Shyama Self Help Group Vs State Of West Bengal & Ors.
.... clude not only self help groups but also registered cooperative societies, semi Government bodies, individuals and group of individuals. Admittedly, the petitioner did not challenge the amendment made to the 2013 Control Order. It is therefore arguable whether the petitioner can now question the ...
Calcutta High Court (Appellete Side)
Arpita Pal & Ors. Vs Sushil Chandra Pal.
.... Ors., Criminal Appeal No. 2340 of 2023 (arising out of SLP (Criminal) No. 10656 of 2022), on August 08, 2023, the Supreme Court held:- “24. An offence under Section 503 has following essentials:- 1) Threatening a person with any injury; (i) to his person, reputation or property; ...
Calcutta High Court (Appellete Side)
Dr. Raju Biswas Vs Returning Officer, West Bengal Dental Council And Others
.... perfectly justified and in accordance with law. 50. The next issue which arises is whether the change of venue for sending ballot papers of the election vitiates the election process itself. The petitioner argues that such change was due to pressure, which is alleged to be borne out by the ...
Calcutta High Court (Appellete Side)
Dhananjay Das Vs Mrinal Kanti Ghosh & Ors.
.... by the tenant to the landlord. 14. This Court is, therefore, of the considered view that the adjustment of the amounts claimed to have been paid as advance rent does not fall foul of the statutory bar imposed under Section 14(1) of the 1997 Act. 15. The claim for adjustment shall undo ...
Calcutta High Court (Appellete Side)
Pinaki Singha Vs Mousumi Besra & Anr.
.... on that justice will not be dispensed impartially, objectively and without any bias. In the absence of any material demonstrating such apprehension, this Court will not entertain application for transfer of a trial, as any transfer of trial from one State to another implicitly reflects upon the ...
Calcutta High Court (Appellete Side)
Gurudas Mondal And Anr. Vs State Of West Bengal & Anr
.... ation. The allegation is wholly based on apprehensions and doubt. This Court further finds the case initiated against the Petitioners are purely on the basis of suspicion as appeared in the FIR as well as in the charge-sheet. Case alleging cognizable offences without specific allegation or not d ...
Calcutta High Court (Appellete Side)
Ram Krishna Ray & Ors. Vs Union Of India & Ors.
.... he pay scale, implementation of 2007 pay scale and disburse the arrear amount in respect of the balance 60% PF, balance 60% payment towards arrear along with interest. 6. Despite a specific direction of this Court and affording reasonable opportunity to file the affidavits-in-opposition, th ...
Calcutta High Court (Appellete Side)
Minu Ghosh Vs State Of West Bengal & Ors.
.... he learned counsel for the petitioner, this Court reserved the matter for judgment. 12. As could be seen from the records, the petitioner’s husband was appointed as Assistant Teacher in Bongaon Kabi Keshablal Vidyapith and he opted all the benefits as specified in the West Bengal Board of ...
Calcutta High Court (Appellete Side)
National Insurance Co. Ltd Vs Nasira Khan & Ors.
.... t of bodily injury or death arising out of and in the course of his employment. Then, an exception is provided to the last foregoing to the effect that the policy must cover a liability arising under the Workmen's Compensation Act, 1923 in respect of the death or bodily injury to an employee who ...
Calcutta High Court (Appellete Side)
Swapan Kumar Ghosh Vs Kolkata Municipal Corporation & Ors
.... he supplementary affidavit affirmed by him on December 2, 2021, and filed before the learned Single Judge. In its affidavit-in-opposition filed before the learned Single Judge, KMC has denied such averments. 24. Mr. Ghosh submitted that till date the order of the Hearing Officer enhancing ...
Calcutta High Court (Appellete Side)
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