Dinesh Khaitan Vs Union Of India & Ors.
.... arwal at that stage. Since, then a notice under Section 148 of the said Act was issued on 20th April 2022, and subsequently on 22nd June, 2023 notice under Section 143(2) of the said Act and on 25th August, 2023 notice under Section 142(1) of the said Act were issued, which the petitioner had du ...
Calcutta High Court (Appellete Side)
Amar Sardar Vs State Of West Bengal.
.... m) has stated as follows:- “…….When I opened the door, about 5/6 male persons suddenly shut my mouth and took me to my bed room. At that time Amar Sardar, Chandi Sardar and mother of Chandi Sardar came and opened the connecting door. Then Amar Sardar put a towel inside my mouth and assaulte ...
Calcutta High Court (Appellete Side)
Giridhari Pradhan, Since Deceased, Malini Pradhan & Ors. Vs Bimalendu Bera, Since Deceased, Rathindra Nath Bera & Ors.
.... Digha-Mecheda route and he himself looks after the said transport business and he failed to prove that he had any talk with any persons to sell the bus. Moreover, his son was a student of class X at that time and he admitted that his son is eager to develop his educational career. The court bel ...
Calcutta High Court (Appellete Side)
Syed Nazmul Hossain & Ors. Vs State Of West Bengal & Anr.
.... construction of the building has already been concluded and the same is handed over to the present petitioners being the owners. After the same being handed over to the present petitioners, further breach as to the due compliance of the sanctioned plan of building, could be noticed. Hence, the ...
Calcutta High Court (Appellete Side)
Kolkata Municipal Corporation Vs Surama Singh
.... ty to challenge the order impugned before this Court. 11. Mr. Chakraborty learned Counsel appearing on behalf of the respondent/assessee further submits that the Tribunal has placed its reliance upon the judgment as passed by it in MAA No. 1768A, 1769 and 1769A of 2001 for the premises no. ...
Calcutta High Court (Appellete Side)
Roopkatha Bhattacharya Vs K.M.D.A. & Ors.
.... ioner’s grievance is two-fold. That the said respondent firstly has maintained dilatory tactics in execution of the sale deed since the inception, that is handing over the property to her predecessor and also that in the year 2018, vide the letter dated February 19, 2018, it had changed intentio ...
Calcutta High Court (Appellete Side)
Paresh Ghosh & Ors. Vs State Of West Bengal
.... nce goes so far as to fully rule out any possibility of injuries occurring in the manner claimed by the eyewitnesses. 25. If the evidence of the witness for the prosecution is inconsistent with the medical evidence, this is a most fundamental defect in the prosecution case and unless reason ...
Calcutta High Court (Appellete Side)
Sandip Halder Vs State Of West Bengal And Others
.... 27. 8. Mr. T.M. Siddique, learned Government Counsel assisted by Mr. Tanay Chakraborty referred to the earlier order passed by the court and the directions issued therein and the respondent authority had scrupulously followed the said direction and an opportunity of hearing was given to the ...
Calcutta High Court (Appellete Side)
State Of West Bengal & Anr. Vs M/S. Ambuja Cements Limited & Ors
.... , 2010 states that the IPA @ 75% of VAT and CST paid in the previous year for which IPA would be released for five years and two months from the date of commencement of commercial production i.e., 31.05.2007, without any cap. 23. This Court, therefore, holds that the special package approve ...
Calcutta High Court (Appellete Side)
M/S. Sterling Holiday Resorts & Anr. Vs State Of West Bengal & Anr.
.... In R. P. Kapur v. State of Punjab AIR (1960) SC 866 this Court summarized some categories of cases where inherent power can and should be exercised to quash the proceedings....... 10. In dealing with the last category, it is important to bear in mind the distinction between a case where th ...
Calcutta High Court (Appellete Side)
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