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Calcutta High Court judgments

64,009 judgments · page 177 of 3,201

High Courts31 Aug 2022Allowed

Srikant M Abuj & Ors. Vs Soharab Sekh

Calcutta High Court · (2022) 08 CAL CK 0093

Security Interest (enforcement) Rules, 2002 — Rule 8(1)Indian Penal Code, 1860 — Section 34, 323, 341, 453, 461, 506Code Of Criminal Procedure, 1973 — Section 202, 401, 482
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High Courts30 Aug 2022Dismissed

Acharya Sarbatmanda Avodhuta Vs Tushar Kanti Ghosh & Anr.

Calcutta High Court · (2022) 08 CAL CK 0091

Constitution Of India, 1950 — Article 19, 19(1)(a), 19(2), 21, 226Indian Penal Code, 1860 — Section 499, 499(1), 499(2), 499(3), 499(4), 499(5), 499(6), 499(7), 499(8), 499(9), 500Code of Criminal Procedure, 1973 — Section 199, 202, 251, 482, 499
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High Courts26 Aug 2022Dismissed

Jatin Satik Vs Sanchita Bera

Calcutta High Court · (2022) 08 CAL CK 0071

Limitation Act, 1963 — Article 137Arbitration And Conciliation Act, 1996 — Section 9, 11, 11(6), 11(6)(a), 11(6)(b), 11(6)(c), 21Limitation Act, 1963 — Section 9
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High Courts25 Aug 2022Allowed

Swal Limited Vs Union Of India & Ors

Calcutta High Court · (2022) 08 CAL CK 0065

Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 14A, 142(1), 142(2), 143(1), 143(2), 143(3), 144B, 147, 148, 148A, 148A(a), 148A(b), 148A(d), 154Income Tax Act, 1922 — Section 34(1)(a)
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