Saran Gopal Krishnan Vs Narcotics Control Bureau, Kolkata.
.... conduct of a proper trial and a just decision in the case is necessary, but difficult. iv) The presence of the petitioner in this case is thus uncertain as he has neither appeared before the investigating agency nor the Court (Defense being his fear of arrest). v) The petitioner did ...
Calcutta High Court (Appellete Side)
Amaresh Banerjee Vs State Of West Bengal & Ors.
.... and fabricated documents are used by the appellant can also be dealt with in the said suit. Respondent 2”s attempt to file similar complaint against the appellant having failed, he has filed the present complaint. The appellant has been acquitted in another case filed by respondent 2 against hi ...
Calcutta High Court (Appellete Side)
National Insurance Company Limited Vs Kusum Agarwal & Others
.... Liability to the Public Risks ‘Act Only’ Not exceeding 18 Seats Rs. 280 plus 1.10% on I.E.V Rs. 240/- Rs. 200/- Not exceeding 36 Seats Rs. 360 plus 1.10% on I.E.V. ...
Calcutta High Court (Appellete Side)
Anupam Dutta Vs Bela Mukherjee And Another
.... cation, exclude any area from the operation of this Act or any provision thereof.” It is axiomatic to record that by virtue of the enabling provisions contained under sub-section (3) of Section 1, the operation of the said Act is extended to the Calcutta Municipal Corporation, Howrah Municip ...
Calcutta High Court (Appellete Side)
Srijan Infrarealty Private Limited & Ors Vs Union Of India & Ors.
.... properties covered by the notice and the properties in question are undivided and have not been demarcated by metes and bounds. The CEPI has admitted that the department has made several attempts to obtain revenue/survey records and other relevant documents pertaining to the entire plot and has ...
Calcutta High Court (Appellete Side)
PITTI Engineering Limited Vs Union Of India And Others
.... teworthy that in Serial No. 2 it is provided that offers of developmental vendors appearing in UVAM “can be” considered, leaving a discretion with the Authorities. Moreover, such consideration can be for order “up to” 20 per cent of NPQ. A comparison between Serial Nos. 1 and 2 shows that wherea ...
Calcutta High Court (Appellete Side)
Rana Pratap Singh Vs State Of West Bengal & Anr.
.... ther Coordinate Bench of this court reported in 2015 SCC Online Cal 1612 wherein the Hon’ble Coordinate Bench has allowed the prayer of the petitioner to return the seized vehicle by furnishing necessary Bank Guarantee. Both the decision of Hon’ble Single Bench of this Court has placed thei ...
Calcutta High Court (Appellete Side)
Rittwik Joardar & Others Vs State Of West Bengal & Others
.... 3 to 2 does not prejudice the candidates. The said modification was issued by the notification dated 15th September, 2020 and the same was published in the Notice Board and it was made known to all the candidates including the respondents/writ petitioners. The respondents/writ petitioners knowin ...
Calcutta High Court (Appellete Side)
Mahadeb Ghosh & Ors. Vs Pijush Kanti Ghosh @ Mangala Charan Ghosh.
.... is valid by giving up the possession to the extent of the deed of gift in favour of the donee. The appellants have not denied the undivided right, title and interest of the plaintiff/respondent in respect of the said plot number and further asserted that they are in ejmali possession (joint ...
Calcutta High Court (Appellete Side)
Shyamal Chandra Dey Vs State Of West Bengal & Ors.
.... him. Rather this argument shows that the Corporation was at fault in implementing the 1990 Regulations in the cases of number of employees though these were notified on 4.1.1991 and were given retrospective effect from 1.4.1984. Technical objections are sought to be raised, which are not tenable ...
Calcutta High Court (Appellete Side)
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