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Calcutta High Court judgments, 2014

1,358 judgments · page 2 of 68

High Courts23 Dec 2014

Tarun Mitra Vs State of West Bengal

Calcutta High Court · (2015) 2 CALLT 114

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 249, 256, 401Penal Code, 1860 (IPC) — Section 120(B), 120B, 341, 386, 406
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High Courts23 Dec 2014

Ananya Dalal Vs Mira Dalal

Calcutta High Court · (2015) 4 CHN 567 : (2015) 2 WBLR 624

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 91, Order 21 Rule 97, Order 41 Rule 11Constitution of India, 1950 — Article 227
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High Courts23 Dec 2014

Rubi Mukherjee Vs Salim Jawed

Calcutta High Court · (2015) 2 CALLT 133 : (2015) 3 CHN 27 : (2016) 1 WBLR 573

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2A)
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High Courts22 Dec 2014

Inspiration Cloths and U Vs Yash Traders

Calcutta High Court · (2015) 1 CALLT 183 : (2015) 4 CHN 393

Arbitration and Conciliation Act, 1996 — Section 16, 16(6), 31(3)(a), 34, 34(2)(a)(iii)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
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High Courts19 Dec 2014

Amalesh Mondal Vs Animesh Mandal

Calcutta High Court · (2015) 3 WBLR 922

General Clauses Act, 1897 — Section 27Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 5 Rule 1, Order 8 Rule 1, Order 9 Rule 7Constitution of India, 1950 — Article 227
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High Courts19 Dec 2014

Sandha Paul Vs Reba Mondal

Calcutta High Court · (2015) 4 CHN 38 : (2015) 4 WBLR 1028

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
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