Swagato Biswas Vs State Of West Bengal & Ors.
.... Sh. Sudhir Diwan vs. Smt. Tripta Diwan and Anr., 147 (2008) DLT 756, I (2008) DMC 481. ARGUMENTS ON BEHALF OF OPPOSITE PARTY/WIFE: 9. Per contra, learned advocate appearing on behalf of the opposite party no. 2 strenuously argued and submitted that it is admitted fact that the petitio ...
Calcutta High Court (Appellete Side)
United India Insurance Co. Ltd. Vs Firoja Bibi & Ors.
.... half of the Ins. Co. submitted that no cross-objection filed by the respondents/claimants. Therefore, they are not entitled to get future prospect or general damages in pursuant to the above referred judgement. The Ld. Tribunal has awarded a sum of Rs. 9,500/- as general damages. So, further cal ...
Calcutta High Court (Appellete Side)
Professor Syed Haider Hassan Kazimi And Others Vs State Of West Bengal And Another
.... of the objection as to maintainability of a writ of Quo Warranto is whether the appointment in the present case has been made to a “public office” to justify issuance of a writ of Quo Warranto. 42. In this context, a reference to the case of G.A. Natesan (supra) is relevant. The Supreme Co ...
Calcutta High Court (Appellete Side)
Sarit Kumar Bose @ Sarit Kumar Basu Vs Rita Mallick & Anr.
.... earlier; (b) the payee or the holder in due course of the cheque, as the case may be, makes a demand for the payment of the said amount of money by giving a notice in writing, to the drawer of the cheque, [within thirty days] of the receipt of information by him from the bank regarding the ...
Calcutta High Court (Appellete Side)
M/S. Greentech Environ Management Private Limited And Another Vs State Of West Bengal And Others
.... r 20, 2023 passed in WPA No. 1374 of 2023, it was observed that the guidelines do not prohibit establishment of more than operator for the purpose of removal of bio-medical waste within 75 kms. radius of the existing unit, if the authorities are of the opinion that the capacity of the existing u ...
Calcutta High Court (Appellete Side)
Sankha Ghosh & Ors. Vs State Of West Bengal & Anr.
.... ourt. 8. As we have already noted, here the dispute is essentially about the profit of the hotel business and its ownership. The pending civil suit will take care of all those issues. The allegation that forged and fabricated documents are used by the appellant can also be dealt with in the ...
Calcutta High Court (Appellete Side)
Calcutta Pinjrapole Society Vs Shashi Kant Soni & Anr.
.... 141 of the Constitution of India and declare that this order is a binding order within the meaning of Article 141 on all Courts/Tribunals and authorities. [4] This order may be brought to the notice of all High Courts for being communicated to all subordinate Courts/Tribunals within their ...
Calcutta High Court (Appellete Side)
Bimal Paul Vs State Of West Bengal
.... ma could not bear the torture by Bimal and Latika, so she had to commit suicide. It further appears to me that some witnesses were produced by the prosecution who did not support the case of prosecution, but surprisingly, they are not declared hostile. Their version if believed can be said to be ...
Calcutta High Court (Appellete Side)
Archana Nirman Pvt. Ltd. And Another Vs IIFL Home Finance Limited Corporate Office And Others
.... ed in a different context than the present case. A challenge under Section 17 of the SARFAESI Act, as opposed to an appeal, is an original application and, if accompanied by a rider to deposit 75 per cent of the claim, would render the remedy nugatory, which was the ground for setting aside the ...
Calcutta High Court (Appellete Side)
Amit Begwani Vs Ranu Parui & Ors.
.... ghts are protected under Order XXXVIII Rule 10 CPC read together with Section 47 of the Registration Act. x x x 12. In the above case this Court has gone even to the extent that not only a sale deed but even an agreement of sale will prevail over attachment before judgment made subseq ...
Calcutta High Court (Appellete Side)
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