Amal Halder Vs State Of West Bengal & Ors.
.... ion and have given consent for holding such rally/meeting. Learned Senior Counsel representing the State submits as follows. It is denied that the order under Section 144 of the Code was promulgated in the area in question to prevent the petitioner from holding such rally/meeting. So far as ...
Calcutta High Court (Appellete Side)
Ayan Samanta & Anr. Vs State Of West Bengal & Ors.
.... to conduct business with utmost transparency as laid down in the Rules. The lease of the property was not ratified in the general body of the Society. Financial irregularity has been detected by the arbitrator. The award has been challenged by the aggrieved party in the present writ petitio ...
Calcutta High Court (Appellete Side)
Dipti Chowdhury Nee Sasmal Vs State Of West Bengal & Anr.
.... elationship status between the parties is settled. Furthermore, from the documents adduced by both the parties especially in relation with the report of the I.V.F (In Vitro Fertilization) Research Centre, it cannot be concluded with certainty that the opposite party no. 2 did not accompany the p ...
Calcutta High Court (Appellete Side)
Sajal Bose & Anr. Vs State Of West Bengal & Anr.
.... eam arrived and started physically assaulting me with an intention to hurt me on my pace-maker, threw sandals, charged lathi, which was guarded by my family and instead they started beating her with an intention to loot valuables from my flat. They started by slapping, kicking on my pacemaker, a ...
Calcutta High Court (Appellete Side)
Chanchal Mukherjee & Ors. Vs State Of West Bengal & Anr.
.... or trial of this case as this Court cannot take the documents relied on behalf of the petitioners, into consideration at the threshold of the proceeding. Analysis:- 7. After receiving the written complaint at Kalna Police Station the case was registered under Section 354/504/506/34 of ...
Calcutta High Court (Appellete Side)
Debarshi Chakraborty @ Deborshi Chakraborty. Vs State Of West Bengal & Anr.
.... t” was vitiated by a “misconception of fact” arising out of a promise to marry, two propositions must be established. The promise of marriage must have been a false promise, given in bad faith and with no intention of being adhered to at the time it was given. The false promise itself must be of ...
Calcutta High Court (Appellete Side)
Ajoy Mandal Vs State Of West Bengal
.... the patient was in agonising pain but conscious. The patient had expired at 8:12 AM on the same day. The treatment sheet written by him had been tendered in evidence and marked as Exhibit 20. 34. Defence had cross examined PW 15 at some length. However, no question had been put to PW 15 a ...
Calcutta High Court (Appellete Side)
Haradhan Mete @ Haru & Anr. Vs State Of West Bengal
.... the Indian Penal Code against five accused persons. He identified the accused whom he arrested. Defense declined to cross examine PW16. 27. Another medical officer was examined as PW17. He stated that on March 31, 2004 at about 11.16 hrs. one Mitali Mete was admitted in the Emergency Depar ...
Calcutta High Court (Appellete Side)
M/S IDL Explosives Limited And Anr. Vs Union Of India & Ors.
.... (38) of the said Rules of 2008 defines permitted explosives in the manner hereunder:- “2(38). “permitted explosives” means authorized explosive which is permitted by the Director General of Mines Safety to be used in underground coal mines;” 20. On conjoint perusal of the said Rules of ...
Calcutta High Court (Appellete Side)
Shri Indranil Bhattacharya Vs Union Of India And Others
.... y, by order and for reasons to be recorded in writing, decline to register the application. 22. Although it has been argued by the respondents that the Rules cannot override the Act, it is not so in the present case. Rule 5 merely elaborates the procedure which follows from the substantive ...
Calcutta High Court (Appellete Side)
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