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COURT ARCHIVE

Calcutta High Court judgments, 2006

669 judgments · page 29 of 34

High Courts28 Feb 2006Dismissed

Maheshwari Brothers Ltd. Vs National Highways Authority of India

Calcutta High Court · (2007) 1 ARBLR 64 : (2006) 3 CALLT 154

Arbitration Act, 1940 — Section 34, 39, 41Arbitration and Conciliation Act, 1996 — Section 14(2), 2, 36, 5, 9Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 38 Rule 5, Order 41 Rule 22, Order 41 Rule 33, Order 41 Rule 4
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High Courts24 Feb 2006Allowed

Arya Chowdhury Vs The State

Calcutta High Court · (2006) 1 ILR (Cal) 263

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Evidence Act, 1872 — Section 101, 114Penal Code, 1860 (IPC) — Section 161
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High Courts23 Feb 2006

Asis Dutta and Others Vs State of West Bengal and Others

Calcutta High Court · (2006) 3 CALLT 41 : (2006) 4 CHN 311 : (2006) 1 ILR (Cal) 248

West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 4(1), 5(1), 5(2), 5(3), 5(7)West Bengal Societies Registration Act, 1961 — Section 17, 2, 38, 4, 4(2)
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High Courts23 Feb 2006Allowed

F.V. Arul and Others Vs S.K. Mukherjee

Calcutta High Court · (2006) 2 CALLT 264 : (2006) 3 CHN 638

Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Customs Act, 1962 — Section 135(1)Foreign Exchange Regulation Act, 1947 — Section 10, 10(1), 10(2)
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