Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 19Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 13(3A)

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High Courts07 Jul 2008

Samar Roy alias Kallu Vs State of West Bengal

Calcutta High Court · (2008) 07 CAL CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 395, 397, 412

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High Courts04 Jul 2008Dismissed

Sri Kartick Mondal and Others Vs Sri Biman Sen and Others

Calcutta High Court · (2008) 3 CALLT 199 : (2008) 4 CHN 197

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 21Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 34

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High Courts04 Jul 2008Dismissed

Padmavati Estate Pvt. Ltd. Vs Smt. Kusum Agarwal and Others

Calcutta High Court · (2008) 3 CALLT 312

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 47 Rule 1, 146Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 16

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High Courts04 Jul 2008Dismissed

Smt. Sujata Dasgupta Vs The State of West Bengal and Others

Calcutta High Court · (2008) 4 CALLT 65

West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 17, 6(1), 6(2)

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High Courts04 Jul 2008

Jaideep Halwasiya Vs Rasoi Ltd. and Others (No. 1)

Calcutta High Court · (2009) 150 CompCas 1

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Companies Act, 1956 — Section 173, 173(2), 176, 176(5), 187Constitution of India, 1950 — Article 12

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High Courts04 Jul 2008

Sri Ajoy Kumar Maiti Vs Dr. Anil Kumar Maiti and Others

Calcutta High Court · (2008) 4 CALLT 315

Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 247, 265, 272, 284, 286

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High Courts03 Jul 2008

Calcutta Dock Labour Board Vs EIC Holdings Limited

Calcutta High Court · (2008) 4 CALLT 159 : (2008) 4 CHN 308

Transfer of Property Act, 1882 — Section 106, 111West Bengal Premises Tenancy Act, 1997 — Section 3

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High Courts02 Jul 2008Allowed

Shri Chinmoy Pathak Vs Standard Chartered Bank Limited

Calcutta High Court · (2008) 4 CALLT 217 : (2009) 2 SLR 438

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 14 Rule 2, Order 7 Rule 11

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High Courts01 Jul 2008Dismissed

Subhankar Mukherjee Vs Rakhi Mukherjee Nee Banerjee

Calcutta High Court · AIR 2009 Cal 5 : (2009) 1 CALLT 101

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 24, 26, 5, 5(1)

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High Courts30 Jun 2008Allowed

Himangshu Das and Others Vs State of West Bengal and Others

Calcutta High Court · (2008) 3 CHN 737

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