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COURT ARCHIVE

Calcutta High Court judgments, 1975

365 judgments · page 4 of 19

High Courts17 Nov 1975

Amulya Kumar Chakravarti Vs Nirmalya Kumar Mukherji

Calcutta High Court · (1976) 1 ILR (Cal) 157

Calcutta Municipal Act, 1951 — Section 82(2)Calcutta Municipal Act, 1953 — Section 81(2), 81(3), 81(4), 81(5), 81(6)Calcutta Municipal Service Commission Rules, 1953 — Rule 29, 30, 31, 32, 33
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High Courts03 Oct 1975Allowed

Amulya Kumar Sur Vs Prosanta Kumar Sur

Calcutta High Court · (1976) 1 ILR (Cal) 476

Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 106, 107, 114, 53AWest Bengal Estates Acquisition Act, 1953 — Section 2, 2(1), 44(1)
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High Courts03 Oct 1975

Baidyanath Bayen Vs Berhampore Bank Ltd.

Calcutta High Court · AIR 1976 Cal 372 : (1977) 1 ILR (Cal) 338

Banking Regulation Act, 1949 — Section 45A, 45B, 45C, 45C(1)Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 19Companies Act, 1956 — Section 39, 391, 446, 446(2)
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High Courts03 Oct 1975Allowed

Amulya Kumar Sur Vs Dilip Kumar Sur and Others

Calcutta High Court · (1975) 10 CAL CK 0004

Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 106, 107, 114, 53AWest Bengal Estates Acquisition Act, 1953 — Section 2(b), 2(i), 2(j), 2(k), 44(1)
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High Courts03 Oct 1975Allowed

Collector of Customs Vs James David Crighton

Calcutta High Court · 80 CWN 495 : (1976) 2 ILR (Cal) 176

Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 111, 112, 112(1), 113, 115Foreign Exchange Regulation Act, 1947 — Section 23(1A), 24(1), 8(1)
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High Courts30 Sept 1975Allowed

Asha Gupta Vs Sipra Dutta

Calcutta High Court · 80 CWN 187 : (1976) 1 ILR (Cal) 147

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(2)West Bengal Premises Tenancy Act, 1956 — Section 2
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