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Calcutta High Court judgments, 2019

1,681 judgments · page 20 of 85

High Courts25 Sept 2019Disposed Of

Suprobha Reja Vs Punjab Natioinal Bank & Ors

Calcutta High Court · (2019) 09 CAL CK 0328

Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act Of 2002 — Section 17Constitution Of India, 1950 — Article 300A
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High Courts25 Sept 2019Disposed Of

Ganesh Das Vs State Of West Bengal & Others

Calcutta High Court · (2019) 09 CAL CK 0314

Maharashtra Municipal Councils, Nagar Panchayats And Insustrial Townships Act, 1965 — Section 41(2)Municipal Act, 1992 — Section 12, 16, 18, 431(1)West Bengal Municipal Act, 1993 — Section 425, 426, 426(2), 427, 428, 429, 431, 431(2)
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High Courts25 Sept 2019Disposed Of

Bhola Das Vs State Of West Bengal

Calcutta High Court · (2019) 09 CAL CK 0092

Indian Penal Code, 1860 — Section 375, 376(2)(f), 511Code Of Criminal Procedure, 1973 — Section 164, 313, 428
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