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COURT ARCHIVE

Calcutta High Court judgments, 1990

538 judgments · page 8 of 27

High Courts05 Sept 1990Allowed

Mihir Kumar Goswami Vs Sm. Protiva Chowdhury

Calcutta High Court · 95 CWN 403

Civil Procedure Code, 1908 (CPC) — Section 105, 148, 15, 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2A), 17(2A)(6), 17(2B)
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High Courts01 Sept 1990Allowed

Nayak Associates Vs Union of India (UOI)

Calcutta High Court · (1993) 44 ECR 172 : (1991) 55 ELT 189

Central Excise Rules, 1944 — Rule 10(1), 173(B)(5), 8, 8(1)Central Excises and Salt Act, 1944 — Section 35P, 36(2)Constitution of India, 1950 — Article 39A
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High Courts28 Aug 1990Allowed

Jagadamba Rao Vs State of West Bengal and Others

Calcutta High Court · 95 CWN 510

Constitution of India, 1950 — Article 13, 13(3)(a), 226, 254, 254(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 2, 3, 5, 6A, 7(i)(a)(ii)
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