Bengal Excise Act, 1909 — Section 85, 86West Bengal Excise (Selection of New Sites and Grant of Licence for Retail Sale of Spirit and Certain other Intoxicants) Rules, 1993 — Rule 13(1), 2, 3(1), 5(1)

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High Courts21 Aug 2006Allowed

The General Manager, Eastern Railway and Others Vs Suvankar Das and Others

Calcutta High Court · (2007) 1 CALLT 581 : 111 CWN 986

Constitution of India, 1950 — Article 14

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High Courts18 Aug 2006Dismissed

Ashok Kothari Vs Dipti Bavishi

Calcutta High Court · AIR 2007 Cal 21

Probate and Administration Act, 1881 — Section 62, 63 , 64, 65, 66Succession Act, 1925 — Section 234, 261, 263, 268, 279

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High Courts18 Aug 2006Dismissed

Prabir Kumar Das Vs Smt. Jayanti Das and Another

Calcutta High Court · (2007) 1 CALLT 227 : 111 CWN 242

City Civil Court Act, 1953 — Section 2(3), 5, 5(1), 5(3)Succession Act, 1925 — Section 2, 270, 300, 300(1)

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High Courts18 Aug 2006Allowed

Anandamoy Ghosh and Others Vs State of West Bengal

Calcutta High Court · (2006) CriLJ 4250 : (2007) 1 DMC 525 : (2007) 5 RCR(Criminal) 370

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts18 Aug 2006Allowed

Gopal Bhowmick Vs State of West Bengal

Calcutta High Court · (2006) 4 CHN 526

Constitution of India, 1950 — Article 15Evidence Act, 1872 — Section 119Penal Code, 1860 (IPC) — Section 376

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High Courts18 Aug 2006Dismissed

Sunil Baran Chowdhury Vs Anath Bandhu Chowdhury and Others

Calcutta High Court · (2007) 1 CALLT 356

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts18 Aug 2006Dismissed

Sanjay Mehta and Others Vs The Kolkata Municipal Corporation and Others

Calcutta High Court · (2007) 1 CALLT 526

Calcutta Municipal Corporation Act, 1980 — Section 400(1), 400(3)

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High Courts17 Aug 2006Allowed

Md. Basar Ali Molla and Others Vs State of West Bengal and Jaid Ali Molla and Others

Calcutta High Court · (2006) 08 CAL CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 144

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High Courts17 Aug 2006Allowed

Gopal Glass Works Ltd. Vs Assistant Controller of Patents and Designs and Others

Calcutta High Court · (2007) 1 CALLT 290 : 111 CWN 317 : (2006) 33 PTC 434

Designs Act, 2000 — Section 19(2)

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High Courts17 Aug 2006

Senior Superintendent of Post Office, North Calcutta Division and Others Vs Dipak Kumar Ghosh and Others

Calcutta High Court · (2006) 4 CHN 759

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High Courts14 Aug 2006Allowed

Crystal Cable Industries Ltd. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2006) 08 CAL CK 0060

Central Excises and Salt Act, 1944 — Section 35F, 35G, 35G(1), 35G(3), 35G(4)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 35F

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High Courts14 Aug 2006

Naru Gopal Chakraborty and Others Vs State of West Bengal and Others

Calcutta High Court · (2006) 4 CHN 436

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High Courts14 Aug 2006Allowed

Jenali and Others Vs National Insurance Co. Ltd. and Another

Calcutta High Court · (2008) ACJ 386

Evidence Act, 1872 — Section 35Motor Vehicles Act, 1988 — Section 140, 163A, 166, 168, 170Registration of Electors Rules, 1960 — Rule 28

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High Courts14 Aug 2006Dismissed

Tea Board and Another Vs Lmj International Ltd. and Others

Calcutta High Court · 110 CWN 965

Constitution of India, 1950 — Article 12, 226

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High Courts11 Aug 2006

Sabita Chowdhury Vs Dulali Mondal Chowdhury and Others

Calcutta High Court · AIR 2006 Cal 318 : (2006) 3 CALLT 614 : (2006) 4 CHN 445 : 111 CWN 650

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13(1), 15

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High Courts11 Aug 2006

Revlon Manufacturing Limited Vs K.V. International and Others

Calcutta High Court · (2007) 1 CALLT 236

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15Stamp Act, 1899 — Article 62, 17, 18Trade Marks Act, 1999 — Section 29, 44

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