Foreign Exchange Management (Realization, Repatriation and Surrender of Foreign Exchange) Regulations, 2000 — Regulation 4(1), 6(1)Foreign Exchange Management Act, 1999 — Section 10(1), 10(5), 10(6), 16(3), 17(4)

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High Courts17 Sept 2008

Ram Chandra Behera Vs Sambhu Nath Behera and Another

Calcutta High Court · AIR 2009 Cal 94 : (2009) 1 CALLT 253

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 40 Rule 1, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 5

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High Courts16 Sept 2008Allowed

Govind Prasad Verma (In Jail) Vs State of West Bengal

Calcutta High Court · (2008) 09 CAL CK 0091

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 411

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High Courts16 Sept 2008

Sujit alias Jhantu Pradhan and Another Vs State of West Bengal and Others

Calcutta High Court · (2009) CriLJ 1201

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 323, 342, 354, 376

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High Courts16 Sept 2008Allowed

Sonal Modi (nee Himatsingka) Vs Gourav Himatsingka

Calcutta High Court · (2008) 09 CAL CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 245, 245(1), 482Evidence Act, 1872 — Section 10, 8Penal Code, 1860 (IPC) — Section 120B, 406, 411, 467, 471

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High Courts16 Sept 2008Allowed

State of West Bengal and another Vs Barindra Nath Saha and others

Calcutta High Court · (2009) 120 FLR 642

Administrative Tribunals Act, 1985 — Section 19

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High Courts16 Sept 2008Allowed

State of West Bengal and Another Vs Barindra Nath Saha and Others

Calcutta High Court · (2009) 120 FLR 642

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 227, 309

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High Courts16 Sept 2008Dismissed

Om Prakash Kajaria Vs Circular Investment Trust Ltd.

Calcutta High Court · AIR 2009 Cal 66

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 151Constitution of India, 1950 — Article 227

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High Courts15 Sept 2008

Om Prakash Yadav Vs Union of India (UOI)

Calcutta High Court · (2008) 2 ILR (Cal) 1047

Railway Protection Force Rules, 1987 — Rule 153Railway Services (Pension) Rules, 1993 — Rule 9, 9(1), 9(2), 96

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High Courts15 Sept 2008

Vivek Kathotia Vs State of West Bengal and Others

Calcutta High Court · (2009) 4 CALLT 167 : (2009) 1 CHN 119

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 392, 437, 438Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468

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High Courts15 Sept 2008

Southern Cooling Towers Pvt. Ltd. Vs The State of West Bengal and Others

Calcutta High Court · (2008) 4 CALLT 334 : (2009) 1 CHN 16

West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 13, 2, 2(1)

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High Courts15 Sept 2008

Indu Bhusan Jana Vs Union of India and Others

Calcutta High Court · 113 CWN 221

Constitution of India, 1950 — Article 21, 226, 38(1)

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High Courts15 Sept 2008Allowed

The Municipal Commissioner, the K.M.C. and Others Vs Kedar Nath Bansal and Others

Calcutta High Court · (2008) 4 CALLT 275

Calcutta Municipal Corporation Act, 1980 — Section 396, 400, 400(1), 400(3)Calcutta Municipal Corporation Building Rules, 1990 — Rule 25, 85Constitution of India, 1950 — Article 14, 19, 21, 226

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High Courts15 Sept 2008