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Calcutta High Court judgments

67,745 judgments · page 28 of 3,388

High Courts17 Aug 2026Disposed Of

Sri Badal Chandra Bera & Others Vs Maidul Islam & Others

Calcutta High Court · (2026) 08 CAL CK 2873

Code of Civil Procedure, 1908-Order I Rule 10, XXI Rules 97 to 101, Section 151, XXIII Rule 1(4), 21 Rule 99 to 101, 21 Rule 97 to 101, XXI Rules 97, XXI Rule 97Indian Stamp Act, 1899-Sections 33, 38(2), 40, 38(1), 39, 61, 38Karnataka Stamp Act, 1957-Section 33
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High Courts14 Aug 2026Allowed

Manoranjan Patra & Ors. Vs The State Of West Bengal

Calcutta High Court · (2026) 08 CAL CK 2881

Indian Penal Code, 1860-Sections 147, 148, 447, 506, 149, 302/149, 302, 447/149, 506/149, 148/149/447/ 427/326/307/302/506, 147/148/149/447/427/326/307/302/506/120BArms Act, 1959-Section 25(i)(a)/27(3)/35, 25 (i) (a)/27(3)/35Explosives Act, 1884-Section 9(B)(b)
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High Courts14 Aug 2026Dismissed

Susanta Mandal & Ors. Vs. State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2887

West Bengal Co-operative Societies Act, 2006-Section 31(1)(b), 31(5), 102, 31(1)(a) to (c), 4(35), 27(1), 29, Sub-Section (1), Sub-Section (2), Sub-Section (5), 31, 98, Sub-section (6), Sub-section (7), third proviso to sub-section (1A) of section 35, subsection (2) of section 36, 32, Sub-section (8), sub-section (3), 35, sub-section (4), sub-section (1) of section 32, clauses (b) (e) and (f) of sub-section (1) of section 32West Bengal Co-operative Societies Rules, 2011-Rule 44, 45, 44(c), 45(1)(a), 44(f), 37
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