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COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 32 of 70

High Courts07 Jul 2011

Abdul Salam Vs State

Calcutta High Court · (2011) 5 CHN 398

Andaman and Nicobar Islands (Protection of Aboriginal Tribes) Act — Section 7Andaman and Nicobar Islands (Protection of Aboriginal Tribes) Regulations, 1956 — Section 8(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 197, 439
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High Courts06 Jul 2011

S.S. Mandal Vs State of West Bengal

Calcutta High Court · (2012) 2 CHN 772

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 47Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5
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High Courts05 Jul 2011

S. S. K. Construction Vs Rupa Ghosh

Calcutta High Court · (2012) 2 CHN 452

Arbitration and Conciliation Act, 1996 — Section 11Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4), Order 7 Rule 11Contract Act, 1872 — Section 73, 74
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High Courts05 Jul 2011

Nischintapur Tea Company Ltd. Vs Subrata Sen and Others

Calcutta High Court · (2011) 165 CompCas 314 : (2011) 108 SCL 462

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1A, Order 23 Rule 3B, Order 3 Rule 1, Order 3 Rule 2Companies (Court) Rules, 1959 — Rule 88, 88(2)Companies Act, 1956 — Section 111A, 397, 398, 399(3)
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