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COURT ARCHIVE

Calcutta High Court judgments, 2011

1,395 judgments · page 41 of 70

High Courts17 May 2011

Saira Bibi Vs State

Calcutta High Court · (2011) 5 CHN 508

West Bengal Estates Acquisition Act, 1953 — Section 10, 2, 2(4), 39(1), 44(3)West Bengal Land Reforms and Tenancy Tribunal Act, 1977 — Section 14XWest Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 5
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High Courts16 May 2011Dismissed

Sutapa Mondal Vs Swapan Kumar Karmakar.

Calcutta High Court · (2011) 2 CALLT 635 : (2011) 5 CHN 82 : (2011) 3 DMC 225

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 23
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High Courts12 May 2011

N. K. Agarwal Vs Biswanath Mukherjee

Calcutta High Court · (2011) 4 CHN 801

Companies Act, 1956 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 204Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
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High Courts12 May 2011Allowed

Authorise Signatories Deutsche Bank and Another Vs Sandip Dey and Another

Calcutta High Court · (2012) 1 BC 213 : (2011) 3 CALLT 219 : (2012) 2 CHN 149

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 17(1), 34Transfer of Property Act, 1882 — Section 65A
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High Courts11 May 2011

Soma Majumder Vs State of West Bengal

Calcutta High Court · (2011) 4 CHN 438

West Bengal Primary Education (Conduct of Service of Teachers of Primary Schools) Rules, 2001 — Rule 7, 7(1), 8, 9, 9(1)West Bengal Primary Education Act, 1973 — Section 100, 2
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High Courts11 May 2011Dismissed

Adhir Ranjan Guru Vs Gopinath Pramanik

Calcutta High Court · (2011) 4 CHN 22

Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17Constitution of India, 1950 — Article 136, 225, 226, 227, 32West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 16, 28, 5(6)
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