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Calcutta High Court judgments, 2023

1,064 judgments · page 40 of 54

High Courts29 Mar 2023Disposed Of

Anirudha Halder & Anr. Vs State Of West Bengal

Calcutta High Court · (2023) 03 CAL CK 0098

Constitution Of India, 1950 — Article 14, 227Code Of Criminal Procedure, 1973 — Section 342(2), 432, 432(2),433, 482Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 324
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High Courts29 Mar 2023Allowed

Sumit Roy Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 03 CAL CK 0095

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 482Indian Penal Code, 1860 — Section 34, 406, 419, 420, 467, 468, 471Special Marriage Act, 1955 — Section 27
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High Courts29 Mar 2023Disposed Of

Punyabrata Dutta Vs Pratul Saha & Ors

Calcutta High Court · (2023) 03 CAL CK 0094

Code of Civil Procedure, 1908 — Section 100, Order 6 Rule 2, Order 6 Rule 4, Order 41 Rule 11, Order 41 Rule 27West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(i), 13(1)(ff), 13(6), 17(2), 17(2A), 17(4)Evidence Act, 1872 — Section 92
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High Courts28 Mar 2023Disposed Of

Suvendu Adhikari Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 03 CAL CK 0091

Constitution Of India, 1950 — Article 243D, 243D(6), 243O, 243P(g), 243T, 243T(6), 243ZGWest Bengal Panchayat Elections Rules, 2006 — Rule 22West Bengal Panchayat Act, 1973 — Section 4, 4(2), 5
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High Courts28 Mar 2023Disposed Of/Dismissed

Asraf Ansari Vs State Of West Bengal

Calcutta High Court · (2023) 03 CAL CK 0089

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 164, 313Evidence Act, 1872 — Section 3, 27, 114
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High Courts24 Mar 2023Dismissed

Hossain Sk Vs State Of West Bengal

Calcutta High Court · (2023) 03 CAL CK 0082

Narcotic Drugs and Psychotropic Substance Act, 1985 — Section 20(b)(ii), 20(c), 21(c), 29, 42, 42(1), 43, 50, 52A, 52A(1), 52A(2), 52A(3)Code Of Criminal Procedure, 1973 — Section 313
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