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COURT ARCHIVE

Calcutta High Court judgments, 1990

538 judgments · page 2 of 27

High Courts14 Dec 1990Allowed

Debasis Das Vs Canara Bank

Calcutta High Court · (1991) 2 CALLT 57 : (1991) 63 FLR 453 : (1992) 2 LLJ 697

Canara Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 23, 3, 3(3), 4
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High Courts14 Dec 1990Dismissed

Union of India Vs Jnanendra Nath Deb

Calcutta High Court · 95 CWN 599

Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 380, 403, 409
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High Courts11 Dec 1990Allowed

Abdul Rashid Vs Sultana Begum

Calcutta High Court · (1992) CriLJ 76 : (1992) 3 RCR(Criminal) 6

Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4
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High Courts10 Dec 1990Allowed

Subhajyati Majumdar Vs Smt. Arunima Majumdar

Calcutta High Court · (1991) 2 CALLT 442 : 95 CWN 963 : (1992) 1 DMC 15 : (1992) 1 ILR (Cal) 535

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 3 Rule 1, Order 3 Rule 4, 2(15)Hindu Marriage Act, 1955 — Section 13B, 13B(1)
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High Courts09 Dec 1990

Swadesh Ranjan Sinha Vs Haradeb Banerjee

Calcutta High Court · AIR 1991 Cal 299 : (1991) 1 CALLT 223 : (1991) 1 CHN 183

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 17(4)
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High Courts07 Dec 1990

Bakul Nag Vs Saibal Guin

Calcutta High Court · (1992) 1 ILR (Cal) 77

West Bengal Land Reforms (Amendment) Act, 1981 — Section 1(2), 3, 5, 53, 6West Bengal Land Reforms Act, 1955 — Section 1(3), 2, 3, 63(2), 8
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