Constitution Of India, 1950 — Article 15, 21, 39(e), 39(f), 45, 47Code of Criminal Procedure, 1973 — Section 4(2), 46, 57, 167, 438Indian Penal Code, 1860 — Section 34, 302, 307, 325, 326, 341

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High Courts20 Jan 2022

Swarnajit Basu & Ors. Vs Union Of India & Ors.

Calcutta High Court · (2022) 01 CAL CK 0071

Constitution Of India, 1950 — Article 14, 226(2)Right of Children to Free and Compulsory Education Act, 2009 — Section 3(1)

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High Courts20 Jan 2022Dismissed

Bharat Heavy Electricals Limited � Electronics Division. Vs West Bengal State Electricity Distribution Co. Ltd. & Anr.

Calcutta High Court · (2022) 01 CAL CK 0049

Arbitration And Conciliation Act, 1996 — Section 9Indian Contract Act 1872 — Section 1872 — Section 126

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High Courts20 Jan 2022Dismissed

Additional Director General, Directorate Of Revenue Intelligence, Kolkata Zonal Unit & Anr. Vs M/S. DEC Agrotech Pvt. Ltd. & Ors.

Calcutta High Court · (2022) 01 CAL CK 0040

Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 300A, 301Customs Act, 1962 — Section 108, 110, 110A, 110(2), 111, 113(i), 113(l), 114, 114AA, 124, 124(a), 125(1), 135

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High Courts20 Jan 2022Disposed Of

Debaprasad Das Vs West Bengal State Electricity Distribution Company Limited And Others

Calcutta High Court · (2022) 01 CAL CK 0039

Constitution Of India, 1950 — Article 226Electricity Act, 2003 — Section 68, 164, 168

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High Courts19 Jan 2022Dismissed

Subhasish Banerjee Vs State Of West Bengal And Others

Calcutta High Court · (2022) 01 CAL CK 0070

West Bengal Financial Rules, 1979 — Rule 47, 48, 177, 184

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High Courts19 Jan 2022Dismissed

M/S. Aatreyee Nirman Private Limited And Others Vs State Of West Bengal And Others

Calcutta High Court · (2022) 01 CAL CK 0069

Bengal, Agra and Assam Civil Courts Act, 1887 — Section 8(2)Code Of Civil Procedure, 1908 — Section 24Guardians and Wards Act, 1890 — Section 4A, 4A(1), 24, 25

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High Courts19 Jan 2022

Tamalika Bose Vs Mukut Bose

Calcutta High Court · (2022) 01 CAL CK 0068

Constitution Of India, 1950 — Article 227Guardians and Wards Act, 1890 — Section 4A, 4A(1), 24, 25Code Of Civil Procedure, 1908 — Section 24

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High Courts19 Jan 2022Dismissed

Adams Marketing Pvt. Ltd. & Ors. Vs State Bank Of India & Anr.

Calcutta High Court · (2022) 01 CAL CK 0067

Constitution Of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 13(4)(a), 14, 14(1), 14(3), 17, 17(1)

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High Courts19 Jan 2022Dismissed