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Calcutta High Court judgments, 2008

920 judgments · page 35 of 46

High Courts26 Mar 2008Allowed

In Re: Subhasree Datta and Another

Calcutta High Court · AIR 2008 Cal 144 : (2008) 2 CALLT 43 : (2008) 2 CHN 303 : (2008) 2 DMC 582 : (2009) 2 RCR(Civil) 444

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 13B, 13B(1), 13B(2)
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High Courts25 Mar 2008

Rakesh Thakur Vs State of West Bengal and Others

Calcutta High Court · AIR 2008 Cal 187 : (2008) 2 CHN 930

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15Criminal Procedure Code, 1973 (CrPC) — Section 328, 329, 330Kalyani University Examination Regulations — Regulation 14
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High Courts24 Mar 2008

K. Jayraj Vs Moses Pandian

Calcutta High Court · (2008) 4 CHN 106

Andaman and Nicobar Islands Rent Control Act — Section 14(1), 14(2)Andaman and Nicobar Islands Rent Control Regulations, 1964 — Regulation 13, 14(1), 14(2), 14(7)
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High Courts24 Mar 2008

Saroj Kumar Paul Vs State of West Bengal

Calcutta High Court · (2008) 3 CHN 257

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(2), 10(3), 10(4), 10(5)Penal Code, 1860 (IPC) — Section 320, 34, 498AWest Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 7, 7(1), 7(2), 7(3)
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High Courts20 Mar 2008Dismissed

Dilip Kumar Panda Vs State of West Bengal

Calcutta High Court · (2008) 3 CHN 305

Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 2, 262, 263, 264Essential Commodities Act, 1955 — Section 12A, 12A(1), 12A(2), 3, 7(1)Motor Vehicles Act, 1988 — Section 118A, 89
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High Courts20 Mar 2008Allowed

Srikanta Patra Vs State of West Bengal

Calcutta High Court · (2008) 3 CHN 821 : 113 CWN 281

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 13(2), 254(2)General Clauses Act, 1897 — Section 26
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