Shyamapada Patra Vs Union Of India & Ors.
.... titioner’s appointment is provisional and is subject to the verification of antecedents through civil authorities. It was also stated that the petitioner would be on probation for a period of two years and that such appointment may be terminated at any time on one month’s notice given by other s ...
Calcutta High Court (Appellete Side)
Tapan Kumar Mondal Vs Mahathirtham, Society Registered Under The West Bengal Societies Registration Act, 1961
.... as sought to be demolished. 12. Thus, the petitioner wanted to tender the affidavit-in-chief in evidence as DW-2 which was already a part of the record. It was discovered later, that the same had not been formally tendered. 13. Although, the learned Advocate for the opposite party subm ...
Calcutta High Court (Appellete Side)
Dipjyoti Dhar @ Joy Dhar Vs State Of West Bengal & Ors.
.... X1 ½” incised lying about 2 and ½” right elbow. 2. One bruise over an area of about 2” X1 ½ “ one around the left eye one abrasion * ¼ X 1” on the inner side of the middle of the upper lip. 3. One bruise 2”X1” transversely placed below…(torn condition). 4. One sharp cutting would ...
Calcutta High Court (Appellete Side)
Biswajit Pal Vs State Of West Bengal & Ors.
.... very of the dead body of the deceased at the instance of the appellant Sukdev Paul but when they were cross examined and/or when the relevant parts of their examination-in-chief have been confronted to PW25 (the I.O) we find either material contradiction and/ or omission in this regard namely; i ...
Calcutta High Court (Appellete Side)
Oriental Insurance Company Ltd. Vs Mou Dutta & Anr.
.... ed the fact that the driver of the offending vehicle, namely, Pralay Saha had valid and effective driving licence at the date of accident i.e. on 24.03.2016. 11. Considering the application being CAN 2 of 2024 allongwith the communication between Mr. Paul and the appellant it appears to me ...
Calcutta High Court (Appellete Side)
Bidyut Chakrabarty Vs State Of West Bengal & Anr
.... ally entitled to do, as the means of avoiding the execution of such threat, commits criminal intimidation. Explanation.— A threat to injure the reputation of any deceased person in whom the person threatened is interested, is within this section. 504. Intentional insult with intent to ...
Calcutta High Court (Appellete Side)
Omar Ali And Ors. Vs State Of West Bengal.
.... f the viscera or like other report. At this stage if we look to the cross-examination of PW26 the said doctor answered in the following manner:- “i. I cannot say whether the post mortem report has been written correctly or not.” “ii. In my post mortem examination I was not in a positio ...
Calcutta High Court (Appellete Side)
New India Assurance Co. Ltd. Vs Bappa Ali Khan & Anr.
.... the observation of the Hon’ble Supreme Court in Nicolletta Rohtagi(Supra) as well as Josphine James(Supra) the relevant portion is quoted below: 12. In Nicolletta Rohtagi(supra), Hon’ble Apex Court held that- “26. For the aforesaid reasons, an insurer if aggrieved against an award, may ...
Calcutta High Court (Appellete Side)
Gouranga Parbati Tea Co. Pvt. Ltd. Vs Agricultural Income Tax Officer & Ors.
.... n the previous year on account thereof. Explanation.- : “Maintenance" includes current repairs and includes also in the case of protective dykes and embankments all such work as may be necessary from year to year for repairing any damage or destruction caused by flood or other natural ...
Calcutta High Court (Appellete Side)
Ruma Bhowmick Vs Leap Infraproject Limited
.... h the previous suit had been instituted must have jurisdiction to grant the relief claimed in the subsequent suit. 21. Mr. Ghosh had asserted before this Court that the City Civil Court did not have the jurisdiction to grant the reliefs claimed. The City Civil Court lacked territorial juris ...
Calcutta High Court (Appellete Side)
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