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Calcutta High Court judgments, 2020

884 judgments · page 12 of 45

High Courts17 Jun 2020Disposed Of

Menka Gambhir And Ors Vs Union Of India & Ors

Calcutta High Court · (2020) 06 CAL CK 0123

Customs Act, 1962 — Section 2, 5(2)(b), 108, 117, 122, 127, 133, 135, 137, 138Indian Penal Code, 1860 — Section 174, 175, 186, 193, 419, 471, 503Code Of Criminal Procedure, 1973 — Section 2(d), 2(r), 4(2), 26(b), 155, 155(2), 155(3), 173(2), 200, 300
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High Courts17 Jun 2020Dismissed

Bhambal Maity Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0112

Indian Penal Code, 1860 — Section 300, 302Code Of Criminal Procedure, 1973 — Section 100, 114(g), 154, 162, 173(6), 211, 212, 273, 313Evidence Act, 1872 — Section 27
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High Courts17 Jun 2020Disposed Of

Jewel Sk @ Juel Sk Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0111

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b), 20(b)(ii)(b), 22, 29, 37, 42, 42(2), 43, 54, 67Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts17 Jun 2020Allowed

CESC Limited & Ors Vs Prem Chand Jaiswal

Calcutta High Court · (2020) 06 CAL CK 0108

Electricity Act 2003 — Section 126, 127, 145, 185(2), 185(2)(a)Code Of Civil Procedure, 1908 — Section 104(2), Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 — Article 141, 227
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High Courts17 Jun 2020Disposed Of

United Bank Of India Vs Swapan Kumar Mullick & Ors.

Calcutta High Court · (2020) 06 CAL CK 0104

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(2)(f)Central Civil Services (Pension) Rules, 1972 — Rule 26Constitution Of India, 1950 — Article 14
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High Courts17 Jun 2020Disposed Of

Atul Kumar Pandey Vs Kumar Avinash

Calcutta High Court · (2020) 06 CAL CK 0068

Constitution Of India, 1950 — Article 19(1)(a), 19(2), 20(2), 372Code Of Civil Procedure, 1908 — Section 9, Order 7 Rule 11Hindu Marriage Act, 1955 — Section 11, 12(1-b), 12(1-d)
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High Courts12 Jun 2020Disposed Of

Subal @ Bhola Patra Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0067

Protection Of Children From Sexual Offences Act, 2012 — Section 3, 3(b), 3(d), 4, 6, 7, 29Indian Penal Code, 1860 — Section 376, 376(2)(h)Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts12 Jun 2020Allowed

Abed Ali Biswas Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0066

Indian Penal Code, 1860 — Section 375, 376, 376(2)(i), 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 29Code Of Criminal Procedure, 1973 — Section 161, 164, 313
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High Courts12 Jun 2020Allowed

Abdul Habib Sk Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0065

Indian Penal Code, 1860 — Section 34, 361, 363, 366, 376, 498ACode Of Criminal Procedure, 1973 — Section 163, 164, 313Indian Contract Act, 1872 — Section 64
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High Courts12 Jun 2020Dismissed

Ajit Barman Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0064

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 164Evidence Act, 1872 — Section 154
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High Courts12 Jun 2020Disposed Of

Gulu Santra @ Ghunu Santra Vs State Of West Bengal

Calcutta High Court · (2020) 06 CAL CK 0056

Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5(m), 6, 7, 26(1), 29Code Of Criminal Procedure, 1973 — Section 157, 164. 294, 313Evidence Act, 1872— Section 80
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