SC: Lessee Cannot Challenge Eviction After Landowner Withdraws Plea  ||  SC: Appointment Contrary to Recruitment Advertisement Constitutes Fraud on Public  ||  SC: Bribe Given to Intermediary Alone Insufficient to Establish Public Servant's Guilt under PC Act  ||  SC: AO Cannot Revive Assessment Concluded by Settlement Commission under Income Tax Act  ||  SC: Insurer's Office Location Alone can't Confer Jurisdiction for Claim under MV Act  ||  Calcutta HC: Mutual Consent Divorce Justifies Quashing S.498A IPC Cruelty Case under HMA  ||  Delhi HC: Mere 2-Year Delay in Arbitral Award does not Warrant Setting Aside  ||  Kerala HC: Courts can't Insist on Identifying Unknown Parties in John Doe Suits  ||  Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension  ||  SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease    

Calcutta HC Upholds Amendment to Kolkata Municipal Corporation Act - (10 Jan 2019)

Calcutta High Court has upheld the validity of amendment to Kolkata Municipal Corporation Act, 1980, permitting elected councillors of corporation to appoint any individual as Mayor, subject to such individual getting elected within a period of six months from the date of his initial appointment.

Tags : CALCUTTA HIGH COURT   KOLKATA MUNICIPAL CORPORATION ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved