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Calcutta High Court judgments, 2018

1,531 judgments · page 37 of 77

High Courts25 Jun 2018Disposed Of

Tapan Kumar Dari Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 06 CAL CK 0210

Bengal Excise Act, 1909 — Section 5(1)(d)West Bengal Excise (F.L) Rules, 1998 — Rule 239West Bengal Excise (Selection of New Site and Grant of Licence for Retail Sale of Licence and Certain other Intoxicants) Rule, 2003 — Rule 9, 14(3)
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High Courts25 Jun 2018Disposed Of

Rafikul Islam Sardar Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 06 CAL CK 0209

Control of National Highways (Land and Traffic) Act, 2002 — Section 26(2), 26(3)West Bengal Land Acquisition (Amendment) Act, 1997 — Section 9(3)(a)Constitution of India, 1950 — Article 226
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High Courts22 Jun 2018Dismissed

Krishnendu Roy Vs Pritisha Bhowmik

Calcutta High Court · (2018) 06 CAL CK 0203

Special Marriage Act, 1954 — Section 25(i)(ii), 25(i)(iii)Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 6 Rule 17, 18Constitution of India, 1950 — Article 227
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High Courts22 Jun 2018Dismissed

Badsha Mondal Vs State Of West Bengal

Calcutta High Court · (2018) 06 CAL CK 0193

Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure 1973 — Section 313, 428, 437A
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High Courts22 Jun 2018Disposed Of

Somenath Jana Vs State Of West Bengal

Calcutta High Court · (2018) 06 CAL CK 0192

Indian Penal Code, 1860 — Section 304, 304B, 306, 498ACode Of Criminal Procedure 1973 — Section 313Dowry Prohibition Act, 1961 — Section 2
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