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Calcutta High Court judgments, 2018

1,531 judgments · page 23 of 77

High Courts16 Aug 2018

Raj Kumar Ghosh & Anr. Vs Jayashree Ghosh & Ors.

Calcutta High Court · (2018) 08 CAL CK 0042

West Bengal Premises Tenancy Act, 1956 — Section 13(1)(a), 13(1)(i), 13(2), 13(6), 14, 14(1), 16, 16(1), 40, 40(2A), 40(2)(b)Limitation Act, 1963 — Section 3Indian Succession Act, 1925 — Section 211, 274
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High Courts16 Aug 2018Disposed Off

Poonam Agarwal Vs Pooja Construction Company Limited And Others.

Calcutta High Court · (2018) 08 CAL CK 0039

Arbitration and Conciliation Act, 1996 — Section 2 (h), 7(4)(a), 19(1), 34, 39(1)(vi), 42Code of Civil Procedure, 1908 — Section 24, 47, 151, Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 41(1)( c), Order 30 Rule 8(4), Order 30 Rule 3, Order 21 Rule 50(2), Order 21 Rule 50(1), Order 1 Rule 10, Order 9 Rule 9, Order 1 Rule 10
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High Courts14 Aug 2018Dismissed

Tarun Kumar Ghosh & Ors. Vs Credit Union Cooperative Enterprises Ltd.

Calcutta High Court · (2018) 08 CAL CK 0041

Code of Civil Procedure, 1908 — Section 47, Order 22 Rule 99, Order 21 Rules 98, Order 21 Rules 104, Order 21, Rule 100, Order 22 Rule 9Transfer of Property Act, 1882 — Section 115, 116West Bengal Premises Tenancy Act, 1997 — Section 2(h), 26, 26(1), 26(2)
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