Sankar Addhya @ Shankar Addya @ Daku Vs State Of West Bengal
.... angshu Bairagi was himself accused of murdering one Soumya Biswas and a case was pending against him and during such pendency, he was murdered by several culprits. The place of occurrence was in the sub-divisional Town Bongaon of the District North 24 Parganas which is 77.2 KM away from the city ...
Calcutta High Court (Appellete Side)
National Insurance Co. Ltd. Vs Bonita Roy
.... d after hearing the large sound he rushed to the P.O.. He also deposed that the lorry was proceeding with a very high speed. The Learned Tribunal after perusing the evidences is of opinion that there was narrow road and as there is a head on collision between the two vehicles. The victim mu ...
Calcutta High Court (Appellete Side)
Professor Bidyut Chakraborty Vs State Of West Bengal & Anr.
.... , the petitioner does not fall within the offence of category ‘A’ as per the judgment passed in Satender Kumar Antil Vs. Central Bureau of Investigation and Anr. reported in (2022) 10 SCC 51 rather he falls in the category ‘C’ because the offences under the Scheduled Castes and Scheduled Tribes ...
Calcutta High Court (Appellete Side)
Soham Das Vs State Of West Bengal & Anr.
.... either by himself or by any other person, whether such person be living or dead at the time of such alteration; or Thirdly-Who dishonestly or fraudulently causes any person to sign, seal, execute or alter a document or an electronic record or to affix his electronic signature on any electronic r ...
Calcutta High Court (Appellete Side)
Latifur Rahaman Vs State Of West Bengal & Anr.
.... urther investigation is always with the Learned Magistrate. The Learned Magistrate after considering the materials on record has passed the order of further investigation there is no error apparent in the impugned orders passed by the Learned Magistrate. This court under the inherent jurisdiction ...
Calcutta High Court (Appellete Side)
Damodar Valley Corporation Vs Assistant Labour Commissioner, Bankura & Ors.
.... the pleas of both the parties, we confirm the order of the learned Single Judge to the extent that a panel of the land-losers along with these petitioners be prepared by the Damodar Valley Corporation and the D.V.C. may consider them for giving jobs subject to the availability of jobs in their p ...
Calcutta High Court (Appellete Side)
Khokan@ Sambhu Mukherjee. Vs State Of West Bengal & Ors
.... 15. On comparative study of evidence of PW6, PW7 and PW9 (medical officer) we find that the nature, place and mode of injury as suffered by PW6 and PW7 as revealed from their deposition gets due corroboration from the evidence of PW9 who also opined that such injuries are grievous in nature ...
Calcutta High Court (Appellete Side)
Enforcement Directorate Vs State Of West Bengal & Ors.
.... the intended places of search. Three officials of the E.D. were seriously injured. Anyone could have lost his life. The CRPF personnel exercised restraint in not escalating the situation. 7. It appears that before an FIR could be registered by anyone or even suo moto by the police about th ...
Calcutta High Court (Appellete Side)
Kalighat Bahumukhi Seva Samiti Vs State Of West Bengal And Others
.... requested to conclude the function by 4 pm because a portion of the park is used by children for physical activities like gymnastics from 4 pm. At this stage, learned counsel representing the petitioner also submits that they would occupy only a portion of the park and the participants would ...
Calcutta High Court (Appellete Side)
Kamal Sardar Vs Devloke Developers Ltd. & Ors.
.... o appreciate that prima facie case, and not the prima facie title is the consideration while dealing with an application for injunction and in support of his said contention, he places reliance on the decision of the Hon’ble Supreme Court in the case of DALPAT KUMAR AND ANOTHER vs. PRAHLAD SINGH ...
Calcutta High Court (Appellete Side)
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