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Calcutta High Court judgments, 2018

1,531 judgments · page 54 of 77

High Courts04 May 2018Disposed Of

Seema Begum Vs State Of West Bengal & Ors.

Calcutta High Court · (2018) 05 CAL CK 0129

Code of Criminal Procedure, 1973 — Section 125, 482Protection of Women from Domestic Violence Act, 2005 — Section 12, 23, 23(2), 29Code of Civil Procedure, 1908 —Order 43 Rule 1 (r )
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High Courts04 May 2018Disposed Of

Ritzu Ghosal Vs West Bengal State Election Commission & Ors.

Calcutta High Court · (2018) 05 CAL CK 0124

West Bengal Panchayat Elections Act, 2003 — Section 42, 43, 43(1)(b), (c ), 43(1)(d), (e), 43(1)(a), (e), 43(2), 46, 46(2)West BengalState Election Commission Act, 1994 — Section 4(2)West Bengal Panchayat Elections Rules, 2006 — Rule 28
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High Courts04 May 2018Partly Allowed

Srikrishna Kanta Singh Vs Parameswar Achutanan Nair & Ors.

Calcutta High Court · (2018) 05 CAL CK 0121

Motor Vehicles Act, 1988 — Section 2(46), 2(39), 140, 149(2), 158(6), 160, 162, 165, 165(1), 165(3), 166, 166(1), 166(4), 168, 169, 170, 170(a), (b), 171, 173, 213(3)Code of Criminal Procedure, 1973 — Section 195Indian Evidence Act, 1872 — Section 165
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