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Calcutta High Court judgments

64,043 judgments · page 331 of 3,203

High Courts16 Aug 2019Disposed Off

Dr. Bimal Kumar Raj Vs Jaharlal Paul & Ors

Calcutta High Court · (2019) 08 CAL CK 0053

Limitation Act 1963 — Section 5West Bengal Municipal Elections Act, 1994 — Section 75, 75(1), 75(2), 76, 76(2), 81Representation Of The People Act, 1951 — Section 109, 123
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High Courts16 Aug 2019Dismissed

Susanta Saha Vs State And Another

Calcutta High Court · (2019) 08 CAL CK 0049

Negotiable Instruments Act, 1881 — Section 118, 138, 139Evidence Act, 1872 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313
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High Courts14 Aug 2019Disposed Of

Bikash Chakraborty Vs Union Of India & Anr

Calcutta High Court · (2019) 08 CAL CK 0191

Railways Act, 1989 — Section 123, 123(c), 123(c)(2), 124ATerrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3(1)Railway Accidents And Untoward Incidents( Compensation) Rules, 1990 — Rule 3
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High Courts14 Aug 2019Dismissed

Kaberi Bhattacharya Vs State

Calcutta High Court · (2019) 08 CAL CK 0170

Code Of Criminal Procedure, 1973 — Section 102, 401, 482Indian Penal Code, 1860 — Section 34, 302Hindu Succession Act, 1956 — Section 25
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High Courts14 Aug 2019Disposed Of

Ananya Maity Vs Union Of India & Ors

Calcutta High Court · (2019) 08 CAL CK 0167

Indian Medical Council Act, 1956 — Section 33Rights Of Persons With Disabilities Act, 2016 — Section 2(r), 34(1), 57, 96
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High Courts14 Aug 2019Disposed Of

Sarif Hasan Vs Union Of India & Ors

Calcutta High Court · (2019) 08 CAL CK 0165

Indian Medical Council Act, 1956 — Section 33Rights Of Persons With Disabilities Act, 2016 — Section 2(r), 34(1), 57, 96
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