Binarani Ruidas And Others Vs Oriental Insurance Company Limited And Another
.... co-villager and he is a panchayat member of Uttar Tatarpur and he resides in the same village where the victim was resided. Finally, he stated during cross-examination that he came to know regarding manner of accident and involvement of the vehicle no. WB 41B/2371 from Md. Kabir and Swapan Ghosh ...
Calcutta High Court (Appellete Side)
Sadanand Shukla Vs State Of West Bengal & Anr.
.... has filed the Case Diary along with a memo of evidence stating therein that:– The allegation in the present case is that the petitioner when posted as an Accounts Officer Bill Wing of the Pre Audit Section, Finance Department, KPT committed electronic forgery and altered official data by us ...
Calcutta High Court (Appellete Side)
Abdus Salam Vs State Of West Bengal & Anr.
.... ed in conviction under Section 302/498A of IPC. In that case, Hon’ble Court handed down the principle that Section 106 of the Evidence Act cannot be invoked to make up the inability of the prosecution to produce evidence of circumstances pointing to the guilt of the accused. It was held that unti ...
Calcutta High Court (Appellete Side)
Rishikesh Meena Vs State Of West Bengal & Anr.
.... also has a power to remit the case back to the Magistrate after finding that the case does not involve the offence which is exclusively triable by the Court of Sessions. If the Court of Sessions agrees with the committing Magistrate, first the charge has to be framed and thereafter the evidence ...
Calcutta High Court (Appellete Side)
Samir Mondal & Anr. Vs State Of West Bengal & Ors.
.... 6 and 114 of the Penal Code. After investigation, a charge sheet dated 27.02.2024 has been filed under Sections 324, 506 and 114 of the Penal Code. The respondent nos.5 and 6 are on Court bail. It appears that several complaints have been made by the petitioners about constant harassment a ...
Calcutta High Court (Appellete Side)
Sunil Saha Vs Union Of India & Ors.
.... ividual facts of each case. Hence, the Writ Court can certainly interfere in disputed questions of fact or even where the claim is purely a monetary claim provided the Court finds sufficient reasons for such interference, that is, infraction of any of the rights guaranteed in Part III of the Con ...
Calcutta High Court (Appellete Side)
Kartick Mondal Vs State Of West Bengal & Anr.
.... 12. Ld. APP, Mr. Rana Mukherjee appearing on behalf of the State has submitted that embellishment and contradictions appearing in the evidence cannot be said to be fatal to the prosecution case as allegation of sexual assault was absolutely corroborated by all the witnesses. Mr. Mukherjee ...
Calcutta High Court (Appellete Side)
Md. Hussain & Another Vs State Of West Bengal & Another
.... pplicable in the instant case because to give threat to a person to withdraw a complaint or FIR or settle the disputes would not attract the Section 195A of the IPC. Furthermore, materials regarding restraining the complainant or her brothers are absence in written complaint or material collected ...
Calcutta High Court (Appellete Side)
Paresh Manna Vs State Of West Bengal & Anr
.... as drawn by the appellant for Lakshmi Cement and Ceramics Industries Ltd., as its Director. A notice of demand was served only on the appellant. The complaint was lodged only against the appellant without arraigning the company as an accused. 12. The provisions of Section 141 postulate tha ...
Calcutta High Court (Appellete Side)
Bikash Sarkar & Others Vs State Of West Bengal & Another
.... iry into, or trial of, an offence, it appears from the evidence that any person not being the accused has committed any offence for which such person could be tried together with the accused, the Court may proceed against such person for the offence which he appears to have committed. (2) ...
Calcutta High Court (Appellete Side)
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