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Calcutta High Court judgments, 2016

1,186 judgments · page 45 of 60

High Courts03 Mar 2016Disposed Off

Md. Manzoor Ansari Vs State of West Bengal

Calcutta High Court · (2016) 5 WBLR 263

Land Acquisition Act, 1894 — Section 16Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
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High Courts03 Mar 2016Dismissed

National Insurance Co. Ltd. Vs Gokul Das and Others

Calcutta High Court · (2016) AAC 1644 : (2016) 166 AIC 273 : (2016) 2 CalLJ 142 : (2016) 2 CalLT 410 : (2016) 4 CivilLJ 164 : (2016) 4 TAC 856 : (2016) 1 TNMAC 774 : (2016) 3 WBLR 345

Motor Vehicles Act, 1988 - Section 147, Section 149(2), Section 166, Section 168
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High Courts03 Mar 2016Disposed Off

The State of West Bengal Vs Debabrata Das

Calcutta High Court · (2016) 03 CAL CK 0040

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 172 (2), Section 313, Section 315, Section 432, Section 433, Section 433AEvidence Act, 1872 - Section 106, Section 25, Section 27, Section 6Penal Code, 1860 (IPC) - Section
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High Courts02 Mar 2016Disposed off

Tufan Chatterjee Vs Rangan Dhar

Calcutta High Court · (2016) AIR(Calcutta) 213 : (2016) 6 ArbiLR 147 : (2016) 3 ICC 745 : (2016) 6 RAJ 597

Arbitration and Conciliation Act, 1996 - Section 17, Section 21, Section 26, Section 26, Section 32, Section 32(1), Section 32(2), Section 33, Section 34, Section 36, Section 37, Section 85(1), Section 85(2)(a), Section 86(2)(a), Section 9, Section 9(
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High Courts02 Mar 2016Dismissed

Union of India Vs R. and P. Construction

Calcutta High Court · (2016) 03 CAL CK 0019

Arbitration Act, 1940 - Section 30Arbitration and Conciliation Act, 1996 - Section 33, Section 34, Section 34(2), Section 34(2)(b), Section 37, Section 5, Section 75, Section 81
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