National Council for Teacher Education Act, 1993 — Section 12Right of Children to Free and Compulsory Education Act, 2009 — Section 2, 23West Bengal Primary Education Act, 1973 — Section 60

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High Courts12 Dec 2012Dismissed

Babulal Rana Vs State of West Bengal and Others

Calcutta High Court · AIR 2013 Cal 41 : (2013) 3 BC 385 : (2013) 1 CALLT 346 : (2013) 3 CHN 68

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(2), 11, 34Constitution of India, 1950 — Article 226

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High Courts12 Dec 2012Dismissed

R.B. Agarwalla and Company and Another Vs Union of India and Others

Calcutta High Court · (2013) 1 CALLT 455 : (2013) 3 CHN 83

Limitation Act, 1963 — Section 5

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High Courts12 Dec 2012Dismissed

Bagrees Cereals Pvt. Ltd. Vs Calcutta Municipal Corporation

Calcutta High Court · (2013) 2 CHN 83

Calcutta Municipal Corporation Act, 1980 — Section 184(3), 186, 189, 189(5)Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts11 Dec 2012

Ishwarnath Gupta Vs Probir Das @ Kalua and Others

Calcutta High Court · (2013) 2 CHN 310

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High Courts11 Dec 2012

M/s. AIR Constructions and Consultants Pvt. Ltd. Vs Smt. Reena Das

Calcutta High Court · (2013) 1 CHN 472

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5West Bengal Premises Tenancy Act, 1956 — Section 13(6)

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High Courts11 Dec 2012Dismissed

Kishan Mimani Vs Smt. Indu Kocher and Others

Calcutta High Court · (2012) 12 CAL CK 0038

Arbitration Act, 1940 — Section 20, 39, 39(1), 8

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High Courts10 Dec 2012Allowed

Bijitaswa Rout and Others Vs State of West Bengal and Others

Calcutta High Court · (2013) 1 CALLT 652

Constitution of India, 1950 — Article 12, 14, 166, 19(1)(C), 21General Clauses Act, 1897 — Section 14

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High Courts10 Dec 2012Dismissed

Sukumar Mullick and Others Vs Barun Mullick and Others

Calcutta High Court · (2013) 2 CALLT 523 : (2013) 2 CHN 314

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High Courts10 Dec 2012Dismissed

Pran Kumar Bhattacharyya Vs Sukumar Bhattacharyya and Others

Calcutta High Court · AIR 2013 Cal 72 : (2013) 2 CHN 111

Calcutta Municipal Corporation Act, 1980 — Section 178

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High Courts10 Dec 2012Dismissed

Amar Bir Anand Vs Dr. Rajaram Jaipuria and Others

Calcutta High Court · (2013) 1 CALLT 505 : (2013) 2 CHN 186

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4Limitation Act, 1963 — Section 3West Bengal Premises Tenancy Act, 1956 — Section 13(3A), 17(2), 7(2)

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High Courts07 Dec 2012