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Calcutta High Court judgments

64,044 judgments · page 693 of 3,203

High Courts07 Dec 2012Allowed

Nasir Halder Vs Tofik Halder and Others

Calcutta High Court · (2012) 12 CAL CK 0035

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
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High Courts06 Dec 2012

Susanta Sen Vs Kunal Shukla and Another

Calcutta High Court · (2013) 1 CALLT 242 : (2013) 2 CHN 304

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 5 Rule 20, Order 8 Rule 1, Order 9 Rule 13West Bengal Premises Tenancy Act, 1956 — Section 17West Bengal Premises Tenancy Act, 1997 — Section 7(2)
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High Courts05 Dec 2012Allowed

Susanta Jadav Vs Rupchand Dhar

Calcutta High Court · (2013) 2 CHN 453

Evidence Act, 1872 — Section 79Registration Act, 1908 — Section 60West Bengal Land Reforms Act, 1955 — Section 14M, 5, 8, 8(1), 9
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High Courts05 Dec 2012Dismissed

Kusum Jain Vs Vinay Kumar Agarwalla

Calcutta High Court · (2013) 1 CALLT 1

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 21 Rule 103, Order 6 Rule 17, Order 7 Rule 11(d), Order 8 Rule 6Limitation Act, 1963 — Section 3(2)(b)
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