High Courts20 Jul 2018Disposed Off
Hari Charan Kheto And Another Vs Union of India And Others
Calcutta High Court · (2018) 07 CAL CK 0133
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 27 of 77
High Courts20 Jul 2018Disposed Off
Mukul Roy Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0132
Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 467, 468, 471, 472Code of Criminal Procedure, 1973 — Section 197, 197(1), 154, 154(1), 154(3), 156(3), 482Indian Contract Act, 1872 — Section 23, 24
High Courts20 Jul 2018Dismissed
United Spirits Limited Vs Commissioner of Income Tax, Central – I, Kolakta
Calcutta High Court · (2018) 07 CAL CK 0103
Income Tax Act, 1961 — Section 30, 36, 37(1), 260A
High Courts19 Jul 2018Disposed Off
Anushree Giri (Karan) Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0131
Transfer of Property Act, 1882 — Section 52
High Courts19 Jul 2018Dismissed
Suvodeep Chakraborty Vs Board of Trustees of Indian Museum And Ors.
Calcutta High Court · (2018) 07 CAL CK 0130
Central Civil Services (Medical Examination) Rules, 1957 — Section 2Constitution of India, 1950 — Article 14
High Courts19 Jul 2018Disposed Off
Kaberi Hazra Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0129
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 9, 17, 17(4)West Bengal Land Reforms Act, 1955 — Section 4C(5)National Highways Act, 1956 — Section 3A
High Courts19 Jul 2018Allowed
Snigdhendu Ghosh Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0128
Indian Penal Code, 1860 — Section 304ABengal Medical Act, 1914 — Section 17, 25, 25(a)(ii), 26(1)Indian Medical Council Act, 1956 — Section 24
High Courts19 Jul 2018Allowed
Dave Aditya Jefferson Sengupta, Minor, Rep. By Father Vs Council For Indian School Certificate Exam & Ors.
Calcutta High Court · (2018) 07 CAL CK 0102
High Courts19 Jul 2018Disposed Off
Lakhotia Transport Company Pvt. Ltd. Vs Bank Of India & Anr.
Calcutta High Court · (2018) 07 CAL CK 0101
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)
High Courts19 Jul 2018Disposed Off
Manohar Lal & Co Vs Axis Bank Limited
Calcutta High Court · (2018) 07 CAL CK 0100
Arbitration and Conciliation Act, 1996 — Section 3, 31(5), 34, 34(3)Indian Partnership Act, 1932 — Section 24Code of Civil Procedure, 1908 — Order 30 Rule 3, Order 30 Rule 5
High Courts19 Jul 2018Dismissed
Bhagawati Prasad Lohia Vs Board of Trustees for Port of Calcutta & Ors.
Calcutta High Court · (2018) 07 CAL CK 0099
High Courts18 Jul 2018Dismissed
Sanjoy Kumar Chakraborty Vs Union of India & Ors.
Calcutta High Court · (2018) 07 CAL CK 0127
Border Security Force Act, 1968 — Section 62Limitation Act, 1963 — Section 5Border Security Force Rules, 1969 — Rule 28A
High Courts18 Jul 2018Disposed Off
Ranjit Kumar Rishi Vs Union of India & Ors.
Calcutta High Court · (2018) 07 CAL CK 0126
Constitution of India, 1950 — Article 12
High Courts18 Jul 2018
Dr. Satyadeo Prasad & Anr. Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0125
Presidency University Act, 2010 — Section 29(2)(2)(3)(4)Customs Excise and Service Tax Appellate Tribunal Members (Recruitment and Conditions of Service), Rules 1987 — Rule 9(2)
High Courts18 Jul 2018
Arun Prakash Ghosh Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0124
Management of Recognised Non-Government Institution (Aided and Unaided), Rules, 1969 — Section 28(8)Constitution of India, 1950 — Article 226
High Courts18 Jul 2018Dismissed
State Of West Bengal Represented By The Secretary, Department Of Fisheries And Another Vs M/S Bansilal Leisure Parks Ltd. And Another
Calcutta High Court · (2018) 07 CAL CK 0123
Code of Civil Procedure, 1908 — Section 151Specific Relief Act, 1963 — Section 6Constitution of India, 1950 — Article 227
High Courts18 Jul 2018Allowed
Exide Industries Limited Vs M/S C.G. Enterprise
Calcutta High Court · (2018) 07 CAL CK 0122
Micro, Small and Medium Enterprises Development Act, 2006 — Section 15, 18, 18(1), 18(2), 23, 24Arbitration and Conciliation Act 1996 — Section 16, 29A, 29A(1), 29A(4)
High Courts18 Jul 2018Disposed Off
Paresh Chandra Ghosh, Paresh Ghosh Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0121
West Bengal Primary Education Act, 1973 — Section 5(2)(c), 105, 105(2)(c)West Bengal Primary Education (Appointment and Punishment of Staff of Primary School Councils) Rules, 2007 — Rule 21
High Courts18 Jul 2018Allowed
Gayatri Jash Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0120
Constitution of India, 1950 — Article 141
High Courts18 Jul 2018Allowed
Subrata Kanrar Vs State of West Bengal & Ors.
Calcutta High Court · (2018) 07 CAL CK 0119
West Bengal Panchayat (Recruitment and Conditions of Service of Gram Panchayat Karmee) Rules 1995 — Rule 7(1), 7(3)