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Ashim Kumar Banerjee. J. FACTS: 1. On or about January 16, 1990 the State appointed the Petitioner in the post of Sub-Assistant Engineer (Civil), in its Public Works (C.B. Department). On January 29, 1990 the Petition…
Shib Sadhan Sadhu, J.@mdashIn the instant appeal the appellant has challenged the judgment of conviction and order of sentence dated 22.06.2011/23.06.2011 passed by the Ld. Additional Sessions Judge, 2nd Court, Suri, Bi…
Shib Sadhan Sadhu, J.@mdashThe Instant Criminal Appeal is directed against the judgment and order of conviction passed in Sessions Trial No. 1(3) of 2009 arising out of Sessions Case No. 18/2009 by the Ld. Additional Se…
Ranjit Kumar Bag, J.@mdashThis is an application u/s 10 of the Contempt of Courts Act, 1971 for drawing up proceeding for contempt against the respondents/contemnors for wilful and deliberate violation of the order date…
J.K. Biswas, J.@mdashIn this appeal the judgment and order dated 22nd July 1994 passed by Prabir Kumar Majumder, J (as he then was) in Matter No. 2024 of 1993 (a writ petition) has been impugned. The writ petition was f…
1. Considering the nature of grievance made in this petition about the encroachments caused on the road connecting main road which connects Madanpur village to Waraseoni, District Balaghat, instead of examining that gri…
Vandana Kasrekar, J.@mdashThe petitioner has filed the present writ petition challenging the order, dated 27-11-2004 passed by respondent No. 1 thereby compulsorily retiring the petitioner with immediate effect. The sai…