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Calcutta High Court judgments, 2018

1,531 judgments · page 3 of 77

High Courts18 Dec 2018Disposed Off

Indra Mani Shukla Vs State Of West Bengal & Ors

Calcutta High Court · (2018) 12 CAL CK 0076

Management of Recognized Non-Government Institution (Aided and Unaided) Rules, 1969 — Rule 28West Bengal Board of Secondary Education (Manner of Hearing and Deciding Appeals by Appeal Committee) Regulations, 1964 — Rule 3, 4, 9Constitution of India 1950 — Article 226
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High Courts18 Dec 2018Disposed Off

State Of West Bengal Vs Tapas Kumar Hazra

Calcutta High Court · (2018) 12 CAL CK 0071

Arbitration and Conciliation Act, 1996 — Section 36, 36(3)Code of Civil Procedure, 1908 — Order 27 Rule 8A, Order 27 Rule 8B, Order 41 Rule 5(5)
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High Courts17 Dec 2018Allowed

Manash Kumar Maji & Ors Vs Suman Maji & Anr

Calcutta High Court · (2018) 12 CAL CK 0108

Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 39 Rule 7West Bengal Land Reforms Act, 1956 — Section 4(c), 4(c)(5)
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High Courts17 Dec 2018Allowed

Mrityunjoy Mondal & Anr Vs Arun Mondal & Ors

Calcutta High Court · (2018) 12 CAL CK 0106

Code of Criminal Procedure, 1973 — Section 144(2)Code of Civil Procedure, 1908 — Order 6 Rule 17, Order 18 Rule 4Constitution of India, 1950 — Article 227
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