Harish Kumar Himatsingka Vs State Of West Bengal & Anr.
.... nce beside the National Highway-34 and existence of showroom of Lexican Motor, office room of Lexicn Motor and service centre only. Nothing regarding the capturing of land through construction of shutter and a road is appearing in the sketch map with index. Not only that, the allegation of theft ...
Calcutta High Court (Appellete Side)
Sk. Abdul Alim @ Sk. Abdul Haque Vs State Of West Bengal & Anr
.... t in issue or relevant fact highly probable or improbable. iii) As per Section 103 of the Evidence Act, 1872, the burden of proof as to any particular fact will be upon the party desiring the Court to believe in its existence except as otherwise provided by any law that the proof thereof sha ...
Calcutta High Court (Appellete Side)
Sujit Tikader Vs Union Of India & Ors.
.... such information. 38.3. The employer shall take into consideration the government orders/instructions/rules, applicable to the employee, at the time of taking the decision. 38.4. In case there is suppression or false information of involvement in a criminal case where conviction or ac ...
Calcutta High Court (Appellete Side)
Sarfaraj Ahmed Vs State Of West Bengal & Ors
.... made strictly on the basis of open invitation of applications and merit. No other mode of appointment nor any other consideration is permissible. Neither the Governments nor the public authorities are at liberty to follow any other procedure or relax the qualifications laid down by the rules for ...
Calcutta High Court (Appellete Side)
Sankar Mandal Vs Union Of India & Ors.
.... r of discharge. It is true, that an employer while passing an order of discharge/termination from service or cancelling the candidature for giving false information may take into consideration the criminal antecedents and has a right to consider continuance of such candidate. The employer cannot ...
Calcutta High Court (Appellete Side)
Md. Nizamuddin Vs Om Prakash Shaw
.... justice- that being the life-purpose for the existence of the institution of courts. 13. In Balwant Singh (supra) observation of Hon”ble Apex Court is quoted below:- “ 25. We may state that even if the term “sufficient cause” has to receive liberal construction, it must squarely fall ...
Calcutta High Court (Appellete Side)
Aloka Mukherjee & Ors Vs State Of West Bengal & Ors
.... thereby suggesting that the plots in question were allowed to be retained by them. The petitioners have also placed reliance on the notification issued under section 3(1) of the West Bengal (Requisition and Acquisition) Act, 1948 dated 25th July, 1974 whereby the plots in question were requisiti ...
Calcutta High Court (Appellete Side)
Hemant Kanoria Vs Bank Of India
.... s therein is in tune with those enumerated in the Indian Penal Code. Hence, parity can be drawn between an FIR and a show-cause notice under the said Directions. Seen from such perspective, the show-cause notices did not merely quote the FAR but also indicated that the authors of the show-cause ...
Calcutta High Court (Appellete Side)
Ellora Sadhukhan Vs Tapan Kumar Saha Roy & Ors.
.... Needles to reiterate that the aforesaid suit being T.S. No. 178 of 2017 has been instituted mainly seeking the following reliefs along with others (a) The Plaintiff’s right to protect the A schedule property until the grant of probate of the Will left by her mother is declared. (b) Th ...
Calcutta High Court (Appellete Side)
Raj Sahai Vs State Of West Bengal & Anr.
.... ds sold by the assessee shall be the price actually paid to him for the goods sold and the money value of the additional consideration, if any, following directly or indirectly from the buyer to the assessee in connection with the sale of such goods, and such price-cum-duty, excluding sales tax ...
Calcutta High Court (Appellete Side)
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