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Calcutta High Court judgments, 2023

1,064 judgments · page 47 of 54

High Courts16 Feb 2023Dismissed

Dipti Das And Anr. Vs State Of West Bengal

Calcutta High Court · (2023) 02 CAL CK 0059

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 29, 30, 42, 43, 50, 50(1)Code Of Criminal Procedure, 1973 — Section 154, 156, 157, 161, 162, 313
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High Courts15 Feb 2023Dismissed

Shyamal Kumar Roy Vs Sushil Kumar Agarwal

Calcutta High Court · (2023) 02 CAL CK 0057

Limitation Act, 1963 — Article 54Code of Civil Procedure, 1908 — Order 23 Rule 1(3), Order 2 Rule 2Arbitration and Conciliation Act, 1996 — Section 8
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High Courts15 Feb 2023Disposed Of

Dr. Niladri Maiti Vs Dr. Swati Das

Calcutta High Court · (2023) 02 CAL CK 0055

Code of Civil Procedure, 1908 — Section 151, Order 43 Rule 2, Order 41 Rule 3A, Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13, 15Limitation Act, 1963 — Section 5
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High Courts13 Feb 2023Dismissed

Tarak Biswas Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 02 CAL CK 0048

Protection of Children from Sexual Offences Act, 2012 — Section 4, 6Indian Penal Code, 1860 — Section 376(2), 376(2)(i), 376(2)(g), 506Code Of Criminal Procedure, 1973 — Section 428
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High Courts10 Feb 2023Dismissed

Sankar Aich @ Babai Vs State Of West Bengal

Calcutta High Court · (2023) 02 CAL CK 0031

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 42, 43, 50, 50(1)Code Of Criminal Procedure, 1973 — Section 41B(b), 161, 313, 428
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High Courts10 Feb 2023Partly Allowed

Sukumar Sarkar Vs State Of West Bengal

Calcutta High Court · (2023) 02 CAL CK 0030

Indian Penal Code, 1860 — Section 299, 299(a), 299(b), 300, 300(2), 30(3), 302, 304, 304ICode Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
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High Courts09 Feb 2023Disposed Of

State Of West Bengal & Ors. Vs Bivash Chandra Sarkar & Ors.

Calcutta High Court · (2023) 02 CAL CK 0042

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Settlement (Maharashtra) Rules, 2014 — Rule 19Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 11, 11A, 16, 17, 17(1), 17(4), 19, 48, 48(1), 48(2)West Bengal Land Reforms Act, 1955 — Section 12
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High Courts09 Feb 2023Dismissed

Sariful Ahmed @ Saribul Ahmed Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 02 CAL CK 0039

Indian Penal Code, 1860 — Section 34, 120B, 307, 364, 364A, 376(3), 376AB, 376DA, 376DB, 376(3), 386Code Of Criminal Procedure, 1973 — Section 46, 161, 164, 437(1)(i), 437(3), 437(5), 438, 438(2), 439, 439(2)Arms Act, 1959 — Section 25(1B)(a)
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