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Calcutta High Court judgments

64,008 judgments · page 157 of 3,201

High Courts18 Jan 2023Dismissed

Anil Mandal Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 01 CAL CK 0046

Indian Penal Code, 1860 — Section 45, 147, 148, 149, 304, 304II, 323, 325, 394IICode Of Criminal Procedure, 1973 — Section 161, 294, 294(3), 313, 437A
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High Courts18 Jan 2023Allowed

Unush Mondal Vs State Of West Bengal

Calcutta High Court · (2023) 01 CAL CK 0045

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304, 325, 326, 341, 427Code Of Criminal Procedure, 1973 — Section 161, 162, 313Evidence Act, 1872 — Section 9(b), 145
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High Courts18 Jan 2023Allowed

Bulu Bag & Ors. Vs State Of West Bengal

Calcutta High Court · (2023) 01 CAL CK 0044

Indian Penal Code, 1860 — Section 34, 201, 302, 498ACode Of Criminal Procedure, 1973 — Section 161, 164, 313, 437AEvidence Act, 1872 — Section 106
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High Courts17 Jan 2023Allowed

State Of West Bengal Vs State Of West Bengal

Calcutta High Court · (2023) 01 CAL CK 0058

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 340, 379, 395, 419, 420Code Of Criminal Procedure, 1973 — Section 41A, 156(3), 197, 320, 438, 439
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High Courts17 Jan 2023Allowed

Rajesh Bhagat & Anr Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 01 CAL CK 0053

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 406, 415, 420, 447, 448, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 482
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High Courts16 Jan 2023Disposed Of

Shubham Surana Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 01 CAL CK 0070

Constitution Of India, 1950 — Article 20(1), 20(2)Indian Penal Code, 1860 — Section 34, 107, 114, 304A, 305, 306, 309Code Of Criminal Procedure, 1973 — Section 482
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High Courts16 Jan 2023Disposed Of

Neville Mcnamara Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 01 CAL CK 0069

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 107, 114, 304A, 305, 306, 309Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 227, 482
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High Courts16 Jan 2023Dismissed

Binit Kumar Jain & Anr. Vs Asok Kumar Saha

Calcutta High Court · (2023) 01 CAL CK 0067

West Bengal Factories Rules, 1958 — Rule 63K(1)(c)Factories Act, 1948 — Section 41B, 41C, 106, 112Code Of Criminal Procedure, 1973 — Section 482
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High Courts16 Jan 2023Disposed Of

Ujjal Ghosh & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 01 CAL CK 0066

Indian Penal Code, 1860 — Section 34, 306, 307, 323, 406, 498A, 500, 506Code Of Criminal Procedure, 1973 — Section 195, 198, 256, 302Negotiable Instruments Act, 1881 — Section 138
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High Courts16 Jan 2023Allowed

Bhim Hazra Vs State Of West Bengal

Calcutta High Court · (2023) 01 CAL CK 0063

Constitution Of India, 1950 — Article 20(3)Indian Penal Code, 1860 — Section 34, 120B, 302Code Of Criminal Procedure, 1973 — Section 164, 437A
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