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Calcutta High Court judgments, 1949

413 judgments · page 13 of 21

High Courts13 May 1949Allowed

Gobardhan Banerjee Vs Sukhamoy and Others

Calcutta High Court · AIR 1951 Cal 481

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 58, Order 21 Rule 63, Order 21 Rule 68, Order 21 Rule 92Limitation Act, 1908 — Article 11A, 12, 138, 28Transfer of Property Act, 1882 — Section 52
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High Courts12 May 1949Allowed

Abdul Sammad Vs Jitoo Chowdhury

Calcutta High Court · AIR 1950 Cal 20 : 54 CWN 149 : (1950) 2 ILR (Cal) 268

Bengal Tenancy Act, 1885 — Section 4(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Evidence Act, 1872 — Section 115
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High Courts09 May 1949

Gopal Khaitan Vs The King

Calcutta High Court · AIR 1949 Cal 597 : (1950) CriLJ 136 : (1950) 2 ILR (Cal) 88

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 406
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