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Calcutta High Court judgments, 2023

1,064 judgments · page 49 of 54

High Courts03 Feb 2023Disposed Of

Kajal Majumdar Vs Sk. Mansur Ali & Ors.

Calcutta High Court · (2023) 02 CAL CK 0016

Constitution Of India, 1950 — Article 136Calcutta Corporation Tribunal (Conduct of Business) Rules, 1965 — Rule 1, 2, 9, 10(1), 10(2), 12(4)Code of Civil Procedure, 1908 — Order 47 Rule 7, Order 9 Rule 13
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High Courts03 Feb 2023Disposed Of

Pulak Tung & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 02 CAL CK 0013

Constitution Of India, 1950 — Article 166(3)West Bengal Scheduled Case & Scheduled Tribe (Reservation of vacancies in Services and Posts) Act, 1976 — Section 6(2)West Bengal Backward Classes (Other than Scheduled Castes and Scheduled Tribes) (Reservation of Vacancies in Services and Posts) Act, 2012 — Section 7(2)
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High Courts03 Feb 2023Allowed

Arjun Kora Vs State Of West Bengal

Calcutta High Court · (2023) 02 CAL CK 0012

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 164, 235(2), 313Evidence Act, 1872 — Section 3, 24, 25, 26, 27, 30
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High Courts02 Feb 2023Dismissed

Arnab Banerjee Vs Samir Saha

Calcutta High Court · (2023) 02 CAL CK 0003

Code Of Criminal Procedure, 1973 — Section 311, 313, 482Negotiable Instrument Act, 1881 — Section 138
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High Courts02 Feb 2023Disposed Of

State Of West Bengal Vs Pranab Roy

Calcutta High Court · (2023) 02 CAL CK 0001

Child Labour (Prohibition and Regulation) Act, 1986 — Section 14(1), 16Indian Penal Code, 1860 — Section 300, 302, 376ACode Of Criminal Procedure, 1973 — Section 313, 428
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High Courts01 Feb 2023Allowed

Minati Halder & Ors. Vs State Of West Bengal

Calcutta High Court · (2023) 02 CAL CK 0007

Indian Penal Code, 1860 — Section 34, 109, 149, 302, 307, 326, 341Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 428, 437AEvidence Act, 1872 — Section 59, 65A, 65B, 65B(2), 65B(4)
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