Latest Judgements
Filters
Reset filtersFound 0 result
Showing 1981- 1990 of 0 result for ""
Updated just now
Calcutta Howrah Auto Rickshaws Owners'' Association and Others Vs State of West Bengal and Others
Mohit S. Shah, C.J.@mdashThis appeal is directed against judgment dated 7th May, 2009 of the learned single Judge dismissing the appellants'' writ petition challenging the constitutional validity of Sub-rule (4) of Rule…
Citation
Acts
Janak Sharma Vs North Bengal State Transport Corporation and Another
Hon''ble Mr. Justice Jayanta Kumar Biswas 1. The Court : The petitioner in this WP under art. 226 dated July 16, 2012 is alleging that for undisclosed reasons the respondents liable to pay him gratuity, leave salary, p…
Acts
Jadoo Nath Chatterjee Vs Aswini Kumar Banerjee and Others
1. We are invited in this appeal to set aside a sale held on the 21st August 1906, in execution of a decree for arrears of rent obtained on the 9th March 1897. In 1901, there was an execution against the same property a…
Citation
Acts
Ghasita Vs Emperor
1. In this case the appellant, a previous convict, has been sentenced under Sections 457/75, Indian Penal Code, to transportation for life. As for his guilt there can be no qnestion. He is a resident of a different vill…
Citation
Acts
Kumar Birendra Chandra Singh and Manmatha Nath Mullik Vs Mahammad Sole Man
Richardson, J.@mdashThe plaintiff in the two suits cut of which these appeals arise purchased holding of 2O-A in Mahal Panchannogram in the 24-Parganahs at a sale for arrears of revenue or rent held under Act VII of ) 8…
Citation
Barendra Kumar Ghose Vs Emperor
1. This is an application for leave to appeal to His Majesty in Council under Clause 41 of the Letters Patent, which is in the following terms: 41. And We do further ordain that, from any judgment, order or sentence of…
Citation
Acts
Radhabinode Mondal Vs Naba Kishore Mondal and Others
B.B. Ghose, J.@mdashThese two appeals arise out of two different suits for rent brought by the plaintiff against a number of defendants. Defendant No. 12 is the appellant before us; and the only point that requires cons…
Citation
Rohima Khatun Vs State of West Bengal and Others
Chittatosh Mookerjee, J.@mdashThe Revenue Officer, Galsi Settlement Camp, has served a notice upon the petitioner stating, that, Abdul Mabud described as Abdul Sabud, the respondent No. 5, has made an application for re…
Citation
Acts