M/S. Green Orbit Apparels Pvt. Ltd. & Anr. Vs State Of West Bengal & Anr
.... of the IPC for a cause of action identical to the offence under Section 138 of the N.I. Act for dishonor of cheque issued in discharge of liability. 9. In order to substantiate his argument, Mr. Kali, has relied on the following cases:- • Sangeetaben Mahendrabhai Patel Vs. State of Gu ...
Calcutta High Court (Appellete Side)
Nataraj Saha Vs State Of West Bengal & Anr.
.... lay down any precise, clearly defined and sufficiently channelised and inflexible guidelines or rigid formulae and to give an exhaustive list of myriad kinds of cases wherein such power should be exercised. (1) Where the allegations made in the first information report or the complaint, ev ...
Calcutta High Court (Appellete Side)
Tusar Kanti Kar & Anr. Vs State Of West Bengal & Anr.
.... ith the statement of that particular Doctor recoded under section 161 of the Code of Criminal Procedure. I find hardly any proximity between the alleged torture and the medical prescription. 12. The execution of the declaration dated 13.09.2015 made by opposite party no. 2 is not disputed e ...
Calcutta High Court (Appellete Side)
Amaresh Panda & Anr. Vs Probodh Kr. Panda & Ors
.... no illegality in the orders passed by both the Courts below. It is stated by the opposite party No. 1 that the property in question had never been partitioned amongst the original cosharers by metes and bounds. Accordingly, as a cosharer he has right to get order of preemption under the Act and ...
Calcutta High Court (Appellete Side)
M/S. Bharat Kolkata Container Terminals Pvt. Ltd. & Anr. Vs Government Of India (Ministry Of Labour & Employment), Kolkata.
.... cy (including a contractor), means the person in connection with those work he is employed or is be employed by such agency . 24. Therefore Md. Imran was employed for “Dock Work” as trailer driver at the Kolkata Port, through the agency i.e. the consortium of Kaushik Global and Phonex. He w ...
Calcutta High Court (Appellete Side)
Unus Ali Gayen & Ors. Vs State Of West Bengal & Anr.
.... rate that an investigation by the police is in progress in relation to the offence which is the subject matter of the inquiry or trial held by him, the Magistrate shall stay the proceedings of such inquiry or trial and call for a report on the matter from the police officer conducting the invest ...
Calcutta High Court (Appellete Side)
Prasad Ecostructure L.L.P. Vs City Devcon Private Ltd. & Ors.
.... h Court may appeal to the Commercial Appellate Division of that High Court within a period of sixty days from the date of the judgment or order: Provided that an appeal shall lie from such orders passed by a Commercial Division or a Commercial Court that are specifically enumerated under O ...
Calcutta High Court (Appellete Side)
Ajit Kumar Bhunia @ Ajit Bhunia & Ors. Vs Prabhash Chandra Maity & Anr.
.... Narendra Kumar Singh Vs Gursharam Kaur {Reported in 2015 SCC Online Cal 6488.} Naymul Haqul Vs Allauddin SK {Reported in 2018 SCC Online Cal 11495.} Dilip Kumar Dhara Vs Ranjit Kumar Mondal {Reported in AIR 2019 Cal 67.} Before proceeding to adjudicate the validity of the order ...
Calcutta High Court (Appellete Side)
Jharna Patra Vs Sanjib Gayen & Ors.
.... which is treated as a suit under S.3(2)(b), Limitation Act, had been filed by the appellants within three years from the date of accrual to them of the right to sue. The learned District Judge and the High Court were wrong in dismissing the counter claim.” In the case of Sisir Kumar Dutt (S ...
Calcutta High Court (Appellete Side)
Jhuma Ghosh & Anr. Vs State Of West Bengal & Anr.
.... the nature of secondary evidence. The question is with relation to the admissibility of the contents of the document. It is not denied that the photocopy of the trade license, which has been cited and exhibited in trial, has been earlier handed over to the investigating authority under the signa ...
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!