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Calcutta High Court judgments

64,008 judgments · page 147 of 3,201

High Courts20 Mar 2023Dismissed

Palas Kumar Dutta Vs Subhash Chandra Saha & Ors.

Calcutta High Court · (2023) 03 CAL CK 0067

Code of Civil Procedure, 1908 — Order 7 Rule 10West Bengal Premises Tenancy Act, 1997 — Section 3(e)(ii), 6(2), 6(4), 7(2)West Bengal Premises Tenancy Act, 1956 — Section 17
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High Courts16 Mar 2023Dismissed

Atithi Ranjan Samanta Vs Bangalata Samanta & Ors.

Calcutta High Court · (2023) 03 CAL CK 0062

Constitution Of India, 1950 — Article 115, 233, 323BWest Bengal Estate Acquisition Act, 1953 — Section 36, 44, 44(2a), 44(3), 53, 53(1), 55(2)West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 2(b), 2(r), 3, 6, 6(a), 6(c), 10
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High Courts16 Mar 2023Allowed

Smriti Das Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 03 CAL CK 0044

Indian Penal Code, 1860 — Section 120B, 193, 196, 197, 201, 205, 211, 420, 468, 471, 474Code Of Criminal Procedure, 1973 — Section 190, 195, 195(1), 195(1)(b)(ii), 195(4), 340, 340(1), 341, 343(2), 401, 482
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High Courts15 Mar 2023Dismissed

Amit Kumar Vs Union Of India And Ors.

Calcutta High Court · (2023) 03 CAL CK 0053

Constitution Of India, 1950 — Article 226, 311(2), 323ARailway Protection Force Rules, 1987 — Section 39, 39(1), 39(2), 39(3), 40, 133, 135, 148, 149, 150, 153(2)(1), 211, 248(1)Prevention of Corruption Act, 1988 — Section 7
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High Courts15 Mar 2023Allowed

Tapati Patra & Ors. Vs Swarup Das & Anr.

Calcutta High Court · (2023) 03 CAL CK 0049

Indian Succession Act, 1925 — Section 63(c)Evidence Act, 1872 — Section 63, 63(C), 67, 68, 71, 114(e)Transfer of Property Act, 1882 — Section 3
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