Raju Bouri Vs Eastern Coalfield Ltd. & Ors.
.... say of the respondent ECL that as per the declaration made by the father of the petitioner in PS-3 of the Provident Fund, the age of the petitioner was more than 35 years at the time of death of the concerned workman. As per the rule of the company, the petitioner is not entitled to any employme ...
Calcutta High Court (Appellete Side)
Barendra Nath Sahoo Vs State Of West Bengal & Ors
.... the Special Land Acquisition Officer to verify the Gazette notification qua acquisition of suit land. 12. According to the learned Government counsel, the Special Land Acquisition Officer has conducted field inspection of the plot in question along with BL& LRO and has submitted a rep ...
Calcutta High Court (Appellete Side)
Hira Lal Singh Vs Union Of India & Ors.
.... the respondents to afford the petitioner with an opportunity to show-cause prior to issuance of the charge-sheet. 9. As would appear, the petitioner was clearly informed of the specific charges. It is, however, interesting to note that although, the respondents in the charge-sheet had dis ...
Calcutta High Court (Appellete Side)
Tirupati Vancom (P) Limited & Anr. Vs West Bengal State Electricity Distribution Company Limited & Ors.
.... he Andhra Bank for the sale of land measuring approximately 10 Bighas together with building/structure on it at Dankuni free from all encumbrances on the property, the petitioner company submitted its bid for Rs.4,26,92,000/-, which was accepted by the bank. A sale certificate was issued and pos ...
Calcutta High Court (Appellete Side)
Tapan Kumar Maity Vs Swapan Kumar Maity & Ors.
.... admitted the 2nd Appeal framed following substantial questions of law by an order dated 14.09.2009 (i) Whether the Learned First Appellate Court committed substantial error of law in declaring that the plaintiff/appellant has right, title, interest and possession in respect of 9 decimal in ...
Calcutta High Court (Appellete Side)
Kalyani Sardar & Ors. Vs Debaki Mondal & Ors.
.... nal issue to this effect, nor he was inclined to held that the defendants have acquired any right title interest in the suit property by way of adverse possession. 10. Before going to further discussion let me state the contents of the amendment which was incorporated in the written stateme ...
Calcutta High Court (Appellete Side)
Excel Vincom Private Limited & Anr. Vs State Of Mizoram&Ors.
.... sent dispute are to be ascertained first from the terms and conditions of the tender document itself. 56. Clause 3.1.11 of the tender document provides that the authority reserves the right to cancel e-Tender-cum-e-Auction process “at any stage prior to the signing of the Sale Deed”. In suc ...
Calcutta High Court (Appellete Side)
Amlan Jyoti Roychowdhury Vs State Of West Bengal & Ors.
.... n all aspects of the matter. Thus, there ought not to be any interference with the same by the court. 16. Heard learned counsel for the parties. The first question which arises is whether the composition of the Expert Committee is itself a sufficient ground for setting aside its report. The ...
Calcutta High Court (Appellete Side)
M/S Kanak Land Development & Credit Co. Pvt. Ltd. Vs K.M.C. & Ors.
.... osite party that the petitioner purchased the suit property by a registered deed on 1st December, 1981 but it has been alleged in this Application that mezzanine floor has been in existence since 1982 and the petitioner has alleged to have purchased the space along with the mezzanine floor. If t ...
Calcutta High Court (Appellete Side)
Namita Roy Vs Debasish Karmakar & Ors
.... their findings and said orders are also based on undisputed fact and as such no point of law involved in the present case in respect of which, this court may interfere invoking writ jurisdiction. 8. Mr. Mitra further submits that by way of supplementary affidavit the petitioner herein how ...
Calcutta High Court (Appellete Side)
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