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Calcutta High Court judgments, 2023

1,064 judgments · page 44 of 54

High Courts03 Mar 2023Allowed

Shampa Chakrabarty Vs Debashis Chakrabarti

Calcutta High Court · (2023) 03 CAL CK 0014

Indian Penal Code, 1860 — Section 34, 120B, 323, 341, 406, 409, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 200, 202Hindu Marriage Act, 1955 — Section 13(1)(ia)(ib)
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High Courts03 Mar 2023Dismissed

Biplab Biswas Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 03 CAL CK 0012

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 375, 376, 417Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 164, 482
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High Courts02 Mar 2023Dismissed

Sumitra Maity Vs State Of West Bengal And Anr.

Calcutta High Court · (2023) 03 CAL CK 0009

Indian Penal Code, 1860 — Section 34, 120B, 149, 302, 366A, 368, 370, 370A, 372, 373, 378Code Of Criminal Procedure, 1973 — Section 239, 482Immoral Traffic Prevention Act, 1956 — Section 3, 4, 5, 7, 9
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High Courts01 Mar 2023Disposed Of

Gopinath Bhanja & Ors. Vs Setab Uddin & Ors.

Calcutta High Court · (2023) 03 CAL CK 0004

Constitution Of India, 1950 — Article 20West Bengal School Service Commission (Selection for Appointment To The Posts of Teachers for Classes IX and X in Secondary and Higher Secondary Schools) Rules, 2016 — Rule 17Code of Civil Procedure, 1908 — Order 1 Rule 8
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High Courts01 Mar 2023Allowed

Santosh Chowdhury Vs State Of West Bengal.

Calcutta High Court · (2023) 03 CAL CK 0002

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 29Arms Act, 1959 — Section 25, 35Code Of Criminal Procedure, 1973 — Section 451, 452, 457
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