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Calcutta High Court judgments

64,044 judgments · page 577 of 3,203

High Courts02 Dec 2014

Shakuntala Jaiswal Vs Allahabad Bank

Calcutta High Court · (2015) 2 CHN 306

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17
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High Courts02 Dec 2014

Harul Al Rasid Vs Union of India

Calcutta High Court · AIR 2015 Cal 49 : (2015) 2 CHN 464 : (2015) 144 FLR 564 : (2015) 1 LLJ 134 : (2015) 2 LLN 85 : (2015) 1 SCT 512

Industrial Disputes Act, 1947 — Section 10
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High Courts02 Dec 2014

Makhan Thakur Vs The State of West Bengal

Calcutta High Court · (2015) 1 CALLT 566

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114(e), 24, 25, 50Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(b), 21(c), 41(2), 42, 42(1)(a)
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High Courts27 Nov 2014

Lakhbinder Singh Vs Mahinder Singh

Calcutta High Court · (2015) 1 CALLT 70 : (2015) 1 CHN 367

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 4, 5
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High Courts27 Nov 2014

Khurshid Ahmed Ansari Vs Afzal

Calcutta High Court · (2015) 1 CALLT 15 : (2015) 1 CHN 468 : (2015) 1 WBLR 663

Constitution of India, 1950 — Article 227West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Act, 1993 — Section 12A, 5, 6
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High Courts27 Nov 2014

Arun Chorone Roqitte Vs Oriental Venetian Blinds

Calcutta High Court · (2015) 1 CALLT 6 : (2015) 1 CHN 453 : (2015) 4 WBLR 217

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d), 151Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 2(I)(iii), 69, 69(2)
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High Courts26 Nov 2014

Haniph Seikh Vs The State of West Bengal

Calcutta High Court · (2015) 2 Crimes 633

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 114(e), 21, 24, 25, 26Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18(b), 21(c), 29, 42, 52A
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High Courts25 Nov 2014

Kalyan Kumar Paul Vs The State of West Bengal

Calcutta High Court · (2014) 11 CAL CK 0122

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 167(5), 468Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 34, 406, 494, 498A
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