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Calcutta High Court judgments

64,079 judgments · page 1,264 of 3,204

High Courts04 Sept 1997

Eva Seth Vs Union of India and Others

Calcutta High Court · 1 CWN 181

Banking Regulation Act, 1949 — Section 21, 21(2), 21A, 46(4)Constitution of India, 1950 — Article 12Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 35
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High Courts14 Aug 1997

Hirak Chand Dawn Vs Mohar Chand Dawn and Others

Calcutta High Court · (1998) 1 CALLT 164 : (1997) 2 CHN 467

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 155(3), 156(3), 167(5), 192(1), 200Penal Code, 1860 (IPC) — Section 120B, 308, 406
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High Courts12 Aug 1997

Jolly Durga Prasad Vs Goodricks Group Ltd.

Calcutta High Court · (1998) 1 CALLT 191 : (1997) 2 CHN 364 : (1999) 97 CompCas 698 : (1998) 2 RCR(Criminal) 481

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A, Order 39 Rule 4, 151Companies Act, 1956 — Section 630, 630(1), 630(2)Constitution of India, 1950 — Article 227
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