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Calcutta High Court judgments

64,043 judgments · page 320 of 3,203

High Courts05 Sept 2019Disposed Of

Kuntala Ghosh Vs Ashok Krishna Ghosh

Calcutta High Court · (2019) 09 CAL CK 0179

Code Of Civil Procedure, 1908 — Section 24Code Of Criminal Procedure, 1973 — Section 125Indian Penal Code, 1860 — Section 498A
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High Courts04 Sept 2019Disposed Of

Susanta Dhali & Ors Vs State Of West Bengal

Calcutta High Court · (2019) 09 CAL CK 0174

Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 302, 307, 324, 326, 448Evidence Act, 1872 — Section 6Code Of Criminal Procedure, 1973 — Section 428, 437A
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High Courts04 Sept 2019Dismissed

Subh Karan Sharma @ Ridh Karan Sharma And Another Vs Iswar Lakshmi Narayan Jew And Iswar Chandi Thakurani Represented By And Through Its Sole Shebait Dr. Sushanta Chatterjee

Calcutta High Court · (2019) 09 CAL CK 0010

West Bengal Premises Tenancy Act, 1997 — Section 2(g), 6, 6(4), 7West Bengal Premises Tenancy Act, 1956 — Section 13(6)Code Of Civil Procedure, 1908 — Section 11, Order 2 Rule 2, Order 7 Rule 7, Order 9 Rule 9, Order 14 Rule 2, Order 22 Rule 9, Order 23 Rule 1, Order 23 Rule 1(4), Order 23 Rule 1(4)(b)
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High Courts04 Sept 2019Party Allowed

Kotulpur Farmers’ Service Co-operative Society Ltd Vs Sayera Bibi And Others

Calcutta High Court · (2019) 09 CAL CK 0009

Evidence Act, 1872 — Section 35, 63(1), 65, 65B, 65(e), 74, 74(2), 76, 77, 79, 139, 167Code Of Civil Procedure, 1908 — Section 151, Order 13 Rule 3, Order 13 Rule 4, Order 16 Rule 1, Order 16 Rule 1(2), Order 16 Rule 2, Order 16 Rule 5, Order 16 Rule 6, Order 16 Rule 7, Order 18 Rule 17, Order 18 Rule 17AConstitution Of India, 1950 — Article 227
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