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Calcutta High Court judgments

64,079 judgments · page 971 of 3,204

High Courts07 Sept 2007Dismissed

Kiran Subbha and Others Vs State of West Bengal and Others

Calcutta High Court · (2008) 2 CHN 530

Constitution of India, 1950 — Article 26, 30, 30(1)Darjeeling Gorkha Hill Council Act, 1988 — Section 29, 70Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28, 33, 8(3), 8(3A)
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High Courts05 Sept 2007

Lt. Governor and Others Vs Prem Kumar and Others

Calcutta High Court · (2008) 1 CALLT 400 : (2008) 1 CHN 91

Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 — Regulation 132, 133, 134, 135, 136Constitution of India, 1950 — Article 226, 309, 310, 310(2), 311
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High Courts05 Sept 2007

In Re: Uniworth Resorts Limited Ajay Prkash Lohia

Calcutta High Court · (2008) 1 CALLT 1 : (2007) 4 CHN 712 : (2008) 143 CompCas 551 : (2008) 4 CompLJ 305

Civil Procedure Code, 1908 (CPC) — Section 100, 103Companies Act, 1956 — Section 397, 398Company Law Board Regulations, 1991 — Regulation 46
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High Courts03 Sept 2007Dismissed

C.H. Ramakrishna Vs State and Another

Calcutta High Court · (2008) 1 CALLT 406 : (2008) 1 CHN 483

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Criminal Procedure Code, 1973 (CrPC) — Section 397, 475, 482Penal Code, 1860 (IPC) — Section 120, 34, 420, 468, 471
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High Courts03 Sept 2007Dismissed

C.H. Ramakrishna Vs The State and Another

Calcutta High Court · (2007) 2 ILR (Cal) 333

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Criminal Procedure Code, 1973 (CrPC) — Section 397, 475, 482Penal Code, 1860 (IPC) — Section 34, 420, 468, 471, 472
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