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Calcutta High Court judgments

64,079 judgments · page 958 of 3,204

High Courts28 Jan 2008Dismissed

Mustafa Sk. Vs General Manager, Eastern Railway

Calcutta High Court · (2008) 2 CHN 273 : (2008) 1 CompLJ 750

Constitution of India, 1950 — Article 226, 227Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 13(1A), 16, 17Railways Act, 1989 — Section 123A, 124A, 78B, 82A
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High Courts24 Jan 2008

Ramesh Goel Vs Dwinderpal Singh and Others

Calcutta High Court · (2008) 1 CALLT 429 : (2008) 1 CHN 994 : 112 CWN 396

Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(1), 3(2), 4, 4(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 10A, Order 7 Rule 11Constitution of India, 1950 — Article 227
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High Courts24 Jan 2008

Dr. Deepak Sharma Vs Smt. Vineeta Sharma (nee Dubey)

Calcutta High Court · AIR 2008 Cal 55 : (2008) 1 CALLT 324 : (2008) 3 CHN 440

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 151Hindu Marriage Act, 1955 — Section 13B, 13B(2)Special Marriage Act, 1954 — Section 28, 28(1), 28(2), 29, 40
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High Courts22 Jan 2008Allowed

C.E.S.C. Limited Vs State of West Bengal and Others

Calcutta High Court · (2008) 1 CALLT 443 : (2008) 3 CHN 329 : (2008) 118 FLR 253

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 204Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1B), 12(5), 2
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High Courts22 Jan 2008

Promodh Jha Vs State of West Bengal

Calcutta High Court · (2008) 1 CHN 710

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 2(14), 2(23), 20, 3(13)
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High Courts22 Jan 2008

Sri Uttam Kayal Vs Sri Sunil Pal

Calcutta High Court · (2008) 1 CALLT 354 : (2008) 2 CHN 966 : 112 CWN 212

Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106
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