S. B. Construction And Co. And Another Vs State Of West Bengal And Others
.... k contemplated within the scope and ambit of the contract. While stipulating the defect liability period, thorough bituminous surfacing work was also contemplated as one of the components of the work in item (ii) under the explanation clause. 12. Under clause (iii) of the explanation, widen ...
Calcutta High Court (Appellete Side)
Dr. Kunal Saha Vs Registrar, West Bengal Medical Council (WBMC) And Another
.... or election at an election of members under the clause unless he is a citizen of India and either resides or carries on his profession or is employed in West Bengal. Insofar as the second criterion is concerned, the petitioner, being a registered medical practitioner, is entitled to carry on his ...
Calcutta High Court (Appellete Side)
Uday Sankar Das Vs State Of West Bengal & Ors.
.... Roy, learned advocate for State respondents vehemently opposes the prayer of the petitioner. He contends that the petitioner is not similarly circumstanced with the candidates referred in the writ petition and consequently, the petitioner cannot claim benefits of stepping up of his pay but the p ...
Calcutta High Court (Appellete Side)
Nachiketa Sengupta Vs Bangiya Graminvikash Bank & Ors.
.... the order of punishment was passed on 23.6.2014 and appellate authority disposed of the appeal on 13.12.2014 and thereafter, the petitioner has accepted all the dues and then, this writ petition has been preferred in September, 2015 and hence, this writ petition, according to him, is not maintai ...
Calcutta High Court (Appellete Side)
Amzed Ali Vs State Of West Bengal
.... or conditions specified in such licence: Provided that “Charka Spinners” and/or handloom weavers shall be exempted from the operation of the provisions of this paragraph. The said order has mentioned the conditions of licence. Condition No. 4 and 5 of the licence directed the shop-ow ...
Calcutta High Court (Appellete Side)
Anjana Saha Vs Subrata Sil & Anr.
.... gned order passed by the Learned Magistrate i.e. in the year 2017. If the petitioner is so aggrieved he may prefer another application u/s 127 Cr.P.C. for the enhancement of the maintenance allowance. There is no illegality in the impugned order so the instant criminal revision is liable to be d ...
Calcutta High Court (Appellete Side)
Kaushik Kumar Kar & Anr. Vs State Of West Bengal
.... he complaint dated 30th of August 2018 was lodged with the PS. Learned Advocate for the petitioner submits that the impugned order passed by the Learned Magistrate is liable to be set aside and the entire criminal proceeding need be quashed. Learned Advocate appearing on behalf of the ...
Calcutta High Court (Appellete Side)
Bhanu Pratap Singh Vs State Of West Bengal & Anr
.... the Opposite Party No.2 (BL and LRO) on 01.04.2022 as to whetherany resolution was taken for cancellation of Environmental Clearance Certificate and whether any government land was occupied by the petitioner and whether any closure order was issued in respect of petitioner's brickfield. But to d ...
Calcutta High Court (Appellete Side)
M/S. Kayal Construction Vs State Of West Bengal & Ors
.... ner that a new tax regime has been introduced, imposing additional taxes, is self-defeating. The relevant clause clearly indicates that all indirect taxes are also to be paid by the petitioner. By way of example, VAT, Sales Tax, etc., have been mentioned and similar other statutory levy has also ...
Calcutta High Court (Appellete Side)
Pratyush Kumar Ray Vs -Vskhaitan Consultants Ltd. & Ors.
.... amend his pleadings and the second part is that such amendment shall be made for the purpose of determining the real controversy raised between the parties. Therefore, in view of the provision made under Order 6 Rule 17 of the Code, it cannot be doubted that wide power and unfettered discussion ...
Calcutta High Court (Appellete Side)
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