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Calcutta High Court judgments

64,044 judgments · page 679 of 3,203

High Courts15 Mar 2013Dismissed

Ferrazzini''s Bakery Vs Amitava Mitter and Others

Calcutta High Court · AIR 2013 Cal 104 : (2013) 3 CHN 116 : (2013) 2 WBLR 153

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 106, 116West Bengal Premises Tenancy Act, 1956 — Section 13(6)
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High Courts13 Mar 2013Disposed Off

Anu Mehta Vs Gunmala Sales Private Ltd.

Calcutta High Court · (2013) 4 BC 99 : (2013) 4 CHN 350 : (2013) 2 JCC 132

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178(d), 179, 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138, 145, 3, 72
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High Courts12 Mar 2013Allowed

Sutapa Chatterjee and Another Vs UCO Bank and Others

Calcutta High Court · (2013) 4 BC 252 : (2013) 2 CALLT 272 : (2013) 4 CHN 270 : (2013) 3 WBLR 965

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 47 Rule 1, 114Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 11, 17, 17(2), 18, 19
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High Courts12 Mar 2013

Anjan Ganguly and Others Vs State of West Bengal

Calcutta High Court · (2013) 3 CALLT 193 : (2013) 3 DMC 760 : (2014) 2 RCR(Criminal) 970

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1), 313, 397Evidence Act, 1872 — Section 145, 27, 32Penal Code, 1860 (IPC) — Section 306, 326, 498A
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High Courts11 Mar 2013Allowed

Cheyfar Ali Vs State of West Bengal

Calcutta High Court · (2013) 2 CHN 658

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
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High Courts08 Mar 2013Allowed

Asset Reconstruction Co. (India) Ltd. Vs Excel Dealcomm (P.) Ltd.

Calcutta High Court · AIR 2013 Cal 137 : (2013) 2 CHN 162 : (2013) 120 SCL 74

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 13(4), 13(6), 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 13(6), 17, 3
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High Courts08 Mar 2013Allowed

Pratap Kumar Sadhu Vs Manowara Begum (Khatun)

Calcutta High Court · (2013) 2 CALLT 38 : (2013) 2 CHN 613

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 20 Rule 18(1), Order 20 Rule 18(2), Order 20 Rule 6, Order 21 Rule 11Partition Act, 1893 — Section 4Stamp Act, 1899 — Section 2(15), 35
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