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Calcutta High Court judgments, 2016

1,186 judgments · page 52 of 60

High Courts05 Feb 2016Disposed Off

Sailen Ganguly Vs State of West Bengal

Calcutta High Court · (2016) 4 CalHCN 245

Code Of Criminal Procedure, 1973 — Section 482Essential Commodities Act, 1955 — Section 3, 7, 7(I)(a)Food Safety And Standards Act, 2006 — Section 36, 37, 37(2), 40, 42, 59(i), 97, 97(I)
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High Courts05 Feb 2016Disposed Off

Shri Nagesh Ram Vs The State

Calcutta High Court · (2016) 4 CalHCN 733 : (2016) 1 CalLJ 487

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 300
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High Courts04 Feb 2016Dismissed

Swapan Mondal Vs The State of West Bengal

Calcutta High Court · (2016) 02 CAL CK 0050

Criminal Procedure Code, 1973 (CrPC) - Section 157, Section 164Penal Code, 1860 (IPC) - Section 354, Section 376, Section 376(2)(f), Section 511, Section 57
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High Courts03 Feb 2016Disposed off

Aloy Kumar Chanda and Others Vs The State of West Bengal and Others

Calcutta High Court · (2016) 2 AICLR 260 : (2016) 1 CalCriLR 678

Criminal Procedure Code, 1973 (CrPC) - Section 401(4), Section 468, Section 482Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 2(f), Section 27, Section 28, Section 29, Section 3, Section 3(1)(a)(d), Section 32
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High Courts03 Feb 2016Dismissed

Samir Barik and Others Vs State of West Bengal

Calcutta High Court · (2016) 02 CAL CK 0047

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 313Evidence Act, 1872 - Section 24Penal Code, 1860 (IPC) - Section 120B, Section 201, Section 302, Section 380, Section 411
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