Criminal Procedure Code, 1973 (CrPC) - Section 174, 174(1), 313, 313(1), 428Evidence Act, 1872 - Section 145Penal Code, 1860 (IPC) - Section 148, 149, 302

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High Courts15 May 2015Disposed off

Swapan Guha Vs Pratima Bagchi

Calcutta High Court · (2015) 05 CAL CK 0070

Civil Procedure Code, 1908 (CPC) - Order 38 Rule 38, Order 38 Rule 5, Order 38 Rule 6Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts15 May 2015Dismissed

Parimal Dey Vs Anita Agarwal and Others

Calcutta High Court · (2015) 05 CAL CK 0069

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10 (2), Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(2)Constitution of India, 1950 - Article 136Haryana Urban (Control of Rent and Eviction) Act, 1973 - Section 2(h)

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High Courts15 May 2015Disposed off

Azad Ali Vs The State of West Bengal and Others

Calcutta High Court · (2015) 05 CAL CK 0068

Constitution of India, 1950 - Article 226

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High Courts15 May 2015Disposed off

Zeaur Rahman Vs The State of West Bengal and Others

Calcutta High Court · (2015) 05 CAL CK 0067

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High Courts15 May 2015Dismissed

Dilip Kumar Dutta Vs The Chief Executive Officer, West Bengal State Consumers'' Co-operative Federation Ltd. and Others

Calcutta High Court · (2015) 05 CAL CK 0066

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(d)West Bengal Co-operative Societies Act, 1983 - Section 102, 102(1)(d), 102(4), 2(17), 2(18)

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High Courts15 May 2015Dismissed

Syed Mohammed Atique Vs Arup Kumar Todi and Others

Calcutta High Court · (2015) 05 CAL CK 0031

Constitution of India, 1950 - Article 296Evidence Act, 1872 - Section 116Specific Relief Act, 1963 - Section 6

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High Courts15 May 2015Allowed

Namita Saha and Others Vs Shyamal Kanti Saha

Calcutta High Court · (2015) 05 CAL CK 0030

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Evidence Act, 1872 - Section 116

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High Courts15 May 2015

Biswajit Mondal Vs The State of West Bengal and Others

Calcutta High Court · (2015) 3 CHN 730 : (2015) CriLJ 3941

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 190, 192, 197, 200

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High Courts15 May 2015Allowed

Central Bureau of Investigation Vs Madan Gopal Mitra

Calcutta High Court · (2015) 05 CAL CK 0028

Civil Procedure Code, 1908 (CPC) - Section 24Constitution of India, 1950 - Article 141, 142Criminal Procedure Code, 1973 (CrPC) - Section 173(8), 177, 178, 179, 180

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High Courts15 May 2015

Amarnath Sanganaria Vs Sonali Bank Ltd. and Others

Calcutta High Court · (2015) 05 CAL CK 0027

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11

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High Courts15 May 2015Disposed off

Pramila Saharia Vs Mahesh Kumar Saharia and Others

Calcutta High Court · (2015) 5 CHN 493

Trusts Act, 1882 - Section 52

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High Courts15 May 2015Allowed

Nasim Us Saba Vs The State of West Bengal and Others

Calcutta High Court · (2015) LabIC 2626

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High Courts14 May 2015Disposed Off

Abhishek Karnani Vs Kolkata Municipal Corporation

Calcutta High Court · (2017) 1 CalLT 585

Calcutta Municipal Corporation Act, 1980 - Section 197Constitution of India, 1950 - Article 226

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High Courts14 May 2015Allowed

Arupeswar Chatterjee and Others Vs Bank of Baroda and Others

Calcutta High Court · AIR 2015 Cal 282 : (2016) 1 BC 279

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 14

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High Courts14 May 2015

CESC Ltd. Vs C.I.T.-II

Calcutta High Court · (2015) 2 CALLT 579 : (2015) 280 CTR 501 : (2015) 235 TAXMAN 6

Bengal Electricity Duty Act, 1935 - Section 2, 3, 3(1), 5, 5(1)Income Tax Act, 1961 - Section 28, 43, 43B, 43B(a)Kerala State Electricity Duty Act, 1963 - Section 5

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