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Calcutta High Court judgments

64,043 judgments · page 347 of 3,203

High Courts22 May 2019Dismissed

Amarendra Nath Tewary Vs Basana Lohar (Midya)

Calcutta High Court · (2019) 05 CAL CK 0074

Code Of Criminal Procedure, 1973 — Section 2(g), 2(h), 4(2), 156(3), 167, 173(2), 190, 190(1)(a), 190(1)(b), 192, 193, 194, 195, 196, 197, 198, 199, 200, 202Scheduled Castes And Scheduled Tribes (Prevention of Atrocities) Act, 1986 — Section 2(d), 14, 23(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 36, 36A(1)(b), 36A(1)(c), 36A(1)(d)
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High Courts21 May 2019Disposed Off

Samrat Bhowmik Vs Chanda & Company & Ors

Calcutta High Court · (2019) 05 CAL CK 0045

Negotiable Instruments Act, 1881 — Section 138, 138(c), 142, 14(1), 142(b), 145, 145(2)Code of Criminal Procedure, 1973 — Section 200, 201, 201(a), 482
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High Courts21 May 2019Disposed Off

Madhusudan Chakraorty Vs Laxmi Priya Samanta & Anr

Calcutta High Court · (2019) 05 CAL CK 0044

Negotiable Instruments Act, 1881 — Section 138, 139, 143Code of Criminal Procedure, 1973 — Section 143, 326, 326(3), 357, 357(1), 372, 374, 376, 482Indian Penal Code, 1860 — Section 64
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