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Calcutta High Court judgments, 2019

1,681 judgments · page 45 of 85

High Courts14 Aug 2019Disposed Off

Chhatradhar Mahato & Others Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0032

Indian Penal Code, 1860 — Section 34, 120B, 121, 121A, 124A, 307Unlawful Activities (Prevention) Act, 1967 — Section 15, 16(1)(b), 17, 18, 20, 38, 38(2), 39(2), 39, 40, 40(2), 45, 45(2)Explosive Substances Act, 1908 — Section 3, 4, 4(b), 8
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High Courts14 Aug 2019Dismissed

Jagannath Saha @ Rinku Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0031

Indian Penal Code, 1860 — Section 489, 489A, 489B, 489C, 489D, 489ECode Of Criminal Procedure, 1973 — Section 161, 313, 342Evidence Act, 1872 — Section 4, 106, 114, 114(h)
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High Courts14 Aug 2019Dismissed

In The Matter Of Vikash Jain Vs

Calcutta High Court · (2019) 08 CAL CK 0029

Indian Succession Act, 1925 — Section 228, 237, 238, 239, 270, 271, 273, 274(3), 274(1)(b), 276, 276(3), 278, 278(2), 283(2), 283(3), 283(1)(c), 283(2)(c), 283(3)(c)
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High Courts13 Aug 2019

Union Of India & Anr Vs Nurachar Khatoon & Anr

Calcutta High Court · (2019) 08 CAL CK 0185

West Bengal Court Fees Act, 1870 — Section 8Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 26(2)Court-Fees Act,1870 — Section 2
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High Courts13 Aug 2019

Union Of India & Anr Vs Yusuf Ali Sarkar & Ors

Calcutta High Court · (2019) 08 CAL CK 0184

West Bengal Court Fees Act, 1870 — Section 8Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 26(2)Code Of Civil Procedure, 1908 — Section 2(2)
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High Courts13 Aug 2019Disposed Of

Ashim Safui Vs Dipankar Sen & Ors

Calcutta High Court · (2019) 08 CAL CK 0182

Code Of Civil Procedure, 1908 — Section 24Bengal, Agra and Assam Civil Courts Act, 1887 — Section 19, 19(2)Constitution Of India, 1950 — Article 227
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High Courts13 Aug 2019Disposed Of

Aparna Singh Vs Shakti Singh

Calcutta High Court · (2019) 08 CAL CK 0180

Code Of Civil Procedure, 1908 — Section 24Code Of Criminal Procedure, 1973 — Section 97
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