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Calcutta High Court judgments, 2024

476 judgments · page 23 of 24

High Courts10 Jan 2024Disposed Of

Rajendra Sirohia Vs Amitava Gupta & Anr.

Calcutta High Court · (2024) 01 CAL CK 0030

West Bengal Premises Tenancy Act, 1997 — Section 21Transfer of Property Act, 1882 — Section 105Indian Easements Act, 1882 — Section 52
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High Courts10 Jan 2024Dismissed

Krishna Guha Vs Shurid Dey & Ors.

Calcutta High Court · (2024) 01 CAL CK 0029

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 8, 9, Order 7 Rule 10West Bengal Premises Tenancy Act, 1997 — Section 6, 7, 9, 12(1), 12A, 12A(2), 43, 43A
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High Courts10 Jan 2024Allowed

Sukhdeb Saha Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 01 CAL CK 0028

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 482
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High Courts09 Jan 2024Disposed Of

Anuradha Sen Vs Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2024) 01 CAL CK 0024

Kolkata Municipal Corporation Act, 1980 — Section 39, 183West Bengal Inland Fisheries Act, 1984 — Section 1, 1(2), 1(3), 3, 4, 5, 6, 7, 9, 12, 13, 16, 17A, 17(1), 20, 21, 22, 23West Bengal Inland Fisheries (Amendment) Act, 1993 — Section 1(2)
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High Courts09 Jan 2024Allowed

Kip Limited Vs State Of West Bengal & Anr

Calcutta High Court · (2024) 01 CAL CK 0023

Constitution Of India, 1950 — Article 21Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 207, 301, 311, 391
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High Courts08 Jan 2024Disposed Of

Uday Singh & Ors. Vs Damodar Valley Corporation & Ors.

Calcutta High Court · (2024) 01 CAL CK 0019

Constitution Of India, 1950 — Article 14, 16, 141Central Civil Service (Pension) Rules, 1972 — Rule 2(q), 13, 14, 17Work Charge Establishment Revised Service Conditions (Repealing) Rules, 2013 — Rule 5(v)
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