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Calcutta High Court judgments, 2016

1,186 judgments · page 40 of 60

High Courts18 Mar 2016Dismissed

Suman Chel Vs The State of West Bengal

Calcutta High Court · (2016) 4 CalCriLR 147 : (2016) 2 CalLT 434

Arms Act, 1959 - Section 25, Section 27Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 161, Section 164, Section 313Evidence Act, 1872 - Section 106
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High Courts18 Mar 2016Disposed Off

Arjun Singh and Others Vs The State of West Bengal and Others

Calcutta High Court · (2016) 03 CAL CK 0027

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 31, Section 31 (2), Section 313, Section 357A, Section 456Penal Code, 1860 (IPC) - Section 120B, Section 201, Section 302, Section 304, Section 323, Section 326, Section 34, Section
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High Courts18 Mar 2016Partly Allowed

Dilip Das and Others Vs The State of West Bengal

Calcutta High Court · (2016) 3 CalCriLR 173

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 215, Section 313, Section 342, Section 428Penal Code, 1860 (IPC) - Section 114, Section 141, Section 146, Section 147, Section 148, Section 149, Section 212, Section 302, Section 307
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High Courts17 Mar 2016Allowed

Bedarul Islam Vs The State of West Bengal

Calcutta High Court · (2016) 4 AICLR 436 : (2016) 3 CalCriLR 685 : (2016) 2 CalLT 312

Constitution of India, 1950 - Article 13, Article 14, Article 19, Article 21Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 313, Section 378(1)Evidence Act, 1872 - Section 105
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High Courts17 Mar 2016Allowed

Abhay Agarwal Vs Maina Devo Surana

Calcutta High Court · (2016) 2 CalHCN 663

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 7 Rule 11West Bengal Co-operative Societies Act, 2006 - Section 102West Bengal Co-operative Societies Rules, 2011 - Rule 166
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