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Calcutta High Court judgments

64,044 judgments · page 582 of 3,203

High Courts07 Nov 2014

Kanai Lal Dutta Vs Babu Das Bairagya

Calcutta High Court · (2015) 1 CHN 121 : (2015) 1 WBLR 463

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 151Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 34
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High Courts07 Nov 2014

Krishna Abason Pvt. Ltd. Vs Krishna Sarkar

Calcutta High Court · (2015) 2 CHN 82 : (2015) 1 WBLR 943

Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 12, 2(d), 3West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Act, 1993 — Section 10, 12(A), 12A, 2(h), 5
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High Courts07 Nov 2014

Ganesh Adhikari Vs State of West Bengal

Calcutta High Court · (2014) 11 CAL CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 164, 41A, 482Hindu Marriage Act, 1955 — Section 13(B), 13BPenal Code, 1860 (IPC) — Section 191, 195A, 328, 376(2)(g), 379
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High Courts07 Nov 2014

Tapashi Mondal Vs Binoy Kumar Biswas

Calcutta High Court · (2015) 1 CALLT 80 : (2015) 1 CHN 267 : (2016) 1 WBLR 369

Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 14West Bengal Land Reforms Act, 1955 — Section 5, 8, 9
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High Courts07 Nov 2014

Surojit Bose Vs The State of West Bengal

Calcutta High Court · (2014) 11 CAL CK 0019

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2), 2(d), 482Penal Code, 1860 (IPC) — Section 319, 323, 34, 447, 452
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High Courts07 Nov 2014

Aditi Ghosh Vs O.K. Industries

Calcutta High Court · (2015) 5 CHN 485 : (2015) 2 WBLR 998

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 27, 27, 28, 29, 30
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High Courts07 Nov 2014

Barnwal Marketing Vs Gee Pee Infotech Pvt. Ltd.

Calcutta High Court · (2015) 3 BC 652 : (2015) 2 CALLT 260 : (2015) 1 CHN 476 : (2015) 3 WBLR 530

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 12 Rule 6, Order 12 Rule 6(1)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts07 Nov 2014

Rajeev Maheshwari Vs Indu Kochar

Calcutta High Court · (2015) 1 CHN 524

Arbitration Act, 1940 — Section 20, 20(4), 35Arbitration and Conciliation Act, 1996 — Section 8, 85Civil Procedure Code, 1908 (CPC) — Section 11
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