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Calcutta High Court judgments

64,043 judgments · page 364 of 3,203

High Courts05 Feb 2019Dismissed

Basir Ahmed Vs Prativa Mandal & Ors.

Calcutta High Court · (2019) 02 CAL CK 0020

Code Of Civil Procedure, 1908 — Section 11, 96, Order 1, Rule 8, Order 41 Rule1, Order 41 Rule 22Constitution Of India, 1950 — Article 14, 16, 142
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High Courts05 Feb 2019Disposed Off

National Insurance Co.Ltd. Vs Ila Poddar & Anr

Calcutta High Court · (2019) 02 CAL CK 0016

Motor Vehicles Act, 1988 — Section 149(2), 149 2(a)(ii), 163A, 165, 166, 166(5), 168, 168(3)Revenue Recovery Act, 1890 — Section 174 Code Of Civil Procedure, 1908 — Order 41 Rule 22
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High Courts04 Feb 2019Dismissed

Tea Board, India Vs Itc Limited

Calcutta High Court · (2019) 02 CAL CK 0015

Trade Marks Act, 1999 — Section 2(e), 3(2), 18, 23, 28, 29, 69, 69(c), 75, 78, 159, 159(2)Geographical Indications Of Goods (Registration and Protection) Act, 1999 — Section 2(f),22, 26, 26(1), 26(1)(a), 26(4)Limitation Act 1963 — Section 22
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High Courts04 Feb 2019Dismissed

Arindam Choudhury Vs State Of West Bengal & Ors.

Calcutta High Court · (2019) 02 CAL CK 0003

West Bengal Regulation of Recruitment in State Government Establishments And Establishments of Public Undertakings, Statutory Bodies, Government Companies And Local Authorities Act, 1999 — Section 3(c)Constitution Of India, 1950 — Article 12, 14, 16
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