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Calcutta High Court judgments

64,043 judgments · page 229 of 3,203

High Courts25 Aug 2021

Susama Vs State Of West Bengal & Ors

Calcutta High Court · (2021) 08 CAL CK 0090

Constitution Of India, 1950 — Article 226West Bengal Panchayat (Constitution) Rules, 1975 &mdash Rule 5B(2)West Bengal Panchayat Act, 1973 — Section 12, 12(2), 16
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High Courts25 Aug 2021Allowed

Hari Pada Jana & Ors Vs State Of West Bengal & Ors.

Calcutta High Court · (2021) 08 CAL CK 0089

Constitution Of India, 1950 — Article 226, 227West Bengal Estate Acquisition Rules, 1954 — Rule 4AWest Bengal Estate Acquisition Act, 1953 — Section 4, 5, 6, 6(1), 6(1)(c), 6(1)(d), 6(1)(j), 6(5), 44, 57
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High Courts25 Aug 2021Disposed Of

Anchal Adhikary Vs State Of West Bengal And Another

Calcutta High Court · (2021) 08 CAL CK 0088

Constitution Of India, 1950 — Article 20, 21Indian Penal Code, 1860 — Section 120B, 166, 376, 417, 506Code of Criminal Procedure, 1973 — Section 2(h), 91, 92, 93, 156(1), 156(3), 173(5), 173(8), 193, 209, 216, 228, 293, 310, 311, 319
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High Courts24 Aug 2021Disposed Of

Infiz Alam & Ors Vs State Of West Bengal & Ors.

Calcutta High Court · (2021) 08 CAL CK 0083

Constitution Of India, 1950 — Article 226West Bengal Panchayat(Gram Panchayat Administration) Rules, 2004 — Rule 5(4)West Bengal Panchayat Act, 1973 — Section 12, 12(2), 12(3), 12(4), 16
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