Rekha Banerjee & Ors. Vs Chairman, Coal India Ltd. & Ors.
.... no.6/Organization as per terms of NCWA. It is thus submitted by Mr. Majumder that the finding of the respondent no.3 in the impugned memo is thus perfectly justified and thus requires no interference from this Court. Drawing attention to prayer ‘B’ of the writ petition it is further argued by Mr ...
Calcutta High Court (Appellete Side)
Atul Mahato Vs Dharanidhar Mahato & Anr
.... g R.S.Plot no. 2395 which is also reflected in the schedule of pre-emption application that in the western side and the eastern side their exists different plot of land being plot no. 2390, 2392 and 2391 occupied by opposite party no. 1 herein Dharani Dhar Mahato. The Record of Rights also speak ...
Calcutta High Court (Appellete Side)
Sikha Ghosh Vs State Of West Bengal & Anr.
.... mony, main purpose of which is to enable the young couple to settle down in life and live peacefully. But little matrimonial skirmishes suddenly erupt which often assume serious proportions resulting in heinous crimes in which elders of the family are also involved with the result that those who ...
Calcutta High Court (Appellete Side)
Taher Ali Sheikh & Anr. Vs State Of West Bengal & Ors
.... e peculiar geography of the place. The police need to address this issue with better care and circumspection. It further appears that unless a sense of confidence can be instilled in the minds of the local people they would not be able to come up with their complaints. Simply deputing ...
Calcutta High Court (Appellete Side)
Umashankar Gupta Vs CESC Limited & Ors.
.... s that the assessing officer was not part of the inspection team and accordingly, the assessment made by such officer cannot be treated to be a valid assessment. He submits that no findings have been returned by the appellate authority on the issues raised by the petitioner. He asserts that the ...
Calcutta High Court (Appellete Side)
Partha Biswas Vs Union Of India & Others
.... o the ‘warning’ given in the attestation form, he submits that having made misleading and false statement, the appellant cannot claim any equity. It is not a case that upon tendering evidence and full-fledged hearing, Partha was honourably acquitted. The case is still pending. He does not come w ...
Calcutta High Court (Appellete Side)
Ashoke Kumar Mondal Vs Bangiyo Gramin Bikash Bank & Ors.
.... facts and materials. 20. Mr. Ghosal has further submitted that even if, for the argument’s sake, the respondent accepts that the process of assessment of merit or the entire process of selection would suffer with illegality as alleged, determination of the same would involve numerous questi ...
Calcutta High Court (Appellete Side)
ABP Limited & Anr. Vs State Of West Bengal & Ors.
.... relates to the legal status of the respondent no.3, in the organisation. The position of labour law in India is that the criteria to decide whether a person is a workman or not, is not his designation. Courts have time and again held that one should not go by the nomenclature attached to post t ...
Calcutta High Court (Appellete Side)
Kabita Biswas & Ors. Vs Sadhan Dasgupta
.... deposit the arrear rent within the period fixed by the original order passed by the Civil Judge must be made on or before the date of expiry of the original period fixed by the Civil Judge. In paragraph 21, the Court further held that the accrual of the right in favour of the plaintiff landlord ...
Calcutta High Court (Appellete Side)
Anindya Das & Ors. Vs State Of West Bengal & Ors
.... equisitioned Land (Continuance of Powers) Act, 1951 and compensation was assessed in terms of the said Act. The plots were initially requisitioned under The Defence of India Act, 1939 which died a natural death after which they were brought under the provision of the Act of 1951. Section 6 of the ...
Calcutta High Court (Appellete Side)
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