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Calcutta High Court judgments, 2019

1,681 judgments · page 56 of 85

High Courts02 Jul 2019Allowed

Nirmalendu Das Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 07 CAL CK 0005

Protection Of Women From Domestic Violence Act, 2005 — Section 2(a), 2(f), 2(g), 2(s), 3, 12, 12(3), 12(3)(1), 23(2)Protection Of Women From Domestic Violence Rules, 2006 — Rule 6(4)
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High Courts02 Jul 2019Allowed

SamiranBasak Vs State Of West Bengal

Calcutta High Court · (2019) 07 CAL CK 0002

Indian Penal Code, 1860 — Section 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 161, 176, 313Evidence Act, 1872 — Section 4, 113, 113A, 113B, 114
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High Courts01 Jul 2019Dismissed

Gorachand Dalui And Others Vs Netai Das

Calcutta High Court · (2019) 07 CAL CK 0013

West Bengal Thika Tenancy (Acquisition And Regulation) Act, 2001 — Section 5(3), 8(3)West Bengal Premises Tenancy Act, 1997 — Section 2(g), 6Kolkata Municipal Corporation Act, 1980 — Section 178(v), 178(2)(v)
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High Courts01 Jul 2019Dismissed

Nepal Bouri Vs State Of West Bengal

Calcutta High Court · (2019) 07 CAL CK 0001

Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 164, 313, 428
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High Courts28 Jun 2019Dismissed

Dr. Saibal Ganguly Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 06 CAL CK 0043

Code Of Criminal Procedure 1973 — Section 155(2), 156(1), 161, 164, 482Indian Penal Code, 1860 — Section 114, 323, 341, 354, 448, 509Guardians And Wards Act, 1890 — Section 7(8), 25
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High Courts28 Jun 2019Dismissed

Krishnendu Das Thakur Vs State Of West Of Bengal & Anr

Calcutta High Court · (2019) 06 CAL CK 0041

Code Of Criminal Procedure, 1973 — Section 125, 125(1)(b), 127, 482, 489Protection Of Women From Domestic Violence Act, 2005 — Section 2(a), 2(f), 2(q), 12, 18, 23, 23(1), 25, 25(1), 25(2), 29Constitution Of India, 1950 — Article 227
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High Courts26 Jun 2019Allowed

Bikash Mukherjee Vs Utpal Kumar Dutta

Calcutta High Court · (2019) 06 CAL CK 0039

West Bengal Co Operative Societies Act, 2006 — Section 87(1), 92(1), 105Code Of Civil Procedure, 1908 — Section 47, 151, Order 21 Rule 11, Order 21 Rule 26, Order 21 Rule 35(1)West Bengal Co Operative Societies Rules, 2011 — Rule 174
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High Courts24 Jun 2019Disposed Off

Keshava Rao Vs State

Calcutta High Court · (2019) 06 CAL CK 0035

Indian Penal Code, 1860 — Section 34, 304, 304II, 323, 451Code Of Criminal Procedure, 1973 — Section 428
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