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Calcutta High Court judgments, 1954

367 judgments · page 19 of 19

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High Courts07 Jan 1954Allowed

Tarapada Nandan Vs Sankar Prosad Dey

Calcutta High Court · (1956) 1 ILR (Cal) 427

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 47
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High Courts07 Jan 1954Allowed

Mrinalini Dassi Vs Kumar Surjendu Narayan Deb

Calcutta High Court · (1956) 1 ILR (Cal) 197

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2(1), Order 37 Rule 2(2), Order 6 Rule 3, Order 9 Rule 5
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High Courts07 Jan 1954

Debajyoti Burman Vs Dr. Nalinakshya Sanyal

Calcutta High Court · (1954) CriLJ 624

Penal Code, 1860 (IPC) — Section 500
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High Courts06 Jan 1954Allowed

Sudhangsu Bhattacharjee Vs Ruplekha Pictures

Calcutta High Court · AIR 1954 Cal 281

Arbitration Act, 1940 — Section 34
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High Courts06 Jan 1954Dismissed

Raju Singh and Others Vs Nagendra Nath Haldar and Others Nagendra Nath Haldar and Others Vs Raju Singh and Others

Calcutta High Court · AIR 1954 Cal 219 : (1956) 1 ILR (Cal) 419

Bengal Tenancy Act, 1885 — Section 22, 22(3)Transfer of Property Act, 1882 — Section 111
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High Courts06 Jan 1954Allowed

Sailendra Nath Komar and Others Vs Chillar Ram and Another

Calcutta High Court · AIR 1955 Cal 251 : 58 CWN 807

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 11Partnership Act, 1932 — Section 11
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High Courts04 Jan 1954Partly Allowed

Mohammad Hossain Vs Bepin Behari Ghanti and Others Bepin Behari Ghanti and Others Vs Mohammad Hossain

Calcutta High Court · AIR 1954 Cal 247

Bengal Tenancy Act, 1885 — Section 178(3)
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