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Calcutta High Court judgments, 2023

1,064 judgments · page 30 of 54

High Courts23 Jun 2023Allowed

M/S. Kabra Brothers & Anr. Vs Piyush Binakiya

Calcutta High Court · (2023) 06 CAL CK 0020

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 2(wa), 24(8), 26(a), 157(1), 173(1A), 251, 256, 311, 357A, 372, 376, 377, 378, 378(3), 378(4), 378(5)Indian Penal Code, 1860 — Section 376A, 376B, 376C, 376D
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High Courts23 Jun 2023Dismissed

Saswati Dey Vs State Of West Bengal.

Calcutta High Court · (2023) 06 CAL CK 0019

Constitution Of India, 1950 — Article 20, 21, 32, 226Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 2(g), 2(h), 156, 156(1), 156(3), 167(2), 173, 173(2), 173(2)(i), 173(8), 190, 200, 202, 204, 227, 228, 240, 246, 251, 311, 319, 482
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High Courts22 Jun 2023Disposed Of

Tanmoy Ghorai Vs Sibaprasad Jana

Calcutta High Court · (2023) 06 CAL CK 0041

Negotiable Instruments Act, 1881 — Section 118(a), 138, 139Code Of Criminal Procedure, 1973 — Section 252(1)
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