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Calcutta High Court judgments

67,773 judgments · page 91 of 3,389

High Courts22 Mar 2024Dismissed

Rajkumar Sethia Vs Jayasree Sengupta & Ors.

Calcutta High Court · (2024) 03 CAL CK 0084

Code Of Civil Procedure, 1908 — Order 41 Rule 11West Bengal Premises Tenancy Act, 1956 — Section 2(h)Slum Areas (Improvement and Clearance) Act, 1956 — Section 19
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High Courts21 Mar 2024Dismissed

Tarak Nath Jana Vs State Of West Bengal

Calcutta High Court · (2024) 03 CAL CK 0074

Indian Penal Code, 1860 — Section 302, 498ACode Of Criminal Procedure, 1973 — Section 161, 313, 428Evidence Act, 1872 — Section 25, 26, 27, 106
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High Courts21 Mar 2024Allowed

Rabindra Nath Acherjee@Acharya & Ors. Vs Biplab Mukherjee.

Calcutta High Court · (2024) 03 CAL CK 0072

Indian Penal Code, 1860 — Section 34, 120B, 323, 354, 354B, 379, 406, 427, 448, 498A, 504Code Of Criminal Procedure, 1973 — Section 406, 407Protection of women from Domestic Violence Act, 2005 — Section 12, 17, 18, 19, 20, 21, 22, 23
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High Courts21 Mar 2024Allowed

Swapan Ber Vs State Of West Bengal & Anr

Calcutta High Court · (2024) 03 CAL CK 0071

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 304B, 323, 494, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts21 Mar 2024Disposed Of

Md. Farid Vs Union Of India & Ors.

Calcutta High Court · (2024) 03 CAL CK 0069

Constitution Of India, 1950 — Article 14, 300ACentral Civil Services (Pension) Rules, 1972 — Rule 69(1)(c)Railway Services (Pension) Rules, 1993 — Rule 9, 9(3), 9(5), 10, 10(1)(c)
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High Courts20 Mar 2024Dismissed

Sadanand Shukla Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 03 CAL CK 0056

Constitution Of India, 1950 — Article 14, 20(2), 21, 137, 142Code Of Criminal Procedure, 1973 — Section 41AIndian Penal Code, 1860 — Section 409, 420, 467, 471, 477A
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High Courts20 Mar 2024Dismissed

Abdus Salam Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 03 CAL CK 0055

Indian Penal Code, 1860 — Section 120B, 302, 406, 420, 498ACode Of Criminal Procedure, 1973 — Section 156(3), 482Evidence Act, 1872 — Section 106
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