Found 0 result
Showing 1431- 1440 of 0 result for ""
1. This is an appeal by the defendant in a suit instituted by the plaintiff landlord to recover the amount of Rs. 59-12-12� gds, as interest on rent payable by the tenant defendant. The claim was made by the landlord on…
Guha, J.@mdashThese are two applications praying that orders under Article 226 of the Constitution of India may be made and writs in the nature of Habeas Corpus issued in favour of Mahabir Prasad Periwal and his brother…
Laik, J.@mdashThis is a tenant defendant''s appeal in a suit for ejectment from house premises. The West Bengal Premises Rent Control Act of 1950 (hereafter referred to as the act), applies. The plaintiff landlord plead…
R.K. Sharma, J.@mdashThis Rule arises at the instance of the Corporation of Calcutta against the order passed by the Senior Municipal Magistrate and Metropolitan Magistrate and Judicial Magistrate 1st Class, Calcutta, d…
Susanta Chatterji, J.@mdashThe present writ petition has been filed challenging the orders dated 29-7-1987 and 24-11-1987 confirming the demand of the bond and rejecting the appeal being Annexures ''D'' and ''E'' respec…
Ajit K. Sengupta, J.@mdashOn or about 12th June, 1978 the appellant moved a writ application in this Court, inter alia, contending that the letter dated 30th May, 1978 issued by the Superintendent of Central Excise, tre…
Amiya Kumar Mookerji, J.@mdashThis appeal is by the revenue and it is directed against the judgment and order of Sabyasachi Mukharji J. dated August, 1972, quashing notices dated 26th March, and 31st March, 1970, u/s 14…