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Calcutta High Court judgments, 2016

1,186 judgments · page 21 of 60

High Courts11 Jul 2016Allowed

Mukesh Purswani Vs Karnani Properties Ltd.

Calcutta High Court · (2016) 167 AIC 480 : (2016) 3 CalLT 428 : (2016) 4 CivilLJ 657 : (2016) 3 ICC 840 : (2016) 2 RentLR 183 : (2017) 1 WBLR 67

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 101, Order 21 Rule 97, 151
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High Courts08 Jul 2016Disposed Off

Shams Tabrez Vs State of West Bengal

Calcutta High Court · (2016) 4 AICLR 275 : (2016) 4 CalCriLR 480 : (2016) 4 CalHCN 168

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, Section 409
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High Courts01 Jul 2016Disposed Off

Bijay Agarwal Vs State of West Bengal

Calcutta High Court · (2016) 4 AICLR 43 : (2016) 4 CalHCN 92

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 420, Section 506
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High Courts30 Jun 2016Dismissed

The Kolkata Municipal Corporation Vs Fabworth Promoters Pvt. Ltd.

Calcutta High Court · (2016) 3 CalHCN 590 : (2016) 3 CalLT 509 : (2016) 4 CivilLJ 783 : (2016) 5 WBLR 7

Calcutta Municipal Corporation Act, 1980 — Section 171(2), 171(6), 171(8)(a)(ii), 172, 174, 176, 193Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 105
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