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Calcutta High Court judgments

64,044 judgments · page 615 of 3,203

High Courts22 Apr 2014

Renuka Prasad Vs Commissioner of Central Excise

Calcutta High Court · (2014) 45 GST 425 : (2014) 35 STR 698 : (2014) 72 VST 481

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226Finance Act, 1994 — Section 73(1), 75, 76, 77, 78
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High Courts14 Apr 2014Dismissed

Basu deb shaw Vs Smt. Gita Manik

Calcutta High Court · (2014) 3 CALLT 222 : (2015) 5 CHN 539 : (2015) 2 WBLR 144

Transfer of Property Act, 1882 — Section 106, 114West Bengal Premises Tenancy Act, 1956 — Section 13(6)
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High Courts11 Apr 2014Dismissed

Rabindra Nath Mukherjee Vs Tara Sundari Pyne

Calcutta High Court · (2014) 2 CALLT 481 : (2014) 5 CHN 27

Calcutta Thika Tenancy Act, 1949 — Section 2(5), 3(8)Civil Procedure Code, 1908 (CPC) — Section 11Presidency Small Cause Courts Act, 1882 — Section 41
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