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Calcutta High Court judgments

67,773 judgments · page 123 of 3,389

High Courts22 Aug 2023Disposed Of

Sanjoy Roy Vs State Of West Bengal.

Calcutta High Court · (2023) 08 CAL CK 0082

Indian Penal Code, 1860 — Section 279, 304A, 308, 337, 338Code Of Criminal Procedure, 1973 — Section 313Motor Vehicle Act, 1988 — Section 185
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High Courts21 Aug 2023Disposed Of

Kolkata Municipal Corporation Vs Sukumar Chakraborty.

Calcutta High Court · (2023) 08 CAL CK 0076

Constitution Of India, 1950 — Article 227Calcutta Municipal Corporation (Taxation) Rules, 1987 — Rule 9(3), 15, 19, 20Kolkata Municipal Corporation Act, 1980 — Section 170, 174, 174(2), 174(3), 180, 184(4), 186, 188, 189, 600
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High Courts18 Aug 2023Dismissed

Ziaul Haque Vs State Of West Bengal

Calcutta High Court · (2023) 08 CAL CK 0064

Indian Penal Code, 1860 — Section 45, 53A, 57, 65, 116, 120, 299, 299(b), 300, 300(2), 300(3), 302, 304, 304I, 304II, 511Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
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High Courts18 Aug 2023Allowed

Susanta Pal @ Naiti Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 08 CAL CK 0062

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 2(wa), 372, 377, 378, 378(1)(a), 378(3), 378(4)Prevention of Food Adulteration Act, 1954 — Section 7, 16(1)(1A)
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High Courts18 Aug 2023Allowed

Kapil Gupta & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 08 CAL CK 0060

Indian Penal Code, 1860 — Section 378, 403, 405, 406, 415, 420, 425, 471Insolvency and Bankruptcy Code, 2016 — Section 9Code Of Criminal Procedure, 1973 — Section 200, 204, 250, 482
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