State Of Maharashtra Vs Mohammed Hanif Shaikh Chand Maniyar
.... 0 of IPC has been provided in the Penal Code with the object of preventing use of third degree methods by the police/investigating officers or someone on their behest for extorting confession or information regarding commission of offence from the suspect or from any other person interested in t ...
Bombay High Court
Tasneem Murshedkar Mazhar Vs Ramesh And Anr
.... Alizar as PW-2, one Nitin Janardan Mhatre as PW-3 and one bank employee Shri Liyakat Parkar as PW-4. The accused gave evidence of himself as DW-1. PW-1 in the examination in chief has stated that from last four years accused demanded cash amount of Rs.5,00,000/-for the construction of a house an ...
Bombay High Court
Susanta @ Sushanta Das & Anr Vs State Of West Bengal
.... asoned one and should not be interfered with. Good reasons have been cited to explain the delay caused in filing the petition of complaint. I have heard the submissions of the learned Counsels appearing on behalf of the parties and have perused the revision petition and the order sheet of t ...
Calcutta High Court
Radhika Roy Vs State Of West Bengal & Ors
.... on 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. ...
Calcutta High Court
Ganesh Sardar & Ors Vs Prafulla Sardar & Anr
.... influential persons and hooligans of the locality were forcefully entering into the possession of the suit property and trying to take physical possession thereof from the plaintiffs. Complaints about the incidents have also been lodged by the plaintiffs before the Basanti Police Station as it ...
Calcutta High Court
Daibaki Mal Vs State West Bengal & Ors
.... f 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
Pijush Kanti Sarkar Vs State West Bengal & Ors
.... by reason 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 thir ...
Calcutta High Court
James Protyush Mullick @ Sebastian Mullick Vs State Of West Bengal And Others
.... the complaint itself does not mention any allegation as regards assault, as submitted by learned counsel for the petitioner in Court today. Upon hearing the parties and perusing the materials on record, the submission of the respondent no.5 seems to be correct insofar as there being no alle ...
Calcutta High Court
Asif Sultan Vs State of West Bengal & Ors
.... two non-teaching posts were created. Upon receipt of all documents the respondent no.2 passed the impugned order dated 2nd September, 2019. Mr. Dutta, learned AGP appearing for the State respondents submits that the college authorities have illegally appointed the petitioner by the memo dat ...
Calcutta High Court
Birendra Kumar Roy Vs Outram Club & Ors.
.... ry 09, 2018 has allowed the said application holding that the said two suits are between the same parties in respect of the selfsame property and the issues in both the suits are similar, therefore, the further proceedings of the ejectment suit filed by the petitioner shall remained stayed pendi ...
Calcutta High Court
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