HCMONTHLY CASE LAW ARCHIVE
Read 346 LawLens analyses of Calcutta High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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The petitioner, a Senior Accountant with the Central Board of Indirect Taxes and Customs, retired on 31 August 2023 while three criminal cases were pending against him.
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The petitioner and Respondent No. 10 were Upper Division Assistants (UDAs) in the Bankura Zilla Parishad. Respondent No. 10 ranked first and the petitioner second in the 2019 feeder gradation list.
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M/s. Frontline Corporation Ltd. engaged Opposite Party No. 2, a sole proprietor, to perform civil works for a petrol-pump project. After periodic payments and a dispute over bills, the parties agreed on a settlement o...
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The petitioner’s father, an approved assistant teacher, died in service on 17 May 2018.
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The landlords instituted an ejectment suit alleging, among other grounds, default in payment of rent.
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Kader Ali, the petitioner’s husband, worked as a daily-rated employee and master-roll worker in the Lower Damodar Construction Division before being regularized as a Khalasi.
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The petitioners were engaged as contractual lecturers in Government polytechnics after advertisements and walk-in interviews in 2007 and 2008. Their engagements began in 2008–09 and were renewed successively; they ser...
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Manoj Saha was engaged as a Sub-Assistant Engineer at Konnagar Municipality in 2008 and later applied for a regular post reserved for Scheduled Caste candidates, relying on a caste certificate issued in 2012.
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The petitioners challenged a show-cause notice and a notice dated 29 August 2026 directing them to vacate and demolish shop rooms situated on a lowland beside 24B, Bagmari Road.
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Ajoy Dey claimed that on 23 October 2017, a vehicle bearing registration no. WB-19D-6344 struck him, causing serious injuries, including compound fractures to his left arm and leg and permanent disability.
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The respondent’s father, an Income Tax Department employee, died in harness in 2000. Following a Selection Committee recommendation, she was appointed as MTS (Trainee) on compassionate grounds in 2016, although she di...
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Kalicharan Majhi was travelling by train from Madhukunda to Adra on 14 September 2014 when he fell from the running train between Madhukunda and Muradih, sustained injuries and died later that night.
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The petitioner sought permission to appear and tender his statement by video conference in response to a summons issued under Section 108 of the Customs Act, 1962 by the Directorate of Revenue Intelligence (DRI), Indo...
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The petitioner, an opposite party in proceedings seeking police assistance for execution of a decree, challenged the Civil Judge’s order dated 2 December 2019 dismissing his objection in MJC 75/2018, arising out of PM...
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UCO Bank advertised Peon positions, requiring candidates to have passed Class VIII but not to be matriculates or higher-qualified; the advertisement also provided for cancellation of appointment if eligibility informa...
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The petitioner sought, under the Right to Information Act, 2005 (“RTI Act”), certified copies of the records in Case No. 7AA/138/2012, including an order dated 4 March 2013.
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The petitioner was the highest bidder in an e-auction of land and a building conducted by Punjab National Bank.
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The plaintiffs sought recovery of alleged defalcated funds and declarations concerning the authority to represent Panskura Vidyasagar Social Welfare Society. They also sought an ad-interim injunction restraining respo...
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The petitioner challenged an order dated 15 December 2025 cancelling bail previously granted to him in a case arising from an alleged murder involving bombs and offences under the BNSS and the Explosive Substances Act.
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The complainant alleged that petitioner no. 1 concealed his name, religion and existing marriage, represented himself as an unmarried Hindu, and induced her into a relationship and a temple ceremony.
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The parties entered into an Agreement for Sale dated 23 July 2014, later substituting the agreed plot and revising the consideration.
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The plaintiff’s suit sought possession of a commercial shop room from the defendants, treating them as trespassers.
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The petitioners participated in the West Bengal Police Constable recruitment process initiated in 2024 and challenged, in September 2026, the opportunity given to candidates formerly classified as OBC-A or OBC-B—but e...
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The petitioner was allotted a stall on a 99-year lease and claimed to have paid Rs. 8,00,000.
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The appellant sought bail while challenging the rejection of his bail prayer in a prosecution arising from Kushmandi Police Case No. 20 of 2018.
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The appellant was convicted under Section 489C of the Penal Code and sentenced to three years and six months’ rigorous imprisonment and a fine of ₹5,000 by the Additional Sessions Judge, Jangipur.
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The Bank appealed orders allowing writ petitions by former employees and directing payment of interest at 9% per annum on delayed gratuity and leave encashment, from retirement until payment, and on arrear salary for...
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The appellant was convicted by the ACJM, Bongaon, under Section 14 of the Foreigners Act and sentenced to two years’ imprisonment and a fine of Rs. 10,000
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Indian Bank extended credit facilities to M/s Rina Textiles, a proprietorship of the appellant’s wife. The loan was secured by a mortgage over 0.005 acres of land and a showroom known as “Discovery”, part of property...
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The petitioners challenged, among other matters, a show-cause notice dated 17 January 2025 and an adjudication order dated 14 January 2026 confirming a demand of approximately ₹2.90 crore, including tax and penalty.
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The opposite parties filed a consumer complaint in 2016 alleging deficiency in service.
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The plaintiff, claiming to be the registered legal owner and trustee of the suit property, sought declarations and injunctions concerning alleged transfers of flats by syndicate members through unregistered agreements...
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The petitioner challenged an adjudication order dated 9 December 2025.
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The petitioner, who has had a 90% hearing and speech impairment since birth, lived with her brother, a retired West Bengal government employee and her sole caregiver.
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M/s Credence International imported three containers declared as “Roasted Areca Nuts” under CTH 20081991.
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The landlords challenged, under Article 227 of the Constitution, the Trial Court’s order dated 11 August 2025 in an ejectment suit, which allowed the tenants’ application under Section 7(2) of the West Bengal Premises...
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The appellant sought recovery of khas possession and permanent injunction over property at 5/2 Rifle Range Road, claiming ownership through a purchase from Ananda Mohan Das.
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The plaintiff filed a suit challenging his suspension and dismissal and sought, among other reliefs, payment of subsistence allowance.
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Seventy-eight members of the Sunrise Towers Apartment Owners Association requisitioned a Special General Meeting (SGM) to consider, among other matters, removing the Association’s President, Secretary and Treasurer.
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The petitioner-landlord instituted an ejectment suit against the respondent-tenant.
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The plaintiff-company sued for a declaration that it was a monthly tenant of the suit premises and for an injunction protecting its possession.
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The parties married on 14 July 2010 and had a son in 2011.
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The petitioners challenged a judgment of the West Bengal Land Reforms and Tenancy Tribunal setting aside pattas granted to them.
