Gee Bee Nirman Co Private Limited Vs Income Tax Officer, Ward-5(1), Kolkata & Ors.
.... Banka without affording an opportunity to cross-examine the said person by the assessee. It would have been a different case had the department rejected the request for cross-examination at the first instance and the matter would have been dealt with in a different manner by the assessee. Howeve ...
Calcutta High Court (Appellete Side)
Pratima Bhandari Vs State Of West Bengal & Ors.
.... enevolent policy for granting an opportunity to the Teachers to switch over from one scheme to other. The beneficiaries are the Teachers. The policy should be construed in a liberal manner in favour of the beneficiaries so that the actual and real effect can be given thereto in favour of such ben ...
Calcutta High Court (Appellete Side)
Tamal Biswas Vs Union Of India & Ors.
.... ows the respondent to appoint auditor. KPMG is an enlisted auditor under TRAI guidelines. There was rampant underreporting of subscribers, which led to the audit. In fact, TDSAT clearly stated that it could not go into the alleged biasness of the auditor. The petitioner tried his best to stall t ...
Calcutta High Court (Appellete Side)
Bikash Sarkar Vs Union Of India & Ors.
.... Schedule superior to such authority. In order to decide as to whether the Commandant was competent to initiate the disciplinary proceeding and to pass the order of punishment of removal from service, it would be relevant to take note of Schedule I under Rule 32 of the 2001 Rules. Sched ...
Calcutta High Court (Appellete Side)
Sukumar Dutta & Anr. Vs Shankar Manna & Ors.
.... dmitted in his cross examination the poor condition of suit building which requires repairing. Heard Learned Advocate for the petitioner, and Learned Advocate for the opposite parties perused the petition filed and materials on record. Learned Advocate for the petitioners submits that ...
Calcutta High Court (Appellete Side)
Dinesh Sherawat @ Dinesh Kumar Vs State Of West Bengal & Anr
.... dated 5-4-2000 [Mukesh Prasad Singh v. Tilka Manjhi Bhagalpur University, 2000 SCC OnLine Pat 388 : (2000) 3 PLJR 734] was passed by the Patna High Court directing the Vice-Chancellor of Bhagalpur University to release the balance amount of Rs 34,505 with interest @ 18% w.e.f. 1-10-1994 till the ...
Calcutta High Court (Appellete Side)
Sanat Kumar Kundu Vs Dilip Kundu (Chitta) & Ors.
.... e action and it was observed that: “that often happens”. Mr. Kapoor has rightly drawn out attention to an unreported Bench decision of this court in the case of Lachmandas Daswani v. Messrs. Philis Berry D Cruz (A.F.O.O. No. 243/72, O.S. decided on May 17, 1974). In this decision, the Division B ...
Calcutta High Court (Appellete Side)
Radha Raman Singha & Anr. Vs Manju Rani Singha & Ors.
.... are husband and wife who are the beneficiaries of the said ‘Will’. The presence of the beneficiary and his active participation at the time of preparation of the ‘Will’ and execution of it raises doubt in the mind of this Court. 11. The executor-cum-beneficiary during his cross-examination ...
Calcutta High Court (Appellete Side)
M/S. Nizam�s Restaurant Private Limited & Anr. Vs Kolkata Municipal Corporation & Ors.
.... he occupation or use of any stall, shop, stand, shed or pen in a municipal market or municipal slaughter-house. In furtherance thereto according to the respondents in terms of section 131 while adopting for the ensuing year a budget estimate which shall be the estimate of the receipts and expend ...
Calcutta High Court (Appellete Side)
Swapna De (Dutta) & Ors. Vs Secretary, School Education Department & Ors.
.... conditional recognition of the school is given by the authority, they would not even demand any monetary benefit, including the salary of the staff for 1 year to show their ability to run the school. According to them the poor student-strength of the school is mainly due to the non-recognition ...
Calcutta High Court (Appellete Side)
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