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Calcutta High Court judgments

64,081 judgments · page 1,696 of 3,205

High Courts02 Mar 1976

B.N. Dey Vs Union of India (UOI)

Calcutta High Court · (1976) 1 ILR (Cal) 386

All India Services Act, 1951 — Section 2A, 3, 3(1)Constitution of India, 1950 — Article 226, 309Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 49
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High Courts01 Mar 1976

Asoke Naidu Vs Raymond S. Mulu

Calcutta High Court · AIR 1976 Cal 272

Civil Procedure Code, 1908 (CPC) — Section 100, 101Hindu Succession Act, 1956 — Section 2, 26Succession Act, 1925 — Section 372
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High Courts20 Feb 1976

Sitaram Sree Gopal Vs Certificate Officer

Calcutta High Court · (1977) 40 STC 124

Bengal Public Demands Recovery Act, 1913 — Section 4, 5, 6, 7, 9Central Sales Tax Act, 1956 — Section 3, 6, 8, 9Constitution of India, 1950 — Article 226, 269
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High Courts20 Feb 1976Dismissed

Gurdial Singh Vs Animesh Chandra Roy Gupta

Calcutta High Court · (1976) 1 ILR (Cal) 463

Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107Government of India Act, 1935 — Section 205, 209(1)
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