Tara Devi & Anr Vs Bank Of India & Ors.
.... tes to if after lapse of more than seven years from the date when the person went missing, the respondent Bank, can presume the same to be death of the person in accordance with law and dying in harness for the family. The question also is if so presumed by the respondent Bank, can the benefits ...
Calcutta High Court (Appellete Side)
Surya Manddy & Ors. Vs Union Of India & Ors.
.... Roll Name of last candidate selected DOB GTOT percentage UR 8887 4124024779 AJAY KUMAR 20.05.1991 56.15 OBC ...
Calcutta High Court (Appellete Side)
Jamila Khatun & Ors. Vs Board Of Councillors Of Dhuliyan Municipality & Ors.
.... ed in the meeting on 27th February, 2009 and appointed herself as Siksha Sahayika in Uttarpara SSK who is petitioner no. 35 in the writ petition. 12. The illegalities which were committed by the then said Municipality in engaging the petitioners on adopting resolution dated 27th February, 2 ...
Calcutta High Court (Appellete Side)
MRT Signals Limited And Another Vs Union Of India And Others
.... his Court was considering the termination of a contract where there was an agreement of forum selection, stipulating courts situated in the State of Assam to have such jurisdiction. It was held by the Division Bench that it is impossible to think that the provision under Article 226 can be contr ...
Calcutta High Court (Appellete Side)
Sandipan Mukherjee Vs State Of West Bengal & Anr.
.... if, as a matter of duty, required to be done by law, it is found impossible to do that thing unless something else not authorised in express terms be also done, may also be done, then that something else will be supplied by necessary intendment. Ex debito justitiae is inbuilt in such exercise; t ...
Calcutta High Court (Appellete Side)
Chanchal Kumar Ghosh Vs Union Bank Of India & Ors.
.... tion of not affording opportunity to the petitioner to engage a legal practitioner to defend, notwithstanding the presenting officer being a legal expert is taken up for consideration. In this context, it must be noted that the presenting officer is an employee of the respondent bank. The petiti ...
Calcutta High Court (Appellete Side)
Nimai Charan Dasadhikari & Ors.. Vs State Of West Bengal & Ors.
.... icient numbers of students in the said two unrecognized classes i.e. Classes IX and X and thereafter pursuant to the inspection conducted by DLIT , West Bengal Board of Secondary Education granted recognition to Classes IX and X of the said school with effect from 01.05.2000. 17. It has bee ...
Calcutta High Court (Appellete Side)
Essar Oil And Gas Exploration And Production Limited Vs District Magistrate, Shahdara District, Government Of National Capital Territory Of Delhi & Ors
.... is Hon’ble Court. 17. It is well settled that the expression “cause of action” means a bundle of facts which the petitioner must prove, if traversed, to entitle him to a judgment in his favour by the Court. An objection as to lack of territorial jurisdiction has to be decided by the Court ...
Calcutta High Court (Appellete Side)
Nurselem Sekh @ Nur Selim Sk. & Anr. Vs Bajaj Allianz General Insurance Company. Ltd. & Anr.
.... view that it would only be just and reasonable that the courts award at least rupees one lakh for loss of consortium." To settle the divergence of opinions and legal principles of Hon’ble Apex Court in several judgments in awarding compensation . It is required to set up a thumb rule i ...
Calcutta High Court (Appellete Side)
Sutapa Hatai Vs State Of West Bengal & Ors.
.... Backward Classes Welfare Department, Government of West Bengal. Explanation.-Secretary shall include a special secretary. Chairperson; b) The Commissioner, Directorate of Backward Classes Welfare, West Bengal or any officer not below the rank of Deputy Director, duly authorized by him, ...
Calcutta High Court (Appellete Side)
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