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COURT ARCHIVE

Calcutta High Court judgments, 1999

524 judgments · page 25 of 27

High Courts17 Feb 1999

Randhir Singh Vs Union of India and Others

Calcutta High Court · (1999) 2 CALLT 107

Border Security Force Act, 1968 — Section 115, 116, 117, 14, 16Border Security Force Rules, 1969 — Rule 142(2), 143, 143(2), 145, 147Constitution of India, 1950 — Article 14, 16, 21, 226
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High Courts05 Feb 1999Allowed

Joyita Saha Vs Rajesh Kumar Pandey

Calcutta High Court · AIR 2000 Cal 109 : (2000) 2 CivCC 15 : 104 CWN 409

Hindu Marriage Act, 1955 — Section 7Special Marriage Act, 1954 — Section 15, 16Specific Relief Act, 1963 — Section 34
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High Courts05 Feb 1999

Daljit Kaur Vs Union of India and Others

Calcutta High Court · (1999) 2 CALLT 87 : (1999) 1 CHN 594 : (1999) CriLJ 2247

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 14, 3(3)
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High Courts03 Feb 1999

Simon Rajan Vs Anita Simon Rajan

Calcutta High Court · AIR 2000 Cal 8 : (1999) 2 CALLT 137 : 2 CWN 558 : (2000) 1 DMC 116

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Divorce Act, 1869 — Section 10, 23, 3(3)
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