Baburam Murmu Vs State Of West Benga
.... rdstick of universal application can be made for measuring the amplitude of modesty of woman, as it may vary from country to country or society to society." A well known author Kenny in his book "Outlines of Criminal Law" has dealt with the aspect of indecent assault upon a f ...
Calcutta High Court (Appellete Side)
Sudarsan Mandal And Another Vs State Of West Bengal And Others
.... ion of “embryo” in Clause (f) of Section 2(1), “gamete” in Clause (g) and “sperm” in Clause (r) are person–agnostic and do not necessarily refer to the commissioning couple. Rather, Clause (h) defines “gamete donor” as a person who provides sperm or oocyte with the objective of enabling an infert ...
Calcutta High Court (Appellete Side)
Dr. Samir Rana Vs State Of West Bengal & Ors.
.... of the Department, however, reserves to itself the right to relax the age limit in cases of eminently suitable persons. (iv) In case of such fresh appointment the relevant rules relating to recruitment cannot be relaxed in favour of the persons concerned unless the rules confer such power ...
Calcutta High Court (Appellete Side)
Sahidul Islam Vs State Of West Bengal
.... cused had actually wanted to marry the victim, or had mala fide motives, and had made a false promise to this effect only to satisfy his lust, as the latter falls within the ambit of cheating or deception. There is a distinction between the mere breach of a promise, and not fulfilling a false pr ...
Calcutta High Court (Appellete Side)
Sheikh Hasnabul Haque & Anr. Vs State Of West Bengal & Anr.
.... s. Vs. Ch. Bhajan Lal and Ors. 9 regarding exercise of inherent powers under section 482 of CrPC, this Court has laid down following categories of instances wherein inherent powers of the can be exercised in order to secure the ends of justice. These are:- “(1) where the allegations made i ...
Calcutta High Court (Appellete Side)
Samir Kumar Ghosh Vs Union Of India & Ors
.... y of Rs. 330 - 480/-. viii) By passing a common order dated 09.06.1993, the learned Tribunal, Calcutta Bench also directed to extend benefits of order dated 30.10.1987 to certain similarly circumstances workmen. The order dated 09.06.1993 was ultimately set aside by the Hon’ble Supreme Cour ...
Calcutta High Court (Appellete Side)
Ashish Kumar Sharma Vs Deputy Commissioner, State Tax, Bureau Of Investigation, South Bengal, Howrah Zone And Others
.... nce again, the vehicle is said to have suffered a breakdown and after the vehicle was repaired it reached Dhulagarh toll plaza on 08.09.2022 at 9:12 AM. After reaching the said toll plaza, the vehicle got stuck in a hole and the services of a crane had to be requisitioned to pull out the vehicle ...
Calcutta High Court (Appellete Side)
Nishakar Mondal & Anr. Vs State Of West Bengal & Ors.
.... The right to shelter, therefore, does not mean a mere right to a roof over one's head but right to all the infrastructure necessary to enable them to live and develop as a human being. Right to shelter when used as an essential requisite to the right to live should be deemed to have been guaran ...
Calcutta High Court (Appellete Side)
Rita Nandi Vs Indian Oil Corporation Limited & Ors.
.... he application, is found to be not meeting the eligibility conditions/requirements stipulated in the brochure/application at the verification stage, then the selected candidate can offer an alternate land which is owned by the applicant/member of the family unit/parents as on the last date for s ...
Calcutta High Court (Appellete Side)
Shruti Mohan Jainapur Vs Gender Sensitization And Internal Complaint Committee & Ors.
.... matter on merits. Hence, by applying the principles of justice, equity and good conscious, the bar under Order IX Rule 9 cannot be said to be strictly applicable to the present case. As such, the said objection of the respondents is turned down and the writ petition is being taken up for adjudi ...
Calcutta High Court (Appellete Side)
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