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Calcutta High Court judgments

64,009 judgments · page 167 of 3,201

High Courts14 Nov 2022Disposed Of

State Of West Bengal Vs Muzaffar Ahamed Rather @ Abu Rafa

Calcutta High Court · (2022) 11 CAL CK 0114

Indian Penal Code, 1860 — Section 120B, 121, 121A, 122, 124A, 126, 302, 304, 419, 420, 468, 469, 470, 471Code Of Criminal Procedure, 1973 — Section 161, 164, 196, 207, 386, 428Foreigners Act, 1946 — Section 14, 14A(b)
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High Courts14 Nov 2022Allowed

Kanai Lal Das Vs State Of West Bengal.

Calcutta High Court · (2022) 11 CAL CK 0053

Essential Commodities Act, 1955 — Section 6A, 7, 7(1)(a)(ii)Code Of Criminal Procedure, 1973 — Section 251Fertilisers (Control) Order, 1957 — Section 3A(a), 3A(b), 20, 21
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High Courts14 Nov 2022Disposed Of

M.S. Ramchandran & Ors. Vs Sandip Meta & Anr.

Calcutta High Court · (2022) 11 CAL CK 0049

Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2(r) 4, 8, 9Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 482
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High Courts14 Nov 2022Dismissed

Kusum Himatsingka & Anr. Vs Samir Kumar Mukherjee

Calcutta High Court · (2022) 11 CAL CK 0048

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 132, 197, 197(2), 197(3), 197(4), 482Imports and Exports (Control) Act, 1947 — Section 5
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High Courts11 Nov 2022Dismissed

Dibakar Roy Vs Mahadeb Samanta

Calcutta High Court · (2022) 11 CAL CK 0026

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 41 Rule 27West Bengal Land Reforms Act, 1955 — Section 8
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High Courts11 Nov 2022Dismissed

Banani Chattopadhyay Vs Union Of India & Ors.

Calcutta High Court · (2022) 11 CAL CK 0023

Constitution Of India, 1950 — Article 226Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2(g), 2(g)(i), 2(m), 4, 4(2), 4(2)(a), 4(2)(b), 4(2)(c), 6, 9, 13(3), 18
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High Courts10 Nov 2022Dismissed

Neelam Agarwal & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 11 CAL CK 0113

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 161, 165, 304B, 406, 498ACode Of Criminal Procedure, 1973 — Section 2(r), 154, 156(3), 161, 167(b), 170, 170(1), 172, 172(2), 173, 173(2), 173(5), 173(78), 176, 190, 190(1), 190(1)(a), 190(1)(b), 190(1)(c), 197, 200, 202, 204, 438(1)
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