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COURT ARCHIVE

Calcutta High Court judgments, 2012

1,296 judgments · page 3 of 65

High Courts10 Dec 2012Dismissed

Amar Bir Anand Vs Dr. Rajaram Jaipuria and Others

Calcutta High Court · (2013) 1 CALLT 505 : (2013) 2 CHN 186

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4Limitation Act, 1963 — Section 3West Bengal Premises Tenancy Act, 1956 — Section 13(3A), 17(2), 7(2)
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High Courts07 Dec 2012Allowed

Nasir Halder Vs Tofik Halder and Others

Calcutta High Court · (2012) 12 CAL CK 0035

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
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High Courts06 Dec 2012

Susanta Sen Vs Kunal Shukla and Another

Calcutta High Court · (2013) 1 CALLT 242 : (2013) 2 CHN 304

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 5 Rule 20, Order 8 Rule 1, Order 9 Rule 13West Bengal Premises Tenancy Act, 1956 — Section 17West Bengal Premises Tenancy Act, 1997 — Section 7(2)
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High Courts05 Dec 2012Allowed

Susanta Jadav Vs Rupchand Dhar

Calcutta High Court · (2013) 2 CHN 453

Evidence Act, 1872 — Section 79Registration Act, 1908 — Section 60West Bengal Land Reforms Act, 1955 — Section 14M, 5, 8, 8(1), 9
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