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Calcutta High Court judgments

64,009 judgments · page 172 of 3,201

High Courts21 Sept 2022Dismissed

Soumendu Ray Vs Manasi Ray & Anr.

Calcutta High Court · (2022) 09 CAL CK 0090

Code Of Criminal Procedure, 1973 — Section 125Hindu Marriage Act, 1955 — Section 9, 13Protection of Woman from Domestic Violence Act, 2005 — Section 23(2)
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High Courts20 Sept 2022Allowed

Kalabati Gupta & Ors. Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0105

Juvenile Justice (Care And Protection Of Children) Rules 2007 — Rule 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii)Code Of Criminal Procedure, 1973 — Section 235(2)Indian Penal Code, 1860 — Section 34, 302, 304B, 326, 498A
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High Courts20 Sept 2022Disposed Of

Asraul Hoque Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0073

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 489B, 489CEvidence Act, 1872 — Section 114
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High Courts16 Sept 2022Disposed Of

Alam Ali Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0059

Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 428Protection of Children from Sexual Offences Act, 2012 — Section 6Indian Penal Code, 1860 — Section 376(2)(i)
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High Courts15 Sept 2022Allowed

Raj Kumar Das @ Swapan Das Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0089

Code Of Criminal Procedure, 1973 — Section 164, 167(2), 482Indian Penal Code, 1860 — Section 120B, 363, 366A, 368, 370, 372, 373, 376Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6, 7, 8
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High Courts15 Sept 2022Disposed Of

M.S. Ramchandran & Ors. Vs State Of West Bengal

Calcutta High Court · (2022) 09 CAL CK 0076

Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2(r), 4, 8, 9Code Of Criminal Procedure, 1973 — Section 482Standards of Weights and Measures Act, 1976 — Section 63, 74
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High Courts15 Sept 2022Dismissed

Nasim Uddin Mallick Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 09 CAL CK 0065

Code Of Criminal Procedure, 1973 — Section 156(3), 174, 176, 177, 178, 178(b), 178(c), 179, 482Indian Penal Code, 1860 — Section 34, 406, 494, 498A, 506, 509Evidence Act, 1872 — Section 113A
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