Thomas Duff and Co. (India) P. Ltd. Vs Commercial Tax Officer, Lyons Range Charge and Others
.... bout such a situation for which the petitioner could not produce the declaration forms at the relevant time, and if such delay is taken into account, the same will cause serious injustice to the petitioner and penalise the dealer for no fault of its own. 2. Mr. Bose, the learned counsel appearing ...
Calcutta High Court
Dr. U.N. Biswas Vs Union of India and Others
.... the initial stage for the purpose of Interfering with the criminal investigation. The State of West Bengal v. Swapan Kumar AIR 1984 SC 049, the Supreme Court held that if the materials do not disclose an offence no investigation should normally be permitted. If satisfied that no offence is disclose ...
Calcutta High Court
Moulana Mufti Syed Md. Noorur Rehman Barkati and Others Vs State of West Bengal and Others
.... ial area and silence zone such limits are 55 & 50 respectively in the day time. Excessive noise above 65dB(A) adversely effect the community health causing hearing impairment Neurological and Psychological problems. This could have other serious long-term health and behavioural impact on the com ...
Calcutta High Court
Hindustan Copper Ltd. and Others Vs Copper Mazdoor Union and Others
.... f general public. The original Section 25-O was found to be violative of the provision of Article 19(1)(g) & (f) of the Constitution, the same was declared ultra vires. The present Section 25-O(2) had laid down certain restrictions and conditions for regulating the power of the management to clo ...
Calcutta High Court
Ranigunj Chemical Works Mazdoor Sangh and Another Vs Raniganj Chemical Works and Others
.... powers unless there is any indication in the statute to the contrary. We do not find such statutory prohibition. On the other hand, there are indications to the contrary." 10. It is also submitted that a Rule has been framed by the State of West Bengal in exercise of the power conferred u/s 38 o ...
Calcutta High Court
Sankar Prosad Ghosh Vs Lakshmi Rani Ghosh
.... ly held at the time when the Act came into force. The intention of the Act was construed to be to protect the public from having inns kept by persons of bad character although this might have a retrospective effect. 7. The provision of Section 125 of the Code of Criminal Procedure was enacted for ...
Calcutta High Court
Burrabazar Fire Works Dealers Association and Others Vs The Commissioner of Police and Others
.... f India and others, , National Textile Workers'' Union and Others Vs. P.R. Ramakrishnan and Others, and other cases mentioned above that where a law of the past does not fit in the present context, the Court should evolve a new law and if the law fails to respond to the needs of the changing so ...
Calcutta High Court
Naina Jain Vs Union of India (UOI) and Others
.... g affidavit by the detaining authority is far from satisfactory and cannot be accepted. 16. Mr. Ghosh next relied upon a letter written by Mr. M.L. Acharya, Assistant Director, to Sri M.K. Kabirpanthi, Deputy Director, Enforcement Directorate (FERA), dated October 20, 1995, in which it was, inter ...
Calcutta High Court
Samiran Dasgupta Vs The State of West Bengal
.... (02 1419) in MD (Path.) Course; c. Sri Indranil Roy (08 0284) in MD (Path.) course; d. Sm. Sipra Chaudhuri (02 3148) in MD (Path.) course. 19. In this connection, the case of the Appellant/Petitioner is that one person was placed in serial No. 1 in the merit list of DGO, but did not take a ...
Calcutta High Court
Smt. Malina Dutta Vs New Howrah Transport Co. and Another
.... orted in 92 CWN 325. In the aforesaid Judgment Sushanta Chatterjee, J. held that this part of the said section is discriminatory and should be struck down being violative of Article 14 of the Constitution of India. His Lordship further held that expression'' such certificate shall be conclusive evid ...
Calcutta High Court
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