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Calcutta High Court judgments

64,043 judgments · page 317 of 3,203

High Courts13 Sept 2019Disposed Off

Anil Kumar Tiwari Vs Union Of India & Others

Calcutta High Court · (2019) 09 CAL CK 0042

Border Security Force Act, 1968 — Section 2(l), 40, 48(1), 70, 87, 117, 117(2)Evidence Act, 1872 — Section 155(3)Border Security Force Rules, 1964 — Rule 14A, 16(2), 16(2)(a), 16(2)(b), 16(2)(c), 16(5), 45, 45(2)(iii), 48, 49(3), 148, 149, 149(1)
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High Courts13 Sept 2019Dismissed

Siddique Sk Vs State Of West Bengal

Calcutta High Court · (2019) 09 CAL CK 0040

Evidence Act, 1872 — Section 106, 157Indian Penal Code, 1860 — Section 302, 379, 380Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts12 Sept 2019Disposed Of

Dilip Karmakar & Ors Vs State Of West Bengal

Calcutta High Court · (2019) 09 CAL CK 0207

Indian Penal Code, 1860 — Section 34, 302, 304B, 307, 326, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 428
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High Courts12 Sept 2019

Subhankar Ghosh Vs Mousumi Fulman

Calcutta High Court · (2019) 09 CAL CK 0201

Code Of Civil Procedure, 1908 — Section 24Advocates Act, 1961 — Section 4, 7Constitution Of India, 1950 — Article 21
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