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Calcutta High Court judgments

67,738 judgments · page 15 of 3,387

High Courts07 Sept 2026

Krishna Kanta Dey & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · 2025 INSC 203

Indian Penal Code, 1860-Section 498A, 34, 406, 341, 323, 379, 504, 506, 498Code of Criminal Procedure, 1973-Section 438, 482, 161, 41(A), 207Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 7
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High Courts07 Sept 2026Allowed

Rana Sil Vs State Of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 1806

Negotiable Instruments Act, 1881-Section 138, 118, 139, 118(a), 20Code of Criminal Procedure, 1973-Section 397, 401, 313Indian Evidence Act, 1872-Section 114(g)
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High Courts03 Sept 2026Allowed

Alok Niwas Private Limited Vs Debasish Pal & Ors.

Calcutta High Court · (2026) 09 CAL CK 0625

Code of Civil Procedure, 1908-Order 39 Rules 1 and 2, Section 151, 20 Rule 12, II Rule 2, XXIX Rule 34(5) and Rule 6(a), XX Rule 12Indian Contract Act, 1872-Section 10Transfer of Property Act, 1882-Section 53A
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High Courts03 Sept 2026Dismissed

Alok Chakraborty & Ors. Vs. Union of India & Ors.

Calcutta High Court · (2026) 09 CAL CK 0624

West Bengal Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Sections 4, 5Railways Act, 1989-Section 147, 147(2), 2(31), sub-section (1), sub-section (2)Constitution of India-Article 21
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