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Calcutta High Court judgments

64,044 judgments · page 513 of 3,203

High Courts10 Feb 2016Disposed off

Shree Ganesh Jute Mills Pvt. Ltd. Vs Akash Ganga Dealcomm Pvt. Ltd.

Calcutta High Court · (2016) 166 AIC 277 : (2016) 2 CalLT 587 : (2016) 2 ICC 116 : (2016) 2 RCRRent 38 : (2016) 1 RentLR 247 : (2016) 3 WBLR 360

Civil Procedure Code, 1908 (CPC) - Section 115, Section 151Constitution of India, 1950 - Article 227Specific Relief Act, 1963 - Section 20, Section 41(b)
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High Courts10 Feb 2016Dismissed

Jayanta Nandi Vs Probir Nandy

Calcutta High Court · (2016) 4 CalLT 404 : (2017) 1 CivilLJ 860 : (2016) 2 ICC 168 : (2016) 3 WBLR 353

Civil Procedure Code, 1908 (CPC) - Section 10, Section 151Constitution of India, 1950 - Article 227
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High Courts10 Feb 2016Dismissed

Jashoda Chowdhury Vs Tarak Chowdhury and Others

Calcutta High Court · (2016) AIR(Calcutta) 157 : (2016) 2 CalLJ 13 : (2016) 2 CivCC 482 : (2016) 2 ICC 164 : (2016) 3 WBLR 515

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 10A, Section 151Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 165, Section 67, Section 73
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High Courts10 Feb 2016Dismissed

Munia Khatun Vs Sabana Bibi and Others

Calcutta High Court · (2016) 167 AIC 491 : (2016) 2 CalHCN 399 : (2016) 3 CalLJ 258 : (2016) 3 CalLT 15 : (2016) 2 ICC 160 : (2017) 1 RCRCivil 48 : (2016) 3 WBLR 105

Constitution of India, 1950 - Article 227Succession Act, 1925 - Section 372, Section 387
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High Courts08 Feb 2016Dismissed

Azmat Ali Vs State of West Bengal

Calcutta High Court · (2016) 4 CalCriLR 392

Criminal Procedure Code, 1973 (CrPC) - Section 401, Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(i)(iii)(iv), Section 3(i)(iii)(v)
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High Courts08 Feb 2016Allowed

Binapani Halder and Others Vs Binoy Krishna Banik and Others

Calcutta High Court · (2016) 3 CalLJ 116 : (2016) 2 CalLT 19 : (2016) 4 ICC 428 : (2016) 1 RentLR 581 : (2017) 2 WBLR 44

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 102, Order 5 Rule 20, Order 7 Rule 3, Section 100Specific Relief Act, 1963 - Section 19, Section 19(b), Section 34Transfer of Property Act, 1882 - Section 52
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High Courts08 Feb 2016Disposed Off

Skipper Limited Vs Akash Bansal and Others

Calcutta High Court · (2016) 02 CAL CK 0088

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 4, Order 39 Rule 7, Order 40 Rule 1, Order 43 Rule 1(r)Trade Marks Act, 1999 - Section 135(1), Section 35
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High Courts05 Feb 2016Disposed Off

Sailen Ganguly Vs State of West Bengal

Calcutta High Court · (2016) 4 CalHCN 245

Code Of Criminal Procedure, 1973 — Section 482Essential Commodities Act, 1955 — Section 3, 7, 7(I)(a)Food Safety And Standards Act, 2006 — Section 36, 37, 37(2), 40, 42, 59(i), 97, 97(I)
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