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Calcutta High Court judgments

67,773 judgments · page 119 of 3,389

High Courts13 Sept 2023Dismissed

Sahim Hossain & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 09 CAL CK 0041

Constitution Of India, 1950 — Article 16(4), 226, 315, 335West Bengal Scheduled Caste and Scheduled Tribes (Reservation of Vacancies in Services and Post) Act, 1976 — Section 4, 4(1), 4(1)(b), 4(1)(c), 4(2), 5UP Public Service (Reservation for Schedule Caste Schedule, Tribe and Other Backward Class) Act, 1994 — Section 3, 8
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High Courts12 Sept 2023Allowed

Lalita Das Nandi Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 09 CAL CK 0058

West Bengal Municipalities (Procedure and Conduct of Business) Rules, 1995 — Rule 9, 9(3)(b), 9(3)(b)(ii), 9(3)(b)(iii)West Bengal Municipal Act, 1993 — Section 18, 18(3)
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High Courts12 Sept 2023Disposed Of

Sunil Kumar Manna Vs Gaffar Molla & Anr.

Calcutta High Court · (2023) 09 CAL CK 0039

Constitution Of India, 1950 — Article 226Limitation Act, 1963 — Section 4, 5, 7, 12, 14, 24, 29(2)Code Of Criminal Procedure, 1973 — Section 2(wa), 255(1), 372, 378, 378(4), 378(5)
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High Courts08 Sept 2023

Ashoke Ghosh Vs Shyamal Roy

Calcutta High Court · (2023) 09 CAL CK 0037

Constitution Of India, 1950 — Article 215Kolkata Municipal Corporation Act, 1980 — Section 401
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High Courts08 Sept 2023Partly Allowed

Sukalyan Haldar Vs State Of West Bengal And Others

Calcutta High Court · (2023) 09 CAL CK 0033

Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2(b), 2(b)(ii), 2(g), 2(g)(ii), 2(k), 2(o), 4, 4(1), 4(2)(c), 6, 6(1), 9, 13, 18, 18(1), 26, 26(1)(a), 29Industrial Employment (Standing Orders) Act, 1946 — Section 2(a)
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