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The opposite party obtained an ex parte decree for eviction against the petitioner in O. Suit No. 203 of 2010.
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The petitioners’ predecessor, Prabodh Chandra Pal, and other co-owners sought correction of the records of rights on the basis of a “Nirupan Patra.”
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A proceeding under Section 14T(3) of the West Bengal Land Reforms Act, 1955 (“the 1955 Act”) had been initiated against the petitioner. The notice underlying that proceeding was set aside by the High Court in an earli...
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The complainant alleged that the petitioner owed Rs. 8,30,885 for garments supplied on credit and issued a cheque for that amount, which was dishonoured for insufficient funds. The trial court convicted the petitioner...
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The appellant was convicted of raping and murdering an 11-year-old girl and sentenced to ten years’ rigorous imprisonment under Section 376 IPC and life imprisonment under Section 302 IPC, with the sentences to run co...
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The original applicants, who retired as Senior Accountants, had entered service as Lower Division Clerks and were promoted to Senior Accountant. Their junior, Uday Narayan Roy, was directly recruited as a Junior Accou...
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The petitioners challenged a memorandum dated 28 September 2026 and an order dated 8 October 2026 issued by the Executive Engineer, Building Department, Howrah Municipal Corporation, directing them to stop business fr...
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The accused was convicted under Sections 302 and 309 of the Indian Penal Code (IPC) for the deaths of his wife and 18-month-old daughter and for attempting suicide.
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The petitioner challenged the dismissal of his pre-emption case under Section 8 of the West Bengal Land Reforms Act, 1955, on limitation grounds.
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The petitioners challenged the dismissal of their pre-emption case under Section 8 of the West Bengal Land Reforms Act, 1955, on limitation grounds.
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The petitioners operated a restaurant at 11A, Dover Lane, Kolkata, and held a renewed Certificate of Enlistment valid until 31 March 2027.
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The petitioners sought quashing of the charge-sheet filed under Sections 341, 323, 506 and 34 IPC in Serampore Police Station Case No. 39 of 2024.
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The Food Corporation of India (FCI) awarded the petitioner a contract for handling and transporting food grains from Cossimbazar Railway siding. After a rice consignment was found to have a transit shortage, FCI deduc...
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The appellants claimed compensation under Section 124A of the Railways Act, 1989, alleging that the deceased fell from a crowded Down Budge Budge local between Akra and Nangi stations on 16 July 2022, was taken to hos...
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The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, after Md. Khasibul died when a bus struck him and another person as they stood by the NH 31 on 24 October 2019.
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The petitioner, a Kolkata resident and managing director of a Kolkata-based company, challenged an order under Section 127 of the Income-tax Act, 1961 transferring his assessment jurisdiction from Kolkata to Delhi for...
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The petitioner challenged an adjudication order dated 27 August 2024, a rectification order dated 6 January 2025, and appellate orders dated 6 February and 7 April 2025 concerning input tax credit (ITC) for financial...
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Bimalendu Guha worked as a casual Graphic Artist at Doordarshan Kendra, Kolkata, under intermittent engagements beginning in 1989.
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The respondent had acquired the suit land through a court-executed conveyance pursuant to a decree for specific performance.
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The plaintiff sought an injunction alleging that the defendant’s use of the trade name “Sindharam Sanwarmal Mewawala” from a shop at 43/44 Cotton Street, Kolkata breached a family settlement restricting use of “Sindha...
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The opposite party no. 2 lodged a complaint alleging that, on 23 March 2021, the petitioners assaulted her and family members, causing injuries and attempting to strike her with a sharp weapon. The complaint also alle...
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Hindustan Cables Limited challenged orders concerning EPF liabilities, including an order under Section 14B assessing damages for delayed remittances from March 2010 to March 2015 and the Tribunal’s dismissal of its a...
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The State appealed four awards enhancing land-acquisition compensation, passed by the Land Acquisition Judge, Purulia, on 17 December 2007.
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The wife applied under Section 12 of the Protection of Women from Domestic Violence Act, 2005, alleging abuse and seeking relief for herself and their minor daughter.
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The parties entered into a registered Development Agreement dated 15 August 2020 concerning property in Howrah.
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On 7 August 1985, a group of Congress supporters travelling in a minibus to a meeting was stopped by an armed group amid political rivalry. The prosecution alleged that the attackers blocked the road, confined the tar...
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Respondent Nos. 1 and 2 purchased a flat from Respondent No. 3 under a 2010 conveyance that incorporated a deed of declaration containing an arbitration clause covering disputes relating to maintenance and management...
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Respondent No. 1 purchased a flat in the “Fortune Township” project under a 2011 conveyance that incorporated a 2010 deed of declaration.
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Respondent Nos. 1 and 2 purchased a flat in the “Fortune Township” project under a 2019 deed of conveyance, which incorporated the developer’s 2010 deed of declaration.
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The plaintiff sought specific performance of a 17 March 2004 agreement to purchase premises in Bankura for ₹5,00,000.
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The petitioner, owner of two goods vehicles, hired them to transport MS scrap from Assam to Bihar under tax invoices, e-way bills and consignment notes.
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The petitioner sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of proceedings arising from Gaighata Police Station Case No. 90 of 2017, registered under Sections 341/323/354B/506/509/34 IPC.
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The six-and-a-half-year-old victim was last seen entering the appellants’ room on the evening of 21 July 2011.
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The respondents, former Postal Assistants, challenged the denial of pay benefits corresponding to those granted to two employees who had transferred from the Telecom Department to the Postal Department under Rule 38 o...
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The High Court had admitted the Revenue’s appeal under Section 260A of the Income Tax Act, 1961, and formulated substantial questions of law.
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The dispute concerned land at Mouza Dulliya, Howrah.
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The petitioners were teachers engaged by the Durgapur Steel Plant (DSP), under the Steel Authority of India Limited (SAIL), on a daily-wage basis during successive academic years from 2009 to 2015, with breaks during...
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The State had granted a lease of the disputed land to Himalaya Rubber Products Ltd. in 1978 for an industrial estate.
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The petitioner challenged an adjudication order dated 19 March 2024 under Section 73 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services Tax Act, 2017.
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In 1927, the original owners gifted the disputed property to Bamunpukuria Sannyasi Memorial Middle English School.
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The petitioner challenged the West Bengal Land Reforms and Tenancy Tribunal’s order refusing to expunge respondent nos. 4, 6, 8 and 10 from the original application.
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The petitioner, a lessee of the back portion of Premises No. 16, Beniapukur Road, sought demolition of allegedly unauthorised construction on the adjacent premises. The property had been separated and renumbered, and...
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The petitioner complained of unauthorised construction at premises no. 55, Mofidul Islam Lane, Kolkata.
