Somiran Das Vs State Of West Bengal And Others
.... ational Rural Employment Guarantee Scheme (MGNREG) and Green India Mission (GIM). (viii) The Executive Committee, to be headed by the Territorial District Forest Officer (DFO) at District Level, will deal with the preparation of Annual Plans for District. However, Conservator of Forests sha ...
Calcutta High Court (Appellete Side)
Ghanashyam Dey & Ors. Vs State Of West Bengal & Ors.
.... ut, in the present case the State authority did not produce any documents showing that particular land out of the said big plot, on which the School building had been constructed belonged to the State and possession thereof had duly been taken by the State by appropriately demarcating the same b ...
Calcutta High Court (Appellete Side)
Avishek Singhal Vs State Of West Bengal
.... 6 (Annexure R-6) produced by the respondent. It is clearly during the course of the investigation. Even if it does contain admissions by virtue of Section 162 and as interpreted by this Court in V.C. Shukla [CBI v. V.C. Shukla, (1998) 3 SCC 410 : 1998 SCC (Cri) 761 : AIR 1998 SC 1406] , such adm ...
Calcutta High Court (Appellete Side)
Partha Sakha Maity. Vs Bijali Maity
.... necessary directions in this regard, this court is of the view that it may not be unreasonable to take up the issue of litigation costs for decision before going into the issue of maintenance pen-dente-lite Moreover the decision of the Hon’ble Apex Court specifies about maintenance, and not lit ...
Calcutta High Court (Appellete Side)
Bhatpara Municipality Vs Amiya Kumar Roy & Ors.
.... 11. By citing the aforesaid decisions, learned Advocate for the Municipality tried to argue that although the maximum rate of interest payable under Section 7 (3A) of the Payment of Gratuity Act, 1972, is 10 per cent, in most of the cases, the Courts award a lesser rate of interest. The maximum ...
Calcutta High Court (Appellete Side)
Rajkumar Chowdhury Vs State Of West Bengal & Ors
.... g on behalf of the petitioner denies that any statement of the victim has been recorded by the police, even under Section 161 of the Code. There are serious flaws in the manner in which the investigation has been carried out thus far. As, the son of the petitioner had suffered fractur ...
Calcutta High Court (Appellete Side)
Dr. Sima Banerjee Vs Dr. Barnali Chattopadhyay
.... of any performance which its author has submitted to the judgment of the public, or respecting the character of the author so far as his character appears in such performance, and no further. Explanation.— A performance may be submitted to the judgment of the public expressly or by acts o ...
Calcutta High Court (Appellete Side)
M/S. S. Serum Analysis Centre (P) Ltd. Vs Gaur Basak & Ors.
.... entre (P) Ltd. needs to be reviewed. ii) The petitioner’s advocate’s letter dated 05.03.2019 to the Officer-in-Charge, Shyampukur Police Station annexed the following documents:- 1. Copy of Power of Attorney. 2. Copy of Joint Declaration dated 13.06.2013 given by the accused perso ...
Calcutta High Court (Appellete Side)
National Insurance Company Limited Vs Rupali Ojha & Others
.... mal Ojha as a co-villager. He stated police interrogated him about the accident at the spot, where he was present for about 30 minutes. Thereafter, police did not enquire him. Finally, he stated the dead body of Shyamal Ojha was lying on the left side of the road. 9. Other side, Insurance C ...
Calcutta High Court (Appellete Side)
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)
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