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Calcutta High Court judgments, 2017

624 judgments · page 23 of 32

High Courts07 Mar 2017

Mangal Murmu Vs The State of West Bengal

Calcutta High Court · (2017) 03 CAL CK 0018

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
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High Courts06 Mar 2017

Haru Roy Vs The State of West Bengal

Calcutta High Court · (2017) 03 CAL CK 0005

Code of Criminal Procedure, 1973, Section 313, Section 215, Section 360 - Power to examine the accused - Effect of errors - Order to release on probation of good conduct o
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High Courts03 Mar 2017Allowed

Smt. Radha Yadav Vs Union of India

Calcutta High Court · (2017) AAC 1085

Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 - Rule 4Railways Act, 1989 - Section 123(c), Section 124
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