Sk. Abdul Sabir Vs State Of West Bengal & Anr.
.... d to him but such provision did not carry out by the concerned authority. Before entering into the merits of this case and for the sake of ready reference, it would be appropriate to take a look at the relevant legal provisions. Section 4 of the said Act, 1966 which says as follows: Se ...
Calcutta High Court (Appellete Side)
Sumitra Adhikary Vs State Of West Bengal & Anr.
.... pears that Charge Sheet in the present case has been filed for offence punishable under Sections 448/323/506 IPC. 13. Section 448 of I.P.C., lays down:- “448. Punishment for house-trespass .-Whoever commits house-trespass shall be punished with imprisonment of either description for a ...
Calcutta High Court (Appellete Side)
Tuhin Kumar Biswas @ Bumba Vs State Of West Bengal & Anr
.... or another with false allegation. Pendency of the Civil Suit between the parties, in my opinion, does not necessarily lead to a presumption of initiation of a false criminal proceeding. 9. This proceeding was not initiated at the instance of any of the parties to the title suit but one Mam ...
Calcutta High Court (Appellete Side)
Rina Chakraborty & Ors. Vs Oriental Insurance Co. Ltd. And Anr.
.... a licence which was fake and another licence which he sought to produce had already expired before the accident and it was renewed more than two years after it had expired. Accordingly, the owner of the offending vehicle violated the conditions of the insurance policy. Lastly, he submitted on hi ...
Calcutta High Court (Appellete Side)
Susanta Ghosh Vs State Of West Bengal
.... there is ground for presuming that the accused has committed an offence triable under this Chapter, which such Magistrate is competent to try and which, in his opinion could be adequately punished by him, he shall frame in writing a charge against the accused. (2) The charge shall then be r ...
Calcutta High Court (Appellete Side)
Hans Raj Jain @ Hansraj Jain Vs State Of West Bengal & Anr.
.... Ltd.) where in the Court has held that in case of dishonour of a cheque by the bank, even upon instructions for non-payment by the drawer, would amount to be ‘dishonour’ within the meaning of section 138 of the said Act. Thus mere issuing of a cheque would constitute an offence, if it bounces. ...
Calcutta High Court (Appellete Side)
Santosh Gorai Vs State Of West Bengal & Anr.
.... by the officer-in-charge of a police station under sub-section (2)(i) of Section 173, the Magistrate is not inclined to take cognizance of the offence and issue process, the informant must be given an opportunity of being heard so that he can make his submissions to persuade the Magistrate to t ...
Calcutta High Court (Appellete Side)
South Dum Dum Municipality & Anr. Vs Raja Chowdhury & Ors.
.... ed period as per rules. His arguments on this has developed taking clue from the words and texts of the concerned rules, where the appellant, as a matter of fact, has not included the words that 10 years service with the Corporation, in the feeder post, would be the criteria. However, even ...
Calcutta High Court (Appellete Side)
2022, Prathamik Tet Pass D. El.Ed. Aikka Mancha & Another. Vs State Of West Bengal & Ors.
.... ocations. Their commuting cannot be disturbed by an indefinite demonstration. The petitioners do have a right to demonstrate, however, subject to reasonable restrictions. It further appears that sit-in-demonstrations have been allowed at the venue, but for limited period. Let th ...
Calcutta High Court (Appellete Side)
Swear Healthcare Private Limited And Anr. Vs State Of West Bengal And Others
.... otice of the Tender Inviting Authority through e-mail any shortfall of other bidders with proper justification. Thus, the process was totally transparent and available to all the bidders and not restricted to certain particular „favoured‟ bidders. Hence, it cannot be said that any discrimi ...
Calcutta High Court (Appellete Side)
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