Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 311, 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts07 May 2007Allowed

Lords Distillery Ltd. and Another Vs Commissioner of Income Tax and Others

Calcutta High Court · (2007) 212 CTR 66 : (2007) 294 ITR 147 : (2008) 168 TAXMAN 203

Income Tax Act, 1961 — Section 127, 127(1), 127(2), 133(4), 133A

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High Courts07 May 2007

Jayanta Das Vs State of West Bengal

Calcutta High Court · (2007) 4 CHN 432 : (2007) CriLJ 2841

Criminal Procedure Code, 1973 (CrPC) — Section 164, 386, 423Penal Code, 1860 (IPC) — Section 201, 302, 306, 392, 411

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High Courts07 May 2007Dismissed

Ratan Das Vs State of West Bengal

Calcutta High Court · (2009) 1 CALLT 272 : (2007) 4 CHN 1059 : (2007) CriLJ 3307

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 231, 407, 482

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High Courts04 May 2007Dismissed

Jagdish Prasad Tulshan, since deceased Saroj Agarwalla Vs Yasheel Jain

Calcutta High Court · AIR 2007 Cal 218 : (2007) 3 CHN 27

Succession Act, 1925 — Section 263

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High Courts04 May 2007Allowed

Siddhartha Kumar Biswas Vs Ruby Mukherjee and Another

Calcutta High Court · (2007) 3 CHN 18 : 111 CWN 617

Income Tax Act, 1961 — Section 230(1)

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High Courts04 May 2007

Biswanath Patra Vs Divisional Engineer (E) S and LP and State

Calcutta High Court · AIR 2007 Cal 189 : (2007) 2 CHN 657 : (2007) 4 CivCC 419 : (2008) 1 RCR(Criminal) 836

Criminal Procedure Code, 1973 (CrPC) — Section 173, 401, 482Electricity Act, 2003 — Section 135, 151Penal Code, 1860 (IPC) — Section 379

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High Courts04 May 2007Allowed

Prafullya Das and etc. Vs State of West Bengal

Calcutta High Court · (2008) 2 CHN 515 : (2007) CriLJ 2796

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts04 May 2007Dismissed

Calcutta State Transport Corporation Vs Sudama Ghosh

Calcutta High Court · (2008) ACJ 2627 : (2007) 2 ILR (Cal) 223

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 163A, 173

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High Courts04 May 2007Allowed

Prithwish Chandra Bhattacharya Vs Smt. Rubi Mukherjee

Calcutta High Court · 111 CWN 680

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High Courts04 May 2007Dismissed

Jagdish Prasad Tulshan since deceased Saroj Agarwalla Vs Malati Tulshan

Calcutta High Court · (2008) 1 CHN 563

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High Courts04 May 2007

Pankaj Madhogarhia Vs State of W.B. and Others

Calcutta High Court · (2007) 4 CHN 215

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High Courts03 May 2007

State of West Bengal Vs Hazi Ramjan Ali Mondal and Others

Calcutta High Court · (2008) 2 CHN 443

Constitution of India, 1950 — Article 226, 227West Bengal Estates Acquisition Act, 1953 — Section 5A, 6(1), 6(5)

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High Courts03 May 2007

Kamrul Islam and Another Vs The State of West Bengal

Calcutta High Court · (2007) 3 CALLT 226

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 109, 2, 341, 376

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High Courts03 May 2007

Juneja Chemical Industries (P) Ltd. Vs Alam Tannery (P) Ltd.

Calcutta High Court · (2008) 2 BC 553 : (2007) 140 CompCas 833 : (2009) 94 SCL 270

Customs Act, 1962 — Section 108, 124

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High Courts03 May 2007Allowed

Shyam Behari Pandey and Others Vs Director General, Railway Protection Force and Others

Calcutta High Court · (2007) 3 CALLT 350 : (2008) 116 FLR 948

Constitution of India, 1950 — Article 14Railway Protection Force Rules, 1987 — Rule 90

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