High Courts26 Aug 2019Dismissed

Bomana Chander Vs Union Of India & Ors

Calcutta High Court · (2019) 08 CAL CK 0074

Customs Act, 1962 — Section 104Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 2(1), 5(a), 5(c), 6, 10, 10(1), 10(2), 10(5)(a), 10(5)(c), 10(6), 10(7), 19Code Of Civil Procedure, 1908 — Order 21 Rule 48
High Courts22 Aug 2019Disposed Off

Sanjoy Chakraborty Vs National Commission For Schedule Caste & Ors

Calcutta High Court · (2019) 08 CAL CK 0071

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(1)(viii), 3(1)(ix), 3(2)(i), 3(2)(ii), 3(2)(vii)Code Of Criminal Procedure, 1973 — Section 173(8)Constitution Of India, 1950 — Article 338, 338(1), 338(4), 338(5), 338(8)
High Courts22 Aug 2019Dismissed

Sanat Manna & Ors Vs Chaya Rani Dhara & Ors

Calcutta High Court · (2019) 08 CAL CK 0070

Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 1 Rule 10(2), Order 2 Rule 2(2), Order 2 Rule 3, Order 22 Rule 9, Order 23 Rule 1A, Order 41 Rule 4