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Calcutta High Court judgments, 2018

1,531 judgments · page 17 of 77

High Courts27 Sept 2018

Santanu Manna & Ors Vs State of West Bengal & Ors

Calcutta High Court · (2018) 09 CAL CK 0073

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 17Code of Criminal Procedure, 1973 — Section 144, 362, 482Constitution of India, 1950 — Article 21, 226
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High Courts27 Sept 2018Dismissed

Jiblal Hazra & Ors Vs State of West Bengal

Calcutta High Court · (2018) 09 CAL CK 0070

Indian Penal Code, 1860 — Section 34, 302, 307, 304B, 326, 498ACode of Criminal Procedure, 1973 — Section 313Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts27 Sept 2018Allowed

Exxon Mobil Corporation And Anr Vs Mr. P.K. Sen

Calcutta High Court · (2018) 09 CAL CK 0065

Trade Marks Act, 1999 — Section 2(1), 2(1)(zg), 2(1)( r), 2(1)(r)(ii), 2(m), 2(h), 2( r), 2(r)(i), 2(r)(ii), 27, 28, 29, 29(1), 29(2), 29(3), 29(4), 29(5), 29(9), 34, 47, 48, 48(2), 53, 134(2)Income Tax Act, 1961 — Section 156Code of Civil Procedure, 1908 — Order 2 Rule 1, Order 7 Rule 17, Order 6 Rule 12, Order 6 Rule 14, Order 6 Rule 15A, Order 29 Rule 1
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High Courts25 Sept 2018Dismissed

Sri Sankar Sarkar Vs State of West Bengal & Ors

Calcutta High Court · (2018) 09 CAL CK 0060

Code of Criminal Procedure, 1973 — Section 41ANarcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(xi), 2(xiv), 2(xxiii), 22(c ), 23(c )Drugs and Cosmetics Rules, 1945 — Rule 97E
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High Courts24 Sept 2018Allowed

SBPL Infrastructure Ltd & Anr Vs State of West Bengal & Ors

Calcutta High Court · (2018) 09 CAL CK 0059

Stamp Act, 1899 — Section 2(6), 2(12), 3, 17, 29, 31, 40, 41, 33, 35, 42, 42(2), 42(1), 45, 56, 56(2), 57Constitution of India, 1950 — Article 5, 5(a), 5(b), 5( c), 5(d), 5(e), 13(3)(b), 23, 23A, 23(b), 23(c ), 54, 54(a), 226, 245, 245, 245(1), 245(2), 372, 372(1), 395Registration Act, 1908 — Section 28
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