Ambica Jute Mills Ltd. & Anr. Vs Jute Commissioner & Ors.
.... All Jute Mills (Subrata Gupta) Jute Commissioner” “No.Jute(Mktg)/106/2015 Dated: 10th December 2015 ORDER In continuation of the Order of even number dated 24-11-2015 issued by the Jute Commissioner in exercise of the power conferred under the Jute and Jute Textiles C ...
Calcutta High Court (Appellete Side)
Bally Jute Company Ltd. & Anr. Vs Jute Commissioner & Ors.
.... ember 2015 ORDER In continuation of the Order of even number dated 24-11-2015 issued by the Jute Commissioner in exercise of the power conferred under the Jute and Jute Textiles Control (Amendment) Order, 2002, I, Dipankar Mahto, Deputy Jute Commissioner hereby define the Two months’ c ...
Calcutta High Court (Appellete Side)
Tarun Kumar Dutta Vs Chairman, Uco Bank & Ors.
.... person is not within those territories.” 31. Therefore, a bare perusal of the above quoted provisions would reveal that if part of cause of action arises within a territorial jurisdiction of any High Court, that Court can entertain a writ petition. 32. I may profitably refer a decision ...
Calcutta High Court (Appellete Side)
Sukumar Pal & Anr. Vs Eastern Coalfield Limited & Ors.
.... our, whim or caprice of the men to whom the governance is entrusted for the time being. It is trite law that ‘be you ever so high, the laws are above you.’ That is what a man in power must remember always. 31. A coordinate Bench of this Court in its order passed in W.P. no. 27608 (W) of 20 ...
Calcutta High Court (Appellete Side)
Ashok Kumar Vs Central Bureau Of Investigation & Anr
.... airs of fictitious firms. The Closure Report of the CBI has also been accepted by the CBI Court. c) In the earlier report dated 12.06.2015 submitted by ADG(V)EZ, he had not included the amount of Rs. 20 Lakhs received by Shri Ashok Kumar as loan from his father, in the income of the officer ...
Calcutta High Court (Appellete Side)
West Bengal State Electricity Distribution Company Limited & Ors. Vs Supratim Mukherjee
.... ion after he was temporarily declared unfit cannot not turn around and assail the order of the learned Single Judge as it was incumbent upon them to consider the medical report showing that the extent of vision impairment after surgery. 16. It is submitted that in a similar situation the Di ...
Calcutta High Court (Appellete Side)
Majibar @ Mujibor Rahaman & Anr. Vs State Of West Bengal Anr.
.... ved a source information that few men were coming to Berhampore from Malda with FICN. The raid party was accompanied by two witnesses as well. Said inspector Bibhash Kumar Ganguly intercepted three persons including the appellants. After observing all formalities of search, Inspector Ganguly sei ...
Calcutta High Court (Appellete Side)
Ajit Kumar Paria & Anr. Vs Jagadish Prasad Khandelwal & Anr.
.... d according to the description given in the said deed, on the northern side there is plot no. 391. He further held that in the same way the Exhibit-5 speaks about the properties which the petitioner no.1 got from his father, wherein it has been stated that on the eastern side of the portion tran ...
Calcutta High Court (Appellete Side)
Utpal Das Vs State Of West Bengal & Ors.
.... ernment of West Bengal, herein respondent No.1 through legislative action, invalidated the West Bengal Special Assistants and Confidential Assistants to Ministers (Pension) Rules of 1996, with effect from March 1, 2013. Notwithstanding, this legislative intervention transpired subsequent to the ...
Calcutta High Court (Appellete Side)
Alauddin Sheikh & Ors. Vs Santu Sheikh & Ors
.... mitted that the alleged sale certificate in connection with ‘Ka’ Schedule to the suit property was never acted upon. Plaintiff’s suit is therefore barred under section 34 of the Specific Relief Act 1963 and in this context he also relied upon a judgment reported in (2017) 3 SCC 702 (Executive of ...
Calcutta High Court (Appellete Side)
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