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Calcutta High Court judgments, 2008

920 judgments · page 41 of 46

High Courts08 Feb 2008Allowed

Smt. Lakhi Barua Vs Union of India (UOI)

Calcutta High Court · (2009) ACJ 1549 : AIR 2008 Cal 59 : (2008) 3 CHN 753 : (2008) 1 ILR (Cal) 365

General Clauses Act, 1897 — Section 13(2)Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123, 124A
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High Courts08 Feb 2008Dismissed

Core Ceramics Ltd. and Others Vs Union of India (UOI) and Others

Calcutta High Court · AIR 2008 Cal 88

Constitution of India, 1950 — Article 14, 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 1, 13, 13(2), 13(3A), 13(4)
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High Courts08 Feb 2008Dismissed

Pemba Tshering Vs The State of West Bengal and Others

Calcutta High Court · (2008) 2 CALLT 555 : (2008) 1 ILR (Cal) 335

West Bengal Municipal Act, 1993 — Section 14(2), 17(3), 26, 378(3), 378(4)West Bengal Municipal Election Act, 1994 — Section 83West Bengal Municipalities (Procedure and Conduct of Business) Rules, 1995 — Rule 10, 6, 6(1)
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High Courts06 Feb 2008

Fiona Ray Vs Sipra Roy and Another

Calcutta High Court · (2008) 2 CHN 402 : 112 CWN 729

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3Constitution of India, 1950 — Article 227
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High Courts05 Feb 2008

Pankaj Keshan and Others Vs State of West Bengal

Calcutta High Court · (2008) 3 CHN 130

Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 2, 401, 482Prevention of Food Adulteration Act, 1954 — Section 12, 14, 14A, 16, 16(1AA)West Bengal Prevention of Food Adulteration Act, 1973 — Section 20, 20(1), 20(2)
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