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Calcutta High Court judgments, 2022

1,101 judgments · page 46 of 56

High Courts10 Mar 2022Dismissed

Ashok Shil @ Arun Vs State Of West Bengal

Calcutta High Court · (2022) 03 CAL CK 0028

Constitution Of India, 1950 — Article 14, 19, 21Code Of Criminal Procedure, 1973 — Section 309, 436A, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(c), 25, 29, 37
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High Courts10 Mar 2022Disposed Of

Sudip Sen & Ors Vs State Of West Bengal

Calcutta High Court · (2022) 03 CAL CK 0020

Indian Penal Code, 1860 — Section 34, 120B, 323, 354, 376, 376(2)(g), 511Code Of Criminal Procedure, 1973 — Section 53A, 164, 164A, 428
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High Courts09 Mar 2022Dismissed

Sanjay Kumar Vs Union Of India & Ors.

Calcutta High Court · (2022) 03 CAL CK 0031

Border Security Force Rules, 1969 — Rule 42, 42(a), 51A, 52, 55, 59, 63(2), 122(1), 123(1)Border Security Force Act, 1968 — Section 40, 80Indian Penal Code, 1860 — Section 186, 189, 323, 325, 326, 352, 353
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High Courts09 Mar 2022Partly Allowed

Sariful Sk. & Anr. Vs State Of West Bengal

Calcutta High Court · (2022) 03 CAL CK 0030

Indian Penal Code, 1860 — Section 376(2), 376(2)(g), 379Code Of Criminal Procedure, 1973 — Section 164, 428Evidence Act, 1872 — Section 114A
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High Courts08 Mar 2022Dismissed

Tania Mukherjee & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 03 CAL CK 0032

Constitution Of India, 1950 — Article 14West Bengal Medical Education Service, West Bengal Health Service And West Bengal Health-Cum-Administrative Service (Placement On Trainee Reserve) Rules, 2015 — Rule 3, 5
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