High Courts21 Jun 2018Allowed
Subhankar Kumar Saha Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0191
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 38 of 77
High Courts21 Jun 2018Disposed Of
Runu Basu & Anr. Vs Bidyut Mukherjee & Ors.
Calcutta High Court · (2018) 06 CAL CK 0190
Code of Civil Procedure, 1908 — Order 41 Rule 27
High Courts21 Jun 2018Disposed Of
Kaberi Bhattacharya Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0189
Constitution of India, 1950 — Article 226
High Courts21 Jun 2018Disposed Of
Sanoj Halder Vs Ashok Sona Mukherjee
Calcutta High Court · (2018) 06 CAL CK 0188
West Bengal Premises Tenancy Act, 1997 — Section 7(2)Limitation Act, 1963 — Section 5
High Courts21 Jun 2018Dismissed
Chinmay Dolai Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0187
West Bengal Universities and Colleges (Administration and Regulation) Act, 2017 — Section 10, 10(1)19, 20West Bengal Scheduled Castes and Scheduled Tribes (Reservation of vacancies in Services and Posts) Act, 1976 — Section 4, 4(a), 4(1)(a)
High Courts21 Jun 2018Allowed
Kesoram Rayon & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0186
Industrial Disputes Act, 1947 — Section 17BConstitution of India, 1950 — Article 226
High Courts21 Jun 2018Disposed Of
Sougata Mukherjee Vs Paromita Mukherjee
Calcutta High Court · (2018) 06 CAL CK 0185
Constitution of India, 1950 — Article 227
High Courts21 Jun 2018Allowed
Gaffar Mondal & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0184
High Courts21 Jun 2018Dismissed
Narayan Chandra Dey Vs Dipali Rana & Ors.
Calcutta High Court · (2018) 06 CAL CK 0183
Code of Civil Procedure, 1908 — Order 41 Rule 27
High Courts21 Jun 2018Allowed
Baba Loknath Traders Vs Kolkata Port Trust & Anr.
Calcutta High Court · (2018) 06 CAL CK 0182
Major Port Trusts Act, 1963 — Section 5, 34, 133(2B)Constitution of India, 1950 — Article 12, 14, 19(1)(g), 19(6), 226
High Courts21 Jun 2018Partly Allowed
Nani Gopal Dhowrey & Ors. Vs State Of West Bengal
Calcutta High Court · (2018) 06 CAL CK 0181
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304, 304(I), 308, 323, 325, 326, 379Code Of Criminal Procedure 1973 — Section 313, 428
High Courts21 Jun 2018Disposed Of
Principal Commissioner Of Income Tax, Kolkata 3 Vs Oberoi Hotels Pvt. Ltd.
Calcutta High Court · (2018) 06 CAL CK 0080
Income Tax Act, 1961 — Section 139, 143, 142(1), 143(2), 143(3), 147, 148, 153, 153(2), 292BB
High Courts21 Jun 2018Dismissed
Principal Commissioner Of Income Tax-4, Kolkata Vs Amri Hospital Ltd.
Calcutta High Court · (2018) 06 CAL CK 0079
Income Tax Act, 1961 — Section 40(a)(ia), 139(1)
High Courts21 Jun 2018Disposed Of
Pam Developments Private Limited Vs General Manager, Eastern Railway & Ors.
Calcutta High Court · (2018) 06 CAL CK 0078
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts21 Jun 2018Disposed Of
Joy Enterprise Vs State Of West Bengal & Anr.
Calcutta High Court · (2018) 06 CAL CK 0077
Arbitration and Conciliation Act, 1996 — Section 11(6), 12, 13(3), 13(4)(5), 14
High Courts21 Jun 2018Dismissed
Binod Kumar Agarwala Vs Commissioner Of Income Tax, W.B. Xix
Calcutta High Court · (2018) 06 CAL CK 0076
Income Tax Act, 1961 — Section 44ABIncome Tax Act, 1962 — Rule 6G(1)(b), 6G(1)(a), 6G(2)
High Courts21 Jun 2018Disposed Of
Jai Balaji Industries Limited (In Liquidation) Vs Lakhotia Transport Company Pvt. Ltd.
Calcutta High Court · (2018) 06 CAL CK 0075
Companies Rules, 1959 — Rule 99
High Courts21 Jun 2018Disposed Of
Frostees Export (India) Private Limited Vs Sabri Properties Private Limited & Ors.
Calcutta High Court · (2018) 06 CAL CK 0074
Code of Civil Procedure, 1908 — Order 12 Rule 6, Order 38 Rule 5
High Courts20 Jun 2018Disposed Of
Anil Kumar Kuila Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0180
Constitution of India, 1950 — Article 226
High Courts20 Jun 2018Disposed Of
Rajeev Kumar Sinha Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 06 CAL CK 0179
Kolkata Municipal Corporation Act, 1980 — Section 393