Reliance Commercial Finance Limited Vs State Of West Bengal & Anr.
.... pose of including a provision like Section 247 in the old Code (or Section 256 in the new Code). It affords some deterrence against dilatory tactics on the part of a complainant who set the law in motion through his complaint. An accused who is per force to attend the court on all posting days c ...
Calcutta High Court (Appellete Side)
Prem Chand Jaiswal Vs State Of West Bengal & Ors
.... not applicable. He further argued that the power of the Learned Sessions Judge to dispose of the application for anticipatory bail within 30 days from the date of such application is merely directive in nature and not mandatory. On that score he cited a decision of Hon’ble Supreme Court passed ...
Calcutta High Court (Appellete Side)
Tarak Bhattacharya Vs State Of West Bengal And Others
.... st a sanctioned post. The appointment of the petitioner cannot be said to be illegal though it may be termed as an “irregular appointment”. It has further been submitted that the petitioner’s service may be regularised even after his retirement and such regularisation shall entail pensionary ben ...
Calcutta High Court (Appellete Side)
Uday Singh & Ors. Vs Damodar Valley Corporation & Ors.
.... ur and Anr. –v. The State of Bihar & Ors. reported in AIR 2023 SC 2971, he contends that in this judgment, it has been observed that the judgment of Prem Singh (supra) shall be restricted to the counting of service rendered as work charged for qualifying service for pension. He contends that ...
Calcutta High Court (Appellete Side)
Tufan Mahata Vs State Of West Bengal & Ors.
.... function on 07.01.2024 by 5 PM so that the petitioner along with the Leader of Opposition and his security personnel, if required, can go to the Shahid Bedi for garlanding and paying homage. Learned senior counsel representing the Committee, although not added as a party, is granted leave ...
Calcutta High Court (Appellete Side)
Sk Sajahan Vs Union Of India And Others
.... tive is that of the petitioner who was relieved of payment of the entire amount of loan by dint of entering the OTS. The No Dues Certificate issued by the Bank dated December 27, 2017 accordingly reflects that the settlement amount was paid by the borrower in full. However, even in the said cert ...
Calcutta High Court (Appellete Side)
M/S. Narendra Tea Company Private Limited Vs Union Of India & Ors.
.... excise duty has been paid by bulk tea manufactured and supplied to 100% EOU (the writ petitioner herein) treating the same as ‘deemed export’. Therefore, the petitioner by no stretch of imagination being a 100% EOU can claim drawback on export goods since drawback is not admissible to a 100% EOU ...
Calcutta High Court (Appellete Side)
Effect Publication Vs Rita Bhattacharya & Anr.
.... Court is of the view that before considering the correctness of the Order passed by the Learned Trial Court it would be proper to peruse the application for addition of parties made by the petitioners. In the applications made by the petitioners it appears that the petitioners have contended th ...
Calcutta High Court (Appellete Side)
M/S Himadri Speciality Chemical & Anr. Vs Commissioner Of Central Excise, Kolkata � IV Commissionerate & Ors.
.... larified that incineration or burning of lean gas is necessary to meet the requirement of pollution laws and the Department accepted the judgment rendered in the case of Philips Carbon Black (supra) by the Tribunal, as would be evident from the reply made to the application under RTI Act. ...
Calcutta High Court (Appellete Side)
Dilip Kumar Rana Vs State Of West Bengal
.... s and prices of Essential Commodities Order 1977 and Para 6 (1), 18(2),19(a) and conditions No 2,3(2) and 5 of licence granted under West Bengal Rice and Paddy (licensing control) order 1967 and Para 3(2),3(3),3(4),12(A),12(B),12(C), and 13(1B) of the West Bengl Pulses Edible Oil Seeds (Delaers ...
Calcutta High Court (Appellete Side)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!