Prasad Ray @ Roy Vs State Of West Bengal
.... tness on examination found:– “On examination rigor mortis was found present, the body was cyanosed, no external injury mark was found. On detection all internal organs were congested. Mucus membrane of stomach was congested and contains brownish colour fluid. Probable time of death was with ...
Calcutta High Court (Appellete Side)
Sanjiv Paul Vs State Of West Bengal & Anr.
.... 2018) 13 SCC 374 • Binod Kumar & Ors. v. State of Bihar & Anr. reported in (2014) 10 SCC 663 • Hotline Teletubes and Components Ltd. & Ors. v. State of Bihar & Anr. (2005) 10 SCC 261 • Dr Sharma’s Nursing Home v. Delhi Admn. & Ors. (1998) 8 SCC 745 ...
Calcutta High Court (Appellete Side)
Chinmoyee Sarkar @ Chinmoye Sarkar & Ors. Vs State Of West Bengal & Anr
.... 9. Section 304 of IPC provides punishment for culpable homicide not amounting to murder. This Section prescribes two kinds of punishments in two different circumstances as under :- 9.1. If the act by which death is caused, is done with intention of causing death or such bodily injury as ...
Calcutta High Court (Appellete Side)
Anindita Roy Vs State Of West Bengal And Another
.... tter of challenge. Now, a question emerges before this Court whether well-educated wife, has not her own independent source of income to maintain herself, is entitled to get maintenance under Section 20(1) (d) of the Protection of Women from Domestic Violence Act, 2005 from her husband ...
Calcutta High Court (Appellete Side)
Baburam Murmu Vs State Of West Benga
.... rdstick of universal application can be made for measuring the amplitude of modesty of woman, as it may vary from country to country or society to society." A well known author Kenny in his book "Outlines of Criminal Law" has dealt with the aspect of indecent assault upon a f ...
Calcutta High Court (Appellete Side)
Sudarsan Mandal And Another Vs State Of West Bengal And Others
.... ion of “embryo” in Clause (f) of Section 2(1), “gamete” in Clause (g) and “sperm” in Clause (r) are person–agnostic and do not necessarily refer to the commissioning couple. Rather, Clause (h) defines “gamete donor” as a person who provides sperm or oocyte with the objective of enabling an infert ...
Calcutta High Court (Appellete Side)
Dr. Samir Rana Vs State Of West Bengal & Ors.
.... of the Department, however, reserves to itself the right to relax the age limit in cases of eminently suitable persons. (iv) In case of such fresh appointment the relevant rules relating to recruitment cannot be relaxed in favour of the persons concerned unless the rules confer such power ...
Calcutta High Court (Appellete Side)
Sahidul Islam Vs State Of West Bengal
.... cused had actually wanted to marry the victim, or had mala fide motives, and had made a false promise to this effect only to satisfy his lust, as the latter falls within the ambit of cheating or deception. There is a distinction between the mere breach of a promise, and not fulfilling a false pr ...
Calcutta High Court (Appellete Side)
Sheikh Hasnabul Haque & Anr. Vs State Of West Bengal & Anr.
.... s. Vs. Ch. Bhajan Lal and Ors. 9 regarding exercise of inherent powers under section 482 of CrPC, this Court has laid down following categories of instances wherein inherent powers of the can be exercised in order to secure the ends of justice. These are:- “(1) where the allegations made i ...
Calcutta High Court (Appellete Side)
Samir Kumar Ghosh Vs Union Of India & Ors
.... y of Rs. 330 - 480/-. viii) By passing a common order dated 09.06.1993, the learned Tribunal, Calcutta Bench also directed to extend benefits of order dated 30.10.1987 to certain similarly circumstances workmen. The order dated 09.06.1993 was ultimately set aside by the Hon’ble Supreme Cour ...
Calcutta High Court (Appellete Side)
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