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Calcutta High Court judgments

64,008 judgments · page 155 of 3,201

High Courts01 Feb 2023Allowed

Minati Halder & Ors. Vs State Of West Bengal

Calcutta High Court · (2023) 02 CAL CK 0007

Indian Penal Code, 1860 — Section 34, 109, 149, 302, 307, 326, 341Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 428, 437AEvidence Act, 1872 — Section 59, 65A, 65B, 65B(2), 65B(4)
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High Courts31 Jan 2023Dismissed

Mithun Modak Vs Deepak Kumar Sharma

Calcutta High Court · (2023) 01 CAL CK 0079

Negotiable Instruments Act, 1881 — Section 138, 143A, 143A(5), 148Code Of Criminal Procedure, 1973 — Section 357, 389, 421
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High Courts30 Jan 2023Dismissed

Mithun Modak Vs Badal Chakraborty

Calcutta High Court · (2023) 01 CAL CK 0085

Negotiable Instruments Act, 1881 — Section 138, 143A, 143A(5), 148Code Of Criminal Procedure, 1973 — Section 357, 389, 421, 482
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High Courts30 Jan 2023Disposed Of

Himangshu Mondal Vs Sachirani Mondal

Calcutta High Court · (2023) 01 CAL CK 0084

Constitution Of India, 1950 — Article 227Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 2(f), 2(k), 2(h), 23, 23(1)Transfer of Property Act, 1882 — Section 126
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High Courts25 Jan 2023Dismissed

Deepa Jaiswal Vs State Of West Bengal And Others

Calcutta High Court · (2023) 01 CAL CK 0073

Constitution Of India, 1950 — Article 14Indian Telegraph Act, 1885 — Section 10, 10(a), 10(b), 10(c), 10(d), 15, 16, 16(1), 16(2), 16(3), 16(4)Indian Penal Code, 1860 — Section 188(1)
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