Rejaul Karim Vs Union of India & Ors
.... of death. The petitioner believes that only through such independent measures can justice be secured. 12. Mr. Amitesh Banerjee, Learned Senior Standing Counsel appearing for the State, in its report submits that a thorough inquiry has been conducted into the allegations presented in the pe ...
Calcutta High Court (Appellete Side)
Ms. Sultana Abdullah Vs State Bank Of India & Ors
.... c notice or written notice, the returns submitted by the tenant, sub-tenant or occupier, with regard to determination of annual value shall be considered by the Corporation. The same procedure would be followed in revision of the annual valuation. 15. In Karnani Properties Limited (supra) ...
Calcutta High Court (Appellete Side)
Hasin Jahan & Ors Vs State Of West Bengal & Anr
.... is an express legal bar engrafted in any of the provisions of the Code and where a criminal proceeding is manifestly attended with malafide and/or where the proceeding is maliciously instituted with an ulterior motive for wrecking vengeance on the accused and with a view to spite him due to priv ...
Calcutta High Court (Appellete Side)
Mohitosh Biswas & Ors Vs State Of West Bengal & Anr
.... ation, both at the same time. While fixing the date, the Court is expected to take into consideration the relative convenience of the parties, though the discretion lies with it. Sub-section (1) of Section 231 of the CrPC, 1973 fixes a responsibility on the Court, the prosecution and the defence ...
Calcutta High Court (Appellete Side)
M/s Pankaj Plastic Industries Private Limited & Anr Vs Additional Commissioner, CGST & CX, Howrah Commissionerate & Ors
.... high and the amount proposed in the show-cause notice is much higher than the net worth of the appellants/company. 3. In any event, the learned Single Bench has protected the interest of the appellants/writ petitioners that the decision, if any, to be taken by the proper officer shall abid ...
Calcutta High Court (Appellete Side)
Tapas Ahmed Vs State Of West Bengal & Ors
.... nce under NDPS Act. 10. We find that in a plethora of cases, different High Courts have granted bail to a Foreign National. Some of such decisions are as follows:- (i) Amar Chandra Das v. The State of West Bengal, reported at (2024) SCC OnLine Cal 3715. (ii) R ...
Calcutta High Court (Appellete Side)
Idul Mia Vs State Of West Bengal & Ors
.... companied by the Forensic Report? Would such a charge sheet satisfy the requirements of Section 36A (4) of the NDPS Act? 8. On the aforesaid issue, there is divergence of opinion. A Division Bench of this Court in the case of Rakesh Sha (Supra) held that a charge sheet submitted within 180 ...
Calcutta High Court (Appellete Side)
Smt. Sutapa Chakraborty Vs Sri Gautam Chakraborty
.... ploit the appellant verbally, emotionally and financially with different kinds of fancy pleas. The intention according to her was that she would leave the matrimonial home under such durace enabling the petitioner and Sujata Banerjee to continue their free and unauthorized life. The appellant so ...
Calcutta High Court (Appellete Side)
Partha Sarathi Saha Vs State Of West Bengal And Ors
.... t petitioner under Sections 498A/406 of the Indian Penal Code, 1860 and Sections 3/4 of the Dowry Prohibition Act, 1961. 7. Upon careful perusal of the written complaint, it reveals that it is alleged that at the time of marriage, a liquid cash amounting to Rs. 50,000/- along with gold orn ...
Calcutta High Court (Appellete Side)
Ajijul Islam & Anr Vs State Of West Bengal And Ors
.... 1.5 times the number of actual vacancies. 11. He argues that after conclusion of the PT, the Commission had published a list with the nomenclature ‘combined merit list’ though there is no provision of towards preparation of any such CML. Whichever list is published after Rule 12 (6) stage ...
Calcutta High Court (Appellete Side)
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