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Calcutta High Court judgments, 1999

524 judgments · page 21 of 27

High Courts07 Apr 1999

Dr. Manas Bhunia Vs Dr. Makhan Lal Bangal and Others

Calcutta High Court · (1999) 3 CALLT 281

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(2), Order 8 Rule 2, Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Conduct of Elections Rules, 1961 — Rule 94A, 95AElection Symbols (Reservation and Allotment) Order, 1968 — Section 16A
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High Courts07 Apr 1999Allowed

Dasarath Prosad Shaw Vs Ramdhari Jadav

Calcutta High Court · 2 CWN 214 : (1999) 2 ILR (Cal) 1

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 9Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100(5)Transfer of Property Act, 1882 — Section 106
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High Courts31 Mar 1999

Coal Indian Officers Association and Others Vs Union of India and Others Dhirendra Nath Mondal and Others Vs Union of India and Others Umesh Pandit and Others Vs Union of India and Others Yogendra Mahato and Others Vs Union of India and Others Jayabrata Majumdar and Others Vs Union of India and Others Subrata Bhattacharyya Vs Union of India and Others Sanat Kumar Chowdhury and Others Vs Union of India and Others Raj Kumar Mahanty and Others Vs Union of India and Others Dhirendra Nath Ghosh and Others Vs Union of India and Others Raicharan Roy and Another Vs Union of India and Others

Calcutta High Court · AIR 1999 Cal 313 : (2000) 2 CALLT 381

Constitution of India, 1950 — Article 14, 16, 21, 226
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