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The petitioner, a permanent clerk at the respondent school, challenged his dismissal by the Secretary’s order dated 11 July 2022, effective from 1 July 2022, for alleged misappropriation of school funds.
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The Association’s representative initiated a criminal case alleging financial and audit irregularities by the named accused. After investigation, the police submitted a final report.
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The opposite party obtained a decree in Title Suit No. 314 of 2021, and the petitioner-defendant filed Title Appeal No. 77 of 2023. In that appeal, the First Appellate Court stayed execution subject to payment of a lu...
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The petitioner, a former Minister and former Vice-Chairman of South Dum Dum Municipality, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, read with Section 45 of the Prevention of Money-...
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The petitioners included a registered trade union and workers engaged locally as “No Work No Pay” (NWNP) handling labourers at the Food Corporation of India’s Buniadpur depot.
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The petitioner, plaintiff in Title Suit No. 6 of 2021, sought partition of co-sharer property and a declaration of exclusive possession over the “Ga” schedule properties, which form part of the “Ka” schedule property.
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Prodip Mondal was employed by Emmanuel Ministries as a casual warden at a residential home from 2007.
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Sujauddin Gayen, an existing FPS dealer, challenged a vacancy notification proposing a new FPS dealership for the Godabar–Kripakhali service area, contending that it could reduce his beneficiaries and cause financial...
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Rajesh Basfore’s father, a UBI employee, died in harness on 31 July 2018.
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The appellant was convicted under Section 14A(b) of the Foreigners Act, 1946, after pleading guilty, and sentenced to three years’ imprisonment and a fine of Rs. 6,000
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The petitioner challenged orders concerning the scheduling of prosecution-witness examination and an application to defer cross-examination under Section 231(2) CrPC.
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By order dated 17 March 2022 in CO 353 of 2022, the High Court directed the parties to maintain status quo in respect of the suit premises; the order stayed the operation of the trial court’s order permitting repairs.
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The petitioner, a Medical Representative employed by respondent no. 2, challenged an order of the 9th Industrial Tribunal setting aside an ex parte award directing his reinstatement with full back wages.
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The petitioner operated a foreign-liquor on-shop at the ground floor of Akka Apartment, Nayabad, Kolkata, after her excise licence was transferred from Arambag to that site and the required permissions and certificate...
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Punjab National Bank challenged the Controlling Authority’s order dated 30 December 2025 directing it to pay a former contract worker ₹47,335 with interest as gratuity.
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The Public Service Commission advertised the post of Principal of Government College of Art and Craft under State Notification No. 1175-Edn(A)/10M-129/11 dated 10 October 2014.
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The employee challenged his transfer from Midnapore to Jamnagar, ordered on 29 July 2024, alleging it was mala fide and followed pressure on him to resign.
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The appellants challenged their conviction under Sections 498A and 306 of the Indian Penal Code, 1860 (IPC), arising from the suicide by hanging of the first appellant’s wife, who was pregnant at the time and had been...
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The respondent-plaintiff claimed a half share in the Mankiary Estate, asserting that succession to the estate was governed by primogeniture and that the settlement records had wrongly recorded the estate in the name o...
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The original plaintiff-landlord sought eviction of the original defendant-tenant from premises let at Rs. 35 per month, claiming a bona fide requirement for his unemployed son’s business and for alterations.
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The plaintiffs brought a partition suit.
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The plaintiffs claimed ownership of premises 86B and 86C, Canal Circular Road, purchased in 1985.
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The appellant challenged only the costs portion of the decree dated 23 December 2025 in Title Suit No. 1119 of 2018.
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For assessment year 2004–05, Indian Bank claimed a deduction under Section 36(1)(viia)(a) of the Income-tax Act, 1961, for provision for bad and doubtful debts, and a further deduction of Rs. 96,65,00,000 under the fi...
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The appellants’ predecessor was granted a five-year sand-mining lease after succeeding in an e-auction. When the sand was found unsuitable for mining, the State decided to refund the deposited revenue; a 2019 communic...
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The Baish Hajari Estate, Malda and Dinajpur, was managed under a scheme framed in a suit instituted by the Collector in 1916.
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The appellant insured a Mobile Harbour Crane under a policy issued by the respondent.
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The private respondent sought implementation of an Appellate Authority’s order through O.A. 1759 of 2026 before the West Bengal Land Reforms and Tenancy Tribunal.
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The appellants challenged an order directing them to vacate a property, following an earlier appellate order directing restoration of possession to Santi Jaiswal by evicting unauthorised encroachers.
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The petitioner purchased the subject property in 2003 from a vendor who had purchased it in 1976 from an original “big raiyat”; the petitioner’s name was subsequently mutated in the records.
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The petitioners claimed to have purchased the subject plots from the sons of Sushama Bhattacharya, the original owner.
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The petitioners challenged a notice dated 6 November 2006 issued under Section 14T(3A) of the West Bengal Land Reforms Act, 1955.
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The plaintiff brought a suit for declaration and permanent injunction.
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The petitioners claimed ownership and possession of a residential flat under a deed of conveyance and relied on municipal and electricity records as evidence of their title and occupation
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The petitioners claimed ownership and possession of a residential flat under a registered deed of conveyance dated 4 December 2021, relying also on municipal records, tax receipts and electricity bills
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Canara Bank conducted an e-auction of a secured property on 29 April 2024. Noorul Hasan was the successful bidder, paid the entire bid amount of ₹98,10,000, and received a sale certificate on 18 May 2024; the Bank nev...
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The State granted the respondent a sand-mining lease under the West Bengal Minor Minerals Concession Rules, 2016.
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The appellant alleged that the State’s Public Works Department (PWD) had encroached upon 7.2 decimals of his land.
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Private respondents alleged that the appellant demolished their boundary wall while constructing a road.
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The appellant held a sand-mining lease granted on 23 May 2018 for five years, due to expire on 22 May 2023.
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The company appointed Sanjoy Saha as a Trainee Medical Representative in 2010; he was later promoted to Pharma Sales Officer.
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The appellants challenged notices issued under Section 4C of the West Bengal Land Reforms Act, 1955, concerning their land.
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On 31 October 2011, a Scorpio struck an Alto car carrying Ashis Maji and his family, causing the Alto to hit a road divider; Ashis Maji died from his injuries.
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The petitioner, owner of an industrial shed in Howrah, entered into a proposed commercial leave-and-licence arrangement with Opposite Party No. 2 for a plastic-granules manufacturing unit.
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The State awarded the contractor a bridge-construction contract.
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The dispute concerned the termination, with effect from 1 January 1999, of 21 workmen of Bengal Chemicals and Pharmaceuticals Ltd.
