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Calcutta High Court judgments

64,009 judgments · page 180 of 3,201

High Courts10 Aug 2022Dismissed

Ganesh Mali Vs State Of West Bengal

Calcutta High Court · (2022) 08 CAL CK 0051

Code Of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 302, 498AHindu Marriage Act, 1955 — Section 16
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High Courts10 Aug 2022Dismissed

Sovana Dey Vs Tapaban Dey

Calcutta High Court · (2022) 08 CAL CK 0047

Constitution Of India, 1950 — Article 226, 227West Bengal Land Reforms Act, 1955 — Section 5, 5(4), 8, 8(1), 9Limitation Act, 1963 — Section 5
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High Courts10 Aug 2022Allowed

Shreyas Kumar Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 08 CAL CK 0045

Schedule Cast And Schedule Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(r)Indian Penal Code, 1860 — Section 34Code Of Criminal Procedure, 1973 — Section 161
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High Courts10 Aug 2022Dismissed

Sudip Mondal & Ors. Vs State Of West Bengal & Anr.

Calcutta High Court · (2022) 08 CAL CK 0042

Code Of Criminal Procedure, 1973 — Section 161, 164, 482Indian Penal Code, 1860 — Section 34, 342, 365, 376(2)Protection Of Children From Sexual Offences Act, 2012 — Section 6, 17
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High Courts08 Aug 2022Disposed Of

Dr. Arun Sarkar Vs State Of West Bengal & Ors.

Calcutta High Court · (2022) 08 CAL CK 0015

Rights of Persons with Disabilities Act, 2016 — Section 2(c), 2(s), 2(y), 3(1), 3(2), 3(3), 3(5), 16, 17, 17(c), 20(1), 20(4), 32, 34, 102(2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i), 2(o), 3(1), 3(3), 3(5)
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