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Calcutta High Court judgments

64,043 judgments · page 265 of 3,203

High Courts11 Mar 2020Dismissed

M/s. Luxmi Pharmaceutical Works Vs Rajat Barua & Ors

Calcutta High Court · (2020) 03 CAL CK 0024

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 47, 97, 98, 99, 101, 151, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 101West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)
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High Courts06 Mar 2020Allowed

Basumati Corporation Ltd. & Ors Vs Kaberi Maitra & Ors

Calcutta High Court · (2020) 03 CAL CK 0037

Constitution Of India, 1950 — Article 162Industrial Employment (Standing Orders) Act, 1946 — Section 7Basumati Private Limited (Acquisition of Undertaking) Act, 1974 — Section 3, 3(a), 4(1), 4(2), 5, 6,6(1), 6(3)
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High Courts06 Mar 2020Disposed Of

Rabindra Nath Pal Vs Ratikanta Paul & Ors

Calcutta High Court · (2020) 03 CAL CK 0036

Indian Penal Code, 1860 — Section 34, 109, 109B, 147, 190B, 323, 380, 451, 499, 500, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 248(1), 482Limitation Act, 1963 — Section 5
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High Courts06 Mar 2020Dismissed

Nityananda Paul & Ors Vs State Of West Bengal & Anr

Calcutta High Court · (2020) 03 CAL CK 0035

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 — Rule 7Indian Penal Code, 1860 — Section 34, 114, 120B, 153A, 295A, 323, 341, 498A, 506(ii)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(XV), 3(X), 23(1)
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High Courts06 Mar 2020Disposed Of

Ajay Paul Vs Vinay Jha

Calcutta High Court · (2020) 03 CAL CK 0019

Code Of Criminal Procedure, 1973 — Section 94, 244, 245, 246, 388, 401, 405, 468, 468(1)(c), 469 (1)(b), 482Indian Penal Code, 1860 — Section 406, 407
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High Courts06 Mar 2020Disposed Of

Kartick Mondol @ Baha Vs State Of West Bengal

Calcutta High Court · (2020) 03 CAL CK 0017

Indian Penal Code, 1860 — Section 375, 376(2)(f), 377, 506Code Of Criminal Procedure, 1973 — Section 164, 313Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 4
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