Code Of Criminal Procedure 1973 — Section 167(2), 439Central Goods and Services Tax Act, 2017 — Section 2(24), 67(10), 69, 69(1), 70, 132(1), 132(1)(a), 132(1)(b), 132(1)(c), 132(5), 132(1)(a)(b)(c), 134, 138, 174(2)Customs Act, 1962 — Section 110

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High Courts06 Jul 2018Disposed Of

Srei Equipment Finance Limited Vs Vasistha Equipments And Ors.

Calcutta High Court · (2018) 07 CAL CK 0086

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts06 Jul 2018Disposed Of

J.K.Industries Ltd. Vs Assistant Commissioner

Calcutta High Court · (2018) 07 CAL CK 0085

Income-Tax Act, 1961 — Section 37(3A), 263

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High Courts06 Jul 2018Disposed Of

East India Development Company Limited Vs Life Insurance Corporation Of India

Calcutta High Court · (2018) 07 CAL CK 0039

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 8

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High Courts06 Jul 2018Dismissed

Dhruba Sutradhar Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 07 CAL CK 0038

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High Courts06 Jul 2018Disposed Of

Binodini Roy Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 07 CAL CK 0037

Constitution Of India, 1950 — Article 226

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High Courts06 Jul 2018Disposed Of

State Of West Bengal & Ors. Vs Sabita Guha (Sarkar) & Ors.

Calcutta High Court · (2018) 07 CAL CK 0036

Limitation Act, 1963 — Section 5Constitution of India 1950 — Article 226, 309

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High Courts06 Jul 2018Disposed Of

Prodip Kumar Das Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 07 CAL CK 0035

Code Of Criminal Procedure 1973 — Section 156(3), 173Constitution Of India, 1950 — Article 14, 166(3)

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High Courts06 Jul 2018Allowed

Yogesh Saraf Vs Sheetal Saraf & Another

Calcutta High Court · (2018) 07 CAL CK 0034

Code Of Criminal Procedure 1973 — Section 195(1)(b), 340Special Marriage Act, 1954 — Section 27Code of Civil Procedure, 1908 — Section 151

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High Courts06 Jul 2018Disposed Of

Bidhubhusan Patra Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 07 CAL CK 0033

West Bengal Land Reforms And Tenancy Tribunal Act, 1997 — Section 6, 9, 9(2)(b)Constitution Of India, 1950 — Article 226Limitation Act, 1963 — Article 112

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High Courts06 Jul 2018Dismissed

Maitreyee Mukhopadhyay Vs District Inspector Of Schools, (Secondary Education), Barrackpore & Ors.

Calcutta High Court · (2018) 07 CAL CK 0032

Constitution Of India, 1950 — Article 14, 16

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High Courts06 Jul 2018Dismissed

Bimal Maiti Vs University Of Kalyani & Ors.

Calcutta High Court · (2018) 07 CAL CK 0031

University Grants Commission Act, 1956 — Section 4(3), 6(2), 8(1)(iv)(v), 12A, (3)(4)(9), 22, 22(1), 26, 51Constitution of India, 1950 — Article 32, 226

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High Courts06 Jul 2018Allowed

Convent Of Our Lady Of Providence Girls’ High School And Others Vs Anita Nigam And Others.

Calcutta High Court · (2018) 07 CAL CK 0030

West Bengal Board of Secondary Education Act, 1963 — Section 45(2)(d)Management of Recognised Non-Government Institutions (Aided and Unaided) Rules, 1969 — Rule 11, 15, 28, 28(8), 28(9)(vii)(a), 33Constitution of India, 1950 — Article 12, 26, 30, 311(2)

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High Courts05 Jul 2018Dismissed

Royal Bank Of Scotland Plc (Formerly Known As Royal Bank Of Scotland N.V. Vs Impressions & Ors.

Calcutta High Court · (2018) 07 CAL CK 0084

Specific Relief Act, 1963 — Section 6

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High Courts05 Jul 2018Disposed Of

Aloka Pati Tripaty Vs Ram Kumar Pati

Calcutta High Court · (2018) 07 CAL CK 0029

Code of Civil Procedure, 1908 — Order 41 Rule 27, 27(1)(b)

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