Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5(3), Order 39 Rule 7, 24(1)Constitution of India, 1950 — Article 136, 227Specific Relief Act, 1963 — Section 22(2)

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High Courts18 Sept 2007Allowed

Biswamitra Pandey Vs Chief Security Commissioner, RPF, Eastern Railway and Others

Calcutta High Court · (2008) 2 CHN 96

Railway Protection Force Rules, 1959 — Rule 44, 45, 46, 47

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High Courts18 Sept 2007

Ganapati Commerce Ltd. (In Liquidation) and The Official Liquidator, High Court Vs Recovery Officer, D.R.T.-II and Others

Calcutta High Court · (2008) 3 BC 36 : (2008) 1 CALLT 175 : (2009) 1 CompLJ 260 : 112 CWN 122 : (2008) 83 SCL 467

Civil Procedure Code, 1908 (CPC) — Section 60, 73Companies (Court) Rules, 1959 — Rule 164, 167, 174Companies Act, 1913 — Section 232

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High Courts18 Sept 2007

Ashok Kr. Singh Vs Union of India

Calcutta High Court · (2008) 1 ILR (Cal) 191

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High Courts17 Sept 2007Allowed

Indian Oil Corporation Ltd. Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Others

Calcutta High Court · (2009) 117 FLR 947 : (2008) 3 LLJ 241

Industrial Disputes Act, 1947 — Section 10(4), 12(4)

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High Courts16 Sept 2007Dismissed

Swapan Sandhukhan @ Swapan Kumar Sadhukhan Vs Union of India and Others

Calcutta High Court · 112 CWN 512

Constitution of India, 1950 — Article 226

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High Courts14 Sept 2007Dismissed

India Trading Oil Company and Others Vs Hindustan Petroleum Corporation Limited and Others

Calcutta High Court · (2008) 3 ARBLR 302

Constitution of India, 1950 — Article 12, 226Essential Commodities Act, 1955 — Section 3

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High Courts14 Sept 2007Allowed

State of West Bengal and Others Vs Smritikana Maity and Others

Calcutta High Court · (2008) 1 CHN 582 : 112 CWN 189

West Bengal Board of Secondary Education Act, 1963 — Section 45(2)West Bengal School Service Commission Act, 1997 — Section 10, 9

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High Courts14 Sept 2007Allowed

State of West Bengal and Others Vs Sankar Automobiles and Others

Calcutta High Court · (2008) 1 CHN 598

Motor Vehicles Act, 1988 — Section 71(3)

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High Courts14 Sept 2007

Asit Baran Maiti and Others Vs The State of West Bengal and Others

Calcutta High Court · 112 CWN 667

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High Courts13 Sept 2007Allowed

Sekhar Chatterjee, Achyutanonda Chatterjee Vs Abdur Rahim Mondal and Others

Calcutta High Court · (2008) 1 CHN 1096

Constitution of India, 1950 — Article 141, 226Motor Vehicles Act, 1939 — Section 44(2), 44(3), 44(4), 47, 47(3)Motor Vehicles Act, 1988 — Section 63(3), 66(1), 67, 68, 68(3)

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High Courts12 Sept 2007Allowed

Noor Emam Khan Vs State of West Bengal and Others

Calcutta High Court · (2008) 1 CHN 105

Constitution of India, 1950 — Article 14, 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 4(1)West Bengal Regulation of Recruitment in the State Government Establishment Act, 1999 — Section 16, 4

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High Courts12 Sept 2007