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Calcutta High Court judgments

67,773 judgments · page 116 of 3,389

High Courts27 Sept 2023Disposed Of

Akash Bhunia And Ors. Vs State Of West Bengal And Ors.

Calcutta High Court · (2023) 09 CAL CK 0103

Constitution Of India, 1950 — Article 14, 15(4), 16(1), 16(4)West Bengal Police (Recruitment of Constables and Lady Constables) Rules, 2017 — Rule 4(d)West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976 — Section 4, 4(2)
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High Courts27 Sept 2023Allowed

Hindusthan Unilever Ltd. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 09 CAL CK 0102

Prevention of Food Adulteration Rules, 1955 — Rule 38, 39Code Of Criminal Procedure, 1973 — Section 313, 397, 401, 482Prevention of Food Adulteration Act 1954 — Section 13(5), 16(1)(a) (i), 16(7), 32
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High Courts26 Sept 2023Disposed Of

Ramanibala Das & Anr. Vs Ajit Das & Ors

Calcutta High Court · (2023) 09 CAL CK 0094

Central Motor Vehicle Rules, 1989 — Rule 150Motor Vehicles Act, 1988 — Section 134, 140, 146, 158, 158(6), 163A, 166, 166(1), 166(4), 168, 169, 170, 196Indian Penal Code, 1860 — Section 279, 304, 304A, 337, 338
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High Courts25 Sept 2023Dismissed

Dilip Adhikary Vs Basanta Nath

Calcutta High Court · (2023) 09 CAL CK 0093

Code Of Criminal Procedure, 1973 — Section 141, 252, 258, 320Negotiable Instruments Act, 1881 — Section 138, 143, 147
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High Courts25 Sept 2023Disposed Of

Manoj Kumar & Anr. Vs State Of West Bengal

Calcutta High Court · (2023) 09 CAL CK 0091

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 24, 34, 114, 341, 379, 384, 395, 406, 465, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(3), 482
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High Courts25 Sept 2023Allowed

Sabyasachi Dutta Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 09 CAL CK 0090

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 326, 341, 354, 379, 427, 506, 509, 511Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
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