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Calcutta High Court judgments, 2022

1,101 judgments · page 8 of 56

High Courts17 Nov 2022

Satyajit Ray Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 11 CAL CK 0059

Constitution Of India, 1950 — Article 19, 19(1)(a), 19(2), 21, 226Indian Penal Code, 1860 — Section 427, 499, 500, 506Code Of Criminal Procedure, 1973 — Section 199, 202, 482, 499
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High Courts15 Nov 2022Disposed Of

Raja Chatterjee Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 11 CAL CK 0044

Indian Penal Code, 1860 — Section 226Indian Penal Code, 1860 — Section 120A, 120B, 425, 430Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 202, 204, 397(2), 482
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High Courts15 Nov 2022Dismissed

Niranjan Kundu Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 11 CAL CK 0042

Constitution Of India, 1950 — Article 22West Bengal Excise (Selection of New Sites and Grant of License for Retail Sale of Liquor and Certain Other Intoxicants) Rules, 2003 — Rule 4(h), 9(1), 9(c), 9(1)(c), 9(1)(d)Calcutta Suburban Police Act, 1866 — Section 19
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High Courts14 Nov 2022Disposed Of

State Of West Bengal Vs Muzaffar Ahamed Rather @ Abu Rafa

Calcutta High Court · (2022) 11 CAL CK 0114

Indian Penal Code, 1860 — Section 120B, 121, 121A, 122, 124A, 126, 302, 304, 419, 420, 468, 469, 470, 471Code Of Criminal Procedure, 1973 — Section 161, 164, 196, 207, 386, 428Foreigners Act, 1946 — Section 14, 14A(b)
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High Courts14 Nov 2022Allowed

Kanai Lal Das Vs State Of West Bengal.

Calcutta High Court · (2022) 11 CAL CK 0053

Essential Commodities Act, 1955 — Section 6A, 7, 7(1)(a)(ii)Code Of Criminal Procedure, 1973 — Section 251Fertilisers (Control) Order, 1957 — Section 3A(a), 3A(b), 20, 21
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High Courts14 Nov 2022Disposed Of

M.S. Ramchandran & Ors. Vs Sandip Meta & Anr.

Calcutta High Court · (2022) 11 CAL CK 0049

Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2(r) 4, 8, 9Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 482
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High Courts14 Nov 2022Dismissed

Kusum Himatsingka & Anr. Vs Samir Kumar Mukherjee

Calcutta High Court · (2022) 11 CAL CK 0048

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 132, 197, 197(2), 197(3), 197(4), 482Imports and Exports (Control) Act, 1947 — Section 5
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