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Calcutta High Court judgments, 2019

1,681 judgments · page 72 of 85

High Courts06 Mar 2019Dismissed

Rajeeb Kothari Vs State Of West Bengal & Anr.

Calcutta High Court · (2019) 03 CAL CK 0029

Indian Penal Code, 1860 — Section 120B, 409, 420Code Of Criminal Procedure, 1973 — Section 2(o), 2(s), 36, 156(1), 156(3)Negotiable Instruments Act, 1881 — Section 138
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High Courts06 Mar 2019Disposed Off

Gitashree Dutta (Dey) Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 03 CAL CK 0025

National Food Security Act 2013 — Section 8, 2, 9, 9(1), 10, 10(1)(b), 24(5), 24(5)(c), 25, 26Essential Commodities Act, 1955 — Section 3, 3(1)West Bengal Public Distribution System Mtc. And Control Order, 2013 — Section 20, 26
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High Courts06 Mar 2019Disposed Off

Sudipta Koley Vs M Bhowmick And Anr

Calcutta High Court · (2019) 03 CAL CK 0019

Electricity Act, 2003 — Section 111, 111(2), 125, 126, 127, 127(1)Limitation Act, 1963 — Section 4, 5, 29(2)Indian Electricity Act, 1910 — Section 36(2)
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High Courts05 Mar 2019Dismissed

Sukumar Pramanick Vs State Of West Bengal

Calcutta High Court · (2019) 03 CAL CK 0009

Indian Penal Code, 1860 — Section 34, 107, 306Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 161, 227, 228, 482
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