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Calcutta High Court judgments

64,043 judgments · page 291 of 3,203

High Courts20 Dec 2019Allowed/ Disposed Of

Gopal Sarkar Vs State Of West Bengal

Calcutta High Court · (2019) 12 CAL CK 0108

Indian Penal Code, 1860 — Section 34, 120B, 212, 216A, 354, 354A, 376, 376D, 392, 395, 397Code Of Criminal Procedure, 1973 — Section 164
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High Courts20 Dec 2019

Pranab Kumar Adhikary Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 12 CAL CK 0107

Howrah Municipal Corporation Officers And Employees (Classification, Conduct, Control And Appeal) Regulations, 1996 — Section 7Prevention Of Corruption Act, 1988 — Section 7Indian Penal Code, 1860 — Section 498A West Bengal Municipal Employees (Classification, Control, Appeal And Conduct) Rules Of 2010 — Rule 4, 5
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High Courts17 Dec 2019Disposed Of

Dr. Mohammed Ali Vs Chief Secretary & Others

Calcutta High Court · (2019) 12 CAL CK 0077

Code Of Civil Procedure, 1908 — Section 2(8), 5, 5(2), 9Andaman And Nicobar Islands Land Reforms Regulation, 1966 — Section 2 (25), 3, 15, 17, 18, 19, 20, 27, 28, 30, 34, 36, 38, 38(4), 86, 88, 89, 99, 101, 119, 155, 204,
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High Courts17 Dec 2019Disposed Of

Badal Mohanta Vs State Of West Bengal

Calcutta High Court · (2019) 12 CAL CK 0073

Indian Penal Code, 1860 — Section 307, 376, 376(2)(i), 448, 511Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 3, 4, 5, 7, 8, 9, 10, 18, 29, 30Code Of Criminal Procedure, 1973 — Section 164, 313, 428
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