Calcutta High Court Judgments 2018 — Page 19

High Courts14 Sept 2018Allowed

Gispati alias Gurudas Bhattacharya Vs Hrishikesh Santra & Ors.

Calcutta High Court · (2018) 09 CAL CK 0033

West Bengal Land Reforms Act, 1955 — Section 10, 14Transfer of Property Act, 1882 — Section 43Code of Civil Procedure, 1908 — Order 41 Rule 11, Order 41 Rule 27

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High Courts14 Sept 2018Allowed

Prosad Ranjan Biswas Vs Hijli Co-Operative Development Society Limited & Ors.

Calcutta High Court · (2018) 09 CAL CK 0032

West Bengal Co-operative Societies Rules, 2011 — Rule 145(2)

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High Courts14 Sept 2018Dismissed

Sri Rabi Chandra Vs Mahabodhi Society of India

Calcutta High Court · (2018) 09 CAL CK 0031

West Bengal Premises Tenancy Act, 1956 — Section 13(6), 13(g)Code of Civil Procedure, 1908 — Order 19 rule 3

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High Courts14 Sept 2018

Smt. Shyamali Chandra & Anr. Vs Smt. Reba Adak & Ors.

Calcutta High Court · (2018) 09 CAL CK 0030

Specific Relief Act, 1963 — Section 16(c ), 19(b), 20, 20(3), 22, 28(3)Indian Contract Act, 1872 — Section 11, 29, 187, 197Transfer of Property Act, 1882 — Section 7, 52

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High Courts14 Sept 2018Allowed

Hemant Kumar Jalan Vs Rajendra Bajoria & Ors.

Calcutta High Court · (2018) 09 CAL CK 0029

Indian Partnership Act, 1932 — Section 5, 37, 39, 43, 44, 45, 46, 47, 48Specific Relief Act, 1963 — Section 34Limitation Act, 1963 — Article 5, 106

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High Courts14 Sept 2018Disposed Off

Land And Bricks And Entertainments Limited & Anr Vs Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2018) 09 CAL CK 0028

Kolkata Municipal Corporation Act, 1980 &MDASH; Section 9(1)9(4), 179, 179(2)(c ), 184(3), 184(4)

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High Courts13 Sept 2018Dismissed

Panchu Halder & Ors. Vs State of West Bengal & Ors.

Calcutta High Court · (2018) 09 CAL CK 0027

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 304, 323, 326, 506Indian Evidence Act, 1872 — Section 64, 65Code of Criminal Procedure, 1973 — Section 161, 428

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High Courts13 Sept 2018Allowed

Abdul Rashid & Anr. Vs State of West Bengal & Ors.

Calcutta High Court · (2018) 09 CAL CK 0026

Indian Penal Code, 1860 — Section 392, 397Arms Act, 1959 — Section 25(1B)(a), 27

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High Courts13 Sept 2018Dismissed

Biren Sarkar Vs State of West Bengal & Ors.

Calcutta High Court · (2018) 09 CAL CK 0025

Indian Penal Code, 1860 — Section 307, 326, 498ACode of Criminal Procedure, 1973 — Section 428

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High Courts13 Sept 2018Dismissed

Hemanta Biswas Vs State of West Bengal & Ors.

Calcutta High Court · (2018) 09 CAL CK 0024

Indian Penal Code, 1860 — Section 302, 304, 320Code of Criminal Procedure, 1973 — Section 313

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High Courts12 Sept 2018Allowed

Gopala Conclave Private Limited And Another Vs Haji Nurul Huda Layek And Others

Calcutta High Court · (2018) 09 CAL CK 0023

Waqf Act, 1995 — Section 3(g), 5, 5(2), 6, 6(1), 6(5), 7, 33, 35, 37, 41, 43, 47, 48, 51, 52, 54, 61, 64, 67, 72, 73, 83, 83(1), 85Code of Civil Procedure, 1908 — Order 7 Rule 11

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High Courts12 Sept 2018Disposed Off

Yashika Reality Private Limited & Ors. Vs Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2018) 09 CAL CK 0022

Kolkata Municipal Corporation Act, 1980 — Section 183(5), 232Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(6)

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High Courts12 Sept 2018Dismissed

Manas Neogy & Anr. Vs State of West Bengal & Ors.

Calcutta High Court · (2018) 09 CAL CK 0021

Right to Information Act, 2005 — Section 6West Bengal Clinical Establishment Rules, 2003 — Rule 11D(A)( c)

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High Courts11 Sept 2018Disposed Off

Jai Chand Mahtab & Ors. @APPELLANT @Has Smt. Annapurna Roy & Anr.

Calcutta High Court · (2018) 09 CAL CK 0020

Code of Civil Procedure, 1908 — Order 22 Rule 4(4)

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High Courts11 Sept 2018Disposed Off

Utpal Datta Vs State of West Bengal & Ors.

Calcutta High Court · (2018) 09 CAL CK 0019

West Bengal Universities (control of expenditure) Act, 1976 — Section 3Constitution Of Indian, 1950 — Article 14, 16

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High Courts11 Sept 2018Disposed Off

Prabhat Mukhopadhyay Vs State of West Bengal & Ors.

Calcutta High Court · (2018) 09 CAL CK 0018

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 69Person with Disability (Equal Opportunities, Protection of Rights and Full Participation) Rules 1996 — Rule 4West Bengal Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules 1999 — Rule 7

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High Courts11 Sept 2018Dismissed