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The petitioners sought to quash the charge sheet and proceedings in G.R. Case No. 213 of 2015, arising from allegations that the deceased principal accused had concealed his existing marriage and that the petitioners...
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Nine consumers had received electricity at premises No. 30/1 Kajipara Lane, Howrah, until CESC disconnected supply on 26 April 2024.
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The parties married on 16 August 2007 and began living separately within months.
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The petitioners challenged proceedings arising from a criminal case registered at Kanksa Police Station, including an order transferring the case record and a prosecution application seeking cancellation of the petiti...
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Respondent No. 5, Gouri Nath Banerjee, joined Nakrakonda Colliery in 1984, claiming transfer from Ajoy-II Colliery.
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The petitioners, trustees of Panihati Unnoyan Trust, sought a direction preventing the police from granting permission to respondent no. 5, Garh Bhabani Sarbojanin Durgotsav Committee, to hold Durga Puja on land claim...
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The petitioner challenged an adjudication order dated 3 April 2024 and an appellate order dated 29 October 2025, by which her appeal under Section 107 of the West Bengal Goods and Services Tax Act and the Central Good...
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The petitioner challenged an adjudication order dated 11 February 2025 and an appellate order dated 25 March 2026 under Section 107 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Service...
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Opposite Party No. 2 alleged that she advanced a total of ₹12,00,000 to the petitioner and his wife through cheques, bank transfer and cash for business, medical and household purposes, and that they later refused rep...
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The petitioner operated a small eatery, “Tanic Food,” from a ground-floor shop in a G+III building in Bidhannagar.
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The petitioner’s land and the land in The State of West Bengal v. Sraddhananda Basu, FAT 516 of 2019, were acquired under the same notification and were situated in the same vicinity.
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The petitioner held a 99-year lease granted in 1994, which required the lessor’s written consent for assignment or transfer.
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The petitioners, candidates aggrieved by the School Service Commission’s recruitment process, sought to quash Bidhannagar North Police Station Case No. 169 of 2021.
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The petitioners, who had grievances concerning School Service Commission recruitment, protested at a public meeting of the Chief Minister at Asansol Stadium Ground on 28 June 2022.
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The petitioners, described as SLST 2016 job seekers, sought to quash Park Street Police Station Case No. 78 of 2023 and remove their names from the proceedings.
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The plaintiff brought Title Suit No. 153 of 2022 seeking a declaration of her claimed 1/4 share in property originally owned by her father and challenging two deeds of gift in favour of defendant no. 1.
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Petitioner no. 1 was the de facto complainant’s husband; the other petitioners were his relatives.
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The petitioners, candidates for teaching posts, challenged Bidhannagar East P.S. Case No. 90 of 2021, arising from a protest at the School Service Commission’s premises.
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The petitioners sought refund of excess pension contributions deposited with the Provident Fund authorities, together with interest.
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Respondent No. 1, St. Michael’s School, is an establishment covered by the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952. The school challenged an order dated 15 September 2015 imposing damages und...
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The petitioner had filed a writ petition challenging, among other things, an order under Section 7A of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952, and related recovery proceedings.
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The petitioners were charge-sheeted under Sections 341, 323, 427, 504, 506 and 34 IPC on allegations that they entered the complainant’s workplace, assaulted him, abused him and damaged items in his chamber.
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The petitioner challenged Maidan P.S. Case No. 86 of 2021, arising from allegations that he led a demonstration that obstructed a footpath and breached applicable restrictions.
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The petitioners challenged Lake Town P.S. Case No. 247 of 2021, arising from a demonstration against alleged irregularities in School Service Commission recruitment.
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The petitioners, who claimed to be eligible candidates for teaching posts, challenged a police case arising from a demonstration against alleged irregularities in School Service Commission recruitment.
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The petitioners, candidates for teaching posts, challenged Bidhannagar North P.S. Case No. 175 of 2021, registered after a protest concerning alleged recruitment irregularities. The case alleged offences under Section...
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The plaintiff sought leave to file a Judges’ Brief of Documents and appointment of a Commissioner to record the plaintiff’s evidence and cross-examination.
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The petitioner alleged that respondent no. 5 forged the signature of the petitioner’s late father and the Kamarhati Municipality’s seal on a proposed building plan.
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The petitioner, who claimed to operate the online news channel Arambagh TV, was accused of saying during a live telecast that East Bengal Club belonged to Rohingyas and that clubs such as East Bengal should be banned...
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The petitioner, a journalist associated with the YouTube channel Arambagh TV, sought to quash Cyber Crime Police Station, Hooghly Rural Case No. 6 of 2024.
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The petitioner alleged that her brother was assaulted at Jai Hind Dhaba on 31 December 2023.
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The petitioner, a daily labourer and father of the deceased, alleged that his son was assaulted and murdered in Hyderabad after seeking payment of wages.
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The plaintiff brought a suit concerning assets allegedly belonging to her late husband, Arun Kumar Bhutoria.
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Rinku Devi was alleged to have been travelling by train with a valid second-class ticket when she fell from a moving train between Salanpur and Rupnarayan railway stations and died.
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The petitioner, a senior citizen and widow, alleged that her daughter-in-law, respondent no. 5, had prevented her from residing at the petitioner’s house in Village Bargachia.
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The petitioner applied for the post of Accountant/Cost Accountant, T & S Grade ‘A’, in Eastern Coalfields Limited (ECL), and was included in the provisional selection list published on 13 November 2021, subject to med...
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The petitioner was selected for appointment as an ICDS Supervisor, subject to verification.
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Respondent No. 3 issued a show-cause-cum-demand notice dated 18 August 2026, demanding ₹55,29,508 under the Central Goods and Services Tax Act, 2017, by clubbing financial years 2021–22 to 2025–26.
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The appellant was convicted by the Additional District and Sessions Judge, Mekhliganj, under Sections 370(2) and 370A(2) of the Indian Penal Code (IPC) for trafficking the adult victim and sexually exploiting her.
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The appeal challenged an order dated 14 February 2022. The appellant sought condonation of a delay of approximately 1,233 days in filing it
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The petitioners challenged an adjudication order dated 04.08.2025, passed under Section 74 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services Tax Act, 2017.
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The petitioner challenged an adjudication order dated 18 April 2024 and an appellate order dated 7 July 2026.
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The petitioner challenged an adjudication order dated 10 July 2023 and an appellate order dated 11 December 2024.
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The petitioner challenged an ex parte adjudication order dated 6 March 2024 under Section 73 of the West Bengal Goods and Services Tax Act and the Central Goods and Services Tax Act.
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The petitioner, a life convict serving his sentence at Medinipur Central Correctional Home for offences under Sections 364A, 302, 201 and 34 of the Indian Penal Code, 1860, sought remission and premature release, asse...
