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Calcutta High Court judgments, 2023

1,064 judgments · page 27 of 54

High Courts11 Jul 2023Disposed Of

Sharmistha Majumder Vs Kriti Safui & Ors.

Calcutta High Court · (2023) 07 CAL CK 0051

Code of Civil Procedure, 1908 — Section 151, Order 10, Order 39 Rule 1, Order 7 Rule 1(e), Order 6 Rule 2(1), Order 39 Rule 2, Order 39 Rule 2A, Order 6 Rule 4, Order 6 Rule 9, Order 7 Rule 11, Order 7 Rule 11(a), Order 12 Rule 6Benami Transactions (Prohibition) Act, 1988 — Section 4Special Marriage Act, 1954 — Section 4(a), 5, 6, 7, 13, 16, 24
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High Courts10 Jul 2023Dismissed

Kanakendra Das Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 07 CAL CK 0030

Indian Penal Code, 1860 — Section 21, 34, 409, 420, 471Code Of Criminal Procedure, 1973 — Section 154, 156(3), 197, 482Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 19
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High Courts07 Jul 2023Dismissed

Jamaluddin Sarkar Vs State Of West Bengal.

Calcutta High Court · (2023) 07 CAL CK 0041

Indian Penal Code, 1860 — Section 34, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 221(1), 221(2), 313, 360, 361Evidence Act, 1872 — Section 113A
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High Courts05 Jul 2023Dismissed

Nawal Sultania & Anr. Vs State Of West Bengal

Calcutta High Court · (2023) 07 CAL CK 0024

Code of Civil Procedure, 1908 — Order 41 Rule 24, Order 41 Rule 27West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004 — Rule 5(3)(1)(a)West Bengal Thika Tenancy (Acquisition and Requisition) Act, 2001 — Section 2(13), 2(14), 2(15), 4, 12
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