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Calcutta High Court judgments, 1967

306 judgments · page 14 of 16

High Courts02 Mar 1967

Annalie Prashad Vs Romesh Proshad

Calcutta High Court · AIR 1968 Cal 48 : (1967) 1 ILR (Cal) 471

Civil Procedure Code, 1908 (CPC) — Section 115, 40Constitution of India, 1950 — Article 227Special Marriage Act, 1954 — Section 28(2), 39, 40
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High Courts28 Feb 1967Dismissed

Prahlad Chandra De Vs Fatick Chand Seal and Another

Calcutta High Court · 72 CWN 106

Constitution of India, 1950 — Article 31, 31(2), 31(5)Government of India Act, 1935 — Section 299, 299(2), 8West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 10, 10(1), 3, 3(1), 3(10)
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High Courts27 Feb 1967Dismissed

Jyotirindra Nath Chowdhury Vs Pratima Rani Debi

Calcutta High Court · (1967) 1 ILR (Cal) 278

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 104, 115Criminal Procedure Code, 1898 (CrPC) — Section 145Probate and Administration Act, 1881 — Section 34, 35A, 86, 90, 95
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High Courts23 Feb 1967

Jaswant Lal Monilal Shah Vs The State

Calcutta High Court · (1968) 2 ILR (Cal) 428

Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 196A(2), 515Customs Act, 1962 — Section 135Defence of India Act, 1939 — Section 2(5)
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High Courts20 Feb 1967

Parameswari Devi Vs Nandlal Saraf

Calcutta High Court · (1967) 1 ILR (Cal) 271

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 14(4), 17(1), 17(2), 17(3)
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High Courts17 Feb 1967Dismissed

Prahladrai Khaitan Vs Atlas Works Ltd.

Calcutta High Court · 72 CWN 686 : (1967) 1 ILR (Cal) 241

Bankruptcy Act, 1914 — Section 45, 47, 49Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(1), Order 20 Rule 11(2), Order 21 Rule 16, Order 29 Rule 1
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