Ashok Kumar Jaiswal & Anr. Vs Matru Prosad Show
.... (Senior Division) 3rd Court, at Howrah, again challenging the deeds of the plaintiff and also prayed for other reliefs. The said suit was withdrawn on August 28, 2012. Next, Title Suit No.261 of 2012 was filed against the plaintiff and his vendors, challenging the title deed of the plaintiff date ...
Calcutta High Court (Appellete Side)
Enforcement Directorate, Kolkata Zonal Office I Vs State Of West Bengal And Others
.... deed quite astounding, to say the least, that State police are having no information on the whereabouts of a prominent political leader of the locality like the accused Shahjahan and are unable to arrest him. The arrest of the said accused took place only on 29thFebruary, 2024 after various order ...
Calcutta High Court (Appellete Side)
West Bengal Pharmacy Council And Another Vs Rusha Podder And Others
.... r of the Parliament or the State Legislature. 37. Again, in Ashok Kumar”s case it was held that if an election is to be called in question which may have the effect of interrupting, obstructing or protracting the election proceedings in any manner, the invoking of judicial remedy has to be ...
Calcutta High Court (Appellete Side)
Salt Lake Ag Block Sourav Abasan Shop Owners Welfare Association & Anr. Vs State Of West Bengal & Ors.
.... erned, the offer document, i.e, brochure issued to seek application forms for allotment of shop rooms and others in a residential complex, has formulated the basic stipulation on which the jural relationship between the parties would depend. The brochure has mentioned, amongst others, regarding ...
Calcutta High Court (Appellete Side)
Chandan Singh Vs Shila Singh & Anr.
.... ion of maintenance in matrimonial disputes depends on the financial status of the respondent, and the standard of living that the applicant was accustomed to in her matrimonial home. The maintenance amount awarded must be reasonable and realistic, and avoid either of the two extremes i.e. m ...
Calcutta High Court (Appellete Side)
National Insurance Co. Ltd Vs Rajeswari Nayek & Ors
.... d by the Insurance Company is not at all correct. Section 15 of M.V Act, 1988 deal with the provision of renewal of driving license after the date of expiry, there was a grace period of one year within which the driving license may be renewed. In this case the alleged driving license was valid up ...
Calcutta High Court (Appellete Side)
Pioneer Co-Operative Car Parking Servicing And Constructions Society Limited Vs Senior Joint Commissioner, Burrabazar, Office Of The Circle Officer, B B Circle
.... on the other hand, submits that the petitioner had been provided with repeated opportunities. By drawing attention of this Court to the notice dated 16th May, 2023, it is submitted that despite being offered with several opportunities, the petitioner did not respond to the same. Ultimately, the ...
Calcutta High Court (Appellete Side)
Anju Sharma Vs Binod Kumar Sharma & Anr
.... ng the second marriage in terms of the additional evidence of the petitioner/wife herself, wherein she contended that the opposite party no.1 had married her in 12.05.2001 whereas he married one Lalita Devi in the year 2000. 24. Hence the revision. 25. The opposite party”s case is that ...
Calcutta High Court (Appellete Side)
Nripendra Chandra De (Since Deceased) Represneted By Debabrata Dey & Anr. Vs Sulekha Sen & Ors.
.... Mahendra Kumar Jain filed an application under Order I Rule 10 (2) of CPC with prayer for adding himself as a necessary party in the said execution case which was turned down by the learned Executing Court. Thereafter another application was filed by the said Mahendra Kumar under Order XXI Rule ...
Calcutta High Court (Appellete Side)
Monowara Khatun Vs State Of West Bengal & Ors.
.... ingly. 19. In the matter of: Purnima Das & Ors. (supra) the larger bench had observed as under: “113. The relevant paragraph from the decision in Usha Singh (supra) reads as follows: "10. The rationale of the rules quoted hereinabove in that the son or the daughter who ...
Calcutta High Court (Appellete Side)
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