Moti Lal Shah @ Shaw Vs Malchand Shah & Ors.
.... -1 is in possession of the said shop room of the suit schedule property and also ordering to break open the padlock of the said shop room by complying the said order dated 30.01.2023. Pursuant to filing of these applications notice was issued upon opposite party no-1 who appeared and conte ...
Calcutta High Court (Appellete Side)
Rohit Bihani Vs State Of West Bengal & Anr.
.... criminal liability is elaborately considered by this Court in Sunil Bharti Mittal [Sunil Bharti Mittal v. CBI, (2015) 4 SCC 609 : (2015) 2 SCC (Cri) 687] . In the aforesaid case, while considering the circumstances when Director/person in charge of the affairs of the company can also be prosecute ...
Calcutta High Court (Appellete Side)
Gundi Bibi @ Sabetun Bibi Vs State Of West Bengal & Anr
.... spect of serious offences like murder, rape, dacoity, etc., or other offences of mental depravity under IPC or offences of moral turpitude under special statutes, like the Prevention of Corruption Act or the offences committed by public servants while working in that capacity, the settlement bet ...
Calcutta High Court (Appellete Side)
Mirja Abdul Alim Vs State Of West Bengal & Ors.
.... of the Hon’ble Supreme Court In the matter of : R. S. Mittal vs. Union of India reported at 1995 SCC, SUPL. (2) 230. 18. Learned counsel for the petitioner, in the light of the above submissions submits that, the writ petition is maintainable and this Court, in exercise of its power under j ...
Calcutta High Court (Appellete Side)
R. K. Sekhri & Anr. Vs State Of West Bengal & Anr.
.... lable witnesses. The High Court under Section 482 of the Code of Criminal Procedure cannot deny the evidences collected by the I.O. by conducting a miny trial at this stage. He further argued that conduct of the present petitioner goes to show that he never been appeared before the learned Magist ...
Calcutta High Court (Appellete Side)
New India Assurance Company Ltd. Vs Jadav Das & Anr.
.... wing the appeal or otherwise interfering with the decree or order appealed against, the appellate court may pass or make such further or other, decree or order, as the case would require being done, consistently with the findings arrived at by the appellate court. The object sought to be achieved ...
Calcutta High Court (Appellete Side)
Nityananda Chatterjee @ Nitai Vs State Of West Bengal & Anr
.... oing of that act. If a person instigates another or engages with another in a conspiracy for the doing of an act which is an offence, he abets such an offence and would be guilty of abetment under s. 115 or s. 166 I.P.C., even if the offence abetted is not committed in consequence of the abetmen ...
Calcutta High Court (Appellete Side)
Kalpana Mondal Vs State Of West Bengal & Ors.
.... ed to discharge duties of a higher post, and has been paid accordingly, even though he should have rightfully been required to work against an inferior post. (v) In any other case, where the court arrives at the conclusion, that recovery if made from the employee, would be iniquitous or har ...
Calcutta High Court (Appellete Side)
Ramprasad Sengupta Vs State Of West Bengal & Ors.
.... e document. By referring to the said document, it is submitted that the signature of the departmental head is absent on the said document. The authorities while scrutinizing the same had identified the absence of signature of the competent authority as is recorded on the copy thereof by the noti ...
Calcutta High Court (Appellete Side)
Nishi Sarkar Alias Santanu Vs State Of West Bengal
.... e also deposed that his mother and paternal aunt never accepted their marriage. The accused also accepted that he met PW-2 on 18.03.2000 and asked her to come along with him, however she was not willing. Thus, it is evident that there was strained relationship between the Appellant and the decea ...
Calcutta High Court (Appellete Side)
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