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Calcutta High Court judgments, 2009

910 judgments · page 37 of 46

High Courts06 Mar 2009Dismissed

Shadab Bano Vs State and Others

Calcutta High Court · (2010) 6 RCR(Criminal) 1884

Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 23, 29
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High Courts04 Mar 2009Allowed

Sk. Rafi alias Rafiq Vs State of West Bengal

Calcutta High Court · (2009) 2 CALLT 501 : (2011) 6 RCR(Criminal) 1946

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
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High Courts04 Mar 2009

Nirapada Saha Vs State of West Bengal

Calcutta High Court · (2009) 03 CAL CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 30, 313, 33General Clauses Act, 1897 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21(c), 29
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High Courts04 Mar 2009

Tapan Panchal Vs State of West Bengal

Calcutta High Court · (2009) 03 CAL CK 0004

Constitution of India, 1950 — Article 20(1)Juvenile Justice (Care and Protection of Children) (Amendment) Act, 2006 — Section 14, 15, 15(g), 2(1), 4Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 16, 19, 2, 2(1), 20
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High Courts03 Mar 2009Dismissed

In Re: An Appln. for Stay (CAN 6546/05)

Calcutta High Court · (2009) 03 CAL CK 0096

Army Act, 1950 — Section 162, 164, 164(2)Border Security Force Act, 1968 — Section 117, 117(1), 117(2), 26, 40Border Security Force Rules, 1969 — Rule 156, 167, 168, 169, 48.3
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High Courts03 Mar 2009Dismissed

In Re: for Stay (CAN 6546/05)

Calcutta High Court · (2009) 03 CAL CK 0092

Army Act, 1950 — Section 162, 164(2)Border Security Force Act, 1968 — Section 117, 117(1), 117(2), 26, 40Border Security Force Rules, 1969 — Rule 156, 167, 168, 169, 48.3
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