Constitution Of India, 1950 — Article 226(1), 226(2)Companies Act, 2013 — Section 212, 212(1), 212(3), 212(11), 212(12), 212(13), 217, 220Code Of Civil Procedure, 1908 — Section 11

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High Courts21 Jun 2023Disposed Of

Samar Chattopadhyay Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 06 CAL CK 0043

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High Courts21 Jun 2023Dismissed

Prakash Shaw Vs State Of West Bengal & ANR.

Calcutta High Court · (2023) 06 CAL CK 0042

Indian Penal Code, 1860 — Section 354A, 397Code Of Criminal Procedure, 1973 — Section 161, 482Protection of Children from Sexual Offences Act, 2012 — Section 8

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High Courts19 Jun 2023Dismissed

Pranab Kumar Bhattacharya & Anr. Vs Steel Authority Of India Limited & Ors.

Calcutta High Court · (2023) 06 CAL CK 0031

West Bengal Cooperative societies Rules, 2011 — Rule 117, 131(3)(a), 138West Bengal Cooperative Societies Act, 2006 — Section 76, 92(3)

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High Courts19 Jun 2023Allowed

State Of West Bengal & Ors. Vs M/S. K.C. Das Pvt. Ltd.

Calcutta High Court · (2023) 06 CAL CK 0030

Constitution Of India, 1950 — Article 252(2)Kolkata Municipal Corporation Building Rules, 2009 — Rule 2(9), 70Urban (Ceiling and Regulations) Repeal Act, 1999 — Section 1(3)

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High Courts19 Jun 2023Dismissed

Ramesh Sharan Rai & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 06 CAL CK 0029

Indian Penal Code, 1860 — Section 120B, 406, 420, 465, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Companies Act, 2013 — Section 100(4), 241, 242, 244, 436

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High Courts19 Jun 2023Dismissed

Chhatar Singh Dugar & Ors. Vs Income Tax Officer Under The Office Of The Principal Commissioner Of Income Tax-1, Kolkata

Calcutta High Court · (2023) 06 CAL CK 0028

Companies (Court) Rules, 1959 — Rule 114, 117Code Of Criminal Procedure, 1973 — Section 200, 200(a)Income Tax Act, 1961 — Section 144, 147, 179, 276C(2), 278B, 279(1)

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High Courts19 Jun 2023Allowed

21 Auto India Pvt. Ltd. & Ors. Vs Incred Financial Services Ltd.

Calcutta High Court · (2023) 06 CAL CK 0027

Indian Penal Code, 1860 — Section 120B, 378, 403, 405, 406, 415, 418, 420, 425Code Of Criminal Procedure, 1973 — Section 203, 250, 482

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High Courts19 Jun 2023Disposed Of

Santosh Kumar Mahato Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 06 CAL CK 0026

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High Courts16 Jun 2023Allowed

Liakhat Ali Mallick Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 06 CAL CK 0036

Central Goods and Services Tax Act, 2017 — Section 107(6), 107(7)West Bengal Goods and Services Tax Act, 2017 — Section 73(9)

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High Courts16 Jun 2023Disposed Of

Sanjay Kumar Srivastava @ S. K. Srivastava Vs State Of West Bengal & Ors

Calcutta High Court · (2023) 06 CAL CK 0035

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 167, 169, 181, 341, 418, 467, 4671, 474, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 482

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High Courts16 Jun 2023Dismissed

Raja Dey & Ors. Vs State Of West Bengal

Calcutta High Court · (2023) 06 CAL CK 0034

Code Of Criminal Procedure, 1973 — Section 401, 482Indian Penal Code, 1860 — Section 498A

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High Courts16 Jun 2023Disposed Of

R. P. Infosystems Limited And Another Vs Adjudicating Authority And Another

Calcutta High Court · (2023) 06 CAL CK 0033

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 6, 6(2), 6(5)(b), 6(7), 8(2), 17, 17(1), 17(4), 50

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High Courts16 Jun 2023Allowed

Bamacharan Singha Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 06 CAL CK 0032

Hindu Succession Act, 1955 — Section 8

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High Courts15 Jun 2023Dismissed

State Of West Bengal Vs Soumen Nandy & Others

Calcutta High Court · (2023) 06 CAL CK 0003

Constitution Of India, 1950 — Article 32, 226Prevention of Money Laundering Act, 2002 — Section 66(2)Indian Penal Code, 1860 — Section 34, 120B, 420, 468, 471, 476

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High Courts15 Jun 2023Dismissed

Swapan Samanta Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 06 CAL CK 0002

Indian Penal Code, 1860 — Section 306, 307, 363, 366ACode Of Criminal Procedure, 1973 — Section 202, 204, 320, 397, 397(2), 437, 482Protection of Children from Sexual Offenses Act, 2012 — Section 2(d)

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High Courts15 Jun 2023Dismissed

Sandip Sarkar Vs M/S. Mahindra & Mahindra Financial Service Limited & Anr.

Calcutta High Court · (2023) 06 CAL CK 0001

Negotiable Instrument Act, 1881 — Section 138, 143, 143A, 143A(1), 143A(4), 143A(5)Code Of Criminal Procedure, 1973 — Section 164, 357, 364, 421

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