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Calcutta High Court judgments

64,079 judgments · page 1,834 of 3,204

High Courts28 Jul 1966Dismissed

Bhubaneswar Biswas Vs Maheswar Biswas

Calcutta High Court · (1966) 2 ILR (Cal) 553

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 66, Order 21 Rule 68, Order 21 Rule 89, Order 21 Rule 90Partition Act, 1893 — Section 7
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High Courts25 Jul 1966Dismissed

Pannalal Ramnarain Vs The Bengal Nagpur Cotton Mills Ltd.

Calcutta High Court · (1968) 1 ILR (Cal) 95

Calcutta High Court (Original Side) Rules, 1914 — Rule 20Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 9, Order 22 Rule 9(2), Order 22 Rule 9(3)Industries (Development and Regulation) Act, 1951 — Section 18A
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High Courts20 Jul 1966Dismissed

Malay Banerjee Vs State and Others

Calcutta High Court · AIR 1967 Cal 352

Criminal Procedure Code, 1898 (CrPC) — Section 173, 190(1), 251A, 252, 4Essential Commodities Act, 1955 — Section 11, 7(1)
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High Courts14 Jul 1966

Madan Gopal Dey and Another Vs State and Another

Calcutta High Court · AIR 1968 Cal 79 : (1968) 1 CALLT 404 : (1969) 39 CompCas 119 : (1968) CriLJ 142 : 72 CWN 312

Companies Act, 1956 — Section 162(1), 168, 2(30), 210(5), 220(3)Criminal Procedure Code, 1898 (CrPC) — Section 235, 239
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High Courts13 Jul 1966Dismissed

Union of India (UOI) Vs Jyotirmoyee Sharma

Calcutta High Court · AIR 1967 Cal 461 : (1967) 1 ILR (Cal) 28 : (1969) 1 LLJ 290

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7, 100, 101, 80Civil Services (Classification, Control and Appeal) Rules — Rule 55BConstitution of India, 1950 — Article 299, 310, 311, 311(2)
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