Transfer of Property Act, 1882, Section 3, Section 106, Section 3(e), Section 3(f) - Interpretation clause - Duration of certain leases in absence of writte

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High Courts23 Mar 2017Disposed off

Kalpana Chakraborty Vs The State Bank of India & Ors.

Calcutta High Court · (2017) 03 CAL CK 0075

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High Courts23 Mar 2017

Sri Kalyan Biswas & Anr. Vs The Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2017) 03 CAL CK 0074

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High Courts23 Mar 2017Dismissed

Shyamoli Manna (Das) and Anr. Vs The State of West Bengal and Ors.

Calcutta High Court · (2017) 03 CAL CK 0073

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High Courts23 Mar 2017

Soma Saha Sen Vs State of West Bengal & Ors.

Calcutta High Court · (2017) 03 CAL CK 0072

Registration Act, 1908, Section 31 - Registration or acceptance for deposit at private residenceWest Bengal Correctional Services Act, 1992, Section 79(2)(j)

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High Courts23 Mar 2017Dismissed

Rakhal Dhar and Anr. Vs Kumar Kanti Guha and Ors.

Calcutta High Court · (2017) 03 CAL CK 0071

Code of Civil Procedure, 1908, Order 9Rule 9 -Succession Act, 1925, Section 237, Section 229, Section 230,

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High Courts22 Mar 2017

Miss Sonali Nandi Vs The West Bengal Nursing Council & Ors.

Calcutta High Court · (2017) 03 CAL CK 0070

Advocates Act, 1961, Section 7 -Bengal Nurses Act, 1934, Section 18, Section 19(c)

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High Courts22 Mar 2017Disposed off

The Board of Auqaf, West Bengal Vs Irfan Javed & Ors.

Calcutta High Court · (2017) 03 CAL CK 0069

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High Courts22 Mar 2017

Life Insurance Corporation of India & Anr. Vs The Insurance Ombudsman & Ors.

Calcutta High Court · (2017) 03 CAL CK 0068

Insurance Act, 1938, Section 45, Section 114(1) - Power of Central Government to make rulesRedressal of Public Grievances Rules, 1998, Rule 12,

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High Courts22 Mar 2017

Byasdev Haldar Vs State of West Bengal

Calcutta High Court · (2017) 03 CAL CK 0067

Indian Penal Code, 1860, Section 376, Section 493 - Punishment for rape - Cohabitation caused by a man deceitfully inducing a belief of lawful marriage

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High Courts22 Mar 2017

Samir Pramanik & Ors. Vs Smt. Soma Roy & Ors.

Calcutta High Court · (2017) 03 CAL CK 0066

Partition Act, 1893, Section 4 - Partition suit by transferee of share in dwelling-house

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High Courts21 Mar 2017Disposed Off

P.S. Mitra @ Partha Sarathi Mitra Vs Manor Travels Private Limited

Calcutta High Court · (2017) 2 AICLR 606 : (2017) 2 CalCriLR 178 : (2017) 2 RCRCriminal 762

Criminal Procedure Code, 1973 (CrPC) - Section 357(3), Section 372, Section 374Penal Code, 1860 (IPC) - Section 64

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High Courts21 Mar 2017Disposed off

M/s. York Financial Services Pvt. Ltd. Vs M/s. Mikado Construction Private Limited

Calcutta High Court · (2017) 03 CAL CK 0065

Code of Civil Procedure, 1908, Order 41Rule 11

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High Courts21 Mar 2017Disposed off

Debashis Mullick Vs Monoj Kumar Datta & Ors.

Calcutta High Court · (2017) 03 CAL CK 0064

Code of Civil Procedure, 1908, Order 41Rule 11 -Calcutta Municipal Corporation Act, 1980, Section 397, Section 48, Section 400(1), Section 411(1), Section 400(5), Section 48(3)(b)

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High Courts21 Mar 2017Dismissed