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Calcutta High Court judgments

64,043 judgments · page 330 of 3,203

High Courts16 Aug 2019Allowed

Hiron Thomas Mondal Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 08 CAL CK 0201

Indian Nursing Council Act, 1947 — Section 10Management Of Recognized Nongovernment Institutions (Aided And Unaided) Rules, 1969 — Rule 28(8)Management Of Sponsored Institutions (Secondary) Rules, 1972 — Rule 23
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High Courts16 Aug 2019Disposed Of

Minati Mondal & Ors Vs Akinchan Gayen

Calcutta High Court · (2019) 08 CAL CK 0200

West Bengal Land Reforms Act, 1955 — Section 5(5), 8, 9Registration Act, 1908 — Section 61Constitution Of India, 1950 — Article 227
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High Courts16 Aug 2019Disposed Of

Rabindra Nath Das Vs Karuna Das & Ors

Calcutta High Court · (2019) 08 CAL CK 0196

Code Of Civil Procedure, 1908 — Section 47, Order 9 Rule 9General Clauses Act, 1897 — Section 3(2)Code Of Civil Procedure (Amendment) Act, 2002 — Order 21 Rule 32(5)
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High Courts16 Aug 2019Dismissed

M/s Amritrashi Apartment Pvt. Ltd Vs Jb. Rayees Alam And Others

Calcutta High Court · (2019) 08 CAL CK 0054

Waqf Act, 1995 — Section 3(g), 4(6), 5(2), 6, 6(1), 7, 32(3), 33(4), 35, 37, 38(7), 39(3), 40(2), 40(4), 43, 48(2), 51, 51(5), 52(4), 54, 64(4), 67(4), 67(6), 69(3), 73(3), 83(1), 83(2), 83(9), 85, 89, 94(1)Code Of Civil Procedure, 1908 — Section 80, Order 7 Rule 11Kolkata Municipal Corporation Act, 1980 — Section 586
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