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Calcutta High Court judgments, 2019

1,681 judgments · page 59 of 85

High Courts24 May 2019Dismissed

Goutam Banerjee Vs Anil Paul

Calcutta High Court · (2019) 05 CAL CK 0061

West Bengal Premises Tenancy Act, 1997 — Section 6(1)(3), 6(e), 6(1)(e), 6(4), 7(2)West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(k), 13(6)Code Of Civil Procedure, 1908 — Order 41 Rule 11
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High Courts22 May 2019Dismissed

Amarendra Nath Tewary Vs Basana Lohar (Midya)

Calcutta High Court · (2019) 05 CAL CK 0074

Code Of Criminal Procedure, 1973 — Section 2(g), 2(h), 4(2), 156(3), 167, 173(2), 190, 190(1)(a), 190(1)(b), 192, 193, 194, 195, 196, 197, 198, 199, 200, 202Scheduled Castes And Scheduled Tribes (Prevention of Atrocities) Act, 1986 — Section 2(d), 14, 23(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 36, 36A(1)(b), 36A(1)(c), 36A(1)(d)
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