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Calcutta High Court judgments, 2019

1,681 judgments · page 42 of 85

High Courts20 Aug 2019Disposed Of

Nazrul Khan Vs State

Calcutta High Court · (2019) 08 CAL CK 0211

Indian Penal Code, 1860 — Section 363, 366, 370, 372, 373Immoral Traffic (Prevention) Act, 1956 — Section 13Code Of Criminal Procedure, 1973 — Section 164, 357A, 357B, 438
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High Courts20 Aug 2019Allowed

Sukumar Pal Vs Union Of India & Ors

Calcutta High Court · (2019) 08 CAL CK 0210

Railway Protection Force Act, 1957 — Section 9(1)(i)Railway Protection Force Rules, 1987 — Rule 153Railway Servants (Discipline And Appeal) Rules, 1968 — Rule 8, 9
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High Courts16 Aug 2019Allowed

Hiron Thomas Mondal Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 08 CAL CK 0201

Indian Nursing Council Act, 1947 — Section 10Management Of Recognized Nongovernment Institutions (Aided And Unaided) Rules, 1969 — Rule 28(8)Management Of Sponsored Institutions (Secondary) Rules, 1972 — Rule 23
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High Courts16 Aug 2019Disposed Of

Minati Mondal & Ors Vs Akinchan Gayen

Calcutta High Court · (2019) 08 CAL CK 0200

West Bengal Land Reforms Act, 1955 — Section 5(5), 8, 9Registration Act, 1908 — Section 61Constitution Of India, 1950 — Article 227
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High Courts16 Aug 2019Disposed Of

Rabindra Nath Das Vs Karuna Das & Ors

Calcutta High Court · (2019) 08 CAL CK 0196

Code Of Civil Procedure, 1908 — Section 47, Order 9 Rule 9General Clauses Act, 1897 — Section 3(2)Code Of Civil Procedure (Amendment) Act, 2002 — Order 21 Rule 32(5)
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