Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17

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High Courts21 Sept 2006Dismissed

Encon Private Limited Vs State of West Bengal and Others

Calcutta High Court · (2007) 1 CHN 467 : 110 CWN 1068

Constitution of India, 1950 — Article 12Specific Relief Act, 1963 — Section 6

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High Courts21 Sept 2006

Industrial Investment Bank of India Ltd. and Another Vs Badrinarayan Alloys and Steels Ltd. and Others

Calcutta High Court · (2007) 1 CHN 336 : 110 CWN 1173

Constitution of India, 1950 — Article 12, 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)

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High Courts21 Sept 2006Allowed

Union of India and Others Vs Subal Chandra Maity

Calcutta High Court · 110 CWN 1050

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High Courts21 Sept 2006

Brahma Pandey @ B. Pandey Vs Union of India (UOI) and Others

Calcutta High Court · (2007) 113 FLR 524

Railway Protection Force Rules, 1987 — Rule 151(1), 152(2), 153

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High Courts21 Sept 2006

Rahul Sinha Vs State of West Bengal and Others

Calcutta High Court · (2006) 2 ILR (Cal) 512

General Financial and Accounting Regulations — Section 38

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High Courts20 Sept 2006

Balmer Lawrie and Co. Ltd. Vs First Industrial Tribunal of West Bengal and Others

Calcutta High Court · (2006) 4 CHN 860 : (2007) 112 FLR 787 : (2007) 2 LLJ 81

Industrial Disputes Act, 1947 — Section 10, 25B, 25B(2), 25F, 2A

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High Courts20 Sept 2006Dismissed

Director of Public Instructions, Government of West Bengal Vs Association of Superannuated Teachers of Non-Government Colleges and Others

Calcutta High Court · (2007) 1 CHN 547

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High Courts20 Sept 2006Allowed

Pravat Chandra Maity Vs Oriental Insurance Co. Ltd. and Others

Calcutta High Court · (2008) ACJ 53

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High Courts20 Sept 2006Allowed

Union of India (UOI) Vs Mukherjee and Mukherjee Pvt. Ltd.

Calcutta High Court · (2007) 1 ARBLR 548

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Limitation Act, 1963 — Section 29, 5

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High Courts20 Sept 2006Dismissed

Lutfa Begum and Another Vs State of West Bengal and Others

Calcutta High Court · (2007) 2 CHN 57

West Bengal Panchayat (Gram Panchayat Administration) Rules, 2004 — Rule 6(1), 7West Bengal Panchayat Act, 1973 — Section 12, 16, 16(1)

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High Courts20 Sept 2006Dismissed

Renuka Debnath and Others Vs Narayan Chandra Mallick

Calcutta High Court · (2008) 2 CHN 844

Transfer of Property Act, 1882 — Section 106

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High Courts19 Sept 2006Dismissed

Gita Nandi Vs Union Bank of India and Others

Calcutta High Court · (2007) 1 CHN 580

Constitution of India, 1950 — Article 14

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High Courts19 Sept 2006Dismissed

Vijay Kumar Khanna Vs Kanai Chandra Pal

Calcutta High Court · (2007) 1 CHN 24

Calcutta High Court (Original Side) Rules, 1914 — Rule 3, 4, 7Limitation Act, 1963 — Section 3(2), 5

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High Courts19 Sept 2006Allowed

Banchit Guli Majhi Vs State of West Bengal

Calcutta High Court · (2006) 4 CHN 888

Criminal Procedure Code, 1973 (CrPC) — Section 164, 288Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 34

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High Courts19 Sept 2006Dismissed

Pankaj Jaiswal and Another Vs Virendra Prasad Jaiswal and Others

Calcutta High Court · (2007) 1 CHN 143 : (2007) 35 PTC 761

Copyright Act, 1957 — Section 63Penal Code, 1860 (IPC) — Section 420Trade and Merchandise Marks Act, 1958 — Section 78, 79

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High Courts19 Sept 2006Dismissed

Benjamin H. Elias and Others Vs Official Trustee of West Bengal and Others

Calcutta High Court · (2007) 1 CHN 555 : (2007) 1 ILR (Cal) 143

Charitable and Religious Trusts Act, 1920 — Section 12, 3, 4, 4(1), 5Official Trustees Act, 1913 — Section 25, 26Specific Relief Act, 1963 — Section 6

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