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Calcutta High Court judgments

64,079 judgments · page 1,052 of 3,204

High Courts17 Mar 2005Dismissed

Janak Roy Vs Union of India (UOI)

Calcutta High Court · (2005) 1 ILR (Cal) 227

Central Excises and Salt Act, 1944 — Section 14Central Motor Vehicles Rules, 1989 — Rule 14, 27Finance Act, 1994 — Section 65(27)
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High Courts16 Mar 2005Dismissed

Rejaul Karim and Others Vs Thakurani Baskey

Calcutta High Court · (2006) 4 CHN 822

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21, 21(2), 22, 8(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, 115, 144, 151, 24West Bengal Land Reforms Act, 1955 — Section 8, 9(2), 9(6)
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High Courts14 Mar 2005Allowed

Gargi Nath Vs State of W.B. and Others

Calcutta High Court · (2005) 2 CHN 468 : (2005) 1 ILR (Cal) 232

Constitution of India, 1950 — Article 14, 226West Bengal College Teachers (Security of Service) Act, 1975 — Section 11, 11(1), 11(2), 2(9)
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High Courts14 Mar 2005Allowed

Gulshan Bibi Vs Hasmat Ali and Others

Calcutta High Court · (2005) 2 CHN 667 : (2005) 1 ILR (Cal) 208

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27, Order 43 Rule 1Constitution of India, 1950 — Article 227
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