Joydeb Basak & Anr. Vs State Of West Bengal & Anr.
.... ed on the evidence collected during investigation and contended that there is sufficient material to hold the petitioner liable for the offences alleged and added that the prayer of the petitioners to take into consideration the subsequent payment of dues cannot be considered for quashment of pr ...
Calcutta High Court (Appellete Side)
Punjab National Bank Vs Indian Care For Advancement & Research Education (ICARE) And Ors.
.... riminal case/investigation. if any, being carried out by the CBI/Police and the same shall proceed as per law. 7. In case Bank has filed a suit against the borrower/obtained a Decree, Bank's satisfaction of its claim may be got recorded only after closure/settlement of account completely. ...
Calcutta High Court (Appellete Side)
Satyajit Biswas & Ors. Vs State Of West Bengal & Ors.
.... ing certificate demonstrating relationship between the original lessee and the heirs. Strangely, further notice was issued upon the original lessee on March 15, 2011 for violation of clause 2(6) (a) despite having knowledge that the lessee expired on August 10, 1973. The petitioners replied to t ...
Calcutta High Court (Appellete Side)
Dhananjoy @ Chamtu Machuar Vs State Of West Bengal
.... ared in his pen and signature (Exhibit-12). He also opined that such injury could be caused by wooden butt of gaity. 33. Another medical officer of Deben MahatoSadar Hospital was examined as PW22. He stated that on May 08, 2015. He examined Budhu Singh(PW9) as referred from Bandowan Block ...
Calcutta High Court (Appellete Side)
Susanta Sengupta Vs Canara Bank, Burrabazar Branch & Ors.
.... g to the title deed of the property which has been mortgaged with UCO Bank. The appellant challenged the order passed by the learned District Magistrate dated 10.02.2020 by filing IA No. 475/2020 before the D.R.T. The D.R.T. by order dated 23.02.2020 granted an order of stay of the order passed ...
Calcutta High Court (Appellete Side)
Pranabesh Das Vs Indian Oil Corporation Limited & Ors.
.... it appears, the appellant in May, 2019 obtained a lease of a fresh site. As per the extant norms and regulations including the grant of LPG distributorship, the respondents/Oil Corporation was not in a position to take note of the offer made by the appellant choosing a fresh site. Therefore, the ...
Calcutta High Court (Appellete Side)
Aniruddha Mondal Vs Mousumi Mondal
.... y the Supreme Court in accepting the break down theory to grant a divorce in exercise of the power enshrined under Article 142 of the Constitution of India. The aforesaid power is conferred upon the Supreme Court; and the High court being a Constitutional Court was not bestowed with such power a ...
Calcutta High Court (Appellete Side)
Sanat Kumar Das Vs State Of West Bengal & Ors.
.... e Court. No advertisement for filling up the vacant post was published by the Madrasah. Many eligible candidates may have been deprived of the opportunity to be considered for appointment to the said post. Such a restricted manner of choice of selection of candidates would offend Articles 14 and ...
Calcutta High Court (Appellete Side)
Anjan Kumar Das Vs Arati Ash & Ors.
.... he present case the original tenant, died in the year 1972 and his widow Binpani died sometime in the year of 1997 and thus the period of five years for which the umbrella of protection would be extended for the sons and daughters of the original tenant would start running from the date of coming ...
Calcutta High Court (Appellete Side)
Saltee Productions Private Limited Vs Indus Towers Limited
.... until an aggrieved party is made aware of the decision on the request made under Section 33, no effective decision to apply for setting aside the arbitral award can be taken by such party. 27. In Ved Prakash Mithal (supra), the arbitral award was delivered on 30.10.2015 and received by th ...
Calcutta High Court (Appellete Side)
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