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Calcutta High Court judgments

64,043 judgments · page 268 of 3,203

High Courts02 Mar 2020Dismissed

Mohanlal Agarwal Vs Manjan Devi Patni & Ors

Calcutta High Court · (2020) 03 CAL CK 0021

Constitution Of India, 1950 — Article 227Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 29A, 34, 34(3), 42Limitation Act, 1963 — Section 14
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High Courts28 Feb 2020Disposed Of

Utpal Ghosh Vs Manas Kumar Mukherjee

Calcutta High Court · (2020) 02 CAL CK 0105

Code Of Civil Procedure, 1908 — Section 151, Order 2, Order 11 Rule 11West Bengal Premises Tenancy Act, 1997 — Section 2(g)
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High Courts28 Feb 2020Dismissed

Arvind Kumar Munka Vs Union Of India

Calcutta High Court · (2020) 02 CAL CK 0104

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41A(3), 439Central Goods and Services Tax Act, 2017 — Section 69, 69(1), 70(1), 73, 132, 132(1), 134, 138
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High Courts28 Feb 2020Disposed Of

Kaisar Vs Vs State Of West Bengal

Calcutta High Court · (2020) 02 CAL CK 0103

Indian Penal Code, 1860 — Section 90, 418, 375, 376, 506Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 3
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High Courts28 Feb 2020Dismissed

Minor Sukhen Biswas (Son) & Ors Vs Nirmala Biswas & Ors

Calcutta High Court · (2020) 02 CAL CK 0102

Constitution Of India, 1950 — 21, 32, 226, 227Code Of Civil Procedure, 1908 — Section 11, Order 23 Rule 1, Order 23 Rule 1(4), Order 23 Rule 4, Order 32 Rule 1, Order 32 Rule 2, Order 32 Rule 3, Order 32 Rule 4, Order 32 Rule 5, Order 32 Rule 6, Order 32 Rule 7, Order 32 Rule 8, Order 32 Rule 9, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13, Order 32 Rule 14, Order 41 Rule 11
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High Courts28 Feb 2020Dismissed

Gautam Kundu Vs Enforcement Directorate

Calcutta High Court · (2020) 02 CAL CK 0100

Constitution Of India, 1950 — Article 21Securities And Exchange Board Of India (Stock Brokers And Sub-Brokers) Rules, 1992 — Rule 5Code Of Criminal Procedure, 1973 — Section 167(2), 239, 309, 436A, 439
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