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Calcutta High Court judgments

64,009 judgments · page 179 of 3,201

High Courts12 Aug 2022Allowed

Nanu Tradecom Private Limited & Anr. Vs West Bengal State Electricity Distribution Company Limited & Ors.

Calcutta High Court · (2022) 08 CAL CK 0023

Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 32, 32A, 32A(2)Insolvency And Bankruptcy Code, 2016 — Section 5(18), 5(20), 5(21), 33, 35(a), 35(b), 35(c), 35(d), 35(f), 35(j), 36, 37, 38, 39, 40, 41, 42, 52, 53, 53(1)(f), 238Income Tax Act, 1961 — Section 2(42C)
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High Courts12 Aug 2022Disposed Of

M/s. Ruchi Soya Industries Ltd. Vs Union Of India & Ors.

Calcutta High Court · (2022) 08 CAL CK 0021

Digital Signature (End entity) Rules 2015 — Section 4(4), 4(7)Customs Act, 1962 — Section 14(2), 15, 15(1), 15(1)(a), 17, 17(1), 17(4), 46, 46(1), 46(3), 47(2)(a), 85Customs Tariff Act, 1975 — Section 8A, 8A(1)
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High Courts12 Aug 2022Dismissed

Khadem Sk @ Sekh Khadem Vs State Of West Bengal & Others.

Calcutta High Court · (2022) 08 CAL CK 0019

Code Of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 120B, 360, 368, 370, 370A, 373, 376Immoral Traffic (Prevention) Act, 1956 — Section 2(a), 3, 3(2), 4, 4(1), 4(2), 5, 5(1)(a), 6, 7, 9, 13(1), 15, 15(1), 15(2)
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High Courts12 Aug 2022Allowed

Ganesh Guria & Anr Vs State Of West Bengal

Calcutta High Court · (2022) 08 CAL CK 0018

Code Of Criminal Procedure, 1973 — Section 154(1), 161, 294, 437AIndian Penal Code, 1860 — Section 34, 302, 307, 498ADowry Prohibition Act, 1961 — Section 3, 4 Evidence Act, 1872 — Section 32, 60, 64, 65
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High Courts11 Aug 2022

M/S. South Bengal Automobiles And Another Vs Union Of India And Others

Calcutta High Court · (2022) 08 CAL CK 0034

Constitution Of India, 1950 — Article 14, 21Railways Act, 1989 — Section 2(31), 137, 138, 139, 141, 142, 143, 144, 145, 146, 147, 147(2), 153, 154, 155, 156, 157, 159, 160, 161, 162, 163, 164, 165, 166, 167, 172, 173, 174, 175, 176, 179, 179(2), 180A, 180B, 180C, 180D, 190Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 2(e), 4, 5, 7
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High Courts11 Aug 2022Allowed

Cesc Limited And Another Vs State Of West Bengal And Others

Calcutta High Court · (2022) 08 CAL CK 0033

Constitution Of India, 1950 — Article 226, 227Consumer Protection Act, 2019 — Section 2(42), 3, 37, 38(8)Electricity Act, 2003 — Section 43, 126, 126(4), 127, 135, 135(1)(e), 135(1A), 136, 137, 138, 139, 140, 174, 175
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High Courts11 Aug 2022Allowed

Kanai Tudu Vs State Of West Bengal

Calcutta High Court · (2022) 08 CAL CK 0032

Code Of Criminal Procedure, 1973 — Section 164, 360Indian Penal Code, 1860 — Section 34, 307, 320, 326, 341, 354, 376, 448, 452
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