Sandhya Ghosh (Since Deceased) Substituted By Sankar Ghosh & Ors. Vs Versusaloke Das (Since Deceased) Substituted By Smt. Bela Das & Ors.
.... ying for amendment filed under Order 6 Rule 17 read with Section 151 CPC was served upon the petitioners/defendants and they received it with endorsement on the application as ‘objected’ and the date was fixed on 13.12.1996 with giving opportunity to the present petitioners to file written objec ...
Calcutta High Court (Appellete Side)
Samir Kumar Behera Vs Union Of India & Ors.
.... reinbelow: “The Disciplinary Authority i.e. Sr. DSC/RPF/CKP has elaborately narrated the circumstances under which he thought that it was not practicable to hold an enquiry under the relevant provisions of RPF Rules, 1987. Brutal killing of an Assistant Commandant, a Gazetted officer of the ...
Calcutta High Court (Appellete Side)
Uday Goswami & Anr. Vs Eastern Coalfields Ltd. & Ors.
.... ons and documents. The respondents will take a decision in the matter strictly in accordance with the observations made above within 3 months of receipt of the application.” 10. Subsequent to the passing of the said order, the first petitioner has submitted an application/representation to ...
Calcutta High Court (Appellete Side)
Noor Begum & Ors. Vs General Manager, South Eastern Railway & Ors.
.... ned counsel for the respondents has drawn the attention of the Court to the term “notice” as defined in Mitra’s Legal & Commercial Dictionary, fifth edition by A.N. Saha. According to the said definition “a person is said to have notice of a fact when he actually knows that fact, or when, but ...
Calcutta High Court (Appellete Side)
Ghanashyam Das Vs State Of West Bengal & Ors
.... earned counsel for the petitioner that the petitioner was an organizing staff of Pakrabari Bousa Junior High Madrasah School. The District Level Inspection Team inspected the said Madrasah and had submitted a report and based on the said report, the Madrasah was recognized by a Memorandum dated ...
Calcutta High Court (Appellete Side)
Anukul Mondal Vs Purna Chandra Mondal, Since Deceased, Rep. By Smt. Monirani Mondal & Ors.
.... e granted to the plaintiff by way of PATTA in the suit property. 12. Mr. Roy learned counsel appearing on behalf of the Respondent submits that both the parties before the court below has concurred with the proposition of law that there is no need to serve notice upon the licensee and it was ...
Calcutta High Court (Appellete Side)
Dr. Tushar Kanti Ghosal Vs State Of West Bengal & Ors
.... . The UBKV have no provision or instances for upgradation of any person under the basis of so-called “No Objection” from the Government of West Bengal. He submits that the impugned order under challenge has no reason to interfere with. 12. Heard the learned advocates perused the materials o ...
Calcutta High Court (Appellete Side)
Kamal Kishore Mimani Vs Ajay Mimani
.... n the argument as recorded by the learned executing court it appears that it was contended on behalf of the judgment debtor Ajay that there is a problem of identification of the actual suit property and without specific identification of the suit property mentioned in the award it cannot be exec ...
Calcutta High Court (Appellete Side)
Oriental Insurance Co. Ltd. Vs Pratima Singha & Ors.
.... Union of India & Anr. Vs. Manik Lal Banerjee reported in (2007) 1 WBLR (SC) 841; (3) Union of India and another Vs. Deoki Nandan Aggarwal reported in AIR 1992 Supreme Court 96; (4) Rohitash Kumar & Ors. Vs. Om Prakash Sharma & Ors. reported in 2012 SAR (Civil) 890. So ...
Calcutta High Court (Appellete Side)
Monohar Mondal & Ors. Vs State Of West Bengal & Anr.
.... being had to the parameters of quashing and the self-restraint imposed by law, and more particularly, the parameters laid down by this Court in R.P. Kapur vs. State of Punjab (AIR 1960 SC 866) and State of Haryana and others vs. Bhajan Lal and others [(1992) Supp (1) SCC 335], the Court would h ...
Calcutta High Court (Appellete Side)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!