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Calcutta High Court judgments

64,043 judgments · page 349 of 3,203

High Courts08 May 2019Disposed Off

Archana Roy Vs Dipanjan Bhattacharjee

Calcutta High Court · (2019) 05 CAL CK 0021

Code Of Civil Procedure, 1908 — Section 80, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(3)(a), Order 23 Rule 1(3)(b), 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 14Constitution Of India, 1950 — Article 227
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High Courts03 May 2019Disposed Off

Atlantic Projects Ltd. & Ors Vs Allahabad Bank & Ors

Calcutta High Court · (2019) 05 CAL CK 0011

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)Banking Regulation Act, 1949 — Section 21, 21(2), 21(3), 35ACompanies Act, 2013 — Section 2(60)
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High Courts03 May 2019Dismissed

Ashim Baidya Ashim Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 05 CAL CK 0005

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 35, 42, 45, 50, 67Evidence Act, 1872 — Section 25Code of Criminal Procedure, 1973 — Section 313
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