High Courts05 May 2016Disposed Off

State Bank of India Vs Ujjal Kumar Das

Calcutta High Court · (2017) ACD 18 : (2016) AIR(Calcutta) 281 : (2016) 4 BC 616 : (2016) 3 CalHCN 703 : (2016) 4 CalLT 372 : (2016) 199 CompCas 464 : (2017) 1 DCR 137 : (2017) 1 DRTC 83 : (2017) 1 NIJ 778 : (2016) 5 WBLR 650

Constitution of India, 1950 — Article 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13Security Interest (Enforcement) Rules, 2002 — Rule
High Courts05 May 2016Disposed Off

Kishori Mohan Ghosh Vs Smt. Madhabi Maurh

Calcutta High Court · (2016) AIR(Calcutta) 319 : (2016) 3 CalLJ 190 : (2017) 1 CivCC 523 : (2016) 3 ICC 263

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 11Constitution of India, 1950 — Article 227
High Courts04 May 2016Partly Allowed

Ajai Kumar Jain Vs State of West Bengal

Calcutta High Court · (2017) 1 CalCriLR 146

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 467, Section 468, Section 471
High Courts04 May 2016Dismissed

In the Goods of : Purushottam Dass Bangur

Calcutta High Court · (2016) 164 AIC 542 : (2016) AIR(Calcutta) 227 : (2016) 3 CivCC 602 : (2016) 3 ICC 574

Hindu Adoptions and Maintenance Act, 1956 - Section 12(b)Hindu Succession Act, 1956 - Section 30Succession Act, 1925 - Section 283, 284