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Calcutta High Court judgments, 2021

573 judgments · page 22 of 29

High Courts30 Jun 2021Dismissed

Webfil Ltd Vs Dipesh Kumar Bagchi & Anr

Calcutta High Court · (2021) 06 CAL CK 0090

Constitution Of India, 1950 — Article 12, 14, 32, 38, 38(1)Industrial Disputes Act, 1947 — Section 2A(2), 2(S)Code Of Civil Procedure, 1908 — Section 18, 18(2), 21
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High Courts30 Jun 2021Disposed Of/Dismissed

Srei Equipment Finance Limited Vs Marg Limited

Calcutta High Court · (2021) 06 CAL CK 0087

Constitution Of India, 1950 — Article 141, 142Code Of Civil Procedure, 1908 — Order 21Arbitration And Conciliation Act, 1996 — Section 34, 34(3), 36, 36(1), 36(2), 36(3)
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High Courts30 Jun 2021Disposed Of

Sanjay Biswas And Anr. Vs Commissioner Of Excise And Anr.

Calcutta High Court · (2021) 06 CAL CK 0086

Constitution Of India, 1950 — Article 14Bengal Excise(Selection Of New Sites And Grant Of License For Retail Sale Of Liquor And Certain other intoxicants)Rules,2003 — Rule 14Bengal Excise Act, 1909 — Section 42
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High Courts25 Jun 2021Disposed Of

Mohammed Naim Vs State Of West Bengal & Ors

Calcutta High Court · (2021) 06 CAL CK 0105

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 154, 155, 156, 157Indian Penal Code, 1860 — Section 363, 365, 376(2)(n)
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