Lokenath Construction Private Limited Vs Tax/Revenue Government Of West Bengal And Others
.... the seller. In case of default in payment of tax by the seller, recovery shall be made from the seller however, reversal of credit from buyer shall also be an option available with the revenue authorities to address exceptional situations like missing dealer, closure of business by supplier or ...
Calcutta High Court (Appellete Side)
Ghani Khan Choudhury Institute Of Engineering And Technology & Ors. Vs M/S. Malda Construction Company & Ors.
.... aggrieved party is able to establish that the action of the entity amenable to writ jurisdiction is per se arbitrary. The said decision also recognizes the right of an aggrieved party to call upon such an entity to honour its obligation of making payment unless a serious and genuine dispute is ...
Calcutta High Court (Appellete Side)
Abdulla Molla Vs State Of West Bengal & Ors.
.... e first position in the panel. In support of such contention, he placed reliance upon a document dated 09.02.2005 purported to have been issued by Expert who interviewed the petitioner. 10. Heard the petitioner appearing in person and perused the materials placed. 11. Petitioner claim ...
Calcutta High Court (Appellete Side)
Rajadhiraj Tirupani Vinayak Natraj Pvt. Ltd. Vs State Of West Bengal & Ors
.... itioner has cited Jogendra Singh (supra) and Ramji Missar (supra), for the proposition that “may” in the proviso to Section 61(1), should be read as mandatory or “shall”. In Jogendra Singh (supra), the Supreme Court held that “may” generally does not mean “must” or “shall” but is capable of so m ...
Calcutta High Court (Appellete Side)
Dr. Ajay Kumar Arya Vs State Of West Bengal & Anr
.... es. Marriage is a sacred ceremony, main purpose of which is to enable the young couple to settle down in life and live peacefully. But little matrimonial skirmishes suddenly erupt which often assume serious proportions resulting in heinous crimes in which elders of the family are also involved w ...
Calcutta High Court (Appellete Side)
Md. Shariful Islam Malita @ Shariful Islam Malita @ Shariful Islam Vs State Of West Bengal & Anr.
.... 00/- from the date of the filing of the case. Opposite party is directed to pay the maintenance within 15 days of this order including the arrear maintenance, failing which the petitioner is at liberty to put this order into execution. A copy of the order will be supplied to the petitioner free ...
Calcutta High Court (Appellete Side)
Bhabatosh Biswas Vs State Of West Bengal And Another
.... y and later turned to physical relation at different places in different times. 8. Now, the question arises before this Court whether the physical relation, which was developed on pretext of marry to the opposite party no. 2 by the petitioner, constitutes offences punishable under Sections ...
Calcutta High Court (Appellete Side)
Akash Construction Vs S.B. Construction And Co. And Ors.
.... IRC SP 63 (2018) or else as mentioned in desing and drawing with a cushion of compacted beding sand of 25-35 mm thick (grading of the bedding sand as per clause 6.5.1 of IRC SP - 63) and filling up the gaps in between paver blocks with joint filling sand (the grading of the joint filling ...
Calcutta High Court (Appellete Side)
State Of West Bengal And Others Vs Rahul Ghosh And Others
.... In the tender document, in Clause 43 it has been stated that any decision taken in the pre bid meeting will be valid during the tender process. In Clause 44, it is stated that the applicant should fill up Annexure A and B. Annexure B deals with the Tender Participation Application. Annexure B is ...
Calcutta High Court (Appellete Side)
Mohd. Helaluddin Sk. Vs State Of West Bengal And Others
.... mentions about a writ petition filed by the said society and also the decision taken by the Board of Directors to withdraw the writ petition. With these facts brought on record the petitioner would state that allotment/ transfer of the three plots of land in favour of the 7th respondent is illega ...
Calcutta High Court (Appellete Side)
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