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Calcutta High Court judgments

67,773 judgments · page 130 of 3,389

High Courts12 Jul 2023Dismissed

Ujjwal Trivedi Vs State Of West Bengal And Others

Calcutta High Court · (2023) 07 CAL CK 0050

Constitution Of India, 1950 — Article 226, 243K(1), 243K(2), 243K(4), 243O, 329(b)Election Act, 2003 — Section 2(7), 42, 43, 43(1), 43(2), 44, 46, 46(1), 46(2), 47, 48, 49, 50, 52, 64, 79, 93(1)(c), 93(1)(d)(ii), 93(1)(d)(iii)Representation of the People Act, 1950 — Section 123
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High Courts12 Jul 2023Dismissed

Shreekant Sharma Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 07 CAL CK 0045

Hindu Marriage Act, 1955 — Section 13BIndian Penal Code, 1860 — Section 354, 354A, 376(2)(1)Protection of Children from Sexual Offences Act, 2012 — Section 6, 10, 17, 19, 21, 22, 27, 39
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High Courts11 Jul 2023Allowed

Tushar Manna Vs Ananda Sarkar

Calcutta High Court · (2023) 07 CAL CK 0061

Indian Penal Code, 1860 — Section 34, 384, 447, 448, 504, 506, 509Code Of Criminal Procedure, 1973 — Section 200
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High Courts11 Jul 2023Disposed Of

Sharmistha Majumder Vs Kriti Safui & Ors.

Calcutta High Court · (2023) 07 CAL CK 0051

Code of Civil Procedure, 1908 — Section 151, Order 10, Order 39 Rule 1, Order 7 Rule 1(e), Order 6 Rule 2(1), Order 39 Rule 2, Order 39 Rule 2A, Order 6 Rule 4, Order 6 Rule 9, Order 7 Rule 11, Order 7 Rule 11(a), Order 12 Rule 6Benami Transactions (Prohibition) Act, 1988 — Section 4Special Marriage Act, 1954 — Section 4(a), 5, 6, 7, 13, 16, 24
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