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Calcutta High Court judgments

64,009 judgments · page 194 of 3,201

High Courts17 May 2022Dismissed

Md. Ferdaus Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 05 CAL CK 0037

Indian Penal Code, 1860 — Section 34, 201, 302, 304, 304B, 306, 324, 352, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 437, 437(5), 439(2), 482
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High Courts13 May 2022Allowed

Central Board Of Trustees Vs Registrar, E.P.F Appellate Tribunal & Anr.

Calcutta High Court · (2022) 05 CAL CK 0036

Constitution Of India, 1950 — Article 38, 43, 226, 227Employees� Provident Fund And Miscellaneous Provisions Act, 1952 — Section 1(3) 2(h), 2(ia), 2(ib), 2(j), 2(kA), 2(kB), 2(kb), 2(l), 2(aa), 5, 5A, 5A(1), 5A(3), 5A(4), 5A(5), 5A(6), 5A(7), 5A(8), 5A(9), 5AA(1), 5AA(2), 5AA(3), 5B, 5B(3), 5C, 5D(1), 5D(3), 5DD, 5E, 5(2), 6, 6A, 6C, 6C(2), 6(1), 6A(2), 7A, 7A(1), 7A(2), 7B, 7C, 7I, 8, 8A, 8B, 13(1), 14, 14B, 16, 17(1), 18, 19, 19(a), 19(b), 20, 21, 22Preventive Detention Act, 1950 — Section 7
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High Courts13 May 2022Dismissed

Chitta Biswas Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 05 CAL CK 0031

Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 7, 8, 9, 9(m), 10, 11, 30Indian Penal Code, 1860 — Section 376(2)(i)Code Of Criminal Procedure, 1973 — Section 164, 313
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