Shyamali Maity Vs State Of West Bengal & Ors
.... e Block Development Officer, Kolaghat, Purba Medinipur as well as the income certificate dated 13.05.2013 and 16.11.2021 issued by the concerned Gram Pradhan. It is said that income certificate issued by the concerned Gram Pradhan dated 16.11.2021 certified the income of this petitioner to be Rs ...
Calcutta High Court (Appellate Side)
Sunil Kumar Ghosh Vs State Bank Of India And Others
.... age used. (See Salmon v. Duncombe AC at p. 634, Curtis vs. Stovin referred to in S. Teja Singh case.) 17. If the choice is between two interpretations, the narrower of which would fail to achieve the manifest purpose of the legislation, we should avoid a construction which would reduce the ...
Calcutta High Court (Appellate Side)
Keherul Islam Vs State Of West Bengal & Ors
.... practice has been deprecated by the Hon’ble Supreme Court time and again. In fact there is a long line of authoritative dicta of the Hon’ble Supreme Court on the said proposition but for the present moment reference to the case of Rup Diamonds v. Union of India reported at (1989) 2 SCC 356 wou ...
Calcutta High Court (Appellate Side)
State of West Bengal Vs Asoke Kumar Maity & Ors
.... n of the principles of fairness, equity, and the sacrosanct right to be heard. The general principle underlying the condonation of delay is that courts have discretionary power to extend the time limit in cases where the delay was due to genuine and valid reasons. The courts examine each case on ...
Calcutta High Court (Appellate Side)
Biswajit Jana Vs State Of West Bengal & Anr
.... ithin the meaning of these rules shall apply in the Form (containing Part A and Part B) as appended to these rules. The filled up form with requisite fees of Rs. 2,000/- payable in favour of “The West Bengal Central School Service Commission”, within the period as will be notified by the School ...
Calcutta High Court (Appellate Side)
Parimal Sing Vs Saumitra Mohan & Anr
.... th the submission made by Mr. Dhar that the order impugned is beyond the jurisdiction of the learned Single Judge while deciding a contempt application. Moreover, the issue involved in the writ petition has been decided by a coordinate Bench in Prapti Chakraborty vs State of West Bengal & Or ...
Calcutta High Court (Appellate Side)
Smt. Sutapa Chakraborty Vs Sri Gautam Chakraborty
.... ploit the appellant verbally, emotionally and financially with different kinds of fancy pleas. The intention according to her was that she would leave the matrimonial home under such durace enabling the petitioner and Sujata Banerjee to continue their free and unauthorized life. The appellant so ...
Calcutta High Court (Appellete Side)
Aniruddha Mondal Vs Mousumi Mondal
.... y the Supreme Court in accepting the break down theory to grant a divorce in exercise of the power enshrined under Article 142 of the Constitution of India. The aforesaid power is conferred upon the Supreme Court; and the High court being a Constitutional Court was not bestowed with such power a ...
Calcutta High Court (Appellete Side)
Dr. Samir Rana Vs State Of West Bengal & Ors.
.... of the Department, however, reserves to itself the right to relax the age limit in cases of eminently suitable persons. (iv) In case of such fresh appointment the relevant rules relating to recruitment cannot be relaxed in favour of the persons concerned unless the rules confer such power ...
Calcutta High Court (Appellete Side)
Bojendra M Ohan M Azumdar Vs Durga Chatterjee & Ors
.... many a Will by a father depriving his sons would be unjust and indeed many a Will exhibits man's iniquity against his nearest and dearest relations and yet not on that ground alone have those Wills been declared by this Court invalid. Such wrongs, however grievous, are not for the temporal cour ...
Calcutta High Court (Appellete Side)
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