Mangal Singh Vs Calcutta State Transport Corporation & Ors.
.... uld say that firstly the matter of fulfilment of the appellant’s claim of absorption would depend on availability of the vacant posts. Mr. Sen appearing for the respondent Corporation submits that regularisation of the appellant would not be a matter of course or routine. Vacancy in the substant ...
Calcutta High Court (Appellete Side)
Pinaki Dhar Vs State Of West Bengal & Ors.
.... e genuinely come under realm of writ jurisdiction. iii. Respondent 6 is bound to follow the rules and regulations of West Bengal University of Technology and AICTE to which it is affiliated. Affiliation to WBUT will bring the respondent 6 under the expression of ‘any person or authority’ as ...
Calcutta High Court (Appellete Side)
Kuntal Panda Vs State Of West Bengal & Anr.
.... pt which often assume serious proportions resulting in heinous crimes in which elders of the family are also involved with the result that those who could have counselled and brought about rapprochement are rendered helpless on their being arrayed as accused in the criminal case. There are many r ...
Calcutta High Court (Appellete Side)
Rekha Dutta Vs Dipak Kumar Roy (Since Deceased) Substituted By Aloke Kumar Roy & Ors.
.... trine of deemed finality does not apply. It appears that views taken in the case of Md. Oli Sheikh and Ors. v. Tarani Mahato and Anr. by the learned Single Judge of this Court runs counter to our observation as above, hence it cannot be accepted to be correct proposition of law. Legal propositio ...
Calcutta High Court (Appellete Side)
Sukumar Baidya Vs State Of West Bengal & Ors.
.... not tenable. For any fault on the part of the Corporation, the employees cannot be made to suffer”. 6. Mr. Ghosh submits that the petitioner’s case is identical and similar benefits should be afforded in favour of the petitioner. 7. Per contra, Mr. Sen, leaned advocate representing th ...
Calcutta High Court (Appellete Side)
Indian Oil Corporation Ltd. & Anr. Vs Sarvesh Kumar & Ors.
.... ew expressed the following view:- “89. Order 47, Rule 1 of the Code provides for filing an application for review. Such an application for review would be maintainable not only upon discovery of a new and important piece of evidence or when there exists an error apparent on the face of the ...
Calcutta High Court (Appellete Side)
Ram Asheesh Yadav. Vs Union Of India & Ors.
.... No d. Have you ever been fined? No e. Have you ever been convicted by a court of law for any offence? No f. Have you ever been debarred from any examination or rusticated b ...
Calcutta High Court (Appellete Side)
Shyamal Kumar Sengupta Vs State Of West Bengal & Ors
.... are sought to be raised, which are not tenable. For any fault on the part of the Corporation, the employees cannot be made to suffer”. 6. Mr. Ghosh submits that the petitioner’s case is identical and similar benefits should be afforded in favour of the petitioner. 7. Per contra, Mr. ...
Calcutta High Court (Appellete Side)
Karabi Chowdhury (Since Deceased) Rajat Chowdhury & Anr. Vs Dhananjay Chowdhury
.... he entries in the income tax returns (Exhibits ‘C’, ‘D’ and ‘E’) do not indicate that the expenses shown in the said returns are for the renovation of the Schedule A property. The Record of Rights in respect of schedule A property though records the name of all the sons of said late Sarat Chandr ...
Calcutta High Court (Appellete Side)
Bojendra M Ohan M Azumdar Vs Durga Chatterjee & Ors
.... many a Will by a father depriving his sons would be unjust and indeed many a Will exhibits man's iniquity against his nearest and dearest relations and yet not on that ground alone have those Wills been declared by this Court invalid. Such wrongs, however grievous, are not for the temporal cour ...
Calcutta High Court (Appellete Side)
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