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Calcutta High Court judgments

67,773 judgments · page 126 of 3,389

High Courts07 Aug 2023Dismissed

Harbindar Kumar Sharma Vs Baby Kaur Sharma & Anr.

Calcutta High Court · (2023) 08 CAL CK 0027

Protection Of Women from Domestic Violence Act, 2005 — Section 12, 17, 18, 19, 20, 22, 23Code Of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 34, 498A, 506
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High Courts01 Aug 2023Allowed

Raja Paul & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 08 CAL CK 0005

Indian Penal Code, 1860 — Section 34, 120B, 186, 323, 324, 328, 353, 354, 376, 379, 411, 413, 414, 427, 448Code Of Criminal Procedure, 1973 — Section 164, 482Coal Mines (Nationalisation) Act, 1973 — Section 30(ii)
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High Courts31 Jul 2023Disposed Of

Kolkata Municipal Corporation Vs Sukanta Chakraborty

Calcutta High Court · (2023) 07 CAL CK 0124

Constitution Of India, 1950 — Article 227Calcutta Municipal Corporation (Taxation) Rules, 1987 — Rule 9(3), 9(3)(c), 15, 19, 20Kolkata Municipal Corporation (KMC) Act, 1980 — Section 170, 174, 174(a), 180, 184(4), 186, 188, 189, 600
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High Courts31 Jul 2023Disposed Of

Geeta Sharma Vs Banwari Lal Sharma & Ors.

Calcutta High Court · (2023) 07 CAL CK 0123

Protection Of Women against Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22, 23, 29Code Of Criminal Procedure, 1973 — Section 125Hindu Marriage Act, 1955 — Section 9, 26
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