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Calcutta High Court judgments, 2024

476 judgments · page 9 of 24

High Courts09 Apr 2024Allowed

Md. Khalid Vs State Of West Bengal And Others

Calcutta High Court · (2024) 04 CAL CK 0025

Constitution Of India, 1950 — Article 14, 20, 21, 72, 162Code Of Criminal Procedure, 1973 — Section 432, 432(2)West Bengal Correctional Services Act, 1992 — Section 61(2)
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High Courts08 Apr 2024Allowed

Anil Kumar Pal Vs Chabi Pal & Others.

Calcutta High Court · (2024) 04 CAL CK 0026

Code Of Civil Procedure, 1908 — Order 41 Rule 27, Order 41 Rule 28, Order 41 Rule 29West Bengal Registration of Births and Death Rules, 1972 — Rule 11Registration of Births and Deaths Act, 1969 — Section 14
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High Courts04 Apr 2024Allowed

Manisha Kedia Vs Manoj Kumar Kedia

Calcutta High Court · (2024) 04 CAL CK 0011

Constitution Of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24Code Of Criminal Procedure, 1973 — Section 125
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High Courts04 Apr 2024Disposed Of

Sk. Jahir Abbas Vs Sk. Sirajul Ahmed & Anr.

Calcutta High Court · (2024) 04 CAL CK 0009

Calcutta High Court Criminal (Subordinate Courts) Rule, 1985 — Rule 251Code Of Criminal Procedure, 1973 — Section 357, 357(3), 360, 363(1)Negotiable Instruments Act, 1881 — Section 138, 139
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High Courts04 Apr 2024Allowed

Achintya Kumar Das Vs State Of West Bengal

Calcutta High Court · (2024) 04 CAL CK 0008

Indian Penal Code, 1860 — Section 323, 342, 506Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 23Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts03 Apr 2024Partly Allowed

Hira Lal Singh Vs Union Of India & Ors.

Calcutta High Court · (2024) 04 CAL CK 0017

Constitution Of India, 1950 — Article 33Railway Protection Force Rules, 1987 — Rule 147(i), 147(ii), 147(vi), 147(vii), 147(ix), 153, 217(3)Railway Protection Force Act, 1957 — Section 3, 10
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