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Calcutta High Court judgments, 2019

1,681 judgments · page 69 of 85

High Courts18 Mar 2019Disposed Off

Nazma Khatun Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 03 CAL CK 0077

Narcotic Drugs And Psychotropic Substances, Act, 1985 — Section 21(c), 36, 36A, 36CCode Of Criminal Procedure, 1973 — Section 3, 155(2), 156, 157, 167, 167 (2), 173, 193, 309, 309(2), 549General Clauses Act, 1897 — Section 3(2), 3(32), 32
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High Courts15 Mar 2019Dismissed

Alok Kumar Sinha Vs

Calcutta High Court · (2019) 03 CAL CK 0084

West Bengal Co-Operative Societies Act, 2006 — Section 70, 70(1), 72(b), 76, 92Indian Succession Act, 1925 — Section 278Transfer Of Property Act, 1882 — Section 54, 61(1)
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High Courts15 Mar 2019Dismissed

Azim Gazi Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 03 CAL CK 0081

West Bengal Regulation Of Recruitment In State Government Establishments And Establishments Of Public Undertakings, Statutory Bodies, Government Companies And Local Authorities Act, 1999 — Section 3Constitution Of India, 1950 — Article 12, 14, 16, 141, 142
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High Courts14 Mar 2019

Mita Karmakar Vs Lily Brahma

Calcutta High Court · (2019) 03 CAL CK 0089

Code Of Civil Procedure, 1908 — Section 151Transfer Of Property Act, 1882 — Section 106Electricity Act, 2003 — Section 43
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