Chartered Accountants Act, 1949 — Section 21Chartered Accountants Regulations, 1988 — Regulation 12(4), 2(11)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 3, 10, 11

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High Courts24 Jul 2009

Managing Committee of Aligung Rishi Rajnarayan Valika Vidyalaya and Others Vs Smt. Jamuna Ghosh Paladhi and Others

Calcutta High Court · (2009) 07 CAL CK 0029

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High Courts23 Jul 2009Dismissed

Emirates Grains Products Company LLC Vs L.M.J. International Limited

Calcutta High Court · 114 CWN 375

Arbitration and Conciliation Act, 1996 — Section 44, 45, 5, 8Civil Procedure Code, 1908 (CPC) — Section 89, 9

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High Courts23 Jul 2009

Pravin Agarwal Vs Commissioner of Police, Kolkata Police, Lalbazar and Others

Calcutta High Court · (2009) 07 CAL CK 0036

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High Courts22 Jul 2009Dismissed

Suresh Chandra Biswas Vs State Bank of India

Calcutta High Court · (2010) 1 BC 401 : 114 CWN 1077

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, 65Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 21

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High Courts22 Jul 2009Dismissed

Soumya Konar and Others Vs The West Bengal Joint Entrance Examination Board and Others

Calcutta High Court · (2009) 07 CAL CK 0075

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High Courts22 Jul 2009Allowed

Karamchand Thapar and Bros. (Coal Sales) Ltd. Vs Union of India (UOI)

Calcutta High Court · (2009) 4 CALLT 581 : (2010) 20 STR 3 : (2011) 30 STT 442

Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 65, 65(104), 65(105), 65(19), 65(25)

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High Courts22 Jul 2009Allowed

M/s. Premier Irrigation Equipment Ltd. Vs Deputy Labour Commissioner, Government of West Bengal and Others

Calcutta High Court · (2009) 07 CAL CK 0016

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 22, 33

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High Courts21 Jul 2009Dismissed

Indian Structural Engineering Company Pvt. Ltd. Vs Pradip Kumar Saha and Others

Calcutta High Court · (2009) CriLJ 4229

Civil Procedure Code, 1908 (CPC) — Section 100A, 104, 4Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 341Penal Code, 1860 (IPC) — Section 191, 192, 193, 194, 195

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High Courts21 Jul 2009Allowed

Nikhil Ghosh Vs The State of West Bengal

Calcutta High Court · (2011) 6 RCR(Criminal) 1831

Penal Code, 1860 (IPC) — Section 120B, 302, 304, 307, 326

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High Courts21 Jul 2009Allowed

State of West Bengal and Others Vs Binapani Samanta (Khatua) and Others

Calcutta High Court · (2009) 07 CAL CK 0037

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