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Tarun Kumar Chakraborty Vs State
Arun Kumar Mitra, J.@mdashDespite service of notice none appears on behalf of the School Authority when the matter is called on. 2. This writ petition relates to the challenge of an order of suspension issued against t…
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Khitish Chandra Lahiri Vs versus Gerpa Hazra
1. This appeal arises out of a suit for rent based on a kabulyat dated the 5th Magh 1300 B. S. In that kabulyat, it was stated that the rent of the holding was Rs. 23 odd, that the sum of Rs. 14 odd was to be kept in ab…
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Umasasi Debi Vs Akrur Chandra Mazumdar and Others
Cuming, J.@mdashIn the suit out of which this, appeal has arisen the plaintiff who is the appellant before this Court sued for a declaration that she had lakheraj and jamai right purchased at auction sale in respect of …
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Acts
Rakhal Chandra Shaha Vs Damodur Shaha
1. This was a rule on the District Magistrate of the 24-Pergunnahs to shew cause why the order sanctioning the Petitioner''s prosecution should not be set aside on the ground that the statement in question was not neces…