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Calcutta High Court judgments

64,044 judgments · page 495 of 3,203

High Courts19 May 2016Dismissed

Tamal Sen Vs Food Corporation of India

Calcutta High Court · (2016) 2 RSJ 626

Constitution of India, 1950 — Article 14, 226Food Corporation of India Staff Regulations, 1971 — Regulation 63(1)Penal Code, 1860 (IPC) — Section 498A
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High Courts18 May 2016Disposed Off

West Bengal Housing Infrastructure Development Corporation Vs M/s. Impression

Calcutta High Court · (2016) AIR(Calcutta) 236 : (2016) 4 ArbiLR 435 : (2016) 3 CalHCN 153 : (2016) 2 CalLJ 545 : (2016) 2 CalLT 631 : (2016) 3 ICC 649 : (2016) 3 KLT 63 : (2016) 4 LawHeraldSC 2816 : (2017) 1 RAJ 136 : (2016) 3 RCRCivil 859 : (2016) 6 WBLR 644

Arbitration and Conciliation Act, 1996 - Section 2(1)(e), 42Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 - Section 8(2)Constitution of India, 1950 - Article 233, 236
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High Courts17 May 2016Dismissed

Rabin Barat Vs State of West Bengal

Calcutta High Court · (2016) 4 CalLT 61 : (2017) 1 ICC 84

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 114(E)Limitation Act, 1963 — Article 65
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High Courts17 May 2016Disposed Off

A. Prabhakaran Vs Union of India

Calcutta High Court · (2016) 5 WBLR 37

Central Civil Services (Conduct) Rules, 1964 — Rule 14(5)(c)Constitution of India, 1950 — Article 14, 16, 21
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High Courts16 May 2016Disposed Off

Sunita Saha Vs Chandan Kumar Saha

Calcutta High Court · (2016) 166 AIC 833 : (2016) 2 CalLJ 376 : (2016) 2 HLR 389 : (2016) 3 ICC 198 : (2016) 5 WBLR 641

Hindu Marriage Act, 1955 - Section 13(1)(i a)(i b)
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