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Calcutta High Court judgments, 2021

573 judgments · page 4 of 29

High Courts13 Dec 2021Dismissed

Dilip Sahoo Vs State Of West Bengal

Calcutta High Court · (2021) 12 CAL CK 0038

Indian Penal Code, 1860 — Section 363, 366, 376, 494, 496Code Of Criminal Procedure, 1973 — Section 164, 164A, 313, 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 4, 27
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High Courts09 Dec 2021Allowed

Gujjdi Varaprasad Vs Union Of India & Ors.

Calcutta High Court · (2021) 12 CAL CK 0026

Central Industrial Security Force Rules, 2001 — Rule 25(2), 26(4)Indian Penal Code, 1860 — Section 34, 147, 148, 149, 323, 324, 427, 448, 506Code Of Criminal Procedure, 1973 — Section 248(1)
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High Courts08 Dec 2021Dismissed

Chandrakala Nayak Vs CESC Limited And Another

Calcutta High Court · (2021) 12 CAL CK 0019

Electricity Act, 2003 — Section 43, 181West Bengal Electricity Regulatory Commission (Recovery of Expenditure for Providing New Connection) Regulations, 2013 — Regulation 14
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High Courts08 Dec 2021Allowed

Mohan Gupta & Others Vs Union Of India And Others

Calcutta High Court · (2021) 12 CAL CK 0018

Companies (Acceptance and Deposits) Rules, 2014 — Rule 1(2), 2(1)(c)(viii), 2(1)(c)(xiii)Companies (Acceptance of Deposits) Rules, 1975 — Rule 2(b)(ix), 2(b)(xi)Companies Act, 2013 — Section 2(31), 18(3), 73, 74, 74(1)(b), 74(2), 164, 164(2), 164(2)(b), 167
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High Courts08 Dec 2021Allowed

Dipankar Roy Vs State Of West Bengal

Calcutta High Court · (2021) 12 CAL CK 0017

Indian Penal Code, 1860 — Section 34, 363, 365, 376Code Of Criminal Procedure, 1973 — Section 164, 164A, 164A(2), 212(1), 313, 374(2), 464
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