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COURT ARCHIVE

Calcutta High Court judgments, 2004

725 judgments · page 30 of 37

High Courts08 Mar 2004Allowed

K. Ganesh Vs The State

Calcutta High Court · (2004) 2 CALLT 85 : (2004) 3 CHN 78

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1947 — Section 5(1C), 5(2)
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High Courts03 Mar 2004Dismissed

State of West Bengal Vs Hari Ramalu

Calcutta High Court · (2004) 2 CHN 438 : (2004) CriLJ 2659 : 108 CWN 338

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 173, 313, 378Evidence Act, 1872 — Section 137, 138, 139, 154, 3Penal Code, 1860 (IPC) — Section 201, 202, 302, 401
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High Courts27 Feb 2004Allowed

Gautam Kumar @ Lai Vs State

Calcutta High Court · (2004) 3 CALLT 291 : (2004) 2 CHN 205

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 35, 41, 42, 50
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High Courts27 Feb 2004Dismissed

Shri Om Prakash Vs Smt. Dhankumari Dudraj

Calcutta High Court · (2004) 3 CALLT 431

Civil Procedure Code, 1908 (CPC) — Section 100, 80Transfer of Property Act, 1882 — Section 105, 106, 111, 114, 114AWest Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(3A), 13(6)
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