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12,29,656 judgments in All Courts · page 546 of 61,483

High Courts10 Sept 2026

Nirmal Kanodia & Ors. Vs Umadevi Agarwalla & Ors.

Calcutta High Court · (2026) 09 CAL CK 1852

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Indian Contract Act, 1872-Section 51, 52, 53, 54, 65, 73Sale of Goods Act, 1930-Section 60
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High Courts10 Sept 2026

Shri Gopal Saha Vs Union Of India & Anr.

Calcutta High Court · (2026) 09 CAL CK 1839

Customs Act, 1962-Section 2(14), 2(25), 2(33), 2(39), 7, 11, 11B, 28, 28AA, 32, 33, 34, 45, 54, 77, 108, 109, 111, 112, 113, 114, 114A, 115, 119, 120, 121, 123, 124, 125, 126, 129A, 129E, 135(1)Constitution of India-Article 226Foreign Trade (Development and Regulation) Act, 1992
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High Courts10 Sept 2026

Kalimata Infratech Limited Vs Maheshwari Devi & Ors.

Calcutta High Court · (2026) 09 CAL CK 1840

Letters Patent, 1865-Clause 12Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a) and (d), VII Rule 11(d), IV Rule 1, 2 Rule 2, Section 26Original Side Rules-Chapter XXXIXA Rules 1 and 3, Chapter VII Rule 4
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High Courts10 Sept 2026

Nirmal Kanodia & Ors. Vs. Umadevi Agarwalla & Ors.

Calcutta High Court · (2026) 09 CAL CK 1853

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Indian Contract Act, 1872-Sections 51 to 54, 51, 52, 54, 53, 73, 65Sale of Goods Act, 1930-Section 60
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High Courts10 Sept 2026

Nirmal Kanodia & Ors. Vs Umadevi Agarwalla & Ors.

Calcutta High Court · (2026) 09 CAL CK 1841

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Indian Contract Act, 1872-Sections 51 to 54, 53, 65, 73Sale of Goods Act, 1930-Section 60
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