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Calcutta High Court judgments

67,757 judgments · page 37 of 3,388

High Courts03 Aug 2026Dismissed

Sudhir Chandra Das Vs State of West Bengal and Others

Calcutta High Court · (2026) 08 CAL CK 2992

West Bengal Land Reforms Act, 1955-Section 54West Bengal Land Reforms and Tenancy Tribunal Act, 1997-Section 10(2), 10(1), 10, 6, 6(b), Clause (a) of Section 6, (b), (c) of Section 6, (d), (e) of Section 6, (c) and (d), (a) and (c) of Section 6, (b) and (d), sub-section (b) of Section 6Limitation Act, 1963-Section 29(2), 3, 4 to 24, Article 137
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High Courts03 Aug 2026Disposed Of

Anisur Rahaman Vs The State Of West Bengal & Anr.

Calcutta High Court · (2026) 08 CAL CK 2993

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180, 183, 193(9), 193, sub-section (3)Bharatiya Nyaya Sanhita, 2023-Sections 329(4), 115(2), 117(2), 324(4), 118(2), 109 and 351(2)Code of Criminal Procedure, 1973-Section 173(8)
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High Courts03 Aug 2026Disposed Of

St. Thomas High School Vs Basabi Chowdhury & Ors.

Calcutta High Court · (2026) 08 CAL CK 2994

Payment of Gratuity Act, 1972-Sec 4(2), section 7(3), 4(5), 7(2), 1(3)(C ), 2(e), 1(3)(c), 4, 4(3)RTI Act, 2005Payment of Gratuity (Amendment) Act, 2009-Section 2(e), 13A, 13-A
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