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COURT ARCHIVE

Calcutta High Court judgments, 2021

573 judgments · page 7 of 29

High Courts24 Nov 2021Allowed

Satyajit Roy Vs State Of West Bengal & Anr.

Calcutta High Court · (2021) 11 CAL CK 0058

Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 4, 6, 7, 10, 29, 30Indian Penal Code, 1860 — Section 376(2)(f), 376(2)(f)(i)Code Of Criminal Procedure, 1973 — Section 53A, 164, 313
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High Courts23 Nov 2021Allowed

Manindra Paul Vs State Of West Bengal

Calcutta High Court · (2021) 11 CAL CK 0065

Constitution Of India, 1950 — Article 141Code Of Criminal Procedure, 1973 — Section 164, 313Indian Penal Code, 1860 — Section 376, 376(2)(f), 511
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High Courts17 Nov 2021Dismissed

Abhijit Roy Vs State Of West Bengal And Others

Calcutta High Court · (2021) 11 CAL CK 0031

Constitution Of India, 1950 — Article 226West Bengal (Classification, Control and Appeal) Rules, 1971 — Rule 8, 9, 10, 10(3), 10(6)(c), 10(7), 10(9), 10(11), 10(12), 10(12)(b), 10(13), 10(14), 16, 17Administrative Tribunals Act, 1985 — Section 20, 20(1), 20(3)
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High Courts17 Nov 2021Dismissed

Union Of India And Others Vs Gurtiboina Appaia V.G. Shankar

Calcutta High Court · (2021) 11 CAL CK 0030

Railway Services (Pension) Rules, 1993 — Rule 16(8), 16(8)(a), 16(8)(c), 16(8)(e)Payment of Gratuity Act, 1972 — Section 4(6), 5, 13, 14Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 7
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