Shri Gobardhandas Damji Parmar and others Vs State of West Bengal and others
.... foresaid two modes is not available by valuation based on capital value from which annual value has to be found by applying a suitable percentage which may not be the same applying the earlier two modes. h) In Bengal Municipal Act the expression graduated consolidated rate must have been used in ...
Calcutta High Court
Smt. Rudrani Chatterjee and others etc. Vs Nabadwip Municipality and other
.... Laxminarayan Hegde and Others Vs. Millikarjun Bhavanappa Tirumale, ; and (c) Smt. Ujjam Bai v. State of Uttar Pradesh, reported in AIR 1962 SC 1621. 10. Considering the facts of the case and the submissions made by the learned Advocates of the parties, it appears that the assessment of the annu ...
Calcutta High Court
Commissioner of Asansol Municipality Vs Kinema Industries Private Ltd. and Others
.... Judge has also observed that in case no comparable holding is available, then the provisions of Rule 8(b) of the said Rules read with Section 128(2) of the said Act, can be resorted to, after making the necessary recording by the Assessor or the Administrator to that effect, for the purpose of dete ...
Calcutta High Court
Prosad Kumar Mondal Vs Commissioners of Krishnagore Municipality
.... cate how the said figure is determined or that it was so determined on comparison with rents of comparable holdings in the vicinity. The second objection raised by Mr. Mukherji is that when the Act and the Rules vest the duty of determination of the annual value in the assessor himself he could not ...
Calcutta High Court
Commissioners of Konnagar Municipality Vs Calcutta Electric Supply Corporation Ltd.
.... of that rate, but it will be a case of delation of the entries relating to the alleged holding and the rate from the assessment list. The expression ''exempt him from the assessment of rate'' in Section 148(1) leads to the inference that the rates will remain, but the person who is found to have no ...
Calcutta High Court
Pratabmal Rameswar Vs Administrator, Bally Municipality
.... d it to its decision, but if it does state them, the superior Court will consider the question, whether they are right in law and if they are wrong in law, will quash the decision. This passage sets out in brief the circumstances in which the findings or the decision of a Tribunal can be quashed ...
Calcutta High Court
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