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Calcutta High Court judgments, 2022

1,101 judgments · page 12 of 56

High Courts26 Sept 2022Disposed Of

Nilmani Bhattyacharya Vs State Of West Bengal & Anr

Calcutta High Court · (2022) 09 CAL CK 0108

West Bengal Cooperative Societies Act, 2006 — Section 10, 33, 34, 47(iv)Indian Penal Code, 1860 — Section 21, 323, 379, 409, 420Code Of Criminal Procedure, 1973 — Section 41A, 91, 156(3)
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High Courts26 Sept 2022Disposed Of

Union Of India & Ors. Vs Raju Ghosh

Calcutta High Court · (2022) 09 CAL CK 0106

Constitution Of India, 1950 — Article 14, 309, 310Andhra Pradesh Registration And Subordinate Service Rules, 1976 — Rule 4(a)(1)(i)
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High Courts23 Sept 2022Allowed

Parimal Guha Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0122

Indian Penal Code, 1860 — Section 376(2)(l), 376(l), 376(2)(m)Code Of Criminal Procedure, 1973 — Section 161, 164, 207, 313, 437A
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High Courts23 Sept 2022Dismissed

Abbas Sk. @ Abbas Hossain Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0120

Indian Penal Code, 1860 — Section 376(2)(i), 376(3)Code Of Criminal Procedure, 1973 — Section 164, 428Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 42
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High Courts23 Sept 2022Disposed Of

Sunil Murmu & Anr. Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0119

Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304, 304I, 304II, 323, 325Code Of Criminal Procedure, 1973 — Section 428Evidence Act, 1872 — Section 27
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