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Calcutta High Court judgments

64,043 judgments · page 336 of 3,203

High Courts07 Aug 2019Dismissed

Sankar Sarkar Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0014

Code Of Criminal Procedure, 1973 — Section 151, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c), 23(c), 25Constitution Of India, 1950 — Article 226
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High Courts06 Aug 2019Allowed

Manisha Singha Vs Sajal Kumar Singha

Calcutta High Court · (2019) 08 CAL CK 0127

Code Of Civil Procedure, 1908 — Section 24Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 125
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High Courts06 Aug 2019Allowed

Rimpa Datta (Sarkar) Vs XXX

Calcutta High Court · (2019) 08 CAL CK 0122

Code Of Civil Procedure, 1908 — Section 24Indian Penal Code, 1860 — Section 34, 406, 498A
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High Courts06 Aug 2019Allowed

Kedar Nath Kundu Vs Mandira Kundu (Sahu)

Calcutta High Court · (2019) 08 CAL CK 0020

Indian Penal Code, 1860 — Section 34, 406, 498ACode Of Criminal Procedure, 1973 — Section 125, 127, 144 (2)Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22, 23
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High Courts06 Aug 2019Disposed Off

Y. Bijoy Bhaskar And Others Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0010

Code Of Criminal Procedure, 1973 — Section 162, 164, 357, 357A, 428, 437AIndian Penal Code, 1860 — Section 34, 325, 326, 366, 364, 376(2)(g)(f), 376(2)(g)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(XI)
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High Courts05 Aug 2019Dismissed

Kamal Biswas Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0117

Indian Penal Code, 1860 — Section 354, 376, 448, 506, 511Code Of Criminal Procedure, 1973 — Section 161, 164, 212, 215, 313, 448, 464
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High Courts05 Aug 2019Disposed Of

State Of West Bengal Vs Ashok Shah Montu & Ors

Calcutta High Court · (2019) 08 CAL CK 0116

Code Of Criminal Procedure, 1973 — Section 278(2), 313, 407, 482Indian Penal Code, 1860 — Section 147, 148, 149, 307, 353, 427Arms Act, 1959 — Section 25, 27
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High Courts05 Aug 2019

Manoj Shaw Vs State Of West Bengal

Calcutta High Court · (2019) 08 CAL CK 0115

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(b)(ii), 41(1)(b)(ii)(a), 41(1)(b)(ii)(b), 41(1)(b)(ii)(c), 41(1)(b)(ii)(d), 41(1)(b)(ii)(e), 164Indian Penal Code, 1860 — Section 120B, 363, 366, 366A, 366B, 370, 370A, 372, 373Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 7, 18
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