Nirmala Sahu (Samanta) Vs Nandigram Braja Mohan Girls� High School & Ors.
.... since it was her voluntarily resignation, it cannot be withdrawn after the acceptance of the resignation tendered by the present appellant. Court below further held that appellant have full knowledge about the acceptance of her resignation by the school committee and it was duly communicated to ...
Calcutta High Court (Appellete Side)
Somesh Dasgupta Vs State Of West Bengal & Anr
.... as been reiterated by the Courts and the petitioner has filed the present application in a designed manner to protract the hearing and frustrate any further investigation which the petitioner has been doing since the inception of the case in the year 2019. Learned advocate relied upon the follow ...
Calcutta High Court (Appellete Side)
Swarna Kamal Jana Vs Tapan Kumar Maity
.... le. This clause provides that pre-emption would not lie in the case e of a transfer to a person who is already a of co-sharer in the tenancy by virtue of an interest which has accrued to him other than by the transfer in respect of which pre-emption is claimed. In other words, it is open to a pe ...
Calcutta High Court (Appellete Side)
Kunal Chandra Sen Vs State Of West Bengal & Ors
.... earliest. A copy of the said communication was also marked to the Mayor, Chandernagore Municipal Corporation. He submits that, in terms of the said communication dated October 13, 2015 the Education Committee of the Municipal Corporation through its resolution dated December 22, 2015 by exercisi ...
Calcutta High Court (Appellete Side)
Sk. Azad Ali Vs State Of West Bengal
.... XXXX vs State of M.P., 2024 SCC OnLine SC 241. ii) Naim Ahamed vs State (NCT of Delhi), (2023) SCC OnLine SC 89. iii) Prashant Bharti vs State (NCT of Delhi), (2013) 9 SCC 293. 14. The trial Court relying upon the above two rulings upheld the conviction under Section 41 ...
Calcutta High Court (Appellete Side)
Gopa Sen Vs Kanhailal Bharat Mal Gugar (Huf)
.... y period of delay, prescribed period of limitation, reason for the delay, defendant’s assertion of his right, similarity of cause of action between the main suit and the counter-claim, cost of fresh litigation, injustice and abuse of process, prejudice to the opposite party. The relevant portion ...
Calcutta High Court (Appellete Side)
Sayan Sarkar Vs Purnendu Banerjee & Anr.
.... could be pressed into action only when the court required any dispute or doubt to be elucidated. This is not a case of boundary dispute in which parties were claiming right, title and interest over a particular strip of land and without local investigation, the said adjudication would not be pos ...
Calcutta High Court (Appellete Side)
Baijat Mallick & Ors. Vs Entaj Mallick & Ors.
.... freshly adjudicated by the learned trial judge upon allowing additional evidence, arguments on those documents, framing of additional issues and if necessary by addition of necessary parties if the documents revealed that parties had been left out, in whose absence the suit could not be effectiv ...
Calcutta High Court (Appellete Side)
Akhirujjamal @ Akhirujjaman @ Afrul Doctor Vs State Of West Bengal
.... 0,000/- (Rupees ten thousand) i.d. Simple Imprisonment for six months more for the offence under Section 14A of Foreigners Act and further sentencing appellant (Akhirujjamal @ Akhirujjaman @ Afrul Doctor) to suffer Rigorous Imprisonment for 2 (two) years with a fine of Rs. 10,000/- (Rupees ten t ...
Calcutta High Court (Appellete Side)
Premlata Mago And Another Vs State Of West Bengal
.... with regards to the marketing of production. 8. This Court also finds that the judgment referred by the petitioners reported in SUNITA PALITA & OTHERS versus M/S PANCHAMI STONE QUARRY (2022) 10 SCC 152 is squarely applicable where petitioners were profession directors, dealing with mar ...
Calcutta High Court (Appellete Side)
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