COURT ARCHIVE

Calcutta High Court judgments, 1987

325 judgments · page 5 of 17

High Courts02 Sept 1987

Sm. Sipra Dey Vs Ajit Kumar Dey

Calcutta High Court · AIR 1988 Cal 28 : 92 CWN 600

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 3A, Order 41 Rule 3A(1)Hindu Marriage Act, 1955 — Section 28, 28(4)Limitation Act, 1963 — Section 29(2), 29(3), 5

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High Courts02 Sept 1987Allowed

Monirampore Cultural Association Vs Monirampore Junior High School and Others

Calcutta High Court · 92 CWN 502

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 15

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High Courts31 Aug 1987Dismissed

Ananta Subramania Padmanabhan alias A. Padmanabhan Vs Union Bank of India and Others

Calcutta High Court · (1987) 1 CALLT 654 : (1987) CALLT 654

Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 6(18), 6(7)

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High Courts31 Aug 1987

Ananta Subramania Padmanabhan Alias A. Padmanabhan Vs Union Bank of India and Others

Calcutta High Court · (1987) 1 CALLT 654 : (1987) CALLT 654

Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts28 Aug 1987

In Re: S.K. Mohammad Ali

Calcutta High Court · (1987) 08 CAL CK 0013

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 165Essential Commodities Act, 1955 — Section 7

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High Courts28 Aug 1987Partly Allowed

Smt. Usha Majumdar and Others Vs Smt. Smriti Basu

Calcutta High Court · AIR 1988 Cal 115 : (1988) 1 CALLT 35

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10, 10(2)Hindu Succession Act, 1956 — Section 23Insurance Act, 1938 — Section 39

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High Courts27 Aug 1987

Manik Lal Bhunia and Subal K. Pradhan Vs Union of India (UOI)

Calcutta High Court · (1987) 1 CALLT 686 : (1987) CALLT 686

Constitution of India, 1950 — Article 14, 16, 226

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High Courts27 Aug 1987

Manik Lal Bhunia Vs Union of India

Calcutta High Court · (1987) 08 CAL CK 0014

Constitution of India, 1950 — Article 12, 14, 16, 226

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High Courts25 Aug 1987

Krishna Gopal Ghosal Vs Mihir Baran Nandy and Others

Calcutta High Court · 92 CWN 522

Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1997 — Section 17, 17(1), 17(2)(B), 17(2A), 17(2A)(b)

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High Courts25 Aug 1987Allowed