Brabourne Commerce Private Limited & Ors. Vs State Of West Bengal & Anr
.... (b) Short-term provisions 2.4 72,14,039 9,31,353 Total 5,36,10,82,420 12,86,61,649 II. Assets ...
Calcutta High Court (Appellete Side)
Magnet Construction Pvt. Ltd. & Anr. Vs Krishna Trading & Ors
.... reinbelow:- “Premises No.65, Shanti Pally, under K.M.C Ward No.107, being demarcated portion of R.S Dag No. 3727, under R.S Khatian Nos.1931, 1935, 2380, 2609 and 2611 in Mouza-Kasba, J.L No.13, P.S- Kasba, Dist.- South 24 Parganas, containing an area of 21.5 sataks equivalent to 13 Cottahs ...
Calcutta High Court (Appellete Side)
Krishna Singh @ Krishna Devi Singh Vs Sanjib Nandi
.... had failed to prove his so called tenancy right and High Court in Second Appeal cannot interfere findings based on fact. 11. The Division Bench of this court while admitting the Second Appeal has formulated the following substantial question of law: (i) Whether the learned judges in ...
Calcutta High Court (Appellete Side)
Chandra Kanta Jana & Anr. Vs State Of West Bengal.
.... sex. 'Modesty' is given as "womanly propriety of behaviour, scrupulous chastity of thought, speech and conduct (in man or woman); reserve or sense of shame proceeding from instinctive aversion to impure or coarse suggestions". The ultimate test for ascertaining whether the ...
Calcutta High Court (Appellete Side)
Jai Badrinath Niketan Pvt. Ltd. & Anr. Vs Mandipa Properties Private Ltd. & Ors.
.... ued by the Tribunal itself. 16. Mr. Basu further submits that the instant suit was initiated by the present petitioner/plaintiff having information of all the proceeding. The plaintiff has suppressed the material fact. When the Civil Court has no jurisdiction to entertain the proceeding, th ...
Calcutta High Court (Appellete Side)
National Insurance Co. Ltd. Vs Alok Kumar Sur & Anr.
.... aimant may be continued in service, but may not found suitable for discharging the duties attached to the post or job which he was earlier holding, on account of his disability, and may therefore be shifted to some other suitable but lesser post with lesser emoluments, in which case there should ...
Calcutta High Court (Appellete Side)
Ananta Kumar De & Ors. Vs Union Of India & Ors
.... pta cited a decision of Hon’ble Apex Court in Bharat Sanchar Nigam Limited Vs. Ghanshyam Das and Ors. (2011) 4 SCC 374 The principle laid down in K.I. Shephard that it is not necessary for every person to approach the court for relief and it is the duty of the authority to extend the benef ...
Calcutta High Court (Appellete Side)
Dayanand Anglo-Vedic Higher Secondary School, Represented By The Secretary Of The Managing Committee, Swami Birjanand Bhawan, Asansol & Ors. Vs State Of West Bengal & Ors.
.... ******************************** ************************************************************************ 9. In their affidavit-in-opposition the respondent Nos. 6,7 and 8 state that Dayanand Vidyalaya is a school governed by the Special Rules published vide notification No. 404-Edn.(S) ...
Calcutta High Court (Appellete Side)
National Carrying Corporation & Anr. Vs Union Of India & Ors
.... titioner entered into an agreement with the Divisional Commercial Manager, Tinsukia Division of North-east Frontier Railway on 2nd August, 2019 for leasing 23 tonnes parcel van on round trip basis by train no. 15960/15959 Kamrup Express for a period of five years expiring on 1st August, 2022. It ...
Calcutta High Court (Appellete Side)
Tathagata Roy @ Raju Roy Vs State Of West Bengal & Anr
.... Section 307 or 326 IPC and the investigating agency learns during the investigation or receives fresh information that the victim died, no fresh FIR under Section 302 IPC need be registered which will be irregular; in such a case alteration of the provision of law in the first FIR is the proper ...
Calcutta High Court (Appellete Side)
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