Fabian Ricklin, Alias Ranabir Vs State Of West Bengal & Ors.
.... e biological parents. 56. Regulation 48 provides that all agencies and authorities involved in the adoption process shall ensure that confidentiality of adoption records is maintained, except as permitted under any law and the adoption order may not be displayed on any public portal. Such c ...
Calcutta High Court (Appellete Side)
Moni Mohan Paul Vs Sovarani Paul & Ors.
.... f will. Relying on such facts and circumstances, the Trial Court has rightly revoked the probate order dated 26.04.2004. 15. Moreover, PW5 also admitted that “I know the signature of my wife. This is not the signature of my wife Manju Paul in sl. No. 5 of the attesting witness.” Similarly, ...
Calcutta High Court (Appellete Side)
Swapan Kumar Roy Vs Union Of India & Ors.
.... he invocation of F.R. 56(j) have been examined by a number of decisions of this Court. All these judgments have been reviewed and the legal principles applicable thereto have been summarised by B.P. Jeevan Reddy, J., speaking for the Supreme Court, in Baikuntha Nath Das v. Chief District Medical ...
Calcutta High Court (Appellete Side)
Ashok Kundu Vs Union Of India & Ors.
.... in the case of Posts and Telegraphs Board (supra) in paragraph 3 thereof, has considered the general principles relating to issuance of an order of compulsory retirement. The same are extracted herein below: “3. The modalities for the invocation of F.R. 56(j) have been examined by a number ...
Calcutta High Court (Appellete Side)
Banka Das Vs State Of West Bengal
.... weighed at the weighment scale of Panskura GRPS. It appears that no weighment scale was seized by the I.O during the course of investigation of this case. Moreover, the fact goes to show that each bags of rice were not weighted separately. It was the case of the prosecution that 05 gunny bags t ...
Calcutta High Court (Appellete Side)
Sweeta Das Vs State Of West Bengal & Ors
.... o.1701 of 2023 dated 06.10.2023 under Sections 107/116(3) Cr.P.C. The police are keeping a close watch on the developments in the locality. It is unfortunate that a young woman is constrained to allege that her father and relatives did not want her to get married and settle down only for her ...
Calcutta High Court (Appellete Side)
Swaralipi Sarkar Vs State Of West Bengal & Ors.
.... brought to the notice of the police authorities, but no steps had been taken. Learned advocate for the State relies on the report filed earlier and submits that a specific FIR being Sankrail PS Case No.254 of 2023 dated 04.04.2023 was registered under Section 354D of the Penal Code. Charge ...
Calcutta High Court (Appellete Side)
In Re.: Chimu Sarder @ Chimu Sardar Vs
.... ed by PW-138 viz., Tapan Kumar Das. On 30th March, 2004 Kurban was produced before Ranaghat Court when trial had already commenced and 28 prosecution witnesses had already been examined and therefore Kurban was not placed in TI parade. PW 59, the victim lady deposed in her evidence that Lodhai c ...
Calcutta High Court (Appellete Side)
Prabir Kanrar Vs Assistant Commissioner Of State Tax, Shibpur Charge & Ors.
.... tter either before the original authority or before the appellate authority and consequently, he has to reap the consequences. 6. The learned advocate appearing for the appellant would plead that the appellant is not well educated and is not very conversant with uploading of details electro ...
Calcutta High Court (Appellete Side)
Income Tax Officer, Ward-44(2), Kolkata Vs Debajyoti Bhattacharya
.... the learned Senior Standing Counsel for the appellant that it is not mandatory for the officer to serve the draft assessment order. However, from the Memorandum of Appeal, we find that the contention of the department is that the assessing officer had issued show-cause notice to the assessee on ...
Calcutta High Court (Appellete Side)
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