Swami Brahmatmananda Maharaj @ Swami Brahatmananda Maharaj Vs Dr. Alak Kumar Maiti & Anr.
.... rsonal grudge as alleged.” 29. The term Criminal intimidation has been defined under Section 503 of I.P.C. 30. Section 503 of I.P.C., lays down:- “ 503. Criminal intimidation .—Whoever threatens another with any injury to his person, reputation or property, or to the person or rep ...
Calcutta High Court (Appellete Side)
Amit Dutt Vs Sujata Dutt @ Guha
.... f the joint family. Accordingly, the order passed by the learned Magistrate as well as the Learned Additional District and Sessions Judge is liable to be set aside. SUBMISSION ON BEHALF OF THE PETITIONER: 4. Learned Advocate appearing on behalf of the Petitioner submitted that the lea ...
Calcutta High Court (Appellete Side)
M/S. Biman Bangladesh Airlines Limited Vs M/S. Kuka Travels Private Ltd. & Ors.
.... ice of Summons under Section 65 of the Code of Criminal Procedure, 1973, before the Learned 19th Metropolitan Magistrate at Kolkata on 14th July, 2018 but the said prayer made in the said application was turned down by the Learned Judge by holding that no such provision has been contemplated in ...
Calcutta High Court (Appellete Side)
Abdus Sattar Mia Vs Satish Mondal & Ors
.... ndra Kumar Jain filed an application under Order I Rule 10 (2) of CPC with prayer for adding himself as a necessary party in the said execution case which was turned down by the learned Executing Court. Thereafter another application was filed by the said Mahendra Kumar under Order XXI Rule 97, ...
Calcutta High Court (Appellete Side)
Anurag Garodia, Proprietor Of International Business Organisation Vs Assistant Commissioner Of State Tax & Ors
.... osure of the office of respondent no.1 on account of Puja Vacation. It is submitted that the petitioner has an alternative remedy in the form of an appeal. The time to prefer the appeal has not yet expired. As such, this Hon’ble Court ought not to entertain the present writ petition. 8. Hea ...
Calcutta High Court (Appellete Side)
S. M. Shahid Alam & Anr. Vs Jyotiranjan Banerjee (Since Deceased) Substituted By Smt. Arati Banerjee & Ors.
.... ama filed on behalf of the parties to the suit formed part of the decree passed in the said suit. The plaintiff states that in the said compromise petition (solenama) it was inter alia categorically agreed by and between the parties to the said Title Suit No. 2 of 1938 that the properties m ...
Calcutta High Court (Appellete Side)
Dhanu Ghosh @ Bhiku @ Bhanu Ghosh & Others Vs State Of West Bengal & Another
.... under sub-section (1). (3) The accused shall not render himself liable to punishment by refusing to answer such questions, or by giving false answers to them. (4) The answers given by the accused may be taken into consideration in such inquiry or trial, and put in evidence for or aga ...
Calcutta High Court (Appellete Side)
Ravindra Parasramka Vs Union Of India & Anr.
.... e notice issued under Section 148A(a) of the Act. This error committed by the assessing officer goes to the root of the matter and it is said that it cannot be rectified in a subsequent proceeding. We say so because the purpose for conducting an enquiry and by issuance of notice under Section 14 ...
Calcutta High Court (Appellete Side)
Sk. Kader Ali And Others Vs Oriental Insurance Company Limited And Others
.... tled to inherit the estate of the deceased if he had left any estate at the time of his death and also includes any legal heir of the deceased and the executor or administrator of the estate of the deceased.” 16. In our view, the term ‘legal representative’ should be given a wider interpre ...
Calcutta High Court (Appellete Side)
N.S.T. Housing Development Pvt. Ltd. & Anr. Vs Icici Bank Ltd. & Ors.
.... eate an illusory cause of action and as such the order impugned is required to be set aside and the plaint is liable to be rejected. Petitioner in this context relied upon following judgments. (i) T. Arivandandam vs. T.V. Satyapal & Anr. reported in AIR 1977 SC 2421 (ii) Executive ...
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!