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Calcutta High Court judgments

67,745 judgments · page 36 of 3,388

High Courts04 Aug 2026Dismissed

George Clayton Dixon Vs Jayesh Karia & Anr.

Calcutta High Court · (2026) 08 CAL CK 2982

Code of Civil Procedure-Order XXI Rule 97, Section 105, XXI Rules 97 to 101Indian Evidence Act-Sections 107 and 108, 108Bharatiya Sakshya Adhiniyam-Sections 110 and 111, 111
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High Courts04 Aug 2026Dismissed

Gautam Ram & Ors. Vs Soma Das & Ors.

Calcutta High Court · (2026) 08 CAL CK 2984

West Bengal Evacuee Property Act, 1951-Section 18(1), sub-Section (3) of Section 18, sub-Section (2) of the said Section, 18, 17Code of Civil Procedure-Order XLI Rule 11
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High Courts03 Aug 2026Dismissed

Sudhir Chandra Das Vs State of West Bengal and Others

Calcutta High Court · (2026) 08 CAL CK 2992

West Bengal Land Reforms Act, 1955-Section 54West Bengal Land Reforms and Tenancy Tribunal Act, 1997-Section 10(2), 10(1), 10, 6, 6(b), Clause (a) of Section 6, (b), (c) of Section 6, (d), (e) of Section 6, (c) and (d), (a) and (c) of Section 6, (b) and (d), sub-section (b) of Section 6Limitation Act, 1963-Section 29(2), 3, 4 to 24, Article 137
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