Zahangir Kabir Vs State Of West Bengal & Anr.
.... be given under fear or misconception - A consent is not such a consent as is intended by any section of this Code, if the consent is given by a person under fear of injury, or under a misconception of fact, and if the person doing the act knows, or has reason to believe, that the consent was giv ...
Calcutta High Court (Appellete Side)
Ruma Das @ Dey & Ors. Vs State Of West Bengal & Anr.
.... he child, but the accused person no.1 refused to come back to her matrimonial home, and the other accused persons supported her and asked the complainant to get ready for divorce, but the complainant requested the other accused persons to suggest to the accused person no. 1 to lead happy conjuga ...
Calcutta High Court (Appellete Side)
Bimalendu Mallick Vs Central Bureau Of Investigation & Anr.
.... only to see whether prima facie there was sufficient ground for proceeding against the accused. It cannot appreciate the evidence to arrive of a conclusion in the matter. 4) In State of A.P. Vs. Golconda Linga Swamy and Ors. the Hon’ble Apex Court has held inherent jurisdiction of High Cour ...
Calcutta High Court (Appellete Side)
Principal Commissioner Of Income Tax, Asansol Vs Manoj Parmar And Others
.... ding court cases, if any.” 9. As could be seen from the above paragraph the recommendation of CPWD has been accepted. So far as the matters pertaining to maintenance and repair charges the same was to be borne by the land lords / writ petitioners. Earlier another writ petition was filed sin ...
Calcutta High Court (Appellete Side)
Sashikant Todi Vs State Of West Bengal & Ors.
.... ellant should have taken steps for modification of the order dated 21/04/2010 whereby the complaint was withdrawn against the company. The Appellant slept with his right. Now that order cannot be challenged in appeal at this stage. In other words, the Learned Counsel for the Respondent supported ...
Calcutta High Court (Appellete Side)
Amitava De Bhowmick Vs State Of West Bengal & Ors.
.... roceedings are not a short cut of other remedies available in law. Before issuing process a criminal court has to exercise a great deal of caution. For the accused it is a serious matter. This Court has laid certain principles on the basis of which High Court is to exercise its jurisdiction unde ...
Calcutta High Court (Appellete Side)
Calcutta Airport English High School (H.S.) & Anr. Vs Union Of India & Ors.
.... y the petitioners and the petitioners have no vested right for such extension. Since the land is required for a larger public purpose, the question of extension of lease does not arise. 7. Speaking for the Union of India, learned counsel for the Union of India has submitted that the footfal ...
Calcutta High Court (Appellete Side)
Ramkrishna Panda Alias Ramkrishna Shastri Vs State Of West Bengal & Anr.
.... the Opposite Party:- (i) Captain Ramesh Chander Kaushal vs Mrs. Veena Kaushal and Ors., (1978) 4 SCC 70, decided on April 27, 1978/August 22, 1978. (ii) Kiran Tomar & Ors. vs State of Uttar Pradesh & Anr., 2023 (1) Indian Civil Cases 184 (S.C.), decided on 31.10.2022. (iii ...
Calcutta High Court (Appellete Side)
State Of West Bengal & Ors. Vs Kalipada Mondal & Anr
.... mate expectation on the part of the beneficiary of the scheme that they would continue to receive such benefit. The government had an obligation not to defeat this expectation “without some overriding reason of public policy”. Before doing so, opportunity of hearing to the persons likely to be a ...
Calcutta High Court (Appellete Side)
Paresh Kumar Mukherjee & Ors. Vs Birbhum District Central Co-Operative Bank Limited & Ors.
.... tes payment of leave encashment benefits to a maximum period of 300 days shall not be a relevant consideration while determining the entitlement of the petitioners to get such benefits, as prayed for in the present writ petition. It is also contended on behalf of the said bank in reference ...
Calcutta High Court (Appellete Side)
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