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Calcutta High Court judgments

64,079 judgments · page 2,021 of 3,204

High Courts11 Sept 1952

Ramani Mohan Vs Jogesh Chandra Das

Calcutta High Court · AIR 1953 Cal 771 : 57 CWN 537

Civil Procedure Code, 1908 (CPC) — Section 115, 151West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18, 18(1), 18(4), 18(5), 6
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High Courts10 Sept 1952

T.S.R. Sarma Vs Nagendra Bala Debi

Calcutta High Court · AIR 1952 Cal 879 : 57 CWN 1 : (1954) 2 ILR (Cal) 240

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(1), 14(4), 18(5), 2
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High Courts10 Sept 1952

Sm. Radharani Das Vs Sisir Kumar and Others

Calcutta High Court · AIR 1953 Cal 524 : 57 CWN 127

Civil Procedure Code, 1908 (CPC) — Section 2(2), 96Constitution of India, 1950 — Article 141, 372West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 6
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High Courts09 Sept 1952Dismissed

Sailabala Dassi Vs Braja Nath Ray

Calcutta High Court · (1954) 2 ILR (Cal) 220

Bengal (Rural) Primary Education Act, 1930 — Section 29, 30, 30(4)Bengal Cess Act, 1880 — Section 30, 30(1), 32, 41Bengal Tenancy Act, 1885 — Section 74(3)
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High Courts05 Sept 1952Dismissed

Braja Behari Sen Vs Arun Coomar Bose

Calcutta High Court · (1953) 2 ILR (Cal) 309

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 13, Order 11 Rule 15, Order 11 Rule 16, Order 11 Rule 17, Order 11 Rule 18
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High Courts05 Sept 1952Dismissed

Sm. Gita Mitra Vs S.P. Ghose and Others

Calcutta High Court · AIR 1953 Cal 297

Constitution of India, 1950 — Article 226Limitation Act, 1908 — Section 18, 29, 29(2), 30West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 28, 32
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