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Calcutta High Court judgments

67,773 judgments · page 114 of 3,389

High Courts06 Oct 2023Allowed

Debobrata Mondal & Ors. Vs Pijush Banerjee And Ors.

Calcutta High Court · (2023) 10 CAL CK 0034

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 5(1), Order 8 Rule 5(2), Order 6 Rule 17Benami Transaction (Prohibition of right to recover property) Act, 1988 — Section 4(1)
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High Courts05 Oct 2023Disposed Of

M/S. Ram Chand Jagadish Chand & Anr. Vs State Of West Bengal & Ors

Calcutta High Court · (2023) 10 CAL CK 0019

Constitution Of India, 1950 — Article 14, 16, 21, 300ALand Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 9, 11, 17(2), 17(4), 48(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2)
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High Courts04 Oct 2023Allowed

Rokia @ Rokiya Begam Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 10 CAL CK 0015

Indian Penal Code, 1860 — Section 34, 148, 302, 307, 324, 325, 326, 341, 380, 427, 436, 448, 506Code Of Criminal Procedure, 1973 — Section 173, 323, 408Arms Act, 1959 — Section 25, 25(IB)(a), 27
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High Courts04 Oct 2023Allowed

Dipak Kumar Dutta Vs Union Of India & Ors.

Calcutta High Court · (2023) 10 CAL CK 0014

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12, 13, 13(2), 15, 15(5), 29, 29ACentral Civil Services (Conduct) Rules, 1964 — Rule 3
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