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Calcutta High Court judgments

67,773 judgments · page 96 of 3,389

High Courts26 Feb 2024Allowed

Neeta Kumari Vs Union Of India & Ors.

Calcutta High Court · (2024) 02 CAL CK 0079

Constitution Of India, 1950 — Article 14, 15, 39Central Civil Service Rules, 1972 — Rule 43Maternity Benefits Act, 1961 — Section 1, 2, 2(b), 3(e), 5(2), 12(2)(b), 17, 21
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High Courts23 Feb 2024Dismissed

Kausik Majumdar Vs State Of West Bengal & Ors.

Calcutta High Court · (2024) 02 CAL CK 0082

Constitution Of India, 1950 — Article 12, 14, 30(1), 200, 226, 254(2)West Bengal Administrative (Adjudication Of School Disputes) Commission Act, 2008 — Section 2(i), 2(k), 2(n), 3, 4, 12, 12(1), 12(2), 13, 13(1), 13(2), 16, 38(1)Right of Children to Free and Compulsory Education Act, 2009 — Section 24(1)
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High Courts22 Feb 2024Disposed Of

Dhananjay Das Vs Mrinal Kanti Ghosh & Ors.

Calcutta High Court · (2024) 02 CAL CK 0074

Constitution Of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 7(2), 14, 14(1), 14(1)(b),li>West Bengal Premises Tenancy Act, 1956 — Section 17(2)
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High Courts22 Feb 2024Dismissed

Pinaki Singha Vs Mousumi Besra & Anr.

Calcutta High Court · (2024) 02 CAL CK 0073

Protection of Children from Sexual Offences Act, 2012 — Section 8Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 — Section 3(xi)Indian Penal Code, 1860 — Section 147, 148, 323, 325, 341, 379
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High Courts21 Feb 2024

Samir Kumar Behera Vs Union Of India & Ors.

Calcutta High Court · (2024) 02 CAL CK 0061

Constitution Of India, 1950 — Article 311(2), 311(2)(b)Railway Protection Force Rules, 1987 — Rule 146(4), 147(xiii), 153, 161, 161(ii)Railway Protection Force Act, 1957 — Section 18
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