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Calcutta High Court judgments, 2020

884 judgments · page 25 of 45

High Courts28 Feb 2020Dismissed

Arvind Kumar Munka Vs Union Of India

Calcutta High Court · (2020) 02 CAL CK 0104

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41A(3), 439Central Goods and Services Tax Act, 2017 — Section 69, 69(1), 70(1), 73, 132, 132(1), 134, 138
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High Courts28 Feb 2020Disposed Of

Kaisar Vs Vs State Of West Bengal

Calcutta High Court · (2020) 02 CAL CK 0103

Indian Penal Code, 1860 — Section 90, 418, 375, 376, 506Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 3
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High Courts28 Feb 2020Dismissed

Minor Sukhen Biswas (Son) & Ors Vs Nirmala Biswas & Ors

Calcutta High Court · (2020) 02 CAL CK 0102

Constitution Of India, 1950 — 21, 32, 226, 227Code Of Civil Procedure, 1908 — Section 11, Order 23 Rule 1, Order 23 Rule 1(4), Order 23 Rule 4, Order 32 Rule 1, Order 32 Rule 2, Order 32 Rule 3, Order 32 Rule 4, Order 32 Rule 5, Order 32 Rule 6, Order 32 Rule 7, Order 32 Rule 8, Order 32 Rule 9, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13, Order 32 Rule 14, Order 41 Rule 11
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High Courts28 Feb 2020Dismissed

Gautam Kundu Vs Enforcement Directorate

Calcutta High Court · (2020) 02 CAL CK 0100

Constitution Of India, 1950 — Article 21Securities And Exchange Board Of India (Stock Brokers And Sub-Brokers) Rules, 1992 — Rule 5Code Of Criminal Procedure, 1973 — Section 167(2), 239, 309, 436A, 439
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High Courts28 Feb 2020Dismissed

Pyari Devi Chabiraj Steels Pvt. Ltd Vs Axis Bank Limited

Calcutta High Court · (2020) 02 CAL CK 0084

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 9, Order 7 Rule 11Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13 (2), 13(4), 14, 17, 17(1), 17(3), 17(4), 18, 34, 34(4)
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High Courts27 Feb 2020Allowed/ Disposed Of

Sitaram Das Vs State Of West Bengal

Calcutta High Court · (2020) 02 CAL CK 0085

Indian Penal Code, 1860 — Section 376(2), 376(2)(i)Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 6, 29 Code Of Criminal Procedure, 1973 — Section 164
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High Courts27 Feb 2020Disposed Of

Md. Salim & Ors Vs Abdul Hafiz & Anr

Calcutta High Court · (2020) 02 CAL CK 0081

Code Of Civil Procedure, 1908 — Order 14 Rule 2, Order 39 Rule , Order 39 Rule 2, Order 39 Rule 7Calcutta Thika And Other Tenancies And Lands (Acquisition And Regulation) Act, 1981 — Section 3(3), 5, 6, 6(3), 7, 7(1), 7(2), 7(6), 21Kolkata Municipal Corporation Act, 1980 — Section 2(9)
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