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Calcutta High Court judgments

64,009 judgments · page 202 of 3,201

High Courts29 Mar 2022Partly Allowed

Farhad Sk & Ors. Vs State Of West Bengal

Calcutta High Court · (2022) 03 CAL CK 0095

Indian Penal Code, 1860 — Section 34, 302, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 2, 3, 4Code Of Criminal Procedure, 1973 — Section 428, 437A
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High Courts29 Mar 2022Dismissed

Ashoka Dubey & Ors Vs Arjun Dey & Ors.

Calcutta High Court · (2022) 03 CAL CK 0093

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 9West Bengal Estate Acquisition Act, 1953 — Section 46, 57B, 57B(2)(a), 57B(2)(b), 57B(2)(c)
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High Courts25 Mar 2022Disposed Of/Dismissed

Damodar Valley Corporation Vs Reliance Infrastructure Ltd.

Calcutta High Court · (2022) 03 CAL CK 0079

Code Of Civil Procedure, 1908 — Section 9, Order 41 Rule 1(3), Order 41 Rule 5, Order 41 Rule 5(3)(a), Order 41 Rule 5(3)(b), Order 41 Rule 5(5), Order 27 Rule 8AArbitration And Conciliation Act, 1996 — Section 9, 34, 36, 36(2)
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High Courts23 Mar 2022Dismissed

Sarmilee Dutta Vs Barnali Dutta And Ors.

Calcutta High Court · (2022) 03 CAL CK 0069

Code Of Civil Procedure, 1908 — Section 11, 122, 129, Order 20 Rule 3, Order 9 Rule 9, Order 9 Rule 13, Order 26 Rule 13, Order 26 Rule 14, Order 41 Rule 21, Order 41 Rule 33Limitation Act, 1963 — Section 5
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