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Calcutta High Court judgments, 2024

476 judgments · page 5 of 24

High Courts14 May 2024Disposed Of

Paresh Ghosh & Ors. Vs State Of West Bengal

Calcutta High Court · (2024) 05 CAL CK 0017

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 304II, 308, 319, 320, 321, 323, 324, 325, 326, 448Code Of Criminal Procedure, 1973 — Section 222, 313
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High Courts03 May 2024Allowed

Avishek Singhal Vs State Of West Bengal

Calcutta High Court · (2024) 05 CAL CK 0058

Indian Penal Code, 1860 — Section 411, 413, 414, 468, 471Evidence Act, 1872 — Section 21, 24, 25, 30Code Of Criminal Procedure, 1973 — Section 161, 162
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High Courts03 May 2024Disposed Of

Partha Sakha Maity. Vs Bijali Maity

Calcutta High Court · (2024) 05 CAL CK 0057

Constitution Of India, 1950 — Article 15(3), 136, 142Code Of Civil Procedure, 1908 — Section 10, Order 18 Rule 8Code Of Criminal Procedure, 1973 — Section 125
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