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Calcutta High Court judgments, 2016

1,186 judgments · page 47 of 60

High Courts29 Feb 2016Dismissed

Tapan Sardar Vs The State of West Bengal

Calcutta High Court · (2016) 02 CAL CK 0016

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 164, Section 313, Section 313(1), Section 313(5), Section 375, Section 428, Section 90Evidence Act, 1872 - Section 114, Section 14
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High Courts26 Feb 2016Allowed

Sheo Kumar Mishra Vs Deputy Commissioner Income Tax

Calcutta High Court · (2016) 287 CurTR 75 : (2016) 382 ITR 424

Income Tax Act, 1922 - Section 28, Section 31, Section 33, Section 33(4), Section 39, Section 66Income Tax Act, 1961 - Section 131, Section 158B(b), Section 158BB, Section 253, Section 260AKerala General Sales Tax Act, 1963 - Section
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High Courts26 Feb 2016Disposed off

Gargi Chakraborty Vs The State of West Bengal and Others

Calcutta High Court · (2016) 02 CAL CK 0059

Criminal Procedure Code, 1973 (CrPC) - Section 155(2), Section 156(1), Section 200, Section 401, Section 482Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 417, Section 418, Section 420, Section 423, Section 469, Section 504
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High Courts25 Feb 2016Partly Allowed

Ajit Kumar Manna and Others Vs The State of West Bengal

Calcutta High Court · (2016) 2 AICLR 436 : (2016) CriLJ 1758 : (2016) 2 DMC 697

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 113A, Section 32Penal Code, 1860 (IPC) - Section 304B, Section 306, Section 34, Section 498A
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High Courts25 Feb 2016Allowed

Dibakar Roy and Others Vs The State of West Bengal

Calcutta High Court · (2016) 2 AICLR 859 : (2016) 3 CalCriLR 197

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 15, Section 16, Section 2(1), Section 3, Section 49, Section 64, Section 68(1), Section 7A, Section 7-A
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