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Calcutta High Court judgments, 2022

1,101 judgments · page 11 of 56

High Courts30 Sept 2022Dismissed

Sasti Gayen Vs State Of West Bengal And Ors.

Calcutta High Court · (2022) 09 CAL CK 0142

Constitution Of India, 1950 — Article 20, 21, 142, 226Indian Penal Code, 1860 — Section 34, 120B, 302, 304ACode Of Criminal Procedure, 1973 — Section 153, 173, 235, 300, 311, 319, 378, 382, 386, 391, 482
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High Courts30 Sept 2022Allowed

Manjir Chatterjee Vs Sushanta Dutta

Calcutta High Court · (2022) 09 CAL CK 0139

Evidence Act, 1872 — Section 114Code Of Criminal Procedure, 1973 — Section 313, 482Negotiable Instruments Act, 1881 — Section 138, 139
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High Courts30 Sept 2022

Satadal Ghosh Vs Sasanka Sekhar Dutta

Calcutta High Court · (2022) 09 CAL CK 0138

Code Of Civil Procedure, 1908 — Section 47, 144, 151, Order 21 Rule 34, Order 21 Rule 34(1), Order 21 Rule 34(2), Order 21 Rule 34(3), Order 21 Rule 34(4), Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101Transfer of Property Act, 1882 — Section 52
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High Courts30 Sept 2022Allowed

Sudhir Kumar Majumdar & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 09 CAL CK 0136

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A(1), 6, 9, 9(3), 9(4), 11, 11A, 12(2), 16, 17, 30, 31, 34National Highways Act, 1956 — Section 3A, 3A(1), 3C(2), 3D, 3D(1), 3E
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High Courts27 Sept 2022Dismissed

Archana Dey @ Sakila @ Samina Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0124

Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6, 13Indian Penal Code, 1860 — Section 107, 120B, 304B, 306, 344, 354, 366, 366B, 372, 373, 498ACode Of Criminal Procedure, 1973 — Section 164, 173, 428
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