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Calcutta High Court judgments, 2015

1,046 judgments · page 22 of 53

High Courts03 Jul 2015

In Re : Golu Verma

Calcutta High Court · (2015) 323 ELT 678

Criminal Procedure Code, 1973 (CrPC) - Section 439Customs Act, 1962 - Section 104, 135
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High Courts03 Jul 2015Disposed off

State Bank of India and Others Vs Ramkrishna Builders and Others

Calcutta High Court · (2015) 132 SCL 703

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(d), 9Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 1Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 17, 31(h), 34, 35
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High Courts02 Jul 2015Allowed

Kalosona Garai Vs State of West Bengal

Calcutta High Court · (2015) CriLJ 4309

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(a)(ii), 20(b)(ii), 20(b)(ii)(c), 42, 50
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High Courts01 Jul 2015

Development Corporation Ltd. Vs Impression

Calcutta High Court · (2015) 07 CAL CK 0104

Arbitration and Conciliation Act, 1996 - Section 14(2), 2(1)(e), 3, 34, 34 (2)Civil Procedure Code, 1908 (CPC) - Section 151, 24, 24(3), 3Constitution of India, 1950 - Article 233, 236
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High Courts01 Jul 2015Dismissed

Niranjan Lal Todi Vs Nandalal Todi and Others

Calcutta High Court · AIR 2015 Cal 283 : (2015) 6 ARBLR 396 : (2016) 1 WBLR 320

Arbitration Act, 1940 - Section 39, 39(1)Arbitration and Conciliation Act, 1996 - Section 11, 14, 14(2), 15, 16Civil Procedure Code, 1908 (CPC) - Section 104
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