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Calcutta High Court judgments

64,008 judgments · page 158 of 3,201

High Courts09 Jan 2023Allowed

Rupak Biswas & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 01 CAL CK 0013

Indian Penal Code, 1860 — Section 34, 307, 313, 323, 324, 498ADowry Prevention Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 173(2), 173(8), 209, 216, 217, 227, 228, 482
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High Courts09 Jan 2023Disposed Of

Ram Chandra Panda & Anr. Vs State Of West Bengal & Anr

Calcutta High Court · (2023) 01 CAL CK 0012

Constitution Of India, 1950 — Article 136, 226Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471, 477ACode Of Criminal Procedure, 1973 — Section 160, 161, 173(2), 173(8), 190, 202, 204, 209, 216, 227, 228, 438, 482
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High Courts09 Jan 2023Allowed

Kakali Kurmi Vs Union Of India & Anr.

Calcutta High Court · (2023) 01 CAL CK 0011

Railways Act, 1989 — Section 123, 123(c)(2), 124, 124A, 124A(a), 124A(b), 124A(c), 124A(d), 124A(e), 147Evidence Act, 1872 — Section 101, 114(g)Code Of Criminal Procedure, 1973 — Section 174
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High Courts06 Jan 2023Dismissed

Tarak Nath Uthasini Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 01 CAL CK 0019

Constitution Of India, 1950 — Article 20, 21Indian Penal Code, 1860 — Section 34, 323, 325, 329, 341, 354, 376, 379, 506, 511Code Of Criminal Procedure, 1973 — Section 2(g), 2(h), 156, 156(1), 156(3), 167(2), 173, 173(2), 173(2)(i), 173(8), 190, 200, 202, 204, 227, 228, 240, 246, 251, 311, 319, 482
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High Courts06 Jan 2023Disposed Of

Neha Kumari & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2023) 01 CAL CK 0018

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 482Indian Penal Code, 1860 — Section 31, 120B, 147, 323, 379, 406, 415, 420, 427, 498A, 504, 506
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