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Calcutta High Court judgments, 2019

1,681 judgments · page 49 of 85

High Courts05 Aug 2019Dismissed

Kamal Biswas Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0117

Indian Penal Code, 1860 — Section 354, 376, 448, 506, 511Code Of Criminal Procedure, 1973 — Section 161, 164, 212, 215, 313, 448, 464
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High Courts05 Aug 2019Disposed Of

State Of West Bengal Vs Ashok Shah Montu & Ors

Calcutta High Court · (2019) 08 CAL CK 0116

Code Of Criminal Procedure, 1973 — Section 278(2), 313, 407, 482Indian Penal Code, 1860 — Section 147, 148, 149, 307, 353, 427Arms Act, 1959 — Section 25, 27
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High Courts05 Aug 2019

Manoj Shaw Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0115

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(b)(ii), 41(1)(b)(ii)(a), 41(1)(b)(ii)(b), 41(1)(b)(ii)(c), 41(1)(b)(ii)(d), 41(1)(b)(ii)(e), 164Indian Penal Code, 1860 — Section 120B, 363, 366, 366A, 366B, 370, 370A, 372, 373Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 7, 18
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High Courts02 Aug 2019Disposed Of

Prabir Mukherjee & Ors Vs State

Calcutta High Court · (2019) 08 CAL CK 0114

Code Of Criminal Procedure, 1973 — Section 154, 156(3), 210, 401, 482Indian Penal Code, 1860 — Section 34, 302, 406, 420, 498A
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High Courts02 Aug 2019Disposed Of

Amitava Rakshit Vs Praranta Das

Calcutta High Court · (2019) 08 CAL CK 0109

Code Of Civil Procedure, 1908 — Section 100(5), Order 6 Rule 2(1), Order 41 Rule 23, Order 41 Rule 23(a), Order 41 Rule 25, Order 43 Rule 1(u)West Bengal Premises Tenancy Act, 1997 — Section 6(1)(d)Evidence Act, 1872 — Section 101, 103
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High Courts02 Aug 2019Disposed Of

Sangita Ghosh Vs Manish Ghosh

Calcutta High Court · (2019) 08 CAL CK 0107

Code Of Civil Procedure, 1908 — Section 24, 151Hindu Marriage Act, 1955 — Section 13Indian Penal Code, 1860 — Section 498A
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High Courts02 Aug 2019Disposed Of

Payel Biswas Vs Soumitra Biswas

Calcutta High Court · (2019) 08 CAL CK 0106

Code Of Civil Procedure, 1908 — Section 24Hindu Marriage Act, 1955 — Section 9Code Of Criminal Procedure, 1973 — Section 125
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