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Calcutta High Court judgments, 2016

1,186 judgments · page 54 of 60

High Courts01 Feb 2016Disposed off

State Bank of India and Others Vs Vivek Kumar Kejriwal

Calcutta High Court · (2016) ACD 1073 : (2016) 163 AIC 424 : (2016) AIR(Calcutta) 176 : (2016) 2 BankJ 800 : (2016) 3 BC 210 : (2016) 3 CalLJ 78 : (2016) 2 CalLT 73 : (2016) 2 DCR 650 : (2016) 2 DRTC 218 : (2016) 2 DRTC 36 : (2016) 3 ICC 144 : (2016) 3 WBLR 525

Constitution of India, 1950 - Article 226, Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 13 (4), Section 13(1), Section 13(1)(d), Section 13(2)
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High Courts01 Feb 2016Allowed

West Bengal Electricity Regulatory Commission and Others Vs West Bengal State Electricity Distribution Company Limited and Others

Calcutta High Court · (2016) AIR(Calcutta) 144 : (2016) 1 CalHCN 715 : (2016) 2 CalLJ 600 : (2016) 2 CalLT 40 : (2016) 3 WBLR 537

Electricity Act, 2003 - Section 111, Section 142, Section 143, Section 145, Section 147, Section 178, Section 178(1), Section 178(2)(Z), Section 179, Section 181, Section 181(2), Section 2(15), Section 42(6), Section 43, Section 43(1), Section 43(3),
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High Courts01 Feb 2016Dismissed

Dilip Das Vs The State of West Bengal

Calcutta High Court · (2016) 02 CAL CK 0121

Criminal Procedure Code, 1973 (CrPC) - Section 287, Section 313, Section 342, Section 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18, Section 2, Section 20 (b), Section 20 (b) (ii) (c), Section 50, Section 50(1),
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High Courts29 Jan 2016Dismissed

Saumya Mining Limited Vs Srei Equipment Finance Limited

Calcutta High Court · (2016) AIR(Calcutta) 189 : (2016) 2 CalHCN 345 : (2016) 1 CalLT 457 : (2016) 2 ICC 986 : (2016) 6 RAJ 279 : (2016) 3 WBLR 668

Arbitration and Conciliation Act, 1996 - Section 37(1)(a), Section 9Contract Act, 1872 - Section 172Registration Act, 1908 - Section 17
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High Courts29 Jan 2016Allowed

Subhasis Basu Vs The State

Calcutta High Court · (2016) 01 CAL CK 0055

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 5 (1) (e), Section 5 (2)Prevention of Cruelty to Animals Act, 1960 - Section 5 (1) (e), Section 5 (2)
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High Courts29 Jan 2016Dismissed

Tutul Sk. Vs The State of West Bengal

Calcutta High Court · (2016) 01 CAL CK 0053

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 174, Section 222(2), Section 313Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302, Section 304, Section 394, Section 396
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High Courts29 Jan 2016Dismissed

Bidhan Ghosh Vs The State of West Bengal

Calcutta High Court · (2016) 1 AICLR 923

Constitution of India, 1950 - Article 142Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 375, Section 376, Section 417, Section 90
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High Courts28 Jan 2016Dismissed

Kunal Saha Vs The State of West Bengal and Others

Calcutta High Court · (2016) 01 CAL CK 0051

Citizenship Act, 1955 - Section 2(ee), Section 7-A, Section 7-A(1), Section 7-BConstitution of India, 1950 - Article 124, Article 144, Article 16, Article 162, Article 166, Article 18, Article 20, Article 21, Article 217, Article 226, Article
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