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Calcutta High Court judgments

64,044 judgments · page 594 of 3,203

High Courts25 Aug 2014Dismissed

Jawahar Singh Vs The United Bank of India

Calcutta High Court · (2015) 1 BC 613 : (2015) 1 CHN 462

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114(g)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(13), 13(2), 13(4), 17
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High Courts22 Aug 2014

Jayanta Kumar Mondal Vs Pratima Mondal

Calcutta High Court · (2015) 1 CHN 719 : (2015) 1 WBLR 677

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 235, 300Evidence Act, 1872 — Section 40, 40, 41, 41, 41
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High Courts22 Aug 2014Disposed off

Jharna Rani Ghosh Vs Prabir Kumar Ghosh

Calcutta High Court · (2015) 2 CHN 50

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) - Section 125 203Hindu Marriage Act, 1955 - Section 13 15 24 9
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High Courts21 Aug 2014Allowed

Shyamal Barman Vs State of West Bengal

Calcutta High Court · (2014) 3 CALLT 591 : (2015) 3 CCR 47 : (2015) 1 Crimes 737 : (2014) 4 Crimes 108

Evidence Act, 1872 — Section 125Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 42(2), 52A
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High Courts21 Aug 2014Dismissed

National Highway Authority of India Vs Gammon India Ltd.

Calcutta High Court · (2015) 5 ARBLR 28 : (2015) 1 CALLT 39 : (2014) 3 CALLT 650 : (2014) 5 CHN 463

Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 30, 31(3), 34Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23
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