Enforcement Directorate Vs Shri Pritimoy Chakraborty
.... plies, the Chief Judicial Magistrate or a Metropolitan Magistrate at any stage of the investigation or inquiry into, or the trial of, the offence, and the Magistrate of the first class inquiring into or trying the offence, at any stage of the inquiry or trial, may tender a pardon to such person ...
Calcutta High Court (Appellate Side)
Saurav Chaudhuri Vs State of West Bengal & Anr
.... piracy other than a criminal conspiracy to commit an offence punishable as aforesaid shall be punished with imprisonment of either description for a term not exceeding six months, or with fine or with both. 153. Wantonly giving provocation with intent to cause riot- if rioting be committed ...
Calcutta High Court (Appellate Side)
Subhendu Naskar Vs Ramita Naskar (Ranjan)
.... ther-in-law jointly with the respondent/wife on February 23, 2018, it was alleged that the appellant/husband filed the divorce suit despite the objection of his parents and that the respondent/wife was dutiful towards her father-in-law as well as the appellant and their daughter. It is clear fro ...
Calcutta High Court (Appellate Side)
Nandita Bhattacharjee (Bagchi) Vs State Of West Bengal And Others
.... tanced individual by an order dated 21.05.2024 passed in WPA 14006 of 2024. In view of the same, the petitioner would be entitled to full HRA along with interest on the arrears. Learned counsel for the State denies the allegations made in the writ petition and submits that if, at all, any r ...
Calcutta High Court (Appellate Side)
Kabita Ghosh Vs State Of West Bengal & Ors
.... circumstanced individual by an order dated 21.05.2024 passed in WPA 14006 of 2024. In view of the same, the petitioner would be entitled to full HRA along with interest on the arrears. Learned counsel appearing on behalf of the State denies the allegations made in the writ petition and su ...
Calcutta High Court (Appellate Side)
Asiruddin Sk Vs State Of West Bengal & Ors
.... by the appellant as writ petitioner. She also relies upon two unreported decisions of Single Judges dated April 21, 2023 passed in WPA No. 9512 of 2023 (Ustar Ali Saikh Enterprises vs. Murshidabad Zilla Parishad & ors.) and order dated July 13, 2023 (Mur Salim Sk. Vs. The State of West Be ...
Calcutta High Court (Appellate Side)
Dilip Ray Vs Howrah Municipal Corporation & Ors
.... made by the appellant was sought for. Scope and ambit of neither the writ petition nor the appeal should be enlarged as to allow the construction which was regularized on obtaining of retention fees to be reopened. 12. Learned advocate for the private respondent submits that the Building R ...
Calcutta High Court (Appellate Side)
Rajesh Ali Khan & Ors Vs State Of West Bengal & Ors
.... us intended to participate in a tender process floated by the respondent no. 4 and purchased several demand drafts/pay orders for such purpose from banks. Appellants intended to deposit such demand drafts in terms and conditions of the tender process with the relevant authorities. However, on t ...
Calcutta High Court (Appellate Side)
Deshma Ghosh Vs State Of West Bengal & Ors
.... ever, the Governing Body of the Day College has decided that their Saraswati Puja would be confined to the veranda of car park (“Gari Veranda”). The Puja of the Law College students would take place at the same place where it is usually held. 4. Learned senior standing counsel representing ...
Calcutta High Court (Appellate Side)
Dr. Salil Chandra Ghosh & Others Vs Dr. Swapan Soren & Others
.... ar, COVID-19 period benefit is restricted to two years. According to the calculations, the petitioners are not eligible to avail of such benefit for this year for the MD Course although they may be eligible for the DNB Course. Even after the earlier writ proceeding, candidates have obtained TR fa ...
Calcutta High Court (Appellate Side)
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