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Calcutta High Court judgments, 2019

1,681 judgments · page 48 of 85

High Courts07 Aug 2019Disposed Off

Chief Executive Officer Vs Md. Reazuddin & Ors

Calcutta High Court · (2019) 08 CAL CK 0018

Waqf Act, 1995 — Section 3(ee), 54, 54(3)West Bengal Premises Tenancy Act, 1997 — Section 3(aa)West Bengal Premises Tenancy (Amendment) Act, 2008 — Section 2
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High Courts07 Aug 2019Dismissed

Sankar Sarkar Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0014

Code Of Criminal Procedure, 1973 — Section 151, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c), 23(c), 25Constitution Of India, 1950 — Article 226
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High Courts06 Aug 2019Allowed

Manisha Singha Vs Sajal Kumar Singha

Calcutta High Court · (2019) 08 CAL CK 0127

Code Of Civil Procedure, 1908 — Section 24Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 125
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High Courts06 Aug 2019Allowed

Rimpa Datta (Sarkar) Vs XXX

Calcutta High Court · (2019) 08 CAL CK 0122

Code Of Civil Procedure, 1908 — Section 24Indian Penal Code, 1860 — Section 34, 406, 498A
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High Courts06 Aug 2019Allowed

Kedar Nath Kundu Vs Mandira Kundu (Sahu)

Calcutta High Court · (2019) 08 CAL CK 0020

Indian Penal Code, 1860 — Section 34, 406, 498ACode Of Criminal Procedure, 1973 — Section 125, 127, 144 (2)Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22, 23
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High Courts06 Aug 2019Disposed Off

Y. Bijoy Bhaskar And Others Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0010

Code Of Criminal Procedure, 1973 — Section 162, 164, 357, 357A, 428, 437AIndian Penal Code, 1860 — Section 34, 325, 326, 366, 364, 376(2)(g)(f), 376(2)(g)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(XI)
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