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The plaintiff, owner of premises at 19 Netaji Subhas Road, Kolkata, had conveyed two portions of the third floor to defendant no. 2.
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The plaintiff/respondent no. 1 and the defendants were in occupation of separate portions of the suit property, although it had not been partitioned by metes and bounds.
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The plaintiffs challenged a hibanama (deed of gift) executed by appellant no. 1, Monija Bibi, in favour of appellant no. 2 and her other sons.
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The parties married in 2013 and have two minor daughters.
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The appellant held a licence to manufacture blood products, originally valid until 31 March 2026. Before expiry, it applied for renewal; on 22 June 2026, the State Licensing Authority renewed the licence in Form 26-I...
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The claimant was injured when a trailer struck him while he was standing by the roadside on 27 June 2015. He claimed compensation under Section 166 of the Motor Vehicles Act, 1988, alleging serious injuries and contin...
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Satyendra Kumar Pal reportedly disappeared on 10 July 2007, aged 44.
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The petitioner challenged Chandipur P.S. Case No. 334 of 2022 and the resulting Sessions Case (Elec.) No. 856 of 2022, in which cognizance had been taken under Sections 136(1)(a), 136(1)(b) and 139 of the Electricity...
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The petitioners acquired the property at 43A, Hazra Road, Kolkata, by a deed of conveyance dated 17 November 2006.
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The petitioner challenged an order dated 14 November 2019 by the Sub-Divisional Officer, Jangipur, Murshidabad, declaring void a gift deed executed by his father in his favour.
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The petitioner, the registered owner of vehicle WB-23F 8534, sought its return after it was seized during investigation into the alleged disappearance of 613 sacks of corn.
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The employer challenged an Industrial Tribunal award dated 19 September 2025, made under Section 2A(2) of the Industrial Disputes Act, 1947, which followed a Division Bench remand for reappraisal of evidence already o...
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Kanai Lal Manna obtained an ex parte award directing his reinstatement and payment of full back wages and consequential benefits from dismissal until reinstatement.
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The petitioner challenged the respondent company’s termination of his employment, which followed a domestic enquiry.
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The workmen sought computation of wage-revision arrears under Section 33-C(2) of the Industrial Disputes Act, 1947, relying on a Memorandum of Settlement executed on 20 August 2001, effective from 1 January 1997
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The petitioner, a former director of Amrit Projects (N.E.) Limited (APNEL), resigned on 8 April 2013.
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The petitioners were appointed as Assistant Teachers in Mathematics and English at Basudevpur Kanya Gurukul, a Government-aided minority school governed by special rules.
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The respondent worked as a substitute Porter for the Eastern Railway from June 1989 until his superannuation on 30 June 2018, completing approximately 29 years of service.
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The partition suit was dismissed after the trial court found the parties to be co-sharers but held that the plaintiffs, being out of possession, were not entitled to partition without seeking possession under Section...
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The appellants occupied a rooftop portion of Hastings Chambers, a building treated as high-risk and used for commercial purposes.
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The appellant’s service with Raghunathpur Municipality and his claim to permanent absorption as a Sub-Assistant Engineer were the subject of pending proceedings before the Supreme Court.
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The petitioner sought to withdraw his writ petition on merits and pursue an appeal under Section 107 of the Central Goods and Services Tax Act, 2017 and the West Bengal Goods and Services Tax Act, 2017.
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The petitioner sought to withdraw his writ petition on the merits and pursue an appeal under Section 107 of the Central Goods and Services Tax Act, 2017 / West Bengal Goods and Services Tax Act, 2017. He also sought c...
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The matter concerned unauthorised construction at 17/H/2/9, Canal West Road, Kolkata. The municipality had issued a demolition order and, with police assistance, carried out demolition on 17 and 18 August 2026.
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The petitioner challenged the FIR in Naihati Police Station Case No. 210 of 2026, registered on 7 July 2026, concerning an alleged incident on 31 January 2025.
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The appellant brought a suit for partition, claiming an interest in land recorded as plot no. 1665, said to comprise 41 decimals.
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The petitioner challenged an order dated 25 June 2026 by the Sub-Divisional Controller and Ex-Officio Assistant Director, Food and Supply, which rejected his objections to the selection of the private respondent for a...
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The petitioners were teaching and non-teaching staff appointed in different Madrasahs between the Calcutta High Court’s judgment of 9 December 2015 declaring provisions of the West Bengal Madrasah Service Commission A...
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Petitioner No. 1 alleged that Respondent No. 2 had induced her to invest ₹38,50,000 in a proposed biographical film that was never produced.
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The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, alleging that the deceased was killed when a truck struck the motorcycle on which he was travelling.
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Following a fatal mine accident, the appellant Inspector conducted an enquiry under Section 23 of the Mines Act, 1952, and issued the writ petitioners a show-cause notice concerning alleged contraventions of Section 1...
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The workman, Avash Munshi, was dismissed by Hindustan Motors on 22 October 2008 following two disciplinary inquiries.
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The petitioner challenged orders of the Second Labour Court, including an order condoning delay in the present proceeding and a later order rejecting the petitioner’s application to contest its maintainability.
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The complainant, who had retired from employment with the company, rejoined on a contractual basis and claimed that the company had agreed to pay him remuneration and incentives.
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The employee, who had served as a Field Sales Officer and was later designated District Manager, was transferred from Barasat to Chennai with effect from 1 September 2013. After he declined the transfer, the company i...
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Petitioner No. 1 alleged that Opposite Party No. 2 had induced her to pay Rs. 38,50,000 for a proposed biopic about her life and failed to return the money.
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The petitioner, an establishment exempted under Section 17 of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952, challenged an order dated 31 July 2025 under Section 7A imposing surcharge for alleg...
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The claimant sought compensation under Section 166 of the Motor Vehicles Act, 1988, alleging that a bus insured by National Insurance Company Ltd. struck him on 13 December 2019 and caused serious injuries and permane...
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NOCIL held three Indian process patents relating to the manufacture of 4-ADPA.
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The petitioners challenged a final assessment order dated 18 March 2021, alleging that it was passed without considering their request for an adjournment and without giving them an effective opportunity to respond to...
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DVC challenged a majority arbitral award rejecting its objection to HRD Builders’ standing to pursue claims under a contract originally made with M/s H.R. Builders, a sole proprietorship.
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The plaintiff sought judgment upon admission under Order XII Rule 6 CPC for recovery of ₹50 lakh, alleging that it had advanced the amount to the defendant as a loan/inter-corporate deposit.
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Respondent No. 3 auctioned scrap and e-waste materials through respondent No. 2. Petitioner No. 1, the successful bidder, paid ₹70,92,500, including GST, and received a delivery order.
