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COURT ARCHIVE

Calcutta High Court judgments, 2006

669 judgments · page 31 of 34

High Courts13 Feb 2006Allowed

Shakti Halder Vs Union of India and Others

Calcutta High Court · (2006) 02 CAL CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Customs Act, 1962 — Section 135(1)(a)(b)(i), 135(1)(a)(i), 135(1)(b), 135(1)(b)(ii)Foreign Exchange Regulation Act, 1973 — Section 51, 56
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High Courts10 Feb 2006Dismissed

Arun Kumar Mohata Vs Manjushree Singhi

Calcutta High Court · (2006) 2 CHN 192

Criminal Procedure Code, 1973 (CrPC) — Section 200, 205, 296, 482Negotiable Instruments Act, 1881 (NI) — Section 123, 138, 139, 145Specific Relief Act, 1963 — Section 44
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High Courts07 Feb 2006

President, W.B.C.H.S.E. and Others Vs Aditi Bose

Calcutta High Court · (2006) 4 CHN 12

West Bengal Council of Higher Secondary Education (Admission and Allied Matters) Regulation, 1987 — Regulation 10, 2, 2(10), 2(22), 2(26)West Bengal Council of Higher Secondary Education Act, 1975 — Section 21, 21(2), 21(3), 3, 40
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High Courts06 Feb 2006Dismissed

Ashok Kumar Kapur and Others Vs Ashok Khanna and Others

Calcutta High Court · (2008) 1 CHN 807 : (2007) 1 ILR (Cal) 1

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 33, Order 43 Rule 1Pagoda Act, 1877 — Section 10, 540Specific Relief Act, 1963 — Section 6(3)
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High Courts02 Feb 2006

Laltu Mal @ Paka Vs State of West Bengal

Calcutta High Court · (2006) 3 CHN 491

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 144, 156(3), 401, 438, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 354, 376
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