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Calcutta High Court judgments, 2018

1,531 judgments · page 1 of 77

High Courts20 Dec 2018

Chhater Singh Baid Vs State Of West Bengal & Anr

Calcutta High Court · (2018) 12 CAL CK 0140

West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947 — Section 3(1), 3(4), 10(1)West Bengal Premises Requisition And Control (Second Amendment) Act, 1986 — Section 10A, 10BLand Acquisition Act, 1894 — Section 4, 4(1), 6, 11, 23(1A)
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High Courts20 Dec 2018

In Re: Harish Bagla & Ors

Calcutta High Court · (2018) 12 CAL CK 0130

Code of Criminal Procedure, 1973 — Section 154(1), 154(3), 156(3), 438, 482Indian Penal Code, 1860 — Section 120B, 420, 506(2)
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High Courts20 Dec 2018

Fakrul Islam @ Fakru @ Phakru Vs Union Of India

Calcutta High Court · (2018) 12 CAL CK 0129

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 29, 52A, 52A(3), 66, 67Indian Penal Code, 1860 — Section 120B, 224, 225Code of Criminal Procedure, 1973 — Section 52A, 428, 437A
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