West Bengal Madrasah Service Commission Recruitment (Selection and Recommendation of Persons for Appointment and Transfer to the Post of Teacher and Non-Teaching Staff) Rules, 2010 — Rule 9, 10, 10(3)(b), 33, 35

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High Courts24 Jul 2018Allowed

Union Of India, Ministry Of Railways & Anr. Vs M/S. Shyam Sel & Power Ltd. & Ors.

Calcutta High Court · (2018) 07 CAL CK 0142

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High Courts24 Jul 2018Disposed Off

Bhanu Iron & Steel Co. Ltd Vs M/S G.R. Industries

Calcutta High Court · (2018) 07 CAL CK 0141

Code of Civil Procedure 1908 — Section 38, 39(4)

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High Courts24 Jul 2018Disposed Off

Prasenjit Mondal Alias Astam Mondal And Others Vs State Of West Bengal

Calcutta High Court · (2018) 07 CAL CK 0139

Indian Penal Code, 1860 — Section 34, 302, 396Arms Act, 1959 — Section 25, 27, 35Code of Criminal Procedure, 1973 — Section 161, 164, 428

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High Courts23 Jul 2018Dismissed

Suprabhat Ghosh Vs Bharat Petroleum Corporation Ltd. & Ors.

Calcutta High Court · (2018) 07 CAL CK 0140

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High Courts23 Jul 2018

Murshid Alam Vs Sudipta Chatterjee & Anr.

Calcutta High Court · (2018) 07 CAL CK 0138

Constitution of India, 1950 — Article 215

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High Courts23 Jul 2018Disposed Off

SAJ Food Products Private Limited Vs Sri Prasanta Sen

Calcutta High Court · (2018) 07 CAL CK 0137

Code of Civil Procedure — Order 41 Rule 5, Order 9 Rule 13

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High Courts20 Jul 2018Dismissed

Commissioner Of Income Tax, Kol – X Vs Aditya Kumar Jajodia

Calcutta High Court · (2018) 07 CAL CK 0136

Income Tax Act, 1961 — Section 45, 47, 47(iii), 48, 49, 55, 55(1)(b)(2)(ii), 55(2)

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High Courts20 Jul 2018Disposed Off

Hari Charan Kheto And Another Vs Union of India And Others

Calcutta High Court · (2018) 07 CAL CK 0133

Constitution of India, 1950 — Article 226

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High Courts20 Jul 2018Disposed Off

Mukul Roy Vs State of West Bengal & Ors.

Calcutta High Court · (2018) 07 CAL CK 0132

Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 467, 468, 471, 472Code of Criminal Procedure, 1973 — Section 197, 197(1), 154, 154(1), 154(3), 156(3), 482Indian Contract Act, 1872 — Section 23, 24

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High Courts20 Jul 2018Dismissed

United Spirits Limited Vs Commissioner of Income Tax, Central – I, Kolakta

Calcutta High Court · (2018) 07 CAL CK 0103

Income Tax Act, 1961 — Section 30, 36, 37(1), 260A

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