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Calcutta High Court judgments

67,773 judgments · page 110 of 3,389

High Courts28 Nov 2023Disposed Of

Hanuman Prosad Jhanwar Vs State

Calcutta High Court · (2023) 11 CAL CK 0035

Essential Commodities Act, 1955 — Section 6A, 7(1)(a)(II)Code Of Criminal Procedure, 1973 — Section 452
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High Courts28 Nov 2023Allowed

Najimul Haque Vs State Of West Bengal & Ors

Calcutta High Court · (2023) 11 CAL CK 0033

Constitution Of India, 1950 — Article 20, 20(2), 21, 32, 226Indian Penal Code, 1860 — Section 34, 306Code Of Criminal Procedure, 1973 — Section 2(g), 2(h), 156, 156(3), 161, 164, 167(2), 173, 173(2), 173(2)(i), 173(6), 173(8), 190, 200, 202, 204, 227, 228, 240, 251, 311, 319, 482
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High Courts28 Nov 2023Dismissed

Palash Saha Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 11 CAL CK 0032

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 279, 308, 325, 338, 420, 427, 468, 506Code Of Criminal Procedure, 1973 — Section 41A, 102, 155(2), 156(1), 482
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High Courts24 Nov 2023Dismissed

Harikishan Shaw Vs State Of W.B. & Ors.

Calcutta High Court · (2023) 11 CAL CK 0027

Code Of Criminal Procedure, 1973 — Section 156(3), 173(2), 173(8), 190(1)(b), 227, 397, 401General Clauses Act, 1897 — Section 21Indian Penal Code, 1860 — Section 34, 201, 302
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High Courts22 Nov 2023Dismissed

Ranjit Singh Kothari & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 11 CAL CK 0026

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prevention of Money Laundering Act, 2002 — Section 3, 4, 43, 43(1), 43(2), 44, 44(1)(a), 44(1)(c), 44(1)(d), 71Code Of Criminal Procedure, 1973 — Section 209, 259
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