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Calcutta High Court judgments

64,043 judgments · page 394 of 3,203

High Courts21 Aug 2018Allowed

Usha Holding Enclave Pvt. Ltd. Vs Indira Majumder And Others

Calcutta High Court · (2018) 08 CAL CK 0054

Code of Civil Procedure, 1908 — Section 2(2), 11, 96, 100, 104, 105, 105(1), 141, 144, 151, Order 39 Rules 1, Order 39 Rules 2, Order 39 Rules 2A, Order 39 Rules 4, Order 39 Rules 10, Order 21 Rules 97, Order 21 Rules 98, Order 21 Rules 99, Order 21 Rules 101, Order 21 Rules 103, Order 21 Rules 104, Order 43 Rule 1(r )Constitution Of Indian 1950 — Article 226, 227
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High Courts16 Aug 2018

Raj Kumar Ghosh & Anr. Vs Jayashree Ghosh & Ors.

Calcutta High Court · (2018) 08 CAL CK 0042

West Bengal Premises Tenancy Act, 1956 — Section 13(1)(a), 13(1)(i), 13(2), 13(6), 14, 14(1), 16, 16(1), 40, 40(2A), 40(2)(b)Limitation Act, 1963 — Section 3Indian Succession Act, 1925 — Section 211, 274
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High Courts16 Aug 2018Disposed Off

Poonam Agarwal Vs Pooja Construction Company Limited And Others.

Calcutta High Court · (2018) 08 CAL CK 0039

Arbitration and Conciliation Act, 1996 — Section 2 (h), 7(4)(a), 19(1), 34, 39(1)(vi), 42Code of Civil Procedure, 1908 — Section 24, 47, 151, Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 41(1)( c), Order 30 Rule 8(4), Order 30 Rule 3, Order 21 Rule 50(2), Order 21 Rule 50(1), Order 1 Rule 10, Order 9 Rule 9, Order 1 Rule 10
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