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Calcutta High Court judgments

64,044 judgments · page 637 of 3,203

High Courts16 Jan 2014Dismissed

Arobinda Maity Vs Shrimati Krishna Basak

Calcutta High Court · (2014) 01 CAL CK 0007

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 - Section 19Civil Procedure Code, 1908 (CPC) - Order 5 Rule 9, Order 7 Rule 10 115 14 15
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High Courts15 Jan 2014

Smt. Radha Rani Ray Vs Sri Gautam Paul

Calcutta High Court · (2014) 1 CALLT 648 : (2014) 1 CALLT 404 : (2014) 4 CHN 641

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 34, Order 21 Rule 97, Order 41 Rule 11Constitution of India, 1950 — Article 227Partition Act, 1893 — Section 4
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High Courts15 Jan 2014

Nibedita Saha Vs Kabita Dasgupta

Calcutta High Court · (2014) 01 CAL CK 0016

Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 17, 2 (1), 2 (b), 5, 8West Bengal Land Reforms Act, 1955 — Section 5(5), 8
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