Madhusudan Chakraborty Vs State Of West Bengal & Anr
.... l Government or the State Government, as the case may be, he shall not be liable for prosecution under this Chapter.]” 14. In view of the factual position relating the averments revealed from the complaint as aforesaid it is relevant to refer to the decisions relied on by the learned couns ...
Calcutta High Court (Appellete Side)
Mira Rani Biswas @ Mira Biswas & Others Vs New India Assurance Company Limited & Others
.... re is also no dispute that the victim not died due to motor traffic accident, which was occurred on 1.02.2001 by involving offending vehicle bearing No. WB 25-A/3208 (Matador). It is substantiated with sufficient evidence that the driver of the offending vehicle was sole responsible for the said ...
Calcutta High Court (Appellete Side)
State Of West Bengal & Anr. Vs Birla Corporation Ltd. & Ors.
.... ion has been made. Upon receipt of such application the Commissioner, Commercial Taxes, W.B, after verification, would issue a certificate to the MD, WBIDC certifying the tax paid by the unit on its sales during the year in question. The MD, WBIDC Ltd. on receipt of the aforesaid intimation will ...
Calcutta High Court (Appellete Side)
Anil Kumar Pal Vs Chabi Pal & Others.
.... f second appeal in the absence of pleading or evidence. According he has prayed for dismissal of the second appeal. 12. The Divisions Bench of this court while admitting the second Appeal vide order dated October, 6, 2010 was pleased to held that this appeal will be heard on the following ...
Calcutta High Court (Appellete Side)
Aliya Begum Vs State Of West Bengal & Anr.
.... the parties and the capacity of the spouse to pay for her or his support. Maintenance is dependent upon factual situations; the Court should mould the claim for maintenance based on various factors brought before it. On the other hand, the financial capacity of the husband, his actual inco ...
Calcutta High Court (Appellete Side)
Firoj Sk. Vs State Of West Bengal & Anr.
.... AWS(SC)-2001-10-72, decided on October 09, 2001. iv. Naim Ahamed vs State (NCT of Delhi), 2023 LiveLaw (SC) 66, decided on 30.01.2023. 14. Prosecution/State, submit that, in this case there was a false promise to marry, but there is no such statement in the written complaint. 15. ...
Calcutta High Court (Appellete Side)
Station Manager, Mathurapur Group Electric Supply, Wbsedcl Vs Ganaranjan Chapadar @ Ganga Ranjan Chapadar @ Ganda Nanda Chapadar
.... connection to the petitioner. 8. The attention of the Court is drawn by the learned Counsel about the definition of consumer as laid down under Section 2(15) of the Electricity Act, 2003 and Section 2 (d) of the Consumer Protection Act which are defined as follows:- “Consumer” means a ...
Calcutta High Court (Appellete Side)
Manisha Kedia Vs Manoj Kumar Kedia
.... rial Judge being swayed by the order passed in C.O. 771 of 2016 was of the view that under such circumstances there was no scope for the trial court to interfere in the matter of fixation of the amount which has been settled by this Hon’ble Court. 14. A co-ordinate bench in its order dated ...
Calcutta High Court (Appellete Side)
Bijon Kumar Paul Vs State Of West Bengal And Another
.... the complainant. No steps were taken on the date fixed for filing show-cause. The accused was acquitted from the case by the learned Metropolitan Magistrate, 16th Court at Calcutta on 23.11.2011. vii. The complainant/opposite party no. 2 did not file any revision or appeal against the sai ...
Calcutta High Court (Appellete Side)
Sk. Jahir Abbas Vs Sk. Sirajul Ahmed & Anr.
.... e instrument. The following passages from the decision are in this regard apposite: “4...It is quite evident that the legislative intent was to provide a strong criminal remedy in order to deter the worryingly high incidence of dishonour of cheques. While the possibility of imprisonment up ...
Calcutta High Court (Appellete Side)
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