Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4), Order 23 Rule 4, 11Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)

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High Courts24 Nov 2008Allowed

Fatik Dey Vs State of West Bengal

Calcutta High Court · (2008) 11 CAL CK 0027

Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A

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High Courts24 Nov 2008Dismissed

Shanta Roy (Sen) Vs State of West Bengal and Others

Calcutta High Court · (2008) 11 CAL CK 0005

Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 7Penal Code, 1860 (IPC) — Section 498A

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High Courts24 Nov 2008Allowed

Smti Ananta Vs Ramchander

Calcutta High Court · AIR 2009 Cal 167

Hindu Marriage Act, 1955 — Section 13, 13(1)Penal Code, 1860 (IPC) — Section 498A

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High Courts21 Nov 2008

Biswanath Bain Vs Union of India and others

Calcutta High Court · (2009) 121 FLR 462

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High Courts21 Nov 2008

Bablu Singh Vs Coal India Ltd. and Others

Calcutta High Court · (2009) 2 CALLT 168 : (2008) 119 FLR 1160

Constitution of India, 1950 — Article 12, 16(1), 226Industrial Disputes Act, 1947 — Section 2

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High Courts21 Nov 2008Dismissed

Suresh Roy Vs Coal India Ltd. and others

Calcutta High Court · (2009) 120 FLR 408

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High Courts21 Nov 2008Dismissed

M/s. Satyanarayan Brick Field and Others Vs Union of India and Others M/s. Padma Brick Field and Another Vs Union of India and Others

Calcutta High Court · (2009) 121 FLR 245 : (2008) 3 LLJ 666

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)(a), 1(3)(b), 2(i), 4, 7(b)

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High Courts21 Nov 2008Dismissed

Satyanarayan Brick Field and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2009) 121 FLR 245 : (2008) 3 LLJ 666

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2, 4, 7, 7A

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High Courts21 Nov 2008

Sri Bablu Singh Vs Coal India Limited and Others

Calcutta High Court · (2008) 11 CAL CK 0023

Constitution of India, 1950 — Article 12, 16(1), 226Industrial Disputes Act, 1947 — Section 2(p)

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High Courts21 Nov 2008

Suresh Roy Vs The Coal India Limited and Others

Calcutta High Court · (2009) 120 FLR 408

Constitution of India, 1950 — Article 14, 16, 21, 226

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High Courts21 Nov 2008Dismissed

Tapan Kumar Mukherjee @ Tapan Mukherjee and Others Vs Nirmal Kanti Guha and Others

Calcutta High Court · (2008) 11 CAL CK 0020

Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 58Presidency Small Cause Courts Act, 1882 — Section 41, 47, 49

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High Courts21 Nov 2008Dismissed

Tapan Kumar Mukherjee alias Tapan Mukherjee and Others Vs Nirmal Kanti Guha and Others

Calcutta High Court · (2008) 11 CAL CK 0018

Civil Procedure Code, 1908 (CPC) — Section 11Presidency Small Cause Courts Act, 1882 — Section 41, 47, 49

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High Courts21 Nov 2008Dismissed

Kanniz Fatema @ Rubasana Begum Vs The Shipping Corporation of India Limited

Calcutta High Court · (2009) 2 CALLT 313 : (2009) 1 CHN 115 : (2009) 120 FLR 708 : (2009) 2 LLJ 430

Workmens Compensation Act, 1923 — Section 3, 30

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High Courts21 Nov 2008Allowed

Sri Dipendra Lal Shaw Vs Sri Gaurav Virendra Sanghvi and Others

Calcutta High Court · (2008) 11 CAL CK 0013

Calcutta Municipal Corporation Act, 1980 — Section 411Constitution of India, 1950 — Article 227

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