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Calcutta High Court judgments

64,078 judgments · page 767 of 3,204

High Courts26 Sept 2011Allowed

Sanjiv Jajodia Vs Ananta Kumar Sethi

Calcutta High Court · (2012) 2 CHN 795 : (2012) 1 RCR(Criminal) 379

Companies Act, 1956 — Section 209A, 234, 61, 628, 63Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts23 Sept 2011Allowed

Tawee Athoki Tawee Vs The State

Calcutta High Court · (2012) CriLJ 742

Criminal Procedure Code, 1973 (CrPC) — Section 374, 375Foreigners Act, 1946 — Section 14AMarine Zones of India (Regulations of Fishing by Foreign Vessels) Act, 1981 — Section 10, 14, 15, 3, 7
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High Courts22 Sept 2011

In Re: Sankar Sudha Pal

Calcutta High Court · (2012) 1 CHN 416

Guardians and Wards Act, 1890 — Section 10, 7Hindu Adoptions and Maintenance Act, 1956 — Section 9, 9(5)
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High Courts22 Sept 2011Dismissed

Swapan Haldar Vs Indian Oil Corporation Limited

Calcutta High Court · (2012) 1 CHN 373 : (2012) 132 FLR 286

Conduct, Discipline and Appeal Rules, 1980 — Rule 22(23), 22(3), 3, 31(10), 31(6)Constitution of India, 1950 — Article 226State Bank of Patiala (Officers) Service Regulations, 1979 — Regulation 50(4), 68
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