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Calcutta High Court judgments

64,079 judgments · page 1,171 of 3,204

High Courts25 May 2001Dismissed

Prasenjit Sengupta Vs State of West Bengal and Others

Calcutta High Court · (2001) 2 CALLT 505

Constitution of India, 1950 — Article 14, 19, 21, 226West Bengal Board of Secondary Education Act, 1963 — Section 45, 45(2)West Bengal School Service Commission Act, 1997 — Section 17, 17(2), 2, 8(1), 9
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High Courts24 May 2001

Kanhaiya Exports Vs Commissioner of Customs

Calcutta High Court · 106 CWN 460 : (2002) 79 ECC 531 : (2001) 133 ELT 280

Constitution of India, 1950 — Article 19(1), 301Customs Act, 1962 — Section 14(1), 25Foreign Trade (Development and Regulation) Act, 1992 — Section 2, 3, 3(1), 5, 6
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High Courts24 May 2001Dismissed

R.S.I. Limited Vs The Property Company Private Limited and Another

Calcutta High Court · (2001) 3 CALLT 132

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 99Transfer of Property Act, 1882 — Section 107West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(2), 14, 16
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