Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 156(3), 161, 482Penal Code, 1860 (IPC) - Section 120B, 34, 403, 405, 406

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High Courts12 Feb 2015Dismissed

In Re: Rei Agro Ltd. and Others

Calcutta High Court · AIR 2015 Cal 54 : (2015) 1 CALLT 613 : (2015) 2 CHN 237 : (2015) 4 WBLR 193

Evidence Act, 1872 - Section 78, 85Notaries Act, 1952 - Section 14

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High Courts12 Feb 2015Disposed off

Sri Sri Harihar and Sri Laximata Thakurani and Others Vs Karuna Naskar and Others

Calcutta High Court · (2015) 5 CHN 104

Civil Procedure Code, 1908 (CPC) - Section 151

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High Courts12 Feb 2015Disposed off

Dulichand Finance and Leasing Ltd. Vs Abbasur Rahaman and Others

Calcutta High Court · (2015) 5 CHN 467 : (2015) 4 WBLR 282

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 17Constitution of India, 1950 - Article 226, 227Consumer Protection Act, 1986 - Section 12, 13, 17, 21, 26

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High Courts11 Feb 2015Allowed

Tanmay Ghosh and Others Vs State of W.B.

Calcutta High Court · (2015) 2 CHN 461 : (2016) 148 FLR 444 : (2015) LabIC 3744 : (2015) 4 LLN 351

Administrative Tribunals Act, 1985 - Section 15Constitution of India, 1950 - Article 12, 311

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High Courts11 Feb 2015Dismissed

Asish Kumar Ray and Others Vs State of West Bengal and Others

Calcutta High Court · (2015) 02 CAL CK 0086

West Bengal Primary Education Act, 1973 - Section 106

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High Courts11 Feb 2015Dismissed

Sibsankar Banerjee and Others Vs The State of West Bengal and Others

Calcutta High Court · (2015) 02 CAL CK 0085

West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976 - Section 6(2)

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High Courts11 Feb 2015Dismissed

Banalata Ojha Vs State of West Bengal and Others

Calcutta High Court · (2016) 1 WBLR 723

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High Courts11 Feb 2015Allowed

Nirmal Roy Vs State of West Bengal and Others

Calcutta High Court · (2015) 02 CAL CK 0019

Criminal Procedure Code, 1973 (CrPC) - Section 107, 401, 482

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High Courts11 Feb 2015Disposed off

N.Y. Mohammed Ali and Others Vs State Bank of India and Others

Calcutta High Court · (2015) 02 CAL CK 0018

Constitution of India, 1950 - Article 300ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(1), 13(2), 13(8), 14, 17

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High Courts10 Feb 2015Dismissed