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High Courts04 Aug 2026Allowed

Sk. Rafijul @ Tutul Vs. State of West Bengal

Calcutta High Court · (2026) 08 CAL CK 2975

Indian Penal Code-Sections 364/34/302/376D/120B, 364/34, 376 D, 302/34, 201/34, 120B, 364/34/376D/302/34/120BPOCSO Act-Section 6Indian Evidence Act, 1872-Section 24, 30
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High Courts04 Aug 2026Dismissed

George Clayton Dixon Vs Jayesh Karia & Anr.

Calcutta High Court · (2026) 08 CAL CK 2982

Code of Civil Procedure-Order XXI Rule 97, Section 105, XXI Rules 97 to 101Indian Evidence Act-Sections 107 and 108, 108Bharatiya Sakshya Adhiniyam-Sections 110 and 111, 111
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High Courts04 Aug 2026Dismissed

Gautam Ram & Ors. Vs Soma Das & Ors.

Calcutta High Court · (2026) 08 CAL CK 2984

West Bengal Evacuee Property Act, 1951-Section 18(1), sub-Section (3) of Section 18, sub-Section (2) of the said Section, 18, 17Code of Civil Procedure-Order XLI Rule 11
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High Courts04 Aug 2026Allowed

Shankar alias Binu Linga Bholse Vs District Magistrate & Ors.

Bombay High Court · (2026) 08 BOM CK 2415

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), Sub-section (3) of Section 35Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 305(E) and 3(5)
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