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Calcutta High Court judgments

64,008 judgments · page 156 of 3,201

High Courts20 Jan 2023Allowed

Tapas @ Pintu Das Vs State Of West Bengal

Calcutta High Court · (2023) 01 CAL CK 0030

Indian Penal Code, 1860 — Section 114, 302, 498, 498AArms Act, 1959 — Section 25, 27, 27(1)Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts19 Jan 2023Disposed Of

M/S. Down Town Temptation Private Limited And Another Vs Additional General Secretary, Finance Department, Government Of W.B. And Others

Calcutta High Court · (2023) 01 CAL CK 0042

Constitution Of India, 1950 — Article 14, 19(1)(g)West Bengal Excise (Selection of New Sites and Grant of License for Retail Sale of Liquor and Certain Other Intoxicants) Rules, 2003 — Rule 3(vi), 6, 14, 14(1), 14(2), 14(2)(a), 14(2)(b), 14(2)(c)Central Civil Services (Pension) Rules, 2021 — Rule 8
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High Courts19 Jan 2023Disposed Of

Ku Chih Choi Vs Central Bank Of India & Ors.

Calcutta High Court · (2023) 01 CAL CK 0039

Security Interest (Enforcement) Rules, 2002 — Rule 8(6)(a), 8(7)(a)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14Indian Contract Act, 1872 — Section 18
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