Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 36A(4), 37Code Of Criminal Procedure, 1973 — Section 439

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High Courts04 Feb 2022Dismissed

Masidur Rahaman Vs Union Of India

Calcutta High Court · (2022) 02 CAL CK 0019

Constitution Of India, 1950 — Article 142Code Of Criminal Procedure, 1973 — Section 438, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 21(c), 29, 37

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High Courts04 Feb 2022Dismissed

Sumitra Sarkar Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 02 CAL CK 0018

Constitution Of India, 1950 — Article 226West Bengal Scheduled Caste And Scheduled Tribe (Identification) Rules, 1995 — Rule 3(3), 9West Bengal Scheduled Caste and Scheduled Tribes (Identification) Act, 1994 — Section 9, 9(1), 9(2)

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High Courts04 Feb 2022Dismissed

Kolkata Municipal Corporation & Anr. Vs Union Of India & Ors.

Calcutta High Court · (2022) 02 CAL CK 0017

Constitution Of India, 1950 — Article 226Companies (Transfer Of Pending roceedings) Rules, 2016 — Rule 5, 6Companies (Court) Rules, 1959 — Rule 26

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High Courts04 Feb 2022Allowed

Dipu Sarkar & Ors. Vs Pradip Kumar Basak

Calcutta High Court · (2022) 02 CAL CK 0016

Constitution Of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 3(c), 6, 7(1), 7(2)Evidence Act, 1872 — Section 90

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High Courts04 Feb 2022Dismissed

Sujoy Kumar Samanta Vs Tarapada Roy

Calcutta High Court · (2022) 02 CAL CK 0015

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17West Bengal Land Reforms Act, 1955 — Section 8, 8(1)

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High Courts04 Feb 2022Disposed Of

Sanghamitra Ghosh Vs State Of West Bengal & Others.

Calcutta High Court · (2022) 02 CAL CK 0014

West Bengal Service Rules Part I, — Rule 5(10b), 5(27), 5(37)

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High Courts04 Feb 2022Dismissed

Surojit Mandal Vs National Investigation Agency (NIA)

Calcutta High Court · (2022) 02 CAL CK 0013

Indian Penal Code, 1860 — Section 120B, 489B, 489CUnlawful Activities (Prevention) Act, 1967 — Section 16, 18, 20, 43D(5)Code Of Criminal Procedure, 1973 — Section 164

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High Courts04 Feb 2022Dismissed

Principal Commissioner Of Income Tax- 4, Kolkata Vs M/S. Shelter Project Ltd.

Calcutta High Court · (2022) 02 CAL CK 0005

Income Tax Act, 1961 — Section 2(47), 2(47)(v), 2(47)(vi), 260ATransfer Of Property Act, 1882 — Section 53ARegistration Act, 1908 — Section 17(1A), 49

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High Courts04 Feb 2022Dismissed

Principal Commissioner Of Income Tax-11, Kolkata Vs M/S. Nopany & Sons

Calcutta High Court · (2022) 02 CAL CK 0004

Income Tax Act, 1961 — Section 2(7A), 120(1), 120(2), 120(4)(b), 142(1), 143(2), 143(3), 260A, 292BB

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High Courts04 Feb 2022Dismissed

West Bengal Transport Infrastructure Development Corp. Ltd. Vs -Vsshristi Infrastructure Development Corporation Limited

Calcutta High Court · (2022) 02 CAL CK 0003

Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 5Arbitration And Conciliation Act, 1996 — Section 9, 34, 36, 36(2), 37

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High Courts03 Feb 2022Dismissed

Commissioner Of Central Excise, Bolpur Vs M/S. Steel Authority Of India Limited

Calcutta High Court · (2022) 02 CAL CK 0006

Central Excise Rules, 2002 — Rule 4, 6, 8, 25(1)(a)Central Excise Act, 1944 — Section 11A(1), 11A(2), 11AB, 11AC, 35G, 35G(1)Companies Act, 1956 — Section 4, 212

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High Courts03 Feb 2022Disposed Of

Commissioner Of Central Excise, Kolkata-Iv Vs Sai Construction

Calcutta High Court · (2022) 02 CAL CK 0001

Central Excise Rules, 2002 — Rule 8(3A), 25, 25(1)(a), 27Central Excise Act, 1944 — Section 11A, 11AB, 35G

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High Courts01 Feb 2022

Upasana Resources Pvt Ltd Vs Union Of India And Ors.

Calcutta High Court · (2022) 02 CAL CK 0002

Income Tax Act, 1961 — Section 148, 148A, 149, 151

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