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COURT ARCHIVE

Calcutta High Court judgments, 2002

571 judgments · page 7 of 29

High Courts04 Sept 2002Allowed

V. Mala Viswanathan Vs P.B. Viswanathan

Calcutta High Court · (2003) 2 CALLT 216 : (2003) 2 DMC 809 : (2003) 2 ILR (Cal) 97

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 — Section 2, 38, 41
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High Courts03 Sept 2002Dismissed

Sunil Kumar Saren Vs Padmabati Saren

Calcutta High Court · (2004) 1 CHN 313 : (2003) CriLJ 2844 : 108 CWN 883 : (2003) 4 RCR(Criminal) 183

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 2(2)Penal Code, 1860 (IPC) — Section 494
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High Courts23 Aug 2002Dismissed

Mukti Nath Jha Vs Smriti Ranjan Roy

Calcutta High Court · 108 CWN 332

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 152, 75, 75(e)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482
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High Courts22 Aug 2002

Ajit Kumar Saha Vs Ashit Kumar Saha

Calcutta High Court · AIR 2003 Cal 148 : (2002) 3 CALLT 503

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 4 Rule 1, Order 6 Rule 17, 151Succession Act, 1925 — Section 276
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