Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1B), 14A(1), 17(3A), 6C

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High Courts28 Jul 2006Dismissed

Mannesmann Rexroth (India) Limited Vs National Engineering Industries Limited

Calcutta High Court · (2006) 4 CHN 76 : 110 CWN 883 : (2006) 2 ILR (Cal) 369 : (2007) 80 SCL 178

Companies Act, 1956 — Section 433, 434, 439Sales of Goods Act, 1930 — Section 42

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High Courts26 Jul 2006Dismissed

Sundar Enterprise Vs State of West Bengal Annapurna Sawmill Vs State of West Bengal and Others

Calcutta High Court · (2006) 4 CHN 683 : 110 CWN 736

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271(1)Limitation Act, 1963 — Section 14

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High Courts26 Jul 2006

P.S. Housing Finance P. Ltd. and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2007) 212 CTR 72 : (2007) 290 ITR 316

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 127(1), 127(2)

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High Courts26 Jul 2006Allowed

Sri Kali Kinkar Chatterjee Vs State of West Bengal and Others

Calcutta High Court · (2007) 1 CALLT 384

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High Courts26 Jul 2006

West Bengal Regional School Service Commission, Western Region and Others Vs Madhusudan Karmakar

Calcutta High Court · (2007) 1 CALLT 499 : (2007) 113 FLR 960

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High Courts26 Jul 2006Allowed

The State of West Bengal Vs Mr. Tarique Akhtar alias Raja and Md. Noor Ahmed

Calcutta High Court · (2006) 3 CALLT 500

Criminal Procedure Code, 1973 (CrPC) — Section 186Explosive Substances Act, 1908 — Section 3, 5

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High Courts26 Jul 2006Dismissed

Prafulla Halder Vs State of West Bengal

Calcutta High Court · (2006) CriLJ 3966

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts25 Jul 2006Dismissed

Jyotirmay Guha Neogi Vs State of West Bengal and Others

Calcutta High Court · (2006) 4 CHN 40 : 110 CWN 720

West Bengal Land Reforms Manual, 1991 — Rule 272

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High Courts25 Jul 2006

K.V. Hussain Vs State

Calcutta High Court · (2007) 1 CHN 597

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 319, 320, 323, 325

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High Courts25 Jul 2006Dismissed

Asoke Ghose Vs Susanta Debanshi and Others

Calcutta High Court · (2007) 2 CHN 197 : 110 CWN 846

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High Courts24 Jul 2006Allowed

Santosh Kr. Chamaria, Dilip Kr. Chamaria and Arun Kumar Chamaria Vs State of West Bengal

Calcutta High Court · (2006) 4 CHN 225

Penal Code, 1860 (IPC) — Section 302, 306, 34, 348

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High Courts24 Jul 2006Dismissed

Jagdish Lal Gambhir Vs Punjab National Bank and Others Punjab National Bank Vs Prabuddha Roy

Calcutta High Court · (2007) 2 CALLT 154 : (2007) 1 CHN 183 : 110 CWN 745 : (2007) 2 LLJ 174

Constitution of India, 1950 — Article 32

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High Courts24 Jul 2006

Ramani Kanta Das Vs Garden Reach Shipbuilders and Engineers Ltd. and Others Garden Reach Shipbuilders and Engineers Ltd. and Others Vs Ramani Kanta Das

Calcutta High Court · (2006) 3 CALLT 603 : 110 CWN 727 : (2007) 112 FLR 411

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High Courts24 Jul 2006

Jagadish Lal Gambhir Vs Punjab National Bank and Others Punjab National Bank Vs Prabuddha Roy

Calcutta High Court · (2007) 2 CALLT 154 : (2007) 1 CHN 183 : 110 CWN 745 : (2007) 2 LLJ 174

Constitution of India, 1950 — Article 32

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High Courts21 Jul 2006

Ravi Bafna and Another Vs State of West Bengal and Another

Calcutta High Court · (2006) 4 CHN 881

Criminal Procedure Code, 1973 (CrPC) — Section 205, 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 34, 405, 406, 409

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