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Calcutta High Court judgments

64,049 judgments · page 758 of 3,203

High Courts13 Dec 2011

Manoj Gadia Vs Sova Malakar and another

Calcutta High Court · (2011) 12 CAL CK 0034

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 26, 43, 43A, 44
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High Courts08 Dec 2011

Subrata Mukherjee Vs Bisakha Das

Calcutta High Court · (2012) 1 CALLT 1 : (2012) 3 CHN 423

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Limitation Act, 1963 — Section 10, 11, 12, 13, 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 19
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High Courts08 Dec 2011Allowed

Joydev Das Vs Khandubala Das

Calcutta High Court · (2012) 1 CHN 300

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151Constitution of India, 1950 — Article 227
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