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COURT ARCHIVE

Calcutta High Court judgments, 2005

681 judgments · page 10 of 35

High Courts01 Sept 2005Dismissed

Krishna Mukherjee Vs Narayan Mukherjee and Others

Calcutta High Court · (2006) 1 CHN 6 : (2006) CriLJ 180

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(4), 340, 340(1), 340(2)Penal Code, 1860 (IPC) — Section 120B, 193, 419, 464, 471
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High Courts01 Sept 2005Dismissed

Naren Mahato Vs State of West Bengal

Calcutta High Court · (2005) 2 ILR (Cal) 402

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 25
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High Courts30 Aug 2005

Machu Gagrai Vs State of West Bengal

Calcutta High Court · (2006) 1 CALLT 557 : (2005) 2 ILR (Cal) 391

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302, 304, 304(1), 304(11)
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High Courts29 Aug 2005Dismissed

Sushil Oraon Vs State of West Bengal

Calcutta High Court · (2006) 2 CHN 314

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 145, 27, 8Penal Code, 1860 (IPC) — Section 201, 302
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