M/S Kanak Land Development & Credit Co. Pvt. Ltd. Vs K.M.C. & Ors.
.... osite party that the petitioner purchased the suit property by a registered deed on 1st December, 1981 but it has been alleged in this Application that mezzanine floor has been in existence since 1982 and the petitioner has alleged to have purchased the space along with the mezzanine floor. If t ...
Calcutta High Court (Appellete Side)
Namita Roy Vs Debasish Karmakar & Ors
.... their findings and said orders are also based on undisputed fact and as such no point of law involved in the present case in respect of which, this court may interfere invoking writ jurisdiction. 8. Mr. Mitra further submits that by way of supplementary affidavit the petitioner herein how ...
Calcutta High Court (Appellete Side)
Debapratim Neogie Vs State Of West Bengal & Anr
.... : (1) The accused must be entrusted with the property or with dominion over it, (2) The person so entrusted must use that property, or; (3) The accused must dishonestly use or dispose of that property or wilfully suffer any other person to do so in violation, (a) of any ...
Calcutta High Court (Appellete Side)
Deepanwita Patra Majhi Vs Arun Majhi
.... of a party may be one of the relevant considerations but cannot override all other considerations such as the availability of witnesses exclusively at the original place, making it virtually impossible to continue with the trial at the place of transfer, and progress of which would naturally be ...
Calcutta High Court (Appellete Side)
Buchi Devi And Another Vs Union Of India And Others
.... was accepted by the authorities. She was offered the post of trackman on compassionate ground on July 20, 2003 and was asked to join the said post. The said petitioner, however, did not accept/join the said the employment. Citing certain reasons, the petitioner expressed her inability to join s ...
Calcutta High Court (Appellete Side)
New India Assurance Co. Ltd. Vs Kamal Chakraborty & Ors
.... dentiary value of the statement cannot be ruled out. The Learned Tribunal has erroneously not considered the value of the evidence of PW 2 entirely. It is true that the investigation of the police ended in charge sheet against the driver of the Bolero Car regarding the prima facie commission of ...
Calcutta High Court (Appellete Side)
Chandana Sardar Vs State Of West Bengal & Anr.
.... , if he is satisfied that adequate grounds exist for doing so, but no Magistrate shall authorise the detention of the accused person in custody under this paragraph for a total period exceeding, - [Substituted by Act 45 of 1978, Section 13, for paragraph (a) (w.e.f. 18-12-1978).](i)ninety days, ...
Calcutta High Court (Appellete Side)
Nudrat Akhter & Ors. Vs State Of West Bengal & Anr
.... 16. • From the case diary it further appears that during investigation several documents were collected showing admission of petitioner no. 1 (mother-in-law of opposite party no. 2 herein) in the hospital for a considerable period, after being mercilessly assaulted by the opposite party no. ...
Calcutta High Court (Appellete Side)
Genesis Institute Of Management & Technology. Vs State Of West Bengal & Ors.
.... ashtra (supra). A different view has been taken by the Hon’ble Supreme Court in the authorities in H.D. Vora (supra) and Tukaram Kana Joshi and Others (supra). In Tukaram Kana, the Court has held that there is no hard and fast rule as to when the High Court should refuse to exercise its jurisdic ...
Calcutta High Court (Appellete Side)
Sikha Goswamy @ Goswami & Anr. Vs State Of West Bengal & Anr.
.... ision. 17. From the written complaint dated 16.09.2021, filed by the opposite party no.2 it appears that she is the niece of the deceased Anil Chakraborty who died on 18.03.2018. 18. She has stated that after the death of his wife, the said Anil Chakraborty was mentally disturbed and ...
Calcutta High Court (Appellete Side)
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