Companies Act, 1956 — Section 529(1), 529ALand Acquisition Act, 1894 — Section 4(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)

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High Courts04 Dec 2006

Gayatri Banerjee Vs State of West Bengal and Others

Calcutta High Court · AIR 2007 Cal 233

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High Courts04 Dec 2006

Hindustan Lever Ltd. Vs IVth Industrial Tribunal and Others

Calcutta High Court · (2007) 113 FLR 1090

Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 10, 2, 2A, 7A

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High Courts01 Dec 2006Dismissed

Sunil Singha Vs State of West Bengal

Calcutta High Court · (2007) 4 CHN 627 : (2007) CriLJ 516

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 120B, 302, 306, 34, 498A

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High Courts01 Dec 2006Dismissed

Monilal Mandi Vs State of West Bengal

Calcutta High Court · (2007) CriLJ 648

Criminal Procedure Code, 1973 (CrPC) — Section 313, 464(4)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 325

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High Courts01 Dec 2006Dismissed

Golsan Bibi Vs State of West Bengal and Others

Calcutta High Court · (2007) 4 CHN 291

West Bengal Panchayat Act, 1973 — Section 105, 143, 150, 16(1), 213B

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High Courts30 Nov 2006

Saroj Mondal and Others Vs State of West Bengal

Calcutta High Court · (2006) 11 CAL CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 161, 164, 313, 464Evidence Act, 1872 — Section 63Penal Code, 1860 (IPC) — Section 323, 34, 363, 365, 366

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High Courts30 Nov 2006

The Swadeshi Commercial Co. Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · AIR 2007 Cal 53 : (2007) 2 CALLT 123 : 111 CWN 13

Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 2, 2CEnemy Property Act, 1968 — Section 10, 13, 17, 18, 19

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High Courts30 Nov 2006

Dilip Kumar Chakraborty Vs State of West Bengal and Others

Calcutta High Court · (2008) 1 CHN 355

Constitution of India, 1950 — Article 226West Bengal Electricity Board Employees Service Rules — Rule 33(1)West Bengal State Electricity Board Employees Service Regulations — Regulation 2, 33, 33(1), 59, 60

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High Courts30 Nov 2006

Surendra Kumar Surana and Others Vs State of West Bengal and Another

Calcutta High Court · (2007) 1 CALLT 663

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156(3), 15G(3), 173(2)Penal Code, 1860 (IPC) — Section 34, 341, 427, 504, 506

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High Courts30 Nov 2006Allowed

Krishna Prasad Bagaria Vs Commissioner of Income Tax - XIX

Calcutta High Court · (2007) 2 ILR (Cal) 95

Income Tax Act, 1961 — Section 143(3), 147, 260A, 45Land Acquisition Act, 1894 — Section 17, 17(3), 17(3A), 4, 6

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High Courts29 Nov 2006Dismissed

Shyamapada Bauri and Others Vs State of West Bengal

Calcutta High Court · (2007) 3 CHN 256

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 114, 6Penal Code, 1860 (IPC) — Section 148, 149, 302

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High Courts28 Nov 2006Dismissed

Ananta Deb Singha Mahapatra and Others Vs State of West Bengal

Calcutta High Court · (2007) CriLJ 1705

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 323

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High Courts28 Nov 2006Allowed

Mira Devi and Others Vs Oriental Insurance Co. Ltd. and Others

Calcutta High Court · (2007) ACJ 1885 : (2007) 3 CALLT 16

Factories (Amendment) Act, 1948 — Section 120Factories (Amendment) Act, 1950 — Section 3General Clauses Act, 1897 — Section 6, 6A, 8

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High Courts28 Nov 2006Allowed

Alpana Das and Others Vs Union of India (UOI)

Calcutta High Court · (2007) ACJ 2195

Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3, 4Railways Act, 1989 — Section 124A

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