Neeta Chakraborty Vs State Of West Bengal & Ors
.... the parameters Nos. 1, 5 and 7 resply of Bhajan Lal (supra). 12. At this stage, we would like to observe something important. Whenever an accused comes before the Court invoking either the inherent powers under Section 482 of the Code of Criminal Procedure (CrPC) or extraordinary jurisdic ...
Calcutta High Court (Appellete Side)
Rabin Sasmal @ Rabindra Nath Sasmal & Anr. Vs State Of West Bengal & Anr.
.... and for next 12 hours another care giver has been appointed. The petitioner no.1 has no role whatsoever, either professional or personal, to be at the house where the alleged incident is said to have taken place and his only connection with the issue is that his wife i.e. the Petitioner No.2 wor ...
Calcutta High Court (Appellete Side)
Luna Das (Mondal) Vs State Of West Bengal & Anr.
.... ny point material to the object for which the declaration is made or used, shall be punished in the same manner as if he gave false evidence. Ingredients of offence .-The essential ingredients of the offence under Section 199 are as follows:- (1) Accused made or superscribed a declara ...
Calcutta High Court (Appellete Side)
Chaina Pal & Ors. Vs Iffco Tokio General Insurance Co. Ltd. & Anr.
.... the said truck was transferred in the name of the deceased on 21.09.2009. Thereafter, CF was renewed time and again by the deceased with the concerned department. 7. Considering the entire facts, the learned tribunal is of view that the claimants could not prove the income of the deceased ...
Calcutta High Court (Appellete Side)
Reliance General Insurance Co. Ltd. Vs Rita Kesh & Ors.
.... . 40,000/- per month. During her evidence he submitted several documents including some receipts issued by a rice meal, photo copy of some documents of a tractor and also photo copies of a number of sale deeds standing in the name of deceased and his family members. Those documents were not prope ...
Calcutta High Court (Appellete Side)
Dulal Chandra Kundu Vs Union Of India And Others
.... 1971 Act. His occupation was originally by way of a grant and the petitioner continued in occupation even after expiry of the same. 15. “Premises” has been defined in Section 2(c) to mean any land or any building or part of a building, inclusive of gardens, grounds and outhouses pertaining t ...
Calcutta High Court (Appellete Side)
Rahila Momim & Anr Vs Bajaj Alianz Insurance Co. Ltd. & Anr.
.... d there is no vagueness or doubt therein, the court would not travel beyond the same and extend the scope of the statue on the pretext of extending the statutory benefit to those who are not covered thereby. 10. He also stated the Hon’ble Supreme Court in Anil and Ors Vs. New India Assuran ...
Calcutta High Court (Appellete Side)
Sukhlal Soren @ Suklal Soren & Ors. Vs State Of West Bengal & Ors.
.... ion “district judge” as laid down in Article 236 (a) of The Constitution of India includes judge of a city civil court, additional district judge, joint district judge, assistant district judge, chief judge of a small cause court, chief presidency magistrate, additional chief presidency magistra ...
Calcutta High Court (Appellete Side)
Subhasini Samanta And Anr. Vs National Insurance Co. Ltd. & Anr.
.... recovery of consideration money provided under the statute, namely, the Negotiable Instruments Act. Under the statutory provision it is possible to recover entire amount of consideration with interest. It is true until and unless cheque is encashed no payment can be said to have been made but th ...
Calcutta High Court (Appellete Side)
Sushil Kumar Mohanka & Ors. Vs State Of West Bengal & Anr.
.... opposite party no.2 at her last known address as mentioned in the cause title above on several occasions as directed by this Hon'ble Court which is evident in the Affidavit of Services on record. However, the postal endorsements show the remark "Not delivered Addressee absent" and &qu ...
Calcutta High Court (Appellete Side)
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