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Calcutta High Court judgments

64,008 judgments · page 162 of 3,201

High Courts06 Dec 2022Dismissed

Subrata Dash Vs State Of West Bengal And Anr

Calcutta High Court · (2022) 12 CAL CK 0079

Constitution Of India, 1950 — Article 136, 226Indian Penal Code, 1860 — Section 3, 120B, 406, 498ACode Of Criminal Procedure, 1973 — Section 155(2), 156(1), 177, 178, 482
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High Courts06 Dec 2022Dismissed

Motilal Mondal & Ors. Vs Union Of India & Ors.

Calcutta High Court · (2022) 12 CAL CK 0010

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 6, 9, 11, 11ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24
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High Courts06 Dec 2022Disposed Of

Kalyan Kumar Bera Vs Milan Kumar Khutia & Ors.

Calcutta High Court · (2022) 12 CAL CK 0009

Code Of Civil Procedure, 1908 — Section 99, Order 1 Rule 3, Order 1 Rule 7, Order 1 Rule 8, Order 1 Rule 9, Order 1 Rule 13, Order 41 Rule 23, Order 41 Rule 23ACode Of Criminal Procedure, 1973 — Section 99, 144(2)
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High Courts05 Dec 2022Dismissed

Santu Molla Vs State Of West Bengal

Calcutta High Court · (2022) 12 CAL CK 0081

Indian Penal Code, 1860 — Section 375, 376, 493Code Of Criminal Procedure, 1973 — Section 164Evidence Act, 1872 — Section 114
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