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Calcutta High Court judgments

64,079 judgments · page 2,018 of 3,204

High Courts09 Jan 1953

D.R. Gellatly Vs J.R.W. Cannon

Calcutta High Court · AIR 1953 Cal 409 : (1953) 1 CALLT 410 : 57 CWN 294

Evidence Act, 1872 — Section 115West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)
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High Courts23 Dec 1952Dismissed

Narayan Jieu Vs A.C. Banerjee

Calcutta High Court · (1953) 2 ILR (Cal) 362

Contract Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 88Transfer of Property Act, 1882 — Section 108
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High Courts23 Dec 1952Allowed

Records (India) Limited

Calcutta High Court · (1952) 12 CAL CK 0024

Bengal Finance (Sales Tax) Act, 1941 — Section 10, 10(1), 10(2), 10(3), 10(4)Bengal Finance (Sales Tax) Rules, 1941 — Rule 17, 18, 19, 20, 21Companies Act, 1956 — Section 23(3), 23(4), 230, 230(1), 230(5)
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High Courts22 Dec 1952

Yusuf Cossim Vs Maya Rani Sen Gupta and Another

Calcutta High Court · AIR 1953 Cal 308

Criminal Procedure Code, 1898 (CrPC) — Section 522Penal Code, 1860 (IPC) — Section 143, 448, 453Rehabilitation of Displaced Persons and Eviction of Persons in Unauthorised Occupation of Land Act, 1951 — Section 3, 4, 6
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