Ananta Kundu Vs Dilip Upadhyay
.... ed on two stamp papers, which were purchased in 1973 and 1978. The scribe’s evidence was unsatisfactory. As there was doubt with regard to the execution and the conduct, the high court recorded that the finding of the first appellate court without the benefit of an expert’s opinion, merely on a ...
Calcutta High Court (Appellete Side)
Niyati Mahata Vs Santosh Das & Ors.
.... and evidence, does not call for interference by this court, invoking jurisdiction under article 227 of the constitution of India, in the absence of any perverse finding. Accordingly he has prayed for dismissal of the Application. 11. During course of argument learned counsel appearing on be ...
Calcutta High Court (Appellete Side)
Dr. Tapas Kumar Mandal Vs Union Of India & Ors.
.... e-judge bench of the Hon’ble Supreme Court in the matter of Dr. H. Mukherjee -versus- Union of India and others reported in 1994 Supp (1) SCC 250 paragraph 7 wherein the Court pointed out that the selection by the Commission, however, is only a recommendation and the final authority for appointm ...
Calcutta High Court (Appellete Side)
Prof. Dr. Sruti Bandopadhyay Vs Visva-Bharati & Ors.
.... established rules of fair play in action. 16. It is inconsequential whether the petitioner was induced into accepting the post offered by the University by reason of the 4 additional increments or whether the offer of the University culminating into a contract refers to any additional incre ...
Calcutta High Court (Appellete Side)
Kolkata Municipal Corporation Vs Kusum Nahata & Anr.
.... t be the basis of determination of reasonable rent for the year 2014-2015. The Tribunal below though recorded the evidences as adduced by both the parties, but failed to exercise any effort to analyse the same for arriving at a definite finding and observation in connection with determination of ...
Calcutta High Court (Appellete Side)
Learning Spiral Private Limited Vs Jharkhand Combined Entrance Competitive Examination Board & Ors
.... he petitioner affecting the lives of young people who were the examinees in the concerned examinations which were being conducted through the petitioner. 16. It is also argued that the reply of the petitioner was dealt with duly and it was disclosed in the blacklisting order that the petiti ...
Calcutta High Court (Appellete Side)
Board Of Trustees For The Syama Prasad Mookerjee Port, Kolkata Vs Union Of India & Ors.
.... in the light of the principles settled by this Court in the cases abovereferred to and in the light of this judgment. In that context, the Union of India, the State Governments and their instrumentalities should take steps to regularise as a one-time measure, the services of such irregularly ap ...
Calcutta High Court (Appellete Side)
Sk. Belal And Others Vs State Of West Bengal
.... Being aggrieved by and dissatisfied with order No. 54 dated 26th June, 2015 passed by the learned Additional Sessions Judge, 3 rd Court, Tamluk, Purba Medinipur in connection with case No. ST 3(4)12 [State Vs. Sk. Belal and 22 others], petitioners prefer the instant revisional application. Under ...
Calcutta High Court (Appellete Side)
Ram Sahu @ Gadadhar Sahoo.. Vs Kanak Barik & Ors.
.... day the learned trial court fixed 10.10.2023 for passing necessary order. 5. It reveals further that immediately after passing of the aforesaid order on the self same day i.e. on 11.09.2023 the defendant/appellant herein came forward with an application praying for recalling of the order da ...
Calcutta High Court (Appellete Side)
Subrata Nath@ Bapi Nath Vs State Of West Bengal
.... octor who conducted autopsy over the dead body of the deceased. The relevant portion of the deposition of PW7 is reproduced hereinbelow in verbatim:- “ I also found ligature mark around the middle of neck disposed transversely, interiorly and the ends going backwards slightly , obliquely, t ...
Calcutta High Court (Appellete Side)
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