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Calcutta High Court judgments, 2016

1,186 judgments · page 55 of 60

High Courts27 Jan 2016Disposed Off

In the matter of Samim Chowdhury

Calcutta High Court · (2016) 1 CalHCN 654

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts27 Jan 2016Dismissed

Swadhin Ghosh Vs The State of West Bengal

Calcutta High Court · (2016) 2 CalLJ 382 : (2016) 5 RCRCriminal 905

Criminal Procedure Code, 1973 (CrPC) - Section 235(2), Section 313, Section 428Penal Code, 1860 (IPC) - Section 489B, Section 489C
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High Courts27 Jan 2016Dismissed

Raja Udyog Pvt. Ltd. Vs Raja Food Industries

Calcutta High Court · (2016) 01 CAL CK 0050

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 3, Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 11(a), Section 20Copyright Act, 1957 - Section 62(2)Trade Marks Act, 1999 - Section 134(2), Section 28
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High Courts21 Jan 2016Disposed Off

Ajay Boral & Others Vs Apurba Sarkar & Others

Calcutta High Court · (2016) 2 CalHCN 117 : (2016) 3 CalLJ 166 : (2016) 3 WBLR 549

West Bengal Municipal Act, 1993 - Section 18, 21(B)West Bengal Municipalities (Procedure and Conduct of Business) Rules, 1995 - Rule 9
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High Courts21 Jan 2016Dismissed

Sri Indranil Dasgupta and another. Vs The State of West Bengal and another.

Calcutta High Court · (2016) 166 AIC 809 : (2016) 3 CalLT 65 : (2016) CriLJ 1832 : (2016) 3 Crimes 673 : (2016) 3 Crimes 671 : (2016) 2 DMC 894 : (2016) 3 HLR 83 : (2017) 3 RCRCivil 20 : (2017) 2 RCRCriminal 610

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Protection of Women From Domestic Violence Act, 2005 — Section 20, 23
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High Courts21 Jan 2016Allowed

Sirajul Islam and Others Vs State of West Bengal and Others

Calcutta High Court · (2016) 2 CalHCN 164 : (2016) 1 CalLJ 569 : (2016) 1 CalLT 612

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Constitution of India, 1950 - Article 226West Bengal Estates Acquisition Act, 1953 - Section 10, Section 10(2), Section 4, Section 5, Section 57(B), Section 57(B)(2), Section 57B, Sec
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High Courts20 Jan 2016Dismissed

Shibamoy Dutta and Others Vs Manoj Kumar

Calcutta High Court · (2016) 01 CAL CK 0046

Arms Act, 1959 - Section 27(1)Constitution of India, 1950 - Article 20(1), Article 227, Article 77Criminal Procedure Code, 1973 (CrPC) - Section 204, Section 4, Section 5
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