General Clauses Act, 1897 — Section 6Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 14, 9A

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High Courts26 Jul 2002Dismissed

Sevak Ghosh Vs The State of West Bengal

Calcutta High Court · (2003) 1 CALLT 106

Penal Code, 1860 (IPC) — Section 409, 419

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High Courts26 Jul 2002Dismissed

Satyajit Guha Vs Srimati Rati Sen Sharma

Calcutta High Court · (2003) 1 CALLT 415

Calcutta High Court Civil Rules, 1935 — Rule 208Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 97, Order 47 Rule 1Limitation Act, 1963 — Section 5

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High Courts26 Jul 2002Allowed

Shri D.J. Sen and Others Vs The State and Another

Calcutta High Court · (2003) 2 CALLT 139 : (2002) CriLJ 4621

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Electricity Act, 1910 — Section 26(4)Limitation Act, 1963 — Article 131, 14, 5

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High Courts26 Jul 2002Dismissed

Sri Rakesh Garg alias Rakesh Kumar Garg Vs The State of West Bengal

Calcutta High Court · (2003) 2 CALLT 351

Constitution of India, 1950 — Article 254Essential Commodities Act, 1955 — Section 6A, 6A(2), 7, 7(1)

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High Courts26 Jul 2002

Mining and Allied Machinery Corporation Ltd. Vs Chandranath Chatterjee (3891) and Others and Abani Mohan Roy (3899) and Others

Calcutta High Court · (2002) 4 CHN 676

Constitution of India, 1950 — Article 226

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High Courts26 Jul 2002

Samar Bose and Others Vs The Electro Medical and Allied Industries Ltd. and Others

Calcutta High Court · 106 CWN 975

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High Courts25 Jul 2002Dismissed

Tapan Sikdar and Others Vs Hindusthan Fertilizer Corporation Ltd. and Another

Calcutta High Court · (2002) 3 LLJ 949

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High Courts25 Jul 2002Allowed

Shrimati Ashawati Devi (Singh) Vs Appellate Authority and Secretary, Urban Development Department

Calcutta High Court · (2003) 1 ILR (Cal) 8

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 8, 8(1), 9

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High Courts25 Jul 2002Dismissed

Sambunath Sen, Proprietor, East India Glass Industries Vs Employees'' State Insurance Corporation and Others

Calcutta High Court · (2002) 95 FLR 810 : (2003) 1 LLJ 347

Employees State Insurance Act, 1948 — Section 44, 45A

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High Courts24 Jul 2002Dismissed

General Secretary, A.P.B.L. Contractor Employees'' Union and Another Vs State of West Bengal and Others

Calcutta High Court · (2003) 96 FLR 1178 : (2003) 2 LLJ 229

Industrial Disputes Act, 1947 — Section 9A

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High Courts24 Jul 2002Dismissed

Bijoli Bhattacharya Vs State of West Bengal

Calcutta High Court · (2004) 3 CHN 169

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High Courts24 Jul 2002

Gopal Chandra Sardar Vs State of West Bengal

Calcutta High Court · (2002) 07 CAL CK 0017

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 21West Bengal Board of Secondary Education Act, 1963 — Section 19A(3), 2, 45

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High Courts22 Jul 2002Allowed

Smt. Purnima Bagaria Vs Calcutta Municipal Corporation and Others

Calcutta High Court · AIR 2002 Cal 284

Calcutta Municipal Corporation Act, 1980 — Section 180(2), 184(4)

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High Courts19 Jul 2002

C. Mackertich Ltd. Vs Custodian

Calcutta High Court · (2003) 46 SCL 220

Constitution of India, 1950 — Article 12, 226Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 13, 3, 3(2), 3(3), 3(5)

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