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Calcutta High Court judgments, 2023

1,064 judgments · page 4 of 54

High Courts08 Dec 2023Dismissed

Gopal Seth Vs Election Commission Of India And Others

Calcutta High Court · (2023) 12 CAL CK 0017

Constitution Of India, 1950 — Article 190, 191(1), 191(1)(e), 191(2), 192, 192(2)Conduct of Election Rules, 1961 — Rule 4, 4ARepresentation of the People Act, 1951 — Section 2(1)(c), 7(b), 8, 8A, 9, 9A, 10, 10A, 11, 36, 36(1), 36(4), 100, 100(1)(d)(i), 123, 125A, 146
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High Courts07 Dec 2023Disposed Of

Chhabi Kar Ray Vs State Bank Of India And Others

Calcutta High Court · (2023) 12 CAL CK 0012

Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 8(7)(a)Code Of Civil Procedure, 1908 — Order 26 Rule 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 14, 17, 17(1), 18
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High Courts06 Dec 2023Dismissed

Lakshmi Biswas Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 12 CAL CK 0015

Constitution Of India, 1950 — Article 20, 20(2), 21, 32, 226Indian Penal Code, 1860 — Section 120B, 302, 325, 354, 379, 380, 406, 427, 436, 448, 449, 506Code Of Criminal Procedure, 1973 — Section 2(g), 2(h), 156, 156(1), 156(3), 164, 167(2), 173, 173(2), 173(2)(i), 173(6), 173(8), 190, 200, 202, 204, 227, 228, 240, 246, 251, 311, 319, 482
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High Courts01 Dec 2023Dismissed

Mangal Chand Maji Vs State Of West Bengal & Ors

Calcutta High Court · (2023) 12 CAL CK 0006

West Bengal Cooperative Societies Rules, 2011 — Rule 191ISecuritisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 2(1)(c), 2(zf), 13(2), 31, 31(d)Merchant Shipping Act, 1958 — Section 3(12), 3(45), 3(55), 22, 435G
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