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Calcutta High Court judgments, 2019

1,681 judgments · page 10 of 85

High Courts22 Nov 2019Disposed Of

Khurshid Ahamed Vs State Of West Bengal

Calcutta High Court · (2019) 11 CAL CK 0072

Code Of Criminal Procedure, 1973 — Section 31, 313Indian Penal Code, 1860 — Section 71, 279, 304A, 489B, 489CEvidence Act, 1872 — Section 106
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High Courts21 Nov 2019Disposed Of/ Dismissed

Sukhen Das Vs Mampi Das

Calcutta High Court · (2019) 11 CAL CK 0066

Hindu Marriage Act, 1955 — Section 13Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 9 Rule 13
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High Courts20 Nov 2019Disposed Of

S. Sree Kumar Vs State

Calcutta High Court · (2019) 11 CAL CK 0068

Code Of Criminal Procedure, 1973 — Section 41, 41A, 160, 408, 420, 468, 471
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High Courts20 Nov 2019Allowed

Tapan Das And Others Vs CBI

Calcutta High Court · (2019) 11 CAL CK 0055

Code Of Criminal Procedure, 1973 — Section 313Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B, 420, 477A
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High Courts20 Nov 2019Allowed

Mackeil Ispat And Forging Limited Vs State Bank Of India

Calcutta High Court · (2019) 11 CAL CK 0054

Insolvency And Bankruptcy Code, 2016 — Section 7(5), 9(5), 10(4), 12A, 13, 14, 16, 31, 33, 34, 42, 44, 49, 51, 54, 60(5), 60(5)(c), 61(1), 62National Company Law Tribunal Rules, 2016 — Rule 55Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 10
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High Courts19 Nov 2019

Kheru Ram Vs Alya Begum & Ors

Calcutta High Court · (2019) 11 CAL CK 0057

Code Of Civil Procedure, 1908 — Section 151, Order 21 Rule 26Constitution Of India, 1950 — Article 227
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