Bengal Board of Secondary Education Act, 1963 — Section 4, 4AManagement of Recognized NonGovernment Institutions (Aided and Unaided), Rules, 1969 — Rule 28(9)(viia)

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High Courts11 Oct 2018Allowed