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Calcutta High Court judgments

64,043 judgments · page 303 of 3,203

High Courts01 Oct 2019Disposed Of

Sandhya Shaw Vs Durgaprasad Kanu @ Shaw

Calcutta High Court · (2019) 10 CAL CK 0010

Karnataka Land Reforms Act, 1961 — Section 61Calcutta Thika Tenancies And Lands (Acquisition And Regulation) Act, 1981 — Section 6(3), 7(1)Code Of Civil Procedure, 1908 — Section 148A
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High Courts01 Oct 2019Dismissed

Hem Chand Vs Union Of India & Ors

Calcutta High Court · (2019) 10 CAL CK 0009

Administrative Tribunals Act, 1985 — Section 3(9), 14, 29All India Service (Death Cum Retirement Benefit) Rules, 1958 — Rule 6Constitution Of India, 1950 — Article 20(2), 21, 32, 32(3), 141, 226, 227, 323A, 323B
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High Courts01 Oct 2019Disposed Of

Abhishek Mukherjee Vs Board Of Trustees, Kolkata Port Trust & Ors

Calcutta High Court · (2019) 10 CAL CK 0004

Indian Medical Council Act, 1956 — Section 20AWest Bengal Clinical Establishment (Registration, Regulation And Transparency) Act, 2017 — Section 38(1)(3)Kolkata Port Trust Employees’ (Classification, Control And Appeal) Regulations, 1987 — Section 3(1), 3(9), 8
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High Courts30 Sept 2019Dismissed

Subalane Majumder Vs Kamal Kumar Roy

Calcutta High Court · (2019) 09 CAL CK 0384

West Bengal Government Land (Regulation Of Transfer) Act, 1993 — Section 3, 15, 21Code Of Civil Procedure, 1908 — Order 7 Rule 11
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High Courts30 Sept 2019Allowed

Vishal Tekriwala Vs ICICI Bank Ltd And Ors

Calcutta High Court · (2019) 09 CAL CK 0382

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20, 22(1)(G)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5, 5(3)Constitution Of India, 1950 — Article 227
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High Courts30 Sept 2019Disposed Of

Bishnu Das Vs Deputy Commissioner And Others

Calcutta High Court · (2019) 09 CAL CK 0131

Andaman And Nicobar Islands (Panchayat) Regulation, 1994 — Section 17, 28, 28(2), 36(2), 37, 40, 163, 167, 169(2)Constitution Of India, 1950 — Article 14, 19(1)(g), 21
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