Gautam Bose Vs Union Of India & Ors.
.... ead of the first Enquiry Report dated 23.05.2009 exonerating the petitioner from charge as ‘not proved’ by the presenting officer, the second Enquiry Report dated 22.09.2009 by the same presenting officer holding the petitioner ‘guilty’ of the same charge was taken into account by the Disciplina ...
Calcutta High Court (Appellete Side)
Secretary, E & Nf Railway Junior Co-Operative Credit Society Limited, Eastern Railway Vs Jyotish Chandra Sarkar & Anr.
.... ng in force, if any dispute other than a dispute regarding disciplinary action taken by a multi-State co-operative society against its paid employee or an industrial dispute as defined in clause (k) of section 2 of the Industrial Disputes Act, 1947 (14 of 1947) touching the constitution, managem ...
Calcutta High Court (Appellete Side)
Calcutta Stock Exchange Limited & Anr. Vs Securities And Exchange Board Of India & Ors.
.... pect of valuation of the assets and properties of the appellant as part of implementation of the Exit circular. 18. He further argues that even prior to filling of the first writ petition in the month of December, 2014, the validity of the Exit circular and the SECC Regulations were upheld ...
Calcutta High Court (Appellete Side)
Oriental Insurance Co. Ltd Vs Tanushree Ghosh And Anr.
.... s in favour of the claimant after observing that the offending vehicle bearing No. AP-5V/4399 was involved in the said accident and terrific accident took place due to high speed and negligent driving by the driver of the offending vehicle endangering human life and safety dashed the victim from ...
Calcutta High Court (Appellete Side)
New India Assurance Co. Ltd. Vs Sushila Jhunjhunwala & Others
.... cited decision does not apply to the facts of the present case. 11.5. From the materials on record, it is palpable that the document of assessment order and tax challan for the Assessment Year 2000-01 has not been discredited by the appellant-insurance company to be manufactured or fabrica ...
Calcutta High Court (Appellete Side)
Cholamandalam M/S. General Insurance Co. Ltd. Vs Payel Manna & Ors.
.... thus, unable to agree with the tribunal on this score. 13. Let me consider whether the Learned Tribunal was justified to award the compensation fixing the monthly income of the deceased in terms of the salary ceritificate issued by the Reshmi Metalics Ltd. PW 3 was appeared as per summons ...
Calcutta High Court (Appellete Side)
Anupam Sardar & Anr. Vs State Of West Bengal & Anr
.... ing to laws made by the legislature. The compelling necessity for making these observations is that without a proper realisation of the object and purpose of the provision which seeks to save the inherent powers of the High Court to do justice, between the State and its subjects, it would be imp ...
Calcutta High Court (Appellete Side)
Sisir Kumar Mahato Vs State Of West Bengal & Anr.
.... t lodged against him though he is totally innocent and there was no intention to disobey the order of the learned JJ Board as such the entire proceeding is required to be quashed to ensure the end of justice otherwise petitioner would suffer and highly prejudice. SUBMISSION ON BEHALF OF THE ...
Calcutta High Court (Appellete Side)
Central Bank Of India Vs M/S. Premimer Feed Meals (P) Ltd. & Ors
.... r the Term Loan of Rs. 26.85 Lakhs, Cash Credit Hypothecation within the limit of Rs. 5.04 Lakhs and overdraft against stock within the limit of Rs. 2.63 Lakhs by issuing a letter of sanction dated 10.11.1995. Thereafter it reduced the original Term Loan facility unilaterally which he cannot do a ...
Calcutta High Court (Appellete Side)
Sarbeswar Pradhan, since deceased, Represented by Birendra Nath Pradhan & Ors. Vs Bijay Krishna Pradhan, since deceased, Represented by Smt. Annapurna Jana & Ors.
.... suit property paid by the plaintiff. Accordingly, the court below allowed the Appeal and set aside the judgment and decree passed by the Trial Court in Title Suit no. 223 of 1987. 8. Following substantial question was famed by the Division Bench of this Court, when the Second Appeal was a ...
Calcutta High Court (Appellete Side)
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