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Calcutta High Court judgments

64,044 judgments · page 618 of 3,203

High Courts03 Apr 2014

Teru Majhi and Another Vs State of West Bengal and Others

Calcutta High Court · (2015) ALLMR(Cri) 207 : (2014) 2 CALLT 450 : (2014) 3 CCR 237 : (2014) 3 CHN 433 : (2015) CriLJ 1017 : (2014) 4 CTC 402 : (2014) 2 RCR(Criminal) 886

Arbitration and Conciliation Act, 1996 — Section 2Companies Act, 1956 — Section 529AConstitution of India, 1950 — Article 21
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High Courts03 Apr 2014

Capricorn Oils Ltd. Vs Om Prakash Agarwal

Calcutta High Court · (2014) 3 CHN 604

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 34Companies Act, 1956 — Section 10F
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High Courts02 Apr 2014Dismissed

Sandhya Rani Das Vs Parikshit Das

Calcutta High Court · AIR 2014 Cal 198 : (2014) 4 CALLT 241 : (2014) 4 CHN 155 : (2014) 4 WBLR 822

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10A, 151Evidence Act, 1872 — Section 45, 73Succession Act, 1925 — Section 276
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High Courts01 Apr 2014Dismissed

Pranab Kumar Roy Vs United Bank of India

Calcutta High Court · (2014) 3 CALLT 209

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12, 19, 19(1), 19(2)Constitution of India, 1950 — Article 14, 19(1)(g)Payment of Gratuity Act, 1972 — Section 4(6), 4A, 7(3), 9
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