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Calcutta High Court judgments

67,773 judgments · page 100 of 3,389

High Courts30 Jan 2024Disposed Of

Susanta Ghosh Vs State Of West Bengal

Calcutta High Court · (2024) 01 CAL CK 0088

Constitution Of India, 1950 — Article 14, 21, 39Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 201, 307, 326, 448, 506Code Of Criminal Procedure, 1973 — Section 173, 239, 240, 482
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High Courts30 Jan 2024Dismissed

Hans Raj Jain @ Hansraj Jain Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 01 CAL CK 0087

Indian Penal Code, 1860 — Section 11, 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 63, 65, 70, 73(1), 81, 782, 83, 305, 305(4), 305(5), 313, 482Negotiable Instruments Act, 1881 — Section 7, 138, 141, 141(2)
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High Courts30 Jan 2024Disposed Of

Santosh Gorai Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 01 CAL CK 0086

Indian Penal Code, 1860 — Section 34, 302, 304B, 307, 326, 498ACode Of Criminal Procedure, 1973 — Section 154(2), 157(2), 170, 173, 173(2)(i), 173(2)(ii), 190, 207, 311, 482Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts29 Jan 2024Dismissed

Neeta Chakraborty Vs State Of West Bengal & Ors

Calcutta High Court · (2024) 01 CAL CK 0082

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 307, 325, 341, 354, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 207, 227, 482
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High Courts25 Jan 2024Allowed

Luna Das (Mondal) Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 01 CAL CK 0080

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 193, 197, 199, 406, 498ACode Of Criminal Procedure, 1973 — Section 125, 155(2), 156(1), 195(1)(a), 195(1)(b), 200, 340, 482
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