Ashish Kumar Sharma Vs Deputy Commissioner, State Tax, Bureau Of Investigation, South Bengal, Howrah Zone And Others
.... nce again, the vehicle is said to have suffered a breakdown and after the vehicle was repaired it reached Dhulagarh toll plaza on 08.09.2022 at 9:12 AM. After reaching the said toll plaza, the vehicle got stuck in a hole and the services of a crane had to be requisitioned to pull out the vehicle ...
Calcutta High Court (Appellete Side)
Nishakar Mondal & Anr. Vs State Of West Bengal & Ors.
.... The right to shelter, therefore, does not mean a mere right to a roof over one's head but right to all the infrastructure necessary to enable them to live and develop as a human being. Right to shelter when used as an essential requisite to the right to live should be deemed to have been guaran ...
Calcutta High Court (Appellete Side)
Rita Nandi Vs Indian Oil Corporation Limited & Ors.
.... he application, is found to be not meeting the eligibility conditions/requirements stipulated in the brochure/application at the verification stage, then the selected candidate can offer an alternate land which is owned by the applicant/member of the family unit/parents as on the last date for s ...
Calcutta High Court (Appellete Side)
Shruti Mohan Jainapur Vs Gender Sensitization And Internal Complaint Committee & Ors.
.... matter on merits. Hence, by applying the principles of justice, equity and good conscious, the bar under Order IX Rule 9 cannot be said to be strictly applicable to the present case. As such, the said objection of the respondents is turned down and the writ petition is being taken up for adjudi ...
Calcutta High Court (Appellete Side)
Prokash Chandra Maity Vs State Of West Bengal & Ors.
.... ce. 13. In this regard reliance is place on Jute Corporation of India (supra) wherein in paragraph 6 it has been decided that the power of the appellate authority is coterminous with the power of the subordinate authority and the appellate authority while hearing the appeal can exercise all ...
Calcutta High Court (Appellete Side)
M/S. Flemingo Duty Free Shop Pvt. Ltd. & Ors. Vs Kaushik Bhattacharya & Anr.
.... s or other instrumentalities for consumption by an individual or a group of individuals or any other consumer and the term “pre-packaged commodity” as defined in Section 2(1)of the said Act to mean a commodity, which, without the purchaser being present, is placed in a package of whatever nature, ...
Calcutta High Court (Appellete Side)
South Indian Bank Limited And Another Vs Jac Olivol Products Private Limited & Others
.... it necessary for a purchaser to know the nature and value of the property.] 11. The above rule stipulates the details which are to included in the terms and conditions of sale. Clause (a) requires the description of immovable property including the details of encumbrances known to the secur ...
Calcutta High Court (Appellete Side)
Banipada Das Vs State Of West Bengal & Ors.
.... askar refuted the claim of Mr. Bari and contended that in repetitive pronouncements, this Court and also the Hon’ble Supreme Court consistently held that an organizing Managing Committee has no authority to appoint any teacher in unapproved section of the school. It was contended by him that even ...
Calcutta High Court (Appellete Side)
Tanisha Chanda & Ors. Vs State Of West Bengal & Anr.
.... tion report lodged by the first appellant against the complainant and the borrower for the offences of cheating and misappropriation. Sequence of events undoubtedly suggests that the criminal proceedings have been maliciously instituted with an ulterior motive of wreaking vengeance on the appell ...
Calcutta High Court (Appellete Side)
Arindam Bose Vs Sarvadeva Paul Majumdar & Ors.
.... in order to prove the handwritten note after many years from closure of evidence of PW2 ought to have been considered by the learned trial judge in the light of the settled principles of law. The learned judge ought to have recorded his satisfaction that the application was filed to subserve th ...
Calcutta High Court (Appellete Side)
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