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Calcutta High Court judgments

64,044 judgments · page 581 of 3,203

High Courts12 Nov 2014Allowed

Kamal Kumar Mitra Vs Arun Kumar Chatterjee

Calcutta High Court · (2015) 2 CHN 140 : (2016) 1 WBLR 291

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 100, Order 21 Rule 99 151Constitution of India, 1950 - Article 226 31C 39(b)West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001 - Section 1(2) 2 2(14)
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High Courts12 Nov 2014Dismissed

Bal Kishan Kedia Vs CESC Limited

Calcutta High Court · (2015) 2 CHN 425

Electricity (Supply) Act, 1948 - Section 60AElectricity Act, 1910 - Section 24Electricity Act, 2003 - Section 126 127 56 56(2) 56(2)
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High Courts11 Nov 2014

Idol India Projects Ltd. Vs Nupur Ghosh and Others

Calcutta High Court · (2015) 1 CHN 385

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(4), 17, 34
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High Courts10 Nov 2014Allowed

Islamul Haque Vs State of West Bengal

Calcutta High Court · (2015) 1 CHN 113

Arms Act, 1959 - Section 25(1)(a), 27 — Criminal Procedure Code, 1973 (CrPC) - Section 437A — Penal Code, 1860 (IPC) - Section 399, 402
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High Courts07 Nov 2014

Mainul Haque Vs The Union of India

Calcutta High Court · (2015) 2 Crimes 621

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(c), 29, 42, 43, 50
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