Piyali Saha Vs State Of West Bengal And Others
.... of the Punjab Police. Having said this, we want to make one thing very clear that the team comprising of Shri Ishwar Chander, D.I.G, Shri L.K. Yadav, S.S.P. Moga and Shri Bhupinder Singh, D.S.P. have done a commendable job in unearthing the scam. We feel it a fit case to be handed over to t ...
Calcutta High Court (Appellete Side)
M/S. Admako Seasons (P) Ltd. Vs Beauti Shome & Ors
.... ich was initially registered as FMAT No. 2263 of 1988 and thereafter renumbered as FA No. 198 of 1990. 08.02.1989 The plaintiff/decree holder filed another application in aforesaid T.S. No. 102 of 1983, seeking direction from the court to ...
Calcutta High Court (Appellete Side)
Narbheram Vishram And Another Vs Union Of India And Others
.... defined in sub-clause (xv) as privately owned siding constructed by a customer at its own cost for railway cargo services at the premises of its plant, or manufacturing unit or production unit, or mine, etc. connecting the customer”s works with the railway system. 46. However, moving on, w ...
Calcutta High Court (Appellete Side)
Chandra Hansh Vs Union Of India & Ors.
.... n (2000) 3 SCC 588 he submits that law does not sanction termination of even a probationer without holding a proper enquiry when the order casts a stigma on the probationer. He has also placed reliance on the judgment delivered by the Hon’ble Supreme Court in the case of Dr. Vijayakumaran C.P.V. ...
Calcutta High Court (Appellete Side)
Shabnam Ali @ Shabnam Aman & Ors. Vs Bagnan Teachers Training College
.... parties, certain provisions of the trust deed require discussion Clause 6 deals with the Board of Trustees and the management and control of the foundation and its properties. It provides that the Board should comprise of at least three and not more than 11 members. The trustees including the Cha ...
Calcutta High Court (Appellete Side)
Chiranjit Acharya Vs Kakali Acharya & Anr.
.... rminate the disputes amicably by mutual agreement instead of fighting it out in a court of law where it takes years and years to conclude and in that process the parties lose their “young” days in chasing their cases in different courts.” The view taken by the judges in this matter was that the ...
Calcutta High Court (Appellete Side)
Ritwik Kumar Banerjee Vs Surajit Chanda.
.... ndividual namely, Basudev Nandy died, as a result of a scuffle which took place within the campus of the university. As a security officer he was obliged under the law to inform the incident to the lawful authority which is the police, as the incident which took place called for interference by ...
Calcutta High Court (Appellete Side)
Sahara Parvin Vs State Of West Bengal & Ors.
.... chool Education Department, Government of West Bengal imposed ban on new engagement of para teacher after issue of that order. On 13.9.2011, a Coordinate Bench of this Court directed the Madrasah to prepare a fresh panel and send it to District Project Officer who in turn was directed to approve ...
Calcutta High Court (Appellete Side)
Rampuria Estates Pvt. Ltd. Vs M/S. Bijay Tractor Spares Pvt. Ltd.
.... uld not say age of installation of door by dismantling brick wall but he admitted that it was a new one, which fact was totally ignored by the courts below and they had discussed only as to whether there is any crack in the wall or not. According to Mr. Sen here lies the perversity in the orders ...
Calcutta High Court (Appellete Side)
Vishva Hindu Parishad & Anr. Vs State Of West Bengal & Ors.
.... red all these investigations to the NIA. The Division Bench, in fact, granted liberty to the State to alter the route to be taken by the participants, if necessary. The State has, in fact, allowed several other rallies in the Howrah District itself on the occasion of Ram Navami. This year, due t ...
Calcutta High Court (Appellete Side)
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