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1. This is an appeal against an order of the District Judge of Midnapur dismissing an appeal against an order in certain execution proceedings passed by the Court of first instance, on a review of a previous order made …
Ghose, J.@mdashNo one appears to show cause against this Rule and the District Magistrate reports that the Deputy Magistrate who tried the case has no cause to show in support of his order. I have, however, looked into …
Banerjee, J.@mdashThe petitioner, Tarak Nath Gupta, carries on business under the trade name Messrs. B.G. Tobacco Concern (India) and is a dealer, inter alia, in Zarda, registered as such under the Bengal Finance (Sales…
Bachawat, J.@mdashThis revision petition arises out of an application made under Sub-section (3) of Section 16 of the West Bengal Premises Tenancy Act, 1956. Opposite party No. 1 Abdul Latif Khan is the landlord of the …
1. The order instituting proceedings under sec. 145, C. P. C., does not state that the Magistrate satisfied himself that a dispute likely to cause a breach of the peace existed concerning any land. It merely refers to a…
Ashim Kumar Banerjee, J.@mdashThe respondent No. 1 was a watchman of the appellant. He was appointed on September 9, 1954 when the company was in the private sector. The letter of appointment was issued by the then Labo…