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Calcutta High Court judgments

64,079 judgments · page 970 of 3,204

High Courts12 Sept 2007Allowed

Noor Emam Khan Vs State of West Bengal and Others

Calcutta High Court · (2008) 1 CHN 105

Constitution of India, 1950 — Article 14, 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 4(1)West Bengal Regulation of Recruitment in the State Government Establishment Act, 1999 — Section 16, 4
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High Courts10 Sept 2007Dismissed

Gautam Paul Vs Radha Rani Ray

Calcutta High Court · (2008) 1 CHN 241

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 34, 151Constitution of India, 1950 — Article 227Partition Act, 1893 — Section 4
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High Courts07 Sept 2007Dismissed

Rabi Barman Vs State of W.B.

Calcutta High Court · (2007) CriLJ 4469

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts07 Sept 2007

Roney Dubey Vs State of West Bengal

Calcutta High Court · (2008) 1 CHN 883 : (2007) CriLJ 4577

Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 313, 428Evidence Act, 1872 — Section 4Penal Code, 1860 (IPC) — Section 28, 498A, 498B, 498C, 498D
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