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Calcutta High Court judgments, 2019

1,681 judgments · page 2 of 85

High Courts24 Dec 2019Dismissed

Arvind Kumar Munka Vs Union Of India

Calcutta High Court · (2019) 12 CAL CK 0131

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 41, 41A, 41A(3), 41 (1)(b)(ii), 91, 154, 167, 167(2), 439Central Goods And Services Tax Act, 2017 — Section 69, 69(1), 70, 70(1), 73, 132, 132(1), 132(1)(a), 132(1)(b), 132(1)©, 132(6), 134, 138
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High Courts23 Dec 2019Dismissed

Afsana Bibi And Another Vs P.K.Hassan Ali

Calcutta High Court · (2019) 12 CAL CK 0122

Specific Reliefs Act, 1963 — Section 6Andaman And Nicobar Islands Land Revenue And Land Reforms Regulation, 1966 — Section 204Code Of Civil Procedure, 1908 — Section 9
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High Courts23 Dec 2019Dismissed

Kaushalya Devi Vs Kusum Rai & Others

Calcutta High Court · (2019) 12 CAL CK 0121

Registration Act, 1908 — Section 17, 17(1)(a)Limitation Act, 1963 — Article 54Constitution Of India, 1950 — Article 227
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High Courts20 Dec 2019Allowed

Quasim Ali Vs Sajal Baran Das & Anr

Calcutta High Court · (2019) 12 CAL CK 0118

Wildlife (Protection) Act, 1972 — Section 9, 15, 39, 40(2), 43, 49, 49B(1)(a),51A, 51(1A), 55Customs Act, 1962 — Section 104, 108, 108(4)Code Of Criminal Procedure, 1973 — Section 100, 165, 313
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