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Calcutta High Court judgments

64,043 judgments · page 342 of 3,203

High Courts12 Jul 2019Dismissed/Disposed Off, Respectively

Standard Chartered Bank & Anr Vs Tilak Mehra & Ors

Calcutta High Court · (2019) 07 CAL CK 0043

Indian Contract Act, 1872 — Section 51, 52, 53, 54Transfer of Property Act, 1882 — Section 5, 116Arbitration And Conciliation Act, 1996 — Section 29, 34, 34(2)(a), 34(2)(b), 34(2)(a)(b), 34(b)(ii), 75, 81
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High Courts11 Jul 2019Allowed

Chandana Roy Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 07 CAL CK 0038

Code Of Criminal Procedure, 1973 — Section 156(3), 165, 173, 173(2), 173(8), 174, 311, 391, 482Delhi Special Police Establishment Act, 1946 — Section 6Constitution Of India, 1950 — Article 19, 19(1), 19(1)(a), 19(1)(b), 21, 22, 32, 136, 141, 226
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High Courts10 Jul 2019Dismissed

Kashem Ali Biswas Vs Union Of India And Others

Calcutta High Court · (2019) 07 CAL CK 0035

Central Reserve Police Force Act, 1949 — Section 11(1), 21(1)Central Reserve Police Force Rules, 1955 — Rule 27(b), 27(c)Constitution Of India, 1950 — Article 226, 227
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High Courts09 Jul 2019Disposed Off

Haimanti Mal Vs State Of West Bengal

Calcutta High Court · (2019) 07 CAL CK 0029

Code Of Criminal Procedure, 1973 — Section 401, 482Protection Of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 12(3), 18, 19, 20, 22Protection Of Women From Domestic Violence Rules, 2006 — Rule 6, 6(II)
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