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Calcutta High Court judgments

64,009 judgments · page 200 of 3,201

High Courts07 Apr 2022Dismissed

Tapas Mahata & Anr. Vs State Of West Bengal

Calcutta High Court · (2022) 04 CAL CK 0013

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 164, 374(2)Indian Penal Code, 1860 — Section 109, 361, 363, 366, 376
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High Courts07 Apr 2022Dismissed

Ramesh Co. Vs Imperial Tubes Private Limited

Calcutta High Court · (2022) 04 CAL CK 0010

Code Of Civil Procedure, 1908 — Section 21, 151, 152, Order 12 Rule 6Commercial Courts Act, 2015 — Section 2(1)(c), 12AArbitration And Conciliation Act, 1996 — Section 47, 49
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High Courts05 Apr 2022Dismissed

Apl Metals Ltd. Vs Mountview Tracom Llp & Ors.

Calcutta High Court · (2022) 04 CAL CK 0011

Code Of Civil Procedure, 1908 — Section 4, 104(1), Order 43 Rule 1(ja)Arbitration And Conciliation Act, 1996 — Section 9(1)(ii)(d), 36, 37(1)(b), 36(2), 36(3), 37Commercial Courts Act, 2015 — Section 13, 13(2)
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High Courts04 Apr 2022Dismissed

Dr. Kunal Saha Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 04 CAL CK 0008

Code Of Civil Procedure, 1908 — Section 80, Order 21, Order 7 Rule 6, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Indian Penal Code, 1860 — Section 77, 304A, 500Judges (Protection) Act, 1985 — Section 3(1), 3(2)
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High Courts01 Apr 2022Dismissed

Raju Mandal Vs State Of West Bengal

Calcutta High Court · (2022) 04 CAL CK 0005

Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 19, 21(c), 24, 27A, 29, 36A, 36A(1)(d), 36A(4), 37Code Of Criminal Procedure, 1973 — Section 167(2), 173, 173(2), 173(5), 173(8), 190
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