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Calcutta High Court judgments

64,044 judgments · page 573 of 3,203

High Courts22 Dec 2014

Inspiration Cloths and U Vs Yash Traders

Calcutta High Court · (2015) 1 CALLT 183 : (2015) 4 CHN 393

Arbitration and Conciliation Act, 1996 — Section 16, 16(6), 31(3)(a), 34, 34(2)(a)(iii)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
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High Courts19 Dec 2014

Amalesh Mondal Vs Animesh Mandal

Calcutta High Court · (2015) 3 WBLR 922

General Clauses Act, 1897 — Section 27Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 5 Rule 1, Order 8 Rule 1, Order 9 Rule 7Constitution of India, 1950 — Article 227
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High Courts19 Dec 2014

Sandha Paul Vs Reba Mondal

Calcutta High Court · (2015) 4 CHN 38 : (2015) 4 WBLR 1028

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
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High Courts19 Dec 2014

Baban Upadhyay Vs The State of West Bengal

Calcutta High Court · (2014) 12 CAL CK 0008

Coal Mines (Nationalisation) Act, 1973 — Section 30(II)Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 120B, 34, 379, 411, 413
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High Courts17 Dec 2014

Raja Mcgee Vs The State of West Bengal

Calcutta High Court · (2015) 3 CHN 291 : (2015) 3 Crimes 530

Criminal Procedure Code, 1973 (CrPC) — Section 144, 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1), 3(1)(viii)
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