Taherbhai Vs M. Emdadul Haque And Others
.... examination in chief. The power of attorney holder was examined and cross examined in court as PW1. The documents were marked as Exhibit-1 and 2/1. On January 21, 2023, the seal bailiff was fully examined as PW 2. The report and signature of the bailiff were marked as Exhibit No. 3 and 4. On th ...
Calcutta High Court (Appellete Side)
Md. Yahya Molla Vs State Of West Bengal & Ors.
.... qualifications who were appointed with higher qualification in the subject or groups relevant to their teaching/appointment shall get higher scale of pay appropriate to their qualifications, with effect from the 1st January, 1996 or the date of improving qualifications, whichever is latter.” ...
Calcutta High Court (Appellete Side)
Dimple Sarawgi & Ors. Vs State Of West Bengal & Ors.
.... bjection was raised from the end of the police to restrict construction up to the level which has already been constructed. Can such restriction be imposed at this stage when the construction is half done, is the question that is to be answered. According to the provisions of the West Benga ...
Calcutta High Court (Appellete Side)
Anindya Das Vs State Of West Bengal
.... delines also specify as to when and who should use medical masks, apart from health care worker, and it answers that when a person develops cough and fever, visits healthcare facilities, cares for an ill person and when close family contacts are suspect or confirmed cases. 13. In reply to a ...
Calcutta High Court (Appellete Side)
M/S. Sonai Food Marketing Private Limited Vs M/S. Bipatarini Agency & Ors.
.... or a mandamus without a legal right. There must be a judicially enforceable right as well as a legally protected right before one suffering a legal grievance can ask for a mandamus. A person can be said to be aggrieved only when a person is denied a legal right by someone who has a legal duty to ...
Calcutta High Court (Appellete Side)
Barun Kumar Dutta & Ors. Vs Municipal Commissioner, The Kolkata Municipal Corporation & Ors.
.... sh Kr. Singhi in favour of the defendant no.3 in respect of the self same plot of landed property as was sold out to the deceased mother of the plaintiff by the said vendor Modern Land House Development Company before hand on 30.11.1964 being the Scheme Plot land No.188/1 by way of illegally and ...
Calcutta High Court (Appellete Side)
Rita Ghoshdastidar Vs St. Joseph & Mary�s School And Ors.
.... ecognised under the Code shall pay their teaching and non teaching staff pay, house rent and medical allowances, Gratuity and Contributory Provident Fund in the scales not lower than those approved by the State Government in respect of Government aided schools affiliated to the West Bengal Board ...
Calcutta High Court (Appellete Side)
Excellent IT Services Pvt. Ltd. & Anr. Vs K.M.D.A & Ors.
.... the date of issuance of allotment letter and complete the same within 36 months. It shall be useful to reproduce clause 4 (iii) of the deed of lease. “4(iii) At the own cost of the Licensee, within 24 months from the date of issue of allotment letter or within such further time as the Auth ...
Calcutta High Court (Appellete Side)
Ponty Roy & Anr. Vs State Of West Bengal & Anr.
.... parties may ponder over their defaults and terminate 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 tak ...
Calcutta High Court (Appellete Side)
Arvind Kumar Singh & Ors. Vs State Of West Bengal & Anr.
.... under Section 17-A of the Prevention of Corruption Act for investigating this offence and under which, “the concerned authority shall convey its decision under this section within a period of three months, which may, for reasons to be recorded in writing by such authority, be extended by a furth ...
Calcutta High Court (Appellete Side)
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