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Calcutta High Court judgments, 2024

476 judgments · page 19 of 24

High Courts05 Feb 2024Disposed Of

Mahendra Kumar Jalan@ M.K. Jalan Vs Anil Kumar J. Bavishi.

Calcutta High Court · (2024) 02 CAL CK 0026

Constitution Of India, 1950 — Article 226, 227Companies Act, 1956 — Section 491Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 195, 195(1)(a), 195(1)(a)(i), 195(1)(b), 195(1)(b)(i), 195(3), 200, 340, 482
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High Courts05 Feb 2024Disposed Of

Sujit Tikader Vs Union Of India & Ors.

Calcutta High Court · (2024) 02 CAL CK 0023

Constitution Of India, 1950 — Article 14, 19(1)(g), 21Railway Protection Force Rules, 1987 — Rule 52, 67(2)Indian Penal Code, 1860 — Section 34, 308, 325, 427, 448
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High Courts05 Feb 2024Disposed Of

Sankar Mandal Vs Union Of India & Ors.

Calcutta High Court · (2024) 02 CAL CK 0021

Constitution Of India, 1950 — Article 14, 19(1)(g)Railway Protection Force Rules, 1987 — Rule 52(2), 67(2)Indian Penal Code, 1860 — Section 147, 323, 324, 427, 447, 506
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High Courts02 Feb 2024Disposed Of

Raj Sahai Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 02 CAL CK 0004

Constitution Of India, 1950 — Article 21West Bengal (Foreign Liquor) Rules, 1998 — Rule 118, 149, 196Bengal Excise Act, 1909 — Section 10, 12, 16, 18(1), 46A(c)(e), 46A, 46AA, 46B, 52, 65
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