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Calcutta High Court judgments, 2019

1,681 judgments · page 43 of 85

High Courts16 Aug 2019Dismissed

M/s Amritrashi Apartment Pvt. Ltd Vs Jb. Rayees Alam And Others

Calcutta High Court · (2019) 08 CAL CK 0054

Waqf Act, 1995 — Section 3(g), 4(6), 5(2), 6, 6(1), 7, 32(3), 33(4), 35, 37, 38(7), 39(3), 40(2), 40(4), 43, 48(2), 51, 51(5), 52(4), 54, 64(4), 67(4), 67(6), 69(3), 73(3), 83(1), 83(2), 83(9), 85, 89, 94(1)Code Of Civil Procedure, 1908 — Section 80, Order 7 Rule 11Kolkata Municipal Corporation Act, 1980 — Section 586
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High Courts16 Aug 2019Disposed Off

Dr. Bimal Kumar Raj Vs Jaharlal Paul & Ors

Calcutta High Court · (2019) 08 CAL CK 0053

Limitation Act 1963 — Section 5West Bengal Municipal Elections Act, 1994 — Section 75, 75(1), 75(2), 76, 76(2), 81Representation Of The People Act, 1951 — Section 109, 123
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High Courts16 Aug 2019Dismissed

Susanta Saha Vs State And Another

Calcutta High Court · (2019) 08 CAL CK 0049

Negotiable Instruments Act, 1881 — Section 118, 138, 139Evidence Act, 1872 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313
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High Courts14 Aug 2019Disposed Of

Bikash Chakraborty Vs Union Of India & Anr

Calcutta High Court · (2019) 08 CAL CK 0191

Railways Act, 1989 — Section 123, 123(c), 123(c)(2), 124ATerrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3(1)Railway Accidents And Untoward Incidents( Compensation) Rules, 1990 — Rule 3
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High Courts14 Aug 2019Dismissed

Kaberi Bhattacharya Vs State

Calcutta High Court · (2019) 08 CAL CK 0170

Code Of Criminal Procedure, 1973 — Section 102, 401, 482Indian Penal Code, 1860 — Section 34, 302Hindu Succession Act, 1956 — Section 25
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