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Calcutta High Court judgments, 2019

1,681 judgments · page 16 of 85

High Courts30 Sept 2019Disposed Of

Bishnu Das Vs Deputy Commissioner And Others

Calcutta High Court · (2019) 09 CAL CK 0131

Andaman And Nicobar Islands (Panchayat) Regulation, 1994 — Section 17, 28, 28(2), 36(2), 37, 40, 163, 167, 169(2)Constitution Of India, 1950 — Article 14, 19(1)(g), 21
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High Courts30 Sept 2019

To Disclosures In Vs Union Of India

Calcutta High Court · (2019) 09 CAL CK 0103

Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 3Constitution Of India, 1950 — Article 19(1)(g), 23
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High Courts30 Sept 2019Dismissed

Saloo Choudhury & Anr Vs Guinness World Records Ltd

Calcutta High Court · (2019) 09 CAL CK 0098

Code Of Civil Procedure, 1908 — Section 2(2), 11, 47, 51, Order 8 Rule 3, Order 8 Rule 5, Order 16 Rule 5, Order 21 Rule 32, Order 23 Rule 3Contract Act, 1872 — Section 73, 74Evidence Act, 1872 — Section 17, 21
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High Courts27 Sept 2019Dismissed

Ram Babu Shaw Vs Sunil Kumar Agarwal & Anr

Calcutta High Court · (2019) 09 CAL CK 0378

West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(4)18Delhi Rent Control Act, 1958 — Section 2(1)Code Of Civil Procedure, 1908 — Order 41 Rule 5
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High Courts27 Sept 2019Dismissed

Upendra Chandra Ghosh (Since Deceased) Through LRS Vs Sova Rani Ghosh & Ors

Calcutta High Court · (2019) 09 CAL CK 0375

Code Of Civil Procedure, 1908 — Section 9, 100, 103, Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5West Bengal Estates Acquisition Act, 1953 — Section 36, 39(1), 45, 57(2)(1)(a), 57(2)(1)(b), 57(2)(1)(c), 57B, 57B(1), 57(B)(2), 57(2)(1)(a), 57(2)(1)(b), 57(2)(1)(c)West Bengal Land Reforms Act, 1955 — Section 8, 51C
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High Courts27 Sept 2019Allowed

Dr. Niladri Biswas Vs State Of West Bengal And Others

Calcutta High Court · (2019) 09 CAL CK 0373

West Bengal University Laws Amendment Act, 2011 — Section 6University Grants Commission Act, 1956 — Section 12, 13, 14, 25 (2)(f), 25 (2)(g), 26(e), 26(f), 26(g)Constitution Of India, 1950 — Article 14, 16
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High Courts27 Sept 2019Dismissed

Subhra Majumdar Vs State & Anr

Calcutta High Court · (2019) 09 CAL CK 0372

Indian Penal Code, 1860 — Section 120B, 406, 420West Bengal Building (Regulation Of Promotion Of Construction And Transfer By Promoters) Act, 1993 — Section 13A, 13B, 14Code Of Criminal Procedure, 1973 — Section 156(3)
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