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Calcutta High Court judgments

64,043 judgments · page 223 of 3,203

High Courts17 Nov 2021Dismissed

Union Of India And Others Vs Gurtiboina Appaia V.G. Shankar

Calcutta High Court · (2021) 11 CAL CK 0030

Railway Services (Pension) Rules, 1993 — Rule 16(8), 16(8)(a), 16(8)(c), 16(8)(e)Payment of Gratuity Act, 1972 — Section 4(6), 5, 13, 14Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 7
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High Courts11 Nov 2021Disposed Of

Ashish Singha & Ors. Vs State Of West Bengal & Ors

Calcutta High Court · (2021) 11 CAL CK 0017

Indian Penal Code, 1860 — Section 147, 148, 149, 325, 332, 353, 427, 435Code Of Criminal Procedure, 1973 — Section 438, 438(2)Prevention Of Damage To Public Property Act, 1984 — Section 3
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High Courts11 Nov 2021Allowed

Toyeb Ali Midday Vs State Of West Bengal & Ors

Calcutta High Court · (2021) 11 CAL CK 0015

West Bengal Payment Of Gratuity Rules, 1973 — Rule 15Bengal Public Demands Recovery Act, 1913 — Section 6, 51(1)(a)Payment Of Gratuity Act, 1972 — Section 7, 7(7), 8, 9(1), 14
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