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Calcutta High Court judgments

64,044 judgments · page 592 of 3,203

High Courts03 Sept 2014

Subodh Sardar Vs Soul Chandra Naskar

Calcutta High Court · (2014) 4 CALLT 384 : (2015) 1 CHN 204 : (2015) 1 WBLR 510

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 10, 11, 12, 13, 14, 14
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High Courts29 Aug 2014Dismissed

Mahendra Mahato Vs The Central Bank of India

Calcutta High Court · (2015) 2 BC 105 : (2014) 4 CALLT 526

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 13(4)(6)(8), 13(4)(a)Transfer of Property Act, 1882 — Section 55
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High Courts29 Aug 2014Disposed Off

Ashok Kumar Bhotika Vs Asha Rao

Calcutta High Court · (2015) 3 CHN 379

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 22 Rule 9, Order 23 Rule 1A, Order 23 Rule 3, 151
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