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Calcutta High Court judgments, 2023

1,064 judgments · page 38 of 54

High Courts17 Apr 2023Dismissed

Shyam Sundar Jalan Vs R.K.P. Udyog Limited & Ors.

Calcutta High Court · (2023) 04 CAL CK 0037

Limitation Act, 1963 — Article 137Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(2), Order 23 Rule 3, Order 23 Rule 4, Order 7 Rule 11(d), Order 21 Rule 22
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High Courts17 Apr 2023Disposed Of

Sohan Lal Mohta Vs Anil Kumar Soni & Anr

Calcutta High Court · (2023) 04 CAL CK 0035

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 7 Rule 11West Bengal Premises Tenancy Act, 1997 — Section 2(e), 6(4)
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High Courts13 Apr 2023Dismissed

Kalpana Shaw @ Saha & Ors Vs Bratin Saha

Calcutta High Court · (2023) 04 CAL CK 0028

Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Article 59Code of Civil Procedure, 1908 — Order 6 Rule 17, Order 41 Rule 27, Order 41 Rule 27(1)(b)
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High Courts13 Apr 2023Disposed Of

Prabir Patar Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 04 CAL CK 0027

Indian Penal Code, 1860 — Section 34, 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 106, 113B
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High Courts11 Apr 2023Dismissed

Abdul Kafil Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 04 CAL CK 0019

Constitution Of India, 1950 — Article 226, 227, 243, 243C, 243C(2), 243K, 243O, 243ZA, 243ZA(1), 243ZG, 243ZG(a), 243ZG(b), 329West Bengal Panchayat Election Rules, 2006 — Rule 22, 22(1), 22(1)(a), 22(1)(b), 22(1)(c), 23(4)West Bengal Panchayat Act, 1973 — Section 3(1), 3(3), 3(3)(c), 4(2), 49(2)
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