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Calcutta High Court judgments, 2018

1,531 judgments · page 5 of 77

High Courts12 Dec 2018Allowed

Sk Danger And Others Vs State Of West Bengal

Calcutta High Court · (2018) 12 CAL CK 0090

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 333, 353, 379Explosive Substances Act, 1908 — Section 3, 4West Bengal Maintenance of Public Order Act, 1972 — Section 9
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High Courts12 Dec 2018Dismissed

Gairik Das & Anr Vs Goutam Das

Calcutta High Court · (2018) 12 CAL CK 0088

Indian Partnership Act, 1932 — Section 69(2)Code of Civil Procedure, 1908 — Order 7 Rule 11Constitution of India, 1950 — Article 227
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High Courts12 Dec 2018Allowed

Kolkata Municipal Corporation Vs Rajat Muklania

Calcutta High Court · (2018) 12 CAL CK 0087

Kolkata Municipal Corporation Act, 1980 — Section 180, 184(4), 186, 188, 189, 189(5), 600Kolkata Municipal Corporation (Taxation) Rules, 1987 — Rule 9(3), 9(3)(c), 10, 15, 19, 19(6)Constitution of India, 1950 — Article 227
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High Courts12 Dec 2018Allowed

Riazuddin Vs Nabi Alam & Ors

Calcutta High Court · (2018) 12 CAL CK 0086

West Bengal Premises Tenancy Act, 1997 — Section 6, 7(2)Code of Civil Procedure, 1908 — Order 1 Rule 10(2)Constitution of India, 1950 — Article 227
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