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Calcutta High Court judgments

64,008 judgments · page 146 of 3,201

High Courts24 Mar 2023Dismissed

Hossain Sk Vs State Of West Bengal

Calcutta High Court · (2023) 03 CAL CK 0082

Narcotic Drugs and Psychotropic Substance Act, 1985 — Section 20(b)(ii), 20(c), 21(c), 29, 42, 42(1), 43, 50, 52A, 52A(1), 52A(2), 52A(3)Code Of Criminal Procedure, 1973 — Section 313
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High Courts21 Mar 2023Dismissed

Suvendu Saha Vs State Of West Bengal

Calcutta High Court · (2023) 03 CAL CK 0066

West Bengal (MGNREGA) Grievance and Redressal Rule, 2009 — Rule 4(3)Indian Penal Code, 1860 — Section 120B, 406, 409, 420
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High Courts21 Mar 2023Dismissed

Mantu Roy Vs State Of West Bengal

Calcutta High Court · (2023) 03 CAL CK 0064

Indian Penal Code, 1860 — Section 299, 299(b), 300, 300(2), 300(3), 302, 304, 304I, 304II, 307, 326Code Of Criminal Procedure, 1973 — Section 161, 235(2), 313Evidence Act, 1872 — Section 27
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High Courts20 Mar 2023Allowed

Arindam Mukherjee Vs Jagannath Das

Calcutta High Court · (2023) 03 CAL CK 0068

Constitution Of India, 1950 — Article 356(1)Indian Penal Code, 1860 — Section 34, 120B, 323, 325, 354, 379, 506Code Of Criminal Procedure, 1973 — Section 197, 200, 204
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