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Calcutta High Court judgments, 2019

1,681 judgments · page 17 of 85

High Courts27 Sept 2019Disposed Of

Nitya Das Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 09 CAL CK 0368

Indian Penal Code, 1860 — Section 34, 120B, 363, 365, 366A, 370, 372, 373, 376Immoral Traffic (Prevention) Act, 1956 — Section 13Code Of Criminal Procedure, 1973 — Section 164, 357A, 357B
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High Courts27 Sept 2019Disposed Of

Noor Islam Vs State

Calcutta High Court · (2019) 09 CAL CK 0360

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 29, 42, 52A, 57Code Of Criminal Procedure, 1973 — Section 319, 319(4)
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High Courts27 Sept 2019Dismissed

Writ Court By Way Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 09 CAL CK 0359

Bengal Excise Act, 1909 — Section 22, 26, 30, 37A, 38, 42Indian Penal Code, 1860 — Section 179, 480, 481, 482, 483, 484, 485, 486, 487, 488, 489West Bengal (Selection Of New Sites And Grant Of License For Retail Sale Of Liquor And Certain Other Intoxicants) Rules, 2003 — Rule 4(q), 9
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High Courts27 Sept 2019

Abhijit Goldar Vs State

Calcutta High Court · (2019) 09 CAL CK 0135

Code Of Criminal Procedure, 1973 — Section 161, 401Indian Penal Code, 1860 — Section 34, 354, 509Probation Of Offenders Act, 1958 — Section 3, 4
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High Courts27 Sept 2019Dismissed

Dhan Lall Vs Kalawathi

Calcutta High Court · (2019) 09 CAL CK 0134

Code Of Civil Procedure, 1908 — Section 151Constitution Of India, 1950 — Article 226, 227
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