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Calcutta High Court judgments

64,079 judgments · page 1,013 of 3,204

High Courts30 Jun 2006Allowed

Central Bureau of Investigation Vs Joydeb Dasgupta

Calcutta High Court · (2007) 1 CALLT 513 : (2007) 1 CHN 458

Constitution of India, 1950 — Article 20(2)Criminal Law (Amendment) Act, 1952 — Section 10, 5, 6, 7, 8Criminal Procedure Code, 1973 (CrPC) — Section 228, 300, 401, 468, 482
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High Courts28 Jun 2006Dismissed

Bahastulla Sk. Vs Abdul Gafur Sk.

Calcutta High Court · (2007) 1 CHN 50

Constitution of India, 1950 — Article 227West Bengal Land Reforms (Amendment) Act, 1972 — Section 7West Bengal Land Reforms Act, 1955 — Section 8
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High Courts28 Jun 2006Allowed

CBI Vs Bimal Kumar Das

Calcutta High Court · (2006) 3 CALLT 512 : (2006) 4 CHN 403

Constitution of India, 1950 — Article 20(2)Criminal Law (Amendment) Act, 1952 — Section 10, 3, 5, 6, 7Criminal Procedure Code, 1973 (CrPC) — Section 228, 300, 401, 482
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High Courts28 Jun 2006Allowed

Nisha Singh Vs State of West Bengal

Calcutta High Court · (2007) 2 ALT(Cri) 9

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Immoral Traffic (Prevention) Act, 1956 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 373
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