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Calcutta High Court judgments, 2016

1,186 judgments · page 57 of 60

High Courts15 Jan 2016Dismissed

Alpana @ Uma Choudhury Vs Aloke Choudhury

Calcutta High Court · (2016) AIRCC 1258 : (2016) 3 CalLJ 361 : (2016) 2 CalLT 353 : (2016) 4 CivilLJ 745 : (2016) 3 CivilLJ 753 : (2016) 2 DMC 861 : (2016) 2 HLR 352 : (2016) 4 ICC 23 : (2016) 6 WBLR 187

Hindu Marriage Act, 1955 — Section 13, 23
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High Courts15 Jan 2016Partly Allowed

S.A. Salim Vs The State

Calcutta High Court · (2016) 01 CAL CK 0048

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 313, Section 374 (2)Evidence Act, 1872 - Section 134, Section 27, Section 80Penal Code, 1860 (IPC) - Section 140, Section 141, Section 147, Section 148, Section 149, Section
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High Courts15 Jan 2016Disposed off

Samarendra Nath Bhattacharjee Vs State Bank of India and Others

Calcutta High Court · (2016) 01 CAL CK 0035

Constitution of India, 1950 - Article 226, Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act,
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High Courts15 Jan 2016Allowed

Anil Kumar and Others Vs The State of West Bengal

Calcutta High Court · (2016) 3 AICLR 193 : (2016) 2 CalCriLR 121 : (2016) 1 CalLT 485

Criminal Procedure Code, 1973 (CrPC) - Section 215, Section 313, Section 428, Section 464Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b), Section 20(b)(ii)(B), Section 20(b)(ii)(C), Section 42, Section 43, Section
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High Courts15 Jan 2016Dismissed

Shajan T. Oomen Vs The State (CBI)

Calcutta High Court · (2016) 2 CalCriLR 116

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts14 Jan 2016Dismissed

Puran Giri Vs The State of West Bengal and Others

Calcutta High Court · (2017) 1 CalCriLR 166 : (2016) 2 CalHCN 635 : (2016) CriLJ 2475

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 482Evidence Act, 1872 - Section 114, Section 114A, Section 118
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High Courts14 Jan 2016Allowed

Parag Mukherjee Vs The State of West Bengal and Others

Calcutta High Court · (2016) 163 AIC 431 : (2016) 3 AICLR 668 : (2016) 2 CalCriLR 669 : (2016) 2 CalLT 128

Constitution of India, 1950 - Article 356Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 197, Section 200, Section 470Penal Code, 1860 (IPC) - Section 166A, Section 166B, Section 219, Section 34, Section 354, Section 354A
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