Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)Evidence Act, 1872 — Section 145

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High Courts26 Jul 1993Dismissed

Poddar Dewki Limited Vs Mr. G. Ghosal, Inspector of Police, CBI and Others

Calcutta High Court · (1994) CriLJ 456

Penal Code, 1860 (IPC) — Section 109, 114, 120B, 120B(1), 420Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2)

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High Courts26 Jul 1993Dismissed

Executive Engineer, Electricity Dept., Rural Division Vs Shri Chandraiah and 273 Workmen (represented by Bijili Kamgar Union)

Calcutta High Court · (1994) 2 LLJ 964

Constitution of India, 1950 — Article 227Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25L, 25N

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High Courts26 Jul 1993

Suresh Prasad Shaw Vs State of West Bengal and Others

Calcutta High Court · 98 CWN 948

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 167(5), 167(6), 244Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16(1)(a)(1), 2, 20

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High Courts20 Jul 1993

Lalchand Chhaganmull Vs Bengal Warehouse and Construction Pvt. Ltd.

Calcutta High Court · (1994) 1 CALLT 337 : 98 CWN 488

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 4, Order 43 Rule 1, 151Companies Act, 1956 — Section 433

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High Courts20 Jul 1993Dismissed

Daulat Ram Nopany Charity Fund Vs Calcutta Municipal Corporation

Calcutta High Court · 98 CWN 209 : (1994) 1 ILR (Cal) 409

Calcutta Municipal Corporation Act, 1980 — Section 401Calcutta Municipal Corporation Rules, 1951 — Rule 30

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High Courts20 Jul 1993Dismissed

Pankaj Banerjee Vs Prasanta Kumar Sur

Calcutta High Court · (1994) 1 ILR (Cal) 1

Conduct of Elections Rules, 1961 — Rule 54A, 56, 56A, 56A(1), 56A(2)

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High Courts19 Jul 1993Allowed

Union of India (UOI) and Others Vs Sukh Ram Singh alias S.R. Singh

Calcutta High Court · (1994) 1 CALLT 228

Constitution of India, 1950 — Article 226, 311(2)

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High Courts16 Jul 1993

Ajit Kumar Moitra Vs Union of India (UOI)

Calcutta High Court · (1993) 2 ILR (Cal) 162

N.J.M.C. Conduct, Discipline and Appeal Rules, 1982 — Rule 23, 25

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High Courts16 Jul 1993

Union of India Vs M/s. Jain and Associates and another

Calcutta High Court · AIR 1994 Cal 106

Arbitration Act, 1940 — Section 13, 30

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High Courts16 Jul 1993

H.D. Barman Vs CBI/SPE/Calcutta Through State of W.B.

Calcutta High Court · 98 CWN 901

Constitution of India, 1950 — Article 254, 254(1), 254(2)General Clauses Act, 1897 — Section 8Penal Code, 1860 (IPC) — Section 120B, 161, 162, 163, 164

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High Courts15 Jul 1993