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Calcutta High Court judgments

64,079 judgments · page 2,022 of 3,204

High Courts01 Sept 1952

Ramoni Mohan Ghoshal Vs Jogesh Chandra Das

Calcutta High Court · (1953) 2 ILR (Cal) 328

Civil Procedure Code, 1908 (CPC) — Section 115, 151West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 14, 18, 18(1), 18(2), 18(3)
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High Courts28 Aug 1952Dismissed

T.G. Jog Vs Muir Mills Ltd.

Calcutta High Court · (1953) 2 ILR (Cal) 171

Civil Procedure Code, 1882 — Order 1 Rule 8, Order 1 Rule 8(1), Order 1 Rule 8(2), Order 16 Rule 9, 30
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High Courts28 Aug 1952Allowed

S. Fernandez Vs The State

Calcutta High Court · AIR 1953 Cal 219 : 57 CWN 107

Dangerous Drugs Act, 1930 — Section 23Evidence Act, 1872 — Section 25Sea Customs Act, 1878 — Section 169
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High Courts27 Aug 1952

Ramesh Chandra Vs State of West Bengal

Calcutta High Court · AIR 1953 Cal 188 : 57 CWN 767

Government of India Act, 1935 — Section 240, 240(1), 240(2), 240(3), 241Independence (Rights, Properties and Liabilities) Order, 1947 — Article 10(2), 12(2)Specific Relief Act, 1877 — Section 42
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High Courts22 Aug 1952

In Re: Ko-Ku-La Ltd.

Calcutta High Court · AIR 1953 Cal 387 : (1953) 1 CALLT 401 : (1953) 23 CompCas 81 : 57 CWN 136

Companies Act, 1913 — Section 163(1)
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High Courts21 Aug 1952Allowed

Nitya Gopal Samanta Vs Pran Krishna Dau and Others

Calcutta High Court · AIR 1952 Cal 893 : 57 CWN 439

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 37(2)Civil Procedure Code, 1882 — Section 396Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 26 Rule 13
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