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Calcutta High Court judgments

64,079 judgments · page 1,843 of 3,204

High Courts19 Nov 1965Dismissed

K.P. Sen Vs The State of West Bengal and Another

Calcutta High Court · AIR 1966 Cal 356 : 71 CWN 622 : (1966) 2 LLJ 861

Constitution of India, 1950 — Article 318West Bengal Public Service Commission (Conditions of Service and Miscellaneous Provisions) Regulations, 1953 — Regulation 4, 5
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High Courts16 Nov 1965

Nani Gopal Paul Vs State of West Bengal

Calcutta High Court · (1966) 2 ILR (Cal) 410

Commonwealth of Australia Constitution Act, 1900 — Section 92Constitution of India, 1950 — Article 19(1), 226, 255, 301, 302Defence of India Act, 1971 — Section 3, 3(1), 41
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High Courts29 Sept 1965

Babulall Choukhani Vs Caltex (India) Ltd.

Calcutta High Court · AIR 1967 Cal 205 : 71 CWN 458

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 7 Rule 1Companies Act, 1956 — Section 3(7), 599Evidence Act, 1872 — Section 137, 138, 155
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High Courts20 Sept 1965Allowed

Baidyanath Bose Vs Sm. Sudha Roy

Calcutta High Court · 70 CWN 571 : (1966) 2 ILR (Cal) 300

Constitution of India, 1950 — Article 311Specific Relief Act, 1963 — Section 21, 42West Bengal Board of Secondary Education Regulations — Regulation 7, 7(2), 8, 9
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