Ashok Das Vs Kolkata Municipal Corporation & Ors
.... ere is of unauthorised construction. Construction without sanctioned plan is unauthorised. Section 450C provides for the Corporation as may sanction building plans submitted by one or more thika tenants, inter alia, for purposes of permanent construction including addition to an existing hu ...
Calcutta High Court
Smarajit Mitra, Vs Sukanta Kumar Saha
.... ithin the period of limitation prescribed under the said Article of the said Act is not barred by law of limitation. The pre-emptee aggrieved by the said judgment and order of the learned Trial Judge preferred the connected Miscellaneous Appeal and the Appeal Court below has affirmed the ju ...
Calcutta High Court
Tridibesh Das Vs Tinku Das
.... 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 any ...
Calcutta High Court
Lakshmi Narayan Chatterjee Vs State West Bengal & Ors
.... of the wrongful withholding of the aforesaid sum from his retiral benefits. Although there has been a delay of about 17 years in approaching this Court, the same has not given rise to any third party right and allowing this writ application is not going to affect the right of any third party. It ...
Calcutta High Court
Uday Prasad Singha Vs State West Bengal & Ors
.... thholding of the aforesaid sum from his retiral benefits. Although there has been a delay of about 17 years in approaching this Court, the same has not given rise to any third party right and allowing this writ application is not going to affect the right of any third party. It may also be noted ...
Calcutta High Court
Munni Devi Kanwar & Ors Vs Digamber Jain Bhawan & Ors.
.... of the provision but having regard to the context in which it is used or having regard to the intention of the legislation, the same can be construed as directory. The rule in question has to advance the cause of justice and not to defeat it. The rules of procedure are made to advance the cause ...
Calcutta High Court
Trimula Sponge Iron (P) Ltd. Vs Union Of India & Ors
.... of P.B.-I being the Railway Board Circular dated 1st of June, 2009 having expired w.e.f. 6th of December, 2009, the correct factual position is that the said Circular dated 1st of June, 2009 was extended from time to time upto 2012, i.e. the relevant period during which the petitioner/Company bo ...
Calcutta High Court
Ratna Mitra Vs State Of West Bengal & Ors.
.... , a Single Judge of this Court in the said order, however, granted a twofold liberty to the State, i.e. to allot any other comparable plot of land to the petitioner or to reconsider the writ petitioner’s contentions as regards the wrongful cancellation of allotment. Such reconsideration was to b ...
Calcutta High Court
Anika Sen alias Sampa Rani Bhadra Vs Sudipta Sen
.... The petitioner initially agreed to dissolve the marriage mutually and both the parties filed a joint application under Section 13B of the Hindu Marriage Act. But immediately after receiving a sum of Rs.2.5 lacs from the opposite party she stopped appearing before the Trial Court. Finding no oth ...
Calcutta High Court
Sohan Prasad Choudhary Vs State Of West Bengal & Ors
.... and eschew the construction which will lead to absurdity and give rise to practical inconvenience or make the provision of the existing law nugatory. The construction that results in hardship, serious inconvenience or anomaly or gives unworkable and impracticable results, should be avoided.” ...
Calcutta High Court
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