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Calcutta High Court judgments

64,009 judgments · page 182 of 3,201

High Courts29 Jul 2022Disposed Of

Subha Dey & Anr Vs State Of West Bengal

Calcutta High Court · (2022) 07 CAL CK 0099

Indian Penal Code, 1860 — Section 376D, 376(2)(j), 506Protection of Children from Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 164, 313, 437A
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High Courts28 Jul 2022Dismissed

Basanta Kumar Shaw, Propreitor Of M/S. N.M.D. Engineering Works Vs Assistant Commissioner Of Revenue, Commercial Taxes And State Tax, Tamluk Charge And Others

Calcutta High Court · (2022) 07 CAL CK 0089

Central Goods and Services Tax Rules, 2017 — Rule 85, 85(7), 86, 86(1), 86A, 86A(1), 86A(1)(a), 86A(1)(b), 86A(1)(c), 86A(1)(d), 86A(1)(a)(ii), 117West Bengal Goods and Services Tax Act, 2017 — Section 42(1)(a), 49, 73, 73(a), 74Central Goods and Services Tax Act, 2017 — Section 37, 38, 39, 41, 42, 42(1), 42(1)(a), 43, 49, 73, 73(a), 74, 140
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High Courts27 Jul 2022Disposed Of

Ujjal Mandal Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 07 CAL CK 0088

Constitution Of India, 1950 — Article 12, 19(1)(g), 226West Bengal Central School Service Commission (Selection Of Person For Appointment To The Post Of Teacher) Rules, 2007 — Rule 12West Bengal School Service Commission Act, 1997 — Section 7, 8, 16, 17, 18
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