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Calcutta High Court judgments, 2023

1,064 judgments · page 34 of 54

High Courts11 May 2023Disposed Of

Nand Kishore Rai & Anr. Vs State (CBI)

Calcutta High Court · (2023) 05 CAL CK 0033

Indian Penal Code, 1860 — Section 120B, 415, 420, 463, 464, 468Code Of Criminal Procedure, 1973 — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts04 May 2023Allowed

Gobinda Bag (Buro) Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 05 CAL CK 0023

Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 11, 12, 29, 30Indian Penal Code, 1860 — Section 350, 351, 354Code Of Criminal Procedure, 1973 — Section 161, 164, 313
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High Courts04 May 2023Allowed

Sanjib Chakraborty Vs Subir Ranjan Chakraborty & Anr.

Calcutta High Court · (2023) 05 CAL CK 0020

Indian Penal Code, 1860 — Section 121, 122, 131, 170, 233, 234, 235, 244, 246, 247, 255, 256, 257, 307, 308, 309, 326B, 356, 357, 393, 397, 399, 419, 420, 467, 468, 471, 474, 511Code Of Criminal Procedure, 1973 — Section 190(1)(a), 200Motor Vehicles Act, 1988 — Section 39, 192
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High Courts03 May 2023Partly Allowed

Rajat Kumar Varshney Vs Central Bank Of India And Ors.

Calcutta High Court · (2023) 05 CAL CK 0008

Constitution Of India, 1950 — Article 14, 226Indian Penal Code, 1860 — Section 120B, 405, 406, 420, 465, 467, 468, 506Central Bank of India Officer Employees� (Conduct) Regulations, 1976 — Regulation 3, 3(3), 24
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