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Calcutta High Court judgments, 2020

884 judgments · page 4 of 45

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High Courts26 Aug 2020Disposed Of

Trisha Bhattacharjee And Ors Vs State Of West Bengal & Ors.

Calcutta High Court · (2020) 08 CAL CK 0073

:West Bengal School Service Commission (Selection Of Persons For Appointment To The Post Of Teachers) Rules Of 2007 — Rule 2(f), 8, 9, 12(3), 12(4), 12(6)Code Of Civil Procedure, 1908 — Order 1 Rule 9
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High Courts26 Aug 2020

Prodyut Kumar Chattopadhyay And Ors. Vs Board Of Trustes For The Port Of Kolkata And Ors.

Calcutta High Court · (2020) 08 CAL CK 0045

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High Courts25 Aug 2020Disposed Of

Sunil Kr. Shaw & Ors. Vs Punjab National Bank & Ors

Calcutta High Court · (2020) 08 CAL CK 0072

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17
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High Courts25 Aug 2020Disposed Of

Sanjib Banerjee Vs State

Calcutta High Court · (2020) 08 CAL CK 0071

Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts25 Aug 2020Dismissed

M/s. Dhoom Mercantile Pvt. Ltd. Vs Union Of India & Ors.

Calcutta High Court · (2020) 08 CAL CK 0070

Indian Telegraph Act, 1885 — Section 16(1), 17
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High Courts25 Aug 2020Disposed Of

Sharad Kumar Singh And Ors Vs State Of West Bengal And Another

Calcutta High Court · (2020) 08 CAL CK 0069

Kolkata Municipal Corporation Act, 1980 — Section 2(81B), 3,28, 29, 30, 39, 81, 634West Bengal Municipal Act, 1993 — Section 14Constitution Of India, 1950 — Article 123, 162, 164, 166, 213, 226, 243U, 246, 309
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High Courts25 Aug 2020Disposed Of

Bengal Unitech Universal Siliguri Projects Ltd. Vs Siliguri Jalpaiguri Development Authority

Calcutta High Court · (2020) 08 CAL CK 0044

Arbitration And Conciliation Act, 1996 — Section 29A, 29A(5)
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High Courts25 Aug 2020Disposed Of

M/S. Jay Cr Stone Mining And Overseas Pvt. Ltd. Vs M/S. Angel Exports

Calcutta High Court · (2020) 08 CAL CK 0043

Arbitration And Conciliation Act, 1996 — Section 9
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High Courts24 Aug 2020Disposed Of

Sulata Mondal & ors. Vs State

Calcutta High Court · (2020) 08 CAL CK 0068

Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts24 Aug 2020Disposed Of

Anant Wires Private Limited Vs Tea Packers (India) Pvt. Ltd

Calcutta High Court · (2020) 08 CAL CK 0067

Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 39 Rule 4
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High Courts24 Aug 2020Disposed Of

Sanjit Majumder & Ors. Vs State

Calcutta High Court · (2020) 08 CAL CK 0066

Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts24 Aug 2020Allowed

Bulet Turi Vs State

Calcutta High Court · (2020) 08 CAL CK 0065

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High Courts24 Aug 2020Disposed Of

Speciality Restaurants Limited Vs Mani Square Limited

Calcutta High Court · (2020) 08 CAL CK 0042

Arbitration And Conciliation Act, 1996 — Section 9
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High Courts24 Aug 2020Disposed Of

Tata Motors Finance Solutions Limited Vs Roadwings International Pvt. Ltd. And Anr

Calcutta High Court · (2020) 08 CAL CK 0041

Arbitration And Conciliation Act, 1996 — Section 36
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High Courts24 Aug 2020Dismissed

United Conveyor Corporation (India) Private Limited Vs Pravash Kumar Mukherjee

Calcutta High Court · (2020) 08 CAL CK 0040

Arbitration And Conciliation Act, 1996 — Section 28(3), 31(7), 34, 34(2), 37Evidence Act, 1872 — Section 101Income Tax Act, 1961 — Section 194C, 194C(2)
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High Courts19 Aug 2020Disposed Of

Bappa Sarkar Vs State

Calcutta High Court · (2020) 08 CAL CK 0064

Code Of Criminal Procedure, 1973 — Section 164
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High Courts19 Aug 2020Disposed Of

Rahul Manna Vs State Of West Bengal & Ors

Calcutta High Court · (2020) 08 CAL CK 0063

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High Courts19 Aug 2020Dismissed

Sudhir Kumar Patodia Vs Union Bank Of India

Calcutta High Court · (2020) 08 CAL CK 0062

Code Of Civil Procedure, 1908 — Order 41 Rule 27(b)
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High Courts19 Aug 2020Disposed Of

Joy Infraproject Pvt. Ltd Vs Debaprasad Mukhopadhyay

Calcutta High Court · (2020) 08 CAL CK 0039

Arbitration And Conciliation Act, 1996 — Section 11
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High Courts18 Aug 2020Allowed

Asgor Ali @ Asgar Ali & Anr. Vs State

Calcutta High Court · (2020) 08 CAL CK 0061

Indian Penal Code, 1860 — Section 34, 307, 498ACode Of Criminal Procedure, 1973 — Section 438(2)
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