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Calcutta High Court judgments

64,079 judgments · page 1,368 of 3,204

High Courts09 Jun 1992

Goutam Roy Vs The State and others

Calcutta High Court · AIR 1993 Cal 266 : 97 CWN 302

Calcutta Municipal Corporation Act, 1980 — Section 398(4)Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 3, 4, 4(11), 4(9)Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 3, 5
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High Courts08 Jun 1992

Debola Biswas Vs State

Calcutta High Court · (1993) 1 ILR (Cal) 529

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 428Penal Code, 1860 (IPC) — Section 312, 314
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High Courts03 Jun 1992

Bhanu Bahadur Vs Mihir Kumar Sen

Calcutta High Court · 96 CWN 1048 : 96 CWN 1027 : (1993) 1 ILR (Cal) 99

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 21 Rule 35, Order 21 Rule 36, 115, 47(3)
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High Courts28 May 1992Allowed

Debraj Wadhera Vs Md. Ashraf Ali

Calcutta High Court · (1993) 1 CALLT 34 : (1992) 2 ILR (Cal) 312

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)
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