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Calcutta High Court judgments

64,079 judgments · page 972 of 3,204

High Courts31 Aug 2007Dismissed

Prantosh Das Vs State of West Bengal and Another

Calcutta High Court · (2008) 2 CHN 351

Constitution of India, 1950 — Article 20, 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 190, 190(1), 401Electricity (Amendment) Act, 2007 — Section 15, 151A, 151B
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High Courts31 Aug 2007Dismissed

Smt. Asoka Mitra Vs Sri Swapan Kumar Mitra

Calcutta High Court · (2007) 3 CALLT 503 : (2008) 1 DMC 388

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 23(1)
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High Courts29 Aug 2007Dismissed

Manager, UCO Bank Vs Samar Sarkar and Others

Calcutta High Court · AIR 2008 Cal 9 : (2007) 3 CALLT 362 : (2008) 2 CHN 36

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 17, 34
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