Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 188, 341, 406, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482

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High Courts15 Jan 2024Dismissed

Calcutta Pinjrapole Society Vs Shashi Kant Soni & Anr.

Calcutta High Court · (2024) 01 CAL CK 0046

Limitation Act, 1963 — Article 120, 121Constitution Of India, 1950 — Article 141, 142Code Of Civil Procedure, 1908 — Order 22, Order 22 Rule 9(2), Order 22 Rule 9(3), Order 22 Rule 10, Order 22 Rule 10(1), Order 22 Rule 10(2)

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High Courts15 Jan 2024Disposed Of

Bimal Paul Vs State Of West Bengal

Calcutta High Court · (2024) 01 CAL CK 0045

Evidence Act, 1872 — Section 113AIndian Penal Code, 1860 — Section 34, 306, 498A

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High Courts15 Jan 2024Dismissed

Archana Nirman Pvt. Ltd. And Another Vs IIFL Home Finance Limited Corporate Office And Others

Calcutta High Court · (2024) 01 CAL CK 0044

Code Of Civil Procedure, 1908 — Order 41 Rule 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 17, 17(2), 18, 18(1)

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High Courts15 Jan 2024Dismissed

Amit Begwani Vs Ranu Parui & Ors.

Calcutta High Court · (2024) 01 CAL CK 0043

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 28 Rule 10, Order 7 Rule 11, Order 7 Rule 11(a),Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(d), Order 7 Rule 11(e), Order 7 Rule 11(f), Order 6 Rule 16Registration Act, 1908 — Section 47

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High Courts15 Jan 2024Dismissed

Saran Gopal Krishnan Vs Narcotics Control Bureau, Kolkata.

Calcutta High Court · (2024) 01 CAL CK 0042

Code Of Criminal Procedure, 1973 — Section 70(2), 73, 173(8)Extradition Act, 1962 — Section 29

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High Courts15 Jan 2024Dismissed

Amaresh Banerjee Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 01 CAL CK 0041

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Indian Penal Code, 1860 — Section 120B, 406, 420Trade Mark Act, 1999 — Section 103, 104

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High Courts15 Jan 2024Dismissed

National Insurance Company Limited Vs Kusum Agarwal & Others

Calcutta High Court · (2024) 01 CAL CK 0040

Code Of Civil Procedure, 1908 — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 95, 95(2)(b), 95(2)(b)(i), 110A

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High Courts11 Jan 2024Dismissed

Anupam Dutta Vs Bela Mukherjee And Another

Calcutta High Court · (2024) 01 CAL CK 0035

Constitution Of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 1(3), 6, 7(1), 7(2), 7(3)Code Of Civil Procedure, 1908 — Section 107(2)

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High Courts11 Jan 2024Allowed

Srijan Infrarealty Private Limited & Ors Vs Union Of India & Ors.

Calcutta High Court · (2024) 01 CAL CK 0034

Enemy Property Act, 1968 — Section 2(b), 2(c), 18, 18C

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High Courts11 Jan 2024Dismissed

PITTI Engineering Limited Vs Union Of India And Others

Calcutta High Court · (2024) 01 CAL CK 0033

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