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Calcutta High Court judgments

64,043 judgments · page 332 of 3,203

High Courts14 Aug 2019Disposed Off

Binod Das Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 08 CAL CK 0043

Code Of Criminal Procedure, 1973 — Section 482Delhi Special Police Establishment Act, 1946 — SectionConstitution Of India, 1950 — Article 226
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High Courts14 Aug 2019Disposed Off

Priti Ranjan Gupta And Ors Vs Maya Gupta and Ors

Calcutta High Court · (2019) 08 CAL CK 0042

Civil Procedure (Amendment) Act, 1976 — Section 73, 97, 97(2)(r)Code Of Civil Procedure, 1908 — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(2), Order 22 Rule 4(3), Order 22 Rule 4(4), Order 41 Rule 14(4)
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High Courts14 Aug 2019Dismissed

Ujjwal Agarwal & Ors Vs Ekta Agarwal

Calcutta High Court · (2019) 08 CAL CK 0038

Code Of Criminal Procedure, 1973 — Section 397, 401, 482Protection Of Women From Domestic Violence Act, 2005 — Section 12, 29Limitation Act, 1963 — Section 5
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High Courts14 Aug 2019Disposed Off

Chhatradhar Mahato & Others Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0032

Indian Penal Code, 1860 — Section 34, 120B, 121, 121A, 124A, 307Unlawful Activities (Prevention) Act, 1967 — Section 15, 16(1)(b), 17, 18, 20, 38, 38(2), 39(2), 39, 40, 40(2), 45, 45(2)Explosive Substances Act, 1908 — Section 3, 4, 4(b), 8
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High Courts14 Aug 2019Dismissed

Jagannath Saha @ Rinku Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0031

Indian Penal Code, 1860 — Section 489, 489A, 489B, 489C, 489D, 489ECode Of Criminal Procedure, 1973 — Section 161, 313, 342Evidence Act, 1872 — Section 4, 106, 114, 114(h)
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