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The petitioner-husband sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of proceedings under Sections 498A, 506, 509 read with Section 34 IPC. His wife had lived at her parental home...
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The petitioner, an Assistant Teacher, challenged the criminal proceedings arising from Amta Police Station Case No. 374 of 2022 and Charge Sheet No. 54 of 2023, which charged her and the complainant’s husband under Se...
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The petitioner, an LIC employee, sought promotion to Higher-Grade Assistant (Programmer-II) from Assistant/Cashier.
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BHEL awarded the petitioner a contract for civil, structural and architectural works at the 1×800 MW NTPC Sipat Project.
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The petitioner’s deceased father held four Personal Accident Insurance policies issued by New India Assurance Company Limited, each providing cover of ₹25 lakh, effective from 25 September 2023 to 24 September 2024.
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Jiwan Bahadur Thapa was engaged as a trainee Route Driver-cum-Conductor in 2000 and appointed provisionally in 2004, subject to a one-year probationary period extendable by one year.
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Bijoy Krishna Pal was allotted 2.71 acres, including the disputed plot, under a 1951 compromise decree in a partition suit.
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The plaintiffs sued to cancel agreements dated 16 May 2012 and 10 April 2013 concerning the transfer of their shares in Venkateswar Medicare Private Limited (VMPL).
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Pulin Behari Maity alleged that his son had fraudulently obtained a gift deed from him by representing that the document was a power of attorney. He sued for declaration of title and possession, a declaration that the...
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The petitioners’ predecessor obtained a 20-year lease for china clay and fire clay on 9 December 1966, due to expire on 8 December 1986.
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Under a registered 25-year lease dated 5 September 1997, premises were let to the President of India (Calcutta Telephones) for a telephone exchange; the lessee’s interest later vested in BSNL.
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The petitioner challenged the advertisement dated 18 July 2023 for a retail outlet dealership at a location in Hooghly, the cancellation of his candidature, and the allotment in favour of private respondent No. 14.
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The complainant, a 77-year-old property owner, alleged that after being restored to possession of his home, he executed a registered General Power of Attorney in favour of Rahul Biswas, an office assistant of the peti...
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The complainant, proprietor of an automobile-accessories business, had a commercial relationship with the petitioner company from 2017.
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Coal India Limited entered into a Running Contract (RC) with Orissa Explosive for supplying explosives and accessories to Coal India and its subsidiaries from 15 April 2015 to 31 March 2017.
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The appeals challenged the Single Judge’s order dated 18 May 2023 refusing interim relief against an investigation by the Director General (DG) of the Competition Commission of India (CCI) in Suo Motu Case No. 2 of 2021.
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The petitioner instituted proceedings under Section 12 of the Protection of Women from Domestic Violence Act, 2005, seeking, among other reliefs, interim protection of her residence and possession in a claimed shared...
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The appellants, the deceased’s wife and other claimants, sought compensation under Section 124A of the Railways Act after Somnath Roy died following a fall from a moving train on 27 November 2021.
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The petitioner, the de facto complainant, challenged under Article 227 an order of the 16th Court of Metropolitan Magistrate, Calcutta, allowing the accused’s application under Section 311 CrPC to recall and further c...
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The petitioners challenged the Municipal Building Tribunal’s order dated 29 August 2025, which reversed the Special Officer (Building)’s decision to retain unauthorised construction and directed its demolition.
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On 10 December 2014, Rafekul Mondal was injured when a Tata 207 mini vehicle allegedly overturned and fell on him while he was walking by the roadside. He died in hospital the following day.
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The appeal challenged the appellants’ convictions by the Additional Sessions Judge, Darjeeling, for offences under Sections 436 and 307 read with Section 34 IPC; appellant No. 1 was also convicted under Section 354 IPC.
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The defendant/opposite party no. 1 filed a first written statement, which was accepted on 27 January 2015.
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The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, for the death of Tuhina Parvin Mondal in an ambulance accident.
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The claimants sought compensation for the death of Saranan @ Sajanan Das, a truck driver, in an accident involving truck No. WGQ-1333 and allegedly another vehicle, No. WB-23A/5601.
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The dispute concerned interim custody of the parties’ young son, who was in the father’s custody. The mother sought interim custody.
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The parties married under the Special Marriage Act, 1954, on April 12, 2004, and began living separately after approximately one month, apart from a brief period when a court order required them to stay together.
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Dinesh Poddar, a tenant, filed Title Suit No. 224 of 2013 seeking a declaration of his tenancy rights over a shop room.
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The plaintiff instituted a suit concerning an alleged encroachment on her property and sought a declaration and injunction.
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The employee claimed recovery of unpaid performance pay/variable allowance under Section 14(1) of the West Bengal Shops and Establishments Act, 1963.
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The petitioner challenged orders of the Controlling Authority and Appellate Authority determining gratuity payable to a teacher who had served from 1985 until superannuation in 2018.
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Respondent No. 3, Jai Jute & Industries Ltd., was liable for provident fund and allied dues relating to Nuddea Jute Mill, assessed at approximately Rs. 60.26 crore and arising from periods before the petitioner took o...
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The Seventh Industrial Tribunal, West Bengal, passed an ex parte award under Section 2A(2) of the Industrial Disputes Act, 1947, setting aside the employee’s termination, directing reinstatement with full back wages a...
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The complainant alleged that on 31 March 2024 the petitioners and others trespassed onto her land, cut tree branches, assaulted her and outraged her modesty.
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The petitioners, landlords of premises at 309, Bipin Behari Ganguly Street, challenged proceedings arising from a complaint that they had padlocked a toilet previously used by the opposite party no. 2 and other member...
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The complainant alleged that, following her 2007 marriage to Ramkrishna Sarkar, she was subjected to dowry-related cruelty.
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Ganesh Chandra Ghosh was the original tenant of Plot No. D-504 at Chetla Station Yard. After his death, his brother Kartick Chandra Ghosh was appointed guardian of Ghosh’s minor children and, with the Port Trust’s aut...
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The plaintiff claimed title to 2½ cents of land through a conveyance executed by Pada on 19 July 1973 and registered in November 1973 (Ext. 1).
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The petitioner joined Coal India Limited in 1982 and was removed in 2000 for unauthorised absence.
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The plaintiffs brought Title Suit No. 470 of 2016 seeking, among other reliefs, a declaration of title and possession over the ‘K’ schedule property and recognition of a prescriptive easement over the ‘Kha’ schedule p...
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The appellant organisation had participated in earlier editions of the International Kolkata Book Fair. For the 48th edition, organised by the Publishers and Booksellers Guild (the “Guild”), the Guild refused to allot...
