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Calcutta High Court judgments

64,043 judgments · page 299 of 3,203

High Courts18 Nov 2019Allowed

Ajoy Biswas And Others Vs State Of West Bengal

Calcutta High Court · (2019) 11 CAL CK 0046

Indian Penal Code, 1860 — Section 34, 120B, 376, 376(2)(g), 450Code Of Criminal Procedure, 1973 — Section 53A, 164, 164A, 313, 428Evidence Act, 1872 — Section 114(g)
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High Courts18 Nov 2019Disposed Of

Bimal Pradhan Vs State Of West Bengal

Calcutta High Court · (2019) 11 CAL CK 0045

Indian Penal Code, 1860 — Section 376(2)(f)Evidence Act, 1872 — Section 35, 114(g)Code Of Criminal Procedure, 1973 — Section 164
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High Courts15 Nov 2019Dismissed

Haripada Jana Vs Rebati Bera & Ors

Calcutta High Court · (2019) 11 CAL CK 0043

Evidence Act, 1872 — Section 114, 114(g)Specific Relief Act, 1963 — Section 34Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 18 Rule 4, Order 41 Rule 11
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High Courts15 Nov 2019Allowed

Rabi Sen Vs Basanti Shaw (Gupta) & Ors

Calcutta High Court · (2019) 11 CAL CK 0041

Code Of Civil Procedure, 1908 — Section 47(1), 96, Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 97, Order 21 Rule 97(2), Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 47 Rule 1Limitation Act, 1963 — Section 27Limitation Act, 1963 — Article 67
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High Courts14 Nov 2019Disposed Of

Bhairab Sardar Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 11 CAL CK 0112

West Bengal School (Control Of Expenditure) Act, 2005 — Section 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22Constitution Of India, 1950 — Article 14
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High Courts14 Nov 2019Disposed Of

Virender Singh Vs Union Of India & Ors

Calcutta High Court · (2019) 11 CAL CK 0104

Border Security Force Act, 1968 — Section 75Indian Penal Code, 1860 — Section 120BPrevention Of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(2), 53, 55
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