High Courts21 May 2018Disposed Of
Nandita Das & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0240
Employees’ Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2(e), 14B
COURT ARCHIVE
Calcutta High Court judgments, 2018
1,531 judgments · page 46 of 77
High Courts18 May 2018Allowed
Malati Malik And Others Vs Swapan Kumar Nag And Others
Calcutta High Court · (2018) 05 CAL CK 0239
West Bengal Premises Tenancy Act, 1997 — Section 7(1), 7(2), 7(3)Limitation Act, 1963 — Section 5Constitution of India, 1950 — Article 227
High Courts18 May 2018Dismissed
Abhay Behara Vs Shambhu Nath Das & Ors.
Calcutta High Court · (2018) 05 CAL CK 0238
High Courts18 May 2018Disposed Of
Md. Aktar Hossain & Ors. Vs Union Of India & Ors.
Calcutta High Court · (2018) 05 CAL CK 0237
Administrative Tribunals Act, 1985 — Section 14Departments of Posts, Gramin Dak Sevak (Conduct and Engagement) Rules, 2011 — Rule 3AConstitution Of India, 1950 — Article 29, 30, 226, 323A
High Courts18 May 2018Disposed Of
Abdul Mannan & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0236
Constitution Of India, 1950 — Article 14, 226Management of Recognized Non-Government Madrasahs (Aided and Unaided), 2002 — Rule 3, 4, 5, 6, 7, 9Apprentices Rules, 1992 — Rule 3(B)(c)(i)
High Courts18 May 2018Disposed Of
Tapan Malakar Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0235
Motor Vehicles Act, 1988 — Section 68, 71(3)(d), 71(3)(a), 71(3)(d)(iii)Constitution Of India, 1950 — Article 21
High Courts18 May 2018Allowed
Kolkata Municipal Corporation And Others Vs Union Of India & Others.
Calcutta High Court · (2018) 05 CAL CK 0234
Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6Kolkata Municipal Corporation Act, 1980 — Section 1(3), 1(3)(b), 7A, 14(1), 16, 16(1)(c), 17(2), 20Constitution of India, 1950 — Article 243, 243Q, 243Q(1)(b), (c), 243Q(1)(C)
High Courts18 May 2018Dismissed
ACER INDIA PRIVATE LIMITED Vs INDUS INSTITUTE OF INFORMATION MANAGEMENT (IIIM)
Calcutta High Court · (2018) 05 CAL CK 0025
Arbitration and Conciliation Act, 1996 — Section 34, 36(2)
High Courts18 May 2018Disposed Off
KIRAN PANDIT Vs STATE OF WEST BENGAL & ORS
Calcutta High Court · (2018) 05 CAL CK 0024
Motor Vehicles Act, 1988 — Section 71(3)(d), 71(3)
High Courts18 May 2018Dismissed
MAHAVIR PROPERTIES PRIVATE LIMITED Vs ISWAR GAJALAKSHMI MATA THAKURANI & ORS.
Calcutta High Court · (2018) 05 CAL CK 0023
Transfer of Property Act, 1882 — Section 111(g), 114A, 116General Clauses Act, 1897 — Section 27Code of Civil Procedure, 1908 — Section 2(12)
High Courts17 May 2018Dismissed
Preet Kumar Agarwal Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0233
Code of Criminal Procedure, 1973 — Section 439Customs Act, 1962 — Section 104, 108, 134, 135
High Courts17 May 2018Dismissed
Kamaluddin Alias Kamaluddin Mondal & Ors. Vs Ismail Mondal & Anr.
Calcutta High Court · (2018) 05 CAL CK 0232
Indian Evidence Act, 1872 — Section 114Constitution Of India, 1950 — Article 227
High Courts17 May 2018Disposed Of
Labpur Teachers’ Training Institute Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0231
Constitution Of India, 1950 — Article 226
High Courts17 May 2018Dismissed
Ural India Limited & Anr Vs State Of West Bengal & Ors
Calcutta High Court · (2018) 05 CAL CK 0230
West Bengal Public Land (Eviction and Unauthorised Occupants) Act, 1962 — Section 4Constitution Of India, 1950 — Article 226
High Courts17 May 2018Disposed Of
Debanjana Ghosh (Dey) Vs Sumanta Kumar Ghosh
Calcutta High Court · (2018) 05 CAL CK 0229
Code of Civil Procedure, 1908 — Section 24Code of Criminal Procedure, 1973 — Section 125
High Courts17 May 2018Disposed Of
Sanat Banerjee (Bandopadhyay) Vs Taki Municipality & Ors.
Calcutta High Court · (2018) 05 CAL CK 0228
Constitution Of India, 1950 — Article 243Q, 243B(E)
High Courts17 May 2018Disposed Of
Asokendra Nath Das Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0227
High Courts17 May 2018Dismissed
Pranab Kanti De Vs West Bengal State Electricity Distribution Company Ltd. & Ors.
Calcutta High Court · (2018) 05 CAL CK 0226
Code of Criminal Procedure, 1973 — Section 197
High Courts17 May 2018Disposed Of
Howrah Zila Contractors’ Shramik Union Vs Rakshak Subidha (P) Ltd. & Ors.
Calcutta High Court · (2018) 05 CAL CK 0225
West Bengal Industrial Disputes Rules, 1958 — Section 20D(1)
High Courts17 May 2018Disposed Of
Ila Rani Dey Vs State Of West Bengal & Ors.
Calcutta High Court · (2018) 05 CAL CK 0224
West Bengal Municipal Act, 1993 — Section 12, 207, 210