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The petitioner challenged an adjudication order dated 17 April 2023 and an appellate order dated 30 August 2024 under Section 107 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services...
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The appellant entered into an MOU with the respondent, DSDA, to construct a market complex. The MOU required the appellant to build at its own cost and recover construction expenditure from prospective stall lessees,...
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The petitioner challenged an order dated 24 July 2024, passed under Section 73(9) of the West Bengal Goods and Services Tax Act, 2017 (WBGST Act) and the Central Goods and Services Tax Act, 2017 (CGST Act).
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The Railway authorities issued a notice dated 21 July 2026 terminating the licence of petitioner no. 3 over a 1,000 sq. ft. plot at BZN Railway Station and directing him to vacate and deliver possession.
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The petitioners completed their postgraduate degrees in December 2024 and began a three-year bond-service period as Senior Residents in 2025 under the Department’s SOP dated 16 February 2023.
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The appellants challenged the dismissal of their suit for declaration of exclusive title to the school building described in Schedule “A” and, alternatively, partition of the land described in Schedule “B”.
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The plaintiffs/respondents filed a partition suit and sought temporary injunction.
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Respondent no. 1 held a 13-decimal share in a 26-decimal suit property and transferred 12.5 decimals to the appellants by a deed accompanied by a plan depicting a demarcated portion.
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The Trial Court had initially granted an ad-interim injunction in favour of the plaintiff/appellant.
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The appellant, a driver travelling from Darjeeling to Tiger Hill, became involved in a road-rage altercation with the victim, another driver. During the ensuing scuffle, the appellant stabbed the victim in the chest;...
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Kalyani Ghosh, Chairman of the Board of Councilors of Kharagpur Municipality, sought to quash a requisition dated 9 September 2026 by councilors seeking a special meeting on a no-confidence motion against her.
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The complainant alleged that the petitioner had misappropriated funds entrusted for Post Office MIS investments.
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The writ petitioner claimed to occupy the premises as a tenant under a sublet agreement dated 26 August 2011 and alleged that the private respondents, in collusion with the licensing authority, were seeking a bar lice...
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The petitioner, an APWD employee appointed in 1988, was charged in 2019 with securing appointment by misstating his date of birth and later submitting a false Diploma in Civil Engineering certificate.
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The Union of India awarded the respondent a contract on 22 November 2010 to reconstruct a sea dyke.
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The defendant appealed against concurrent judgments of the courts below granting the plaintiff eviction under Sections 6(1)(j) and 6(1)(l) of the West Bengal Premises Tenancy Act, 1997 (“1997 Act”).
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The petitioner challenged a show-cause notice dated 27 June 2024 that allegedly clubbed Financial Years 2017–18 and 2022–23, and a consequential demand of ₹6,21,64,552. She contended that the consolidated notice was i...
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The petitioner, a director of M/s. Urban Infra Nirman Private Limited, challenged the FIR registered as Electronics Complex Police Station Case No. 262 of 2026 on 27 July 2026.
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The petitioner, a former cashier of the Taherpur Notified Area Authority (TNAA), retired on 30 June 2013.
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The marriage between petitioner no. 1 and opposite party no. 2 was solemnized under the Special Marriage Act on 11 November 2019, followed by a Hindu ceremony on 11 December 2019. The wife alleged dowry demands, cruel...
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The petitioners challenged garnishee orders dated 21 and 26 February 2025, issued by the ESI Recovery Officer to SBI and the Reserve Bank of India in connection with dues attributed to respondent no. 3, an SBI customer.
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Hitachi Payment Services, which provided ATM-related services to Indusind Bank, engaged subcontractors to supply personnel, including caretakers.
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The petitioner was involved in three criminal cases and obtained bail in each.
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The appellant sought probate of a registered Will dated 27 February 2001.
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The petitioner participated in NEET (UG) 2026 as a candidate in the Persons with Benchmark Disabilities (PwBD) category.
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The petitioner, who had chronic kidney disease, sought approval for a kidney transplant from a non-relative donor—the wife of his driver—after his family members were found unsuitable as donors.
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The petitioner sought to quash proceedings arising from Kulti Police Station Case No. 585 of 2023, in which she was implicated in alleged offences under Sections 379, 411, 413, 414 and 120B of the IPC, Section 30(ii)...
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The petitioners entered into a 2013 agreement with Pashmina Realty Private Limited (PRPL) to purchase a Mumbai flat, funded in part by an IIFL loan under a tripartite subvention arrangement.
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The petitioners issued a tender for architectural services at Haldia and awarded the respondent no. 4 the work for ₹12,50,000 plus applicable GST.
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Petitioner No. 1, a hotel-cum-bar operated by Petitioner No. 2, had conducted business in Howrah since 1982 and had previously renewed its Certificate of Enlistment (CE) annually.
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The petitioner challenged the rejection order dated 30 October 2025 concerning his candidature, alleging that the godown measurement recorded in that order differed from an earlier measurement taken in his presence.
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The petitioner challenged an ex parte adjudication order dated 13 September 2022, passed under Section 73 of the West Bengal Goods and Services Tax Act, 2017 and the Central Goods and Services Tax Act, 2017.
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The petitioner challenged a rectification order and an appellate order under Section 107 of the West Bengal Goods and Services Tax Act and the Central Goods and Services Tax Act, 2017.
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The plaintiffs/respondents obtained decrees for eviction against the appellant, who remained in occupation of the premises after the death of the original tenant and was treated as a trespasser
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M. Walters & Company obtained a decree in 2008 against Mrs. Gloria E. Mehra for unpaid dues arising from a sale-of-goods transaction and later commenced execution proceedings.
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The petitioner challenged an adjudication order dated 1 February 2022 and an appellate order dated 6 February 2025, by which its appeal under Section 107 of the West Bengal Goods and Services Tax Act, 2017 and the Cen...
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The petitioner challenged an adjudication order dated 1 February 2022 and an appellate order dated 5 February 2025, by which its appeal under Section 107 of the West Bengal Goods and Services Tax Act, 2017 and the Cen...
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The petitioner challenged an adjudication order dated 10 February 2021 and an appellate order dismissing its appeal as time-barred.
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The Hooghly River Bridge Commissioners invited e-tenders for construction of two flyovers, and the petitioner submitted an EMD of ₹73,97,650.
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The employee, a Commercial Clerk appointed in 1984, was removed from service on 11 December 2008 following disciplinary proceedings concerning alleged misappropriation.
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The assessee, a key person in the Citizen Group, filed his return for assessment year 2020–21 declaring income of ₹1,74,57,470.
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The Revenue appealed under Section 260A of the Income-tax Act, 1961, against the Tribunal’s deletion of a ₹9.32 crore addition under Section 68 relating to proceeds from the sale of unlisted equity shares in assessmen...
