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Calcutta High Court judgments

67,738 judgments · page 19 of 3,387

High Courts31 Aug 2026Dismissed

State Of West Bengal & Ors. Vs Lala Mir & Ors.

Calcutta High Court · (2026) 08 CAL CK 2713

Sexual Harassment of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013-Section 9, 3 (n), 2 (n), 3 (1), 3(2), Chapter IVConstitution of India-Article 226
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High Courts31 Aug 2026Allowed

Santi Das Vs Parbina Begam & Anr.

Calcutta High Court · (2026) 08 CAL CK 2715

Constitution of India-Article 227Code of Civil Procedure, 1908-Order 26 Rule 9, Section 151, 26 Rule 10(2), Rule 10Code of Criminal Procedure, 1973-Section 144(2)
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High Courts31 Aug 2026Partly Allowed

Badri Narayan Bhatter & Anr. Vs Hari Narayan Bhatter & Anr.

Calcutta High Court · (2026) 08 CAL CK 2717

Code of Civil Procedure-Order VII Rule 11, Section 151, XL Rule 1, XLI Rule 33, IX Rule 9, IX Rule 8, XXIII, 11, XLI Rule 23Arbitration and Conciliation Act, 1996-Section 10, 8, 29, 31(3), 10(1), 11, 34West Bengal Court Fees Act, 1970-Section 7(viii), Clauses (v) and (vi) of Section 7, (viii) of Section 7, 11, 7 and 9, 12, 13, 16(2), 18, 19, 20, 11 to 20, 7 (viii)
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High Courts31 Aug 2026Allowed

Sanjeeva Shukla @ Sanjiv Shukla Vs Natasha Sood

Calcutta High Court · 2023 INSC 692

Negotiable Instruments Act, 1881-Sections 138/141, 482, 141, 138, 141(1), 138 and 141, 142, sub- section (2) of Section 141, 138 read with Section 141, proviso to Section 141, sub-section 1 of Section 141, subsection 1 of Section 141, sub-section (1) of Section 141Code of Criminal Procedure, 1973-Section 482MMDR Act-Section 141
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