Aloka Gooptu Vs State Of West Bengal & Ors.
.... sponsible to the company for conduct of its business. When that is so, holders of such positions in a company become liable under Section 141 of the Act. By virtue of the office they hold as managing director or joint managing director, these persons are in charge of and responsible for the cond ...
Calcutta High Court (Appellete Side)
Supriya Maiti & Ors. Vs National Insurance Co. Ltd. Ors.
.... the evidenced on record of PW-1 as well as PW-3 that the Eicher van which was going in front of the car, has taken a sudden right turn without giving any signal or indicator. The evidence of PW-1 & PW-3 is categorical and in absence of any rebuttal evidence by examining the driver of Eicher ...
Calcutta High Court (Appellete Side)
Chandana Paramanik & Ors. Vs Bajaj Allianz Insurance Co. Ltd. & Anr.
.... observation of the learned tribunal is quite erroneous on that score. 11. It further appears that the learned tribunal has disbelieved the PW-2. On the ground that he has not properly stated the manner of accident and also could not speak the number of the offending vehicle. From the cross e ...
Calcutta High Court (Appellete Side)
Mahima Management Services Pvt. Ltd. Vs Creative Property Developers Pvt. Ltd. & Anr.
.... delay for more than 06 Years. The Learned Magistrate has rightly rejected the application filed by the petitioner. The Learned Magistrate has also been correctly opined that the petitioner was trying to make out a new case at a belated stge. Under the provision of Section 311 Cr.P.C, a party is ...
Calcutta High Court (Appellete Side)
Subham Roy Choudhury Vs State Of West Bengal & Another
.... destitution as envisaged under section 125 Cr.P.C. is not at all applicable for the opposite party herein. (iv) Status of husband and wife in the instant case is not yet been established since according to petitioner it’s a pre-planned marriage arranged by the opposite party and as such opp ...
Calcutta High Court (Appellete Side)
State Of West Bengal Vs Hare Krishna Mondal & Anr.
.... ing against the undertrial prisoner is disclosed by the investigation, the undertrial must be released forthwith from detention." We, therefore, concur with the view taken by the Andhra Pradesh High Court in this regard.” ii) Sashi Bhusan Mahapatra vs The State of West Bengal, (2 ...
Calcutta High Court (Appellete Side)
Sailendra Nath Roy Vs Biman Chandra Roy & Ors.
.... iding the injunction application . As per submission made by the learned Counsel that there is no illegality or material irregularity in the impugned order passed by the learned Trial Court and accordingly, the present application filed by the petitioner is devoid of any merit and it may be dism ...
Calcutta High Court (Appellete Side)
West Bengal Kerosene Agents� Welfare Association & Anr. Vs Union Of India & Ors.
.... April 2003-March 2004 81782 Reduced by 1613 KL April 2004-March 2005 80122 Reduced by 1660 KL April 2005-June 2005 80537 Increased by 4 ...
Calcutta High Court (Appellete Side)
Dr. Nilanjan Indu & Ors. Vs Madhab Chandra Mitra.
.... respectable, will need to be satisfied that, in forming their views, the experts have directed their minds to the question of comparative risks and benefits and have reached a defensible conclusion on the matter” 141. in this regard it would be imperative to notice the views rendered in Jac ...
Calcutta High Court (Appellete Side)
Kulsum Begam Molla And Ors. Vs Shriram General Insurance Co. Ltd. & Anr.
.... there is ground for presuming that the accused has committed an offence triable under this Chapter, which such Magistrate is competent to try and which, in his opinion could be adequately punished by him, he shall frame in writing a charge against the accused. (2) The charge shall then be ...
Calcutta High Court (Appellete Side)
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