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The petitioner, a small businessman operating a proprietorship, challenged the debit-freeze of his Axis Bank account following a notice dated 8 May 2025 from the Inspector of Police, Cyber Crime Wing, Tambaram Commiss...
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The complainant alleged that, in 2021, he advanced approximately ₹60 lakh to Tapan Kumar Acharya, the petitioner’s deceased husband, after representations that the amount would be repaid with compensation and that a S...
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The petitioner sought quashing of proceedings before the Juvenile Justice Board arising from a Bansdroni Police Station case alleging offences under Sections 341, 323, 506 and 34 of the IPC.
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The workman, Sukhdham Pandey, claimed that Kesoram Industries Limited (KIL) employed him from 1994 and refused him work on 30 May 2008.
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The petitioners’ contract with IOCL ran from 1 September 2023 to 31 August 2024.
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The employee was dismissed from service on 4 December 2004 following disciplinary proceedings initiated in 1994.
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The petitions challenged an order dated 16 March 2026 and corrigendum dated 24 March 2026 made by the Authority under the Minimum Wages Act, 1948 and the Regional Labour Commissioner (Central), Asansol, in Application...
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The petitions challenged an order dated 16 March 2026 and corrigendum dated 24 March 2026 made by the Authority under the Minimum Wages Act, 1948 and the Regional Labour Commissioner (Central), Asansol, in Application...
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Respondent No. 2, a Head Cashier at the Bank’s Berhampore Branch, reported a cash shortage of ₹8.30 lakh on 10 March 2009.
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The respondent workman was engaged by the petitioner jute mill as a “Badli” worker from 1 April 1992.
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The Central Government Industrial Tribunal, in Reference No. 39 of 2022, held that contract workers engaged for Bridge and Roof Company (India) Ltd. were entitled to minimum wages at the rates fixed by the Central Gov...
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Prathyusha-AMR Joint Venture (“JV”), formed by the petitioner AMR India Limited and a company later placed in liquidation, contracted with opposite party no. 2 to execute highway works.
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On 11 March 2014, the complainant and her husband alleged that the petitioner intercepted them near their residence, made vulgar remarks about their childless marriage, unzipped his pants, and said, “Mere ko ek chance...
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The petitioner challenged the Additional Chief Judicial Magistrate, Contai’s order dated 8 March 2024 rejecting his application under Section 173(8) CrPC for further investigation in G.R. Case No. 827 of 2023, arising...
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The appellant claimed the suit land through a registered Will executed by her father and was recorded as its tenant following mutation in 2013.
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The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, alleging that on 4 September 2012 a truck struck the deceased motorcyclist from behind, causing his death.
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The complainant alleged that the petitioner borrowed ₹30,000 for his cloth business and issued a cheque for that amount, which was dishonoured with the bank’s endorsement referring to a stop-payment/attachment order.
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The petitioner challenged the Central Administrative Tribunal’s dismissal of his O.A. and review application.
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The petitioner had resided in the premises for approximately 24–25 years, initially as a caretaker, and claimed settled occupation of its first floor.
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The petitioners, defendants in a suit for recovery of possession and permanent injunction, challenged the trial court’s dismissal of their application under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC)...
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The petitioner’s father transferred land to WBSEDCL for a sub-station project in the context of a 29 November 1995 resolution recording that a member of the affected family would be considered for employment; the reso...
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The petitioner sought a writ of mandamus for the release of her brother, who remained in Dum Dum Central Correctional Home after being granted bail by the Sessions Judge, North 24 Parganas, on 27 August 2026.
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The petitioner society and its Secretary sought police permission to hold Durga Puja in 2026 on land where the society had organized the Puja for more than fifty years
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Manoj Tewari instituted Title Suit No. 241 of 2013 against the petitioner, who filed a counterclaim seeking recovery of possession.
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The petitioner, a Coal India executive with 29 years’ service, was promoted from Chief Manager (Mining), E7 grade, to General Manager (Mining), E8 grade, and transferred to North Eastern Coalfield, Assam, by order dat...
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The Regional Provident Fund Commissioner challenged the Central Government Industrial Tribunal’s order allowing the establishment’s appeal and setting aside damages imposed under Section 14B of the Employees’ Providen...
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Sudhir Kumar Das, the appellant in a second appeal pending since 1974, died on 3 July 2002.
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The petitioner, an Assistant Professor in the University’s Department of English, challenged the charge-sheet dated 24 November 2017 in WPA 2474 of 2018 and, after the enquiry report found the charges proved, challeng...
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The plaintiff sued to recover money allegedly lent to the defendants and stated that it held nine original title deeds relating to property at 2, Gagan Sarkar Road, Kolkata, as security.
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Phul Kumar Pal instituted a partition suit concerning a residential dwelling house. During the suit, he transferred his undivided share to the Respondents, who were substituted as Plaintiffs and continued the partitio...
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The petitioner was appointed as a part-time Assistant Teacher in Commerce at Shree Jain Vidyalaya on 9 June 2006 and joined on 23 June 2006.
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For assessment year 2021–22, the Assessing Officer added ₹4,38,61,650 as bogus purchases and ₹93,88,980 as contract and commission expenses under Section 37 of the Income Tax Act, 1961.
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The petitioner challenged a show-cause notice and adjudication order dated 30 January 2024 concerning service tax for October 2016 to March 2017.
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The petitioner, an NBFC undergoing CIRP from 8 October 2021, obtained approval of a resolution plan on 11 August 2023.
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The petitioners included the de facto complainant’s husband and parents-in-law. In a complaint dated 21 January 2020, the complainant alleged matrimonial cruelty and caste-based humiliation; the complaint was lodged a...
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Respondent No. 4, Dinanath Rana, claimed gratuity for service from 7 February 2002 to 12 June 2020 at IRCTC, successively deployed through three contractors.
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The petitioner challenged the Eighth Industrial Tribunal’s award dated 19 March 2026, which held respondent no. 1 to be a “workman” under Section 2(s) of the Industrial Disputes Act, 1947, and directed her reinstateme...
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Shambhu Roy claimed that he joined Hooghly Infrastructure Pvt. Ltd. as a badli worker on 25 May 1980 and resigned on 1 February 2014.
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The opposite party’s appeal under Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 challenged an Estate Officer’s order.
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The petitioner challenged an adjudication order dated 3 January 2022 and an appellate order dated 27 August 2024, by which his appeal under Section 107 of the West Bengal Goods and Services Tax Act, 2017 (WBGST Act) a...
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Disputes arising from a construction contract were referred to arbitration.
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The respondent obtained an ex parte decree for recovery of possession on 10 July 2012.
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