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Calcutta High Court judgments, 2025

603 judgments · page 23 of 31

High Courts12 Mar 2025Allowed

Shri Gautam Kumar Pincha Vs Asha Devi Bajaj & Ors

Calcutta High Court · (2025) 03 CAL CK 1013

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 7 Rule 11West Bengal Government Land (Regulation of Transfer) Act, 1993 - Section 2(e), 4, 6, 21
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High Courts12 Mar 2025Dismissed

Tapesh Pal Vs State Of West Bengal & Another

Calcutta High Court · (2025) 03 CAL CK 1011

Code of Criminal Procedure, 1973 - Section 41A, 190, 190(1)(a), 190(1)(b), 190(1)(c), 320, 482Indian Penal Code, 1860 - Section 120B, 174, 420Negotiable Instruments Act, 1881 - Section 138
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High Courts11 Mar 2025Disposed Of

Ahasanuddin Ahammed Vs State Of West Bengal & Ors

Calcutta High Court · (2025) 03 CAL CK 1003

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 126Code of Criminal Procedure, 1973 - Section 156(3), 195, 195(1), 195(1)(b)(ii), 340, 341Indian Penal Code, 1860 - Section 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 188, 205, 206, 207, 208, 209, 210, 211
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High Courts11 Mar 2025Disposed Of

M/s. Shaila Motors Private Limited & Ors Vs Indian Bank & Ors

Calcutta High Court · (2025) 03 CAL CK 0967

Code of Civil Procedure, 1908 - Order 41 Rule 23, Order 41 Rule 25, Order 41 Rule 25ASecuritisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(4), 13(8), 17 Security Interest (Enforcement) Rules, 2002 - Rule 8, 8(5), 8(6), 8(7), 9(1), 9(7)
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High Courts11 Mar 2025Dismissed

Rajkumar Rishi Vs State Of West Bengal

Calcutta High Court · (2025) 03 CAL CK 0964

Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 34, 302Explosive Substance Act, 1908 - Section 3, 4, 4(a), 4B
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