Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 22(3)

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High Courts10 Jul 2003Dismissed

Wimco Ltd. Vs State of West Bengal and Others

Calcutta High Court · (2003) 3 CALLT 414 : (2004) 2 LLJ 103

Constitution of India, 1950 — Article 14, 21, 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 10A, 17AWest Bengal Industrial Disputes (Amendment) Act, 1980 — Section 17A, 17B

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High Courts10 Jul 2003

Smt. Quraisha Bibi Vs Shipping Corporation of India Ltd.

Calcutta High Court · (2004) 1 ACC 215

Merchant Shipping Act, 1990 — Section 98

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High Courts10 Jul 2003

Pawan Kumar Kedia Vs CESC Limited and Others

Calcutta High Court · 108 CWN 305

Electricity Act, 1910 — Section 2, 26, 26(6), 39, 40

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High Courts09 Jul 2003

Bimal Chandra Mitra Vs Nemai Palit

Calcutta High Court · (2003) 3 CALLT 511 : (2004) 1 CHN 289

Transfer of Property Act, 1882 — Section 105, 107

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High Courts09 Jul 2003

Sri Tridib Bhattacharjee and Others Vs Sri Ranjit Roy and Others

Calcutta High Court · (2004) 1 CALLT 245 : (2004) 2 CHN 302 : 107 CWN 913

Constitution of India, 1950 — Article 226, 32West Bengal Municipal Act, 1993 — Section 53, 54

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High Courts09 Jul 2003Allowed

Samim Akhtar Vs Taulib Enterprises and Another

Calcutta High Court · (2004) 2 ACC 158 : (2004) ACJ 466

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High Courts09 Jul 2003Allowed

Sachi Prasad Mukherjee Vs Pampa Kumar and Others

Calcutta High Court · AIR 2004 Cal 310

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 227

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High Courts08 Jul 2003Allowed

Kisore Kr. Sen Vs State and Others

Calcutta High Court · (2004) 1 CALLT 467

Constitution of India, 1950 — Article 14, 19, 21, 226

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High Courts08 Jul 2003

SBI Home Finance Ltd. Vs Regional Provident Fund Commissioner

Calcutta High Court · (2004) 1 CALLT 391 : 108 CWN 1136 : (2004) 101 FLR 888 : (2003) 2 ILR (Cal) 564 : (2004) 1 LLJ 890

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6A

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High Courts08 Jul 2003

Bharat Bhari Udyog Nigam Ltd. Vs Jessop and Co. Ltd. Staff Association and Others Jessop and Co. Ltd. Staff Association and Orsg. Vs Board for Industrial and Financial Reconstruction

Calcutta High Court · (2003) 4 CompLJ 333

Companies Act, 1956 — Section 256(4)Constitution of India, 1950 — Article 12, 14, 16, 226, 311Industries (Development and Regulation) Act, 1951 — Section 18A

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High Courts08 Jul 2003

M/s. Mapra Laboratories (P) Ltd. Vs The State of West Bengal and Others

Calcutta High Court · 108 CWN 91

Industrial Disputes Act, 1947 — Section 10, 11(6), 12, 12(4), 12(5)Penal Code, 1860 (IPC) — Section 21Sales Promotion Employees (conditions Of Service) Act, 1976 — Section 2(d), 2(d)(1)

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High Courts07 Jul 2003Dismissed

Sankaran Moitra Vs Smt. Sadhana Das and Another

Calcutta High Court · (2004) 1 CALLT 34

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 482Penal Code, 1860 (IPC) — Section 109, 120B, 201, 302

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High Courts04 Jul 2003Dismissed

East India Hotels Ltd. and Another Vs Calcutta Municipal Corporation and Others

Calcutta High Court · (2003) 3 CALLT 275 : 108 CWN 668

Calcutta Municipal Corporation Act, 1980 — Section 186, 187Constitution of India, 1950 — Article 226

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