Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 193, 197, 209, 395(2), 407Penal Code, 1860 (IPC) — Section 120B, 364

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High Courts28 Jul 2004Allowed

Hindustan Copper Limited Vs Centrotrade Minerals and Metals Inc.

Calcutta High Court · AIR 2005 Cal 133 : (2006) 1 ARBLR 414 : (2005) 1 CHN 448

Arbitration and Conciliation Act, 1996 — Section 2, 34, 36, 44, 48

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High Courts28 Jul 2004

State of West Bengal and Others Vs Hooghly District Central Co-operative Bank Ltd. and Another

Calcutta High Court · (2005) 4 CHN 483

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High Courts28 Jul 2004

Uttam Das and Others Vs State of West Bengal and Others

Calcutta High Court · (2005) 1 CALLT 51

West Bengal Public Lands (Eviction of Unauthorised Occupants) Act, 1962 — Section 3(1), 4(1)

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High Courts28 Jul 2004

Abani Mohan Biswas and Others Vs State

Calcutta High Court · (2005) 2 CHN 195

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 317, 401, 482Penal Code, 1860 (IPC) — Section 147, 324, 379, 447

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High Courts28 Jul 2004Dismissed

ICI and Associated Companies Employees'' Union and Another Vs State of West Bengal and Others

Calcutta High Court · (2005) 2 CHN 129

Industrial Disputes Act, 1947 — Section 37(1)

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High Courts27 Jul 2004Dismissed

C.C.A.P. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2005) 193 CTR 74 : (2004) 270 ITR 248 : (2004) 141 TAXMAN 471

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Income Tax Act, 1961 — Section 254, 260A, 260A(6), 260A(7)

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High Courts26 Jul 2004Dismissed

Commissioner of Customs (Prev.) Vs Sudhir Saha

Calcutta High Court · (2004) 4 CHN 54 : (2004) 95 ECC 641 : (2004) 172 ELT 26

Customs Act, 1962 — Section 123, 123(2)

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High Courts26 Jul 2004Allowed

M.S. Banga Vs State of West Bengal and Another

Calcutta High Court · (2004) 3 CALLT 1 : (2005) 1 CHN 92

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 156(3), 406, 420, 467

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High Courts26 Jul 2004Dismissed

ICI and Associated Companies Employees'' Union and Another Vs State of West Bengal and Others

Calcutta High Court · (2005) 1 CHN 251

Industrial Disputes Act, 1947 — Section 10West Bengal Industrial Disputes Rules, 1958 — Rule 15, 20C

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High Courts26 Jul 2004Dismissed

Indian Oil Blending Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · (2005) 2 CHN 547 : (2005) 107 FLR 940 : (2005) 3 LLJ 425

Constitution of India, 1950 — Article 12, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 5Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 12, 16

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High Courts23 Jul 2004

State of West Bengal and Others Vs Pradip Kumar Agasti and Others

Calcutta High Court · (2006) 4 CHN 25

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33, 34Land Acquisition Act, 1894 — Section 23(1), 23(3), 28, 34Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1), 8(2), 8(3)

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High Courts23 Jul 2004

Tapan Krishna Das Vs Hazi Sajjad Ali Khan and Others

Calcutta High Court · AIR 2005 Cal 60 : (2004) 4 CHN 511

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 91West Bengal Land Reforms Act, 1955 — Section 8

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