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Calcutta High Court judgments, 2018

1,531 judgments · page 18 of 77

High Courts20 Sept 2018Dismissed

In Re : Anupam Ghosh Vs

Calcutta High Court · (2018) 09 CAL CK 0051

Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313
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High Courts19 Sept 2018Allowed

Debraj Sen & Ors. Vs Sanghamitra Banerjee & Ors

Calcutta High Court · (2018) 09 CAL CK 0049

Code of Civil Procedure (Amendment) Act, 1976 — Section 97(2)(R )Code of Civil Procedure, 1908 — Order 22 Rule 4(4), Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4(1), Order 22 Rule 4(2), Order 22 Rule 4(3)/li>Constitution of India, 1950 — Article 227
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High Courts19 Sept 2018Allowed

Kushal Samaddar Vs General Manager, Metro Railway

Calcutta High Court · (2018) 09 CAL CK 0048

Metro Railway (Construction of Works) Act, 1978 — Section 7(3), 10(1), 13(3)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2), 25, 30Land Acquisition Act, 1894 — Section 4, 11
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High Courts18 Sept 2018Dismissed

Liang Miao Sheng & Ors Vs State of West Bengal & Ors

Calcutta High Court · (2018) 09 CAL CK 0039

Bengal General Clauses Act, 1922 — Section 21, 22, 25, 26, 27West Bengal Societies Registration Act, 1961 — Section 3, 4, 5, 5(2), 6, 7, 7(3), 10, 11(1)West Bengal Societies Registration Rules, 1963 — Rule 3, 5
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