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Calcutta High Court judgments

64,009 judgments · page 206 of 3,201

High Courts24 Feb 2022Allowed

Ashwika Kapur Vs Union Of India & Others.

Calcutta High Court · (2022) 02 CAL CK 0062

Constitution Of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 269UD, 269UD(1), 269ULWest Bengal Premises Tenancy Act, 1956 — Section 3
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High Courts23 Feb 2022Disposed Of

West Bengal State Election Commission Vs Arup Dey & Ors.

Calcutta High Court · (2022) 02 CAL CK 0077

Constitution Of India, 1950 — Article 243TWest Bengal Municipal Elections (Reservation Of Seats) Rules, 1994 — Rule 3, 3(1)(a), 3(1A), 3(1A)(i), 3(1A)(ii), 3(1A)(iii), 3(1)(a)(iii), 3(1)(b), 3(1)(b)(i), 3(2)(a), 3(3), 3(3)(a)West Bengal Municipal Act, 1994 — Section 29, 29(1), 29(2), 29(3)
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High Courts23 Feb 2022Dismissed

Kushal Agarwal Vs State Of West Bengal

Calcutta High Court · (2022) 02 CAL CK 0076

Indian Penal Code, 1860 — Section 34, 120B, 304B, 306, 388, 404, 406, 409, 498A, 506Code Of Civil Procedure, 1908 — Section 151Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts22 Feb 2022Allowed/Disposed Of

Budhin Soren Vs State Of West Bengal

Calcutta High Court · (2022) 02 CAL CK 0070

Indian Penal Code, 1860 — Section 34, 304B, 306, 498AEvidence Act, 1872 — Section 113ACode Of Criminal Procedure, 1973 — Section 428, 437A
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