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Calcutta High Court judgments

67,773 judgments · page 117 of 3,389

High Courts25 Sept 2023Allowed

Sital Kumar Biswas & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 09 CAL CK 0085

West Bengal Housing Board Act, 1972 — Section 3, 3(1), 5(1), 12, 13(1), 17, 21, 26, 43, 43(2)(b), 50U.P. Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 8, 15, 15(1), 92, 94(1)(nn), 94(2)(nn), 95(1)(f)
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High Courts22 Sept 2023Dismissed

Babul Atarthi Vs Anita Bhattacharya

Calcutta High Court · (2023) 09 CAL CK 0082

Code of Civil Procedure, 1908 — Order 41 Rule 25West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A), 17(4)
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High Courts21 Sept 2023Disposed Of

Om Prakash Saxena & Ors. Vs State Of West Bengal

Calcutta High Court · (2023) 09 CAL CK 0080

Employees� Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(1), 14(1A), 14(B), 14(2A), 14(AA), 14(1A)(b)Code Of Criminal Procedure, 1973 — Section 468, 482
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High Courts21 Sept 2023Allowed

Surendra Prasad Vs Union Of India & Ors.

Calcutta High Court · (2023) 09 CAL CK 0077

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120, 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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