High Courts28 Jan 2020Allowed

Mohit Lal Ghosh Vs State Of West Bengal And Others

Calcutta High Court · (2020) 01 CAL CK 0248

West Bengal Excise (Selection Of New Sites And Grant Of License For Retail Sale Of Liquor And Certain Other Intoxicants) Rules, 2003 — Rule 4(f), 4(g), 4(i), 4(j), 4(k), 4(l), 4(m), 8, 9, 9(1)F, 11, 12Bengal Excise Act, 1909 — Section 8, 26, 26(1), 26(2), 85
High Courts28 Jan 2020

Bharatiya Janata Party Vs State Of West Bengal & Ors

Calcutta High Court · (2020) 01 CAL CK 0246

Constitution Of India, 1950 — Article 243C, 243O, 243O(a), 243K, 243(z), 243(z)(g), 327West Bengal Municipal Elections (Reservation Of Seats) Rules, 1994 — Rules 3, 4, 4(1), 4(2), 4(3)Delimitation Act, 2002 — Section 2(kk), 8, 9, 10, 10(1), 10(4), 11F
High Courts28 Jan 2020Disposed Of

Somnath Majhi & Anr Vs State Of West Bengal

Calcutta High Court · (2020) 01 CAL CK 0244

Indian Penal Code, 1860 — Section 34, 302, 306, 304B, 351, 354, 366, 376, 376D, 376(2)(g), 377, 378, 392, 394, 411, 450, 451, 498ACode Of Criminal Procedure, 1973 — Section 161, 164, 313, 386, 386(a), 386(b)(i), 423Evidence Act, 1872 — Section 113A, 113B, 114A, 145
High Courts28 Jan 2020

Dalgreen Agro Pvt. Ltd Vs Shaikh Asadur Rahman & Ors

Calcutta High Court · (2020) 01 CAL CK 0223

Code Of Civil Procedure, 1908 — Order 11, Order 11 Rule 4, Order 11 Rule 4(2), Order 11 Rule 4(2)(a), Order 11, Rule 4(2)(c), Order 11 Rule 4(3), Order 11 Rule 4(4), Order 11, Rule 4(5), Order 11 Rule 4(7), Order 18 Rule 4, Order 13 Rule 4, Order 13 Rule 7, Order 18 Rule 4 (1)Evidence Act, 1872 — Section 3, 58