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Calcutta High Court judgments

64,043 judgments · page 224 of 3,203

High Courts11 Nov 2021Dismissed

Md Enamul Haque. Vs Central Bureau Of Investigation

Calcutta High Court · (2021) 11 CAL CK 0007

Code Of Criminal Procedure, 1973 — Section 41, 160, 161, 164, 439Indian Penal Code, 1860 — Section 120B, 420Prevention of Corruption Act, 1988 — Section 7, 11, 12, 13(1)(a), 13(1)(d), 13(2)
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High Courts10 Nov 2021Allowed

Hari Prasad Pal Vs Asit Kumar Mondal & Anr.

Calcutta High Court · (2021) 11 CAL CK 0009

Negotiable Instruments Act, 1881 — Section 118, 138, 139, 142Code Of Criminal Procedure, 1973 — Section 251, 311, 313, 378, 386Indian Penal Code, 1860 — Section 34, 302, 307
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High Courts10 Nov 2021Disposed Of

EIG (Mauritius) Limited Vs Mcnally Bharat Engineering Company Limited

Calcutta High Court · (2021) 11 CAL CK 0005

Arbitration And Conciliation Act, 1996 — Section 34(1), 34(2), 34(2A), 44, 46, 47, 48, 48(1), 48(2), 48(2)(b), 49Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 7, 7(1)(b)(ii)Securities Contracts (Regulation) Act, 1956 — Section 2(i), 16
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High Courts29 Oct 2021Allowed

Alapan Bandyopadhyay Vs Union Of India & Anr.

Calcutta High Court · (2021) 10 CAL CK 0046

Constitution Of India, 1950 — Article 14, 226(2)AIS (Discipline and Appeal) Rules, 1969 — Rule 6, 8Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 6, 6(1), 6(2)
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High Courts14 Oct 2021

Kailash Vijayvargiya Vs State Of West Bengal

Calcutta High Court · (2021) 10 CAL CK 0041

Constitution Of India, 1950 — Article 21, 226Code Of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156(3), 161, 438, 438(2)Indian Penal Code, 1860 — Section 34, 323, 325, 341, 506, 506(ii)
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