Prokash Chandra Maity Vs State Of West Bengal & Ors.
.... ce. 13. In this regard reliance is place on Jute Corporation of India (supra) wherein in paragraph 6 it has been decided that the power of the appellate authority is coterminous with the power of the subordinate authority and the appellate authority while hearing the appeal can exercise all ...
Calcutta High Court (Appellete Side)
M/S. Flemingo Duty Free Shop Pvt. Ltd. & Ors. Vs Kaushik Bhattacharya & Anr.
.... s or other instrumentalities for consumption by an individual or a group of individuals or any other consumer and the term “pre-packaged commodity” as defined in Section 2(1)of the said Act to mean a commodity, which, without the purchaser being present, is placed in a package of whatever nature, ...
Calcutta High Court (Appellete Side)
South Indian Bank Limited And Another Vs Jac Olivol Products Private Limited & Others
.... it necessary for a purchaser to know the nature and value of the property.] 11. The above rule stipulates the details which are to included in the terms and conditions of sale. Clause (a) requires the description of immovable property including the details of encumbrances known to the secur ...
Calcutta High Court (Appellete Side)
Banipada Das Vs State Of West Bengal & Ors.
.... askar refuted the claim of Mr. Bari and contended that in repetitive pronouncements, this Court and also the Hon’ble Supreme Court consistently held that an organizing Managing Committee has no authority to appoint any teacher in unapproved section of the school. It was contended by him that even ...
Calcutta High Court (Appellete Side)
Tanisha Chanda & Ors. Vs State Of West Bengal & Anr.
.... tion report lodged by the first appellant against the complainant and the borrower for the offences of cheating and misappropriation. Sequence of events undoubtedly suggests that the criminal proceedings have been maliciously instituted with an ulterior motive of wreaking vengeance on the appell ...
Calcutta High Court (Appellete Side)
Arindam Bose Vs Sarvadeva Paul Majumdar & Ors.
.... in order to prove the handwritten note after many years from closure of evidence of PW2 ought to have been considered by the learned trial judge in the light of the settled principles of law. The learned judge ought to have recorded his satisfaction that the application was filed to subserve th ...
Calcutta High Court (Appellete Side)
Taherbhai Vs M. Emdadul Haque And Others
.... examination in chief. The power of attorney holder was examined and cross examined in court as PW1. The documents were marked as Exhibit-1 and 2/1. On January 21, 2023, the seal bailiff was fully examined as PW 2. The report and signature of the bailiff were marked as Exhibit No. 3 and 4. On th ...
Calcutta High Court (Appellete Side)
Md. Yahya Molla Vs State Of West Bengal & Ors.
.... qualifications who were appointed with higher qualification in the subject or groups relevant to their teaching/appointment shall get higher scale of pay appropriate to their qualifications, with effect from the 1st January, 1996 or the date of improving qualifications, whichever is latter.” ...
Calcutta High Court (Appellete Side)
Dimple Sarawgi & Ors. Vs State Of West Bengal & Ors.
.... bjection was raised from the end of the police to restrict construction up to the level which has already been constructed. Can such restriction be imposed at this stage when the construction is half done, is the question that is to be answered. According to the provisions of the West Benga ...
Calcutta High Court (Appellete Side)
Anindya Das Vs State Of West Bengal
.... delines also specify as to when and who should use medical masks, apart from health care worker, and it answers that when a person develops cough and fever, visits healthcare facilities, cares for an ill person and when close family contacts are suspect or confirmed cases. 13. In reply to a ...
Calcutta High Court (Appellete Side)
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