Anjani Putra Sena Vs State Of West Bengal & Ors
.... lf on the occasion of Ram Navami. This year, due to the ensuing elections the State is having dearth of forces even to manage a contingent of 200 participants. Learned Additional Solicitor General representing the Union of India submits that in the event the State makes a request to any Cen ...
Calcutta High Court (Appellete Side)
Central Public Works Department & Ors. Vs SRMB Srijan Private Limited & Ors.
.... ssified as Main/Major/others by the Ministry, user Departments like CPWD/Railways etc. are not changing their procurement policies and continuing to offer a step-motherly treatment to the products of smaller manufacturers. This is despite the fact that products of smaller producers are meeting B ...
Calcutta High Court (Appellete Side)
Halima Khatun & Others Vs National Insurance Company Limited & Others
.... 2010-2011, no other documents brought on record by the claimants to show that the victim had a business of potato and transport though the victim was the registered owner of a bus bearing No. WB 29/5599. The income tax return was marked as Exhibit 9 which was filed on 31/07/2010 before the Incom ...
Calcutta High Court (Appellete Side)
Nayan Biswas Vs State Of West Bengal & Ors.
.... its that, the petitioner is identically placed and similarly situated as that of that petitioner. Accordingly, the petitioner’s case should have been considered for approval. 8. Per contra, Mr. Sadhan Kumar Haldar, learned State counsel appearing for the respondent nos. 1 to 3 submits that, ...
Calcutta High Court (Appellete Side)
M/S. Trend Vyapaar Ltd. Vs Union Of India & Ors.
.... which are acceptable have been accepted and the headquarter has taken a final decision in the matter and, hence, the balance amount is required to be transferred in cash as already intimated and clearly stated in the statute. In view of the above, the petitioner should take immediate action sin ...
Calcutta High Court (Appellete Side)
Kolkata Municipal Corporation Vs Susanta Das
.... worn in affidavit, if necessary giving particulars of his submission in support of the disputes raised against the proposed annual valuation of the property. 11. It appears from Rule 15 of the said Rules of 1987 that the Chairman shall have the power of a civil court under the Code of Civil ...
Calcutta High Court (Appellete Side)
Court In Its Own Motion Vs State Of West Bengal And Others
.... Case of 2 of 2024,it is submitted that in the said petition there is a specific reference to this suo motu writ petition and the order which was passed by this court in the said writ petition on 13.02.2024 and if that be so, the accused is entitled to be heard in the matter. 13. The learn ...
Calcutta High Court (Appellete Side)
Md. Khalid Vs State Of West Bengal And Others
.... ld be a cruel outcome, like being granted only a salve to fight a raging fire, in the name of procedure. The grand vision of the rule of law and the idea of fairness is then swept away, at the altar of procedure - which this court has repeatedly held to be a “handmaiden of justice”. 39. Ru ...
Calcutta High Court (Appellete Side)
Kanchi @ Sanjit Makhal And Another Vs State Of West Bengal And Others
.... nd each and every case for premature release but justify his recommendations by reasons/materials. 28. Another layer of consideration is an examination by the Inspector General of Prisons, bearing in mind the reports/recommendations of the Superintendent of Jail, Superintendent of Police an ...
Calcutta High Court (Appellete Side)
Central Bureau Of Investigation Vs Subir Rudra & Anr.
.... td. was opened on 20.03.2003 by Shri Kamal Chakraborty (A-1) as introduced by Shri Rajendra Bhoora Partner of M/s Arihant Trading and friends of Shri Aloke Beriwala (A-3), Director of M/s. Paharimata Sales Pvt. Ltd. Investigation revealed that Shri Kamal Chakraborty (A-1 prepared pre-sanction in ...
Calcutta High Court (Appellete Side)
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