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COURT ARCHIVE

Calcutta High Court judgments, 2010

1,168 judgments · page 6 of 59

High Courts03 Dec 2010Dismissed

Amrik Singh Vs Magma Fincorp Ltd. and Others

Calcutta High Court · (2011) 2 CALLT 314 : (2011) 2 CHN 684

Arbitration and Conciliation Act, 1996 — Section 3, 31(5), 34, 34(3)Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9(5)General Clauses Act, 1897 — Section 27
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High Courts02 Dec 2010

Collector (L.A.) Vs Jagatha

Calcutta High Court · (2011) 2 CHN 387

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2Land Acquisition Act, 1894 — Section 11, 12, 17, 17(3A), 18Limitation Act, 1963 — Section 14, 18, 29, 29(2), 29(4)
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High Courts02 Dec 2010Dismissed

Prabir Chakraborty Vs State of West Bengal and Others

Calcutta High Court · AIR 2011 Cal 118 : (2012) 1 BC 45

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4)
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High Courts01 Dec 2010

Kalpana Bose Vs Nepal Chandra Roy

Calcutta High Court · (2011) 5 CHN 110

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 18, 100West Bengal Premises Tenancy Act, 1956 — Section 13(6)
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