Gouri Dey Vs United India Insurance Co. Ltd. And Ors.
.... al after assessing income of the victim as Rs. 2400/= per month, multiplier taken as 8 after considering the age of the mother of the victim and deducted 1/3rd of the personal expenses of the victim and further added compensation towards loss of funeral expenses as Rs. 2000/= though the victim w ...
Calcutta High Court (Appellete Side)
Bajaj Allianz General Insurance Company Limited Vs Mousumi Das (Chatterjee) & Ors.
.... ination at the instance of the claimants.” The aforesaid proposition has also been followed by this Court in Smt. Ratnamaya Rai (supra). Bearing in mind the aforesaid proposition laid down by this Court, it will be a travesty of justice in the facts of the circumstances of the present ...
Calcutta High Court (Appellete Side)
Rajendra Sirohia Vs Amitava Gupta & Anr.
.... dismissed. Decisions with reasons 14. The substantial question that poses in the present context is whether the appellant under the impugned agreement is a tenant or a licensee. Section 105 of the Transfer of Property Act defines a lease whereas section 52 of the Indian Easement Act d ...
Calcutta High Court (Appellete Side)
Krishna Guha Vs Shurid Dey & Ors.
.... gment of Apex Court passed in Hiralal Shaw Vs. Ganga Shaw and others reported in (2019) 11 SCC 596. Mr. Dey contended that section 19A of the PSCC Act of 1882 being the pari materia provision of order VII Rule 10 of the Code, the present plaint may be returned to the appropriate Bench of City Ci ...
Calcutta High Court (Appellete Side)
Sukhdeb Saha Vs State Of West Bengal & Ors.
.... he process of any court or otherwise to secure ends of justice. Whether a complaint discloses a criminal offence or not depends upon the nature of facts alleged therein. Whether essential ingredients of criminal offence are present or not has to be judged by the High Court. A complaint disclosin ...
Calcutta High Court (Appellete Side)
Jaswant Singh & Anr. Vs State Of West Bengal & Anr.
.... barred debt. Further continuation of the impugned proceeding for the recovery of the alleged interest of his time barred debt would amount to further abuse of the process of criminal law. The OP 2 was not entitled to recover the debt as well as interest therein in view of the fact that OP No. 2 ...
Calcutta High Court (Appellete Side)
Atanu Mondal Vs State Of West Bengal & Ors.
.... and as such the said order cannot be construed to be a law declared by the Hon’ble Supreme Court under Article 141 of the Constitution of India. Even a long standing decision if found to have departed from the plain language of the statute then the same cannot be followed as a precedent. In supp ...
Calcutta High Court (Appellete Side)
Gangesh Kumar Pal & Ors. Vs State Of West Bengal & Ors.
.... , shall issue summons or notice, at least, 15 (fifteen) days before the date fixed for hearing of the dispute to the plaintiff and the defendant requiring them to attend with all relevant books, documents, witnesses and evidence relating to the dispute. Provided that the summons or notice w ...
Calcutta High Court (Appellete Side)
Anuradha Sen Vs Kolkata Municipal Corporation & Ors.
.... (2) of Section 1 of the West Bengal Inland Fisheries (Amendment) Act, 1993, the Governor is pleased hereby to appoint the 16th day of June, 1994, as the date on which the said Act shall come into force.” 23. Although the original notification could not be produced, we see no reason to dou ...
Calcutta High Court (Appellete Side)
Kip Limited Vs State Of West Bengal & Anr
.... 36 713371 10.10.08 50,00,000/- Motilal Oswal Securities Ltd 37 713373 11.10.08 1,00,00,000/- Motilal Oswal Securities Ltd. 38 ...
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!