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Calcutta High Court judgments, 2014

1,358 judgments · page 7 of 68

High Courts27 Nov 2014

Arun Chorone Roqitte Vs Oriental Venetian Blinds

Calcutta High Court · (2015) 1 CALLT 6 : (2015) 1 CHN 453 : (2015) 4 WBLR 217

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d), 151Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 2(I)(iii), 69, 69(2)
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High Courts26 Nov 2014

Haniph Seikh Vs The State of West Bengal

Calcutta High Court · (2015) 2 Crimes 633

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 114(e), 21, 24, 25, 26Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18(b), 21(c), 29, 42, 52A
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High Courts25 Nov 2014

Kalyan Kumar Paul Vs The State of West Bengal

Calcutta High Court · (2014) 11 CAL CK 0122

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 167(5), 468Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 34, 406, 494, 498A
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High Courts25 Nov 2014

Maino Mejhian Vs Eastern Coalfields Limited

Calcutta High Court · (2015) 1 CALLT 160 : (2015) 144 FLR 284 : (2016) LabIC 177

Constitution of India, 1950 — Article 12, 14, 15, 16, 21Contract Act, 1872 — Section 26Industrial Disputes Act, 1947 — Section 10, 12(3), 18, 18(3)(d), 2(p)
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