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Calcutta High Court judgments

64,043 judgments · page 358 of 3,203

High Courts13 Mar 2019Dismissed

Prabir Kumar Mitra And Anr. Vs State Of West Bengal And Ors

Calcutta High Court · (2019) 03 CAL CK 0041

West Bengal School Service Commission (Selection Of Persons For Appointment To The Post Of Non-teaching Staff) Rules, 2009 — Rule 8, 24(2)West Bengal Schools (Recruitment Of Non-Teaching Staff) Rules, 2005 — Rule 8(5)(a), 8(5)(b)Andhra Pradesh Police Service Rules, 1966 — Rule 5
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High Courts12 Mar 2019

Md. Hasanujjman @ Hasan Sk. & Ors Vs State Of West Bengal & Anr

Calcutta High Court · (2019) 03 CAL CK 0055

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(c), 29Code Of Criminal Procedure, 1973 — Section 82, 82(1),82(2), 82(3), 82(4), 82(1)(2), 83, 83(1)Indian Penal Code, 1860 — Section 302, 304, 367, 382, 392, 393, 394, 395, 396, 397, 398, 399, 400, 402, 436, 449, 459, 460
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High Courts11 Mar 2019Dismissed

State Vs Sudhin Mondal

Calcutta High Court · (2019) 03 CAL CK 0071

Indian Penal Code, 1860 — Section 354, 509Code Of Criminal Procedure, 1973 — Section 313
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High Courts11 Mar 2019Dismissed

Ajoy Kumar Hajra Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 03 CAL CK 0042

West Bengal Co-operative Societies Act, 2006 — Section 4(16), 4(25), 102Andhra Pradesh Co-Operative Societies Act, 1964 — Section 62Bengal Co-Operative Societies Act, 1940 — Section 2(j), 86, 87
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