Ajmira Bibi & Ors Vs Manorama Naskar & Ors.
.... mistress. In the present context, the strict interpretation would defeat justice.” In the decision of Sandeep Thapar vs. SME Technologies Private Limited, reported in (2014) 2 SCC 302 , the Hon’ble Apex Court held as follows:- “6. The learned counsel for the appellant has submitted t ...
Calcutta High Court
Renil TP Vs Union Of India And Others
.... for registration in terms of the Amended Foreign Trade Policy, which application was made vide letter dated October 9, 2019, as reflected from Annexure- P4 itself. In such view of the matter, since the effective date for all practical purposes of the amended Commercial Letter of Credit was ...
Calcutta High Court
Harisadhan Biswas Vs Sk. Noor Ali & Ors
.... nd fly ash and construct thereupon thereby denying the right, title and interest of the petitioner. The suit being Title Suit No.270 of 2017 was decreed by the learned Civil Judge (Junior Division), 4th Court at Howrah by judgment and decree dated January 30, 2014. The defendants/opposite partie ...
Calcutta High Court
Nizam Mondal Vs State Of West Bengal
.... neighbours of the deceased) who came to the spot immediately after the incident. Evidence of the eye-witnesses have been criticised by the learned Counsel appearing for the appellant on the ground that there was inimical relationship between the appellant and the said witnesses over partition of ...
Calcutta High Court
Negus Mercantile Private Limited Vs Shakuntala Jain
.... intiff are in terms of prayers (c) and (d) of the interim application of the plaintiff. Prayers (c) and (d) of such application are as follows:- “(c) An order of injunction do issue restraining the respondent and her men, servants and agents from commencing and/or carrying on structural add ...
Calcutta High Court
Maumita Bhattacharya Vs State Of West Bengal & Ors
.... the said Code had already been preferred by the applicants on December 6, 2018 in connection with the title suit being Title Suit No. 175 of 2018 pending before the competent civil forum. Such fact has been suppressed in the present application affirmed on 6th December, 2018. As the application ...
Calcutta High Court
Future Retail Limited And Another Vs Life Insurance Corporation Of India And Others
.... y of the petitioners to take information about such legal case and to approach the Estate Officer himself for getting added as parties to the proceeding immediately. 33. Even when the application filed by the respondent no. 1 for addition of the petitioner no. 1 as a party to the proceedin ...
Calcutta High Court
Eden Realty Ventures Pvt. Ltd. Vs Life Insurance Corporation Of India
.... g its acts, which is on a higher footing of responsibility than acts done by private individuals. 33. In the present case, however, a prima facie ground for eviction was disclosed in the eviction notice itself, which is also valid under the Transfer of Property Act. Moreover, it has been de ...
Calcutta High Court
Tridibesh Das Vs Tinku Das
.... rte hearing. It appears from the order impugned that the learned Court below has recorded that the suit was fixed for ex parte hearing on the ground that the written statement was not filed within the statutory period, and that 120 days were already over. That the petitioner had not filed a ...
Calcutta High Court
Manoj Agarwala Vs Securities And Exchange Board Of India, Eastern Regional Office
.... ion, which envisages settlement of administrative and civil proceedings. There is substance in the contention of the petitioner that, in view of Section 15JB(4) of the 1992 Act, no appeal lies against the impugned communication under Section 15T of the said Act. It appears from a bare ...
Calcutta High Court
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