Nishi Sarkar Alias Santanu Vs State Of West Bengal
.... e also deposed that his mother and paternal aunt never accepted their marriage. The accused also accepted that he met PW-2 on 18.03.2000 and asked her to come along with him, however she was not willing. Thus, it is evident that there was strained relationship between the Appellant and the decea ...
Calcutta High Court (Appellete Side)
Zubeda Khatoon, Since Deceased, Represented By Shahzad Ahmed Vs Md. Shamim & Ors.
.... se is proved. The plaintiffs have to prove their case by leading cogent evidence, but unfortunately the Trial Court passed the decree on the basis of exhibit 1, which is copy of ejectment notice, A/D card and postal receipt and the consolidated rate bill which is marked as exhibit 2. He further ...
Calcutta High Court (Appellete Side)
Anjana Roy Vs State Of West Bengal & Anr.
.... pplication. After hearing, the learned Judge, Special Court (EC. Act) –cum- Additional Judge, 2nd Court, Coochbehar vide order dated 23.12.2016 dismissed the said revisional application and affirmed the order dated 02.01.2015 passed by the learned Additional Chief Judicial Magistrate, Mekhliganj ...
Calcutta High Court (Appellete Side)
Indian Cable Net Company Limited And Another Vs Reserve Bank Of India And Others
.... , even the secondary relief sought by the petitioners against the respondent no. 3-Bank is amenable to judicial scrutiny under Article 226 of the Constitution of India subject, of course, to the tests of arbitrariness and unreasonableness being satisfied. In fact, in paragraph 18 of Federal Bank ...
Calcutta High Court (Appellete Side)
Soumyajit Laha & Anr. Vs State Of West Bengal
.... ws: (1) Accused committed forgery. (2) He did so by preparation of forged document or electronic record in the manner provided in Section 463 and 464 of IPC/Section- 463 of IPC defined offence of forgery. Section- 464 IPC have clarified the definition of making a false document a ...
Calcutta High Court (Appellete Side)
Rahul Sinha @ Biswajit Sinha Vs State Of West Bengal & Anr.
.... he same set of facts and allegations, it will result in the accused getting entangled in multiple criminal proceedings for the same alleged offence. Therefore, the registration of such multiple FIRs is nothing but abuse of the process of law. Moreover, the act of the registration of such success ...
Calcutta High Court (Appellete Side)
Biswanath Senapati Vs State Of West Bengal & Ors.
.... d upon the said decision for compassionate appointment. 11. The learned State counsel in support of his contention that, the roster has to be strictly followed for compassionate appointment has relied upon a judgment of the Hon’ble Division Bench In the matter of : State of West Bengal Vs. ...
Calcutta High Court (Appellete Side)
Merlin Projects Limited And Another Vs State Of West Bengal And Others
.... moter due to force majeure in such form and on payment of such fees as may be prescribed. The explanation to the said Section also defines the expression force majeure. 18. Upon hearing learned counsel for the parties, it transpires that although initially the petitioners also challenged th ...
Calcutta High Court (Appellete Side)
Chittaranjan Sinha, Since Deceased, Latika Sinha Vs Kanaklata Biswas
.... us the court of appeal below proceeded on the footing of a wrong concept in regard to the reasonable requirement as pleaded in the plaint.” DECISION WITH REASON 12. The substantial question of law as framed by this court for disposal of the present second appeal, pertains to the obser ...
Calcutta High Court (Appellete Side)
Subhra Burman & Anr. Vs Subrata Dutta & Ors.
.... ction and submits that the learned tribunal has categorically assessed the evidence on record and the document produced by the PW-3 regarding the income of the deceased. From the payment slips it reflected that the deceased was earning on the basis of “no work no pay” basis; so the monthly income ...
Calcutta High Court (Appellete Side)
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