Sudeshna Mukherjee Vs State Of West Bengal & Anr.
.... his appeal fails, and they will humbly advise His Majesty that it should be dismissed. The appellant must bear the costs of the appeal.” 36. In the decision of Kothamasu Kanakarathamma and Ors. v. State of Andhra Pradesh and Ors., reported in (1964) 6 SCR 294, the Hon’ble Apex Court held as ...
Calcutta High Court (Appellete Side)
Rekha Ghosh Vs State Of West Bengal & Anr.
.... peace .—Whoever intentionally insults, and thereby gives provocation to any person, intending or knowing it to be likely that such provocation will cause him to break the public peace, or to commit any other offence, shall be punished with imprisonment of either description for a term which may ...
Calcutta High Court (Appellete Side)
Sokhina Bibi Vs Sahidur Rahaman @ Sahidur Islam & Ors.
.... ouse”. Cursory reading of the entire provision relating to definition of family in Clause 2(m) along with sub-Clause (vi) of Clause 20 of 2013 Control Order, it is clear that provision of compassionate engagement as M.R. dealer to a particular class of persons as defined in Clause 2(m) is availa ...
Calcutta High Court (Appellete Side)
Sanjib Talukdar @ Chattu & Ors. Vs State Of West Bengal
.... 4 of Criminal Procedure Code which he tendered in evidence and were marked as Exhibit 4 and 5. 46. A co-owner of the mango orchard had deposed as PW 14. He had stated that, there were many co-sharers to the mango orchard and that there was a pond also. 47. The doctor who had examined t ...
Calcutta High Court (Appellete Side)
Shree Shree Iswar Satyanarayanji & Ors. Vs Sarad Kumar Burman, Since Deceased, Rep. By Sharada Burman & Ors
.... e entitled to get a declaration of having renewal of lease for a period of twenty one years with effect from the date of decree and the court cannot presume about period occupied during the pendency of the suit, as deemed renewal in view of the judgment passed in State of U.P. Vs. Lalji Tandon r ...
Calcutta High Court (Appellete Side)
Rowsan Ali @ Roasan Ali Vs Manager, Allahabad Bank, Siuli Branch & Anr.
.... et Kumar and Others vs. State of Uttar Pradesh and Another, (2017) 13 SCC 369 decided on 31st March, 2017. It may be useful to refer to paras 22, 23 and 41 of the above judgment where the following was stated: “22. Before we enter into the facts of the present case it is necessary to conside ...
Calcutta High Court (Appellete Side)
Kamini Kamat Vs Oriental Insurance Company Limited & Anr
.... ctors issuing the disability certificate is more reliable than the disability certificate issued by PW 2. She submits that the Learned Tribunal has correctly assessed the functional disability of the injured to be 70%. 16. Heard the Learned Advocates perused the Exhibit 18, as well as the d ...
Calcutta High Court (Appellete Side)
Rakesh Setia Vs State Of West Bengal & Anr.
.... He, therefore, was not obstructed from going to the police station. In fact, a firm action had been taken by the authorities. The workers were asked not to do any work on the road. We, therefore, fail to appreciate that how, in a situation of this nature, the Managing Director and the Directors ...
Calcutta High Court (Appellete Side)
Sisir Das & Anr. Vs Indian Oil Corporation & Ors.
.... judgment to argue that the employer, having authored the tender documents, is the best person to understand and appreciate its requirements and interpret its terms. Even if the interpretation given by IOCL to the tender document is not acceptable to the court, that by itself may not be a reason ...
Calcutta High Court (Appellete Side)
M/S. UCC � RLA � STA (JV) And Another Vs Eastern Coalfields Limited And Others
.... complaining party is able to establish that the action/inaction is, per se, arbitrary, the State can, indeed, be called upon to honour its obligations of making payments unless it be that there is a serious and genuine dispute raised regarding the liability of the State to make the payment. ...
Calcutta High Court (Appellete Side)
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